Section 7 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
7. Storage of hazardous waste.-
The occupiers, recyclers, re-processors, re-users, and operators of facilities may store the hazardous wastes for a period not exceeding ninety days and shall maintain a record of sale, transfer, storage, recycling and reprocessing of such wastes and make these records available for inspection:Provided that the State Pollution Control Board may extend the said period in following cases, namely:(i)small generators up to ten tones per annum;(ii)recyclers, re-processors and facility operators up to six months of their annual capacity;(iii)generators who do not have access to any treatment, storage, disposal facility in the concerned State; or(iv)the waste which needs to be specifically stored for development of a process for its recycling, reuse.
