- These rules shall apply to every manufacturer, producer, consumer, bulk consumer, collection centres, dealers, e-retailer, refurbisher, dismantler and recycler involved in manufacture, sale, transfer, purchase, collection, storage and processing of e-waste or electrical and electronic equipment listed in Schedule I, including their components, consumables, parts and spares which make the product operational but shall not apply to -(a)used lead acid batteries as covered under the Batteries (Management and Handling) Rules, 2001 made under the Act;(b)micro enterprises as defined in the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006); and(c)radio-active wastes as covered under the provisions of the Atomic Energy Act, 1962 (33 of 1962) and rules made there under.
