Section 8 in The Hazardous Wastes (Management And Handling) Rules, 1989
8. [ Disposal sites
.-(1) The occupier or any operator of a facility or any association of occupiers shall be jointly and severally responsible for identifying sites for establishing the facility for treatment, storage and disposal of hazardous wastes.(2)The State Government, operator of a facility or any association of occupiers shall jointly and severally be responsible for, and identify sites for common facility for treatment, storage and disposal of hazardous wastes in the State.(3)The operator of a facility, occupier or any association of occupiers shall undertake an environment impact assessment (EIA) of the selected site(s) and shall submit the EIA report to the State Pollution Control Board or Committee.(4)The State Pollution Control Board or Committee shall on being satisfied with the EIA report, cause a public notice for conducting a public hearing as per the procedure contained in the Environment Impact Assessment Notification, 1994 published vide S.O. 60(E), dated 27th January, 1994 as amended from time to time.(5)The State Pollution Control Board or Committee shall forward to the State Government or Union Territory Administration, as the case may be the project report including EIA report and details of public hearing alongwith its recommendations within a period of 30 days from the last date of public hearing.(6)The State Government shall complete the assessment within a period of thirty days from the date of receipt of the documents mentioned in sub-rule (5) and convey the decision of its approval of site(s) or otherwise within 30 days thereafter to the concerned operator of the facility, occupier or any association of occupiers.(7)After approval of the site or sites, the State Government shall acquire the site(s) or inform the occupier or any operator of facility, or any association of occupiers to acquire the site(s) for setting up the facility for treatment, storage and disposal of hazardous wastes. The State Government shall simultaneously notify such site(s). The State Government shall also compile and publish periodically and inventory of such hazardous wastes disposal sites and facilities.(8)Setting up of an on-site facility for treatment, storage and disposal of hazardous wastes for captive use shall be governed by the authorisation procedure laid down in rule 5.][8-A. Design and setting up of disposal facility.-(1) The occupier, any association or operator of a facility, as the case may be, shall design and set up disposal facility as per the guidelines issued by the Central Government or the State Government, as the case may be.(2)The occupier, any association or operator, shall before setting up a disposal facility get the design and the layout of the facility approved by the State Pollution Control Board.(3)The State Pollution Control Board shall monitor the setting up and operation of a facility regularly.
