Section 5(4) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(4)On receipt of the application complete in all respects for the authorisation, the State Pollution Control Board may, after such inquiry as it considers necessary and on being satisfied that the applicant possesses appropriate facilities, technical capabilities and equipment to handle hazardous waste safely, grant within a period of one hundred and twenty days an authorisation in Form 2 to the applicant which shall be valid for a period of five years and shall be subject to such conditions as may be laid down therein.
