Section 10(1) in The Construction and Demolition Waste Management Rules, 2016
(1)The Central Pollution Control Board shall,-(a)prepare operational guidelines related to environmental management of construction and demolition waste management;(b)analyze and collate the data received from the State Pollution Control Boards or Pollution Control Committee to review these rules from time to time;(c)coordinate with all the State Pollution Control Board and Pollution Control Committees for any matter related to development of environmental standards;(d)forward annual compliance report to Central Government before the 30th August for each financial year based on reports given by State Pollution Control Boards of Pollution Control Committees.
