Section 15 in The Hazardous Wastes (Management And Handling) Rules, 1989
15. Illegal traffi c.-(1) The movement of hazardous wastes from or to the country shall be considered illegal:-
(i)if it is without prior permission of the Central Government;(ii)if the permission has been obtained through falsification, misrepresentation or fraud; or(iii)it does not conform to the shipping details provided in the document;(2)In case of illegal movement, the hazardous wastes in question-(i)shall be shipped back within thirty days either to the exporter or to the exporting country;(ii)shall be disposed of within thirty days from the date of off-loading subject to inability to comply with sub-rule (2)(i) above [in accordance with the procedure laid down by the State Pollution Control Board or Committee in consultation with Central Pollution Control Board].(3)In case of illegal transboundary movement of hazardous wastes, the occupier exporting hazardous waste from the country or the exporter exporting hazardous waste to the country and importer importing hazardous waste into the country shall ensure that the wastes in question is safely stored and shipped or disposed of in an environmentally sound manner within thirty days from the date of off-loading.(4)The exporting country shall bear the costs incurred for the disposal of such wastes.
