Section 9(6) in The E-waste (Management and Handling) Rules, 2011
(6)An application for the renewal of an authorization shall be made in Form-1 before sixty days of its expiry and the State Pollution Control Board or Pollution Control Committee may renew the authorization after examining each case on merit and subject to the condition that there is no report of violation of the provisions of the Act or the rules made thereunder or the conditions specified in the authorization.
