Indian Antarctic Environmental Protection Rules, 2023

 

[07th August 2023]

In exercise of the powers conferred by section 55 of the Indian Antarctic Act, 2022 (13 of 2022), the Central Government hereby makes the following rules, namely: -

CHAPTER 1 PRELIMINARY

Rule - 1. Short title and commencement

(1)     These rules may be called the Indian Antarctic Environmental Protection Rules, 2023.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definitions

(1)     In these rules, unless the context otherwise requires, -

(a)      "Act" means the Indian Antarctic Act, 2022 (13 of 2022);

(b)      "Chairperson" means the Chairperson of the Committee established under sub-section (1) of section 23;

(c)      "Commission" means the Commission for Conservation of Antarctic Marine Living Resources, established by the international Convention on Conservation for Antarctic Marine Living Resources;

(d)      "Committee for Environmental Protection" means the Committee of the representatives of the Parties, established under Article 11 of the Protocol for Protection of Antarctic environment;

(e)      "Form" means a Form annexed to these rules;

(f)       "Government" means the Central Government;

(g)      "Guidelines" means guidelines for environmental impact assessment in Antarctica issued by the Committee for Environmental Protection established under Article 11 of the Protocol;

(h)     "harmful interference" means, -

(i)       flying or landing helicopters or other aircraft, or

(i)       using vehicles or vessels, including hovercraft and small boats, or

(ii)      using explosives or firearms in a manner that disturbs concentrations of birds or seals or disturbing breeding or molting birds or seals or damaging native terrestrial plants by landing aircraft, or

(iii)     driving vehicles or walking on them or any activity that results in the significant adverse modification of habitats of any species or population of native mammal, bird, plant or invertebrate; "Schedule" means a Schedule annexed to these rules;

(j)       "section" means the section of the Act;

(k)      "take" or "taking" means to kill, injure, capture, handle or molest a native mammal or bird or to remove or damage native plants; and

(l)       "transitory impact" shall have the meaning assigned to it in the Guidelines for environmental impact assessment in Antarctica, issued by the Committee for Environmental Protection, established under Article 11 of the Protocol for the Protection of the Antarctic environment.

(2)     Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.

CHAPTER 2 APPLICATION FOR PERMIT

Rule - 3. Prohibition of certain acts

Subject to the provisions of the Act, unless a permit has not been obtained in accordance with these rules, it is unlawful to,-

(a)      take of native mammals, birds or plants from Antarctica;

(b)      engage in harmful interference;

(c)      enter into Protected Areas and Historic Site and Monuments;

(d)      possess, sell, export and import of native mammals, birds and plants;

(e)      introduce non-indigenous animals, plants, non-sterile soil and microscopic organism into Antarctica;

(f)       do scientific, logistics, commercial fishing or tourism activities in Antarctica or in Convention area;

(g)      violate permit conditions;

(h)     carry out mineral resource activities;

(i)       discharge into the sea any garbage, plastic, oil or oily mixture, effluent, bilge water or any food waste;

(j)       enter into Antarctica or Indian Antarctic stations; and

(k)      engage any such matter referred to in the Act.

Rule - 4. Application for permit

(1)     An application for a permit by any person or an operator shall be made to the Committee in Form 1, Form 1A, Form 1B, Form 1C and Form 2, as the case may be, either online or offline; in both the cases and it shall be signed by the applicant.

(2)     In case the application under sub-rule (1) is submitted offline, it shall be submitted in duplicate.

(3)     In the application submitted under sub-rule (1), the name of the applicant, complete address, address proof including Aadhaar Card or Passport, period of permit required, purpose, nationality and date of submission shall be indicated.

(4)     Where the applicant is an individual, or representing group of participants or expedition members his business or profession or institutional affiliation shall be indicated.

(5)     Where the applicant, proposes to make use of a vessel or an aircraft, registered in India or outside India, he shall indicate the names, addresses and other particulars of Operators and such vessel or aircraft and make a mention for obtaining a permit for them.

(6)     Subject to the provisions of the proviso to sub-rule (1) of rule 9, along with the application under subrule (1), a fee and security of such sum as is mentioned in Schedule 1, by way of on-line transfer payable to the Committee shall be paid.

(7)     Three passport size photographs of the applicant and each other person accompanying him to carryout activities shall also be submitted along with the application Form.

(8)     Where the applicant is a company, corporation, partnership firm, institution, joint venture, body corporate, society or agency or an association of persons, either private or public, the name and address of its president, Chairperson, manager, secretary, principal officer, or Director, by whatever name called, shall be mentioned in the application.

Explanation. - For the purposes of this sub-rule, the expressions,-

(a)      "agency" means the legal entity which provides specific services or work on behalf of another person;

(b)      "association of person" means the integration of two or more individuals with legal obligations and rights for a common goal primarily with the intention of making profit;

(c)      "body corporate" shall have the meaning assigned to it in clause (11) of section 2 of the Companies Act 2013 (18 of 2013);

(d)      "company" shall have the meaning assigned to it in clause (20) of section 2 of the Companies Act, 2013 (18 of 2013);

(e)      "corporation" means a legally established entity distinct from its owners which can hold authority, incur liability on its own assets, enter into contracts, sue and be sued separately from its owners i.e., board of directors, management team, and shareholders;

(f)       "institution" means a facility, establishment, foundation or established organisation, especially of a public character including a bank, university or church;

(g)      "joint venture" means a combination of two or more parties that seek the development of a single enterprise or project for profit, sharing of risks associated with its development including project based and functional based;

(h)     "partnership firm" shall have the meaning assigned to it in the Indian Partnership Act 1932 (9 of 1932) and shall include a limited liability partnership as defined in the Limited Liability Partnership Act, 2008 (6 of 2008);

(i)       "society" means a society registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for the time being in force;

(9)     Where the applicant proposes to take away some specimens of native mammals, native birds or native plants, he shall mention numbers and description of such specimens, mammals, birds or plants.

(10)   Whether native mammals, native birds or native plants are to be imported into India, the purpose for their import and ultimate disposition to be indicated.

(11)   The description of location, time period and the manner in which the interference or specimen of native mammals, native birds or native plants is proposed to be removed shall be mentioned in the application.

(12)   Whether the applicant intend to enter or stopover specially protected area or Historic Site and Monument, shall be mentioned in the application.

(13)   Whether to make interference with specially protected species, the purpose and time period of such interference to be mentioned in the application.

(14)   Where the applicant proposes to carryout activities in a specially protected area, the applicant shall procure the copy of the management plan and make a mention about same in the application.

(15)   Where the applicant proposes to introduce any non-native plant or animal referred to in section 9 or microscopic organism referred to in section10 or intend to collect any kind of specimen referred to in section14 or intend to introduce any soil, shall be mentioned in the application.

(16)   The applicant shall submit along with the application, environmental impact assessment, a waste management plan and an emergency plan.

Rule - 5. Scrutiny of application

(1)     The Committee shall scrutinise the application and make such enquiries as deemed necessary.

(2)     After scrutiny and enquiry under sub-rule (1), if the Committee is satisfied that,-

(a)      the application is in order and the activities mentioned therein may have less than a minor or transitory impact on the Antarctic environment, it shall, within a period of forty-five days from the date of receipt of the application under sub-rule (1) of rule 4 grant a permit under rule 9;

(b)      the application is in order and that such activity, mentioned therein, has reasonable apprehension of causing minor or transitory impact on the environment, it shall require the applicant to conduct an Initial Environmental Evaluation and to submit a report thereon to it three months prior to the commencement of the proposed activity as required under sub-section (5) of section 27.

(3)     On examination of the Initial Environmental Evaluation of proposed activity, if the Committee is satisfied that the activities shall have more than minor or transitory impact on the environment, it shall intimate within a period of thirty days from the receipt of Initial Environmental Evaluation to the applicant to submit draft Comprehensive Environmental Evaluation for examination.

(4)     On receipt of draft Comprehensive Environmental Evaluation, if the Committee is satisfied that the draft Comprehensive Environmental Evaluation is in order in all respect, it shall, after examination of the same, submit it to the Committee for Environmental Protection for its approval.

(5)     Where the Committee for Environmental Protection requires more improvement in the draft Comprehensive Environmental Evaluation, the applicant shall have to act accordingly and submit Final Comprehensive Environmental Evaluation of the proposed activities for approval.

(6)     Where the Final Comprehensive Environmental Evaluation is submitted, the Permit shall be granted to the applicant only on receipt of final approval of the Committee for Environmental Protection.

(7)     Where the Committee observed that the proposed activities are likely to cause significant adverse impact on the Antarctic environment or the clarifications made or the information provided under this rule is not sufficient to the satisfaction of the Committee, it shall reject the application for reasons to be recorded for such rejection and intimate the same to the applicant:

Provided that before rejecting the application, the Committee shall give an opportunity of being heard to the applicant.

CHAPTER 3 ENVIRONMENTAL EVALUATION

Rule - 6. Initial Environmental Evaluation

The Initial Environmental Evaluation to be submitted to the Committee shall include sufficient details to assess whether a proposed activity may have more than a minor or transitory impact and shall include,-

(a)      description of the proposed activity including its purpose, location, duration and intensity;

(b)      consideration of alternate to the proposed activity, nature, special extent, reversibility or resilience, lag time, direct impact, unavoidable impact including consideration of cumulative impacts in the light of existing and known planned activity; and

(c)      any other data or information as described in the "Guidelines for Environmental Impact Assessment in Antarctica".

Rule - 7. Comprehensive Environmental Evaluation

On the directions of the Committee under sub-rule (3) of rule 5, the applicant shall submit a draft Comprehensive Environmental Evaluation for consideration and evaluation which shall include,-

(a)      a description of the proposed activity including its purpose, location, duration and intensity, and possible alternatives to the activity, including the alternative of not proceeding, and the consequences of those alternatives;

(b)      a description of the initial environmental reference state with which predicted changes are to be compared and a prediction of the future environmental reference state in the absence of the proposed activity;

(c)      a description of the methods and data used to forecast the impacts of the proposed activity;

(d)      estimation of the nature, extent, duration, and intensity of the likely direct impacts of the proposed activity;

(e)      consideration of possible indirect or second order impacts of the proposed activity;

(f)       consideration of cumulative impacts of the proposed activity in the light of existing activities and other known planned activities;

(g)      identification of measures, including monitoring programmes, that could be taken to minimise or mitigate impacts of the proposed activity and to detect unforeseen impacts and that could provide early warning of any adverse effects of the activity as well as to deal promptly and effectively with accidents;

(h)     identification of unavoidable impacts of the proposed activity;

(i)       consideration of the effects of the proposed activity on the conduct of scientific research and on other existing uses and values;

(j)       an identification of gaps in knowledge and uncertainties encountered in compiling the information required under these rules;

(k)      a non-technical summary of the information;

(l)       the name and address of the person or organisation which prepared the Comprehensive Environmental Evaluation and the address to which comments thereon shall be directed; and

(m)    any other such data or information as described in the "Guidelines for Environmental Impact Assessment in Antarctica".

Rule - 8. Draft Comprehensive Environmental Evaluation to be available to public

(1)     On receipt of the draft Comprehensive Environmental Evaluation from the applicant, the Committee shall make it available on the website of the Ministry of Earth Sciences for information of the general public and soliciting the suggestions or objections, if any, from the interested or affected persons.

(2)     While making public draft Comprehensive Environmental Evaluation, the Committee shall clearly indicate the name and address of the authority to which suggestions or objections may be forwarded by the interested or affected persons.

(3)     The interested or affected persons may send their suggestion or objections, if any, to the Committee within a period of thirty days from the date of making it or available to public.

(4)     On receipt of the suggestions or objections, if any, or where no objection has been received, the Committee shall consider the draft Comprehensive Environmental Evaluation for further processing.

(5)     Where after taking into consideration the suggestions or objections, the Committee is of the opinion that the draft Comprehensive Environmental Evaluation require certain modification or improvement, it may inform the applicant accordingly to do the needful.

CHAPTER 4 GRANT AND REVOCATION OF PERMIT

Rule - 9. Permit

(1)     Where the Committee is fully satisfied about the evaluation, contents of the application and on receipt of such permit fee and a refundable security deposit as mentioned in Schedule 1, it may issue a permit to the applicant in Form P 1 to P 4, as the case may be:

Provided that where an expedition for scientific purposes is sponsored by the Central Government or any State Government, such Government shall not be required to deposit application fee and security amount.

(2)     The permit issued under sub-rule (1) shall contain,-

(a)      the name, address, occupation and photograph of the applicant;

(b)      period of permit with date of issue and the date of expiry;

(c)      name of persons authorised to conduct activities in Antarctica;

(d)      name of vessels and or aircraft authorised to conduct activities in Antarctic;

(e)      the description of authorised activities and the specification of the place, where these are to be carried out;

(f)       the description of native mammals, native birds or native plants, which the permit holder is allowed to remove from Antarctica; and

(g)      the conditions of the permit.

Rule - 10. Conditions of permit

(1)     A permit holder shall,-

(a)      ensure that all persons to whom the permit applies receive training designed to limit the impact of their activities on the Antarctic environment;

(b)      inform all persons to whom the permit applies of the requirements of the provisions of the Act, these rules and conditions of permit, including the requirements relating to the waste management plan and the emergency plan;

(c)      provide the Committee an itinerary for the activities including the area of activity;

(d)      bring to the notice of the Committee in advance the facts about any significant changes to the itinerary, including changes in the area of activity followed with justification for such change;

(e)      within the time mentioned in the permit, provide to the Committee a written post visit report in Form R1, R2 or R3 on the activities conducted within Antarctica;

(f)       declare in the said written post visit report that all the conditions of the permit have been fully adhered to and no harmful interference is contemplated to native mammals, plants or species and any sample or specimen collected other than permitted;

(g)      provide any additional information that may be required by the Committee; and

(h)     not transfer the permit.

(2)     The permit issued for a vessel or an aircraft shall be kept on board the vessel or the aircraft.

(3)     The emergency plan referred to in clause (b) of sub-rule (1) shall,-

(a)      identify the potential emergencies, including the potential impact on human health and the environment, that could result from the activities to which the permit is to relate;

(b)      include an assessment of the relative risk of occurrence of the potential emergencies;

(c)      set out the names and telephone numbers of personnel and describe their roles and responsibilities during an environmental emergency;

(d)      identify the training required for emergency response personnel;

(e)      enlist the equipment that will be available to deal with potential emergencies and indicate where it is located;

(f)       identify the procedures by which emergency resources, including personnel, equipment, facilities and financial resources, can be obtained, and

(g)      describe the procedures for implementing, reviewing and updating the plan.

Rule - 11. Failure to comply with conditions

(1)     If the permit-holder or any other person to whom the permit applies, fails to comply with any condition of the permit, the permit-holder shall give the Committee,-

(a)      notice of such failure without delay and in any event within fifteen days after the day on which the failure to comply occurs; and

(b)      a written report, within forty-five days, after the day on which the failure to comply occurs, that identifies the condition and explains the failure to comply.

(2)     Where the Committee is satisfied that failure continues for a long time beyond three days or it was an intentional lapse on the part of the permit-holder or any other person to whom the permit applies, then the Committee may suspend or cancel the permit.

(3)     Where the failure causes a significant damage to the Antarctic environment, the Committee shall order for recovery for damages as per section 39 and section 49.

Rule - 12. Production of permit on demand

(1)     When there is reason to believe that a person has carried out or is carrying out or about to carry out any activity for which a permit is required under the provisions of the Act or these rules, the Inspector or any member of the inspection team or an observer designated under article VII of the Treaty may demand the production of the permit.

(2)     Every permit holder and every other person to whom the permit applies shall keep all times in his possession the permit while in Antarctic and produce the same on demand by the authorities referred to in subrule (1).

(3)     A permit issued for a vessel or an aircraft shall be kept by the operator on board the vessel or the aircraft, as the case may be, and produced for inspection on demand by the authorities referred to in sub-rule (1).

(4)     The authorities referred to in sub-rule (1) shall have the power to demand production, inspect and take copy of the permit.

