Section 5(8) in The Hazardous Wastes (Management And Handling) Rules, 1989
(8)[ The Member-Secretary, State Pollution Control Board or any officer designated by the Board shall renew the authorisation granted under sub-rule (6), after examining each case on merit, subject to the following,-] [Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000). ](i)on submission of annual returns by the occupier or operator of facility in Form 4;(ii)[ on steps taken, by the applicant wherever feasible, for reduction and prevention in the waste generated or for recycling or reuse;] [ Substituted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003).](iii)on fulfilment of conditions prescribed in the authorisation regarding management in an environmentally sound manner of wastes; and[* * *] [ Clause (iv) omitted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003).]
