Section 8 in The E-waste (Management and Handling) Rules, 2011
8. Responsibilities of recycler. -
Every recycler shall-(1)obtain authorization and registration from State Pollution Control Board in accordance with the procedure under the rules 9 and 11;(2)ensure that the facility and recycling processes are in accordance with the standards laid down in the guidelines published by the Central Pollution Control Board from time-to-time;(3)make available all records to the Central or State Pollution Control Board or Pollution Control Committee of Union territories for inspection;(4)ensure that residue generated thereof is disposed of in a hazardous waste treatment storage disposal facility;(5)file annual returns in Form 3, to the State Pollution Control Board or Pollution Control Committee concerned as the case may be, on or before 30th June following the financial year to which that returns relate.
