Plastic Waste Management (amendment) Rules, 2024, India-legitquest

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Plastic Waste Management (Amendment) Rules, 2024

[14th March 2024]

Whereas, the draft rules further to amend the Plastics Waste Management Rules, 2016, were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide notification number G.S.R. 744 (E) dated the 16th October, 2023, for inviting objections and suggestions from all persons likely to be affected thereby within a period of sixty days from the date copies of the Gazette containing the said draft rules were made available to the public;

And whereas, copies of the Gazette containing the said draft rules were made available to the public on the 16th October, 2023;

And whereas, objections and suggestions received within the period have been duly considered by the Central Government;

Now, therefore, in exercise of the powers conferred by sections 3, 6, and 25 of the Environment (Protection) Act 1986, (29 of 1986), the Central Government hereby makes the following rules further to amend the Plastic Waste Management Rules, 2016, namely :-

Rule 1.

(1) These rules may be called Plastic Waste Management (Amendment) Rules, 2024.

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

Rule 2.

In the Plastic Waste Management Rules, 2016 (hereinafter referred to as the said rules), in rule 3, -

(i) for clause (ac), the following clause shall be substituted, namely:-

(ac) "Biodegradable plastics", means plastics, other than compostable plastics, which undergoes degradation by biological processes in specific environment such as soil, landfill, sewage sludge, fresh water, marine, without leaving any micro plastics or visible or distinguishable or toxic residue, which has adverse environment impact;";

(ii) for clause (k), the following clause shall be substituted, namely: -

(k) "Importer" means a person who imports for commercial use, any plastic packaging or any commodity with plastic packaging or carry bags or plastic sheets or like material, or plastic raw material including in the form of resin or pellets, or intermediate material to be used for manufacturing plastic packaging such as films or preforms;";

(iii) for clause (m), the following clause shall be substituted, namely:-

(m) "manufacturer" means and includes a person engaged in production of plastic raw material, including compostable plastics and biodegradable plastics;;

(iv) in clause (n), the words "metallised layers or" shall be omitted;

(v) for clause (s), the following clause shall be substituted, namely:-

(s)"producer" means a person engaged in manufacturing of plastic packaging; and, includes a person engaged in manufacture of intermediate material to be used for manufacturing plastic packaging, and also the person engaged in contract manufacturing of products using plastic packaging or through other similar arrangements for a brand owners;;

(vi) after clause (u), the following clause shall be inserted,-

(ua) "seller" means a person who sells plastic raw material such as resins or pellets or intermediate material used for producing plastic packaging;.

Rule 3.

In the rule 4 of the said rules,-

(A) in sub-rule (1), -

(i) for clause (e), the following clause shall be substituted, namely:-

"(e) the manufacturer shall not sell or provide or arrange plastic to be used as raw material to a producer or to a seller not registered under these rules;";

(ii) for clause (h), the following clause shall be substituted, namely:-

"(h) the provision of thickness under clause (c) shall not apply to carry bags or commodities made from compostable plastic or biodegradable plastics. Carry bags and commodities made from compostable plastics shall conform to the Indian Standard: IS/ISO 17088:2021 titled as Specifications for Compostable Plastics.;",

(iii) after clause (h), the following clause shall be inserted, namely :-

"(ha) the manufacture of carry bags and commodities covered under sub rule (3) shall be permitted to be made from compostable plastics or biodegradable plastics subject to mandatory marking and labelling laid down under these rules and the regulations of the Food Safety and Standards Authority of India for food contact applications. The manufacturers of compostable plastic or biodegradable plastic carry bags or commodities permitted under the rules, shall obtain a certificate from the Central Pollution Control Board before marketing or selling;",

(B) after sub-rule (3), the following sub-rule shall be inserted, namely :-

"(3A) The manufacturer of commodities made from compostable plastics or biodegradable plastics shall report the quantity of such commodities introduced in the market and pre-consumer waste generated to the Central Pollution Control Board.";.

"(5) Every manufacturer of commodities made from plastic or part thereof shall ensure processing of the preconsumer plastic waste generated in the form of reject or discard material at the stage of manufacturing and such manufacturer shall report to the State Pollution Control Board or Pollution Control Committee concerned.";

Rule 4.

