[24th
February 2025] In exercise of the powers
conferred by sub-section (1), clauses (v) and (vii) of sub-section (2) of
section 3; sub-section (1), clauses (c) and (d) of sub-section (2) of section
6; section 8; and clause (b) of sub-section (2) of section 25 of the Environment
(Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the
following rules further to amend the Battery Waste Management Rules, 2022,
namely :- (1)
These rules may be called the Battery Waste
Management Amendment Rules, 2025. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Battery Waste
Management Rules, 2022, in Schedule I, in paragraph (2), - (a)
In clause (ia), the following proviso shall
be inserted, namely : - "Provided that the
provisions of this clause shall not apply to packaging covered under rule 26 of
the Legal Metrology (Packaged Commodities) Rules, 2011.". (b)
After clause (ia), the following clause shall
be inserted, namely: - "(ib)
producers may fulfill the requirements of
clause (ia), subject to providing the information in writing to the Central
Pollution Control Board, - (A)
print a barcode or Quick Response code
containing the Extended Producer Responsibility registration number on - (a)
battery or battery pack; or (b)
equipment having battery or battery pack; or (c)
packaging of battery or battery pack; or (d)
packaging of the equipment having battery or
battery pack; or (e)
bulk packaging of batteries or battery packs,
not for retail sale; (B)
print the Extended Producer Registration number
on the product information brochure; Provided that the Central
Pollution Control Board shall publish a consolidated list of such producers,
who have provided the information to it on the centralised online portal and
update their details every quarter.". (c)
In clause (v), the following proviso shall be
inserted, namely, - "Provided that marking
of chemical symbol Cd or Pb is not applicable where the metal concentration of
Cadmium in the battery is less than or equal to 0.002% (20 parts per million)
or Lead in the battery isless than or equal to 0.004% (40 parts per million) by
weight.".Battery Waste Management Amendment Rules, 2025
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