Rule - 13. Suspension or cancellation of permit

(1)     Where it appears to the Committee that,-

(a)      the permit was procured by fraud or misrepresentation;

(b)      the application for the permit contained material error or omission;

(c)      the holder of the permit, or a person mentioned in it, or the description provided in it, are not fit and proper person to carry out any activity authorised by the permit;

(d)      there has been a material change in the circumstances under which an activity was authorised by the permit;

(e)      the Committee got information about such environmental impact due to activity which was not available at the time of grant of permit;

(f)       continuation of the activity would have an unacceptable impact on the Antarctic environment;

(g)      the carrying out or continuation of an activity authorised by the permit would be undesirable because of an emergency, which has arisen subsequent to the grant of permit;

(h)     the person to whom the permit was granted or any person mentioned in it shall not be able to comply with any material condition of the permit;

(i)       there has been a breach of condition of the permit;

(j)       the holder of the permit has purported to transfer, or has given possession of, the permit or a copy of it, to a person who is not entitled to hold it; or

(k)      the permit or a copy of it has been defaced or altered;

it may suspend, till pending the completion of an inquiry under sub-section (1) of section 29, or cancel, wholly or in part, any permit granted under the provisions of the Act and these rules.

(2)     While exercising its powers under sub-rule (1), the Committee shall give thirty days notice to the permitholder of its intention to do so and after due consideration of any representation made in writing by or on behalf of the permit-holder may suspend or cancel the permit.

(3)     If, by reason of the urgency of the matter, it appears to the Committee to be necessary for it to do so, it may provisionally suspend a permit without serving a notice, but it shall in any such case comply with the requirement of sub-rule (2) as soon thereafter as is reasonably practicable, and shall then either,-

(a)      revoke the provisional suspension of the permit; or

(b)      suspend or cancel the permit.

(4)     The permit-holder or any person having possession or custody of any permit which has been suspended or canceled under this rule shall surrender it and any copies of it to the Committee immediately.

Rule - 14. Renewal of permit

(1)     Where the activities to be carried out in accordance with the conditions of a permit are still to be accomplished and the period authorised by the permit is going to expire, the permit-holder may make an application to the Committee at least sixty days before the date of expiry of the authorised period,

(2)     The Committee may renew such permit in the first instance for a maximum period of one year on payment of a renewal fee as provided in the Schedule 1.

Rule - 15. Security refund

(1)     Where the permit-holder has completed his activities for which the permit was granted and he along with other persons to whom the permit applies, return to India, may make an application to the Committee for refund of security.

(2)     If the Committee is satisfied on the basis of post visit report of the activities in Form R1, R2 or R3 and the report of the authorised person in this regard, that there was no violation of the provisions of the Act and these rules and the conditions of the permit, it may allow the refund of security amount.

CHAPTER 5 SPECIALLY PROTECTED AREA, MARINE PROTECTED AREA, HISTORIC SITES AND MONUMENTS AND PROTECTED SPECIES

Rule - 16. Specially protected areas and species

(1)     For the purposes of the Act and these rules the Antarctic Specially Protected Area, Marine Protected Area, Antarctic Specially Managed Area and Historic Site and Monument and Protected Species shall be such, as described in Schedule 2.

(2)     No person shall enter any Protected Area, Historic sites and Monuments referred to in Schedule 2, without obtaining a Permit or authorisation from the Committee.

Rule - 17. Permit for protected area

(1)     While submitting application for granting a permit for entering into the protected area, the applicant shall declare that he is having the knowledge about the Management Plan of protected area and shall take into account the contents of such Management Plan.

(2)     Any permit granted for entry in to a protected area shall provide,-

(a)      the extent and location of the activity proposed in specially protected area;

(b)      the activities that are authorised in relation to the specially protected area;

(c)      when, where and by whom the activities may be conducted;

(d)      any other condition that may be imposed by the Management Plan;

(e)      details relating to the project;

(f)       the validity of the permit; and

(g)      the name, designation and affiliation of authorised signatory who shall grant permit:

Provided that a permit for entry into Marine Protected Area for scientific research shall be granted in accordance with the procedure indicated in the conservation measures and rules of procedure of the Commission for Conservation of Antarctic Marine Living Resources;

Provided further that for Specially Protected Area, the permit may be granted only for compelling scientific purposes which cannot be served elsewhere and which shall not jeopardise the natural ecological system in that Area.

Explanation.- For the purposes of this rule, the expression "Management Plan" means the Management Plan of Antarctic Specially Protected Area or Marine Protected Area or Historic Site and Monuments as referred to in Schedule 2.

Rule - 18. Grant of permit for specially protected species

For the purposes of sub-clause (d) of the proviso to clause (ii) of sub-section (1) of section 14, the Committee may issue a permit for taking of a specially protected species set out in Appendix-A of Annex II to the Protocol, if the taking,-

(a)      is for a compelling scientific purpose;

(b)      shall not jeopardize the survival or recovery of that species or the local population of that species; and

(c)      is done using non-lethal techniques, if applicable.

Rule - 19. Permit to take native species

The Committee may grant a permit for taking native species,-

(a)      to provide specimens for scientific study or scientific information;

(b)      to provide specimens for museums, herbaria, zoological or botanical gardens or other educational or cultural institutions or uses; or

(c)      to provide for unavoidable consequences of other scientific activities.

Rule - 20. Manner of tackling native species

(1)     The Committee shall include in a permit for taking of native mammals or birds the condition that the taking of those mammals or birds shall be done in the manner that involves the least degree of pain and suffering practicable being inflicted on them.

(2)     While granting a permit under rule 20, the Committee shall take in to account the permits granted by all other Parties to the Protocol to ensure that,-

(a)      only small numbers of native mammals or native birds are killed so that the mammals and birds could be replaced by normal natural reproduction during the following season; and

(b)      the diversity of species, as well as the habitats essential to their existence and the balance of the ecological systems existing within the Antarctic are maintained.

Rule - 21. Permit for non-native species

(1)     The Committee may grant a permit to allow introduction into Antarctic of animals or plants of a species enumerated in Article 4 of Annex II to the Protocol.

(2)     The Committee shall not grant a permit to allow any dog to take in the Antarctica.

(3)     Where any permit is granted by the Committee under sub-rule (1), it shall provide in the said permit,-

(a)      the species which may be introduced into the Antarctica;

(b)      the number of members of that species which may be introduced;

(c)      the age and sex of the members of which species may be introduced;

(d)      the precautions to be taken to prevent,-

(i)       any escape of the members of species,

(ii)      any contact of the members of species with native fauna and flora, and

(iii)     any interference with an ecosystem of the Antarctic.

Rule - 22. Removal of species

Before the expiry of the date of permit, the permit holder shall remove from Antarctic,-

(a)      any plant or animal in respect of which a permit is granted under sub-rule (1) of rule 21, and any progeny of such plant or animal; and

(b)      any other plant or animal that the permit holder has introduced and which is not indigenous to the Antarctic, including the progeny of any such plant or animal, unless the plant or animal poses no risk to native flora or fauna or to an ecosystem of Antarctic.

Rule - 23. Disposal of species

The permit holder shall dispose of species before the expiry of the date of permit, in the following manner, namely:-

(a)      in a case referred to in clause (a) of sub-rule (3) of rule 21, by incineration or an equally effective means that eliminates risk to fauna and flora and to the ecosystems of the Antarctic; and

(b)      in a case referred to in clause (b) of sub-rule (3) of 21, by incineration or an equally effective means that renders the plants or animals sterile.

Rule - 24. Disposal of parts and products of plants and animals

A permit holder shall keep all parts and products of plants and animals which are introduced into the Antarctica, under carefully controlled conditions and before the expiry of the permit shall dispose them of in a manner that eliminates any risk to native fauna and flora and to the ecosystem of the Antarctica.

CHAPTER 6 REMOVAL AND DISPOSAL OF WASTE AND ENVIRONMENTAL EMERGENCY

Rule - 25. Waste management

The permit holder shall remove the waste from the Antarctic to the country from which the activities generating waste were organised or to any other country in which arrangements have been made for the disposal of the waste in accordance with the terms of the relevant international agreements.

Rule - 26. Field camp waste removal

The permit holder shall take all reasonable steps to remove waste generated at a field camp to,-

(a)      the station or vessel from which the field camp is supported; or

(b)      another station or vessel if the permit holder has arranged for the waste to be disposed off.

Rule - 27. Waste management plan

(1)     The head of the Stations operation or maintenance shall prepare the waste management plan and emergency plan as required under sub-section (6) of section 27.

(2)     Any person making an application for obtaining a permit under the provisions of the Act and these rules made thereunder shall submit a waste management plan along with his application to the Committee.

(3)     The waste management plan referred to in sub-rule (1) shall apply to all waste generated by the activities to which the permit is to relate, including the waste generated by vessels, aircraft, stations and field camps.

(4)     The said waste management plan shall,-

(a)      include measures for the reduction, recycling, safe storage, removal and disposal of waste from the activities to which the permit is to relate, as well as an undertaking by the permit holder to comply with these conditions;

(b)      include that the permit holder shall take reasonable steps to minimize the amount of waste generated or disposed of in the Antarctica;

(c)      include current and planned waste management measures, including measures for final disposal;

(d)      include current and planned measures for analysing the effects of waste and waste management on the Antarctic environment;

(e)      include other measures to minimize any negative effects of waste and waste management on the Antarctic environment; and

(f)       include the method used for recording waste.

Rule - 28. Annual review of waste

Where the permit is granted for a period of more than one year, than after the completion of one years period of the grant of the permit, within thirty days, the permit holder shall review and update his waste management plan and provide a copy of the classified waste updated plan to the Committee.

Rule - 29. Classification of waste

After review and updating waste management plan under rule 28, the permit holder shall classify the waste produced in the process of activities as,-

(a)      sewage and domestic liquid waste - Group-1;

(b)      other liquid waste and chemicals, including fuel and lubricants - Group-2;

(c)      solids to be combusted - Group-3;

(d)      other solid waste - Group- 4; and

(e)      radioactive material- Group- 5.

Rule - 30. Kinds of wastes to be removed

Before the expiry of a permit, the permit holder shall remove from the Antarctica the following waste if they are generated by him,-

(a)      radioactive materials;

(b)      used or spent electrical batteries;

(c)      solid and liquid fuels;

(d)      waste containing heavy metals or toxic persistent organic compounds;

(e)      polyvinyl chloride, polyurethane foam, polystyrene foam, rubber electronics scrap, lubricating oils, treated wood or wood products and other products which contain additives that could produce harmful emissions if incinerated;

(f)       all other plastic waste, except low density polyethylene containers including bags for storing waste;

(g)      fuel drums, except if their removal would result in a greater adverse environmental impact than leaving them in their existing locations;

(h)     other solid, non-combustible waste, except if their removal would result in a greater adverse environmental impact than leaving them in their existing locations; and

(i)       the solid residue of combustible waste burned in an incinerator.

Rule - 31. Removal of liquid waste

The permit holder shall treat and dispose liquid waste including sewage and domestic liquid waste before the expiry of the permit in the manner referred to in section 35.

Rule - 32. Removal of other waste

Before the expiry of a permit, the permit holder shall also remove the following waste from the Antarctic, unless they are incinerated, autoclaved or otherwise treated to be made sterile,-

(a)      residues of carcasses of imported animals;

(b)      laboratory cultures of micro-organisms and plant pathogens; and

(c)      introduced avian products.

Rule - 33. Incineration of combustible waste

(1)     Before the expiry of a permit, the permit holder shall burn all combustible waste, other than those which can be removed from the Antarctica.

(2)     In the process of incineration, the permit holder shall make use of such incinerators which meet emission standards described in Schedule 3 and the process described in manual recommended by the Committee for Environmental Protection and Antarctica Treaty Consultative Meeting.

Rule - 34. Disposal of sewage and domestic liquid waste

The sewage or domestic liquid waste, other than sewage or domestic liquid waste from a vessel, may be disposed off directly into the sea if,-

(a)      the sewage or waste is generated at a station with an average weekly occupancy over the austral summer of at least thirty individuals;

(b)      the sewage or waste is macerated before it is disposed off;

(c)      all reasonable steps are taken to discharge the sewage or waste into the sea at a place where conditions exist for dilution and dispersal of the sewage or waste; and

(d)      the effluent parameters are in accordance with the standards described in the Schedule 3.

Rule - 35. Treated sewage

The by-product of sewage, other than sewage from a vessel, treated by rotating biological contactor or any similar sewage processing system and possibly with a tertiary treatment unit may be disposed into the sea, if the disposal,-

(a)      does not adversely affect the local environment; and

(b)      is in accordance with Annex III to the Protocol.

Rule - 36. Emission Standards

Emission Standards described in Schedule 3 shall be applicable only to machineries, equipment and vehicles manufactured in India, but for imported machineries, equipment and vehicles all the emissions from vehicle, machineries the standards of Country of origin shall be applicable and shall be less than as low as practically possible.

Rule - 37. Emergency Plan

(1)     The emergency plan for station, vessel and aircraft shall be prepared according to guidelines of Council of Managers of the National Antarctic Programme established in pursuant to the Treaty on the subject.

(2)     In the event of an emergency during undertaking activities in Antarctica, the permit holder shall, without any delay inform the Committee about all measures undertaken in response to an environmental emergency in Antarctica.

(3)     The Committee shall circulate the information received under sub-rule (1) to all Parties and the Committee for Environmental Protection.

Rule - 38. Maintenance of record of each removal and disposal

(1)     The permit holder shall record each removal and disposal of waste, including sewage discharge from vessel and maintain the record of the same.

(2)     Where the permit is granted for a period of more than one year, including the term of any renewal of the permit, the permit holder shall submit to the Committee the details of all removals and disposals and locations where waste have been incinerated or otherwise disposed off in Antarctica within a period of thirty days from the date of complication of one year of granting the permit and also before thirty days from the date of expiry of the permit.

Rule - 39. Cost of response action for environmental emergencies

Where no response action is taken by the Operator or by any Party, the Operator shall be liable to such cost and penalty which is described in Annex VI to the Protocol on Environmental Protection to the Antarctica Treaty.

Rule - 40. Other International obligations

(1)     The Operator shall undertake to ensure that vessel granted Permit for entry into Antarctica or Convention area shall bear the national flag of the country of Operator and national flag of chartered Party.

(2)     Every vessel entering into Antarctica or Convention area shall be fitted with tanks of sufficient capacity on board for the retention of,-

(a)      sludge;

(b)      dirty ballast water;

(c)      tank washing water;

(d)      oil residue and mixture;

(e)      garbage;

(f)       noxious liquid substances, and shall have arrangements to discharge or dispose of above waste.

CHAPTER 7 TERM OF OFFICE AND ALLOWANCES TO NOMINATED MEMBERS AND PROCEDURE IN MEETINGS OF COMMITTEE

Rule - 41. Term of office of Chairperson and Ex-officio members

(1)     The term of office of the Chairperson and ex officio member shall continue so long as he holds the office by virtue of which he is a Chairperson, or an ex-officio member.

(2)     The term of office of a nominated member shall be three years from the date of his notification.

(3)     A nominated member shall be eligible for re-nomination for next one term.

(4)     A nominated member may resign from his office by writing under his hand addressed to the Central Government and his resignation shall take effect from the date it is accepted by the Central Government or on the expiry of thirty days from the date of receipt of written communication by the Central Government, whichever is earlier.

(5)     A nominated member may be removed by the Central Government from his office if he,-

(a)      is of unsound mind and stands so declared by a competent court; or

(b)      becomes bankrupt or insolvent; or

(c)      convicted of an offence involving moral turpitude; or

(d)      absents himself from three consecutive meetings of the Committee without obtaining leave of absence from the Chairperson; or

(e)      in the opinion of the Committee, has failed or is unable to carry out his duties satisfactorily:

Provided that before issuing an order for removal, the Committee shall, give such member an opportunity of being heard in the matter.

(6)     One of the members nominated under clauses (c) and (d) of sub-section (1) of section 23 may be a women

Rule - 42. Allowance payable to nominated member

(1)     A nominated member, if he is not in the service of the Government or a State Government or any statutory body, shall be paid an allowance of six thousand rupees per day for attending meetings of the Committee.

(2)     A nominated member shall be entitled to such allowance for his to-and-fro journey to the place of meeting as may be admissible to a Joint Secretary to the Government.

Rule - 43. Procedure of Committee meetings

(1)     The Committee shall meet at least twice in a calendar year.

(2)     A meeting of the Committee shall be presided over by the Chairperson and in his absence by a member chosen by members present in the meeting.

(3)     The quorum for the meeting of the Committee shall be fifty per cent. of its total strength.

Explanation.-For the purposes of this sub-rule, total strength shall not include the Chairperson or members whose places are vacant.

