Section 9 in The Plastic Waste (Management and Handling) Rules, 2011
9. Registration of Manufacturers and Recyclers. -
(a)any person manufacturing or proposing to manufacture plastic carry bags, multilayered plastic pouch or sachet] shall apply to the State Pollution Control Board (SPCB) or Pollution Control Committee (PCC) of the Union territory concerned for the grant of registration or for the renewal of registration for the manufacturing unit using Form 1 appended to these rules;(b)any person recycling or proposing to recycle carry bags or [multilayered plastic pouch or sachet] or any plastic waste shall apply to the SPCB or PCC for grant of registration or renewal of registration for the recycling unit using Form 2 appended to these rules;(c)no person shall manufacture plastic carry bags, multilayered plastic pouch or sachet or recycle plastic carry bags or multilayered plastic pouch or sachet or any plastic waste without obtaining registration certificate from the State Pollution Control Board or Pollution Control Committee, as the case may be, prior to the commencement of its production;(d)the SPCB and PCC shall not issue or renew a registration for manufacturing or recycling units unless the unit possesses a valid consent under the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) and certificate of registration issued by the District Industries Centre or any other government agency authorised in this regard;(e)(i)every State Pollution Control Board or Pollution Control Committee, as the case may be, shall take a decision on the grant of registration within a period of ninety days of receipt of an application which shall be complete in all respects:Provided that the registration may be deemed to have been granted in case no final decision is communicated to the applicant by the State Pollution Control Board or Pollution Control Committee within a period of ninety days from the date of an application complete in all respects;(ii)the manufacturer who has already registered for manufacturing under the Recycled Plastics Manufacture and Usage (Amendment) Rules, 2003 shall not be required to register under these rules and whereas others shall have to register within the period of ninety days from the date of coming into force of these rules.(f)the registration granted under this rule shall be valid for a period of three years, unless revoked, suspended or cancelled; and registration shall not be revoked, suspended or cancelled without providing the manufacturer an opportunity for a hearing;(g)every application for renewal of registration shall be made at least ninety days before the expiry of the validity of the registration certificate."(c) no person shall manufacture carry bags or recycle plastic bags or multilayered plastics unless without obtaining the registration certificate from the SPCB or PCC, as the case may be, prior to the commencement of production;"."(e) every State Pollution Control Board or Pollution Control Committee shall take a decision on the grant of registration within ninety days of receipt of an application that is complete in all respects;".
