Section 18(2) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(2)The operator of common facility or occupier of a captive facility, shall design and set up the treatment, storage and disposal facility as per technical guidelines issued by the Central Pollution Control Board in this regard from time to time and shall obtain approval from the State Pollution Control Board for design and layout in this regard from time to time.
