Preamble - BIO-MEDICAL WASTE MANAGEMENT (AMENDMENT) RULES, 2019

BIO-MEDICAL WASTE MANAGEMENT (AMENDMENT) RULES, 2019

PREAMBLE

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, after having dispensed with the requirement of notice under clause a) of sub-rule (3) of rule 5 of the said rule in public interest, hereby makes the following rules further to amend the Bio-Medical Waste Management Rules, 2016, namely:-

Rule 1 - RULE 1

(1) These rules may be called the Bio-Medical Waste Management (Amendment) Rules, 2019.

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

Rule 2 - RULE 2

In the Bio-Medical Waste Management Rules, 2016 (herein after referred to as the said rules), in rule 4,-

(i) For clause (n), the following clause, shall be substituted, namely:-

"(n), in case of all bedded health care units, maintain and update on day to day basis the bio-medical waste management register and display the monthly record on its website according to the bio-medical waste generated in terms of category and colour coding as specified in Schedule I;";

(ii) For clause (p), the following clause shall be substituted, namely:-

"(p), in case of all bedded health care facilities (any number of beds), make available the annual report on its web-site within a period of two years from the date of publication of the Bio-Medical Waste Management (Amendment) Rules, 2018;".

Rule 3 - RULE 3

In Schedule II to the said rules, against serial number 8, in item (1), in the Note, for clause 3, the following clause shall be substituted, namely: -

"3. Health Care Facilities having less than ten beds shall have to comply with the output discharge standard for liquid waste by 31st December, 2019."

Rule 4 - RULE 4

In Schedule III to the said rules, -

(i) Against serial number 3, in column (3), after item (vi), the following item shall be inserted, namely: -

"(viii) Inspection and monitoring of Medical Inspection (MI) rooms, sick bays onboard ships or submarines, station medical centres and field hospitals in forward locations operated by the Director General, Armed Force Medical Services.";

(ii) Against serial number 4, in column (3), for item (viii), the following item shall be is substituted, namely: -

"(viii) Inspection and monitoring of health care facilities other than Medical Inspection (MI) rooms, sick bays on board ships or submarines, station medical centres and field hospitals in forward locations operated by the Director General, Armed Forces Medical Services (Rule-9).".