Section 8(2) in The Noise Pollution (Regulation And Control) Rules, 2000
(2)The authority empowered under sub-rule (1) may, either on its own motion, or on the application of any person aggrieved by an order made under sub-rule (1), either rescind, modify or alter any such order:Provided that before any such application is disposed of, the said authority shall afford to the applicant [and to the original complainant, as the case may be,] [Inserted by S.O. 1569(E), dated 19.9.2006 (w.e.f. 19.9.2006). ] an opportunity of appearing before it either in person or by a person representing him and showing cause against the order and shall, if it rejects any such application either wholly or in part, record its reasons for such rejection.
