Section 21 in The E-Waste (Management) Rules, 2016
21. Liability of manufacturer, producer, importer, transporter, refurbisher, dismantler and recycler.
(1)The manufacturer, producer, importer, transporter, refurbisher, dismantler and recycler shall be liable for all damages caused to the environment or third party due to improper handling and management of the e-waste;(2)[ The manufacturer, producer, importer, transporter, refurbisher, dismantler and recycler shall be liable to pay financial penalties for any violation as per the provisions of Environment (Protection) Act, 1986 and Rules made there under. The default of the liable entities shall be determined in accordance with the procedures prescribed in the guidelines published by the Central Pollution Control Board from time to time.] [Substituted by Notification No. G.S.R. 1349(E), dated 30.10.2017 (w.e.f. 23.3.2016).]
