Section 26 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
26. Appeal.-
(1)Any person aggrieved by an order of suspension or cancellation or refusal of authorisation or its renewal passed by the State Pollution Control Board, may, within a period of thirty days from the date on which the order is communicated to him, prefer an appeal in Form 15 to the Appellate Authority comprising of the Environment Secretary of the State.(2)Any person aggrieved by an order of suspension or cancellation or refusal of registration or its renewal passed by the Central Pollution Control Board, may, within a period of thirty days from the date on which the order is communicated to him, prefer an appeal in Form 15 to the Appellate Authority comprising of the Secretary, to the Government of India in the Ministry of Environment and Forests.(3)The Appellate Authority may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(4)Every appeal' filed under this rule shall be disposed of within a period of sixty days from the date of its filing.
