Section 13(4) in The Hazardous Wastes (Management And Handling) Rules, 1989
(4)[ The Ministry of Environment and Forests, Government of India, shall forward a copy of the permission granted, to the Central Pollution Control Board, the State Pollution Control Board and the concerned port and customs authorities for ensuring compliance of the conditions of imports and to take appropriate steps for safe handling of the waste at the time of off-loading.
