Section 19(12) in The Hazardous Wastes (Management And Handling) Rules, 1989
(12)In case of units registered with the Ministry of Environment and Forests or the Central Pollution Control Board for items placed under "free category" in Notification Nos. 22 (RE-99) 1997-2002 dated 30th July, 1999; 26 (RE-99) 1997-2002 dated 10th September, 1999; 38 (RE-2000) 1997-2002 dated 16th October, 2000 and 6 (RE-2001) dated 31st March, 2001 issued by the Directorate-General of Foreign Trade and other similar notifications issued based on the advice of Ministry of Environment and Forests, prior import permission from that Ministry shall not be required.
