Section 9(2) in The E-waste (Management and Handling) Rules, 2011
(2)Every producer of electrical and electronic equipment listed in Schedule I, collection centre, dismantler and recycler of e-waste shall make an application, within a period of three months starting from the date of commencement of these rules in Form 1 to the State Pollution Control Board or the Pollution Control Committee for grant of authorization:Provided that any person authorized under the provisions of the Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008, prior to the date of coming into force of these rules shall not be required to make an application for authorization till the period of expiry of such authorization:Provided further that a recycler of e-waste who has not been authorized under the provisions of the Hazardous Waste (Management, Handling and Transboundary Movements) Rules, 2008, shall require authorization following the procedure mentioned in sub-rule (1) above.
