Section 21(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(2)The occupier shall forward copy 1 (white) to the State Pollution Control Board, and in case the hazardous wastes is likely to be transported through any transit State, the occupier shall prepare an additional copy each for intimation to such State and forward the same to the concerned State Pollution Control Board before he hands over the hazardous wastes to the transporter.
