Section 4(4) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(4)The occupier or any other person acting on his behalf who intends to get his hazardous wastes treated and disposed of by the operator of a treatment, storage and disposal facility shall give to the operator of a facility, such information as may be determined by the State Pollution Control Board.
