Section 16(9) in The E-Waste (Management) Rules, 2016
(9)[ Central Pollution Control Board may conduct random sampling of electrical and electronic equipment placed on the market to monitor and verify the compliance of Reduction of Hazardous Substances provisions and the cost for sample and testing shall be borne by the government for conducting the RoHS test. The procedure of random sampling and tolerance level value of RoHS test shall be as per the guidelines of Central Pollution Control Board.] [Substituted by Notification No. G.S.R. 1349(E), dated 30.10.2017 (w.e.f. 23.3.2016).]
