Section 12 in The E-waste (Management and Handling) Rules, 2011
12. Procedure for storage of e-waste. -
Every producer, collection centre, dismantler or recyclers may store the e-waste for a period not exceeding one hundred and eighty days and shall maintain a record of collection, sale, transfer, storage and segregation of wastes and make these records available for inspection: Provided that the State Pollution Control Board may extend the said period up to one year in the following cases, namely,-(i)Collection centers in the States, which do not have any registered dismantling or recycling facility; or Dismantlers in the States, which do not have any registered recycling facility;(ii)the waste which needs to be specifically stored for development of a process for its recycling or reuse.
