Section 3(1) in The E-waste (Management and Handling) Rules, 2011
(1)In these rules, unless the context otherwise requires,-(a) 'Act' means the Environment (Protection) Act, 1986 (29 of 1986);(b)'authorisation' means permission for handling, collection, reception, storage, transportation, dismantling, recycling, treatment and disposal of e-waste granted under sub-rule (3) of rule 9;(c)'bulk consumer' means bulk users of electrical and electronic equipment such as Central Government or State Government Departments, public sector undertakings, banks, educational institutions, multinational organizations, international agencies and private companies that are registered under the Factories Act, 1948 and Companies Act, 1956;(d)'central pollution control board', means the Central Pollution Control Board constituted under sub-section (1) of section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);(e)'collection centre' means a centre established, individually or jointly or a registered society or a designated agency or a company or an association to collect e-waste;(f)'consumer' means any person using electrical and electronic equipment excluding the bulk consumers;(g)'dismantler' means any person or registered society or a designated agency or a company or an association engaged in dismantling of used electrical and electronic equipment into their components;(h)'disposal' means any operation which does not lead to recycling, recovery or reuse and includes physico-chemical or biological treatment, incineration and deposition in secured landfill;(i)'environmentally sound management of e-waste' means taking all steps required to ensure that e-waste are managed in a manner which shall protect health and environment against any adverse effects, which may result from hazardous substance contained in such wastes;(j)'electrical and electronic equipment' means equipment which is dependent on electric currents or electro-magnetic fields to be fully functional;(k)'e-waste' means waste electrical and electronic equipment, whole or in part or rejects from their manufacturing and repair process, which are intended to be discarded;(l)'extended producer responsibility' means responsibility of any producer of electrical or electronic equipment, for their products beyond manufacturing until environmentally sound management of their end-of-life products;(m)'facility' means any location wherein the process incidental to the collection, reception, storage, segregation, refurbishing, dismantling, recycling, treatment and disposal of e-waste are carried out;(n)'Form' means form appended to these rules;(o)'historical e-waste' means e-waste generated from electrical and electronic equipment as specified in Schedule I, which was available on the date from which these rules come into force;(p)'orphaned products' means non-branded or assembled electrical and electronic equipment as specified in Schedule I or those produced by a company, which has closed its operations or has stopped product support;(q)'producer' means any person who, irrespective of the selling technique used;(i) manufactures and offers to sell electrical and electronic equipment under his own brand; or(ii)offers to sell under his own brand, assembled electrical and electronic equipment produced by other manufacturers or suppliers; or(iii)offers to sell imported electrical and electronic equipment;(r)'recycler' means any person who is engaged in recycling or reprocessing of used electrical and electronic equipment or assemblies or their component;(s)'Schedule' means the Schedule appended to these rules;(t)'State Government in relation to a Union territory' means, the Administrator thereof appointed under article 239 of the Constitution;(u)'state pollution control board' means the concerned State Pollution Control Board or the Pollution Control Committee of the Union territories constituted under sub-section (1) of section 4 of the Water (Prevention and Control of Pollution) Act, 1974;(v)'transporter' means a person engaged in the off-site transportation of e-waste by air, rail, road or water.
