Hazardous Wastes (Management and Handling) Rules, 1989

12. Appeal

(1) An appeal shall lie against any order of suspension or cancellation or refusal of an authorization by the ²[State Pollution Control Board to the State Government or Committee to the Union Territory ] and to the Ministry of Environment and Forests in the case of the Central Pollution Control Board.

(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 order passed.

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