HAZARDOUS WASTES (MANAGEMENT HANDLING AND TRANSBOUNDARY MOVEMENT) RULES, 2008
PREAMBLE
Whereas the draft rules, namely, the Hazardous Material (Management. Handling and Transboundary Movement) Rules 2007 was published by the Government of India in the Ministry of Environment and Forest vide number S.O. 1676(E), dated 28th September, 2007 in the Gazette of India, Extraordinary of the same date inviting objection and suggestions from all persons likely to be affected thereby, before the expiry of the period of sixty days from the date on which copies of the Gazette containing the said notification were made available to the public;
AND WHEREAS copies of the said Gazette were made available to the public on the 28th day of September, 2007;
AND WHEREAS the objections and suggestions received within the said period from the public in respect of the said draft rules have been duly considered by the Central Government;
NOW, THEREFORE, in exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act. 1986 (29 of 1986), and in supersession of the Hazardous Wastes (Management and Handling) Rules, 1989, excepts in respect of things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely
Rule 1 - Short title and commencement
(1) These rules may be called the Hazardous Wastes (Management. Handling and Transboundary Movement) Rules, 2008.
(2) They shall come into force on the date of their publication in the official Gazette.
Rule 2 - Application
These rules shall apply to the handling of hazardous wastes as specified in Schedules and shall not apply to -
(a) waste-water and exhaust gases as covered under the provisions of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act. 1981 (14 of 1981) and the rules made thereunder;
(b) wastes arising out of the operation from ships beyond five kilometres of the relevant baseline as covered under the provisions of the Merchant Shipping Act, 1958 (44 of 1958) and the rules made thereunder;
(c) radio-active wastes as covered under the provisions of the Atomic Energy Act, 1962 (33 of 1962) and the rules made thereunder;
(d) bio-medical wastes covered under the Bio-Medical Wastes (Management and Handling) Rules, 1998 made under the Act; and
(e) wastes covered under the Municipal Solid Wastes (Management and Handling) Rules, 2000 made under the Act;
Rule 3 - Definitions
(1) In these rules, unless the context otherwise requires, -
(a) "Act" means the Environment (Protection) Act. 1986 (29 of 1986);
(b) "authorisation" means permission for generation, handling, collection, reception, treatment, transport, storage, recycling, reprocessing, recovery, reuse and disposal of hazardous wastes granted under sub-rule (4) of rule 5;
(c) "Basel Convention" is the United Nations Environment Programme Convention on the Control of Transboundary Movement of Hazardous Wastes and their Disposal;
(d) "Central Pollution Control Board? means the Central Pollution Control Board constituted under subsection (1) of section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 3 974);
(e) "disposal" means any operation which does not lead to recycling, recovery or reuse and includes physico chemical, biological treatment, incineration and disposal in secured landfill;
(f) "export" with its grammatical variations and cognate expressions, means taking out of India to a place outside India:
(g) "'exporter" means any person under the jurisdiction of the exporting country who exports hazardous waste including the country, which exports hazardous waste;
(h) "environmentally sound management of hazardous wastes" means taking ail steps required to ensure that the hazardous wastes are managed in a manner which shall protect health and the environment against the adverse effects which may result from such waste:
(i) "environmentally sound technologies" means any technology approved by the Central Government from time to time;
(j) "facility" means any establishment wherein the processes incidental to the handling, collection, reception, treatment, storage, recycling, recovery, reuse and disposal of hazardous wastes are carried out;
(k) "Form'' means a form appended to these rules;
(l) "hazardous waste" means any waste which by reason of any of its physical, chemical, reactive, toxic, flammable, explosive or corrosive characteristics causes danger or is likely to cause danger to health or environment, whether alone or when in contact with other wastes or substances, and shall include-
(i) waste specified under column (3) of Schedule-I,
(ii) wastes having constituents specified in Schedule-II if their concentration is equal to or more than the limit indicated in the said Schedule, and
(iii) wastes specified In Part A or Part B of the Schedule-III in respect of import or export of such wastes in accordance with rules 12, 13 and 14 or the wastes other than those specified in Part A or Part B if they possess any of the hazardous characteristics specified in Part C of that Schedule;
(m) "hazardous waste site" means a place of collection, reception, treatment, storage of hazardous wastes and its disposal to the environment which is approved by the competent authority;
(n) "import" With its grammatical variations and cognate expressions, means bringing into India from a place outside India;
(o) "importer" means an occupier or any person who imports hazardous waste;
(p) ''manifest" means transporting document prepared and signed by the occupier or his representative authorised in accordance with the provisions of these rules.
(q) "occupier" in relation to any factory or premises, means a person who has, control over the affairs of the factory or the premises and includes in relation to any hazardous waste the person in possession of the hazardous waste;
(r) "operator of disposal facility" means a person who owns or operates a facility for collection, reception, treatment, storage or disposal of hazardous wastes;
(5) "recycler or reprocessor or actual user " means an occupier who procures and processes hazardous waste for recycling or recovery or re-use;
(t) "recycling" means reclamation and reprocessing of hazardous waste in an environmentally sound manner for the original purpose or for other purposes;
(u) "reuse" means use of hazardous waste for the purpose of its original use or other use;
(v) "recovery" means any operation in the recycling activity wherein specific materials are recovered;
(w) "Schedule" means a Schedule appended to these rules;
(x) "State Government" in relation to a Union territory means, the Administrator thereof appointed under article 239 of the Constitution;
(y) "State Pollution Control Board means the State Pollution Control Board or the Pollution Control Committee constituted under sub-section (1) of section 4 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974);
(z) "storage" means storing any hazardous waste for a temporary period, at the end of which such waste is processed or disposed of;
(za) "transboundary movement" means any movement of hazardous wastes from an area under the jurisdiction of one country to or through an area under the jurisdiction of another country or to or through an urea not under the jurisdiction of any country, provided at least two countries are involved in the movement;
(zb) "transport" means off-site movement of hazardous wastes by air, rail, road or water;
(zc) "transporter" means a person engaged in the off-site transportation of hazardous waste by air. rail, road or water:
(zd) "treatment" means a method, technique or process, designed to modify the physical, chemical or biological characteristics or composition of any hazardous waste so as to reduce its potential to cause harm:
(ze) "used oil" means any oil -
(a) derived from crude oil or mixtures containing synthetic oil including used engine oil, gear oil, hydraulic oil, turbine oil, compressor oil, industrial gear oil, heat transfer oil, transformer oil. spent oil and their tank bottom sludges; and
(b) suitable for reprocessing, if it meets the specification laid down in Part-A of Schedule -V but does not include waste oil;
(zf) "waste oil" means any oil which includes spills of crude oil, emulsions, tank bottom sludge and slop oil generated from petroleum refineries, installations or ships and can be used as fuel in furnaces for energy recovery, if it meets the specifications laid down in Part - B of Schedule-5 either as such or alter reprocessing.
Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
Rule 4 - Responsibilities of the occupier for handling of hazardous wastes
(1) The occupier shall he responsible for safe and environmentally sound handling of hazardous wastes generated in his establishment.
(2) The hazardous wastes generated in the establishment of an occupier shall be sent or sold to a recycler or re-processor or re-user registered or authorized under these rules or shall be disposed of in an authorized disposal facility.
(3) The hazardous wastes transported from an occupier's establishment to a recycler for recycling or reuse or reprocessing or to an authorized facility for disposal shall be transported in accordance with the provisions of these rules.
(4) The occupier or any other person acting on his behalf who intends to gel his hazardous wastes treated and disposed of by the operator of a Treatment. Storage and Disposal Facility shall give to the operator of a facility, such information as may be determined by the State Pollution Control Board.
(5) The occupier shall take all adequate steps while handling hazardous wastes to:
(i) contain contaminants and prevent accidents and limit Their consequences on human beings and the environment; and
(ii) provide persons working on the site with the training, equipment and the information necessary to ensure their safety.
Rule 5 - Grant of authorization for handling hazardous wastes
(1) Every person who is engaged in generation, processing, treatment, package, storage, transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of the hazardous waste shall require to obtain an authorization from the Slate Pollution Control Board.
(2) The hazardous waste shall he collected, treated- re-cycled, re-processed, stored or disposed of only in such facilities as may be authorized by the State Pollution Control Board for the purpose.
(3) Every person engaged in generation, processing, treatment, package, storage, transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of the hazardous waste or occupier of the facility shall make an application in Form I to the State Pollution Control Board for authorization within a period of sixty days from the date of commencement of these rules;
Provided that any person authorized under the provisions of the Hazardous Waste (Management and Handling) Rules, 1989, prior to the date of coming into force of these rules, shall not require to make an application for authorisation till the period of expiry of such authorisation.
(4) On receipt of the application complete in all respects for the authorization, the State Pollution Control Board may, after such inquiry as it considers necessary and on being satisfied that the applicant possesses appropriate facilities, technical capabilities and equipment to handle hazardous waste safely, grant within a period of one hundred and twenty days an authorization in Form 2 to the applicant which shall be valid for a period of five years and shall be subject to such conditions as may be laid down therein.
(5) The State Pollution Control Board may after giving reasonable opportunity of being heard to the applicant refuse to grant any authorization.
(6) Every person authorized under these rules shall maintain the record of hazardous wastes handled by him in Form 3 and prepare and submit to the State Pollution Control Board, an annual return containing the details specified in Form 4 on or before the 30th day of June following to the financial year to which that return relates.
(7) An application for the renewal of an authorization shall be made in Form 1, before its expiry and the State Pollution Control Board may renew the authorization after examining each case on merit subject to the condition that there has been no report of violation of the provisions, of the Act or the rules made thereunder or conditions specified in the authorization.
(8) The occupier or operator of the facility shall take all the steps, wherever required, for-reduction and prevention of the waste generated or for recycling or reuse and comply the conditions specified in the authorization.
(9) The State Pollution Control Board shall maintain a register containing particulars of the conditions imposed under these rules for management of hazardous waste, and it shall be open for inspection during office hours to any person interested or affected or a person, authorized by him on his behalf.
Rule 6 - Power to suspend or cancel an authorization
(1) The State Pollution Control Board, may, if in its opinion the holder of the authorization has failed to comply with any of the conditions of the authorization or with any provisions of the Act or these rules and after giving him a reasonable opportunity of being heard and after recording reasons thereof in writing cancel or suspend the authorization issued under rule - 4 for such period as it considers necessary in the public interest.
(2) Upon suspension or cancellation of the authorization the State Pollution Control Board may give directions to the person whose authorization has been suspended or cancelled for the safe storage of the hazardous wastes, and such person shall comply with such directions.
