[12th July 2023] In
exercise of the powers conferred by sections 6, 8 and 25 of the Environment
(Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the
following rules further to amend the Hazardous and Other Wastes (Management and
Transboundary Movement) Rules, 2016, namely: - (1)
These
rules may be called Hazardous and Other Wastes (Management and Transboundary
Movement) Amendment Rules, 2023. (2)
They
shall come into force on the date of their publication in the Official Gazette. "Used
electrical and electronic assemblies imported for repair or refurbishment and
to be re-exported after repair or refurbishment to OEMs or any other company in
the country of origin or any other company in any other country within one year
of import ***; Provided
that 5% of unrepairable used electrical and electronic assemblies, by weight,
may be retained in the country and the same shall be sent to authorised
recyclers only in accordance with these rules and the E-Waste (Management)
Rules, 2022.". (a)
in
column (3), for the words "Used electrical and electronic assemblies
imported for repair and to be reexported after repair within one year of
import", the following shall be substituted, namely: - "Used
electrical and electronic assemblies imported for repair or refurbishment and
to be re-exported after repair or refurbishment to OEMs or any other company in
the country of origin or any other company in any other country within one year
of import.; (b)
in
column (4), for item (e) and entries relating thereto the following item and
entries shall be substituted, namely: - "(e) Certificate
from exporting company for accepting the repaired and unrepairable electrical
and electronic assemblies and the spares or part or component or consumables
being re-exported or certificate from any other company in the country of
origin or any other company in any other country for accepting the repaired and
unrepairable electrical and electronic assemblies and the spares or part or
component or consumables being re-exported.".Hazardous
And Other Wastes (Management And Transboundary Movement) Amendment Rules, 2023
In the Hazardous and Other Wastes (Management and Transboundary Movement)
Rules, 2016 (hereinafter in this notification referred to as the said rules) in
Schedule III, in Part D, against Basel No. B1110, in column (2), for the words
"Used electrical and electronic assemblies imported for repair and to be
re-exported back after repair within one year of import ***", the
following shall be substituted, namely: -
In Schedule VIII to the said rules, against serial number 4 related to Basel
No. B1110, -