Section 8 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
8. Procedure for grant of registration.-
(1)Every person desirous of recycling or reprocessing the hazardous waste specified in Schedule IV may make an application in Form 5 accompanied with a copy each of the following documents for the grant or renewal of the registration:(a)consent to establish granted by the State Pollution Control Board under the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981 (21 of 1981);(b)certificate of registration issued by the District Industries Centre or any other government agency authorised in this regard;(c)proof of installed capacity of plant and machinery issued by the District Industries Centre or any other government agency authorised in this behalf; and(d)in case of renewal, certificate of compliance of effluent, emission standards and treatment and disposal of hazardous wastes, as applicable, from the State Pollution Control Board or the Concerned Zonal Office of Central Pollution Control Board.(2)The Central Pollution Control Board, on being satisfied that the applicant is utilizing environmentally sound technologies and possesses adequate technical capabilities, requisite facilities, and equipment to recycle, reprocess or reuse hazardous wastes, may grant registration to such applicants stipulating therein necessary conditions for carrying out safe operations in the authorised place only.(3)The Central Pollution Control Board shall dispose of the application for registration within a period of one hundred twenty days from the date of the receipt of such application complete in all respects.(4)The registration, issued under sub-rule (2) shall be valid for a period of five years from the date of its issue, unless the operation is discontinued by the unit or the registration is suspended or cancelled by the Central Pollution Control Board.(5)The Central Pollution Control Board may cancel or suspend the registration granted under these rules, if it has reasons to believe that the recycler or re-processor has failed to comply with any of the conditions of the registration, or with any provision of the Act or rules made thereunder.(6)The Central Pollution Control Board may after giving a reasonable opportunity of being heard to the applicant, by order, refuse to grant or renew the registration.(7)The recycler or re-processor shall maintain records of hazardous wastes purchased and processed and shall file an annual return of its aetivi.tiesof previous year in Form 6 to the State Pollution Control Board, on or before the 30th day of June of every year.
