Section 9(3) in The Hazardous Wastes (Management And Handling) Rules, 1989
(3)[ The State Pollution Control Board or Committee shall prepare an inventory of hazardous wastes as nearly as possible to Form 4 within its jurisdiction and compile other related information like treatment and disposal of hazardous wastes based on the returns filed by respective occupier and operator of facility as per sub-rule (2).] [ Inserted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003). ]
