Preamble - HAZARDOUS AND OTHER WASTES (MANAGEMENT AND TRANSBOUNDARY MOVEMENT) AMENDMENT, RULES, 2019

HAZARDOUS AND OTHER WASTES (MANAGEMENT AND TRANSBOUNDARY MOVEMENT) AMENDMENT, RULES, 2019

PREAMBLE

In exercise of powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 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 Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016, namely: -

Rule 1 - RULE 1

(1) These rules may be called the Hazardous and Other Wastes (Management and Transboundary Movement) 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 Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016: -

(i) in rule 3, after clause 39, the following clause shall be inserted, namely: -

"40. "waste collector" means a person who collects hazardous and other wastes on behalf of actual user or operator of disposal facility from the occupier;";

(ii) in rule 6, after sub-rule (1), the following shall be inserted, namely: -

"(1A) An occupier shall not be required obtain an authorisation under this rule, from the State Pollution Control Board, in case the consent to establish or consent to operate, is not required from the State Pollution Control Board or Pollution Control Committee under the Water (Prevention and Control of Pollution) Act, 1974 (25 of 1974) and Air (Prevention and Control of Pollution) Act, 1981 (21 of 1981);

Provided that the hazardous and other wastes generated by the occupier shall be given to the actual user, waste collector or operator of the disposal facility, in accordance with the Central Pollution Control Board guidelines.";

(iii) in rule 12, sub-rule "6A" shall be omitted;

(iv) in Schedule III, in Part B, -

(a) the entry

"

B3010

Solid plastic waste Polymethyl methacrylate

"

shall be omitted;

(b) against the Basel No. "B3030", for the words and brackets "Silk waste (including cocoons unsuitable for reeling, yarn waste and garneted stock)

• Not carded or combed

• Other" , the following shall be substituted, namely: -

"Silk waste (including cocoons unsuitable for reeling, yarn waste and garneted stock) **

• Not carded or combed

• Other

** Export of silk waste is exempted from requiring permission from the Ministry of Environment, Forest and Climate Change.";

(v) in Schedule III, in Part D, against Basel No. B1110, in column (2), after the entries, at the end the following entries shall be inserted, namely: -

"Electrical and electronic assemblies and components manufactured in and exported from India if found defective or non-functional can be imported back by Original Equipment Manufacturers (OEMs) within twelve months from the date of export."

(vi) in Schedule VI, against Basel No. B3010, in column (2), -

(a) the Note "Note. -Import is permitted to the units in Special Economic Zones and Export Oriented Units notified by the Central Government." shall be omitted;

(b) after the word "Polysiloxanes", the words "Polymethyl methacrylate" shall be inserted.

(vii) in Form 1, in the heading under sub-heading Part D the following shall be substituted, namely: -

"Part D: To be filled by recyclers or pre-processors or co-processors or waste collectors or users of hazardous and other wastes"