Rule 7 - Storage of Hazardous Waste
(1) The occupiers, recyclers, re-processors, re-users, and operators of facilities may store the hazardous wastes for a period not exceeding ninety days and shall maintain a record of sale, transfer, storage, recycling and reprocessing of such wastes and make these records available for inspection:
Provided that the State Pollution Control Board may extend the said period in following cases, namely:-
(i) small generators up to ten tones per annum;
(ii) recyclers, re-processors and facility operators up to six months of their annual capacity;
(iii) generators who do not have access to any Treatment. Storage, Disposal Facility in the concerned State; or
(iv) The waste which needs to be specifically stored for development of a process for its recycling, reuse.
Rule 8 - Procedure for grant of registration
(1) Every person desirous of recycling or reprocessing the hazardous waste specified in Schedule -IV may make an application in Form 5 accompanied with a copy each of the following documents for the grant or renewal of the registration:-
(a) consent to establish granted by the State Pollution Control Board under the Water (Prevention and Control of Pollution) Act, 1974 (25 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981(21 of 1981);
(b) certificate of registration issued by the District industries Centre or any other government agency authorised in this regard;
(c) proof of installed capacity of plant and machinery issued by the District Industries Centre or any other government agency authorised in this behalf; and
(d) in case of renewal, certificate of compliance of effluent, emission standards and treatment and disposal of hazardous wastes, as applicable, from the State Pollution Control Board or the Concerned Zonal, Office of Central Pollution Control Board.
(2) The Central Pollution Control Board, on being satisfied that the applicant is utilizing environmentally sound technologies and possesses adequate technical capabilities, requisite facilities, and equipment to recycle, reprocess or reuse hazardous wastes, may grant registration to such applicants stipulating therein necessary conditions for carrying out safe operations in the authorized place only.
(3) The Central Pollution Control Board shall dispose of the application for registration within a period of one hundred twenty days from the date of the receipt of such application complete in all respects.
(4) The registration, issued under sub-rule (2) shall be valid for a period of five years from the date of its issue, unless the operation is discontinued by the unit or the registration is suspended or cancelled by the Central Pollution Control Board.
(5) The Central Pollution Control Board may cancel or suspend the registration granted under these rules, if it has reasons to believe that the recycler or re-processor has failed to comply with any of the conditions of the registration, or with any provision of the Act or rules made thereunder.
(6) The Central Pollution Control Board may after giving a reasonable opportunity of being heard to the applicant, by order, refuse to grant or renew the registration.
(7) The recycler or re-processor shall maintain records of hazardous wastes purchased and processed and shall file an annual return of its activities of previous year in Form 6 to the State Pollution Control Board, on nr before the 30th day of June of every year.
Rule 9 - Conditions for sale or transfer of Hazardous Wastes for recycling
The occupier generating the hazardous wastes specified in Schedule-IV may sell it only to the recycler having a valid registration from the Central Pollution Control Board for recycling or recovery.
Rule 10 - Standards for recycling
The Central Government and Central Pollution Control Board may issue the guidelines for standards of performance for recycling processes from time to lime.
Rule 11 - Utilization of hazardous wastes
The utilisation of hazardous wastes as a supplementary resource or for energy recovery, or after processing shall be carried out by the units only after obtaining approval from the Central Pollution Control Board.
Rule 12 - Import and export (transboundary movement) of hazardous wastes
The Ministry of Environment and Forests shall be the nodal Ministry to deal with the trans-boundary movement of the hazardous wastes and lo grant permission for transit of the hazardous wastes through any part of India.
Rule 13 - Import and export of hazardous wastes
(1) No import of the hazardous wastes from any country to India for disposal shall be permitted.
(2) The import of Hazardous Waste from any country shall be permitted only for the recycling or recovery or reuse.
(3) The export of hazardous wastes from India may be allowed to an actual user of the wastes or operator of a disposal facility with the Prior Informed Consent of the importing country (o ensure environmentally sound management of the hazardous waste in question.
(4) No import or export of the hazardous wastes specified in Schedule -VI shall be permitted.
Rule 14 - Import or export of Hazardous Waste for recycling, recovery and reuses
(1) The import and export of the hazardous wastes specified in Schedule- III, shall be regulated in accordance with the conditions laid down in the said schedule;
(2) Subject to the provisions contained in sub-rule (1), -
(i) the import or export of the Hazardous wastes specified in Part A of Schedule -" III shall require Prior Informed Consent of the country from where it is imported or exported to, and shall require the license from the Directorate General of Foreign Trade and the prior written permission of the Central Government;
(ii) the import of the hazardous wastes specified in Part B of Schedule III shall not require Prior Informed Consent of the country from where it is imported;.
(iii) the import and export of the hazardous wastes not specified in Part A and Part B of Schedule III but having the hazardous characteristics outlined in Part C of the said Schedule shall require the prior written permission of the Central Government, before it is imported into or exported from India, as the case may be.
Rule 15 - Procedure for export of Hazardous Wastes from India
(1) Any person intending to export hazardous wastes specified in Schedule-III
shall apply in Form 7 and Form 8 along with full cover insurance policy for
consignment to the Central Government for the proposed transboundary movement of
the hazardous wastes together with the Prior Informed Consent in writing from
the importing country.
(2) On receipt of such application, the Central Government may give a 'No
Objection Certificate' for the proposed export within a period of sixty days
from the date of submission of the application and may impose conditions as it
may consider necessary.
(3) The Central Government, shall forward a copy of the "No Objection
Certificate' granted under sub-rule (2), to the Central Pollution Control Board,
the concerned State Pollution Control Board and the concerned Port and Customs
authorities for ensuring compliance of the conditions, if any, of the export and
to take appropriate steps for the safe handling of the waste shipment-
(4) The exporter shall ensure that no consignment is shipped before the 'No
Objection Certificate' is received from the importing country,
(5) The exporter shall also ensure that the shipment is accompanied with the
Movement Document in Form 9.
(6) The exporter shall inform the Ministry of Environment and Forest upon
completion of the trans-boundary movement.
(7) The exporter of the hazardous wastes shall maintain the records of the
hazardous wastes exported by him in Form 10 and the record so maintained shall
be available for inspection..
Rule 16 - procedure for import of Hazardous Waste
(1) A person intending to import or transit for trans-boundary movement of hazardous wastes specified in Schedule-III shall apply in Form 7 and Form 8 to the Central Government of the proposed import wherever applicable, together with the Prior Informed Consent, which ever applicable and shall send a copy of the application, simultaneously, to the concerned State Pollution Control Board to enable them to send their comments and observations, if any, to the Ministry of Environment and Forests within a period of thirty days.
(2) On receipt of the application in complete, the Ministry of Environment and Forests shall examine the application considering the comments and observations, if any, received from the State Pollution Control Boards, and may grant the permission for import within a period of sixty days subject to the condition that the importer has -
(i) the environmentally sound recycling, recovery or reuse facilities;
(ii) adequate facilities and arrangement for treatment and disposal of wastes generated; and
(iii) a valid registration from the Central Pollution Control Board and a proof of being an actual user, if required under these rules.
(3) The Ministry of Environment and Forests shall forward a copy of the permission granted under sub-rule (2) to the Central Pollution Control Board, the concerned State Pollution Control Board and the concerned Port and Customs authorities for ensuring compliance of the conditions of imports and safe handling of the hazardous waste.
(4) The Ministry of Environment and Forests shall communicate the permission to the importer.
(5) The Port and Customs authorities shall ensure that shipment is accompanied by the Movement Document in Form 9 and the test report of analysis of the hazardous waste consignment in question, from a laboratory accredited by the exporting country.
(6) The Customs authority shall collect three randomly drawn samples of the consignment (prior to clearing the consignment as per the provisions laid down under the Customs Act. 1962) for analysis and retain the report for a period of two years, in order to ensure that in the event of any dispute, as to whether the consignment conforms or not to the declaration made in the application and Movement Document.
(7) The importer of the hazardous waste shall maintain records of the hazardous waste imported by him in Form 10 and the record so maintained shall be available for inspection.
(8) The importer shall also inform the concerned State Pollution Control Board and the Central Pollution Control Board, the date and time of the arrival of the consignment of the hazardous waste ten days in advance.
Rule 17 - Illegal Traffic
(1) The export and import of hazardous wastes from and into India shall be deemed illegal if-
(i) it is without permission of the Central Government in accordance with these rules, or
(ii) the permission has been obtained through falsification, mis-representation or fraud; or
(iii) it does not conform to the shipping details provided in the movement documents; or
(iv) it results in deliberate disposal (i.e.; dumping) of hazardous wastes in contravention of the Basel Convention and of general principles of International or National Law.
(2). In case of illegal import of the hazardous wastes, the importer shall re-export the waste in question at his cost within a period of ninety days from the date of its arrival into India and its implementation will be ensured by the concerned State Pollution Control Board.
Rule 18 - Treatment, Storage and Disposal Facility for hazardous wastes
(i) The State Government, occupier, operator of a facility or any association of occupiers shall individually or jointly or severally be responsible for, and identify sites for establishing the facility for treatment, storage and disposal of the hazardous wastes in the State.
(2) The operator of common facility or occupier of a captive facility, shall design and set up-the Treatment, Storage and Disposal Facility as per technical guidelines issued by the Central Pollution Control Board in this regard from time to time and shall obtain approval from the State Pollution Control Board for design and layout in this regard from time to lime.
(3) The State Pollution Control Board shall monitor the setting up and operation of the Treatment, Storage and Disposal Facilities regularly.
(4) The operator of the Treatment, Storage and Disposal Facility shall be responsible for safe and environmentally sound operation of the Treatment, the Storage and Disposal Facility and its closure and post closure phase, as per guidelines issued by the Central Pollution Control Board from time to time.
(5) The operator of the Treatment, Storage and Disposal Facility shall maintain records of hazardous wastes handled by him in Form 10.
Rule 19 - Packaging and labeling
(1) The occupier or operator of the Treatment, Storage and Disposal Facility or recycler shall ensure that the hazardous waste are packaged and labeled, based on the composition in a manner suitable for safe handling, storage and transport as per the guidelines issued by the Central Pollution Control Board from time to time.
(2) The labeling and packaging shall be easily visible and be able to withstand physical conditions and climatic factors.
Rule 20 - Transportation of Hazardous waste
(1) The transport of the hazardous wastes shall he in accordance with the provisions of these rules and the rules made by the Central Government under the Motor Vehicles Act, 1988 and other guidelines issued from time to time in this regard.
