The Motor Vehicles (Registration
And Functions Of Vehicle Scrapping Facility) Rules, 2021
[23 September 2021]
G.S.R.
653(E).-Whereas, draft of the Motor Vehicles (Registration and Functions of
Vehicle Scrapping Facility) Rules, 2021 was published, as required under
sub-section (1) of section 212 of the Motor Vehicles Act, 1988 (59 of 1988),
vide notification of the Government of India in the Ministry of Road Transport
and Highways number G.S.R. 190 (E), dated the 15th March, 2021 in the Gazette
of India, Extraordinary, Part-II, Section 3, Sub-section (i) inviting
objections and suggestions from all persons likely to be affected thereby
before the expiry of the period of thirty days from the date on which copies of
the Official Gazette containing the said notification were made available to
public;
And,
whereas, copies of the said Official Gazette in which the said notification was
published, were made available to the public on the 16th March, 2021;
And,
whereas, the objections and suggestions received from the public in respect of
the said draft rules have been duly considered by Central Government;
Now,
therefore, in exercise of powers conferred by sub-section (4) of section 59 and
clause (p) of section 64 of the Motor Vehicles Act, 1988 (59 of 1988), the
Central Government hereby makes the following rules, namely:-
Rule - 1. Short title and commencement :-
(1)
These
rules may be called the Motor Vehicles (Registration and Functions of Vehicle
Scrapping Facility) Rules, 2021.
(2)
They
shall come into force with effect from 25th September, 2021.
Rule - 2. Application :-
These
rules shall apply to;-
(a)
all
categories of vehicles and their last registered owners, automobile collection
centres, automotive dismantling, scrapping and recycling facilities and
recyclers of all types of automotive waste products;
(b)
the
guidelines for Environmentally Sound Management of End-of-life vehicles (ELVs)
and Automotive Industry Standard (AIS) 129.
Rule - 3. Definitions :-
(1)
In
these rules, unless the context otherwise requires,-
(i)
"Act"
means the Motor Vehicles Act, 1988 (59 of 1988);
(ii)
"Appellate
Authority" means any officer above the rank of Registration Authority as
nominated by the State or Union territory Government to whom appeal against the
action of Registration Authority taken as pre subrule (5) of rule (9) can be
referred under rule (15);
(iii)
"Certificate
of Deposit" means the certificate issued by the Registered Vehicle
Scrapping Facility to recognise the transfer of ownership of the vehicle from
the registered owner to the Registered Scrapper for further treatment;
(iv)
"Certificate
of Vehicle Scrapping" means the certificate issued by a Registered Vehicle
Scrapping Facility to recognise the final disposal of a vehicle;
(v)
"Collection
Centre" means a facility or an area that may be used for the sole purpose
of collecting and storing the End of Life Vehicles and sending it for further
processing at the Scrapping Yard;
(vi)
"End-of-Life
Vehicles" means all vehicles which are no longer validly registered or
declared unfit through Automated Fitness Centres or their registrations have
been cancelled under Chapter IV of the Act or due to an order of a Court of Law
or are self-declared by the legitimate registered owner as a waste vehicle due
to any circumstances as specified in these rules;
(vii)
"Final
Disposal" means the treatment of the vehicle so that the vehicle is no
longer capable of being used as such, the evidence for which is the cut out of
the Chassis and the disposal of its engine;
(viii)
"Recycling"
means the reclamation and processing of waste in an environmentally sound
manner for the original purpose or other;
(i)
"Registered
owner of an End of Life Vehicle" means, -
(ii)
owner
of the vehicle as defined in clause (30) of section 2 of the Act; or
(iii)
(ii)
person who has gained ownership of the vehicle in a public auction in
accordance with rule 57 of the Central Motor Vehicle Rules, 1989;
(ix)
"Registered
Scrapper" means a person, firm, society, trust or company owning and
operating a Registered Vehicle Scrapping Facility;
(x)
"Registered
Vehicle Scrapping Facility" means any establishment which holds a
Registration for Vehicle Scrapping issued under these rules for carrying out
dismantling and scrapping operations;
(xi)
?"Registration Authority" means the
officer not below the rank of the Commissioner (Transport) as designated by the
Government of the State or Union territory for this purpose;?
(xii)
"Scrapping"
means the entire process from receipt and record of the End-of-Life Vehicles
including depolluting, dismantling, segregation of material, safe disposal of
non-reusable parts, and issuance of Certificate of Vehicle Scrapping to the
registered owner of a motor vehicle;
(xiii)
"Scrapping
Yard" means the designated location within the premises of the Registered
Vehicle Scrapping Facility where the End-of-life Vehicles are processed for
further treatment including recycling;
(xiv)
"Treatment"
means any activity after the end of life vehicle has been handed over to a
collection centre of a Registered Vehicle Scrapping Facility for depollution,
dismantling, shearing, shredding, recovery or preparation for disposal of the
shredder wastes, and any other operation carried out for the recovery or
disposal of the end of life vehicle and its components; and
(xv)
"Vehicle"
means a motor vehicle or vehicle as defined in clause (28) of section 2 of the
Act.
