Section 20 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
20. Transportation of hazardous waste.-
(1)The transport of the hazardous wastes shall be in accordance with the provisions of these rules and the rules made by the Central Government under the Motor Vehicles Act, 1988 and other guidelines issued from time to time in this regard.(2)The occupier shall provide the transporter with the relevant information in Form 11, regarding the hazardous nature of the wastes and measures to be taken in case of an emergency and shall mark the hazardous wastes containers as per Form 12.(3)In case of transport of hazardous wastes for final disposal to a facility for treatment, storage and disposal existing in a State other than the State where the hazardous waste is generated, the occupier shall obtain "No Objection Certificate" from the State Pollution Control Board of both the States.(4)In case of transportation of hazardous wastes through a State other than the State of origin or destination, the occupier shall intimate the concerned State Pollution Control Boards before he hands over the hazardous wastes to the transporter.
