Section 5(4) in The Hazardous Wastes (Management And Handling) Rules, 1989
(4)The [Member-Secretary, [State Pollution Control Board or any officer designated by the Board] [Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000). ][or Committee] [Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000). ] shall not issue an authorisation unless it is satisfied that the operator of a facility or an occupier, as the case may be, possesses appropriate facilities, technical capabilities and equipment to handle hazardous wastes safely.[(4-A) The authorisation application complete in all respects shall be processed by the State Pollution Control Boards within ninety days of the receipt of such application.] [ Substituted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).]
