13. Application and Annual Returns(PWM Rules, 2016).
(a)Every producer shall, for the purpose of registration or for renewal of registration, make an application to the Bihar State Pollution Control Board in Form I as per the provision of Plastic Waste Management Rules, 2016.(b)Every person recycling or processing waste or proposing to recycle or process plastic waste shall make an application to the Bihar State Pollution Control Board for grant of registration or renewal of registration for the recycling unit, in Form-II as per the provision of Plastic Waste Management Rules, 2016.(c)Every manufacturer engaged in manufacture of plastic in the jurisdiction of urban local body to be used as raw material by the producer shall make an application to the Bihar State Pollution Control Board for the grant of registration or for the renewal of registration, in Form III.(d)Every person engaged in recycling or processing of plastic waste shall prepare and submit an annual report in Form-IV to Urban Local Body under intimation to the Bihar State Pollution Control Board by the 30th April, of every year.(e)Nagar Panchayat Makhdumpur shall prepare and submit an annual report in Form-V to the Secretary in-charge of the Urban Development Department under intimation to the Bihar State Pollution Control Board by the 30th June, every year.Chapter-IX Stakeholder's Responsibilities
