Section 11 in The E-Waste (Management) Rules, 2016
11. Responsibilities of the recycler.
(1)shall ensure that the facility and recycling processes are in accordance with the standards or guidelines prescribed by the Central Pollution Control Board from time to time;(2)obtain authorisation from concerned State Pollution Control Board in accordance with the procedure under the sub-rule (3) of rule 13;(3)ensure that no damage is caused to the environment during storage and transportation of e-waste;(4)ensure that the recycling processes do not have any adverse effect on the health and the environment;(5)make available all records to the Central Pollution Control Board or the concerned State Pollution Control Board for inspection;(6)ensure that the fractions or material not recycled in its facility is sent to the respective authorised recyclers;(7)ensure that residue generated during recycling process is disposed of in an authorised treatment storage disposal facility;(8)maintain record of e-waste collected, dismantled, recycled and sent to authorised recycler in Form-2 and make such record available for scrutiny by the Central Pollution Control Board or the concerned State Pollution Control Board;(9)file annual returns in Form-3, to the concerned State Pollution Control Board as the case may be, on or before 30th day of June following the financial year to which that return relates;(10)may accept waste electrical and electronic equipment or components not listed in Schedule I for recycling provided that they do not contain any radioactive material and same shall be indicated while taking the authorisation from concerned State Pollution Control Board;(11)operation without Authorisation by any recycler, as defined in this rule, shall be considered as causing damage to the environment.
