Section 5(6) in The Hazardous Wastes (Management And Handling) Rules, 1989
(6)[(i) An authorisation granted under this rule shall, unless suspended or cancelled, be in force during the period of its validity as specified by the State Pollution Control Board or Committee from the date of issue or from the date of renewal, as the case may be.] [ Substituted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003).](ii)An application for the renewal of an authorisation shall be made in Form 1, before its expiry.(iii)The authorisation shall continue to be in force until it is renewed or revoked.
