In exercise of the powers conferred by sections 6 and 25of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules further to amend the Environment (Protection) Rules, 1986, namely:-
Rule 1 - RULE 1
(1) These rules may be called the Environment (Protection) (Fourth
Amendment) Rules, 2014.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - RULE 2
In the Environment (Protection) Rules, 1986, in Schedule I, for serial number 8 relating to 'Dye and Dye Intermediate Industry' and entries relating thereto, the following serial number and entries shall be substituted, namely:-
S. No.
Industry
Parameter
Standard
(1)
(2)
(3)
(4)
"8
Dye and Dye Intermediate Industry
A. Emission Standards (Process)
Limiting concentration in milligramme/Normal cubic metre (mg/Nm3), unless otherwise stated
Oxides of Sulphur (SOx)
200
HCl (Acid Mist)
35
Ammonia (NH3)
30
Chlorine (Cl2)
15
Note: All process vents shall have chimney height of atleast two metres above the shed or building where equipment is installed.
B. Effluent Standards
Limiting concentration not to exceed in milligramme/litre (mg/l), except for pH, Temperature, Colour and Bioassay.
disposal in surface water
marine disposal
on land for irrigation
pH
6.0 to 8.5
5.5-9.0
5.5-9.0
Suspended Solids
100
-
200
Biochemical Oxygen Demand-BOD (3 days, 270C)
30
100
100
Chemical Oxygen Demand (COD)
250
250
Ammoniacal Nitrogen as N
50
50
Temperature
shall not exceed 50C above the receiving water
Colour (Hazen unit)
400
-
-
Mercury (Hg)
0.01
0.01
Hexavalent Chromium (Cr+6)
0.1
1.0
Total Chromium (Cr)
2.0
2.0
Copper (Cu)
2.0
3.0
Zinc (Zn)
5.0
15.0
Nickel (Ni)
3.0
5.0
Lead (Pb)
0.1
2.0
Manganese (Mn)
2.0
2.0
Cadmium (Cd)
0.2
2.0
Chloride (Cl)
1000
-
Sulphate(SO42)
1000
-
Phenolic Compounds as C6H5OH
1.0
5.0
Oil & Grease
10.0
10.0
10.0
Bio-assay Test (with 1:8 dilution of effluents)
90% survival of Test animals after 96 hours* in 100% effluent
-
-
*The Bioassay test shall be conducted as per IS: 6582: 1971.
Note:
(i) In case of disposal of effluent on land by industry directly or through a CETP, the industry or, CETP as the case may be, shall be required to install piezometers for monitoring of groundwater. Atleast, two piezometers for three hectares shall be installed for a plot size above 10 hectares with a minimum of 16 piezometers. It shall be one per hectare within a minimum of six piezometers for a plot of size smaller than 10 hectares, in consultation with the concerned State Pollution Control Board for siting of piezometers.
(ii) The standards for Chloride and Sulphate shall be applicable only for discharge of treated effluent into inland surface water courses. However, when discharged on land for irrigation, the norms for Chloride shall not be more than 600 mg/l over and above the contents of raw water and the Sodium Absorption Ratio (SAR) shall not exceed 26.
(iii) Treated/untreated effluent shall be stored in holding tank(s) in such a manner which would not cause pollution of groundwater.
C. Emission Standards for Captive Incinerator
Limiting concentration in mg/Nm3, unless otherwise stated
Sampling Duration in minutes unless otherwise stated
Particulate Matter
50
30 or more (for sampling of 300 litres of emission)
HCl (Acid Mist)
50
30
SO2
200
30
Carbon Monoxide
100
daily average
Total Organic Carbon
20
30
Total Dioxins
And Furans
0.1 ng TEQ/Nm3
8 hours
Sb+As+Pb+Cr+Co+Cu+ Mn+Ni+V+Cd+Th+Hg and their compounds
1.5
2 hours
Note:
i. All monitored values shall be corrected to 11% oxygen on dry basis.
ii. The CO2 concentration in tail gas shall not be less than 7%.
iii. In case, halogenated organic waste is less than 1% by weight in input waste, all the facilities in twin chamber incinerator shall be designed so as to achieve a minimum temperature of 850 ? 25?C in primary chamber and 950?C in secondary combustion chamber and with a gas residence time in secondary combustion chamber not less than two seconds.
or
All the facilities in single chamber incinerator for gaseous hazardous waste shall be designed so as to achieve a minimum temperature of 9500C in the combustion chamber with a gas residence time not less than two seconds.
iv. In case halogenated organic waste is more than 1% by weight in input waste, waste shall be incinerated only in twin chamber incinerators and all the facilities shall be designed to achieve a minimum temperature of 850? 250C in primary chamber and 1100?C in secondary combustion chamber with a gas residence time in secondary combustion chamber not less than two seconds.
v. Scrubber meant for scrubbing emissions from incinerator shall not be used as quencher.
vi. Incineration plants shall be operated, (i.e., combustion chambers) with such temperature, retention time and turbulence, as to achieve Total Organic Carbon (TOC) content in the incineration ash and residue less than 3%, and the loss on ignition for ash and residue is less than 5% of the dry weight. In case of non-conformity, ash and residue, as the case may be shall be re-incinerated.
vii. The incinerator shall have a chimney of at least thirty metres height.
D. Effluent Standards for Incinerator
Note:
(i) Effluent from scrubber (s) and floor washing shall flow through closed conduit or pipe network and be treated to comply with the effluent standards mention at 'B' above.
(ii) The built up in Total Dissolved Solids (TDS) in wastewater of floor washings shall not exceed 1000 mg/l over and above the TDS of raw water used.
E. Stormwater
Note:
(i) Stormwater shall not be allowed to mix with scrubber water and/or floor washings.
(ii) Stormwater shall be channelized through separate drains passing through a HOPE lined pit having holding capacity of 10 minutes (hourly average) of rainfall."
