Section 22(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(3)The State Pollution Control Board shall prepare an inventory of the hazardous wastes within its jurisdiction and compile other related information like recycling of the hazardous wastes and treatment and disposal of the hazardous wastes based on the returns filed by respective occupier and operator of the facility.
