Section 16(5) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(5)The Port and Customs authorities shall ensure that shipment is accompanied by the movement document in Form 9 and the test report of analysis of the hazardous waste consignment in question, from a laboratory accredited by the exporting country:[Provided that the Port or Customs authorities shall, in case of import of hazardous wastes covered under Basel numbers B1010, B1040, B1050, B1100, B1230 and B3020 as specified in Part B of the Schedule III, ensure that shipment is accompanied by the Movement Document in Form 9 and preshipment inspection certificate issued by the inspection agency certified by the exporting country.] [ Inserted by S.O. 1799(E), dated 21.7.2009 (w.e.f. 21.7.2009).]
