Section 18(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(2)Any person responsible for importing hazardous chemicals in India shall provide [before 30 days or as reasonably possible but not later than] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).] the date of import to the concerned authorities as identified in column 2 of Schedule 5 the information pertaining to-(i)the name and address of the person receiving the consignment in India;(ii)the port of entry in India;(iii)mode of transport from the exporting country to India;(iv)the quantity of chemical(s) being imported; and(v)complete product safety information.
