Section 10(1) in The E-waste (Management and Handling) Rules, 2011
(1)The State Pollution Control Board or Pollution Control Committee of the Union territories may, if in its opinion, the holders of the authorization has failed to comply with any of the conditions of the authorization or with any provisions of the Act or these rules and after giving a reasonable opportunity of being heard and after recording reasons thereof in writing cancel or suspend the authorization issued under these rules for such period as it considers necessary in the public interest.