(2) The occupier shall provide the transporter with the relevant information in Form 11, regarding the hazardous nature of the wastes and measures to be taken in case of an emergency and shall mark the hazardous wastes containers as per Form 12.
(3) In case of transport of hazardous wastes for final disposal to a facility for treatment, storage and disposal existing in a State other than the Slate where the hazardous waste is generated, the occupier shall obtain 'No Objection Certificate' from the State Pollution Control Board of both the States.
(4) In ease of transportation of hazardous wastes through a State other than the State of origin or destination, the occupier shall intimate the concerned State Pollution Control Boards before he hands over the hazardous wastes to the transporter.
Rule 21 - Manifest system (Movement Document to be used within the country only)
(1) The occupier shall prepare six copies of the manifest in Form 13 comprising of colour code indicated below and all six copies shall be signed by the transporter:
Copy number with colour code
Purpose
(1)
(2)
Copy 1 (White)
To be forwarded by the occupier to the Suite Pollution Control Board or Committee.
Copy 2 (Yellow)
To be carried by the occupier after taking signature on it form the transporter and the rest of the four copies to be carried by the transporter.
Copy 3 (pink)
To be retained by the operator of the facility after signature-
Copy 4 (orange)
To be returned to the transporter by the operator of facility/recycler after accepting waste.
Copy 5 (green)
To be returned by the operator of the facility to State Pollution Control Board/Committee after treatment and disposal of wastes.
Copy 6 (blue)
To be returned by the operator of the facility to the occupier after treatment and disposal of hazardous materials/wastes.
(2) The occupier shall forward copy 1 (white) to the Stale Pollution Control Board, and in case the hazardous wastes is likely to be transported through any transit State, the occupier shall prepare an additional copy each for intimation to such State and forward the same to the concerned State Pollution Control Board before he hands over the hazardous wastes to the transporter.
(3) No transporter shall accept hazardous wastes from an occupier for transport unless it is accompanied by copies 3 to 6 of the manifest.
(4) The transporter shall submit copies 3 to 6 of the manifest duly signed with date to the operator of the facility along with the waste consignment.
(5) Operator of the facility upon completion of treatment and disposal operations of the hazardous wastes shall forward copy 5 (green) to the State Pollution Control Board and copy 6 (blue) to the occupier and the copy 3 (pink) shall he retained by the operator of the facility.
Rule 22 - Records and returns
(1) The occupier generating hazardous wastes and operator of the facility for disposal of hazardous waste shall maintain records of such operations in Form 3.
(2) The occupier and operator of a facility shall send annual returns to the Stale Pollution Control Board in Form 4.
(3) The State Pollution Control Board shall prepare an inventory of the hazardous wastes within its jurisdiction and compile other related information like recycling of the hazardous wastes and treatment and disposal of the hazardous wastes based on the returns tiled by respective occupier and operator of the facility.
Rule 23 - Responsibility of Authorities
The Authority specified in column 2 of the Schedule VII shall perform the duties as specified in column 3 of the Schedule subject to the provisions of these rules.
Rule 24 - Accident reporting and follow-up
Where an accident occurs at the facility or on a hazardous waste site or during transportation of the hazardous waste, the occupier or operator of the facility or the transporter, as the case may be, shall report immediately to the State Pollution Control Board about the accident in Form 14.
Rule 25 - Liability of occupier, transporter, operator of a facility and importer
(1) The occupier, importer, transporter and operator of the facility shall be liable for all damages caused to the environment or (bird party due to improper handling of the hazardous wastes or disposal of the hazardous wastes,
(2) The occupier and the operator of the facility shall be liable to pay financial penalties as levied for any violation of the provisions under these rules by the Stare Pollution Control Board with the prior approval of the Central Pollution Control Board.
Rule 26 - Appeal
(1) Any person aggrieved by an order of suspension or cancellation or refusal of authorization or its renewal passed by the State Pollution Control Board, may within a period of thirty days from the date on which the order is communicated to him, prefer an appeal in Form 15 to the Appellate Authority comprising of the Environment Secretary of the State.
(2) Any person aggrieved by an order of suspension or cancellation or refusal of registration or its renewal passed by the Central Pollution Control Board, may within a period of thirty days from the date on which the order is communicated to him, prefer an appeal in Form 15 to the Appellate Authority comprising of the Secretary, to the Government of India in the Ministry of Environment and Forests.
(3) The Appellate Authority may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(4) Every appeal filed under this rule shall be disposed of within a period of sixty days from the date of its filing.
6.3 Other residues from processing of zinc ash/skimmings
6.4 Flue gas dust and other particulates
7.
Primary production of zinc/lead/copper and other non-ferrous metals except aluminium
7.1 Flue gas dust from roasting
7.2 Process residues
7.3 Arsenic-bearing sludge
7.4 Non ferrous metal bearing sludge and residue.
7.5 Sludge from scrubbers
8.
Secondary production of copper
8.1 Spent electrolytic solutions
8.2 Sludges and filter cakes
8.3 Flue gas dust and other particulates
9.
Secondary production of lead
9.1 Lead bearing residues
9.2 Lead ash/particulate from flue gas
10.
Production and/or industrial use of cadmium and arsenic and their compounds
10.1 Residues containing cadmium and arsenic
11.
Production of primary and secondary aluminium
11.1. Sludges from off-gas treatment
11.2. Cathode residues including pot lining wastes
11.3. Tar containing wastes
11.4. Flue gas dust and other particulates
11.5. Wastes from treatment of salt slags and black dresses
12.
Metal surface treatment, such as etching, staining, polishing. galvanising, cleaning. degreasing, plating, etc.
12.1 Acid residues
12.2 Alkali residues
12.3 Spent bath/sludge containing sulphide, cyanide and toxic metals
12.4 Sludge from bath containing organic solvents
12.5 Phosphate sludge
12.6 Sludge from staining bath
12.7 Copper etching residues
12.8 Plating metal sludge
13.
Production of iron and steel including other ferrous alloys (electric furnaces; steel rolling and finishing mills; Coke oven and by product plant)
13.1 Sludge from acid recovery unit
13.2 Benzol acid sludge
13.3 Decanter lank tar sludge
13.4 Tar storage tank residue
14.
Hardening of steel
14.1 Cyanide-, nitrate-, or nitrite-containing: sludge
14.2 Spent hardening salt
15.
Production of asbestos or asbestos-containing materials
15.1 Asbestos-containing residues
15.2 Discarded asbestos
15.3 Dust/particulates from exhaust gas treatment.
16.
Production of caustic soda and chlorine
16.1 Mercury bearing sludge
16.2 Residue/sludges and filter cakes
16.3 Brine sludge containing mercury
17.
Production of mineral acids
17.1 Residues, dusts or filter cakes
17.2 Spent catalyst
18.
Production of nitrogenous and complex fertilizers
18.1 Spent catalyst
18.2 Spent carbon
18.3 Sludge/residue containing arsenic
18.4 Chromium sludge from water cooling tower
19.
Production of phenol
19.1 Residue/sludge containing phenol
20.
Production and/or industrial
use of solvents
20.1 Contaminated aromatic, aliphatic or napthenic solvents may or may not be fit for reuse.
20.2 Spent solvents
20.3 Distillation residues
21.
Production and/or industrial use of paints, pigments. lacquers, varnishes, plastics and inks
21.1 Process wastes, residues & sludges
21.2 Fillers residues
22.
Production of plastic raw
materials
22.1 Residues of additives used in plastics manufacture like dyestuffs, stabilizers, flame retardants, etc.
22.2 Residues and waste of platicisers
22.3 Residues from vinylchloride monomer production
22.4 Residues from acrylonitrile production
22.5 Non-polymerised residues
23.
Production and/or industrial use of glues, cements adhesive and resins
23.1 Wastes/residues (not made with vegetable or animal materials)
24.
Production of canvas and textiles
24,1 Chemical residues
25.
Industrial production and formulation of wood preservatives
25.1 Chemical residues
25.2 Residues from wood alkali bath
26.
Production or industrial use of synthetic dyes, dye-intermediates and pigments
26.1 Process waste sludge/residues containing acid or other toxic metals or organic complexes
26.2 Dust from air filtration system
27.
Production of organosiliconc compounds
27.1 process residues
28.
Production/formulation of drugs/ pharmaceuticals Sa health care product
28.1. Process Residues and wastes
28.2 Spent catalyst/spent carbon
28.3 Off specification products
28.4 Date-expired. discarded and off-specification drugs/ medicines
28.5. Spent organic solvents
29.
Production, and formulation of pesticides including stock-piles
29.1 Process wastes/residues
29.2 Chemical sludge containing residue pesticides
29.3 Date-expired and off-specification pesticides
30.
Leather tanneries
30.1 Chromium bearing residues and sludges
31.
Electronic Industry
31.1 Process residues and wastes
31.2 Spent etching chemicals and solvents
32.
Pulp & Paper Industry
32.1 Spent chemicals
32.2 Corrosive wastes arising from use of strong acid and bases
32.3 Process sludge containing adsorbable organic halides [AOx]
33.
Disposal of barrels / containers used for handling of hazardous wastes / chemicals
33.1 Chemical-containing residue arising from decontamination. 33.2 kludge from treatment of waste water arising out of cleaning / disposal of barrels / containers
Purification and treatment of exhaust air, water & waste water from the processes in this schedule and common industrial effluent treatment plants (CHTP's)
34.1 Flue gas cleaning residue
34.2 Spent ion exchange resin containing toxic metals
34.3 Chemical sludge from waste water treatment
34.4 Oil and grease skimming residues
34.5 Chromium sludge from cooling wale:
35.
Purification process for organic compounds/solvents
35.1 Filters and filter material which have organic liquids in them, e.g. mineral oil synthetic oil and organic chlorine compounds
35.2 Spent catalyst
35.3 Spent carbon
36.
Hazardous waste treatment processes, e.g. incineration distillation, separation and concentration techniques
36.1 Sludge from wet scrubbers
36.2 Ash from incineration of hazardous waste, flue gas cleaning residues
36.3 Spent acid from batteries
36.4 Distillation residues from contaminated organic solvents
* The inclusion of wastes contained in this Schedule does not preclude the use of Schedule 2 to demonstrate that the waste is not hazardous. In case of dispute, the matter would be referred to the Technical Review Committee constituted by MoEF.
Note: The high volume low effect wastes such as fly ash, phosphogypsum, red mud slags from pyrometallurgical operations, mine failings and ore beneficiation rejects are excluded from the category of hazardous wastes. Separate guidelines on the management of these wastes shall he issued by CPCB.
