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Union of India - Section

Section 21 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

21. Manifest system (movement document to be used within the country only).-

(1)The occupier shall prepare six copies of the manifest in Form 13 comprising of colour code indicated below and all six copies shall be signed by the transporter:
Copy number with colour code Purpose
(1) (2)
Copy 1 (white) To be forwarded by the occupier to the State Pollution Control Board or Committee.
Copy 2 (yellow) To be carried by the occupier after taking signature on it form (sic from) the transporter and the rest of the four copies to he carried by the transporter.
Copy 3 (pink) To be retained by the operator of the facility after signature.
Copy 4 (orange) Tobe returned to the transporter by the operator of facility/ recycler after accepting waste.
Copy 5 (green) To be returned by the operator of the facility to State Pollution Control Board/Committee after treatment and disposal of wastes.
Copy 6 (blue) To be returned by the operator of the facility to the occupier after treatment and disposal of hazardous materials/wastes.
(2)The occupier shall forward copy 1 (white) to the State Pollution Control Board, and in case the hazardous wastes is likely to be transported through any transit State, the occupier shall prepare an additional copy each for intimation to such State and forward the same to the concerned State Pollution Control Board before he hands over the hazardous wastes to the transporter.
(3)No transporter shall accept hazardous wastes from an occupier for transport unless it is accompanied by copies 3 to 6 of the manifest.
(4)The transporter shall submit copies 3 to 6 of the manifest duly signed with date to the operator of the facility along with the waste consignment.
(5)Operator of the facility upon completion of treatment and disposal operations of the hazardous wastes shall forward copy 5 (green) to the State Pollution Control Board and copy 6 (blue) to the occupier and the copy 3 (pink) shall be retained by the operator of the facility.