Section 18 in The Hazardous Wastes (Management And Handling) Rules, 1989
18. [ Appeal
.-(1) An appeal shall lie, against any order of grant or refusal of an authorisation by the Member-Secretary, State Pollution Control Board or any officer designated by the Board to the Secretary, Department of Environment of the State Government by whatever name called.(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within thirty days of the receipt of the order passed.](3)[ Every appeal filed under this rule shall be disposed of within a period of sixty days from the date of such filing.] [ Inserted by S.O. 593(E), dated 20.5.2003 (w.e.f. 23.5.2003). ]