A16 halogenated compounds of aromatic rings, e.g. polychlorinated biphenyls, olychlorolerphenyls and their derivatives
A17 Halogenaled aromatic compounds
A18 Benzene
A19 Organo-chlortne pesticides
A20 Organo-tin Compounds
Class B
Concentration limit: P 5, 000 mg/kg
B1 Chromium (III) compounds
B Cobalt compounds
B3 Copper compounds
B4 Lead and lead compounds
B5 Molybdenum compounds
B6 Nickel compounds
B7 Inorganic Tin compounds
B8 Vanadium compounds
B9 Tungsten compounds
B10 Silver compounds
B11 Halogcnated aliphatic compounds
B12 Organo phosphorus compounds
B13 Organic peroxides
B14 Organic nitro-and nitroso-compounds
B15 Organic azo-and azooxy compounds
B16 Nitrilcs
B17 Amines
B18 (Iso-and thio-) cyanates
B19 Phenol and phenolic compounds
B20 Mercaptans
B21 Asbestos
B22 Halogen-silanes
B23 Hydrazine (s)
B24 Flourine
B25 Chlorine
B26 Bromine
B27 White and red phosphorus
B28 Ferro-stlicate and alloys
B29 Manganese-silicate
B30 Halogen-containing compounds which produce acidic vapours on contact with humid air or water, e.g. silicon tetrachloride, aluminium chloride, titanium tetrachloride
Class C
Concentration limit; D 20. 000 mg/kg
C1 Ammonia and ammonium compounds
C2 Inorganic peroxides
C3 Barium compounds except barium sulphate
C4 Fluorine compounds
C5 Phosphate compounds except phosphates of aluminium, calcium and iron
C6 Bromates. (hypo-bromites)
C7 Chlorates, (hypo-chlorites) *
C8 Aromatic compounds other than those listed under A12 to A18
C9 Organic silicone compounds
C10 Organic sulphur compounds
C11 Iodates
C12 Nitrates, nitrites
C13 Sulphides
C14 Zinc compounds
C15 Salts of per-acids
C16 Acid amides
C17 Acid anhydrides
Class D
Concentration limit: ? 50, 000 mg/kg
D1 Total Sulphur
D2 Inorganic acids
D3 Metal hydrogen sulphates
D4 Oxides and hydroxides except those of hydrogen, carbon, silicon, iron, aluminum, titanium, manganese, magnesium, calcium
D5 Total hydrocarbons other than those listed under A12 to A18
D6 Organic oxygen compounds
D7 Organic nitrogen compounds expressed as nitrogen
D8 Nitrides
D9 Hydrides
Class E
Regardless of concentration limit, Classified as hazardous wastes if the waste exhibits any of the following Characteristics.
E1 Flammable
Flammable wastes with flash point 65.6?c or below.
E2 Explosive
Wastes which may explode under the effect of flame, heat or photochemical conditions. Any-other waste of explosive materials included in the Indian Explosive Act.
E3 Corrosive
Wastes which may be corrosive, by chemical action, will cause severe damage when in contact with living tissue.
E4 Toxic
Wastes containing or contaminated with established toxic and or eco- toxic constituents.
E5 Carcinogenicity, Mutagenecity and Endocrine disruptively Wastes contaminated or containing established carcinogens, mutagens and endocrine disruptors.
*Waste constituents and their concentration limits given in this list are based on erstwhile BAGA (the Netherlands Environment Protection Agency) List of Hazardous Suhstances. In order to decide whether specific wastes listed above is hazardous or not, following points be taken into consideration:
(i) If a component of the waste appears in one of the five risk classes listed above (A, B, C, D or E) and the concentration of the component is equal to or more than the limit for the relevant risks class, (he material is then classified as hazardous waste.
(ii) If a chemical compound containing a hazardous constituent is present in the waste, the concentration limit does not apply to the compound, but only 10 the hazardous constituent itself.
(iii) If multiple hazardous constituents from the same class are present in the waste, the concentrations are added together.
(iv) If multiple hazardous constituents from different classes are present in the waste, the lowest concentration limit corresponding to the constituents(s) applies.
(v) For determining the concentration of the hazardous constituents in the waste ''Toxicity Characteristics Leaching Procedure (TCLP) as per ASTM-D5233-92 should be adopted.
Schedule III - SCHEDULE III
Schedule III
[See rules 3(1), 14(1), 14(2) (i),(iii) and 15(1)]
PART A
Part A: List of Hazardous Wastes Applicable for Import with Prior Informed Consent
[Annexure VIII of the Basel Convention*]
Basel No.
Description of Hazardous Wastes
AI
Metal and Metal bearing wastes
A1010
Metal wastes and waste consisting of alloys of any of the following
- Antimony
- Cadmium
- Tellurium
- Lead
A1020
Waste having as constituents or contaminants, excluding metal wastes in massive form as listed in B1020, any of the following:
- Cadmium, cadmium compounds.
- Antimony, antimony compounds.
- Tellurium, tellurium compounds.
- Lead, lead compounds.
A1040
Wastes having metal carbonyls as constituents
A1050
Galvanic sludges
A1060
Wastes Liquors from the pickling of metals.
A1070
Leaching residues from zinc processing, dusts and sludges such as jarosite, hematite etc.,
A1080
Waste Zinc residues not included on list B containing lead and cadmium in concentrations sufficient to exhibit hazard characteristics indicated in Part C of Schedule ? 3
A1090
Ashes from the incineration of insulated copper wire
A1100
Dusts and residues from gas cleaning systems of copper smelters,
A1110
Spent electrolytic solutions from copper electrorefining and electrowinning operations
A1120
Waste sludges, excluding anode slimes, from electrolytic purification systems in copper electrorefining and electrowinning operations.
Precious metal ash from incineration of printed circuit boards not included in list 'B'
A1160
Waste Lead acid batteries whole or crushed.
A1170
A1180
Unsorted waste batteries excluding mixtures of List B batteries.
Waste Electrical and electronic assembles or scrap containing, components such
as accumulators and other batteries included on list A, mercury-switches, activated glass cullets from cathode-ray tubes and other activated glass and PCB-capacitors, or contaminated with Schedule 2 constituents (e.g. cadmium, mercury, lead, polychlorinated biphenyl) to an extent that they exhibit hazard characteristics indicated in part C of this Schedule (refer B1110)
A2
Wastes containing principally inorganic constituents, which may contain metals and organic materials
A2010
Activated Glass cullets from cathode ray tubes and other activated glasses
A2030
Waste catalysts but excluding such wastes specified on List B of Schedule 3
A3
Wastes containing principally organic constituents which may contain metals and inorganic materials
A3010
Waste from the production or processing of petroleum coke and bitumen
A3020
Waste mineral oils unfit for their originally intended use
A3050
Wastes from production, formulation and use of resins, latex, plasticisers, glues/adhesives excluding such wastes specified in List B (B4020)
A3070
Waste phenol, phenol compounds including chlorophenol in the form of liquids or sludges
A3080
Waste ethers not including those specified in List B
A3120
Fluff: light fraction from shredding
A3130
Waste organic phosphorus compounds
A3140
Waste non-halogenated organic solvents but excluding such wastes specified on List B
A3160
Waste halogenated or unhalogenated non-aqueous distillation residues arising from organic solvent recovery operations
A3170
Waste arising from the production of aliphatic halogenated hydrocarbons (such as chloromethanes, dichloroethane, vinylchloride, vinylidene chloride, allyl chloride and epichlorhydrin)
A4
Wastes which may contain either inorganic or organic constituents
A4010
Wastes from the production and preparation and use of pharmaceutical products but excluding such wastes specified on List B
A4040
Wastes from the manufacture formulation and use of wood preserving chemicals
A4070
Waste from the production, formulation and use of inks, dyes, pigments, paints, lacquers, varnish excluding those specified in List B (B4010)
A4080
Wastes of an explosive nature excluding such wastes specified on List B
A4090
Waste acidic or basic solutions excluding those specified in List B (B2120)
A4100
Wastes from industrial pollution control devices for cleaning of industrial off-eases excluding such wastes specified on List 13
A4120
Wastes that contain, consist of or are contaminated with peroxides.
A4130
Waste packages and containers containing any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein.
A4140
Waste consisting of or containing off specification or out-dated chemicals containing any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein.
A4150
Waste chemical substances arising from research and development or teaching activities which arc not identified and/or are new and whose effects on human health and/or the environment are not known
A4160
Spent activated carbon not included on List B (B2060)
*This List is based on Annex. VIII of the Basel Convention on Transboundary Movement of Hazardous Wastes and comprises of wastes characterized as hazardous under Article 1, paragraph 1(a) of the Convention. Inclusion of wastes on this list does not preclude the use of hazard characteristics given in Annex. VIII of the Basel Convention (Part C of this Schedule) to demonstrate that the wastes are not hazardous. Certain waste categories listed in the Schedule - 3 (Part-A) have been prohibited for import. Hazardous wastes in the Schedule - 3 (Part -A) are restricted and cannot be allowed to be imported without permission from Ministry of Environment & Forests and DGFT license.
PART B
List of Hazardous Wastes applicable for Import and Export not Requiring Prior Informed Consent
(Annex IX of the Basel Convention*]
Basel No.
