Environment (Protection) First Amendment Rules, 2022

[18 February 2022]

G.S.R. 138(E).-Whereas at present there are three emission standards for the generator sets based on different fuel viz. i) Gasoline, ii) Diesel; iii) Dedicated CNG, Dedicated LPG, dual fuels & Bi-fuels. The revised standards are single standard covering all available fuels and upcoming fuels viz. producer gas, hydrogen gas etc.

Whereas Government is taking all efforts for the mitigation of air pollution in the country. Central Government has taken a number of regulatory measures for prevention, control and abatement of air pollution in the country. The emission from DG sets are one of the major identified source of Air Pollution across all major urban centers.

Whereas the regulation on emission from DG sets requires to be improvised considering availability of cleaner fuel quality (BS-VI) and engine technologies.

Therefore, the following draft of the notification, which the Central Government proposes to issue in exercise of the powers conferred by sections 6 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) is hereby published, as required under sub-rule (3) of rule 5 of the Environment (Protection) Rules, 1986, for the information of the public likely to be affected thereby; and notice is hereby given that the said draft notification shall be taken into consideration on or after the expiry of a period of sixty days from the date on which copies of the Gazette containing this notification are made available to the public. Any person interested in making any objections or suggestions on the proposals contained in the draft notification may forward the same in writing, for consideration of the Central Government within the period specified above to the Secretary, Ministry of Environment, Forest and Climate Change, Indira Paryavaran Bhawan, Jor Bagh Road, New Delhi-110003, or send it to the e-mail address: sundeep.2040@nic.in and sonu.singh@gov.in.

Rule - 1. :-

(1)         These rules may be called the Environment (Protection) first Amendment Rules, 2022.

(2)         They shall come into force from 01.07.2023 in the Official Gazette.

Rule - 2. :-

In the Environment (Protection) Rules, 1986, in Schedule I, for serial number 88 and 95 relating to emission limit for generator sets run with diesel and entries relating thereto shall be substituted namely, the Noise limit as specified in serial no. 88 and 95 shall remain in force.

Emission limits for following new engines used for power generating set applications up to 800 kW Gross Mechanical Power.

(A)     Diesel engines

(B)     Engines based on dedicated alternate fuels*

(C)     Engines based on Bi-fuels run either on Gasoline or on any one of the alternate fuels[1]

(D)    Engines based on Dual Fuel run on Diesel and any of the alternate fuels[2]

(E)     Portable Generator sets (PI engines below 19kW and up to 800 cc displacement) run on Gasoline fuel, dedicated alternate fuels and Bi-fuel run either on Gasoline or on any one of the alternate fuels[3]

The emission limits for new engines up to 800 kW used for power generating set (hereinafter referred to as Genset) application shall be effective from 1st July, 2023 as specified in the Table 1 and Table 2 below subject to the general conditions contained therein, namely:

India Genset Emission Standards-IV+

Table 1

Emission limits for Genset engines up to 800 kW Gross Mechanical Powered by 1) All CI engines and 2) PI engines 800 cc engine displacement.

Table 2

Emission limits for portable Genset up to 19 kW powered by PI engines (up to 800 cc engine displacement)

The abbreviations used in the Table 1 and Table 2 are as follows: NOx - Oxides of Nitrogen; HC - Hydrocarbon; CO - Carbon Monoxide; PM - Particulate Matter; CI-Compression Ignition; PIPositive Ignition.

(1)     ** HC stands for THC for diesel and gasoline.

(2)     ** HC for alternate fuels shall be as defined in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications."

(3)     Test cycle for constant speed and variable speed application shall be as described in System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(4)     Smoke shall not exceed prescribed limit value throughout the operating load points of the test cycle.

Note:

(1)     The test shall be done on engine dynamometer for;

(a)     All CI engines and

(b)     PI engines (above 800 cc displacement)

(2)     The test shall be done on resistive load bank for Portable Gensets (up to 19 kW and up to 800 cc engine displacement) powered by PI engines.

(3)     Emission limits are applicable to both constant speed and variable speed gensets and genset engines used primarily to operate an electrical generator or alternator to produce and supply electric power for other applications in lieu of supply of power from electric grid.

(4)     An Electric Generator is defined as Portable if it suits the definition and satisfies the following condition.

A portable generator is the combination of an electrical generator and an engine (prime mover) mounted together to form a single piece of equipment. This combination is also called an engine-generator set or a gen-set which usually can be moved, pulled, pushed by a person and not build permanently into a structure such as power house or station.

Portable Electric Generator,

(a)     generator which satisfy the following conditiona. Power output is up to 19 kW & up to 800 cc engine displacement

(b)     Power by PI air cooled engine

(c)     It is on Hand-cart mounted units

(5)     Gross Power:

The test procedure for measurement of gross power and the tolerances shall be as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended time to time.

(6)     Definitions, Administrative and Test procedure for measurement of emission of visible and gaseous pollutant and particulate matter shall be as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(7)     Table 1 and Table 2 emission limits shall be applicable for Type Approval Test and Conformity of Production (COP) Test as carried out by authorised certifying agencies.

(8)     Frequency of Conformity of Production (CoP) test and selection procedure shall be as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended time to time.

(9)     Engine Durability Period and Deterioration Factor;

Deterioration factor is applicable to all CI & PI engines above 19 kW power category only

(a)     Engine manufacture may opt for an engine test as mentioned in Table 3 given below for evaluating deterioration factors as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

Table 3

(b)     As an alternative to use a service accumulation schedule to determine deterioration factors, engine manufacturers may select to use the assigned multiplicative deterioration factors as per Table 4 given below for engine families using exhaust After-treatment system.