(2)
Words
and expression used and not defined in these rules, but defined in the Act
shall have the same meanings respectively assigned to them in the Act.
Rule - 4. Powers and duties of Registered Vehicle Scrapping Facility :-
(1)
The
Registered Vehicle Scrapping Facility shall be provided connectivity and access
to the VAHAN database of vehicle registration with password protected user ID
and shall be authorised to make suitable entries regarding scrapping of the
vehicle and issuance of Certificate of Deposit and Certificate of Scrapping,
either directly or through their collection centre.
(2)
The
Registered Vehicle Scrapping Facility must have necessary cyber security
certifications for the IT Systems for safe access to the VAHAN database.
(3)
The
Registered Vehicle Scrapping Facility shall be provided the necessary
connectivity to verify the records of the vehicles produced for scrapping with
the database of the stolen vehicles, held by National Crime Records Bureau as
well as with the local Police and it shall be duty of the Registered Vehicle
Scrapping Facility to carry out such verification before scrapping a vehicle.
(4)
The
Registered Vehicle Scrapping Facility shall undertake verification of the
persons handing over the vehicle for scrapping to determine the bonafide of the
vehicle owner or his authorised representative and retain a copy of the same
for record for a minimum period of six months.
(5)
The
Registered Vehicle Scrapping Facility shall be recognised as Facilitation
Centre as per clause (cd) of rule 2 of the Central Motor Vehicles Rules, 1989
for Registered Vehicle Scrapping Facility purpose only.
Rule - 5. Conditions of eligibility for Registered Vehicle Scrapping Facility :-
The
State Government or Union territory Government when granting authorisation to
any Registered Vehicle Scrapping Facility under rule 6 shall take into account
the following eligibility criteria, namely:-
(i)
The
Registered Vehicle Scrapping Facility may be owned and operated by any legal
entity, be it a person, firm, society, Company or trust established in
accordance with law having the following documents, -
(i)
Certificate
of Incorporation or Shop Act Registration or Udyam Aadhar;
(ii)
Valid
Goods and Services Tax registration; and
(iii)
Valid
Permanent Account Number
(ii)
The
entity shall have applied for or having an approval for consent to establish
from the Registering authority of the State or Union territory Government in
which the Registered Vehicle Scrapping Facility is intended to be located.
(iii)
The
entity shall undertake to meet the minimum technical requirement for collection
and dismantling centres as per Central Pollution Control Board Guidelines.
(iv)
The
entity shall have competent manpower and appropriate equipment to carry out the
depollution and dismantling activities in a safe and environmentally
responsible manner.
(v)
The
entity shall undertake to obtain the required quality certifications of ISO
9001(quality management system) or ISO 14001(environmental certification) or
ISO 45001 (occupational health and safety) within twelve months of commencement
of operations as a Registered Vehicle Scrapping Facility.
(vi)
The
entity shall possess or provide an undertaking to obtain a consent to operate
from State Pollution Control Board within a period of six months from
commencement of operations.
(vii)
The
entity shall undertake to abide by the provisions of all applicable Labour
codes and all other Acts or Rules as applicable.
(viii)
The
entity shall provide evidence of availability of an adequate useable area of
land in the orange category industrial zone of the State or Union territory by
way of ownership or agreement to sell or agreement for lease of a minimum
period of three years.
(i)
The
entity shall have necessary cyber security certifications specified under
sub-rule (2) of rule 4.
(ii)
The
entity shall provide approved plant layout and the building plan.
Rule - 6. Registration procedure for Registered Vehicle Scrapping Facility :-
(1)
An
applicant may make an application in the prescribed Form-1, addressed to the
Registration Authority of the concerned State Government or Union territory
Government where the Registered Vehicle Scrapping Facility is intended to be
located along with,-
(i)
a
non-refundable processing fee of Rs. 1,00,000/- (Rupees One Lakh only) for each
Registered Vehicle Scrapping Facility proposed to be established; and
(ii)
an
earnest money deposit by way of a bank guarantee of Rs. 10,00,000/- (Rupees Ten
Lakhs) for each Registered Vehicle Scrapping Facility proposed to be
established, in favour of the Registration Authority or as a non-interest-bearing
security deposit for a period, co-terminus with the validity of the initial
registration period, plus ninety days.
(2)
All
applications for grant of registration shall be disposed of by the Registration
Authority within a period of sixty days from the date of application.
(3)
All
accepted applications shall be issued a registration certificate in Form-1A.
(4)
Applicants
whose applications are rejected shall be refunded their earnest money or bank
guarantee;
(5)
The
Central Government shall develop a portal for Single Window Clearance on which
the applicant will apply with all necessary documents and required fee for
registration.
(6)
State
Government or Union territory Government shall clear the proposal in time bound
manner within sixty days including the internal approval from various State
agencies (Labour, Pollution etc.) after submitting such application else the
proposal would be deemed approved.
(7)
Such
portal shall be operationalised within six months from the date of notification
of these rules and till such time as this portal is operationalised, processing
of these cases shall be done manually by respective State Governments or Union
territory Governments.
