(1)collect e-waste generated during the process of refurbishing and channelise the waste to authorised dismantler or recycler through its collection centre;(2)make an application in Form 1(a) in accordance with the procedure laid down in sub-rule (4) of rule 13 to the concerned State Pollution Control Board for grant of one time authorisation;(a)the concerned State Pollution Control Board shall authorise the Refurbisher on one time basis as per Form 1 (bb) and authorisation would be deemed as considered if not objected to within a period of thirty days;(b)the authorised Refurbisher shall be required to submit details of e-waste generated to the concerned State Pollution Control Board on yearly basis;(3)ensure that no damage is caused to the environment during storage and transportation of e-waste;(4)ensure that the refurbishing process do not have any adverse effect on the health and the environment;(5)ensure that the e-waste thus generated is safely transported to authorised collection centres or dismantlers or recyclers;(6)file annual returns in Form-3 to the concerned State Pollution Control Board, on or before the 30th day of June following the financial year to which that return relates;(7)maintain records of the e-waste handled in Form-2 and such records should be available for scrutiny by the appropriate authority.