Description of Wastes
B1
Metal and metal-bearing wastes
B1010
Metal and metal-alloy wastes in metallic, non-dispersible form:
- Precious metals (gold, silver, platinum)**
- Iron and steel scrap**
- Nickel scrap**
- Aluminum scrap**
- Zinc scrap**
- Tin scrap**
- Tungsten scrap**
- Molybdenum scrap**
- Tantalum scrap**
- Cobalt scrap**
- Bismuth scrap**
- Titanium scrap**
- Zirconium scrap**
- Manganese scrap **
- Germanium scrap**
- Vanadium scrap **
- Hafnium scrap**
- Indium scrap**
? Niobium scrap**
- Rhenium scrap**
- Gallium scrap**
- Magnesium scrap**
- Copper scrap**
- Thorium scrap
- Rare earths scrap
- Chromium scrap**
B1020
Clean, uncontaminated metal scrap, including alloys, in bulk finished form (sheet, plates, beams, rods, etc.), of:
- Antimony scrap****
- Cadmium scrap
- Lead scrap (excluding lead acid batteries)
- Tellurium scrap****
B1030
Refractory metals containing residues****
B1031
Molybdenum, tungsten, titanium, tantalum, niobium and rhenium metal and metal alloy wastes in metallic dispersible form (metal powder), excluding such wastes as specified in list A under entry A1050. Galvanic sludges****
B1040
Scrap assemblies from electrical power generation not contaminated with lubricating oil, PCB or PCI to an extent to render them hazardous**
B1050
Mixed non-ferrous metal, heavy fraction scrap, not containing any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein**
B1060
Waste selenium and tellurium in metallic elemental form including. powder****
B1070
Waste of copper and copper alloys in dispersible form, unless they contain any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein***
B1080
Zinc ash and residues including zinc alloys residues in dispersible form unless they contain any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein***
B1090
Waste batteries conforming to a standard battery specification, excluding those made with lead, cadmium or mercury.****
B1100
Metal bearing wastes arising from melting, smelting and refining of metals:
- Hard Zinc Spelter**
- Zinc-containing drosses: **
- Galvanizing slab zinc top dross (>90% Zn)
-Galvanizing slab zinc bottom dross (>92% Zn)
- Zinc die casting dross (>85% Zn)
- Hot dip galvanizers slab zinc dross (batch) (>92% Zn
- Zinc skimmings (>90% Zn)
-Slags from copper processing for further processing or refining containing arsenic, lead or cadmium***
- Slags from precious metals processing for further refining**
- Wastes of refractory linings, including crucibles, originating from copper smelting
- Aluminum skimmings (or skims) excluding salt slag**
-Tantalum-bearing tin slags with less than 0.5% tin****
B1110
Electrical and electronic assemblies
Electronic assemblies consisting only of metals or alloys****
- Waste electrical and electronic assemblies scrap (including printed circuit boards) not containing components such as accumulators and other batteries included on list A, mercury-switches, glass from cathode-ray tubes and other activated glass and PCB-capacitors, or not contaminated with constituents such as cadmium, mercury, lead, polychlorinated biphenyl) or from which these have been removed, to an extent that they do not possess any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein ****
1[Electrical and electronic assemblies (including printed circuit boards, electronic components and wires) destined for direct reuse and not for recycling or final disposal but excluding:
(i) used electrical and electronic assemblies imported by individual for personal use, if the quantity so imported for personal use does not exceed three products; and
(ii) used electrical and electronic assemblies exported for repair abroad and re-imported after repair.]
B1120
Spent catalysts excluding liquids used as catalysts, containing any of:
Transition metals, excluding waste catalysts (spent catalysts, liquid used catalysts or other catalysts) on list A:
Scandium
Titanium
Vanadium
Chromium
Manganese
Iron
Cobalt
Nickel
Copper
Zinc
Yttrium
Zirconium
Niobium
Molybdenum
Hafnium
Tantalum
Tungsten
Rhenium
Lanthanaides (rare earth metals) :
Lanthanum
Cerium
Praseodymium
Neody
Samarium
Europium
Gadolinium
Terbium
Dysprosium
Holmium
Erbium
Thulium
Ytterbium
Lutetium
B1130
Cleaned spent precious metal bearing catalysts
B1140
Precious metal bearing residues in solid form which contain traces of inorganic cyanides
B1150
Precious metals and alloy wastes (gold, silver, the platinum group) in a dispersible form
B1160
Precious-metal ash from the incineration of printed circuit boards (note the related entry on list A A1150)
B1170
Precious metal ash from the incineration of photographic film
B1180
Waste photographic film containing silver halides and metallic silver
B1190
Waste photographic paper containing silver halides and metallic silver
B1200
Granulated slag arising from the manufacture of iron and steel
B1210
Slag arising from the manufacture of iron and steel including slag as a source of Titanium dioxide and Vanadium
B1220
Slag from zinc production, chemically stabilized, having a high iron content (above 20%) and processed according to industrial specifications mainly for construction
B1230
Mill scaling arising from manufacture of iron and steel**
B1240
Copper Oxide mill-scale***
B2
Wastes containing principally inorganic constituents, which may contain metals and organic materials
B2010
Wastes from mining operations in non-dispersible form:
- Natural graphite waste
- Slate wastes
- Mica wastes
- Leucite, nepheline and nepheline syenite waste
- Feldspar waste
- Fluorspar waste
- Silica wastes in solid from excluding those used in foundry operations
B2020
Glass wastes in non-dispersible from:
Glass Cullets and other wastes and scrap of glass except activated glass cullets from cathode ray tubes and other activated glasses
B2030
Ceramic wastes in non-dispersible form:
Cermet wastes and scrap (metal ceramic composites) Ceramic based fibres
B2040
Other wastes containing principally inorganic constituents:
- Partially refined calcium sulphate produced from flue gas desulphurisation (FGD) '
- Waste gypsum wallboard or plasterboard arising from the demolition of buildings
- Sulphur in solid form
- Limestone from production of calcium cyanamide (pH<9)
Spent activated carbon resulting from the treatment of potable water and processes of the food industry and vitamin production (note the related entry on list A A4160)
B2070
Calcium fluoride sludge
B2080
Waste gypsum arising from chemical industry processes unless it contains any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein
B2090
Waste anode butts from steel or aluminium production made of petroleum coke or bitumen and cleaned to normal industry specifications (excluding anode butts from chlor alkali electrolyses and from other metallurgical industry)
B2100
Waste hydrates of aluminum and waste alumina and residues from alumina production, arising from gas cleaning, flocculation or filtration process
B2110
Bauxite residue ("red mud") (pH moderated to less than 11.5)
B2120
Waste acidic or basic solutions with a pH greater than 2 and less than 11.5, which are not corrosive or otherwise hazardous (note the related entry on list A A4090)
B3
Wastes containing principally organic constituents, which may contain metals and inorganic materials
B3010
Solid plastic waste
The following plastic or mixed plastic waste, provided they are not mixed with other wastes and are prepared to a specification:
- Scrap plastic of non-halogenated polymers and copolymers, including but not limited to the following:
Ethylene
Styrene
Polypropylene
polyethylene terephthalate
Acrvlonitrile
Butadiene
Polyacetals
Polyamides
polybutylene tere-phthalate
Polycarbonates
Polyethers
polyphenylene sulphides
acrylic polymers
alkanes C10-C13 (plasliciser)
polyurethanc (not containing CFC's)
Polysiloxanes
polymethyl methacrylate
polyvinyl alcohol
polyvinyl butyral
Polyvinyl acetate
- Cured waste resins or condensation products including the following;
urea formaldehyde resins
phenol formaldehyde resins
melamine formaldehyde resins
epoxy resins
alkyd resins
polyatnides
-The following fluorinated polymer wastes (excluding post-consumer
wastes):
Pcrfluoroethylene/ propylene
Perfluoroalkoxy alkane
Metafluoroalkoxy alkane
polyvinylfluoride
polyvinylidenefluoride
B3020
Paper, paperboard and paper product wastes****
The following materials, provided they are not mixed with hazardous wastes: Waste and scrap of paper or paperboard of:
? unbleached paper or paperboard or of corrugated paper or paperboard
? other paper or paperboard. made mainly of bleached chemical pulp, not coloured in the mass
? paper or paperboard made mainly of mechanical pulp (for example, newspapers, journals and similar printed matter)
? other, including but no t limited to 1) laminated paperboard 2) unsorted scrap.
B3130
Waste polymer ethers and waste non-hazardous monomer ethers incapable of forming peroxides
B3140
Waste pneumatic lyres, excluding those which do not lead to resource recovery, recycling, reclamation or direct reuse
B4
Wastes which may contain either inorganic or organic constituents
B4010
Wastes consisting mainly of water-based/latex paints, inks and hardened varnishes not containing organic solvents, heavy metals or biocides to an extent to render them hazardous (note the related entry on list A A4070)
B4020
Wastes from production, formulation and use of resins, latex, plasticizers, glues/adhesives. not listed on list A. free of solvents and other contaminants to an extent that they do not exhibit Part C of Schedule 3 characteristics
B4030
Used single-use cameras, with batteries not included on list A
* This List is based on Annex. IX of the Basel Convention on Transboundary Movement of Hazardous Wastes and comprises of wastes not characterized as hazardous under Article -1 of the Basel Convention.
** Import permitted in the country without any license or restriction.
*** Import permitted in the country for recycling/reprocessing by units registered with MoEF/CPCB and having DGFT license.
**** Import permitted in the country by the actual users with MoRF permission and DGFT license.
All other wastes listed in this Schedule -3 (Par - B) having no ' Star/s'(*..) can only be imported in to the country with the permission of MoEF.
Note:
(1) Copper dross containing copper greater than 65% and lead and cadmium equal to or less than 1.25% and 0.1% respectively; spent cleaned metal catalyst containing copper; and Copper reverts, cake and residues containing lead and cadmium equal to or less than 1.25% and 0.1% respectively are allowed for import without DGFT licence to units (actual users) registered with MoEF upto an annual quantity limit indicated in the Registration letter. Copper reverts- cake and residues containing lead and cadmium greater than 1.25% and 0.1% respectively are under restricted category for which import is permitted only against DCFT licence for the purpose of processing or reuse by units registered with MoEF (actual users).
(2) Zine ash/skimmings in dispersible form containing zinc more than 65% and lead and cadmium equal to or less than 1.25% and 0.1% respectively and spent cleaned metal catalyst containing zinc are allowed for import without DGFT licence to units registered with MoEF (actual users) upto an annual quantity limit indicated in Registration Letter. Zinc ash add skimmings containing less than 65% zinc and lead and cadmium equal to or more than 1.25% and 0.1% respectively and hard zinc spelter and brass dross containing lead greater than 1.25% are under restricted category for which import is permitted against DGFT licence and only for purpose of processing or reuse by units registered with MoEF (actual users).
PART C
List of Hazardous Characteristics
Code
Characteristic
H1
Explosive
An explosive substance or waste is a solid or liquid substance or waste (or mixture of su at such a temperature and pressure and at such speed as to cause damage to the surroundings (UN Class I; III)bstances or wastes) which is in itself capable by chemical reaction of producing gas
H3
Flammable Liquids
The word "flammable" has the same meaning as "inflammable". Flammable liquids are liquids, or mixtures of liquids, or liquids containing solids in solution or suspension (for example, paints, varnishes, lacquers, etc. but not including substances or wastes otherwise classified on account of their dangerous characteristics) which give off a flammable vapour at temperatures of not more than 60.5?C, closed-cup test, or not more than 65.5?C. open-cup test. (Since the results of open-cup tests and of closed-cup tests are not strictly comparable and even individual results by the same test are often variable, regulations varying from the above figures to make allowance for such differences would be within the spirit of this definition).
H4.1
Flammable Solids
Solids, or waste solids, other than those classed as explosives, which under conditions encountered in transport are readily combustible, or may cause or contribute to fire through friction-
H 4.2.