(8)
After
the operationalisation of the portal referred to in sub-rule (5), all
subsequent approvals etc. shall be granted through the portal and reports
regarding the inspection and audit of Registered Vehicle Scrapping Facility
should be made available on the portal.
(9)
The
necessary approvals by the State Pollution Control Board, Labour Department and
any other department deemed necessary for the establishing or operation of such
Registered Vehicle Scrapping Facility shall be provided through that portal
only.
(10)
The
State Government or Union territory Government shall publish a Citizens Charter
on the portal and the procedure for grant of approvals on such portal.
(11)
The
process shall be transparent and seamless and all the notifications,
guidelines, forms, etc. shall be made available on the portal established in
sub-rule (5), and the applications shall be made electronically and
disposed-off in time-bound manner.
Rule - 7. Validity and renewal of registration :-
(1)
The
registration issued under rule 6 shall be valid for an initial period of ten
years, which shall be renewable for another ten years at a time, subject to the
condition that the Registered Scrapper has not been in default of the
provisions as specified in rule 14.
(2)
An
application for renewal of registration may be made three months before expiry
of such registration.
(3)
Application
for renewal shall be in Form-1 and shall carry such renewal fee and security
deposit as may be specified by the State or Union territory Government for this
purpose.
(4)
The
renewal of registration shall be issued as per Form-1A.
(5)
The
registration issued under this rule shall not be transferable.
Rule - 8. Criteria for scrapping of vehicles :-
The
following vehicles may be offered for scrapping to the Registered Scrapper,-
(i)
Vehicles
which have not renewed their Certificate of Registration in accordance with
rule 52 of the Central Motor Vehicles Rules, 1989.
(ii)
Vehicles
which have not been granted a certificate of fitness in accordance with rule 62
of the Central Motor Vehicles Rules, 1989.
(iii)
Vehicles
which have been damaged due to fire, riot, natural disaster, accident or any
calamity, following which the registered owner self certifies the same as
scrap.
(iv)
Vehicles
which have been declared obsolete or surplus or beyond economic repair by the
Central or State Organisations of the Government and have been offered for
scrapping.
(v)
Vehicles
bought by any agency including Registered Vehicle Scrapping Facility in an
auction for scrapping the vehicles.
(vi)
Vehicles
which have outlived their utility or application particularly for projects in
mining, highways, power, farms etc. as may be self-certified by the owner.
(vii)
Manufacturing
rejects, test vehicles, prototype, vehicles damaged during transportation from
vehicle Original equipment manufacturer to dealers or Unsold or unregistered
vehicles as may be certified by the vehicle original equipment manufacturer.
(viii)
Auctioned,
impounded or abandoned vehicles by any enforcement agency.
(ix)
Any
other vehicle voluntarily offered to a Registered Vehicle Scrapping Facility
for scrapping, by the owner.
Rule - 9. Right to inspection :-
(1)
The
Registered Scrapper shall maintain in the Registered Vehicle Scrapping
Facility, the records regarding the transaction of vehicles and scrap
generation and its responsible disposal to authorised recyclers, and all the
machinery, equipment and apparatus in the Registered Vehicle Scrapping Facility
premises, ready for inspection by the Registration Authority or Designated
Officer of the State Government or Union territory Government.
(2)
Physical
inspection and site visits may be carried out after execution of process as
listed below,-
(i)
when a
report of non-compliance by the appropriate authority or a public complaint has
been received by the Registration Authority in respect of the Registered
Scrapper;
(ii)
such
complaint has been forwarded to the Registered Scrapper to file a written
response within seven working days;
(iii)
the
response has been scrutinised and an opportunity has been provided to the
Registered Scrapper to provide further clarifications within three working
days.
(iv)
the
response and clarifications provided are inadequate in the opinion of the
Registration Authority, and a site visit is warranted.
(3)
Such
site visit shall be duly authorized by the Registration Authority.
(4)
The
report of the inspection team shall be submitted to the Registration Authority
and a copy of the same shall be provided to the Registered Scrapper.
(5)
In
case of non-compliance of these rules the Registration Authority may after
providing an opportunity to the Registered Scrapper of being heard, pass a
speaking order to cancel or suspend the registration for the facility.
Rule - 10. Scrapping Procedure :-
(1)
The
scrapping of vehicles shall be carried out by a Registered Scrapper in respect
of all End-of-Life Vehicles, by the following procedure, namely:-
(i)
the
registered owner or the authorised representative shall hand over the vehicle
together with an application as per Form-2 in two originals to the Registered
Scrapper or the designated Collection Centre for deposit and further treatment
of the vehicle.
(ii)
if the
vehicle does not have a valid registration, then the Registered Scrapper or its
designated centre shall match the identity of the registered owner as per the
VAHAN database with the person handing over the vehicle and receive the vehicle
and issue a receipt through digital platform linked to VAHAN database.
(iii)
vehicles
impounded by an enforcement agency shall be handed over to the Registered
Scrapper.
