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Registered Recyclers on the E-Waste EPR Portal Under E-Waste (Management) Rules, 2022- (Ministry of Environment and Forests) (16 Apr 2024)

MANU/ENVT/0035/2024

Environment

MoEF&CC has notified E-Waste (Management) Rules, 2022, vide notification No. GSR 801(E) dated November 02, 2022. The rules are effective from April 01, 2023, and have superseded E- Waste (M) Rules 2016. The E-Waste (M) Rules, 2022, aim to take all steps required to ensure the management of E-Waste in a scientific and Environmentally Sound Manner (ESM).

As per the provisions in Rule 13 of the above-said Rules, all Producers are required to fulfil their Extended Producer Responsibility (EPR) obligations assigned to them through the purchase of an equivalent quantity of EPR Certificates from registered Recyclers only.

In the said context, all recyclers are hereby required to generate EPR certificates, for the quantity of e-waste recycled (production of end products) till March 31, 2024 in FY 2023-24, by April 30, 2024. EPR Certificate generated after April 30, 2024 will not be considered and Environmental Compensation (EC) Charges shall be imposed.

Tags : REGISTERED RECYCLERS   E-WASTE   EPR PORTAL  

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