Section 13 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
13. Import and export of hazardous wastes.-
(1)No import of the hazardous wastes from any country to India for disposal shall be permitted.(2)The import of hazardous waste from any country shall be permitted only for the recycling or recovery or reuse.(3)The export of hazardous wastes from India may be allowed to an actual user of the wastes or operator of a disposal facility with the Prior Informed Consent of the importing country to ensure environmentally sound management of the hazardous waste in question.(4)No import or export of the hazardous wastes specified in Schedule VI shall be permitted.
