Section 18 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
18. Import of hazardous chemicals .-(1) This rule shall apply to a chemical which satisfies any of the criteria laid down in Part I of Schedule 1 [or listed] in column 2 of Part II of this Schedule.
(2)Any person responsible for importing hazardous chemicals in India shall provide [before 30 days or as reasonably possible but not later than] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).] the date of import to the concerned authorities as identified in column 2 of Schedule 5 the information pertaining to-(i)the name and address of the person receiving the consignment in India;(ii)the port of entry in India;(iii)mode of transport from the exporting country to India;(iv)the quantity of chemical(s) being imported; and(v)complete product safety information.(3)[ If the concerned authority of the State is satisfied that the chemical being imported is likely to cause major accidents, it may direct the importer to take such safety measures as the concerned authority of the State may deem appropriate.] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).][(3-A) In case the concerned authority of the State is of the opinion that the chemical should not be imported on safety or on environmental considerations, such authority may direct stoppage of such import.] [ Inserted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).](4)The concerned authority at the State shall simultaneously inform the concerned port authority to take appropriate steps regarding safe handling and storage of hazardous chemicals while off-loading the consignment within the port premises.(5)Any person importing hazardous chemicals shall maintain the records of the hazardous chemicals imported as specified in Schedule 10 and the records so maintained shall be open for inspection by the concerned authority at the State or the Ministry of Environment and Forests or any officer appointed by them in this behalf.(6)The importer of the hazardous chemical or a person working on his behalf shall ensure that transport of hazardous chemicals from port of entry to the ultimate destination is in accordance with the Central Motor Vehicles Rules, 1989 framed under the provisions of the Motor Vehicles Act, 1988.
