Section 13(5) in The Hazardous Wastes (Management And Handling) Rules, 1989
(5)An application for licence to the Directorate-General of Foreign Trade for import shall be accompanied with the permission granted by the Ministry of Environment and Forests, Government of India under sub-rule (3) to the importer and an authenticated copy of Form 7 of the exporter under sub-rule (3) of rule 14.
