Section 20 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
20. Power of the Central Government to modify the Schedules .-The Central Government may, at any time, by notification in the Official Gazette, make suitable changes in the Schedules.
[SCHEDULE 1][See rules 2e (i), 4(1)(a), 4(2), 17 and 18]
