Section 16(10) in The E-Waste (Management) Rules, 2016
(10)[If the product does not comply with Reduction of Hazardous Substances provisions, then the cost of the RoHS test will be borne by the Producers. In addition, the Producers shall take corrective measures to bring the product into compliance and withdraw or recall the product from the market, within a reasonable period as per the guidelines of the Central Pollution Control Board.] [Substituted by Notification No. G.S.R. 1349(E), dated 30.10.2017 (w.e.f. 23.3.2016).]
