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ENVIRONMENT (PROTECTION) THIRD AMENDMENT RULES, 2016

ENVIRONMENT (PROTECTION) THIRD AMENDMENT RULES, 2016

Preamble - Environment (Protection) Third Amendment Rules, 2016

Environment (Protection) Third Amendment Rules, 2016

PREAMBLE

In exercise of the powers conferred by sections 6 and 25 of 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 - Short title and commencement

(1) These rules may be called the Environment (Protection) Third Amendment Rules, 2016.

(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, after serial number 95 and the entries relating thereto, the following serial numbers and entries shall be inserted, namely:-

"95A. Genset run on dedicated Natural Gas (NG) or Liquid Petroleum Gas (LPG):-

A. Emission Limits.-The emission limits for dedicated NG or LPG driven engine for genset application or genset (upto 800 kW) shall be effective from 1st July, 2016 as specified in the Table below subject to the general conditions contained therein, namely:-

TABLE

 NOX + NMHC Or NOX + RHC

Power Category

Emission Limits (g/kW-hr)

CO

Upto 19 kW

= 7.5

= 3.5

More than 19 kW upto 75 kW

= 4.7

= 3.5

More than 75 kW upto 800 kW

= 4.0

= 3.5

Notes.-The abbreviations used in the Table shall mean as under: 

1. NOX-Oxides of Nitrogen; CO-Carbon Monoxide; NMHC-Non-Methane Hydrocarbon; and RHC-Reactive Hydrocarbon.

2. Dedicated NG or LPG genset engine shall mean a mono-fuel engine starting and operating with only one fuel, i.e., NG or LPG.

3. NOX + NMHC or NOX + RHC shall be measured in case of dedicated NG or LPG genset engine. NMHC shall be equal to 0.3xTotal Hydrocarbon (THC) in case of NG, and RHC is equal to 0.5xTHC in case of LPG.

4. These norms shall be applicable to Original Equipment Manufacturer (OEM) built dedicated NG or LPG genset engines.

5. The above mentioned emission limits shall be applicable for Type Approval and Conformity of Production (COP) carried out by authorised agencies.

6. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for emission standards for engine products and to issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Indian Oil Corporation, Research and Development Centre, Faridabad (Haryana);

(d) The Indian Institute of Petroleum, Dehradun (Uttarakhand); and

(e) The Vehicle Research Development Establishment, Ahmednagar (Maharashtra).

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

B. Noise Limits.-

1. The maximum permissible sound pressure level for genset, with rated capacity upto 800 kW shall be 75 dB(A) at 1 metre from the enclosure surface. Gensets should be provided with integral acoustic enclosure at the manufacturing stage itself. The noise norms shall be effective from the 1st January, 2017.

2. Noise limit for gensets not covered under paragraph (1) shall be as follows:-

(a) Noise from gensets shall be controlled by providing an acoustic enclosure or by treating the room acoustically, at the users end.

(b) The acoustic enclosure shall be designed for minimum 25 dB(A) insertion loss or for complying with the ambient noise standards, whichever is on the higher side (if the actual ambient noise is on the higher side, it may not be possible to check the performance of the acoustic enclosure or acoustic treatment. Under such circumstances the performance may be checked for noise reduction upto actual ambient noise level, preferably, in the night time between 10.00 pm-6.00 am). The measurement for insertion loss may be done at different points at 0.5m from the acoustic enclosure or room, and then averaged.

(c) The genset shall be provided with proper exhaust muffler with insertion loss of minimum 25 dB(A).

(d) These limits shall be regulated by the State Pollution Control Boards and the State Pollution Control Committees.

(e) The manufacturer shall offer to the user a standard acoustic enclosure of 25 dB(A) insertion loss and also a suitable exhaust muffler with insertion loss of 25 dB(A).

(f) The user shall make efforts to bring down the noise levels due to the genset, outside his premises, within the ambient noise requirements by proper siting and control measures.

(g) Installation of a genset shall be strictly in compliance with the recommendation of the genset manufacturer.

