Section 21(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

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Union of India - Subsection

Section 21(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(1)The occupier shall prepare six copies of the manifest in Form 13 comprising of colour code indicated below and all six copies shall be signed by the transporter:

Copy number with colour code	Purpose
(1)	(2)
Copy 1 (white)	To be forwarded by the occupier to the State Pollution Control Board or Committee.
Copy 2 (yellow)	To be carried by the occupier after taking signature on it form (sic from) the transporter and the rest of the four copies to he carried by the transporter.
Copy 3 (pink)	To be retained by the operator of the facility after signature.
Copy 4 (orange)	Tobe returned to the transporter by the operator of facility/ recycler after accepting waste.
Copy 5 (green)	To be returned by the operator of the facility to State Pollution Control Board/Committee after treatment and disposal of wastes.
Copy 6 (blue)	To be returned by the operator of the facility to the occupier after treatment and disposal of hazardous materials/wastes.