(iv)
the
Registered Vehicle Scrapping Facility shall verify the records of the vehicles
produced for scrapping with the database of the stolen vehicles held by National
Crime Records Bureau as well as with the local Police before scrapping a
vehicle.
(v)
the
Registered Scrapper shall require, along with the Form-2, the following
applicable original documents from the owner or the authorised representative,
-
(a)
original
Certificate of Registration;
(b)
authorisation
from the registered owner;
(c)
in
case of inheritance, the death certificate of the registered owner accompanied
with any proof of succession;
(d)
certificate
or order confirming the sale of the vehicle in a public auction in his favour
duly signed by the person authorised to conduct the auction; and
(e)
an
undertaking, as per para 4 of Form-2 from the owner or representative,
indicating that vehicle has no pending criminal record or litigation and there
are no pending dues on the vehicle.
(vi)
the
Registered Scrapper shall verify that the hire-purchase, lease or hypothecation
agreement in the certificate of registration of a motor vehicle required under
sub-section (2) of section 51 of the Act has been duly discharged and an undertaking
to this effect shall also be given by the owner or representative in para 4 of
Form-2.
(vii)
The
Registered Scrapper shall accept self-certified copies from the owner or
through authorised representative of the following documents,-
(a)
copy
of the Permanent Account Number card of the owner;
(b)
cancelled
cheque of the bank account of the owner;
(c)
identity
Proof of the authorised representative (if applicable) such as passport, voter
card, Aadhar card, driving license or photo identity card issued by the State
Government or the Central Government;
(d)
address
proof of the owner such as electricity bill, water bill, land line telephone
bill or piped cooking gas bill etc; and
(e)
digital
photograph of the owner or authorised representative physically handing over
the End-ofLife Vehicle to the Registered Scrapper, or a photograph of the owner
or representative duly pasted in Form-2 and countersigned by the owner or
representative.
(viii)
The
Registered Scrapper shall return the second Form-2, duly receipted, to the
owner or his authorised representative and deface or punch the Registration
Certificate in the presence of the owner or his authorised representative and
issue the Certificate of Deposit as evidence of transfer of ownership of the
vehicle.
(ix)
The
Registered Vehicle Scrapping Facility established in a State may accept and
scrap the vehicles registered in any of the State or Union Territory under the
jurisdiction of any Registration Authority.
(x)
The
whole process shall be smoothly linked with VAHAN and on pan India basis irrespective
of the location of any vehicle registering authority.
(xi)
The
Registered Vehicle Scrapping Facility shall facilitate the process of
submission of request electronically and transmission of registration
certificate (defaced or punched) to road transport or regional transport office
in getting vehicle deregistered as per provisions of the Act.
(xii)
The
Certificate of Deposit shall be a necessary and sufficient document for the
owner to avail incentives and benefits for purchase of a new vehicle as may be
declared from time to time.
(xiii)
The
Certificate of Deposit shall be tradeable and once utilised shall be collected
by the agency or dealer providing the benefits to the holder of the said
certificate.
(xiv)
The
Certificate of Deposit shall be stamped as "Cancelled" by the agency
or dealer and marked as such in the VAHAN database.
(xv)
The
regional transport office registering the new vehicle purchased against the
Certificate of Deposit may verify and authenticate the Certificate of Deposit.
(xvi)
The
Registered Scrapper shall digitally remit or pay by an account payee cheque,
the agreed consideration for the vehicle and obtain a receipt for the same from
the owner or his authorised representative for record.
(xvii)
The
Registered Scrapper shall have the cut piece of the chassis number in safe
custody for a period of six months from the date of issue of Certificate of
Vehicle Scrapping issued under rule 11.
(xviii)
The
Registered Scrapper shall maintain a physical copy of all documents for a
period of two years and a digital scanned copy of those documents for a period
of ten years for record and examination during inspection;
(xix)
The
Registered Scrapper shall ensure that removal or re-cycling or disposal of
hazardous parts of the scrapped vehicle is done as per CPCB guidelines for
Environmentally Sound Management of End-of-Live Vehicles and AIS-129.
(xx)
Vehicles
shall not be scrapped until the fuel, oil, antifreeze, and other gases, fluids
etc. are drained and collected in certified standard containers.
(xxi)
A
digital register of vehicles scrapped shall be maintained in Form-3.
Rule - 11. Issuance of Certificate of Vehicle Scrapping :-
(1)
The
Registered Scrapper, after completing the necessary treatment, shall issue a
digital Certificate of Vehicle Scrapping including a digital photograph of the
cut out of the chassis, in Form-4 to update the national register, VAHAN
Database and inform the competent authority of the State Government or Union
territory Government for updating of records.
(2)
A
separate record of the scrapped vehicles shall be maintained on the VAHAN
database by the Central Government.
Rule - 12. Installation of CCTV Cameras :-
(1)
The
Registered Scrapper shall install CCTV cameras at the scrapping yard, in the
customer and vehicle reception area and the record of scrapping shall be saved
in the Registered Scrappers IT system for a period of three calendar months.
(2)
The
access to the CCTV footage installed in the facility may be provided to the
authorised agencies as may be required by the State Government or Union
territory Government.