(h) A proper routine and preventive maintenance procedure for the genset shall be set and followed in consultation with the genset manufacturer.

3. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for noise norms for dedicated NG or LPG gensets and issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Fluid Control Research Institute, Palghat (Kerala);

(d) The National Test House, Ghaziabad (Uttar Pradesh);

(e) The National Aerospace Laboratory, Bangaluru (Karnataka); and

(f) The Naval Science and Technology Laboratory, Visakhapatnam (Andhra Pradesh).

C. General Conditions.-

1. Every manufacturer, importer or assembler (hereinafter referred to as the 'manufacturer') of the dedicated NG or LPG engine (hereinafter referred to as 'engine') for genset application manufactured or imported into India or dedicated NG or LPG genset (hereinafter referred to as 'product'), assembled or imported into India shall obtain Type Approval and comply with the COP of their products for the emission limits which shall be valid for the next COP year or, the date of implementation of the norms specified above, whichever is earlier. Thereafter, the manufacturer shall obtain COP approval every COP year. NG or LPG kit shall also have independent Type Approval and shall independently comply with COP requirement, as and when notified.

2. These conditions shall apply to all new engines for genset application and products manufactured, assembled or imported into India, as the case may be:

Provided that these rules, shall not apply to,-

(a) 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 three months, and not for sale in India.

3. Every manufacturer of engine or product, as the case may be, shall have valid certificates of Type Approval and COP for each COP year, for all engine models being manufactured or, for all engine or product models being imported, after the effective date of the emission limits, as specified above and CPCB shall develop system and procedure to monitor the norms and COP year.

4. Every manufacturer shall submit its engine or products, as the case may be, for the verification for conformity of production for emission and noise, by any of the institutions, as applicable, every COP year.

Note.-The term COP year, duty cycle and any other requirement for compliance of Type Approval and COP shall be prescribed in the system and procedure to be developed by the Central Pollution Control Board.

5. No person shall manufacture, sell, import or use an engine for genset application or any product which is not having a valid Type Approval certificate and certificate of COP referred to in sub-paragraph (3) above, as applicable.

6. All the engines, individually or as part of the product shall be clearly engraved as NG genset Engine or LPG genset engine on the cylinder block, as the case may be.

7. The engine or the product shall be affixed with a conformance label meeting the following requirements, namely:-

(a) the label shall be durable and legible;

(b) the label shall be affixed on a part necessary for normal operation of the engine or the product and not normally requiring replacement during the life of the engine or the product.

8. The conformance label shall contain the following information, namely:-

(a) Name and address of the manufacturer of engine or product, as the case may be;

(b) Statement that the engine or product conforms to the Environment (Protection) Rules, 1986;

(c) Type Approval Certificate number;

(d) Date of manufacture of engine and the product or in case of import, the date of import of the engine and the product; and

(e) Rated speed and corresponding gross power in kW.

9.     (a) The Central Pollution Control Board shall be the nodal agency for implementation of these rules.

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

(c) The nodal agency shall constitute a Standing Committee for emission related issues and a National Committee for noise related issues, respectively, to advise it on all matters related to the implementation of these rules including disputes, if any.

10.     (a) All genset engines operating on dedicated NG or LPG shall be tested for Type Approval and COP of emission and noise limits compliance as per system and procedure published from time to time by the Central Pollution Control Board.

(b) The Central Pollution Control Board may develop or as the case may be, revise the compliance and testing procedure allowing a time of six months for all concern.

(c) The institutes referred to in paragraph A and B above shall submit the testing and certification details in respect of emission and, or, noise, as applicable, to the Central Pollution Control Board, annually and the Central Pollution Control Board shall be free to depute its officials to oversee the testing.

11. All genset engines operating on dedicated NG or LPG shall comply safety requirements.

12. The specification of commercial fuel applicable for NG or LPG shall be applicable for vehicles run on NG or LPG in the area where product shall be operated, from time to time, as per policy of Government of India.

