Section 17 in The Hazardous Wastes (Management And Handling) Rules, 1989
17. Transitional provisions .-Where-
(a)on the date of coming into operation of these rules, an occupier handling hazardous wastes who is required to comply with the provisions of these rules, it will be sufficient compliance if the occupier and the authorities do so within three months after the date of coming into force of these rules;(b)State Pollution Control Boards and Pollution Control Committees are required to oversee the compliance.
