Section 5(3) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(3)Every person engaged in generation, processing, treatment, package, storage, transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of the hazardous waste or occupier of the facility shall make an application in Form 1 to the State Pollution Control Board for authorisation within a period of sixty days from the date of commencement of these rules:Provided that any person authorised under the provisions of the Hazardous Waste (Management and Handling) Rules, 1989, prior to the date of cominginto force of these rules, shall not require to make an application for authorisation till the period of expiry of such authorisation.
