Section 8 in The Construction and Demolition Waste Management Rules, 2016
8. Duties of State Pollution Control Board or Pollution Control Committee.
(1)State Pollution Control Board or Pollution Control Committee shall monitor the implementation of these rules by the concerned local bodies and the competent authorities and the annual report shall be sent to the Central Pollution Control Board and the State Government or Union Territory or any other State level nodal agency identified by the State Government or Union Territory administration for generating State level comprehensive data. Such reports shall also contain the comments and suggestions of the State Pollution Control Board or Pollution Control Committee with respect to any comments or changes required;(2)State Pollution Control Board or Pollution Control Committee shall grant authorization to construction and demolition waste processing facility in Form-III as specified under these rules after examining the application received in Form I;(3)State Pollution Control Board or Pollution Control Committee shall prepare annual report in Form IV with special emphasis on the implementation status of compliance of these rules and forward report to Central Pollution Control Board before the 31stJuly for each financial year.