Rule - 13. Scrapping Yard and Collection Centre :-
(1)
The
Scrapping Yard shall be set up in an adequate area having space for vehicular
movement, storing the vehicles or items received and recyclable material
recovered, commensurate to the size and voluminous nature of the scraps to be
handled by the facility.
(2)
The
Scrapping Yard shall be a gated area to handle, depollute and dismantle
End-of-Life Vehicles, transparent goods and other scraps along with facility for
measuring radiation as is followed for import of scrap.
(3)
Material
handling machines shall be utilised to minimise human intervention and create
safe work places.
(4)
All
Scrapping Yards shall engage competent and trained manpower to process the
End-of-Life vehicles, goods and other scraps.
(5)
The
Scrapping Yard shall have dry areas (free from water logging), impermeable
surfaces like asphalt or concrete flooring, asphalt or concrete roads, adequate
workshop facilities for in-house maintenance, fire protection systems etc. to
maintain safe work places and all other required measures for keeping pollution
under control.
(6)
Scrapping
Yard shall be equipped with a depollution system, preferably with zero
discharge system and dismantling work shall be done using technology for
processing the End-of-Life vehicles, goods and other scraps.
(7)
The
Scrapping Yard shall comply with relevant health and safety legislation or
regulation and environmental norms.
(8)
The
Scrapping yard shall have,-
(a)
Suitable
earmarked area for parking of waste vehicles on non-permeable asphalt or
concrete or epoxy coated flooring with adequate drainage facility and no waste
or potentially waste vehicle shall be parked on roads or public spaces even
during processing of applications for deposit and shall be accommodated within
the premises of the Registered Vehicle Scrapping Facility only.
(b)
Certified
de-polluting equipment to ensure zero leakage of pollutants during draining of
fuels or fluids or gases and liquids, certified de-risking equipment for safe
neutralization or removal of airbags, pretensioner etc., appropriate
dismantling equipment for the activities defined (such as de-risking,
depolluting, dismantling, shredding, shearing, bailing etc.), designated areas
for storing the segregated scrap, adequate space for storage and handling of
segregated spares, designated space for temporary storage of automotive
hazardous waste such as tyres, batteries, fuel, oils, liquids and gases,
suitable safety and occupational health equipment, material handling equipment
for the safe transportation of spares, scrap etc.
(c)
Appropriate
Industrial grade lighting and ventilation systems, conformity to noise
pollution norms and appropriate effluent treatment plants or water recycling
plants.
(9)
Scrapping
Yards shall accredit themselves with the latest version of quality standards
viz. ISO 9001 (Quality management system), ISO14001 (Environmental Management
System) and ISO 45001 (Occupational health and safety) within twelve months of
commencement of operations.
(10)
In
case Scrapping Yards do not have adequate capability or provisions for responsible
recycling of hazardous waste (like e-waste, lead acid batteries, lithium-ion
components, or for recovery of rare earth metals, etc.), or for recycling of
scrap material which is outside its scope, then such materials shall be sold to
duly authorised recyclers or agencies, who have adequate capability and
licence.
(11)
Records
of the transactions shall be maintained, clearly stating the volumes off-loaded
and the name, authorisation number, Permanent Account Number, Goods and
Services Tax and other commercial details of the authorized recycler/agency.
Such records shall be subjected to periodical audit.
(12)
Collection
Centre may be established by a Registered Vehicle Scrapping Facility at any
other place, other than the Scrapping Yard if collection center undertakes
activities such as depollution and dismantling and the requirements applicable
for Scrapping Yard shall also be applicable to such Collection Center.
Rule - 14. Audits and Certifications :-
(1)
The
Registered Vehicle Scrapping Facility shall be audited by the Registration
Authority for compliance with these rules;
(2)
On
behalf of the Registration Authority, any of the agencies specified under rule
126 of the Central Motor Vehicles Rules, 1989 or in such list, may undertake,-
(a)
regulatory
and compliance audit; and
(b)
audit
of the mass flow statement as maintained in Form-3 by the Registered Vehicle
Scrapping Facility.
(3)
The
audit report shall also grade and evaluate the Registered Vehicle Scrapping
Facility in terms of its performance and adherence to occupational health and
safety compliances, regulatory, business, environment and labour standards and
the respective recycling rates basis, the mass flow information recorded in
Form-3 achieved by the Registered Scrapper.
(4)
Such
audit report shall be uploaded on the portal by the Registered Scrapper
annually for a financial year or part thereof and shall be submitted by the
31st May (within two months of completion of financial year) of that financial
year.
(5)
Observations
of non-compliance as reported in the audit report shall be resolved by the
Registered Scrapper within two months of issue of the audit report which may be
extended by a maximum of one-month by the Registration Authority.
(6)
The
Registered Scrapper shall ensure that ISO certifications are revalidated at
least three months before their expiry.
Rule - 15. Appeal :-
(1)
Any
person aggrieved by an order passed under sub-rule (5) of rule 9, of the
Registration Authority may within thirty days of the date of receipt of such
order, appeal to the Appellate Authority.
