Section 9 in The Hazardous Wastes (Management And Handling) Rules, 1989
9. Records and returns .-(1) The occupier generating hazardous waste and operator of a facility for collection, reception, treatment, transport, storage and disposal of hazardous waste shall maintain records of such operations in Form 3.
(2)The occupier and operator of a facility shall send annual returns to the [State Pollution Control Board or Committee] in Form 4.(3)[ The State Pollution Control Board or Committee shall prepare an inventory of hazardous wastes as nearly as possible to Form 4 within its jurisdiction and compile other related information like treatment and disposal of hazardous wastes based on the returns filed by respective occupier and operator of facility as per sub-rule (2).] [ Inserted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003). ]