13. All the details of engine components or part responsible for the emission performance shall be clearly marked in English language.

95B. Genset run on Petrol and Natural Gas (NG) or Petrol and Liquid Petroleum Gas (LPG):-

A. Emission Limits.--

The emission limits for Petrol and NG or Petrol and LPG genset (upto 19 kW) powered by SI engine (upto 400 cc displacement) (hereinafter referred to as Genset) shall be effective from the 1st August, 2016 as specified in the following Table:-

TABLE

Class

Engine Displacement (cc)

CO (g/kWh)

NOX + THC/NOX + NMHC/NOX + RHC (g/kWh)

1

Upto 99

= 250

= 12

2.

>99 and upto 225

= 250

= 10

3.

= 225 = 400

= 250

= 8

Notes: The abbreviations used in above table shall mean as under: 

1. SI-Spark Ignition, NG-Natural Gas, LPG-Liquid Petroleum Gas, NOX-Oxides of Nitrogen, THC-Total Hydrocarbon, CO-Carbon Monoxide, NMHC-Non-Methane Hydrocarbon and RHC-Reactive Hydrocarbon.

2. Dual fuel engine operation shall mean a two-fuel system having petrol as a primary combustion fuel and NG or LPG as supplementary fuel, both in a certain proportion, throughout the engine operating zone. Such dual fuel Genset engine may operate on petrol stand-alone mode in absence of gaseous fuel i.e. NG or LPG.

3. NMHC shall be equal to 0.3xTHC in case of Natural Gas and RHC shall be equal to 0.5xTHC in case of LPG.

4. These norms shall be applicable to Original Equipment Manufacturer (OEM) built petrol and NG or petrol and LPG genset (upto 19 kW) powered by SI engine (upto 400 cc displacement). Conversion or Retrofitment of the existing petrol or Kerosene generator sets to run on petrol and NG or petrol and LPG shall not be permitted.

5. The above emission limits shall be applicable for Type Approval and Conformity of Production (COP) undertaken by authorized agencies and shall be complied with petrol alone or petrol and NG or LPG fuel mode separately.

6. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for emission standards for engine products and to issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Indian Oil Corporation, Research and Development Centre, Faridabad (Haryana);

(d) The Indian Institute of Petroleum, Dehradun (Uttarakhand); and

(e) The Vehicle Research Development Establishment, Ahmednagar (Maharashtra).

7. NOX + THC shall be measured as emissions from petrol alone in bi-fuel fuel mode of operation. NOX + NMHC or NOX +RHC shall be measured in case of petrol and NG or petrol and LPG fuel mode of operation, respectively.

B. Noise Limits.--

1. The noise limit for gensets (upto 19 kW) powered by an SI engine (upto 400 cc displacement) run on petrol and NG or petrol and LPG shall be effective from the 1st September, 2016 as specified in the following table:-

TABLE

Noise Parameter

Noise Limits

Sound Power Levelwa

86 dB(A)

2. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for noise norms for dedicated petrol or petrol and NG or LPG gensets and issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Fluid Control Research Institute, Palghat (Kerala);

(d) The National Test House, Ghaziabad (Uttar Pradesh);

(e) The National Aerospace Laboratory, Bangaluru (Karnataka); and

(f) The Naval Science and Technology Laboratory, Visakhapatnam (Andhra Pradesh).

C. General Conditions:

1. Every manufacturer, importer or assembler (hereinafter referred to as the 'manufacturer') of the petrol and NG or LPG engine (hereinafter referred to as 'engine') for genset application manufactured or imported into India or petrol and NG or LPG genset (hereinafter referred to as 'product'), assembled or imported into India shall obtain Type Approval and comply with the COP of their products for the emission limits which shall be valid for the next COP year or, the date of implementation of the norms specified above, whichever is earlier. Thereafter, the manufacturer shall obtain COP approval every COP year. Petrol and NG or LPG kit shall also have independent Type Approval and shall independently comply with COP requirement, as and when notified.

