Section 21(2) in The Hazardous Wastes (Management And Handling) Rules, 1989
(2)[ The re-refiners and recyclers registered with the Ministry of Environment and Forests or the Central Pollution Control Board in accordance with the procedure laid down in rule 19 shall file a compliance report of having adopted one of the technologies mentioned in sub-rule (1) on or before 31 December, 2004 to the Central Pollution Control Board.Explanation .-This shall be applicable only to re-refiners and recyclers subject to the conditions that the re-refiners and recyclers shall submit-(i)copy of the order placed for purchase of plant and machinery for switchover to one of the approved technologies specified under sub-rule (1) of rule 21 of these rules upto 15th August, 2004; and(ii)bank guarantee, valid upto 31st January, 2005, for an amount of five lakh rupees in favour of Central Pollution Control Board, New Delhi upto 15th August, 2004.]