(2)
The
appeal shall be preferred in a plain application format, setting forth the
grounds of objections to the order passed by the Registration Authority and
shall be accompanied by a certified copy of the order appealed against and fee
of Rs 10,000/- (Rupees Ten Thousand only).
(3)
The
Appellate Authority shall dispose the appeal within thirty working days from
the date of appeal.
|
FORM-
1
|
|
|
|
[Refer
rule 6(1)]
|
|
|
|
APPLICATION
FOR REGISTERED VEHICLE SCRAPPING FACILITY (RVSF)
|
|
Application
for
|
Please
tick as applicable
|
|
Registration
for a new RVSF
|
|
|
Renewal
of Registration for existing RVSF
|
|
|
Modification
in existing registration
|
|
1. FOR OFFICE USE
|
APPLICATION
NO
|
|
|
APPLICATION
DATE
|
|
|
DATE
|
|
|
FEE
|
|
|
SECURITY
DEPOSIT
|
|
2. GENERAL INFORMATION
|
i
|
Name
|
|
|
ii
|
Address
|
|
|
iii
|
Tel
|
|
|
iv
|
FAX
|
|
|
v
|
Email
|
|
|
vi
|
CIN
|
|
|
vii
|
PAN
|
|
|
viii
|
GST
|
|
|
ix
|
Status
|
Company
|
Firm
|
Trust
|
Society
|
Proprietor
|
Govt
|
JV
|
PPP
|
|
x
|
Attach
|
MoA
|
|
|
AoA
|
|
|
xi
|
Existing
Activities of the Company (National Industrial Classification Code)
|
|
|
|
3. PLANT DETAILS
|
a
|
Location
(Provide Map)
|
|
|
b
|
Area
(sq m)
|
|
|
c
|
Possession
Details
|
Owned
|
Lease/Period
|
Years
|
|
d
|
State
|
|
|
e
|
District
|
|
|
f
|
Category
of industrial zone
|
|
|
4.
Proposed Activities of
the Company
|
L
Vehicles
|
Yes
|
No
|
Capacity
|
|
Nos
|
|
M
Vehicles
|
Yes
|
No
|
Capacity
|
|
Nos
|
|
N
Vehicles
|
Yes
|
No
|
Capacity
|
|
Nos
|
|
Other
|
Yes
|
No
|
Capacity
|
|
Nos
|
|
5.
Proposed Capital
Structure (INR Lakh)
|
Authorised
|
|
|
Subscribed
|
|
|
Paid-Up
|
|
|
6.
Proposed No of
Employees
|
|
7.Availability of Space
|
a
|
Plant
Design and Layout,
showing following spaces and areas (sqm):-
|
|
|
b
|
Earmarked
area for the safe and environmentally compliant parking of waste
vehicles (sqm)
|
|
|
c
|
Designated
areas for storing the segregated scrap
(sqm)
|
|
|
d
|
Space
for processed scrap
and usable parts (sqm)
|
|
|
e
|
Designated
space for temporary storage of automotive hazardous
waste (sqm)
|
|
|
f
|
Provision
of space for parking of safe transportation of spares, scrap and waste
products
(sqm)
|
|
8. Availability of Equipment
|
a
|
Certified
de-polluting equipment
|
Yes
|
No
|
|
b
|
Certified
de-risking equipment
|
Yes
|
No
|
|
c
|
Safety
and occupational health equipment
|
Yes
|
No
|
|
10
|
Security
certifications for the IT Systems for
safe access to VAHAN database
|
Yes
|
No
|
11. Environmental Clearance
|
a
|
Consent
to Establish
|
|
|
b
|
Consent
to Operate
|
|
12. Application No for VAHAN Database
13.Undertaking
|
|
The
Applicant hereby undertakes to
|
|
|
a
|
Comply
with CPCB Guidelines for the Safe Disposal of
scrapped vehicles
|
Yes
|
No
|
|
b
|
Obtain
the Quality Certifications within 12 Months of Issue of Registration
|
|
|
i
|
ISO
9001
|
Yes
|
No
|
|
ii
|
ISO
14001
|
Yes
|
No
|
|
iii
|
ISO
45001
|
Yes
|
No
|
|
c
|
Comply
with the Hazardous Waste Management Rules
(2016)
|
Yes
|
No
|
Authorised Signatory
Date
|
FORM-1A
|
|
|
|
[Refer
rules 6(3) and 7(4)]
|
|
|
|
APPROVAL
FOR SETTING UP OF REGISTERED VEHICLE SCRAPPING FACILITY (RVSF)
|
The Registration Authority has approved the issue of Registration for setting
up of Registered Vehicle Scrapping Facility as per details below:
|
1.
|
APPLICANT
|
|
|
2.
|
LOCATION
|
|
|
3.
|
APPLICATION
NO
|
|
|
4.
|
APPLICATION
DATE
|
|
|
5.
|
APPROVAL
|
YES
|
|
NO
|
|
RESUBMIT
|
|
|
6.