(4)     Where a meeting of the Committee could not be held for want of quorum, then, meeting shall automatically stand adjourned to the same day at the same time and place in the next week or if that day is a national holiday, till the next succeeding day, which is not a national holiday, at the same time and place.

(5)     Every question brought before any meeting of the Committee shall be decided by a majority of members present and voting at the meeting before which the matter is brought.

(6)     In the case of an equality of votes, the Chairperson or the member, as the case may be, presiding over the meeting, shall have a second or casting vote.

(7)     The Member Secretary, with the prior approval of the Chairperson, shall convene the meeting of the Committee.

(8)     The meeting notice along with the agenda shall be delivered at the address registered with the Committee of the Chairperson and members at least seven days before the date of the meeting.

(9)     The meeting notice and the agenda shall be sent by hand delivery or by post or by electronic means.

(10)   The record of business transacted at every meeting of the Committee shall be prepared by the Member Secretary and signed by the Chairperson or the member, as the case may be, presiding at such meeting.

Rule - 44. Filling up of casual vacancy

(1)     Where the office of a nominated member is vacated before his term of office expires in the normal course, the resultant casual vacancy shall be filled by the Government in the manner referred to in section 23.

(2)     Any person so appointed under sub-rule (1) shall hold office only till date up to which the member in whose place he is so nominated would have held office, if it had not been vacated.

CHAPTER 8 MAINTENANCE AND ADMINISTRATION OF ANTARCTIC FUND

Rule - 45. Maintenance and administration of Fund

(1)     All receipts of the Committee shall be credited to the Antarctic Fund and all payments of the Committee shall be made there from.

(2)     The Committee shall have power, subject to the provisions of the Act and these rules, to spend such sums to cover all administrative expenses of the Committee and on objects and for purposes authorised by the Act and such sums shall be treated as expenditure out of the Fund of the Committee.

(3)     All moneys standing at the credit of the Committee which cannot immediately be applied as provided in subrule (2), shall be,-

(a)      deposited in the State Bank of India or any other Scheduled bank; and

(b)      invested in the securities of the Government.

Explanation.- In this sub-rule the expression "Scheduled bank" has the same meaning as assigned to it in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934).

Rule - 46.

The Committee may set apart such amounts as a reserve fund for the purposes of expanding existing facilities or services or creating new facilities or services at Indian stations, historic sites, and monuments and specially protected areas in the Antarctica.

Rule - 47. Preparation of annual financial estimates

(1)     The Committee shall, before the commencement of each financial year, prepare a statement of the program of its activities during the forthcoming financial year as well as financial estimate in respect thereof.

(2)     The statement prepared under sub-rule (1) shall not less than three months before the commencement of each financial year be submitted for approval to the Government.

(3)     The statement and the financial estimates of the Committee, may with the approval of the Government, be revised by the Committee.

Rule - 48. Maintenance of accounts and record

(1)     The Committee shall maintain proper accounts and other relevant record and prepare an annual statement of accounts including the profit and loss account and the balance-sheet in Form 3 annexed to these rules.

(2)     In accordance with the provisions of sub-section (2) of section 52, the accounts of the Committee shall be audited annually by the Comptroller and Auditor-General of India and any expenditure incurred by him in connection with such audit shall be payable by the Committee to the Comptroller and Auditor-General of India.

(3)     The accounts of the Committee as certified by the Comptroller and Auditor-General of India together with the audit report thereon shall be forwarded annually to the Central Government and that Government shall cause the same to be laid before both Houses of Parliament.

CHAPTER 9 INSPECTIONS

Rule - 49. Qualifications and experience of Inspector

A person having following qualifications and experience shall be designated as an Inspector for the purposes of this Act, namely:-

(a)      Masters degree from a recognised University in science or law; or

(b)      Bachelors degree in engineering or technology from a recognised University,

(c)      having seven years regular experience after obtaining the degree referred to in clauses (a) and (b) in,-

(i)       teaching at graduate or post-graduate level;

(ii)      research and development;

(iii)     survey;

(iv)    administration; or

(v)      supervision.

Rule - 50. Manner of inspection

(1)     The Committee shall communicate in advance through the Ministry of External Affairs to other Party or Parties the names and other particulars of the observers consisting of the inspection team.

(2)     The inspection team shall have freedom of access at any time to any or all areas of Antarctica.

(3)     All areas of Antarctica, including all stations, installations and equipment within those areas, and all ships and aircraft at points of discharging or embarking cargoes or personnel in Antarctica, shall be open at all times for inspection by observer of inspection team.

(4)     The observers of the inspection team shall have the authority to carry out aerial observation at any time over any or all areas of Antarctica.

(5)     Observers of inspection team undertaking an inspection of a vessel shall have the authority to,-

(a)      inspect only a vessel flying the flag of a Party;

(b)      undertake inspection in terms of Article VI and Article VII (3) of the Antarctic Treaty;

(c)      inspect vessels other than those chartered by Parties only with consent of the master of the vessel.

(6)     The inspection team shall submit report of inspection to the Parties whose stations, installations, equipment, vessel or aircraft are have been inspected.

(7)     The inspection shall be carried out in accordance with the requirements provided in Schedule 4.

Rule - 51. Qualifications and experience of Analyst

The analyst designated for the purposes of the Act shall be having,-

(a)      Masters degree from a recognised University in science with seven years experience in research and analysis and handling instruments; or

(b)      Bachelors degree in engineering or technology from a recognised University with seven years regular experience in research and analysis and handling instruments.

 

SCHEDULE 1

(See sub-rule (6) of rule 4, sub-rule (1) of rule 9 and sub-rule (2) of rule 14)

Amount for Permit Application and Security Deposit,

Application Fee and Security Deposit to be made by an Individual, Indian Antarctic Expedition, Vessel, Aircraft, Company, Group, Association, Joint venture, Organisation, Institute, or Commercial Fishing Operator.

*Note -The refund of security shall be made in accordance with the provisions of rule 15.

 

SCHEDULE 2

[See sub-rule (1) and sub-rule (2) of rule 16 and the Explanation to sub-rule (2) of rule 17]

Antarctic Specially Protected Area, Marine Protected Area, Antarctic Specially Managed Area and Historic Site and Monuments

PART 1

Antarctic Specially Protected Area

 

PART 2

Marine Protected Area

 

PART 3

Antarctic Specially Managed Area

 

PART 4

Historic Sites and Monuments

Note.- The Management Plans of Antarctic Specially Protected Areas and Historic Sites and Monuments are available on the website- https://www.ats.aq/devphBackEnd/StatusReport/pdf?lang=e

 

PART 5

Antarctic Specially Protected Species

Ommatophoca rossii, Ross Seal

 

SCHEDULE 3

(See sub-rule (2) of rule 33, clause (d) of rule 34 and rule 36)

Emission Standards

PART 1

Treated Effluent Discharge Standards from Wastewater Treatment Plant

 

Part 2

Emission standards for Incinerator/Vehicles/Equipment

Vehicular Exhaust

 

Incinerator

standards refers to half hourly average value

* standards refers to 6-8 hours of sampling

** standards refers to 30 minutes to 8 hours

 

Generator

The Emission limits for new engines used for power generating set (herein after referred to as Genset) application up to 800 kW Gross Mechanical Power, namely:

(i)       Diesel engines;

(ii)      Engines based on dedicated alternate fuels;

(iii)     Engines based on Bi-fuels run either on Gasoline or on any one the alternate fuels;

(iv)    Engines based on Dual fuel run on Diesel and any of the alternate fuels;

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

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

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

The abbreviations used in above tables are as follows:

(i)       NOx - Oxides of Nitrogen;

(ii)      HC- Hydrocarbon;

(iii)     CO- Carbon Monoxide;

(iv)    PM- Particulate Matter

(v)      CI- Compression Ignition engines;

(vi)    PI-positive Ignition engines;

(vii)   *HC stands for THC for diesel and gasoline;

(viii)  **HC for alternate fuels shall be as described in system and Procedure for Generator set.

 

PART 3

Noise Standards

Noise limit for diesel generator sets (upto 1000 KVA) manufactured on or after the 1st January, 2005

The maximum permissible sound pressure level for new diesel generator (DG) sets with rated capacity upto 1000 KVA, manufactured on or after the 1st January, 2005 shall be 75 dB(A) at 1 metre from the enclosure surface.

Provided;

(a)      The diesel generator sets should be provided with integral acoustic enclosure at the manufacturing stage itself.

(b)      The DG set shall be provided with proper exhaust muffler with insertion loss of minimum 25 dB (A)

 

SCHEDULE 4

(See sub-rule (7) of rule 50)

Inspection Checklist

PART 1

Permanent Antarctic Stations and Associated Installations

Checklist A

1. GENERAL INFORMATION

(1)     Name of station visited

(2)     Operating nation

(3)     Location

(4)     Date established

(5)     Primary aim of the station (scientific, logistic, and the like)

(6)     Plans for future use of the station

(7)     International logistic cooperation

(8)     Availability of the Antarctic Treaty Exchange of Information

2. INSPECTION DETAILS

(1)     Date

(2)     Time of visit

(3)     Duration of visit

(4)     Last inspection (nation(s), date)

3. PERSONNEL

(1)     Name of person in charge

(2)     Total number of personnel on station

(3)     Number of scientists on station

(4)     Number of over-wintering personnel

(5)     Maximum capacity of station

(6)     Responsible agencies or ministries

(7)     Training (survival, first-aid, environmental protection, and the like)

4. SCIENTIFIC RESEARCH

(1)     Major scientific programmes supported by the station

(2)     Dedicated permanent scientific facilities on the station

(3)     Number and nationality of exchange scientists from other Antarctic programmes

(4)     Advance notice, use and control of radio-isotopes

5. PHYSICAL DESCRIPTION OF STATION

(1)     Area covered by station

(2)     Approximate number and type of buildings

(3)     Age and state of buildings

(4)     New or recent construction

(5)     Sketch or map of buildings

(6)     Major aerial systems

(7)     Landing or dock facilities

(8)     Roads

(9)     Airstrips

(10)   Helipads

(11)   Nearby facilities (refuges, field huts, and the like)

6. COMMUNICATIONS

Communication facilities

7. TRANSPORT

(1)     Number and type of ground vehicles

(2)     Number and type of small boats

(3)     Number and type of fixed and rotary wing aircraft

(4)     Number of aircraft movements per year

(5)     Cargo handling and earth moving equipment

(6)     Frequency and method of resupply

8. STATION FACILITIES - FUEL STORAGE/USAGE

(1)     Types, amount and use of fuel (diesel, petrol, aviation fuel, and the like)

(2)     Types and capacity of station storage containers

(3)     Monitoring of fuel pumping systems and storage tanks (method)

(4)     Background information on fuel pipe-work (material, above ground, gravity feed, valves, etc.)

(5)     Transfer of bulk fuel (include transfer method)

(6)     Methods of emptying fuel lines (gravity, compressed air, and the like)

(7)     Field fuel depots (quantity and type)

(8)     Responsibility for fuel management

(9)     Protection against leaks and spills

9. STATION FACILITIES - WATER SYSTEM

(1)     Type of water supply and storage facility (RO, distillation, snow melt, chemical treatment, and the like)

(2)     Availability and quality of water supply

(3)     Consumption of water per person per day

10. STATION FACILITIES - POWER GENERATION

(1)     Number, type and capacity of generators

(2)     Annual fuel consumption for power generation (tonnes)

(3)     Alternative energy sources

(4)     Filtering and monitoring of emissions

11. STATION FACILITIES - MEDICAL

(1)     Medical facilities and personnel

(2)     Number of patient beds

12. STATION FACITIES - HAZARDOUS CHEMICAL

(1)     Types and quantities of chemicals

(2)     Storage and monitoring arrangements

(3)     Protection against leaks and spills

13. FIREARMS/EXPLOSIVES

(1)     Number, type and purpose of firearms and ammunition

(2)     Amount, type and use of explosives

(3)     Storage of explosives and method of disposal

14. MILITARY SUPPORT ACTIVITIES

(1)     Describe any military support to the station

(2)     Details of military equipment held at station

15. ANTARCTIC TREATY LEGISLATION

(1)     Understanding of the provisions of the Antarctic Treaty and related agreements

(2)     Availability of Antarctic Treaty documentation on station

16. EMERGENCY RESPONSE CAPABILITY

(1)     General

(i)       Search and rescue capability

(ii)      Incidents in the last year resulting in significant damage to station facilities or the environment

(iii)     Method of reporting incidents

(2)     Medical

(i)       Mobile medical emergency response capability

(ii)      Evacuation plan for medical emergencies

(3)     Fire

(i)       Fire emergency plan

(ii)      Firefighting equipment

(iii)     Training of personnel for fire fighting

(iv)    Firefighting exercises (frequency)

(4)     Pollution (oil and chemical spills)

(i)       Risk assessment for spills

(ii)      Spill response plan

(iii)     Training of personnel to deal with spills

(iv)    Spill response exercises (frequency)

(v)      Mobile spill response capability

17. ENVIRONMENTAL IMPACT ASSESSMENT (EIA)

(1)     Awareness of station management personnel of the requirement to conduct an EIA for all new activities

(2)     EIAs prepared for activities currently being undertaken

(3)     Environmental monitoring of indicators of possible environmental impacts of the station or associated activities

18. CONSERVATION OF FLORA AND FAUNA

(1)     Methods of making station personnel aware of the rules relating to the conservation of Antarctic flora and fauna

(2)     Details of any native mammals, birds or invertebrates that have been killed, injured, captured, handled, molested or disturbed during the past year; Methods used to kill, capture and or handle animals; Issue of permits and reasons for their issue

(3)     Harmful with animals and plants in the vicinity of the base; Issue of permits and reasons for their issue

(4)     Non-indigenous animals or plant species present; Issue of permits and reasons for their issue

(5)     Actions taken to avoid accidental introduction of non-indigenous species

(6)     Nearby, important wildlife or plant sites

(7)     Local guidelines controlling the use of aircraft and vehicles close to concentrations of wildlife

19. WASTE MANAGEMENT

(1)     Waste management plan for the separation, reduction, collection, storage and disposal of wastes

(2)     Responsibility for waste management on the station

(3)     Production of an annual waste management report

(4)     Training of personnel in waste management and the need to minimize the impact of wastes on the environment

(5)     Publicly displayed notices concerning waste management

(6)     Current waste disposal methods:

(i)       Radioactive materials

(ii)      Electrical batteries

(iii)     Fuel (both liquid and solid) and lubricants

(iv)    Wastes containing harmful levels of heavy metals or acutely toxic or harmfu1 persistent compounds

(v)      Poly-vinyl chloride (PVC), polyurethane foam, polystyrene foam, rubber

(vi)    Other plastics

(vii)   Treated wood

(viii)  Fuel drums

(ix)    Other solid, non-combustible wastes

(x)      Organic wastes

(a)      Residues of carcasses of imported animals

(b)      Laboratory cultures of micro-organisms and plant pathogens

(c)      Introduced avian products

(d)      Other organic wastes (food waste, and the like)

(xi)    Sewage and domestic liquid wastes

(xii)   Waste produced by field parties

(7)     Production of waste per person per day

(8)     Use of open burning; Disposal of ash; Alternatives planned for by 1998/99

(9)     Use of incineration; Disposal of ash; Control and monitoring of emissions

(10)   Treatment of sewage and domestic liquid wastes; Monitoring of effluent

(11)   Use of landfill or ice pit

(12)   Recycling of wastes

(13)   Measures taken to prevent wastes which are to be removed from the Treaty area being dispersed by wind or accessed by scavengers

(14)   Inventory of the locations of past activities (abandoned bases, old fuel depots, and the like)

(15)   Clean-up of past activities and future plans

20. MANAGEMENT OF PROTECTED AREAS

(1)     Protected area in the vicinity of, or containing, the station (type, name, site number)

(2)     Relevant management plans and maps of protected areas held on the station

(3)     Entry by station personnel to protected areas within the past year; Issue of permits and reason for their issue

(4)     Problems with station personnel or visitors not observing the restrictions of protected areas

(5)     Marking of the protected area in the vicinity of, or containing, the station

(6)     Monitoring or management of protected areas

(7)     Information as to whether the protected areas continue to serve the purpose for which they were designated

(8)     Additional steps that should be taken to protect the areas

21. TOURIST AND NON-GOVERNMENTAL ACTIVITIES

(1)     Visits to the station by tourists or non-governmental expeditions during the past year:

(i)       Total number of people

(ii)      Numbers ashore at any one time

(iii)     Number of cruise ships

(iv)    Number of yachts

(v)      Number of aircraft

(2)     Procedures developed to facilitate or control tourist and non-governmental activities

(3)     Advance permission required for visits to the station

(4)     Operational problems for the station caused by visitors (unannounced visits, and the like)

(5)     Environmental impact of visitors at the station or nearby

Checklist B

Vessels within the Antarctic Treaty Area

1. GENERAL INFORMATION

(1)     Name of ship visited

(2)     Radio call sign

(3)     State and/or Port of Registration

(4)     Owner, manager and/or charterer of vessel

(5)     Ship type (general cargo, scientific research, and the like)

(6)     Date launched, if known

(7)     Primary activity of vessel at time of inspection (scientific research, logistic support, tourism, etc.)

