Battery Waste Management Amendment Rules, 2025

[24th February 2025]

PREAMBLE

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 :-

Rule 1.

(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.

Rule 2.

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.".