Section 12 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
12. Import and export (transboundary movement) of hazardous wastes.-
The Ministry of Environment and Forests shall be the nodal Ministry to deal with the transboundary movement of the hazardous wastes and to grant permission for transit of the hazardous wastes through any part of India.
