Section 10 in The E-Waste (Management) Rules, 2016
10. Responsibilities of the dismantler.
(1)ensure that the facility and dismantling processes are in accordance with the standards or guidelines prescribed by Central Pollution Control Board from time to time;(2)obtain authorisation from the concerned State Pollution Control Board in accordance with the procedure under sub-rule (3) of rule 13;(3)ensure that no damage is caused to the environment during storage and transportation of e-waste;(4)ensure that the dismantling processes do not have any adverse effect on the health and the environment;(5)ensure that dismantled e-waste are segregated and sent to the authorised recycling facilities for recovery of materials;(6)ensure that non-recyclable or non-recoverable components are sent to authorised treatment storage and disposal facilities;(7)maintain record of e-waste collected, dismantled and sent to authorised recycler in Form-2 and make such record available for scrutiny by the Central Pollution Control Board or the concerned State Pollution Control Board;(8)file a return in Form-3, to the concerned State Pollution Control Board as the case may be, on or before 30th day of June following the financial year to which that return relates;(9)not process any e-waste for recovery or refining of materials, unless he is authorised with concerned State Pollution Control Board as a recycler for refining and recovery of materials;(10)operation without Authorisation by any dismantler, as defined in this rule, shall be considered as causing damage to the environment.
