Section 15 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
15. Procedure for export of hazardous wastes from India.-
(1)Any person intending to export hazardous wastes specified in Schedule III shall apply in Form 7 and Form 8 along with full cover insurance policy for consignment to the Central Government for the proposed transboundary movement of the hazardous wastes together with the Prior Informed Consent in writing from the importing country.(2)On receipt of such application, the Central Government may give a "No Objection Certificate" for the proposed export within a period of sixty days from the date of submission of the application and may impose conditions as it may consider necessary.(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.(4)The exporter shall ensure that no consignment is shipped before the "No Objection Certificate" is received from the importing country.(5)The exporter shall also ensure that the shipment is accompanied with the movement document in Form 9.(6)The exporter shall inform the Ministry of Environment and Forest upon completion of the transboundary movement.(7)The exporter of the hazardous wastes shall maintain the records of the hazardous wastes exported by him in Form 10 and the record so maintained shall be available for inspection.
