Section 16(6) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(6)The Customs authority shall collect three randomly drawn samples of the consignment (prior to clearing the consignment as per the provisions laid down under the Customs Act, 1962) for analysis and retain the report for a period of two years, in order to ensure that in the event of any dispute, as to whether the consignment conforms or not to the declaration made in the application and movement document.[(6-A) Nothing contained in sub-rule (6) shall apply to the hazardous wastes covered under the Basel Numbers B1010, B1040, B1050, B1100, B1230 and B3020 as specified in Part B of the Schedule III:Provided that the Customs authority may, at any time if it considers necessary, make random inspection of the consignment prior to clearing the consignment.] [Inserted by S.O. 1799(E), dated 21.7.2009 (w.e.f. 21.7.2009). ]