Substances or wastes liable to spontaneous combustion
Substances or wastes which are liable to spontaneous heating under normal conditions encountered in transport, or to heating up on contact with air, and being then liable to catch fire.
H4.3
Substances or wastes which, in contact with water emit flammable gasesSubstances or wastes which, by interaction with water, arc liable to become spontaneously flammable or to give off flammable gases in dangerous quantities.
H5.1
Oxidizing
Substances or wastes which, while in themselves not necessarily combustible, may, generally by yielding oxygen cause, or contribute to, the combustion of other materials.
H5.2
Organic Peroxides
Organic substances or wastes which contain the bivalent-O-O- structure are thermally unstable substances which may undergo exothermic self-accelerating decomposition.
116.1
Poisons (Acute)
Substances or wastes liable either to cause death or serious injury or to harm health if swallowed or inhaled or by skin contact.
H6.2
Infectious substances
Substances or wastes containing viable micro organisms or their toxins which are known or suspected to cause disease in animals or humans.
H8
Corrosives
Substances or wastes which, by chemical action, will cause severe damage when in contact with living tissue, or, in the case of leakage, will materially damage, or even destroy, other goods or the means of transport: they may also cause other hazards.
H10
Liberation of toxic gases in contact with air or water
Substances or wastes which, by interaction with air or water, are liable to give off toxic gases in dangerous quantities.
H11
Toxic (Delayed or chronic)
Substances or wastes which, if they are inhaled or ingested or if they penetrate the skin, may involve delayed or chronic effects, including carcinogenicity).
H 12
Ecotoxic
Substances or wastes which if released present or may present immediate or delayed adverse impacts to the environment by means of bioaccumulation and/or toxic effects upon biotic systems.
H 13
Capable by any means, after disposal, of yielding another material, e.g., Leachate, which possesses any of the characteristics listed above.
1. Substituted by the Hazardous Wastes (Management, Handling and Transboundary Movement) Amendment Rules, 2016 vide Notification No. SO189(E) dated 20.01.2016 for the following:-
"Electrical and electronic assemblies (including printed circuit boards, electronic components and wires) destined for direct reuse and not for recycling or final disposal."
Zinc ash/skimmings arising from galvanising and die casting operations
14
Zinc ash/skimming/other zinc bearing wastes arising from smelling and refining
15
Zinc ash and residues including zinc alloy residues in dispersible form
16
Spent cleared metal catalyst containing zinc
17
Lead acid battery plates and other lead scrap/ashes/residues not covered under Batteries (Management and Handling) Rules, 2001.
[*Battery scrap, namely: Lead batter)' plates covered by ISRI, Code word "Rails" Battery lugs covered by ISRI, Code word "Rakes". Scrap drained dry while intact, lead butteries covered by ISRI, Cods word "Rains".
18
Components of waste electrical and electronic assembles comprising accumulators and other batteries included on list A, mercury-switches, activated glass cutlets from cathode-ray tubes and other activated glass and PCB-capacitors. or any other component contaminated with Schedule 2 constituents (e.g. cadmium, mercury, lead, polychlorinated biphenyl) to an extent that they exhibit hazard characteristics indicated in part C of this Schedule.
19
Paint and ink Sludge/residues
20
Used Oil and Waste Oil - As per specifications prescribed from time to time.
Waste having Mercury; Mercury Compounds as constituents or contaminants
3.
A1010
Beryllium bearing wastes
4.
A1020
Waste having Beryllium: Beryllium Compounds as constituents or contaminants
5.
A1010
Arsenic bearing wastes
6.
A1030
Waste having Arsenic: Arsenic compounds as constituents or' contaminants
7.
A1010
Selenium bearing wastes
8.
A1020
Waste having Selenium; Selenium Compounds as constituents or contaminants
9.
A1010
Thallium bearing wastes
10.
A1030
Waste having Thallium; Thallium Compounds as constituents or contaminants
11.
A1040
Hexavalcnt Chromium Compounds bearing wastes
12.
A1140
Wastes Cupric Chloride and Copper Cyanide Catalysts bearing wastes
13
A1190
Waste metal cables coated or insulated with plastics containing or contaminated with coal tar, PCB' lead, cadmium, other organohalogen compounds or other constituents as mentioned in schedule 2 to the extent of concentration limits specified therein.
14.
A2020
Waste inorganic fluorine compounds in the form of liquids or sludge but excluding calcium fluoride sludge
15.
A2040
Waste gypsum arising from chemical industry processes if it contains any of the constituents mentioned in Schedule 2 to the extent of concentration limits specified therein
16.
A2050
Waste Asbestos (Dust and. Fibres)
17.
A3030
Wastes that consist of or are contaminated with leaded anti-knock compound sludge or leaded petrol (gasoline) sludges.
18.
A3040
Waste Thermal (heal transfer) fluids
19.
A3060
Waste Nitrocellulose
20.
A3090
Waste Leather dust, ash, sludges or flours when containing hexavalent chromium compounds or biocides
21.
A3100
Waste paring and other wastes of leather or of composition leather not suitable for the manufacture of leather articles, containing hexavalent chromium compounds and biocides
22.
A3110
Fellmongery wastes containing hexavalent chromium compounds or biocides or infectious substances
23.
A3150
Halogenated organic solvents
24.
A3180
Waste, Substances and articles containing, consisting of or contaminated with polychlorinated biphcnyles (PCB) and/or poly chlorinated terphenyls,
(PCT) and/or polychlorinated naphthalenes (PCN) and/or polybrominated biphyenyles (PBB) or any other polybrominatcd analogues of these compounds
25.
A3190
Waste tatty residues (excluding asphalt cements) arising from refining, distillation and pyrolitic treatment of organic materials)
26.
A4020
Clinical and related wastes; that is wastes arising from medical, nursing. dental, veterinary, or similar practices and wastes generated in hospital or other facilities during the investigation or treatment of patients, or research projects.
27.
A4030
Waste from the production, formulation and use of biocides- and
phyto-pharmaceuticals, including waste pesticides and hebicides which are off-specification, out-dated, and/or unfit for their originally intended use.
28.
A4050
Waste that contain, consist of. or are contaminated with any of the following;
Inorganic cyanides, excepting precious metal bearing residues in solid form containing traces of inorganic cyanides. Organic cyanides
Ministry of Environment and Forests under the Environment (Protection) Act, 1986
i. Identification of hazardous wastes
ii. Permission to exporters of hazardous wastes
iii. Permission to importers of hazardous wastes
iv. Permission for transit of hazardous wastes through India
v. Sponsoring of training and Awareness programme on Hazardous Waste Management related activities.
2.
Central Pollution Control Board constituted under the Water (Prevention and Control of Pollution) Act, 1974
i. Co-ordination of activities of State Pollution control Boards; Committees
ii. Conduct training courses for authorities dealing with management of hazardous wastes
iii. Recommend standards and specifications for treatment and disposal of wastes and leachatcs Recommend procedures for characterization of hazardous wastes.
iv. Sector specific documentation to identify waste for inclusion in Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008.
v. Prepare guidelines to prevent/reduce/ minimize the generation and handling of hazardous wastes
vi. Registration and renewal of registration of Recyclers/Re processors
vii. Any other function under Rules delegated by the Ministry of Environment & Forests.
3.
Suite Government/Union Territory Government Administration
i. Identification of site(s) for common Hazardous Waste Treatment Storage and Disposal Facility (TSI)F)
ii. Assess ETA reports and convey the decision of approval of site or otherwise
iii. Acquire the site or inform operator of
facility or occupier or association of
occupiers to acquire the site
iv. Notification of sites
v. Publish periodically an inventory of all disposal sites in (he Slate/Union Territory
4.
State Pollution Control Boards or Pollution Control Committees constituted under the Water (Prevention and Control of Pollution) Act, 1974
i. Inventorisation of hazardous wastes
ii. Grant and renewal of authorization
iii. Monitoring of compliance of various provisions and conditions of authorization including conditions of permission for issued by MoEF exports and imports
iv. Examining the applications for imports submitted by the importers and forwarding the same to Ministry of Environment and forests
v. Implementation of programmes to prevent/reduco/minimize the generation of hazardous wastes
vi. Action against violations of Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008
vii. Any other function under these Rules assigned by MoEF from time to time.
5.
Directorate General of Foreign Trade constituted under the Foreign Trade (Development and Regulation) Act, 1992
i. Grant of licence for import of hazardous wastes
ii. Refusal of licence for hazardous wastes prohibited for imports and export
6.
Port Authority under Indian Ports Act 1908 (15 of 1908) and Customs Authority under the Customs Act, 1962 (52 of 1962)
i. Verify the documents
ii. Inform the Ministry of Environment and forests of any illegal traffic
iii. Analyse wastes permitted for imports and exports
iv. Train officials on the provisions of the (Management, Handling and Transboundary Movement) Rules, 2008 and in the analysis of hazardous wastes
V. Take action against exporter/importer for violations under the Indian Ports Act. 1908/Customs Act, 1962
APPLICATION FOR OBTAINING AUTHORISTIONFOR COLLECTION/RECEPTION/TREATMENT/TRANSPORT/STORAGE/DISPSOAL OF HAZARDOUS WASTE*
From: ..................................
.................................
To
The Member Secretary,
...............Pollution Control Board/.....................Pollution Control Committee,
......................................
Sir,
I / We hereby apply for authorisation/renewal of authorisation under sub-rule (3) of Rule 5 of the Hazardous Waste (Management. Handling and Transboundary Movement) Rules, 2008 for collection/reception/treatment'' transport/storage/disposal of hazardous wastes.
For Office Use Only
5. Code No. :
6. Whether the unit is situated in a critically polluted area as identified by Ministry of Environment and Forests;
To he filled in by Applicant
Part A: General
3. (a) Name and address of the unit and location of activity :
(b) Authorisation required for (Please tick mark appropriate activity / activities :
(i) collection
(ii) reception
(iii) ' treatment
(iv) transport
(v) storage
(vi) disposal
(c) In case of renewal of authorisation previous authorisation number and date______
4. (a) Whether the unit is generating hazardous waste as defined in these Rules:
(b) If so the type and quantity of wastes (in Tonnes/KI.) :
5. (a) Total capital invested on the project (in Rupees) :
(b) Year of commencement of production :
(c) Whether the industry works general/ 2 shift:?/ round the clock :
6. (a) list and quantum of products and by-products (in Tonnes/KI.) :
(b) List and quantum of raw material used (in Tonnes/KL) :
7. Furnish a flow diagram of manufacturing process showing input and output in terms of products, waste generated including for captive power generation and demineralised water.
