Section 7(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(2)[ The concerned authority within 60 days from the date of receipt of the report, shall approve the report submitted and on consideration of the report if it is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, it shall issue notice under rule 19.] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).]
