Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(xii) in The E-Waste (Management) Rules, 2016

(xii)[ Every producer placing their product in market shall be liable to obtain EPR authorization from CPCB. In case the producer has started operations recently i.e. number of years of operation is less than average life of their products, the EPR target as per Schedule- III (B) shall be applicable. These targets shall be applicable from financial year 2018-19. When the products average life is achieved, e-waste already collected by producers in earlier years will be accounted for and suitable set offs shall be provided for the corresponding years at the time of fixing targets as per Schedule-III. [Inserted by Notification No. G.S.R. 1349(E), dated 30.10.2017 (w.e.f. 23.3.2016).]