Section 8(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(1)Every person desirous of recycling or reprocessing the hazardous waste specified in Schedule IV may make an application in Form 5 accompanied with a copy each of the following documents for the grant or renewal of the registration:(a)consent to establish granted by the State Pollution Control Board under the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981 (21 of 1981);(b)certificate of registration issued by the District Industries Centre or any other government agency authorised in this regard;(c)proof of installed capacity of plant and machinery issued by the District Industries Centre or any other government agency authorised in this behalf; and(d)in case of renewal, certificate of compliance of effluent, emission standards and treatment and disposal of hazardous wastes, as applicable, from the State Pollution Control Board or the Concerned Zonal Office of Central Pollution Control Board.
