Section 16(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(3)The Ministry of Environment and Forests shall forward a copy of the permission 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 of imports and safe handling of the hazardous waste.
