Section 8(7) in The Hazardous Wastes (Management And Handling) Rules, 1989
(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.
