Section 27(2) in The Water (Prevention And Control Of Pollution) Act, 1974
(2)A State Board may from time to time review—(a)any condition imposed under section 25 or section 26 and may serve on the person to whom a consent under section 25 or section 26 is granted a notice making any reasonable variation of or revoking any such condition;(b)the refusal of any consent referred to in sub-section (1) of section 25 or section 26 or the grant of such consent without any condition, and may make such orders as it deems fit.
