Section 5(7) in The Hazardous Wastes (Management And Handling) Rules, 1989
(7)The [Member-Secretary, [State Pollution Control Board or any officer designated by the Board] [Substituted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000). ] [or Committee] [Substituted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000). ] may, after giving reasonable opportunity of being heard to the applicant, refuse to grant any authorisation.