(8)     Planned itinerary

(9)     Expected length of annual operating period in the Antarctic

(10)   Area of operation in the Antarctic in past year

(11)   International logistic cooperation

(12)   Presence of mandatory documentation (e.g., IMO inspection reports),

2. INSPECTION DETAILS

(1)     Date

(2)     Time of visit

(3)     Location of visit

(4)     Duration of visit

(5)     Last inspection (nation(s), date)

(6)     Persons conducting inspection

3. PERSONNEL

(1)     Name of captain

(2)     Name of expedition leader or person in charge

(3)     Total number of personnel on board

(i)       crew (e.g., captain, officers, crew and catering staff)

(ii)      staff (e.g., scientists, expedition or tour staff, helicopter pilots)

(iii)     passengers (e.g., members of the expedition that are not crew or staff)

(4)     Maximum accommodation capacity of vessel

(5)     Previous Antarctic experience of captain and deck officers

(6)     Previous Antarctic experience of other crew and staff

(7)     Training of crew, staff and passengers (safety, life-boat drills, emergency response, etc.)

4. SCIENTIFIC RESEARCH

(1)     Principal scientific programmes undertaken by the vessel

(2)     Dedicated scientific facilities on the vessel

(3)     Number of research cruises planned during the season

(4)     Number and nationality of scientists

(5)     Advance notice, use and control of radio-isotopes

5. PHYSICAL DESCRIPTION OF VESSEL

(1)     Basic dimensions (gross tonnage, length, beam, draught, and the like)

(2)     Marine classification, including ice strengthening classification

6. NAVIGATION AIDS

(1)     Navigation aids and equipment (radar, sonar, depth sounding equipment, weather facsimile receiver, weather/ice satellite picture facilities, Global Positioning System (GPS) or similar)

(2)     Back-up or emergency equipment carried

(3)     Availability and currency of hydrographic charts

(4)     Availability and currency of Antarctic pilot reference material

7. COMMUNICATIONS

(1)     Communication facilities

(2)     Presence of emergency beacons (EPIRBS, and the like)

8. TRANSPORT

(1)     Type and number of small craft (landing craft, inflatables, survey launches, and the like)

(2)     Total capacity of lifeboats and life rafts; whether lifeboats are motorised, open or enclosed, and covered by a relevant survey certificate

(3)     Type and number of helicopters

(4)     Number of helicopter movements per Antarctic season

9. VESSEL FACILITIES - GENERAL CARGO

(1)     General cargo - types, amount

(2)     Presence and use of Cargo Record Book

(3)     Cargo handling equipment

(4)     Frequency and method of resupply to shore stations

10. VESSEL FACILITIES - FUEL BUNKERS AND CARGO

(1)     Fuel bunkers - types, amount and use of fuel (marine gas oil, petrol, and the like)

(2)     Fuel cargo - types, amount (aviation fuel, and the like)

(3)     Types and capacity of fuel tanks, Use of double-bottomed tanks

(4)     Deck storage of fuel

(5)     Prevention and protection against leaks and spills

(6)     Monitoring of fuel pumping systems and storage tanks (method)

(7)     Transfer of bulk fuel (include transfer method)

(8)     Responsibility for fuel management

(9)     Processing of oily water (oily water separator, direct to storage tanks, and the like)

(10)   Capacity to retain on board all oily waste whilst in the Antarctic Treaty Area

(11)   Presence and use of Oil Record Book

11. VESSEL FACILITIES - ENGINES AND POWER GENERATION

(1)     Number, type and capacity of engines and generators

(2)     Subsidiary propulsion (bow and/or stern thrusters, and the like)

(3)     Daily fuel consumption of engines and power generation (tones)

(4)     Filtering and monitoring of engine emissions (method)

12. VESSEL FACILITIES - MEDICAL

(1)     Medical facilities (e.g., numbers of patient beds)

(2)     Medical personnel

13. VESSEL FACILITIES - HAZARDOUS SUBSTANCES

(1)     Responsibility for management of hazardous substances

(2)     Types and quantities of hazardous substances being transported or used on board ship

(3)     Storage and monitoring arrangements

(4)     Protection against leaks and spills

14. FIREARMS / EXPLOSIVES

(1)     Number, type and purpose of firearms and ammunition

(2)     Amount, type and purpose of explosives

(3)     Storage of explosives and method of disposal

15. MILITARY SUPPORT ACTIVITIES

(1)     Describe any military support to the vessel (e.g., personnel)

(2)     Details of military equipment held on the vessel

16. ANTARCTIC TREATY SYSTEM LEGISLATION

(1)     Availability of Antarctic Treaty System documentation on the vessel

(2)     Understanding and application of the provisions of the Antarctic Treaty and related agreements

17. EMERGENCY RESPONSE CAPABILITY

(1)     General

(i)       Search and rescue capability

(ii)      Incidents in the current Antarctic season resulting in damage to the vessel or impact on the Antarctic environment

(iii)     Method of reporting incidents

(2)     Medical

(i)       Evacuation plan for medical emergencies

(ii)      Ships capacity to mobilise in support of medical emergencies elsewhere

(3)     Fire

(i)       Fire emergency plan

(ii)      Firefighting equipment

(iii)     Training of personnel for fire fighting

(iv)    Firefighting exercises (frequency)

(4)     Pollution (oil and chemical spills)

(i)       Shipboard oil pollution contingency plan

(ii)      Spill response materials and equipment available on board

(iii)     Training of personnel to deal with spills

(iv)    Spill response exercises (frequency)

(v)      Ships capacity to mobilise in support of spill response elsewhere

18. ENVIRONMENTAL IMPACT ASSESSMENT

(1)     Awareness of captain (and deck officers), and chief scientist and/or expedition leader of EIA

(2)     EIAs prepared for activities currently being undertaken (e.g., research cruise)

(3)     Environmental monitoring of activities undertaken by the vessel (e.g., monitoring of seismic surveys)

19. CONSERVATION OF FLORA AND FAUNA

(1)     Methods of making crew, staff and passengers aware of prohibited activities and guidelines relating to the conservation of Antarctic flora and fauna

(2)     Vessel guidelines regarding the use of aircraft, small boats and ships personnel close to concentrations of wildlife

(3)     Details of any native mammals, birds or invertebrates that have been killed, injured, captured, handled or disturbed during the past year; Methods used to kill, capture and or handle animals; Issue of permits and reasons for their issue

(4)     Harmful interference with animals and plants due to vessel activities; Issue or permits and reasons for their issue

(5)     Whether non-indigenous animals or plants carried on board the vessel (dogs, birds, ornamental plants, and the like)

(6)     Actions taken to avoid accidental introduction of non-indigenous species (animals, plants, microorganisms)

20. WASTE MANAGEMENT

(1)     Waste management plan for the separation, reduction, collection, storage and disposal of wastes

(2)     Responsibility for waste management on the vessel

(3)     Availability of an up-to-date waste management report

(4)     Training of crew, staff and passengers in waste minimisation and management and the need to minimise the impact of shipboard wastes on the environment

(5)     Publicly displayed notices concerning waste management practices on board

(6)     Current waste disposal methods:

(i)       Radioactive materials

(ii)      Electrical batteries

(iii)     Fuel (both liquid and solid) and lubricants

(iv)    Wastes containing harmful levels of heavy metals or acutely toxic or harmful persistent

(v)      Compounds

(vi)    Poly-vinyl chloride, polyurethane foam, polystyrene foam, rubber

(vii)   Other plastics

(viii)  Treated wood

(ix)    Fuel drums

(x)      Other solid, non-combustible wastes

(xi)    Organic wastes

(a)      Residues of carcasses of imported animals

(b)      Laboratory cultures of micro-organisms and plant pathogens

(c)      Introduced avian products

(d)      Other organic wastes (food wastes, and the like)

(xii)   Sewage and domestic liquid wastes

(xiii)  Waste produced by field parties

(7)     Adequate storage space on board to retain all wastes on board whilst in the Treaty Area

(8)     Equipment for waste management (compactors, shredders, comminuters, and the like)

(9)     Type of incineration; Disposal of ash; Control and monitoring of emissions

(10)   Type of sewage treatment; Disposal of sludge; Presence and currency of sewage record book

(11)   Recycling of wastes

(12)   Whether contractual arrangements have been made for the use of Port Reception facilities

21. MANAGEMENT OF PROTECTED AREAS

(1)     Responsibility for ensuring compliance with management plans for protected areas

(2)     Current management plans and maps of relevant protected areas held on the vessel

(3)     Entry by crew, staff or passengers to protected areas during the current Antarctic season; Issue of permits and reasons for their issue

(4)     Problems with crew, staff or passengers not observing the restrictions of protected areas (e.g.,lack of supervision)

(5)     Monitoring or management of protected areas

22. TOURIST AND NON-GOVERNMENTAL ACTIVITIES

(1)     Advance notification provided as required under the Antarctic Treaty

(2)     Number of tourist or non-governmental expedition cruises already undertaken or planned by the vessel in the current Antarctic season

(3)     Location, date, number and nationality of research stations visited

(4)     Location, date and number of wildlife or other sites visited

(5)     Total number of tourists or expedition personnel carried

(6)     Number of tourists ashore at any one time

(7)     Normal ratio of staff to tourists during visits ashore

(8)     Procedures used to facilitate and control tourist and non-governmental activities, in implementation of Recommendation XVIII-1

(9)     Indications of environmental impact of crew, staff and passengers during visits ashore

(10)   Affiliation of tour organiser, ship owner or operator to any tourism association (e.g., International Association of Antarctica Tour Operators )

 

Checklist C

Abandoned Antarctic Stations and Associated Installations

This checklist is designed for abandoned Antarctic stations and associated installations which are considered to be stations which have been given up altogether and are now unused. The checklist does not cover stations which are operated each summer or infrequently used over a number of years.

1. GENERAL INFORMATION

(1)     Name of station visited

(2)     Location

(3)     Nation responsible, if known

(4)     Date established, if known

(5)     Date abandoned, if known

(6)     Reason for abandonment, if known

(7)     Plans for future use of the station, if known

(8)     Plans to clean up the station, if known

2. INSPECTION DETAILS

(1)     Date

(2)     Time of visit

(3)     Duration of visit

(4)     Last inspection (nation(s), date),

(5)     Persons conducting inspection if known

3. PHYSICAL DESCRIPTION OF STATION

(1)     Area covered by station

(2)     Number and type of buildings

(3)     Sketch or map of buildings

(4)     Age and state of buildings (structural damage, state of roofing, state of fittings and fixtures, condition of internal walls and floors, internal accumulation of snow, ice, and the like)

(5)     Hazards to visitors (dangerous buildings, materials or wastes)

(6)     Notable historic buildings, facilities or artefacts

(7)     Evidence of measures to conserve notable historic buildings, facilities or artefacts

(8)     Signs of theft or vandalism, including graffiti

(9)     Use of information signs (interpretation, unsafe buildings, toxic waste, and the like)

(10)   Major aerial/antennae systems (structural damage, and the like)

(11)   Landing or dock facilities

(12)   Roads

(13)   Airstrips and associated facilities (markers, windsocks, hangars, tie-downs; etc.)

(14)   Helipads and associated facilities (markers, windsocks, hangars, tie-downs, etc.)

(15)   Nearby facilities (refuges, field huts, and the like)

4. STATION FACILITIES - FUEL

(1)     Types, quantity and location of fuel (diesel, petrol, aviation fuel, and the like)

(2)     Type and condition of storage containers (drums, tanks, and the like)

(3)     Existence and condition of bunding and other spill containment facilities

(4)     Evidence of leaks and spills and their environmental impact

5. STATION FACILITIES - HAZARDOUS SUBSTANCES

(1)     Types, quantities and location of hazardous substances (e.g., chemicals)

(2)     Type and condition of storage facilities buildings, drums, tanks, and the like)

(3)     Evidence of leaks and spills and their environmental impact

6. STATION FACILITIES - EMERGENCY SUPPLES (DO NOT BREAK OPEN SUPPLIES; IF SEALED CONTACT NATIONAL PROGRAMME)

(1)     List and location of emergency supplies

(2)     Capacity and condition of emergency accommodation

(3)     Types, quantities and condition of food supplies

(4)     Cooking equipment

(5)     Availability and quality of water supply

(6)     Heating and generating plant (heaters, stoves, and the like)

(7)     Sleeping bags and blankets

(8)     Communications (emergency radio, and the like)

(9)     Medical supplies

(10)   Clothing

7. ENVIRONMENTAL IMPACT ASSESSMENT (EIA)

(1)     EIAs prepared for station (clean-up activity, removal of redundant structures, etc.)

(2)     Environmental monitoring of remedial activities undertaken at the station (e.g., hydrocarbon contamination of soils)

8. CONSERVATION OF FLORA AND FAUNA

9. WASTE

(1)     Types, quantities, condition and location of wastes (empty fuel drums, and the like); If a waste disposal site is found then use the Waste Disposal Site Inspection Checklist.

(2)     Type and quantities of scattered debris

(3)     Evidence of measures to maintain the site and prevent dispersal of wastes

(4)     Evidence of clean-up activities or the removal of structures

10. PROTECTED AREAS

(1)     Protected areas including or near the station (type, name, site number)

(2)     Marking of protected area in the vicinity of, or containing, the station

(3)     Evidence of monitoring or management of protected areas

(4)     Impact of station on protected areas

11. TOURIST AND NON-GOVERNMENTAL ACTIVITIES

(1)     Evidence of visits to the station during the past year, and possible origin of those visits

(2)     Indications of environmental impact of visitors at the station or nearby

 

Checklist D

Waste Disposal Sites

1. GENERAL INFORMATION

(1)     Name of site (if any)

(2)     Location (geographical coordinates)

(3)     Map or sketch of site in relation to nearby landmarks

(4)     Description of waste disposal site (include general topography and area covered)

(5)     Estimate of total area and volume of the waste disposal site

(6)     Description of substrate of the waste disposal site

(7)     Nation responsible for site, if known

2. INSPECTION DETAILS

(1)     Date

(2)     Time of visit

(3)     Duration of visit

(4)     Persons conducting inspection

(5)     Last inspection (nation(s), date)

3. PHYSICAL DESCRIPTION OF WASTE DISPOSAL SITE

(1)     Is the site marked? How?

(2)     Has the waste been covered by soil or rock?

(3)     Are there any unused or unusable buildings at the site?

(4)     Areas of water around waste disposal site, including distance of the site from sea and freshwater bodies and possible drainage into these

(5)     Distribution and description of flora near waste disposal Sits

(6)     Distribution and description of fauna near the waste disposal site (seabird colonies, skua and other scavengers nests, seal haul-out sites)

(7)     Scientific research carried out near the waste disposal site

(8)     Means of containment, including means of avoiding scattering by wind and run off

4. CONTENTS OF WASTE DISPOSAL SITE

(1)     Estimate of contents

(2)     Age and state of contents

(3)     Types and quantities of:

(i)       radioactive materials

(ii)      electrical batteries

(iii)     fuel (both liquid and solid) and lubricants

(iv)    fuel drums

(v)      gas cylinders

(vi)    wastes containing heavy metals or toxic substances

(vii)   polyvinyl chloride , foam, polystyrene, rubber, plastics

(viii)  treated wood

(ix)    other hazardous materials (medical wastes, broken glass, wire, and the like)

(x)      other solid non-combustible wastes

(xi)    organic wastes (bones, non-native plant material, and the like)

(xii)   sewage and domestic liquid wastes

(xiii)  indications of soil from outside Antarctica

5. ANY EVIDENCE OF ENVIRONMENTAL IMPACTS OF WASTE DISPOSAL SITE

(1)     Current impacts, e.g.:

(i)       birds scavenging

(ii)      contamination of soil

(iii)     wind scattered debris

(iv)    run-off, seepage, oils slicks

(v)      smell

(vi)    dead vegetation

(vii)   dead, injured, sick or contaminated native birds or other animals

(viii)  Potential for microbial contamination

(2)     Possible future impacts, e.g. oil seeping into the ground

(3)     Are there any sensitive sites nearby that may be vulnerable to impacts? e.g. wildlife habitat

6. EVIDENCE OF ENVIRONMENTAL ASSESSMENT AND/OR CORRECTIVE AND PREVENTIVE MEASURES

(1)     Is the site included in a Waste Management Plan?

