Section 13(3) in The Hazardous Wastes (Management And Handling) Rules, 1989
(3)The Ministry of Environment and Forests, Government of India will examine the application received from the State Pollution Control Board and after satisfying itself will grant permission for imports subject to the following:-(a)environmentally friendly/appropriate technology used for re-processing;(b)the capability of the importer to handle and reprocess hazardous wastes in an environmentally sound manner;(c)presence of adequate facility for treatment and disposal of wastes generated; and(d)approvals, no objection certificates and authorisations from all concerned authorities; and[* * *]
