Section 22 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
22. Records and returns.-
(1)The occupier generating hazardous wastesand operator of the facility for 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 in Form 4.(3)The State Pollution Control Board shall prepare an inventory of the hazardous wastes within its jurisdiction and compile other related information like recycling of the hazardous wastes and treatment and disposal of the hazardous wastes based on the returns filed by respective occupier and operator of the facility.