|
CATEGORY
|
L
Vehicles
|
Yes
|
No
|
Annual
Capacity
|
|
Nos
|
|
M
Vehicles
|
Yes
|
No
|
Annual
Capacity
|
|
Nos
|
|
N
Vehicles
|
Yes
|
No
|
Annual
Capacity
|
|
Nos
|
|
Others
|
Yes
|
No
|
Annual
Capacity
|
|
Nos
|
|
7.
|
REGISTRATION
NUMBER
|
|
|
|
|
|
|
|
8.
|
VALIDITY
|
FROM
|
|
TO
|
|
|
9.
|
PROCESSING
FEE
|
AMOUNT
|
|
|
|
|
|
|
10.
|
SECURITY
DEPOSIT
|
AMOUNT
|
|
|
|
|
|
|
11.
|
BANK
GUARANTEE
|
AMOUNT
|
|
Date
|
|
Validity
|
|
|
12.
|
CONDITIONS
|
|
|
a
|
Registration
is Non-Transferable
|
|
|
|
b
|
Undertaking
are to be liquidated by
|
Date
|
|
|
|
c
|
Submit
Compliance Self-Certification by
|
Date
|
|
|
|
d
|
Facility
Inspection Due
|
Date
|
|
|
|
e
|
First
Test Audit Due
|
Date
|
|
|
|
|
|
|
|
|
|
|
|
|
Note: The Registration is Non-Transferable
Registration Authority
Stamp
Date
|
FORM
- 2
|
|
|
|
[Refer
rule 10(1)]
|
|
|
|
COMPOSITE
APPLICATION FOR SCRAPPING AND CERTIFICATE OF VEHICLE DEPOSIT
|
|
1.
|
OWNER
DETAILS
|
|
|
A
|
NAME
|
|
|
B
|
ADDRESS
|
|
|
C
|
MOBILE
NO
|
|
|
D
|
E
MAIL
|
|
|
E
|
PAN
|
|
|
F
|
BANK
ACCOUNT
|
|
|
|
i
|
NAME
OF BANK
|
|
|
ii
|
BRANCH
|
|
|
iii
|
ACCOUNT
NUMBER
|
|
|
iv
|
IFSC
|
|
|
v
|
CANCELLED
CHEQUE
|
|
|
vi
|
CONSIDERATION
RECEIVED
(Rs)
|
|
|
vii
|
INVOICE
NO AND DATE
|
|
|
|
|
|
G
|
PHOTOGRAPH
|
ATTACHED
|
|
|
|
2.
|
VEHICLE
DETAILS
|
|
|
REGISTRATION
NO
|
|
|
MAKE
|
|
|
MODEL
|
|
|
VEHICLE
CATEGORY
|
|
|
CHASSIS
NO
|
|
|
ENGINE
NO
|
|
|
MONTH/YEAR
OF MANUFACTURE
|
|
|
|
|
3.
|
DOCUMENT
|
|
|
A
|
Original
Certificate of Registration.
|
|
|
|
B
|
Copy
of Fitness Certificate following which the vehicle has been declared unfit
for use, if applicable.
|
|
|
|
C
|
Authorization
from the registered owner
|
|
|
|
D
|
In
case of Inheritance, the death certificate of the registered owner
accompanied with any proof of
succession
|
|
|
|
E
|
Certificate
or order confirming the sale
of the vehicle in a public auction
|
|
|
|
|
4.
|
CERTIFICATION
BY APPLICANT
|
|
|
I/We
,………………………………………………
Resident
of.......................................................................
hereby
declare that all the
particulars furnished by me / us in this form are true and correct; the
subject vehicle is not engaged in any kind of criminal activity/litigation
and realize that I/WE are fully liable for any false declaration furnished
above.
I/We hereby declare
that there are no pending dues on the said vehicle; the hire-purchase, lease
or hypothecation agreement in the certificate of registration of the said
vehicle has been duly discharged and that I/WE shall be fully liable for any
such dues and charge pending before this date and I/We fully
indemnify the
Registered Vehicle Scrapping Facility from all such charges.
|
|
|
|
DATE:
|
SIGNATURE:
|
|
PLACE:
|
|
5.
|
CERTIFICATE
OF DEPOSIT
|
|
|
1.
We certify that Vehicle Registration
No…....................Make…………….Model……………….Vehicle
Category………………has been accepted at our Facility vide our Inward
No. .................... dated..............for Treatment in accordance with
these rules for the Disposal of Vehicles and the agreed consideration of
Rs................has been paid to the owner vide our Payment Voucher
No...............Dated..................
2.
We further certify, that on completion of Treatment the National Register,
VAHAN Database and the competent authority would be intimated for updating of
records.
|
|
DATE:
|
SIGNATURE:
|
|
PLACE:
|
STAMP:
|
|
|
RVSF
No.
|
|
|
VALIDITY
|
|
|
|
|
|
|
|
|
On Company Letter Head
RVSF No.
