Section 14(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(2)Subject to the provisions contained in sub-rule (1),(i)the import or export of the hazardous wastes specified in Part A of Schedule III shall require Prior Informed Consent of the country from where it is imported or exported to, and shall require the license from the Directorate General of Foreign Trade and the prior written permission of the Central Government;(ii)the import of the hazardous wastes specified in Part B of Schedule III shall not require Prior Informed Consent of the country from where it is imported;(iii)the import and export of the hazardous wastes not specified in Part A and Part B of Schedule III but having the hazardous characteristics outlined in Part C of the said Schedule shall require the prior written permission of the Central Government, before it is imported into or exported from India, as the case may be.
