Section 15(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(3)The Central Government, shall forward a copy of the "No Objection Certificate" granted under sub-rule (2), to the Central Pollution Control Board, the concerned State Pollution Control Board and the concerned Port and Customs authorities for ensuring compliance of the conditions, if any, of the export and to take appropriate steps for the safe handling of the waste shipment.