2. These conditions shall apply to all new engines for genset application and products manufactured, assembled or imported into India, as the case may be:

Provided that these rules, shall not apply to,-

(a) 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 three months, and not for sale in India.

3. Every manufacturer of engine or product, as the case may be, shall have valid certificates of Type Approval and COP for each COP year, for all engine models being manufactured or, for all engine or product models being imported, after the effective date of the emission limits, as specified above and CPCB shall develop system and procedure to monitor the norms and COP year.

4. Every manufacturer shall submit its engines or products to the verification for conformity of production for emission and noise, by any of the institutions, as applicable, every COP year.

Note.-The term 'COP year', duty cycle and any other requirement for compliance of Type Approval and COP to be prescribed in the System and Procedure developed by the Central pollution Control Board.

5. No person shall manufacture, sell, import or use an engine for genset application or any product which is not having a valid Type Approval certificate and certificate of COP referred to in sub-paragraph (3) above, as applicable.

6. All the engines, individually or as part of the product shall be clearly engraved as petrol and NG genset Engine or petrol and LPG genset engine on the cylinder block, as the case may be.

7. The engine or the product shall be affixed with a conformance label meeting the following requirements, namely:-

(a) the label shall be durable and legible;

(b) the label shall be affixed on a part necessary for normal operation of the engine or the product and not normally requiring replacement during the life of the engine or the product.

8. The conformance label shall contain the following information, namely:-

(a) Name and address of the manufacturer of engine or product, as the case may be;

(b) Statement that the engine or product conforms to the Environment (Protection) Rules, 1986;

(c) Type Approval Certificate number;

(d) Date of manufacture of engine and the product or in case of import, the date of import of the engine and the product; and

(e) Rated speed and corresponding gross power in kW.

9.       (a) The Central Pollution Control Board shall be the nodal agency for implementation of these rules.

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

(c) The nodal agency shall constitute a Standing Committee for emission related issues and a National Committee for noise related issues, respectively, to advise it on all matters related to the implementation of these rules including disputes, if any.

10.    (a) All genset engines operating on petrol and NG or LPG shall be tested for Type Approval and COP of emission and noise limits compliance as per system and procedure published from time to time by the Central Pollution Control Board.

(b) The Central Pollution Control Board may develop or as the case may be, revise the compliance and testing procedure allowing a time of six months for all concern.

(c) The institutes referred to in paragraph A and B above shall submit the testing and certification details in respect of emission and, or, noise, as applicable, to the Central Pollution Control Board, annually and the Central Pollution Control Board shall be free to depute its officials to oversee the testing.

11. All genset engines operating on petrol and NG or LPG shall comply safety requirements.

12. The specification of commercial fuel applicable for petrol and NG or LPG shall be applicable for vehicles run on petrol and NG or LPG in the area where product shall be operated, from time to time, as per policy of Government of India.

13. All the details of engine components or part responsible for the emission performance shall be clearly marked in English language.

95C. Genset run on Diesel and Natural Gas (NG) or Diesel and Liquid Petroleum Gas (LPG):-

A. Emission Limits.--

The emission limits for Diesel and NG or Diesel and LPG driven engine (upto 800 kW) for generator set (hereinafter referred to as Genset) application shall be effective from the 1st July, 2016 as specified in the Table below, subject to the general conditions specified therein, namely:-

TABLE

Power Category

Emission Limits (g/kW-hr)

Smoke Limit (light absorption coefficient, m-1)

NOX + THC or NOX + NMHC or RHC 

CO

 PM

Upto 19 kW

= 7.5

= 3.5

= 0.3

= 0.7

More than 19 kW upto 75 kW

= 4.7

= 3.5

= 0.3

= 0.7

More than 75 kW upto 800 kW

= 4.0

= 3.5

= 0.2

= 0.7

Notes.-The abbreviations used in the Table shall mean as under:

1. NOX-Oxides of Nitrogen; THC-Total Hydrocarbon; CO-Carbon Monoxide; PM-Particulate Matter; NMHC-Non-Methane Hydrocarbon; and RHC-Reactive Hydrocarbon.

