(1)collect e-waste on behalf of producer or dismantler or recycler or refurbisher including those arising from orphaned products;Provided the collection centres established by producer can also collect e-waste on behalf of dismantler, refurbisher and recycler including those arising from orphaned products(2)ensure that the facilities are in accordance with the standards or guidelines issued by Central Pollution Control Board from time to time;(3)ensure that the e-waste collected by them is stored in a secured manner till it is sent to authorised dismantler or recycler as the case may be;(4)ensure that no damage is caused to the environment during storage and transportation of e-waste;(5)maintain records in Form-2 of the e-waste handled as per the guidelines of Central Pollution Control Board and make such records available for scrutiny by the Central Pollution Control Board or the concerned State Pollution Control Board as and when asked for.