(2)     What measures have been taken to rehabilitate the site or prevent dispersal of wastes? Written or physical evidence of these measures.

(3)     Has a contaminated site assessment been done on the waste disposal site; Is the report available?

(4)     Has an EIA or EIAs been prepared on removal of the waste disposal site (clean-up, removal of toxic materials, and the like)

(5)     Is the waste disposal site and nearby areas being monitored to verify that no hazardous substances are being dispersed and its contents do not pose a hazard to human health or the environment (e.g. monitoring hydrocarbon, heavy metal or microbial contamination of soil, ground water or melt water)?

7. FUTURE PLANS

(1)     Future plans for the site, for cleaning up, analysing environmental effects and minimising environmental effects

(2)     Heritage/historic considerations which might need to be taken into account before removal

(3)     Priority of action, that is, urgency of clean-up action

(4)     Recommendations for additional steps that should be taken to manage the impacts of the waste disposal site and protect adjacent areas

 

PART 2

Checklist to assist in the inspection of Antarctic Specially Protected Areas and Antarctic Specially Managed Areas

1. General information

(1)     Name and number of Protected or Managed Area

(2)     Date of inspection visit

(3)     Name(s) of observers entering the Area

(4)     Mode of transport to/from the Area

(5)     Activities conducted by the observers in the Area

(6)     Authority issuing permit to observers to enter the Area

2. Nearby stations and visiting vessels (if any)

(1)     Nearest stations, bases and vessels

(2)     Are copies of the Area Management Plan held on the station or vessel?

(3)     Who is responsible for ensuring compliance with Management Plans at any nearby stations or vessels?

(4)     Entry by station or vessel personnel to the Area within the past year (issue of permits and reason for their issue)

(5)     Are there any problems with station or vessel personnel or visitors not observing the restrictions of the Area?

(6)     Are other Protected or Managed Areas in close proximity?

3. Assessment of Area Management Plan

(1)     Are the values for which the Area was designated still relevant?

(2)     Are the values of the Area being protected effectively?

(3)     Are the management aims and objectives appropriate?

(4)     Is the period of designation appropriate?

(5)     Do maps and photographs show the boundary of the Area clearly and the key features it contains?

(6)     Are the boundaries easy to locate?

(7)     Are maps and photographs easy to use and up to date?

(8)     What are the geographical coordinates of the Area? Are they correct (clearly state how this was checked in the field)?

4. Management activities

(1)     Are appropriate management activities being undertaken to protect the values of the Area?

(2)     Is any monitoring of the Area being undertaken?

(3)     What measures are in place to ensure that the aims and objectives of the Management Plan are being met? Do they need to be revised?

 

PART 3

Inspections of the Tourist Activities, under Article VII of the Antarctic Treaty and Article 14 of the Madrid Protocol

Section A. Inspections Details

(1)     Location (name of the site inspected)

(2)     Date and time of inspection visit

(3)     Mode of transport to the site (by sea/ by air/land)

(4)     Name and flag of vessel (if appropriate)

(5)     Does the vessel comply with agreed restrictions on the number of passengers carried on-board at the site in question (in relation to Measure 15, 2009 and applicable Site guidelines for Visitors)

(6)     Tour/ Non-Governmental Organization/ other operator (name, nationality)

(7)     Any other company involved in the operation (e.g. vessel operator, tour operator, sub-charterer, providers of other services).

(8)     Affiliation to IAATO (yes/no)

(9)     Name of Expedition leader (or person in charge of disembarking visitors)

(10)   Duration of visit

(11)   Persons conducting inspection (name, nationality)

Section B. Advance Notification and Other Legislation Requirements

(1)     Has the activity undergone authorization / permit / environmental assessment procedures, and is a copy of the EIA available?

(2)     Identify if it has been single-year or multiyear, and if it covers the activities of a single-ship or company, or multiple ships and companies.

(3)     Which Party provided the authorization / permit / or administered the environmental assessment procedures?

(4)     Was the activity notified in advance to the appropriate Treaty Party?

Section C. Site Management

(1)     Is the area subject to particular management requirements, like Site Guidelines for Visitors, ASPA/ASMA Management Plan/Codes of Conduct, Facilitys internal policies, or similar?

This information should be collected prior to the deployment of the inspection team, from off-site sources, such as the ATS, IAATO and National Programs websites.

Section D. Information Management

(1)     Did the expedition party (cruise ship/aircraft/other) contact the facility (station, refuge, hut, field camp) prior to arrival in order to coordinate the visit? (if appropriate)

(2)     Was the Expedition leader (or person in charge of disembarking visitors) aware of the general provisions of the Antarctic Treaty and its Protocol on Environmental Protection?

(3)     Did visitors receive, prior to their arrival at the site, information on:

(i)       the values present in the area, and on ways to avoid their degradation?; and on

(ii)      the contents of relevant guidelines and management instruments on Antarctic tourism? (e. g. Site Guidelines for Visitors, General Guidelines for Visitors of the Antarctic, behavior rules and commitments of Rec. XVIII-I, or ASPA/ASMA-Management Plan)

Describe ways on which this information was transmitted (board presentation, a briefing prior to landing, a briefing immediately after landing)

Section E. Visit Description

(1)     Total number of visitors landed during the visit

(2)     Was there more than one tourist vessel at the landing site at any one time?

(3)     For vessel landings, what was the maximum number of passengers landed ashore at any one time?

(Noting that the limit should be 100, unless a lower number is otherwise provided in applicable ATCM Measures or Site Guidelines)

(4)     Was the minimum ratio staff: passenger of 1:20 (unless otherwise provided in applicable ATCM Measures or Site Guidelines) maintained during visit?

(5)     What types of activities were carried out by visitors during their visit to the site? (e.g. walks ashore, sea baths, swimming, kayaking, diving, trekking, hiking, climbing, camping, marathons, races, snowboard, skiing, hand gliding, wildlife watching, etc.).

(6)     Provide details of any on-ground visitor management or environmental protection measures implemented during visit (e.g. temporary area markers to guide visitors, additional guides)

(7)     Describe in situ safety measures implemented during the visit (for example, in the event that the vessel/aircraft is not able to collect the visitors at the expected time)?

(8)     Were the provisions set out in any applicable ASPA/ASMA Management Plan/Codes of Conduct, Facilities internal policies, or similar, adhered to in full?

(9)     Were the provisions set out in any applicable Site Guidelines for Visitors (e.g. preferred landing sites, zoning schemes, behavior ashore, precautionary notes, etc.) adhered to in full?

Section F. Site Impacts/Conduct of Visit

(1)     Was any incident or evidence of direct impacts identified that was caused by visitors on the:

(i)       sites flora and fauna?

(ii)      the landscape and wilderness values present in the site? (e.g. trampling on pristine surfaces, digging bathing pits, building a cairn, graffiti on rocks, etc)

(2)     Describe in-situ waste management procedures implemented during visit.

(3)     Where appropriate, and not otherwise covered in site specific guidelines or management plans, describe how visit was managed in order to avoid impacts on historic sites and monuments (including immobile and mobile historic features) present in the site?

(4)     Describe procedures implemented during visit to avoid causing any disturbance to science and/or logistic operations (only applicable to visits to, inter alia, stations, refuges, huts, field camps).

Section G. Additional Information on Practices and Procedures to Ensure Safety and/or

Environmental Protection

(1)     Were industry standard practices or operating procedures used (specify if so)?

(2)     Were guides / expedition personnel accredited according to any specific training standards?

(Please, provide)

 

FORM-1

(See sub-rule (1) of rule 4)

APPLICATION FOR PERMIT FOR INDIAN EXPEDITION TO ANTARCTICA/ TO ENTER TO/ STAY AT INDIAN STATIONS

Please affix a

copy of passport

size photograph

in the space:

(1)     Name and designation of applicant: _________________________________________________

(2)     Whether the applicant is part of an expedition organised by the Central Government/State Government/Statutory Body/Society/Organisation/Company/any other body: Yes/No

(If yes, attach particulars of all members of expedition as per Annexure to this Form)

(3)     Nationality: ____________________________________________________________________________

(4)     Identity proof (Passport/ Aadhaar card/Voter Identity): ___________________________________________

(5)     Date of birth: ___________________________________________________________________________

(6)     Postal address:__________________________________________________________________ _______________________________________________________________________________________________

_____________________________________________________________________________________

(7)     Residential address: ______________________________________________________________________

______________________________________________________________________________________

______________________________________________________________________________________

(8)     Email address___________________________________________________________________________

(9)     Telephone/Mobile number with STD/Country code: ____________________________________________

(10)   Name and Telephone/Mobile number of persons to be contacted in case of any emergency:

______________________________________________________________________________________

______________________________________________________________________________________

(11)   Particulars about activities in Antarctica:

proposed Expedition to Antarctica for which permit is being sought: ________________________

purpose (Scientific / Logistic/ both/other): ____________________________________________

discipline* of activity: ___________________________________________________________________

place and location of activity**: ____________________________________________________________

______________________________________________________________________________________

(may attach a separate table for information)

(12)   Season of stay in Antarctica (Summer/ Winter): ________________________________________________

(13)   Probable dates of stay and period for which the permit is required: _________________________________

(14)   Whether the applicant intend to stay in Indian Station: Yes/No

(If yes then mention the name of station):______________________________________________________

(15)   Purpose for entering Indian Antarctic Station (expedition/ scientific research/ environmental management or monitoring/logistics/tourism/shelter/emergency/ medical/educational visit/other):

______________________________________________________________________________

(16)   Whether intend to stay in a field camp: Yes/No

(If yes, whether the applicant has submitted the waste management plan and emergency plan as required under sub-section (6) of section 27 of the Indian Antarctic Act, 2022 and referred to in the rules 27 to 37)

(17)   Whether the proposed activity will have less than a minor or transitory impact on the Antarctic environment: Yes/No

(18)   Whether the applicant submitted Initial Environmental Evaluation or Comprehensive Environmental Evaluation (as the case may be) : Yes/No

(19)   Names of vessel/ aircraft (if known) proposed to be undertaken journey to Antarctica: ______________________________________________________________________________

(20)   Does proposed activity pertain to any of the following?

(a)      visit to Antarctic Specially Protected Area/Marine Protected Area: Yes/No

(If yes, whether Form 1A has been filled up and enclosed): Yes/No

(b)      visit to Historic Site and Monuments: Yes/No

(If yes, provide the name of the site and purpose of visit)

________________________________________________________________________

________________________________________________________________________

(c)      intends to carry out activity pertaining to mineral resources ***: Yes/No

(If yes, whether Form 1B has been filled up and enclosed): Yes/No

(d)      intends to perform activities pertaining to sample/specimen, collection/removal as referred to in section 8 and 14 of the Act ****: Yes/No

(If yes, whether Form 1C has been filled up and enclosed): Yes/No

(21)   Experience of scientific research/logistics in Antarctic region or in any other cold or high-altitude area Yes/No

(If yes provide details):___________________________________________________________

______________________________________________________________________________

(22)   Particulars of Security Deposit as per rule 9 (online payment) _____________________________________

_______________________________________________________________________________________

(23)   Particulars of Application fee as per rule 9 (online payment) _____________________________________________________________________________________________________________________________________________________________________________________________________________________

(24)   Whether any expedition member intends to use Remotely Piloted Aircraft Systems/Unmanned Ariel Vehicle: Yes/No

If yes, provide following details

(a)      Remotely Piloted Aircraft Systems/Unmanned Ariel Vehicle make and model: ________________

________________________________________________________________________________

(b)      serial number: ____________________________________________________________

(c)      name of pilot: ____________________________________________________________

(d)      detail the purpose: _________________________________________________________

(e)      confirmation to the effect that Standard Operating Procedures are in place:

________________________________________________________________________

(25)   Attach a synopsis of proposed scientific/logistic activity (maximum 250 words)

 

Declaration

I ___________________________________ hereby solemnly and sincerely declare that all the information provided in the Permit Application Form is true and correct to the best of my knowledge. I understand that this is a legal obligation and failure to which may draw administrative action, legal punishment and penalty as mentioned in the Indian Antarctic Act, 2022 and the rules made thereunder.

I shall abide by the waste management plan and emergency plan as required under sub-section (6) of 27 and referred to in rules 27 to 37, prepared for the station.

I confirm that I have read and shall abide by the provisions of Indian Antarctic Act 2022 and rules made thereunder, the Protocol on Environmental Protection to the Antarctic Treaty and its Annexes.

Date: _______________________ Signature of applicant:____________________

Name of applicant: _______________________

Signature of Head of Institution/Organisation with Seal

_________________________________________

* biology, engineering, environment, geology, medical, others or logistics branches including construction, operations, others

** Larsemann Hills / Schirmacher Hills / Princess Elizabeth Land/ Dronning Maud Land or any other specific Antarctic area.

*** any natural resource that is neither living nor renewable as per Explanation to section 7 of the Act.

**** remove or damage native plants/ birds/mammals/disturb habitat of native birds/remove soil biological material or collection/removal of any other sample

Note

(1)     Strike which is not applicable.

(2)     Where the space in the application Form is not sufficient to provide requisite details, may attach a separate sheet to provide requisite information.

(3)     Where the Permit is required by Head of any Governmental/Non-Governmental Organisation or Institution/autonomous bodies of Government of India, for group of expedition members, for scientific expedition then this Permit application form need not to be filled by each expedition member, but attach a list containing:

(a)      for scientific expedition: name of expedition member, project number, if any, project title, name of the principal investigator, designation, affiliation/organization, office address/postal address, permanent address, email, telephone, mobile number, Aadhaar card number/passport number, and nationality in a separate sheet and attach a copies of project proposals.

(b)      for non-scientific expedition: name of expedition member, designation, affiliation/organization, office address/postal address, permanent address, email, telephone/mobile number, Aadhaar card number/passport number, and nationality.

(4)     Before filling this Application Form, read the Indian Antarctic Act, 2022 and thereunder rules made before filling this Application form

(5)     It is understood that the expedition members name for a group of Indian expedition to Antarctica, may not be known at the time of submission of Permit Application, but shall have to be submitted one month prior to departure for Antarctica.

(6)     It is also understood that at the time of submission of Permit Application, some information of vessel or aircraft may not be known but shall have to be submitted one month prior to departure for Antarctica.

(7)     For other persons who are covered by this Permit Application, fill Annexure A: A full and final list (including their nationalities and passport numbers) and identity proof shall be submitted before departure along with two passport size photographs of applicant as well as all expedition members.

(8)     The head of the Stations operation or maintenance shall provide the waste management plan and emergency plan as required under sub-section (6) of section 27 of the Indian Antarctic Act, 2022 and referred to in the rules 27 to 37 made thereunder.

 

Annexure A

 

FORM-1A

(See sub-rule (1) of rule 4)

APPLICATION FOR PERMIT FOR ENTERING AND PERFORMING ACTIVITIES IN ANTARCTIC SPECIALLY PROTECTED AREA/ MARINE PROTECTED AREA

(1)     Name and designation of applicant: _______________________________________

(2)     Whether the applicant is part of an expedition organised by the Central Government/State Government/Statutory Body/Society/Organisation/Company/any other body: Yes/No

(If yes, attach particulars of all members of expedition as per Annexure to this Form)

(3)     Name and details of Antarctic Specially Protected Area/Marine Protected Area intended to visit:

__________________________________________________________________________________________________________________________________________________________________

(4)     Activity details

Number of person required to access the Antarctic Specially Protected Area/Marine Protected Area, at a time (names and details of persons):

__________________________________________________________________________________________________________________________________________________________________

(5)     Transportation to and within Antarctic Specially Protected Area/Marine Protected Area (provide details of modes of transportation such as on foot/ by snow mobile/ by helicopter, etc.)

