Section 15(3) in The Hazardous Wastes (Management And Handling) Rules, 1989
(3)In case of illegal transboundary movement of hazardous wastes, the occupier exporting hazardous waste from the country or the exporter exporting hazardous waste to the country and importer importing hazardous waste into the country shall ensure that the wastes in question is safely stored and shipped or disposed of in an environmentally sound manner within thirty days from the date of off-loading.
