Section 19(6) in The Hazardous Wastes (Management And Handling) Rules, 1989
(6)Every application for renewal of registration of a certificate of registration granted under sub-rule (3) shall be made in Form 11 alongwith the documents mentioned in sub-rule (2) at least two months before the expiry of the period of validity of such certificate. The Central Pollution Control Board shall renew the registration of the recycler or re-refiner granted under sub-rule (3) after examining each case on merit.
