Section 24 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
24. Accident reporting and follow-up.-
Where an accident occurs at the facility or on a hazardous waste site or during transportation of the hazardous waste, the occupier or operator of the facility or the transporter, as the case may be, shall report immediately to the State Pollution Control Board about the accident in Form 14.