Table 4

(c)     Additive Deterioration Factors shall be specified by manufacturer with supportive document as specified in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" for each pollutant in an engine family approval application for CI and PI engines not using any exhaust after-treatment system.

(d)     Manufacturers are allowed to request type approval certification for shorter or longer useful life for an engine family. Test agency can approve a shorter or longer useful life in hours of engine operations but not in years. Details to this approval procedure will be defined in CPCB "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(10)  Engines which rely on the use of any external devices and or reagent (e.g. urea for SCR) in order to reduce emissions, shall ensure the correct operation of NOx control measures through Onboard Diagnostics as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time

(11)  Emission of ammonia over the test cycles for engines equipped with SCR shall not exceed a mean value of 25 ppm for engine power category less than or equal to 56 kW and 10 ppm for engine power category above 56 kW.

(12)  Engines which rely on the use of any external devices and or exhaust after treatment devise to reduce Particulate Matter emissions, shall ensure the correct operation of PM control measures, as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(13)  PI engines which rely on the use of any external devices and or exhaust after treatment devise to reduce NOx emissions, shall ensure the correct operation of NOx control measures, as per procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(14)  The NOx reduction reagent shall conform to standards prescribed as per the procedure laid down in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(15)  Specifications of test fuels for Type approval and Conformity of Production (CoP) tests shall be as defined in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time. Emission compliance tests shall be carried either on commercially available fuel or with reference fuel as declared by the manufacture during type approval test application and the same to be followed during CoP compliance tests

(16)  Stack height (in meters), for genset shall be governed as per Central Pollution Control Board (CPCB) guidelines.

General Conditions

(1)     Applicability - These conditions shall apply to all new engines for power generation application and products manufactured, assembled or, imported to India, operating at constant or variable speed as the case may be:

Provided that these rules, shall not apply toa. Any engine or, product, assembled or manufactured or imported, as the case may be, for the purpose of export outside India, or;

b. Any engine or product intended for the purpose of sample limited to four in number and to be exported back within six months of completing the sample testing, and not for sale in India.

c. Any engine or product, assembled or manufactured or imported, as the case may be, for the of research & Development testing which shall be scraped or re-exported.

(2)     Requirement of certification: For sale in India; every domestic manufacturer, importer or, assembler (hereinafter referred to as manufacturer);

(a)     of engines for power generation up to 800 kW and engine displacement 800 cc.

(b)     of portable gensets up to 19 kW and engine displacement up to 800 cc. shall obtain Type Approval from authorised certifying agency and also comply with Conformity of Production (CoP) test of their product(s) for the emission limits which shall be valid for the next CoP year or, the date of implementation of the revised norms specified above, whichever is earlier.

Explanation. - The term CoP year in context to engine emission means the period from 1st July of calendar year to 30th June of the following calendar year.

(3)     Sale, import or use of engine or product not complying with these rules: No person shall sell, import or use an engine and genset for power generation application which is not having a valid Type Approval certificate and certificate of CoP referred to in condition 2.

(4)     Requirement of conformance labelling shall be as mentioned in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications." and as amended from time to time.

(5)     Nodal Agency. - Central Pollution Control Board (CPCB) shall be the nodal agency for implementation of these rules.

(a)     In case of any dispute or difficulty in implementation of these rules, the matter shall be referred to the nodal agency.

(b)     The nodal agency shall constitute a Standing Committee to advise it on all matters, including the disputed matters, related to the implementation of these rules.

(6)     Authorised agencies for certification. - Following institutions are authorised to carry out or witness such tests as they may deem necessary, for giving certificates of Type Approval and Conformity of Production for engines and gensets for power generation application: -

(a)     Automotive Research Association of India, Pune (Maharashtra);

(b)     International Centre for Automotive Technology, Manesar (Haryana); and

(c)     Indian Institute of Petroleum, Dehradun (Uttarakhand)

(7)     Compliance and testing procedure:

(a)     The Compliance and Testing Procedure, as published by the Central Pollution Control Board shall be followed by all concerned.

(b)     The authorised agencies for certification shall submit the testing and certification details in respect of the emission to the Central Pollution Control Board annually.

(8)     Engine components or parts identification: All the details of engine components or parts responsible for the emission performance shall be clearly marked in English language.

(9)     Safety code of practices for alternate fuels shall be as defined in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(10)  Fuel system components certification for alternate fuels shall be as defined in "System and Procedure for Compliance to Emission Limits for Power Generating Set Applications" and as amended from time to time.

(11)  Transition provisions for Gensets and Genset Engines manufactured as per CPCB-II norms shall be as defined as follows,

(a)     Last date for manufacturing of CPCB II engine system shall be before the date of applicability of the India Genset Emission Standards-IV+ which is 30th June 2023. For PI engines based on GSE 535 ( E) dated 07.08.2013, it will be 31st July 2023.

(b)     Last date of manufacturing of gensets with CPCB II engine system shall be 6 months from the date of applicability of "India Genset Emission Standards-IV+", which will be 31st December 2023.

(c)     Last date of manufacturing of PI Gensets based on GSE 535 ( E) dated 07.08.2013 shall be 1 month from the date of applicability of "India Genset Emission Standards-IV+", which will be 31st August 2023.