Section 12 in The Hazardous Wastes (Management And Handling) Rules, 1989
12. [ Import and export of hazardous wastes for recycling and reuse
.-(1) Save as otherwise provided, no person shall import or export hazardous wastes or substances containing or contaminated with such hazardous wastes as specified in Schedule 8.(2)The Ministry of Environment and Forests shall be the nodal Ministry to deal with the trans-boundary movement of hazardous wastes and to grant permission of transit of hazardous wastes through any part of India.(3)Import and export of hazardous wastes shall be permitted as raw material for recycling or reuse.(4)The authorities mentioned in column 2 of Schedule 7 shall be responsible for regulation of export and import of hazardous wastes.(5)Any occupier importing or exporting hazardous wastes shall provide detailed information in Form 7-A to the Customs authorities.(6)Any occupier importing or exporting hazardous wastes shall comply with the articles of the Basel Convention to which the Central Government is a signatory.(7)In case of any dispute as to the grant of permission to import or export of hazardous wastes, the matter shall be referred to the Central Government for a decision.]
