Section 14(2) in The E-Waste (Management) Rules, 2016
(2)The Central Pollution Control Board, if in its opinion, the holders of the Extended Producer Responsibility-Authorisation has failed to comply with any of the conditions of the authorisation 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 Extended Producer Responsibility Authorisation issued under these rules for such period as it considers necessary in the public interest and inform State Pollution Control Boards or Pollution Control Committees within ten days of cancellation;
