Section 9(3) in The E-waste (Management and Handling) Rules, 2011
(3)On receipt of the application complete in all respects for the authorization, the State Pollution Control Board or Pollution Control Committee of Union territories may, after such enquiry as it considers necessary and on being satisfied that the applicant possesses appropriate facilities, technical capabilities and equipment to handle e-waste safely, grant within a period of ninety days an authorization in Form 1(a) to the applicant to carry out safe operations in the authorized place only, which shall be valid for a period of five years.
