Section 13 in The E-waste (Management and Handling) Rules, 2011
13. Reduction in the use of hazardous materials in the manufacture of electrical and electronic equipment. -
(1)Every producer of electrical and electronic equipment listed in schedule I shall ensure that, new electrical and electronic equipment does not contain Lead, Mercury, Cadmium, Hexavalent Chromium, polybrominated biphenyls or polybrominated diphenyl ethers:Provided that a maximum concentration value of 0.1% by weight in homogenous materials for lead, mercury, hexavalent chromium, polybrominated biphenyls and polybrominated diphenyl ethers and of 0.01% by weight in homogenous materials for cadmium shall be permitted.(2)The applications listed in Schedule-II shall be exempted from provisions of sub-rule (1) of rule 13.(3)The sub-rule (1) of rule 13 shall not apply to components of electrical and electronic equipment manufactured or placed in the market six years before the date of commencement of these rules.(4)In the event of such reduction in the hazardous materials used in the electrical and electronic equipment, the detailed information on the constituents of the equipment shall be provided in the product information booklet.(5)Imports or placement in the market for new electrical and electronic equipment shall be permitted only for those which are compliant to provisions of sub-rule (1) of rule 13.(6)Manufacture and supply of electrical and electronic equipment used for defense and other similar strategic applications shall be excluded from provisions of sub-rule (1) of rule 13.(7)Such reduction in use of hazardous substances in manufactured or imported electrical and electronic equipment shall be achieved within a period of two years from the date of commencement of these rules.