Part B: Hazardous Waste
8. Hazardous Wastes:
(a) Type of hazardous wastes generated as defined under these Rules :
(b) Quantum of hazardous waste generated :
(c) Sources and waste characteristics : ( Also indicate wastes amenable to recycling, re-processing and reuse)
(d) Mode of storage within the plant, method of disposal and capacity: (provide details).
9. Hazardous Wastes generated as per these Rules from storage of hazardous chemicals as defined under the Manufacture, Storage and Import of Hazardous Chemicals Rules. 1989
Part C: Treatment, Storage and Disposal Facility
10. Detailed proposal of the facility (to be attached) to include :
(i)
Location of site (provide map)
:
(ii)
Name of waste processing technology
:
(iii)
Details of processing technology
:
(iv)
Type and Quantity of waste to be processed per day
:
(v)
Site clearance (from local authority, if any)
:
(vi)
Utilization programme for waste processed (Product Utilization)
:
(vii)
Method of disposal (details in brief-be given)
:
(viii)
Quantity of waste to be disposed per day
:
(ix)
Nature and composition of waste
:
(x)
Methodology and operational details of land filling/ incineration
:
(xi)
Measures to be taken for prevention and control of environmental pollution including treatment of leachate
:
(xii)
Investment on Project and expected returns
:
(xiii)
Measures to be taken for safety of workers working in the plant
FORM FOR GRANT/RENFWAL OF AUTHORISATION BY SPCB/PCG FOR OCCUPIERS, REPROCFSSORS, REUSERS AND OPERATORS OF FACILITIES FOR COLLECTION, RECEPTION, TREATMENT, STORAGE, TRANSPORT, AND DISPOSAL OF HAZARDOUS WASTE
1. Number of authorisation and date of issue
2. .....................of.................................is hereby granted an authorisation to operate a facility for collection, reception, treatment, storage, transport and disposal of hazardous waste on the premises situated at.....................................................
3. The authorisation granted to operate a facility for generation, collection, reception, treatment, storage, transport and disposal of hazardous wastes.
4. The authorisation shall be in force for a period of.............................................
5 The authorisation is subject to the conditions stated below and the such conditions as may be specified in the rules for the time being in force under the Environment (Protection) Act, 1986.
Date :
Signature of Issuing Authority
Designation and Seal
Terms and conditions of authorisation
1. The authorisation shall comply with the provisions of the Environment (Protection) Act. 1986, and the rules made there under.
2. The authorisation or its renewal shall be produced for inspection at the request of an officer authorised by the SPCB/PCC.
3. The person authorised shall not rent, lend, sell, transfer or otherwise transport the hazardous wastes without obtaining prior permission of the SPCB/PCC.
4. Any unauthorized change in personnel, equipment as working conditions as mentioned in the application by the person authorised shall constitute a breach of his authorisation.
5. It is the duty of the authorised person to take prior permission of the SPCB/PCC to close down the facility.
6. An application for the renewal of an authorisation shall be made as laid down under These Rules.
7. Any other conditions for compliance as per the Guidelines issued by the MoKF or CPCB.
FORM FOR FILING ANNUAL RETURNS BY THE OCCUPIER OR OPERATOR OF FACILITY
[To be submitted by occupier/operator of disposal facility to State Pollution Control Hoard/ Pollution Control Committee by 30rd June of every year for the preceding period April to March]
1.
Name and address of the generator/ operator of facility
:
2.
Name of the authorised person : and full address with telephone and fax number
:
3.
Description of hazardous waste
:
Physical form with description
Chemical form
4.
Quantity of hazardous wastes (in MTA)
:
Type of hazardous waste
Quantity (in Tonnes /KL)
(a)
(b)
(c)
.............
.............
5.
Description of Storage
:
6.
Description of Treatment
:
7.
Details 01 transportation
:
Name & address of consignee
Mode of packing
Mode of Transpo- rtation
Date of Transpo- rtation
8.
Details of disposal of hazardous waste
:
Name & address of consignee
Mode of packing
Mode of transpo- rtation
Dale of transpo- rtation
9
Quantity of useful materials sent back to the manufacturers* and others"
:
Name and type of material sent back to Manufacturers* Others*
FORM OF APPLICATION FOR GRANT/RENEWAL OF REGISTRATION OF INDUSTRIAL UNITS POSSESSING ENVIRONMENTALLY SOUND MANAGEMENT FACILITIES FOR REPROCESSING/RECYCLING
{To be submitted to the Central Pollution Control Board in triplicate by the Reprocessor/Recycler}
1
Name and Address of the unit :
2
Name of the occupier or owner of the unit with designation, Tel / Fax:
3
Date of commissioning of The unit :
4.
No. of workers (including contract labourers) :
5
Consent Validity
a) Water (Prevention & Control of Pollution) Act. 1974 valid up to...........................
b) Air (Prevention & Control of Pollution) Act,
6.
Product Manufactured during the last three years (Tonnes / Year)
Year
Name of the Product
Quantity'
in Metric Tonnes
or KL
a)
b)
c)
7.
Raw material consumption during last three years (Tonnes/ year)
Year
Name of the Raw Material consumed
Quantity in Metric Tonnes or KL
a)
b)
c)
8.
Manufacturing Process
Please attach manufacturing process flow diagram for each product (s)
9.
Water Consumption
Industrial..............................m3/ day
Domestic................................m3/day
10
Water Cess paid up to (date)
.................................
11
Waste water generation as per Consent ................ m3/day
Industrial/Domestic
Actual.........m3/day (avg. of last 3 months)
12
Waste water treatment (provide flow diagram of the treatment scheme)
Industrial
Domestic
13
Waste water discharge
Quantity..................................m3/day
Analysis of treated waste water for parameters such as pH. BOD. COD. SS. O&G and any other as stipulated by the SPCB/'PCC (attach details)
14.
Air Pollution Control
a. Flow diagram for emission control system (s) installed for each process unit, utilities etc.
b. Details of facilities provided control of fugitive emission due to material handling, process. utilities etc.
c. Fuel consumption
Name of fuel
Quantity
per Day/Month
a)
b)
d. Stack emission monitoring results
Stack attached to:
Emissions (for SPM, S02, NO, and Metals (like Pb etc) in particulates in mg/Nm
e. Ambient air quality
Ambient air quality location:
Parameters (SPM, SO2, NOx Pb, any other) in ug/ m3
15.
Hazardous waste management :
a. Waste generation
S. No.
Name
Category
Quantity
(last 3 years)
b. Details on collection, treatment and transport :
c. Disposal
(i) Please attach Details of the disposal facilities
(it) Please attach analysis report of characterisation of hazardous waste generated (including leachate test if applicable)
16.
Details of hazardous wastes proposed to be acquired through sale/negotiation/ contract or import as the case may be for use as raw material.
1. Name
2. Quantity required per year
3. Waste listing & No. in Annex VIII (List A)/ Annex IX (List B) of Basel Convention (BC)
4. Hazard Characteristic as per Annex III of BC
17
Occupational safety and Health aspects
Please provide details
of facilities provided
18
Remarks
(i) whether industry has provided adequate pollution control system/' equipment to meet the standards of emission/effluent.
Yes/No
(ii) whether HW collection and Treatment, Storage and Disposal Facility (TSDF) are operating satisfactorily.
Yes /No
(iii)Whether conditions exists or likely to exists of the hazardous waste being handled /processed of posing immediate or delayed adverse impacts on the Environment.
Yes /No
(iv) Whether conditions exists or is likely to exists of the wastes being handled / processed by any means capable of yielding another material eg, leachate which may possess eco-toxicity.
[To be submitted by recyclers to State Pollution Control Board/Pollution Control Committee by 30th June of every year for the preceding period April to March]
1.
Name and address of the recycler
2.
Name of the authorized person and full address with telephone and fax number :
3.
Installed annual capacity to recycle or dispose the hazardous waste (in MTA) :
4.
Quantity hazardous waste (in MTA) purchased/sold
Type of wastes
Source of purchase/sold
Quantity (in MTA)
5.
Quantity of hazardous wastes processed :
Type of wastes processed
Quantity (in MIA)
6.
Quantity and type of material recovered (in MTA)
Type of material recovered
Quantity (in MTA)
7.
Quantity of useful materials sent back to the generators/ manufacturers* and others'
Name and type of material sent back to
Quantity in Tonnes/KL
Manufacturers
Others
8.
Quantity of hazardous waste generated (in MTA) and its disposal methods.
APPLICATION FOR IMPORT OR EXPORT OF HAZARDOUS WASTE FOR REPROCESSING/RECYCLING/REUSE
From
.......................................
....................................
TO BE MAILED BY IMPORTER
To
The Member Secretary, ..................State Pollution Control Board/............Pollution Control Committee ..............................
Sir,
I/we apply for permission for import of recyclable hazardous wastes.
FOR OFFICE USE ONLY
1.
Code No.
:
2.
Whether the unit is situated in a critically polluted area as identified by the Ministry of Environment and Forests
:
If yes provide details.
TO BE FILLED IN BY APPLICANT
1. Name and Address of the Exporter with telephone number :
2. Details of hazardous waste to be exported/imported for recycling/reprocessing/reuse:
S. No.
Particulars of hazardous wastes
Six digit Code No.*
Constituent (s) expected
Quantity MT/KL
Any special handling requirement?
* (Here enter as reference nomenclature, the equivalent six digit code no. from
European Waste Catalogue EWC, issued pursuant to the Article 1 (a) of Council Directive 75/442/KEC on waste or its equivalent as- the case may be).
3. The hazardous waste permitted shall he fully insured for transit as well as for any accidental occurrence and its cleanup operation.
4. The exported wastes shall be taken hack, if it creates a genuine environmental hazard or shall take all such measures to treat and dispose in an environmentally benign manner upto the satisfaction of concerned SPCB/PCC. All such costs involved in such operation shall he borne by Exporter and/or Importer
5. Name and Address of the importer with telephone number :
6. Whether authorization obtained (Enclose the copy).
7. Whether you have received such imported hazardous waste in the past and if yes give details.
S. No.
Description of hazardous wastes
Country of Export
Yea r
Quantity in tones
8. Whether the importer has
(a)
Adequate facility to handle imported hazardous waste details).
:
(If yes furnish
(b)
Adequate facility to handle the hazardous wastes generated by the use of such imported hazardous wastes
:
( Provide details)
9. Break -up of the imported wastes
a.
The total quantity applied for
...... Tonnes
b.
Out of (a) above, how much quantity after initial in-situ purification, will be available as raw material
...... Tonnes
c.
