Section 19 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
19. Packaging and labelling.-
(1)The occupier or operator of the treatment, storage and disposal facility or recycler shall ensure that the hazardous waste are packaged and labelled, based on the composition in a manner suitable for safe handling, storage and transport as per the guidelines issued by the Central Pollution Control Board from time to time.(2)The labelling and packaging shall be easily visible and be able to withstand physical conditions and climatic factors.
