Section 13(9) in The Hazardous Wastes (Management And Handling) Rules, 1989
(9)[ An occupier importing hazardous wastes listed under an Open General Licence of the Directorate-General of Foreign Trade shall register himself with the Ministry of Environment and Forests or any other authority or agency such as the Central Pollution Control Board designated by it in accordance with the procedure laid down under rule 19.] [ Inserted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003). ]
