Section 6(2) in The Hazardous Wastes (Management And Handling) Rules, 1989
(2)Upon suspension or cancellation of the authorisation and during the pendency of an appeal under rule 12, the [State Pollution Control Board or Committee] [ Substituted by S.O. 625(E), dated 3.9.1996 (w.e.f. 3.9.1996).] may give directions to the persons whose authorisation has been suspended or cancelled for the safe storage of the hazardous wastes, and such person shall comply with such directions.
