Section 6 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
6. Power to suspend or cancel an authorisation.-
(1)The State Pollution Control Board, may, if in its opinion the holder of the 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 him a reasonable opportunity of being heard and after recording reasons thereof in writing cancel or suspend the authorisation issued under rule 4 for such period as it considers necessary in the public interest.(2)Upon suspension or cancellation of the authorisation the State Pollution Control Board may give directions to the person whose authorisation has been suspended or cancelled for the safe storage of the hazardous, wastes and such person shall comply with such directions.
