Section 13(2) in The E-Waste (Management) Rules, 2016
(2)Authorisation of Manufacturer. - (i) the manufacturer generating e-waste shall obtain an authorisation from the concerned State Pollution Control Board;(ii)the manufacturer shall make an application for authorisation, within a period of ninety days from the date of these rules coming into force in Form 1(a) to the concerned State Pollution Control Board for grant of authorisation;(iii)on receipt of the application complete in all respects for the authorisation, the concerned State Pollution Control Board may, after such enquiry as it considers necessary and on being satisfied that the applicant possesses appropriate facilities, technical capabilities and equipment to handle e-waste safely, grant within a period of one hundred and twenty days an authorisation in Form 1(bb) to the applicant to carry out safe operations in the authorised place only, which shall be valid for a period of five years;(iv)the concerned State Pollution Control Board after giving reasonable opportunity of being heard to the applicant may refuse to grant any authorisation;(v)every person authorised under these rules shall maintain the record of e-waste handled by them in Form-2 and prepare and submit to the concerned State Pollution Control Board, an annual return containing the details specified in Form-3 on or before the 30th day of June following the financial year to which that return relates;(vi)an application for the renewal of an authorisation shall be made in Form-1(a) before one hundred and twenty days of its expiry and the concerned State Pollution Control Board may renew the authorisation for a period of five years after examining each case on merit and subject to the condition that there is no report of violation of the provisions of the Act or the rules made thereunder or the conditions specified in the authorisation;(vii)manufacturer shall take all steps to comply with the conditions specified in the authorisation;(viii)the concerned State Pollution Control Board shall maintain an on-line register of authorisations granted with conditions imposed under these rules for environmentally sound management of e-waste, and which shall be accessible to any citizen of the country.
