Section 5(9) in The Hazardous Wastes (Management And Handling) Rules, 1989
(9)[ Every State Pollution Control Board or Committee shall maintain a register containing particulars of the conditions imposed under these rules for any disposal of hazardous wastes, on any land or premises and it shall be open for inspection during office hours to any person interested or affected or a person authorised by him in this behalf. The entries in the register shall be considered as proof of grant of authorisation for management and handling of hazardous wastes on such land or premises and the conditions subject to which it was granted.] [ Inserted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003).]
