Section 16(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(1)A person intending to import or transit for transboundary movement of hazardous wastes specified in Schedule III shall apply in Form 7 and Form 8 to the Central Government of the proposed import wherever applicable, together with the Prior Informed Consent, whichever applicable and shall send a copy of the application, simultaneously, to the concerned State Pollution Control Board to enable them to send their comments and observations, if any, to the Ministry of Environment and Forests within a period of thirty days.