__________________________________________________________________________________________ ________________________________________________________________________

(6)     Does the activity require any sampling, installation, or removal of equipment: Yes/ No

If yes, provide the details of type of sampling/ equipment and methods which may be used for sampling:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(7)     Whether activity can be conducted in accordance with the management plan for the area: Yes/ No If no, provide justification for deviation

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(8)     Whether activity is likely to disturb birds or seals (such as by approaching closer than the minimum approach distance provided in guidelines for the operation of aircraft near concentration of birds in Antarctica provided by the Committee for Environmental Protection and as mentioned in management plan):

(a)      Individual species: Yes / No

(b)      Concentrations of species (20+): Yes/ No

(c)      Breeding or moulting animals: Yes No

If yes, provide details:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(9)     Sample details to be collected within Antarctic Specially Protected Area//Marine Protected Area:

(10)   Whether activity involves sampling aquatic/ terrestrial environments for marine organisms or microbes or genetic material: Yes/ No

If yes, provide details:

(11)   Whether activity, if permitted, cause:

(a)      Faunal death: Yes/No

(b)      Faunal injury: Yes/ No

(c)      Other interference: Yes/No

If yes, then provide name and number of species affected:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(12)   Approval of Scientific / Ethics Committee:

(a)      If the activity involves invasive techniques on native fauna, provide evidence that the proposed methods have been approved or approval has been sought from an independent Scientific/Animal Ethics Committee.

(b)      Ensure that activity shall be conducted in accordance with the code of conduct for use of animals for scientific purposes provided by Scientific Committee on Antarctica Research:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(13)   Whether proposed to collect samples of moulted feathers: Yes/No

If yes, provide details:

__________________________________________________________________________________________________________________________________________________________________

(14)   Whether activity in the Antarctic Specially Protected Area/Marine Protected Area includes to collect biological material for bio-prospecting: Yes/No

If yes, then provide details of sample collection including collecting genetic material from Antarctic flora /fauna within Antarctic Specially Protected Area/Marine Protected Area for the purposes of extracting future potential commercial application:

__________________________________________________________________________________________________________________________________________________________________

(15)   Weather impact of proposed activities on Antarctic Environment is (less than minor or minor or more than minor) and provisions for Initial Environmental Evaluation/Comprehensive Environmental Evaluation have been considered? Yes/No

Provide details:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(16)   Details of Waste disposal:

______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

 

Declaration

I __hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as referred to in the Indian Antarctic Act, 2022 and the rules made thereunder.

Date: _______________________ Signature of applicant: ________________________

Name of applicant: ___________________________

Signature of Head of Institution/Organisation with Seal

 

FORM-1B

(See sub-rule (1) of rule 4)

APPLICATION FOR PERMIT FOR MINERAL RESOURCE ACTIVITY

(1)     Name and designation of applicant: ______________________________________

(2)     Whether the applicant is part of an expedition organised by the Central Government/State Government/Statutory Body/Society/Organisation/Company/any other body: Yes/No

(If yes, attach particulars of all members of expedition as per Annexure to this Form)

(3)     Brief outline of purpose of proposed activities; scientific/construction/maintenance/repair of Indian Antarctic station/any other structure/road/runway/jetty:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(4)     Description of mineral resource activities proposed to undertake and in what manner activities are essential for study/operations:

__________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(5)     What transport, storage and final usages arrangements shall be made for samples/mineral resources once removed from Antarctica, provide details:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(6)     Provide location and name of place from where the samples/minerals shall be collected or excavated:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(7)     Type, number, weight/volume, size of the samples/mineral resources to be collected or excavated:

(8)     Details of equipment/machineries proposed to be used for collection or excavation:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(9)     Whether any site camp shall be established during carrying out activity: Yes/No

If yes, provide details about the waste management plan and its implementation.

_____________________________________________________________________________________________________________________________________________________________

(10)   Weather impact of proposed activity on Antarctic Environment (is less than minor/minor/more than minor) and provisions for Initial Environment Evaluation/Comprehensive Environmental Evaluation have been considered?

__________________________________________________________________________________________________________________________________________________________________

(11)   Weather Waste disposal as per Antarctic Act has been planned, give details of Waste Management Plan

__________________________________________________________________________________________________________________________________________________________________

(12)   Collection/Removal of any other Sample (If, not intended, please leave this section unanswered): Yes/No

(a)      If yes, provide the purpose of sample collection (scientific study/specimen for museum/ /educational or cultural)

(b)      Provide sample details:

(13)   What method and equipment shall be used for sample collection, provide details:

_________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

 

Declaration

(By Permit holder)

I __hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as referred to in the Indian Antarctic Act, 2022 and the rules made thereunder.

Date: _______________________ Signature of applicant: ______________________

Name of applicant: _________________________

Signature of Head of Institution/Organisation with Seal

 

FORM-1C

(See sub-rule (1) of rule 4)

APPLICATION FOR PERMIT TO ALLOW THE INTRODUCTION OF NON-NATIVE ANIMALS, PLANTS OR MICROSCOPIC ORGANISMS OR REMOVAL OR DAMAGE TO NATIVE PLANTS/ BIRDS/MAMMALS/DISTURB HABITAT OF NATIVE BIRDS/REMOVE SOIL OR BIOLOGICAL MATERIAL OR COLLECTION/REMOVAL OF ANY OTHER SAMPLE FOR THE PURPOSES OF SCIENTIFIC RESEARCH

(1)     Name and designation of applicant: ________________________________________________________

(2)     Whether the applicant is part of an expedition organised by the Central Government/State Government/Statutory Body/Society/Organisation/Company/any other body: Yes/No

(If yes, attach particulars of all members of expedition as per Annexure to this Form)

(3)     Provide a brief outline of the scientific purposes for the proposed introduction/removal:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(4)     Indicate where will be introduced non-native* species be kept in Antarctica and the precautions that will be taken to prevent escape or spread of the introduced species or their contact with native fauna, flora and the Antarctic environment:

________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(5)     Outline the methods of removal of introduced species or their disposal by incineration, sterilisation or other means, and describe how the wastes will be disposed of:

______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(6)     Name (species) of non-native animal/plant/microscopic organism that are intended to be introduced:

(7)     What would be expected risk assessment of the introduction each non-native species, including potential consequences of accidental release:

__________________________________________________________________________________________________________________________________________________________________

(8)     Whether any site camp shall be established during carrying out activity: Yes/No

If yes, provide details how the waste management plan shall be implemented:

________________________________________________________________________________

________________________________________________________________________________

(9)     Location and other details of species of non-native animal/plant/microscopic organism that will be removed from the area:

(10)   Provide a brief outline of scientific purpose of the proposed activities:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(11)   Indicate what activities are intend to be undertake which may or may not result in the killing, injuring, capturing, handling, molesting, disturbing, removing or damaging to species or potential to damage habitat:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(12)   If native mammals, birds or invertebrates are involved in research describe how they will be treated in an appropriately humane manner? If the project has been subject to an scientific/ethical review, please include details of:

(a)      the reviewing body

(b)      the date the review was undertaken and

(c)      the conclusions and any project-specific recommendations:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(13)   If the mammals, birds or invertebrates (alive or deceased) are to be transported, done, provide details:

__________________________________________________________________________________________________________________________________________________________________

(14)   the intention is to do something which would cause potential damage to the habitat/specially protected species or population of any native mammal, bird, plant or invertebrate, provide details of activity and the habitat:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(15)   Indicate species of native mammal, bird, invertebrate or native plant which would be affected by the activity:

(16)   Provide details if proposes to fly or land helicopter or other aircraft/use an explosive/use vehicle or vessel or hovercraft/small boat near concentration of native birds or seals:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(17)   Collection/Removal of any other Sample: Yes/No

(a)      provide purpose of sample collection (scientific study/specimen for museum/herbarium/zoological or botanical garden/educational or cultural):

____________________________________________________________________________________________________________________________________________________________

(b)      Provide the sample details:

(c)      What method and equipment shall be used for sample collection, provide details:

_______________________________________________________________________________________

_______________________________________________________________________________________

____________________________________________________________

(d)      Whether intend to collect samples from Antarctic Specially Protected Area/Marine Protected Area or near Historic Site and Monuments, if so please provide details, what precautions shall be taken to avoid any disturbance to the biological, environmental and geological values of the area:

________________________________________________________________________________________

________________________________________________________________________________________

__________________________________________________________

(*"Non-native" species are those that are not indigenous to the Antarctic Treaty area during any stage of their lifecycle, or which do not occur there seasonally through natural migrations)

 

Declaration

(By Permit holder)

I _ hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as prescribed in the Indian Antarctic Act, 2022 and the rules made thereunder.

Date: _______________________ Signature of applicant: ______________________

Name of applicant: _________________________

 

FORM-2

(See sub-rule (1) of rule 4)

APPLICATION FOR PERMIT FOR VESSEL/AIRCRAFT ENTERING INTO ANTARCTIC/ CONVENTION AREA

Applicable to: Owner/Operator of vessel or aircraft which is part of an Indian expedition (Governmental/NonGovernmental Organization/Private/Tourist/Commercial Fishing/Other) including any such vessel or aircraft which is registered in India but chartered by any other Party for entering Antarctic Treaty/Convention Area.

PART A: Owner/Operators Details

(1)     Attach a photograph (affix in the space provided below), and relevant pages of the passport of the applicant that provide personal identification and address.

Please affix a

copy of passport

size photograph

in the space:

(2)     Confirm under what authorisation you intend to enter Antarctica. (e.g. via a Permit obtained from the Committee for Antarctic Governance and Environmental Protection (CAGEP) OR authorisation granted by another Party to the Protocol: __________________________________________________________________________________

(3)     Particulars of Applicant (Permit Holder)

(a)      Applicant: ______________________________________________________________

(b)      Organisation: ___________________________________________________________________

(c)      Identity proof (Passport/Aadhaar card/Voter Identity card)________________________________

(d)      Designation: ____________________________________________________________________

(e)      Postal address: __________________________________________________________________

(f)       Email address: __________________________________________________________________

(g)      Telephone/Mobile number: ________________________________________________________

(h)     Website: _______________________________________________________________________

(i)       Nationality: ____________________________________________________________________

PART B: Vessel/Aircraft Details

(4)     Arrival and departure date and place

(a)      First port of departure to Antarctica: _________________________________________________

(b)      Probable date of initial entry into Antarctic Treaty area (600 South latitude):__________________

(c)      Probable date of final exit from Antarctica (600 South latitude) :____________________________

(d)      First place of call after final exit from Antarctica: _______________________________________

(5)     Particulars of Registration

(a)      Country of Origin: ________________________________________________________________

(b)      Flag State during filing application: __________________________________________________

(c)      Port of registry: __________________________________________________________________

(d)      Class (Ice Class/Ice Strengthen): _____________________________________________________

(e)      Year and Place of built: ____________________________________________________________

(f)       Validly of Registration: ____________________________________________________________

(6)     Particulars of Vessel/Aircraft

(a)      Name: ________________________________________________________________________

(b)      Any previous name if known: ______________________________________________________

(c)      Type: _________________________________________________________________________

(d)      Length: ________________________________________________________________________

(e)      Breadth: _______________________________________________________________________

(f)       Height: ________________________________________________________________________

(g)      Draft (for vessel): ____________________________________________________________

(h)     Make and HP of Engine: __________________________________________________________

(i)       Age of Vessel/Aircraft: ___________________________________________________________

(j)       Base of Operation: _______________________________________________________________

(k)      Dry Weight/Tonnage: ____________________________________________________________

(l)       Type of fuel required to run engine: __________________________________________________

(m)    International Maritime Organisation number, external markings (for vessel): ______________________________________________________________________________

(n)     International radio call sign: _______________________________________________________

(o)      Polar Ship Certificate number (vessel):_______________________________________________

(p)      Vessel communication types and numbers (e.g. INMARSAT A, B and C numbers or any other):

______________________________________________________________________________

(q)      Hull and superstructure construction material(s) of vessel:

______________________________________________________________________________

(r)      Number of Crew: ________________________________________________________________

(s)      Details of Crew and Qualifications (including Captain/ Pilot/Ice-Captain/Pilot): ______________________________________________________________________________

(The list of name and qualification may be submitted thirty days before entering of vessel or aircraft into Antarctic Region, if during time of making application, details are not known)

(t)       Details of life saving appliances available in vessel or aircraft:

____________________________________________________________________________________________________________________________________________________________

(u)     Communication System:

Whether, expedition/vessel/aircraft have a regular communication schedule, reporting on a regular basis: Yes/No

If yes, provide details including how the expedition/vessel/aircraft will communicate with and frequency of schedule:

__________________________________________________________________________________________

__________________________________________________________________________________________

_________________________________________________________________________________________

(v)      Whether, the expedition/vessel/aircraft be carrying a tracking device: Yes/No

If yes, provide details including frequency of position reporting:

__________________________________________________________________________________________

__________________________________________________________________________________________

(w)     Whether, any contingency plans have been made for loss of contact, provide details:

_______________________________________________________________________________________________

______________________________________________________________________________________________

(7)     Particulars of Aircraft :

Type (e.g., fixed wing, helicopter, dirigible, balloon, etc.) and description:

_______________________________________________________________________________________________

_______________________________________________________________________________________________

(a)      Range: _________________________________________________________________________

(b)      Endurance: _____________________________________________________________________

(c)      Seating capacity: _________________________________________________________________

(d)      Take-off weight: _________________________________________________________________

(8)     Insurance particulars (including insurer, type and amount of cover and expiry dates (attach copy of policy/policies), whether it also Includes third party, equipment, medivac, repatriation, and search and rescue, provide details:

_______________________________________________________________________________________________

_______________________________________________________________________________________________

________________________________________________________

(9)     Purpose for entering Antarctica or Convention region:

(expedition/ scientific research/ environmental management or monitoring/tourism/shelter/emergency/ medical/educational visit/other, indicate):

_______________________________________________________________________________________________

_____________________________________________________________________

(10)   Whether a member or intend to become a member of the International Association of Antarctic Tour Operators, provide details of membership level and length, or when you intend to apply (applicable for vessel only):

_______________________________________________________________________________________________

_____________________________________________________________________

(11)   Whether expedition intend to visit any Marine Protected Area : Yes/No

If yes, provide details (should submit Form 1A)

_______________________________________________________________________________________________

_____________________________________________________________________

PART C: Activity Details

(12)   If Permit required for a private expedition, non-government organisation, or tourist operator, provide name of vessel and crew/passenger carrying capacity:

_______________________________________________________________________________________________

_______________________________________________________________________________________________

________________________________________________________

(13)   Location/Area of the proposed activity (provide coordinates or place name according to Composite Gazetteer of Antarctica published by Scientific Committee on Antarctica Research):

____________________________________________________________________________________________________________________________________________________________________

(14)   Provide detailed description of activities in a separate sheet (refer to sections of your attached environmental impact assessment report if applicable)

_______________________________________________________________________________________________ ____________________________________________________________________

(15)   What is the objective or purpose of the activity/activities?

_______________________________________________________________________________________________ _____________________________________________________________________

(16)   Season of activity: Summer/ Winter

(17)   What are the planned dates to undertake activities in Antarctica

_______________________________________________________________________________________________

_______________________________________________________________________________________________

________________________________________________________

(18)   What are possible alternatives to the activity, including the alternative of not carrying on the activity? What are the consequences of each alternative?

_______________________________________________________________________________________________

_______________________________________________________________________________________________

________________________________________________________

(19)   Means of transportation within Antarctica (Ski/Snow scooter/Snow Vehicle/Aircraft/Other):

_______________________________________________________________________________________________

_____________________________________________________________________

(20)   Whether the proposed activity will have an impact on the environment of Antarctica: Yes/No

yes and minor or transitory - attach Initial Environmental Evaluation Report

b. If yes and more than minor or transitory - attach draft Comprehensive Environmental Evaluation Report

c. If no, then justify the reason why Initial Environmental Evaluation or Comprehensive Environmental Evaluation Report is not required to prepare for the proposed activity in a separate sheet and attach with application

(21)   Mitigation Measures to reduce adverse environmental impact:

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_______________________________________________________________________________________________

______________________________________________________________________________________________

(22)   Whether there is a proposal to take away hazardous substances into Antarctica? If yes, provide details of hazardous substances (e.g. chemical substances), radioactive material or isotopes that you propose to use. For each substance, list:

(a)      the hazard class: __________________________________________________________________

(b)      the quantity: ____________________________________________________________________

(c)      why it is required: ________________________________________________________________

(d)      whether or not they will be released into the environment: _________________________________

(e)      explain how they are intended to be used: ______________________________________________

_______________________________________________________________________________

(23)   Whether there is intention to store fuel, outside the main tanks of a vessel or within the Antarctic terrestrial environment? For each fuel type, state the quantity and location of the storage facility. If a fuel transfer is to be undertaken, state the quantity and location of the storage facility. If a fuel transfer is to be undertaken, provide details including a copy of the fuel Spill Contingency Plan.

