Section 15(2) in The Hazardous Wastes (Management And Handling) Rules, 1989
(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].
