Section 11(7) in The E-waste (Management and Handling) Rules, 2011
(7)The State Pollution Control Board may cancel or suspend a registration granted under these rules, if it has reasons to believe that the registered recycler has failed to comply with any of the conditions of registration, or with any provisions of the Act or rules made thereunder, after giving an opportunity to the recycler to be heard and after recording the reasons therefor.