2. Dual fuel engine operation shall mean a two-fuel system having diesel as a primary combustion fuel and NG or LPG as supplementary fuel, both in a certain proportion, throughout the engine operating zone. Such dual fuel genset engine may operate on diesel stand-alone mode in absence of gaseous fuel i.e. NG or LPG.

3. NOX + THC shall be measured as emission while diesel alone is used as fuel. NOX + NMHC or NOX + RHC shall be measured in case of diesel and NG or diesel and LPG dual fuel operation respectively. NMHC shall be equal to 0.3 x THC in case of NG and RHC as 0.5 x THC in case of LPG.

4. These norms shall be applicable to Original Equipment Manufacturer (OEM) built diesel and NG or LPG Genset engines. Conversion or retro fitment of the existing diesel engines to run on diesel and NG or diesel and LPG shall not be permitted.

5. The above mentioned emission limits shall be applicable for Type Approval and Conformity of Production (COP) carried out by authorised agencies. For Type Approval and COP for diesel and NG or diesel and LPG dual fuel operation engines, the emission and smoke limits prescribed in above Table shall be met in diesel alone or diesel and NG or diesel and LPG dual fuel mode separately.

6. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for emission standards for engine products and to issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Indian Oil Corporation, Research and Development Centre, Faridabad (Haryana);

(d) The Indian Institute of Petroleum, Dehradun (Uttarakhand); and

(e) The Vehicle Research Development Establishment, Ahmednagar (Maharashtra).

7. Stack height (in metres) for genset shall be governed as per Central Pollution Control Board (CPCB) guidelines.

8. NOX + THC shall be measured as emissions from diesel alone in bi-fuel fuel mode of operation. NOX + NMHC or NOX +RHC shall be measured in case of diesel and NG or diesel and LPG fuel mode of operation, respectively.

9. The emission standards for smoke and particulate matter shall be applicable, when diesel is used as fuel. Smoke limit prescribed in above Table shall not exceed throughout the operating load points of the test cycle.

B. Noise Limits.--

1. The maximum permissible sound pressure level for genset, with rated capacity upto 800 kW shall be 75 dB(A) at 1 metre from the enclosure surface. Gensets shall be provided with integral acoustic enclosure at the manufacturing stage itself. The noise norms shall be effective from the 1st January, 2017.

2. Noise limit for gensets not covered under paragraph (1) shall be as follows:-

(a) Noise from gensets shall be controlled by providing an acoustic enclosure or by treating the room acoustically, at the users end.

(b) The acoustic enclosure shall be designed for minimum 25 dB(A) insertion loss or for complying with the ambient noise standards, whichever is on the higher side (if the actual ambient noise is on the higher side, it may not be possible to check the performance of the acoustic enclosure or acoustic treatment. Under such circumstances the performance may be checked for noise reduction upto actual ambient noise level, preferably, in the night time between 10.00 PM-6.00 AM). The measurement for insertion loss may be done at different points at 0.5m from the acoustic enclosure or room, and then averaged.

(c) The genset shall be provided with proper exhaust muffler with insertion loss of minimum 25 dB(A).

(d) These limits shall be regulated by the State Pollution Control Boards and Pollution Control Committees.

(e) The manufacturer shall offer to the user a standard acoustic enclosure of 25 dB(A) insertion loss and also a suitable exhaust muffler with insertion loss of 25 dB(A).

(f) The user shall make efforts to bring down the noise levels due to the genset, outside his premises, within the ambient noise requirements by proper siting and control measures.

(g) Installation of a genset shall be strictly made in compliance with the recommendations of the genset manufacturer.

(h) A proper routine and preventive maintenance procedure for the genset shall be set and followed in consultation with the genset manufacturer.