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_______________________________________________________________________________________________

___________________________________________

(24)   Provide waste generation, collection, treatment, and disposal procedure:

(The existing waste management plans for vessels, aircrafts and stations shall be taken into account in preparing the waste management plan)

(a)      Sewage

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Packaging and disposal practices: ___________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________________

(b)      Grey water

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Packaging and disposal practices: ___________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(c)      Food waste (other than meat and poultry product waste)

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Packaging and disposal practices:___________________________________________________

______________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(d)      Meat and poultry product waste

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Packaging and disposal practices:___________________________________________________

______________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(e)      General waste

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Packaging and disposal practices:____________________________________________________

______________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(f)       How waste will be removed from Antarctica, provide details of storage and/or disposal:_

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_______________________________________________

(g)      What procedures will be put in place to handle waste, chemicals, fuel, to prevent cross contamination in Antarctic Sea and manage any other impacts identified, attach a copy of waste management plan of vessel/aircraft?

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_______________________________________________

(25)   Whether there is any contingency plan to be followed in the case of emergency or adverse impact on the environment: Yes/No

If yes, provide details and attach a copy of the plan

_______________________________________________________________________________________________

_______________________________________________________________________________________________

________________________________________________________

(26)   Total estimated expenditure on expedition

(a)      Cost incurred in procurement/arrangement of Indian goods/services/material/ship/aircraft chartering etc.:

Indian Rupees __________________________________________________________________

In words: ______________________________________________________________________

(b)      Cost incurred in foreign procurement/arrangement of foreign goods/services/material/ship/aircraft chartering etc.:

Indian Rupees __________________________________________________________________

In words: ______________________________________________________________________

(27)   Particulars of Security Deposit as per rule 9 (online payment)

_______________________________________________________________________________________________

_____________________________________________________________________

(28)   Particulars of Application fee as per rule 9 (online payment)

_______________________________________________________________________________________________

_____________________________________________________________________

PART D: Waste Discharge into Sea

(29)   Provide waste generation, collection, treatment, and disposal procedure proposed:

(a)      Oil or oily mixture, bilge water waste

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Storage, treatment and Disposal practices: _____________________________________________

______________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(b)      Effluent waste (Sewage and domestic waste)

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Storage, treatment and Disposal practices:_____________________________________________

______________________________________________________________________________

_______________________________________________________________________________________

_____________________________________________________________________

(c)      Food waste including fresh fish and parts

(i)       Quantity expected to be generated: __________________________________________________

(ii)      Storage, treatment and Disposal practices:_____________________________________________

______________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________________

(30)   How the operator shall ensure that garbage, plastic, or other substance that is harmful to the Antarctic marine environmental shall not be discharged or disposed into sea

_______________________________________________________________________________________________

_______________________________________________________________________________________________

_____________________________________________________

 

Declaration

I ___________________________________hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as referred to in the Indian Antarctic Act, 2022 and rules made thereunder.

Date___________________________ Signature of

applicant___________________________

Name of applicant______________________________

Signature of Owner/Operator/Head of Institution/Organisation with Seal

PART E: Fishing Activity Details

* This part only to be filled by Owner/Operator who intent to apply for fishing/commercial fishing in Antarctic or Convention region apart from PART A, PART B, PART C and PART D.

* This is primary information required for Committee to process the application to submit to the Commission for Conservation of Antarctic Marine Living resources. The application fee and security deposit shall be applicable as described in Schedule 1.

* Requisite information, details, application, processing fee, security deposit and any other fee as required by Commission for Conservation of Antarctic Marine Living Resources shall be provided and deposited by the Permit Holder separately to the Committee or directly to Secretariat of Commission for Conservation of Antarctic Marine Living Resources as directed by the Committee.

(1)     Name, address, passport details and nationality of operator, if different from vessel owners:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(2)     Name, address, passport details and nationality of master and, where relevant, of fishing master:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(3)     Indicate Area for which Permit is required:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(4)     About Vessel:

(a)      beam(m): ______________________________________________________________

(b)      gross registered tonnage: __________________________________________________

(c)      normal crew complement: _________________________________________________

(d)      power of main engine or engines (kW): _______________________________________

(e)      carrying capacity (tonnes), number of fish holds and their capacity (m³):_______________________________________________________________________

(f)       details of ice classification (if any):___________________________________________

(g)      details of freezing rate capacity:______________________________________________

(5)     Provide details if fishing vessel is already registered at Commission for Conservation of Antarctic Marine Living Resources secretariat:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(6)     Type and description of fishing gear proposed to be operated:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(7)     Provide intended harvested Fish species from Convention area (in tons):

(a)      Patagonian toothfish (Dissostichus eleginoides) _______________________________________

(b)      Antarctic toothfish (Dissostichus mawsoni) __________________________________________

(c)      Mackerel icefish (Champsocephalus gunnari)_________________________________________

(d)      Antarctic krill (Euphausia superba)_________________________________________________

(e)      Other species of Icefish/Toothfish___________________________________________________

(f)       New and exploratory fisheries______________________________________________________

(g)      Any other species________________________________________________________________

(8)     First Port of entry after returning from fishing from Antarctica, landing and trading details of harvested fish and other species:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(9)     Provide transshipment details:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(10)   Probable period of operation in Antarctic/Convention region:

From (date)_______________________________to (date)__________________________________

(11)   Photographs of Vessel photographs of sufficiently high-resolution, colour, brightness and contrast so as to properly identify the vessel and all relevant details and shall consist of:

(a)      photograph showing the starboard side of the vessel displaying its full overall length and complete structural features, whether attached with application: Yes/No

(b)      one photograph showing the port side of the vessel displaying its full overall length and complete structural feature, whether attached with application: Yes/No

(c)      one photograph showing the stern taken directly from astern, whether attached with application: Yes/No

(12)   Details of the implementation of the tamper-proof requirements for all Automatic Location Communicators installed on board the vessel:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(13)   Period for which license is sought:

From (date)________________________________to (date)______________________________________________

(14)   Any other information in respect of each licensed vessel appropriate for the purposes of the implementation of the conservation measures adopted by the Commission:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

 

Declaration

I ___________________________________ hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as referred to in the Indian Antarctic Act, 2022 and the rules made thereunder.

Date___________________________ Signature of

applicant____________________________

Name of applicant_______________________________

Signature of Owner/Operator/Head of Institution/Organisation with Seal

PART F: Permit for Tourism/Recreational Activity

This part only to be filled by Owner/Operator who intent to apply for tourist/recreational activity in Antarctic apart from PART A, PART B, PART C and PART D.

(1)     Whether Operator or associate member (tour operator, travel agent, organiser):

_________________________________________________________________________________________

(2)     Whether registered with International Association of Antarctic Tour Operator: Yes/No

If, yes, provide membership details:

__________________________________________________________________________________________________________________________________________________________________

(3)     Whether vessel is equipped with Vessel Monitoring System, Contingency Plan: Yes/No

If yes, provide details and attach a copy of document:

____________________________________________________________________________________________________________________________________________________________________________________

(4)     Provide the number of crew, passengers and tourist guide who will enter into Antarctica and attach a list showing details (Name, Citizenship, Passport Number, Gender, age):

______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(5)     Expedition details

Observers

Record of Expedition Numbers (attach list in separate sheet if space is not sufficient)

Pax: Passengers: members of the expedition that are not staff, crew, observers or national representatives.

Staff: Expedition personnel, guides, lecturers and small boat drivers (exclude crew serving these functions).

Crew: Vessel captain and officers, helicopter pilots, and crew and hotel/catering staff (excluding above).

Observer: Observers or National Representatives

 

Declaration

I ___________________________________ hereby solemnly and sincerely declare that all the information provided in Permit Application Form is true and correct to the best of my knowledge. I also understand that this is a legal obligation to abide by the provisions of the Act and failure to which may draw administrative action, legal punishment and penalty as prescribed in the Indian Antarctic Act, 2022 and the rules made thereunder.

Date___________________________ Signature of

applicant____________________________

Name of applicant_______________________________

Signature of Owner/Operator/Head of Institution/Organisation with Seal

Note:

(1)     Strike which is not applicable.

(2)     Wherever applicant feels the space provided in the application form is not sufficient to provide requisite details, mat attach a separate sheet to provide requisite information, referring to the Part and serial number of the application detail).

(3)     For each vessel or aircraft separate Permit application should be dully filled and submitted.

(4)     Read the Indian Antarctic Act, 2022 and rules made thereunder before filling this application form.

(5)     It is understood that the crew/captain/masters name, may not be known at the time of submission of Permit application, but shall be submitted one month prior to departure for Antarctica.

(6)     It is understood that at the time of submission of Permit application, some information of vessel or aircraft may not be known, but shall be submitted one month prior to departure for Antarctica.

(7)     For other persons who are covered by Permit fill Annexure A: A full and final list (including their nationalities and passport numbers) must be submitted before departure along with two passport size photographs of applicant as well as all expedition members.

 

Annexure A

 

FORM 3

(See sub-rule (1) of rule 48)

Ministry of Earth Sciences, Government of India

Balance Sheet as on ....................

 

 

FORM P1

(See sub-rule (1) of rule 9)

MINISTRY OF EARTH SCIENCES, GOVERNMENT OF INDIA

Prithvi Bhawan, Lodi Road, New Delhi, 110003, India

Committee on Antarctic Governance and Environmental Protection

PERMIT

For entry, carrying out activities and stay in Antarctica

Permit number.......................................................................................

Permit Valid from.............................to.............................

This Permit is granted in favour of:

Dr./Mr./Mrs./Miss.......................................................................................

Designation.......................................................................................

Affiliation.......................................................................................

Nationality.......................................................................................

holding Aadhaar card Number ............................./Passport Number............................. issued by ............................. at.............................

Committee authorises the Permit holder

Dr./Mr./Mrs./Miss............................. and the members of his group of expedition (as per Annexure A), as the case may be, to enter into Antarctica and to perform following activities:-

(1)     Entry into Antarctica..........................................................: Yes/No

(2)     Places to be entered in Antarctica.............................: Yes/No

Name of place/area/region.............................

(3)     Entry and remain in Indian Antarctic station, Maitri/ Bharati/Both : Yes/No

(4)     Visiting other Antarctic station/s.............................: Yes/No

(5)     To carry out Scientific/Logistics/Tourism/Recreational activity.............................: Yes/No

(6)     Waste disposal in Antarctica .............................: Yes/No

(7)     Waste discharge into Antarctic water ..............................: Yes/No

(8)     For removal of biological sample or other sample.............................: Yes/No

(If yes, according to the attached list provided in Annexure B)

(9)     Introduction of non-native species..........................................................: Yes/No

(If yes, according to the attached list provided Annexure B)

(10)   For Mineral Resource Activity.............................: Yes/No

(If yes, according to the attached list provided in Annexure B)

(a)      Scientific research.............................: Yes/No

(b)      Construction/maintenance or repair of Indian station or any other structure: .............................: Yes/No

(c)      Road/runway or jetty maintained by or on behalf of India.............................: Yes/No

He/She/They, are authorised to conduct activities during austral summer/winter in Antarctica, whereas this Permit is valid from:

date.............................to (date).............................

The Permit holder shall hold the Permit (P1) for entering Antarctic region.

The Permit holder and associated members of the expedition shall abide by the provisions of the Indian Antarctic Act, 2022 and the rules made thereunder, and conditions mentioned in this Permit. For any kind of violation of any provision of the Indian Antarctic Act, 2022 and the rules made thereunder, the Permit shall be revoked immediately and appropriate action against the Permit holder shall be taken by the Committee.

Member Secretary of the Committee..........................................................

Signature with Seal of the Member Secretary:

Date:.............................Place.............................

Enclosures:

Annexure A: Permitted list of expedition members.

Annexure B: Particulars of Permitted sample collection of biological of any other sample, from Antarctica/Mineral Resources Activity

 

Conditions

(1)     Permit holder shall undertake proposed activities in accordance with provisions of the Indian Antarctic Act, 2022 and rules made thereunder, including the obligation of Treaty, Convention and the Protocol.

(2)     Permit holder to ensure the expedition members covered by this Permit shall be fully informed of all their environmental responsibilities, including interference to wildlife, introduction of non-native species, waste disposal, significance of historic sites and monuments and protected areas.

(3)     Permit holder shall ensure that participants of expedition shall not carry any weapon and firearms into Antarctica.

(4)     Committee may require from the applicant to submit any information, data, document apart from the information provided in the Application Form, which it may deem necessary for processing the Application From the applicant.

(5)     The Permit holder shall ensure that there shall be minimum disturbance to flora, fauna, lake, glacial or land.

(6)     Samples of live birds or eggs shall not be collected if not permitted.

(7)     Post-visit report in prescribed format shall be submitted to the Committee within three months of the completion of activity in Antarctica.

(8)     Where, Permit holder staying beyond three months in Antarctica, then after returning from Antarctica withing a month post-visit report shall be submitted.

 

Annexure A

List of Expedition Members to Whom Permit Granted for Entry in Antarctica and carrying out Activities in Antarctica

 

Annexure B

(A)     Removal of Biological Sample/ introducing non-native Species

Name of Permit Holder............................

(B)     Removal of any other sample/ Mineral Resource Activity

Name of Permit Holder.......................................

 

FORM P 2

(See sub-rule (1) of rule 9)

MINISTRY OF EARTH SCIENCES, GOVERNMENT OF INDIA

Prithvi Bhawan, Lodi Road, New Delhi, 110003, India

Committee on Antarctic Governance and Environmental Protection

PERMIT

For entering into Antarctic Specially Protected Area (ASPA), Marine Protected Area (MPA) and Historic Sites and Monuments (HSM)

Permit number..............................................................................

Permit Valid from.......................................to.......................................

This Permit is granted in favour of:

Dr./Mr./Mrs./Miss..............................................................................

Designation..............................................................................

Affiliation..............................................................................

Nationality..............................................................................

holding Aadhaar card Number ......................................./Passport Number....................................... issued by .......................................at.......................................

Committee authorizes the Permit Holder,

Dr./Mr./Mrs./Miss.......................................and the persons mentioned below:

to enter into:

(1)     Antarctic Specially Protected Area

Number................................................................................................

Name:................................................................................................

................................................................................................................................

................................................................................................................................

(2)     Marine Protected Area.

Number................................................................................................

Name:................................................................................................

(3)     Historical Sites and Monument

................................................................................................................................

................................................................................................................................

He/She/They, is authorised to conduct activities during austral summer/winter in Antarctica, whereas this Permit is valid from:

date................................to (date)................................

The Permit holder shall hold the Permit (P2) for entering Antarctic region.

The Permit holder and associated members of the expedition shall abide by the provisions of the Indian Antarctic Act, 2022 and the rules made thereunder, and conditions mentioned in this Permit. For any kind of violation of any provision of the Indian Antarctic Act, 2022 and the rules made thereunder, the Permit shall be revoked immediately and appropriate action against the Permit holder shall be taken by the Committee.

Member Secretary of the Committee................................................................

Signature with Seal of the Member Secretary:

Date:................................Place................................

 

Conditions

(1)     Permit holder shall undertake proposed activities in accordance with provisions of the Indian Antarctic Act, 2022 and rules made thereunder, including the obligation of Treaty, Convention and the Protocol.

(2)     Entry to the Antarctica Specially Protected Area/ Marine Protected Area/Historic Site and Monuments shall be minimum to avoid interference.

(3)     All authorised person shall carry a copy of the Management Plan while entering into Protected Area.

(4)     All intended activity shall be conducted according to Management Plan of the Protected Area.

(5)     To avoid introduction of non-native species visitors shall clean all footwear, cloth, sampling equipment, instrument, and markers, before entering in to Protected Area.

(6)     Vessel, boats shall be left at the shoreline during access to the area to avoid any disturbance.

(7)     Verbal communication and noise level generated from any means shall be kept minimum.

(8)     Vehicles are prohibited within the Protected Area.

(9)     Permit holder to ensure the expedition members covered by this Permit shall be fully informed of all their environmental responsibilities, including interference to wildlife, introduction of non-native species, waste disposal, significance of historic sites and monuments and protected areas.

