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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(f) in The E-Waste (Management) Rules, 2016

(f)creating awareness through media, publications, advertisements, posters, or by any other means of communication and product user documentation accompanying the equipment, with regard to -
(i)information on address, e-mail address, toll-free telephone numbers or helpline numbers and web site;
(ii)information on hazardous constituents as specified in sub-rule 1 of rule 16 in electrical and electronic equipment;
(iii)information on hazards of improper handling, disposal, accidental breakage, damage or improper recycling of e-waste;
(iv)instructions for handling and disposal of the equipment after its use, along with the Do's and Don'ts;
(v)affixing a visible, legible and indelible symbol given below on the products or product user documentation to prevent e-waste from being dropped in garbage bins containing waste destined for disposal;
(vi)means and mechanism available for their consumers to return e-waste for recycling including the details of Deposit Refund Scheme, if applicable;