VALIDITY
|
FORM-3
|
|
|
|
[Refer
rules 10(xxi), 14(2) and 14 (3)]
|
|
|
|
ANNUAL
RETURN FOR FINANCIAL YEAR 2021-202
|
|
1.
|
NAME
|
|
|
REGISTRATION
NUMBER
|
|
|
VALIDITY
|
|
|
2.
|
CAPACITY
UTILISATION (NOS)
|
|
|
A
|
DEREGISTRATION
|
COMPLETED
(1)
|
IN
PROCESS (2)
|
TOTAL
(1+2)
|
|
i
|
L
VEHS
|
|
|
|
|
ii
|
M
VEHS
|
|
|
|
|
iii
|
N
VEHS
|
|
|
|
|
iv
|
OTHERS
|
|
|
|
|
v
|
TOTAL(A)
|
|
|
|
|
|
|
|
B
|
TREATMENT
|
AUTHORISED
(1)
|
UTILISED
(2)
|
%
UTILISATION
((1)/(2)*100)
|
|
i
|
L
VEHS
|
|
|
|
|
ii
|
M
VEHS
|
|
|
|
|
iii
|
N
VEHS
|
|
|
|
|
iv
|
OTHERS
|
|
|
|
|
v
|
TOTAL(B)
|
|
|
|
|
|
|
3.
|
MASS
FLOW
|
KGS
|
|
|
A
|
INWARDS
|
|
|
i
|
L
VEHS
|
|
|
ii
|
M
VEHS
|
|
|
iii
|
N
VEHS
|
|
|
iv
|
OTHERS
|
|
|
v
|
GRAND
TOTAL (i+ii+iii+iv =A)
|
|
|
|
|
|
B
|
OUTWARDS
|
|
|
|
i
|
FERROUS
|
|
|
ii
|
ALUMINIUM
|
|
|
iii
|
COPPER
|
|
|
iv
|
PLASTICS
|
|
|
v
|
GLASS
|
|
|
vi
|
TYRES
|
|
|
vii
|
PRECIOUS
METALS (Palladium, Rhodium, Gold, Silver, Platinum, etc.)
|
|
|
viii
|
OTHERS
|
|
|
ix
|
SUB-TOTAL
(i)
|
|
|
|
|
|
C
|
HAZARDOUS
WASTE FOR REPROCESSING
|
|
|
i
|
FUEL
|
|
|
ii
|
OILS
|
|
|
iii
|
GASES
|
|
|
iv
|
BATTERIES
|
|
|
v
|
FLUIDS
|
|
|
vi
|
SUB-TOTAL
(ii)
|
|
|
|
|
|
D
|
HAZARDOUS
WASTE TO LANDFILL
|
|
|
i
|
RESIDUES
RETAINED
|
|
|
ii
|
LANDFILL
|
|
|
iii
|
SUB-TOTAL
(iii)
|
|
|
|
|
|
E
|
GRAND
TOTAL (i+ii+iii =B)
|
|
|
|
F
|
MASS
BALANCE(A-B)
|
|
|
|
|
4.
|
QUALITY
CERTIFICATIONS STATUS
|
VALIDITY
|
REMARKS
|
|
|
A
|
ISO
9001
|
|
|
|
B
|
ISO
14001
|
|
|
|
C
|
ISO
45001
|
|
|
|
|
|
5.
|
AUDIT
|
|
|
A
|
AGENCY
|
|
|
B
|
DATE
|
|
|
C
|
RESULT
|
PASS
|
FAIL
|
RESUBMIT
|
|
|
|
6.
|
SAFETY
|
Nos
|
REMARKS
|
|
|
A
|
ACCIDENTS
|
|
|
|
B
|
INCIDENTS
|
|
|
|
|
|
|
|
7. I.............................DESIGNATION.............................
hereby certify that the data submitted above is a true and accurate reflection
of the activities of the company for the financial year 2021-202.
Signature
Place
|
FORM
- 4
|
|
|
|
[Refer
rule 11(1)]
|
|
|
|
CERTIFICATE
OF VEHICLE SCRAPPING
|
|
1.
|
CERTIFICATE
NUMBER:
|
|
|
2.
|
DATE:
|
|
|
|
|
3.
|
This
is to certify that the Final Disposal of the Vehicle held on Deposit with us
vide our Certificate of Deposit
No…............................... Dated............................. has
undergone Treatment according to the Annexure I of CMVR.
|
|
|
|
4.
|
VEHICLES
DETAILS
|
|
|
a
|
Registration
Number
|
|
|
b
|
Make
|
|
|
c
|
Model
|
|
|
d
|
Month/Year
of Manufacture
|
MM
|
YY
|
|
e
|
Chassis
Number
|
Picture
of cut out piece showing its number
|
|
f
|
Engine
Number
|
Picture
of Engine showing its number
|
|
5.
|
OWNER
DETAILS
|
|
|
a
|
Name
|
|
|
|
b
|
ID
Proof Details
|
|
|
|
c
|
Address
|
|
|
|
d
|
Address
Proof Details submitted
|
|
|
|
|
|
|
|
6.
|
View
foregoing it is requested that the records in respect of above-mentioned
vehicle may be updated.
|
Date: Authorized Signatory
Company
Seal
Date