Out of (b) above, how much quantity will be converted into the useful product or co-product
...... Tonnes
10. Means of Transport (Road. Rail, inland waterway; sea, air) including country of export, transit and import, also point of entry and exit where these have been designated.
11. Information on special handling requirements including emergency provision in case of accident : (Attach details)
12. Undertaking :
I hereby solemnly undertake that
(i) The full consignment shall be cleared in one lot by arranging authorised transporter under my supervision with due prior intimation to the SPCB/PCC, District Collector and Police Station and the imported waste shall be admitted in an enclosure especially provided in the premises.
(ii) The waste permitted shall be fully insured for transit as well as for any accidental occurrence and its clean-up operation.
(iii) The record of consumption and fate of the imported waste shall be monitored and report sent to the SPCB/PCC every fortnight.
(iv) At every step of consumption of 25, 50, 75 and 100% of the imported waste.
the situation in the store shall be shown to the SPCB/PCC at our cost.
(v) The hazardous waste which gets generated in our premises by the use of imported hazardous wastes in the form of raw material shall be treated and disposed of and only as per conditions of authorisation.
(vi) T agree to bear the cost of export and mitigation of damages if any.
(vii) I am aware that there arc significant penalties for submitting a false certificate/undertaking/ disobedience of the rules and lawful orders including the possibility of line and imprisonment.
Concerned slates, code number of competent authorities. and specific points of entry and exit
State of export :
States of transit
Stale of import
20.
Customs offices of entry and/or departure
Entry:
Departure :
21.
Exporter's /Generator's declaration:I certify that the information is complete and current to my best knowledge. I also certify that Legally-enforceable written contractual obligations have been entered into and that any applicable insurance or other financial guarantees are or shall be in force covering the transbonndary movement.Name: Signature:Date:
22.
Number of annexes attached
FOR USE BY COMPETENT AUTHORITIES
23.
To be completed by competent authority of Import :
Notification Received on :
Transit (Basel) :
a) Acknowledgement sent on :
b) Name of Competent authority, Stamp and/or signature
24
Consent to the movement provided by the competent authority of (Country) :
a) Consent given on :
b) Consent expires on :
c) Specific condition :
(Yes/No) (Please attach)
d) Name of Competent authority, Stamp and/or signature :
FOR USE BY CUSTOMS OFFICES
25
COUNTRY OF EXPORT/DISPATCH ORCUSTOMS OFFICE OF EXIT
The waste described overleaf has left the country on :
Stamp :
Signature :
26.
COUNTRY OF IMPORT/DESTINATION :
The waste described overleaf has entered the country on
Stamp
Signature :
27.
STAMPS OF CUSTOMS OFFICES OF TRANSIT COUNTRIES
Name of Country
Entry
Departure
Notes: (1) Enter X in appropriate box; (2) Attach list if more than one ; (3) Attach detailed list of multiple shipment; (4) See following codes
List of abbreviations used in the Movement Document
RECOVERY OPERATIONS (S. No. 9)
R1
Use as a fuel (other than in direct incineration) or other means to generate energy
R2
Solvent reclamation/regeneration
R3
Recycling/reclamation of organic substances which are not used as solvents
R4
Recycling/reclamation of metals and metal compounds
R5
Recycling/reclamation a/other inorganic materials
R6
Regeneration of acids or bases
R7
Recovery of components used for pollution abatement
R8
Recovery of components from catalyst
R9
Used oil re-refining or other reuses of previously used oil
R10
Land treatment resulting in benefit to agriculture or ecological improvement
R11
Uses of residual materials obtained from any of the operations numbered R 1 to 10
R 12
Exchange of wastes for submission to any of the operations numbered R 1 to R 11
R 13
Accumulation of material intended for any operation numbered R 1 to R 12
MEANS OF TRANSPORT (S. No. 10)
PACKAGING TYPES
(S. No. 11)
11 NUMBER
(S. No. 17)
AND UN CLASS (S. No. 18)
R= Road
1. Drum
UN
H
Designation
T= Train/Rail
2. Wooden
Class
Number
barrel
1
H 1
Explosive
S=Sea
3. Jerrican
3
H3
Inflammable liquids
A= Air
4. Box
4.1
H 4.1
Inflammable solids
W=Inland Waterways
5. Bag
4.2
H 4.2
Constituents or wastes liable to spontaneous
6. Composite
combustion
packaging
4.3
H4.3
Constituents or wastes which, in contact with Water emit inflammable
7. Pressure receptacle
8. Bulk
1
gases
9. Other
5.1
H5.1
Oxidizing
(specify)
5.2
H 5.2
Organic peroxides
6.1
H 6.1
Poisonous (acute)
6.2
H6.2
Infectious wastes
8
H8
Corrosives
9
H 10
Liberation of toxic gases in contact with air or water
9
H11
Toxic ( delayed or chronic)
9
H 12
Ecotoxic
9
H13
Capable, by any means. after disposal of yielding another material e.g. leachate, which Possesses any of the characteristics listed above
Technology employed** (Attach details if necessary).
8.
Designation and chemical composition of the waste :
9.
Physical characteristics(3),
10.
Actual quantity Kg/litre
11.
Waste identification code :
Basel No
OCCD No. :
UN No. :
ITC (HS) :
Customs Code (I LS.) :
Other (specify)
12.
OECD Classification(2)
(a) amber/red/other [attach details]
(b) number
Packaging Type(3) :
Number :
14.
UN Classification :
UN shipping name :
UN identification No. :
UN Class(3)
H Number(3)
Y Number :
15.
Special handling requirements :
16.
Actual date of shipment :
17.
Exporter's declaration:
I certify that the information in Sl No. 1 of 16 above is complete and correct to my best knowledge. I also certify that legally- enforceable written contractual obligations have been entered into, that any applicable insurance or other financial guaranties are in force covering the transboundary movement and that all necessary authorisations have been received from the competent authorities of the States concerned.
Date: Signature:
Name:
TO BE COMPLETED BY IMPORTER/RECYCLER
18.
Shipment received by Importer/Recycler
Quantity received ....................Kg litres
Date:
Name: Signature
19.
Shipment received at recycles: :
Quantity received at recycler: Kg/litres
Quantity received and accepted: Kg/litres
Date:
Name: Signature
20.
Approximate date of recycling :
21
Method of recycling :
22.
I certify that the Recycling of the wastes described above will be completed as per HW (M, H and "I'M) Rules
Signature:
Date:
23.
SPECIFIC CONDITIONS ON CONSENTING TO THE MOVEMENT :
(attach details)
Notes:- (J) Attach list, If more than one; (2) Enter X in appropriate box; (3) See codes on the reverse (x) Immediately contact Competent Authority: (4) if more than three carriers, attach information as required in Sl No. 5.
List of abbreviations used in the Movement Document
RECOVERY OPERATIONS (S. No. 7)
R1
Use as a fuel (other than in direct incineration) or other means to generate energy
R2
Solvent reclamation/regeneration
R3
Recycling/reclamation of organic substances which are not used as solvents
R4
Recycling/reclamation of metals and metal compounds
R.5
Recycling/reclamation of other inorganic materials
R6
Regeneration of acids or bases
R 7
Recovery of components used for pollution abatement
R8
Recovery of components from catalysts
R9
Used oil re-refining or other reuses of previously used oil
R 10
Land treatment resulting in benefit to agriculture or ecological improvement
R 11
Uses of residual materials obtained from any of the operations numbered R 1 to 10
R 12
Exchange of wastes for submission to any of the operations numbered R 1 to R 11
R 13
Accumulation of material intended for any operation numbered R 1 to R 12
MEANS OF TRANSPORT(S. No. 5)
PACKAGING TYPES (S. No. 13)
NUMBER (S. No. 14) AND UN CLASS (S.No. 14)
R- Road
1. Drum
UN Class
H Number
Designation
T= Train/Rail
2. Wooden barrel
S=Sea
3. Jerrican
1
HI
Explosive
A=* Air
4. Box
3
H3
Inflammable liquids
W "InlandWaterways
5. Bag
4.1
H4.1
Inflammable solids
4.2
H4.2
Constituents or wastes liable to spontaneous
6. Composite
packaging
combustion
7. Pressure
4.3
H4.3
Constituents or wastes
receptacle
which, in contact with Water emit
8. Bulk
9. Other (specify)
inflammable gases
5.1
H5.1
Oxidizing
5.2
H 5.2
Organic peroxides
6.1
H6.1
Poisonous (acute)
6.2
H6.2
infectious wastes
8
H8
Corrosives
9
H 10
Liberation of toxic gases in contact with air or water
9
H 11
Toxic ( delayed or
9
chronic)
9
H 12
Ecotoxic
9
H 13
Capable, by any means, after disposal of yielding another material e.g. leachate, which Possesses any of the characteristics listed above
PHYSICAL CHARACTERISTICS (Sl. No 09)
1. Powdery/powder
2. Solid
3. Viscous/paste
4. Sludge
5. Liquid
6. Gaseous
7. Other (specify)
Y Number (S. No. 13) refer to categories of waste listed in Annexure I and II of the Basel Convention as well as more detailed information can be found in an instruction manual available from the Secretariat of the Basel Convention
Occupier's Name & Mailing Address (including Phone No.)
2.
Occupier's Registration No. :
3.
Manifest Document No. :
4.
Transporter's Name & Address
:(including Phone No.)
5.
Type of Vehicle ;
(Truck/Tanker/Special Vehicle)
6.
Transporter's Registration No. :
7.
Vehicle Registration No. :
8.
Designated Facility Name & Site Address :
9.
Facility's Registration No.
10.
Facility's Phone :
11
Waste Description :
12.
Total Quantity
..................................m3 or MT
13.
Consistency :
(Solid/Semi-Solid/Sludge/Oily/Tarry/Slurry)
14.
Transport Description of Wastes :
15.
Containers :
Number
Type
16.
Total Quantity
................................m3 or MT
17.
Unit Wt/Vol. :
...................................m3 or MT
18.
Waste Category N umber :
19.
Special Handling Instructions &. Additional Information ;
20.
OCCUPIER'S CERTIFICATE :
I hereby declare that the contents of the consignment are fully and accurately described above by proper shipping name and are categorised, packed, marked, and labeled, and arc in all respects in proper condition for transport by road according to applicable national government regulations.
Typed Name & Stamp : Signature: Month Day Year
21.
Transporter Acknowledgement of Receipt of Wastes
Typed Name & Stamp : Signature: Month Day Year
22.
Discrepancy Note Space
23.
Facility Owner or Operator's Certification of Receipt of Hazardous Waste
