E-Waste (Management) Amendment Rules, 2024

[08th March 2024]

In exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) read with sub-rule (4) of rule 5 of the Environment (Protection) Rules, 1986, the Central Government hereby makes the following rules further to amend the E-Waste (Management) Rules, 2022, namely: -

Rule 1.

(1)     These rules may be called the E-Waste (Management) Amendment Rules, 2024.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule 2.

In the E-Waste (Management) Rules, 2022 (hereinafter referred to as the said rules), in rule 3 for, clause (f) the following clause shall be substituted, namely: -

(f) dismantler means any person or entity engaged in dismantling of used electrical and electronic equipment and components thereof in accordance with the guidelines of the Central Pollution Control Board made in this regard..

Rule 3.

After rule 9 of the said rules, the following rule shall be inserted, namely: -

"9A. Relaxation of timelines for filing of returns. - The Central Government may, if it is satisfied that it is necessary so to do in the public interest or for effective implementation of these rules, by order, relax any period within which any return or report is to be filed under these rules by a manufacture, producer, refurbisher or recycler of electrical and electronic equipment and components or consumables or parts or spares thereof, for a further period not exceeding nine months.".

Rule 4.

In rule 15 of the said rules, after sub-rule (6), the following sub-rules shall be inserted, namely: -

" (7) The Central Government may by, order, establish one or more platform for exchange or transfer of extended producer responsibility certificates in accordance with the guidelines issued by the Central Pollution Control Board with the approval of the Central Government.

(8) The operation of the platform, established under sub-rule (7) shall be operated and regulated in accordance with guidelines made by the Central Government on the recommendation of the Central Pollution Control Board.

(9) The Central Pollution Control Board shall fix the highest and lowest price for exchange of extended producer responsibility certificates which shall be equal to hundred per cent and thirty per cent, respectively of the environmental compensation for non-fulfilment of extended producer responsibility obligation under rule 22.

(10) The exchange price of extended producer responsibility certificate between registered entities through the portal shall be between the highest and lowest prices referred to in sub-rule (9).