Preamble - ENVIRONMENT (PROTECTION) AMENDMENT RULES, 2019 ENVIRONMENT (PROTECTION) AMENDMENT RULES, 2019 PREAMBLE Whereas, certain draft rules, namely the Environment (Protection) Amendment Rules, 2018 were published in the Gazette of India, Extraordinary, as required under sub-rule (3) of rule 5 of the Environment (Protection) Rules, 1986, vide notification of the Government of India in the Ministry of Environment, Forest and Climate Change vide number G.S.R. 730(E), dated the 1st August, 2018, inviting objections and suggestions from all persons likely to be affected thereby within a period of sixty days from the dated on which copies of the Gazette containing the said notification were made available to the public; And Whereas, copies of the Gazette containing the aforesaid notification were made available to the public on the 1st August, 2018; And Whereas, objections and suggestions received from all persons and stakeholders in response to the aforesaid notification have been duly considered by the Central Government; Now, therefore, in exercise of the powers conferred by sections 6 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) read with sub-rule (3) of rule 5 of the Environment (Protection) Rules, 1986, the Central Government hereby makes the following rules further to amend the Environment (Protection) Rules, 1986, namely:-- (1) These rules may be called the Environment (Protection) Amendment Rules, 2019. (2) They shall come into force on the date of their publication in the Official Gazette. In the Environment (Protection) Rules, 1986, in Schedule-1, (a) the serial number 16 and the entries relating thereto shall be omitted; and (b) for serial number 57 and the entries relating thereto, the following serial number and entries shall be substituted, namely:- S. No. Industry Parameter Standards (applicable for all modes of disposal*) 1 2 3 4 "57 Tanneries Standards for Discharge of Effluent from Tannery Industry Treated Effluent Max. permissible values (in mg/l, except for pH) pH 6 to 9 Biochemical Oxygen Demand (BOD3 at 27 oC) 20 Chemical Oxygen Demand (COD) 250 Total Suspended Solids (TSS) 50 Total Dissolved Solids (TDS) 2100** Sulphides (as S) 2.0 Total Chromium (as Cr) 2.0 Hexavalent Chromium (as Cr +6) 0.1 Oils and Grease 10 Notes: 1. *In case of direct disposal into rivers and lakes, the Central Pollution Control Board (CPCB) or State Pollution Control Boards/Pollution Control Committees (SPCBs/PCCs) may specify more stringent standards depending upon the quality of the recipient system. 2. **Standards for TDS shall not be applicable in case of marine disposal through proper marine outfall. 3. **TDS limit with respect to treated effluent shall be 2100 mg/l; however, in case where TDS in intake water is above 1100 mg/l, a maximum contribution up to 1000 mg/l shall be permitted provided the maximum limit of 3100 mg/l is not exceeded in the treated effluent. 4. Standards are equally applicable to all types of stand-alone tanneries irrespective of their scale of production. 5. Chrome tanning units shall ensure installation of 'Chrome Recovery Plant' for treatment of spent chrome liquor so as to recover chromium sulphate. 6. The tannery shall ensure salt recovery through soak liquor segregation. 7. The treated effluent shall be allowed to be discharged in the ambient environment only after exhausting options for reuse in industrial process/irrigation in order to minimize freshwater usage. 8. The standalone units shall meet prescribed discharge norms; however, SPCB/PCC shall mandate recycle/reuse of the treated water in water scarce/environmentally sensitive/critical areas. 9. In case of discharge of treated effluent on land for irrigation, the impact on soil and groundwater quality shall be monitored twice a year (pre-and post-monsoon) by the tannery unit. 10. Management, handling and disposal of Sludge and other wastes shall be undertaken as per the provisions made in the Hazardous and Other Wastes (Management and Trans-boundary Movement) Rules, 2016. 11. The units shall follow the guidelines prescribed by CPCB and SPCB/PCC on "Best Available Technologies for Environmentally Sound Management of the Process and Treatment of Wastes". Maximum specific water consumption for processing hides/skins: (monthly average values) Raw-to-Wet blue/white 20 m3 per ton of hides/skins Post-tanning process 20 m3 per ton of hides/skins Raw-to-finished 40 m3 per ton of hides/skins Maximum wastewater discharge= 85% of maximum water consumption. Factors to re-calculate Finished leather into Wet blue/white and Hide: Shoe upper leather: 15 ton of Raw hides/skins = 7.84 ton of Wet blue = 2.94 ton of finished leather Upholstery leather: 15 ton of Raw hides/skins = 5.08 ton of Wet blue = 1.48 ton of finished leather.".
Rule 1 - Short title and commencement
Rule 2 - RULE 2
