Section 19(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(1)The occupier or operator of the treatment, storage and disposal facility or recycler shall ensure that the hazardous waste are packaged and labelled, based on the composition in a manner suitable for safe handling, storage and transport as per the guidelines issued by the Central Pollution Control Board from time to time.