3. Any of the following institutions shall undertake Type Approval and for verification of Conformity of Production for noise norms for dedicated diesel or diesel and NG or LPG gensets and issue such certificates on compliance of the prescribed norms, namely:-

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

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

(c) The Fluid Control Research Institute, Palghat (Kerala);

(d) The National Test House, Ghaziabad (Uttar Pradesh);

(e) The National Aerospace Laboratory, Bangaluru (Karnataka); and

(f) The Naval Science and Technology Laboratory, Visakhapatnam (Andhra Pradesh).

C. General Conditions

1. Every manufacturer, importer or assembler (hereinafter referred to as the 'manufacturer') of the diesel and NG or LPG engine (hereinafter referred to as 'engine') for genset application manufactured or imported into India or diesel and NG or LPG genset (hereinafter referred to as 'product'), assembled or imported into India shall obtain Type Approval and comply with the COP of their products for the emission limits which shall be valid for the next COP year or, the date of implementation of the norms specified above, whichever is earlier. Thereafter, manufacturer shall obtain COP approval every COP year. Diesel and NG or LPG kit shall also have independent Type Approval and shall independently comply with COP requirement, as and when notified.

2. These conditions shall apply to all new engines for genset application and products manufactured, assembled or imported into India, as the case may be:

Provided that these rules, shall not apply to,-

(a) 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 three months, and not for sale in India.

3. Every manufacturer of engine or product, as the case may be, shall have valid certificates of Type Approval and COP for each COP year, for all engine models being manufactured or, for all engine or product models being imported, after the effective date of the emission limits, as specified above and CPCB shall develop system and procedure to monitor the norms and COP year.

4. Every manufacturer shall submit its engine or products, as the case may be, for the verification of conformity of production for emission and noise, by any of the institutions, as applicable, every COP year.

Note.-The term COP year, duty cycle and any other requirement for compliance of Type Approval and COP shall be prescribed in the system and procedure to be developed by the Central Pollution Control Board.

5. No person shall manufacture, sell, import or use an engine for genset application or any product which is not having a valid Type Approval certificate and certificate of COP referred to in sub-paragraph (3) above.

6. All the engines, individually or as part of the product shall be clearly engraved as diesel and NG genset Engine or diesel and LPG genset engine on the cylinder block, as the case may be.

7. The engine or the product shall be affixed with a conformance label meeting the following requirements, namely:-

(a) the label shall be durable and legible;

(b) the label shall be affixed on a part necessary for normal operation of the engine or the product and not normally requiring replacement during the life of the engine or the product.

8. The conformance label shall contain the following informations, namely:-

(a) Name and address of the manufacturer of engine or product, as the case may be;

(b) Statement that the engine or product conforms to the Environment (Protection) Rules, 1986;

(c) Type Approval Certificate number;

(d) Date of manufacture of engine and the product or in case of import, the date of import of the engine and the product; and

(e) Rated speed and corresponding gross power in kW.

9.       (a) The Central Pollution Control Board shall be the nodal agency for implementation of these rules;

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

(c) The nodal agency shall constitute a Standing Committee for emission related issues and a National Committee for noise related issues, respectively, to advise it on all matters related to the implementation of these rules including disputes, if any.

10.     (a) All genset engines operating on diesel and NG or LPG shall be tested for Type Approval and COP of emission and noise limits compliance as per system and procedure published from time to time by the Central Pollution Control Board.

(b) The Central Pollution Control Board may develop or as the case may be, revise the compliance and testing procedure allowing a time for a period of six months for all concern.

(c) The institutes referred to in paragraph A and B above shall submit the testing and certification details in respect of emission and, or, noise, as applicable, to the Central Pollution Control Board, annually and the Central Pollution Control Board shall be free to depute its officials to oversee the testing.

11. All genset engines operating on diesel and NG or LPG shall comply safety requirements.

12. The specification of commercial fuel applicable for diesel and NG or LPG shall be applicable for vehicles run on diesel and NG or LPG in the area where product shall be operated, from time to time, as per the policy of the Government of India.

13. All the details of engine components or part responsible for the emission performance shall be clearly marked in English language.".