Section 17(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(2)In case of illegal import of the hazardous wastes, the importer shall re-export the waste in question at his cost within a period of ninety days from the date of its arrival into India and its implementation will be ensured by the -Concerned State Pollution Control Board.
