Section 20(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(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.
