Section 8(7) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(7)The recycler or re-processor shall maintain records of hazardous wastes purchased and processed and shall file an annual return of its aetivi.tiesof previous year in Form 6 to the State Pollution Control Board, on or before the 30th day of June of every year.
