Section 5(7) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(7)An application for the renewal of an authorisation shall be made in Form 1, before its expiry and the State Pollution Control Board may renew the authorisation after examining each case on merit subject to the condition that there has been no report of violation of the provisions of the Act or the rules made thereunder or conditions specified in the authorisation.
