Section 8(4) in The Hazardous Wastes (Management And Handling) Rules, 1989
(4)The State Pollution Control Board or Committee shall on being satisfied with the EIA report, cause a public notice for conducting a public hearing as per the procedure contained in the Environment Impact Assessment Notification, 1994 published vide S.O. 60(E), dated 27th January, 1994 as amended from time to time.
