Section 16(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(2)On receipt of the application in complete, the Ministry of Environment and Forests shall examine the application considering the comments and observations, if any, received from the State Pollution Control Boards, and may grant the permission for import within a period of sixty days subject to the condition that the importer has(i)the environmentally sound recycling, recovery or reuse facilities;(ii)adequate facilities and arrangement for treatment and disposal of wastes generated; and(iii)a valid registration from the Central Pollution Control Board and a proof of being an actual user, if required under these rules.
