Section 5(6) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(6)Every person authorised under these rules shall maintain the record ofhazardous wastes handled by him in Form 3 and prepare and submit to the State Pollution Control Board, an annual return containing the details specified in Form 4 on or before the 30th day of June following to the financial year to which that return relates.
