Section 12 in The E-Waste (Management) Rules, 2016
12. Responsibilities of State Government for environmentally sound management of E-waste.
(1)Department of Industry in State or any other government agency authorised in this regard by the State Government, to ensure earmarking or allocation of industrial space or shed for e-waste dismantling and recycling in the existing and upcoming industrial park, estate and industrial clusters;(2)Department of Labour in the State or any other government agency authorised in this regard by the State Government shall:a. ensure recognition and registration of workers involved in dismantling and recycling;b. assist formation of groups of such workers to facilitate setting up dismantling facilities;c. undertake industrial skill development activities for the workers involved in dismantling and recycling;d. undertake annual monitoring and to ensure safety & health of workers involved in dismantling and recycling;(3)State Government to prepare integrated plan for effective implementation of these provisions, and to submit annual report to Ministry of Environment, Forest and Climate Change.
