Section 18 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
18. Treatment, storage and disposal facility for hazardous wastes
.-(1) The State Government, occupier, operator of a facility or any association of occupiers shall individually or jointly or severally be responsible for, and identify sites for establishing the facility for treatment, storage and disposal of the hazardous wastes in the State.(2)The operator of common facility or occupier of a captive facility, shall design and set up the treatment, storage and disposal facility as per technical guidelines issued by the Central Pollution Control Board in this regard from time to time and shall obtain approval from the State Pollution Control Board for design and layout in this regard from time to time.(3)The State Pollution Control Board shall monitor. the setting up and operation of the treatment, storage and disposal facilities regularly.(4)The operator of the treatment, storage and disposal facility shall be responsible for safe and environmentally sound operation of the treatment, the storage and disposal facility and its closure and post closure phase, as per guidelines issued by. the Central Pollution Control Board from time to time.(5)The operator of the treatment, storage and disposal facility shall maintain records of hazardous wastes handled by him in' [Form 3] [ Substituted by S.O. 1799(E), dated 21.7.2009 (w.e.f. 21.7.2009).].
