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Union of India - Section

Section 7 in The Hazardous Wastes (Management And Handling) Rules, 1989

7. Packaging, labelling and transport of hazardous wastes .- [(1) The occupier or operator of a facility shall ensure that the hazardous wastes are packaged, based on the composition in a manner suitable for handling, storage and transport and the labelling and packaging shall be easily visible and be able to withstand physical conditions and climatic factors.

(2)Packaging, labelling and transport of hazardous wastes shall be in accordance with the provisions of the rules made by the Central Government under the Motor Vehicles Act, 1988 (59 of 1988) and other guidelines issued from time to time.]
(3)[ All hazardous waste containers shall be provided with a general label as given in Form 8.] [ Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).]
(4)[ The occupier shall prepare six copies of the manifest in Form 9 comprising of colour code indicated below (all six copies to be signed by the transporter):
Copy number with colour code Purpose
Copy 1 (white) to be forwarded by the occupier to the State Pollution Control Board or Committee.
Copy 2 (yellow) to be retained by the occupier after taking signature on it from the transporter and rest of the four copies to be carried by the transporter.
Copy 4 (Orange) to be returned to the transporter by the operator of the facility 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 wastes.
(5)The occupier shall forward copy number 1 (white) to the State Pollution Control Board or Committee and in case the hazardous waste is likely to be transported through any transit State, the occupier shall prepare an additional copy each for such State and forward the same to the concerned State Pollution Control Board or Committee before he hands over the hazardous waste to the transporter. No transporter shall accept hazardous wastes from an occupier for transport unless it is accompanied by copy numbers 2 to 5 of the manifest. The transporter shall return copy number 2 (yellow) of the manifest signed with date to the occupier as token of receipt of the other four copies of the manifest and retain the remaining four copies to be carried and handed over to respective agencies as specified in sub-rule (4).
(6)In case of transport of hazardous wastes to a facility for treatment, storage and disposal existing in a State other than the State where hazardous wastes are generated, the occupier shall obtain "No Objection Certificate" from the State Pollution Control Board or Committee of the concerned State or Union Territory Administration where the facility is existing.] [ Substituted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003). Earlier these sub-rules (4), (5) and (6) was inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).]
(7)[ The occupier shall provide the transporter with relevant information in Form 10, regarding the hazardous nature of the wastes and measures to be taken in case of an emergency.] [ Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).]