Section 15 in The E-waste (Management and Handling) Rules, 2011
15. Annual Report. -
(1)The State Boards and the Committees shall prepare and submit to the Central Pollution Control Board an annual report with regard to the implementation of these rules by the 30th September every year in Form 5.(2)The Central Pollution Control Board shall prepare the consolidated annual review report on management of e-waste and forward it to the Central Government along with its recommendations before the 30th December every year.