(10)   Permit holder shall ensure that participants of expedition shall not carry any weapon and firearms into Antarctica.

(11)   Committee may require from the applicant to submit any information, data, document apart from the information provided in the Application Form, which it may deem necessary for processing the Application From the applicant.

(12)   The Permit holder shall ensure that there shall be minimum disturbance to flora, fauna, lake, glacial or land.

(13)   Samples of live birds or eggs shall not be collected if not permitted.

(14)   Post-visit report in prescribed format shall be submitted to the Committee within three months of the completion of activity in Antarctica.

(15)   Where, Permit holder staying beyond three months in Antarctica, then after returning from Antarctica within a month post-visit report shall be submitted.

 

FORM P3

(See sub-rule (1) of rule 9)

MINISTRY OF EARTH SCIENCES, GOVERNMENT OF INDIA

Prithvi Bhawan, Lodi Road, New Delhi, 110003, India

Committee on Antarctic Governance and Environmental Protection

PERMIT

For introducing non-native animals and plants or microscopic organism in Antarctica

Permit number................................................................................................

Permit Valid from................................to................................

This Permit is granted in favour of:

Dr./Mr./Mrs./Miss................................................................................................

Designation................................................................................................

Affiliation................................................................................................

Nationality................................................................................................

holding Aadhaar card Number ................................/Passport Number................................ issued by ................................ at................................

Committee authorizes the Permit holder,

Dr./Mr./Mrs./Miss................................................................................................

for scientific research purpose only:

(1)     Introducing non-native animals/plants: Yes/No

(2)     Introducing microscopic organism: Yes/No

He/She is authorised to conduct activities during austral summer/winter in Antarctica, whereas this Permit is valid from date................................... to date................................... at location/place ................................... in Antarctica.

The Permit holder shall hold the Permit (P3) for entering Antarctic region.

The Permit holder and associated members of the expedition shall abide by the provisions of the Indian Antarctic Act, 2022 and the rules made thereunder, and conditions mentioned in this Permit. For any kind of violation of any provision of the Indian Antarctic Act, 2022 and the rules made thereunder, the Permit shall be revoked immediately and appropriate action against the Permit holder shall be taken by the Committee.

Member Secretary of the Chairman of Committee...................................

Signature with Seal of the Member Secretary:

Date:...................................Place...................................

 

Conditions

(1)     Permit holder shall undertake proposed activities in accordance with provisions of the Indian Antarctic Act, 2022 and rules made thereunder, including the obligation of Treaty, Convention and the Protocol.

(2)     To avoid introduction of non-native species visitors shall clean all footwear, cloth, sampling equipment, instrument, and markers, before entering in to Protected Area.

(3)     Permit holder to ensure the expedition members covered by this Permit shall be fully informed of all their environmental responsibilities, including interference to wildlife, introduction of non-native species, waste disposal, significance of historic sites and monuments and protected areas.

(4)     Permit holder shall ensure that participants of expedition shall not carry any weapon and firearms into Antarctica.

(5)     Committee may require from the applicant to submit any information, data, document apart from the information provided in the Application Form, which it may deem necessary for processing the Application From the applicant.

(6)     The Permit holder shall ensure that there shall be minimum disturbance should be to flora, fauna, lake, glacial or land.

(7)     Samples of live birds or eggs shall not be collected if not permitted.

(8)     Post-visit report in prescribed format shall be submitted to the Committee within three months of the completion of activity in Antarctica.

(9)     Where, Permit holder staying beyond three months in Antarctica, then after returning from Antarctica within a month post-visit report shall be submitted.

 

FORM P4

(See sub-rule (1) of rule 9)

MINISTRY OF EARTH SCIENCES, GOVERNMENT OF INDIA

Prithvi Bhawan, Lodi Road, New Delhi, 110003, India

Committee on Antarctic Governance and Environmental Protection

PERMIT

For Vessel and Aircraft entering into Antarctica

Permit number.........................................................................................................

Permit Valid from......................................................................to...................................

This Permit is granted in favour of:

Dr./Mr./Mrs./Miss.........................................................................................................

Designation.........................................................................................................

Affiliation.........................................................................................................

Nationality.........................................................................................................

holding Aadhaar card Number .................................../Passport Number................................... issued by ................................... at...................................

Vessel/Aircraft have following particulars:

Chartered by..........................for entry into Antarctic/Convention area.

Committee authorises the Permit Holder,

Dr./Mr./Mrs./Miss.......................... who is the Owner/Operator of the Vessel/Aircraft and the group of expedition members/crew (as applicable and listed in Annexure A) as mentioned in the attached list to enter into Antarctica and perform following activity/activities:

(1)     Entering into Antarctica.......................... : Yes/No

(2)     For:

(a)      Indian Expedition ..........................: Yes/ No

(b)      Tourism/recreation activity..........................: Yes/No

(c)      Fishing Activity..........................: Yes/No

(3)     Places to enter in Antarctica.

..............................................................................

..............................................................................

(4)     For waste disposal in Antarctica:..........................Yes/No

(5)     For discharge into Antarctic water..........................Yes/No

He/She/They, is authorised to conduct activities during austral summer/winter in Antarctica, whereas this Permit is valid from:

date.......................... to (date)..........................

The Permit holder shall hold the Permit (P4) for entering Antarctic region.

The Permit holder and associated members of the expedition shall abide by the provisions of the Indian Antarctic Act, 2022 and the rules made thereunder, and conditions mentioned in this Permit. For any kind of violation of any provision of the Indian Antarctic Act, 2022 and the rules made thereunder, the Permit shall be revoked immediately and appropriate action against the Permit holder shall be taken by the Committee.

Member Secretary of the Committee..........................

Signature with Seal of the Member Secretary:

Date:..........................Place..........................

Enclosures:

Annexure A: Permitted list of expedition member/crew/passenger/tourists, to enter into Antarctica.

 

Conditions

(1)     Permit holder shall undertake proposed activities in accordance with provisions of the Indian Antarctic Act, 2022 and rules made thereunder, including the obligation of Treaty, Convention and the Protocol, MARPOL and Polar Code.

(2)     Permit holder to ensure the expedition members covered by this Permit shall be fully informed of all their environmental responsibilities, including interference to wildlife, introduction of non-native species, waste disposal, significance of historic sites and monuments and protected areas.

(3)     Permit holder shall ensure that participants of expedition shall not carry any weapon and firearms into Antarctica.

(4)     Committee may require from the applicant to submit any information, data, document apart from the information provided in the Application Form, which it may deem necessary for processing the Application From the applicant.

(5)     The Permit holder shall ensure that there shall be minimum disturbance to flora, fauna, lake, glacial or land.

(6)     Aircraft shall submit copy of logbook operation of flying time, date, coordinates of routes and landing site and duration of halt for each flight operation after completion of the expedition to the Committee.

(7)     Vessel shall provide copy of logbook of voyage details inclusive of coordinates with date and time, coordinates of anchoring, duration anchoring, any information or incidents which Operator feels necessary in terms of safety and protection of Antarctic environment.

(8)     Within three months of termination of Expedition Permit holder must submit the post-visit report to the Committee in the format as prescribed

(9)     Post-visit report in prescribed format shall be submitted to the Committee within three months of the completion of activity in Antarctica.

(10)   Where, Permit holder staying beyond three months in Antarctica, then after returning from Antarctica within a month post-visit report shall be submitted.

 

Annexure A

Permitted List of Expedition Members

Name, Aadhaar card number/ Passport Number, Affiliation/Nationality

 

FORM-R1

(See clause of sub-rule (1) of rule 10 and sub-rule (2) of rule 15)

Post-Visit Report

On Permit issued for entry, carrying out activities and stay in Antarctica

(1)     Title of Antarctic Expedition: ________________________________________________________

(2)     Total period of participation: _________________________________________________________

(3)     Season: Austral Summer/ Winter

(4)     Project Number (if relevant): _________________________________________________________

(5)     Particulars of Permit Holder:

(a)      Name of Applicant: _______________________________________________________

(b)      Organisation: ____________________________________________________________

(c)      Designation: _____________________________________________________________

(d)      Postal address: ___________________________________________________________

(e)      Email address: ___________________________________________________________

(f)       Telephone/Mobile number: _________________________________________________

(g)      Website: ________________________________________________________________

(h)     Nationality: ______________________________________________________________

(6)     Period of Permit: _________________________________________________________________

(7)     Permit issued for__________________________________________________________________

(8)     Issue and expiry date of Permit: ______________________________________________________

(9)     Whether subsequently during continuation of activity to carry out activity in Antarctica, obtained any other Permit, if so, mention Permit number, date of issue and expiry date:

________________________________________________________________________________________________________________________________________________________________________________

(10)   Purpose of visit to the Area under the current Permit:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(11)   List of dates of entry, duration of visit, and all persons who entered the Area under the Permit number provided against serial number 6 and subsequent Permit:

(12)   Was the activity undertaken within the mentioned permit period: Yes/No

If No, provide further information if carried out any part of the activity beyond the permit period:

______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(13)   Was the sample collected according to Permit: Yes/No

If No, add further information if samples collected other than authorised:

______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(14)   Mode of transport/approach within the Area Foot/vehicle/snow mobile/helicopter/other, mention:

_________________________________________________________________________________________

(15)   Describe activities conducted in the Area, including impacts on the habitats and remedial action taken,

where applicable:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(16)   Sampling activities conducted:

Ensure you provide sufficient detail describing the following:

* Gathering, collecting, injuring, or otherwise interfering with any native flora.

* Killing, taking, injuring, disturbing or otherwise interfering with any native birds or seals (including the collection of any dead specimens, bones or eggs).

* Taking, or impacting the habitat of any native invertebrates.

* Gathering and collecting rocks, meteorites, water, sediment, snow, soil or other samples.

 

(17)   Attach a copy of the map of the Area showing the location of activities performed under the first and subsequent permit (as applicable) - campsite location(s) land/sea/air movements or routes, sampling sites, installations, deliberate or accidental release of materials, any other impacts, and features of special significance not previously recorded:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(18)   Provide descriptions and locations of markers, instrumentation or equipment installed and/or removed, or any material released into the environment (noting how long these are intended to remain in the area). Include information about any unlabeled material observed that may have been left by other parties:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

Signature of Permit Holder:____________________________

Name :____________________________________________

Date:_____________________________________________Place:___________________________

If space provided in the application to submit required information is not sufficient, may attach a separate sheet

 

FORM-R2

(See clause (e) of sub-rule (1) of rule 10 and sub-rule (2) of rule 15)

Post-Visit Report

On Permit issued to enter Antarctic Specially Protected Area/ Marine Protected Area/Historic Site and Monuments

(1)     Title of Antarctic Expedition: ________________________________________________________

(2)     Total period of participation: _________________________________________________________

(3)     Season: Austral Summer/ Winter

(4)     Project Number (if relevant):_________________________________________________________

(5)     Particulars of Permit Holder:

(a)      Name of Applicant: _____________________________________________________________

(b)      Organisation: __________________________________________________________________

(c)      Designation: __________________________________________________________________

(d)      Postal address: _________________________________________________________________

(e)      Email address: _________________________________________________________________

(f)       Telephone/Mobile number: _______________________________________________________

(g)      Website: ____________________________________________________________________

(h)     Nationality: ___________________________________________________________________

(6)     Period of Permit for Antarctic Specially Protected Area/Marine Protected Area :

____________________________________ __________________________________________

(7)     Name of Protected Area for which Permit granted:

_______________________________________________________________________________________

(8)     Period of Permit: _______________________________________________________________________

(9)     Purpose of visit to the Area under the current Permit:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(10)   List of dates of entry, duration of visit, and all persons who entered the Area under the current Permit:

Date and duration of the visit(s) Names of persons

(11)   Was the activity undertaken within the mentioned permit period: Yes/No

If No, provide further information if carried out any part of the activity beyond the permit period:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(12)   Was the sample collected according to Permit: Yes/No

If No, add further information if samples collected other than authorised:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(13)   Mode of transport/approach within the Area Foot/vehicle/snow mobile/helicopter/other, mention:

________________________________________________________________________________________

(14)   Did any personnel not listed in the permit but assisting as support staff undertake the activity (or part thereof): Yes/No

(15)   If yes, please explain the circumstances. If support staff has been taken to ASPA along with permitted members:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(16)   Whether performed activity in other restricted/prohibited Area other than permitted: Yes/No

If, yes explain the circumstances:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(17)   Describe activities conducted in the Area, including impacts on the habitats and remedial action taken, where applicable:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(18)   Sampling activities conducted within the Area:

Ensure you provide sufficient detail describing the following:

(a)      Gathering, collecting, injuring or otherwise interfering with any native flora.

(b)      Killing, taking, injuring, disturbing or otherwise interfering with any native birds or seals (including the collection of any dead specimens, bones or eggs).

(c)      Taking, or impacting the habitat of any native invertebrates.

(d)      Gathering and collecting rocks, meteorites, water, sediment, snow, soil samples.

(19)   Describe any measures taken during this visit to ensure compliance with the Antarctic Specially Protected Area/Marine Protected Area Management Plan that was difficult or impractical. Were there any activities that did not comply with the Management Plan?

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(20)   Attach a copy of the map of the Area showing the location of activities performed under this permit (as applicable) - campsite location(s) land/sea/air movements or routes, sampling sites, installations, deliberate or accidental release of materials, any other impacts, and features of special significance not previously recorded:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(21)   Provide descriptions and locations of markers, instrumentation or equipment installed and/or removed, or any material released into the environment (noting how long these are intended to remain in the area). Please include information about any unlabeled materials you observed that may have been left by other parties:

___________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

Signature of Permit Holder:____________________________

Name :____________________________________________

Date:_____________________________________________Place:___________________________

If space provided in the application to submit required information is not sufficient, may attach a separate sheet

 

FORM-R3

(See clause (e) of sub-rule (1) of rule 10 and sub-rule (2) of rule 15)

Post-Visit Report

On Permit issued for Fishing/Tourism/Recreational Activity in Antarctica

(Ship/Vessel based activity)

(1)     Title of Antarctic Expedition:________________________________________________________

(2)     Total period of participation: ________________________________________________________

(3)     Season: Austral Summer/ Winter:

(4)     Project Number (if relevant):________________________________________________________

(5)     Particulars of Permit Holder:

(a)      Name of Applicant: ____________________________________________________________

(b)      Organisation: ________________________________________________________________

(c)      Designation: _________________________________________________________________

(d)      Postal address: _______________________________________________________________

(e)      Email address: _______________________________________________________________

(f)       Telephone/Mobile number: _____________________________________________________

(g)      Website: ____________________________________________________________________

(h)     Nationality: __________________________________________________________________

(6)     Permit Number: __________________________________________________________________

(7)     Permit issued for__________________________________________________________________

(8)     Issue and expiry date of Permit: _____________________________________________________

(9)     Purpose of visit to the Area under the current Permit:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(10)   List of dates of entry, duration of visit, and all persons who entered the Area under the current Permit:

(11)   Was the activity undertaken within the mentioned permit period: Yes/No

If No, provide further information if carried out any part of the activity beyond the permit period:

_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

(12)   Mode of transport/approach within the Area Foot/vehicle/snow mobile/helicopter/other, mention:

____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

Signature of Permit Holder: ____________________________

Name :____________________________________________

Date:_____________________________________________Place:___________________________

If space provided in the application to submit required information is not sufficient, may attach a separate sheet Instructions

Please download additional from the website to fill and submit on tourism and recreational activity https://documents.ats.aq/recatt/att710_e.xlsx

This Form is to be completed by any person, companies or organisation visiting Antarctic continent or any island or territory within the Antarctic Treaty region for the purposes of recreation or tourism. The form consists of two parts:

an Expedition Record (Part 1) and a Site Visit Record (Part 2) which be completed by the Expedition leader or Captain and submitted to the Committee. The Expedition Record (Part 1) be completed for every expedition to the Antarctic region regardless of whether any landings or visits to sites were made. The Site Visit Record (Part 2) only be completed if visits or landings were made to sites in the Antarctic region. Site Visits conducted exclusively by cruise only vessels can include waterways. This completed form will be processed electronically by a computer, to reduce errors and manual interaction. It is imperative that this document be completed thoroughly and accurately. Throughout this Form, use ONLY the following date format: dd-Mon-yy (e.g. 12-Jan-02).

If space provided in the application to submit required information is not sufficient, may attach a separate sheet