In rule 6 of the said rules,-

(i) in sub-rule (1), the words "or producers" shall be omitted;

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

"(1A) Every manufacturer, producer, importer, brand owner, manufacturer of commodities made from compostable plastics or biodegradable plastics may engage with local body on voluntary basis, as per mutually agreed terms and conditions entered into by them and the local body"

(iii) after sub-rule (4), the following sub-rules shall be inserted, namely:-

"(5) The local body shall undertake assessment of plastic waste generated, including plastic waste existing in dump sites, by the 30th June of every year and also estimate the quantity of plastic waste to be generated in following five year period.

(6) The local body shall assess the plastic waste management infrastructure available for collection, segregation and processing and send a report to the State Pollution Control Board or Pollution Control Committee concerned by 30th June of each year.

(7) The local body shall take necessary measures to prevent stocking, distribution, sale and usage of prohibited single use plastic items in their jurisdiction.

(8) The local body shall include in the annual report the following details on plastic waste management, namely:-

(i) plastic waste generated, including plastic waste existing in dump sites, in a year;

(ii) plastic waste management infrastructure available for collection, segregation, processing;

(iii) projection of plastic waste to be generated;

(iv) status on framing and implementation on byelaws;

(v) actions taken action to prevent stocking, distribution, sale and usage of prohibited Single Use Plastic items.".

Rule 5.

In rule 7 of the said rules,-

(i) in sub-rule (1),-

(A) after the words "gram panchayat" the words "or panchayat at district level" should be inserted;

(B) after clause

(D) engaging civil societies or groups working with waste pickers;

(E) ensuring that open burning of plastic waste does not take place;

(F) taking necessary measures to prevent stocking, distribution, sale and usage of prohibited Single Use Plastic items in their jurisdiction.";

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

"(2) Every Producer, Importer and Brand owner, manufacturer and manufacturer of commodities made from compostable plastics or biodegradable plastics may engage with Panchayat at District and Village levels, on a voluntary basis, as per mutually agreed, terms and conditions entered into by them and the Panchayat at District and Village levels."

Rule 6.

After rule 7 of said rules, the following rule shall be inserted, namely:-

"7A. Responsibility of Panchayat at District level.-

(1) The Panchayat at District level shall undertake assessment of plastic waste generated, including plastic waste existing at dump sites, by the 30th June of every year for rural areas of the district and also estimate the quantity of plastic waste to be generated in following five year period.

(2) The Panchayat at District level shall assess the plastic waste management infrastructure available for collection, segregation and processing and report to the State Pollution Control Board or Pollution Control Committee concerned by 30th June each year.

(3) The Panchayat at District Level shall include in the annual report the following details on plastic waste management, namely:-

(i) plastic waste generated, including plastic waste existing at dump sites, in a year;

(ii) plastic waste management infrastructure available for collection, segregation, processing;

(iii) projection of plastic waste to be generated;

(iv) status on framing and implementation on byelaws;

(v) actions taken action to prevent stocking, distribution, sale and usage of banned Single Use Plastic items.".

Rule 7.

In rule 9 of the said rules,-

(i) for sub-rules (1) and (2), the following sub-rules shall be substituted, namely:-

"(1) The Producers, Importers and Brand Owners who introduce any plastic packaging in the market shall be responsible for collection of such plastic packaging.

(2) Where any Producer, Importer or Brand owner fulfils his extended producer responsibility, he is deemed to have complied with his responsibility under sub-rule (1).

(2A) The Producers, Importers, Brand Owners, manufacturers, and manufacturers of commodities made from compostable plastics or biodegradable plastics, shall fulfil Extended Producer Responsibility as per guidelines specified in Schedule- II.".

Rule 8.

In rule 10 of thme said rule,-

(a) in sub-rule (6), the following proviso shall be inserted, namely: -

" Provided that where testing of biodegradable plastic had commenced prior to the registration of a laboratory, and the report is in conformity with IS 17899 T:2022, the Central Pollution Control Board shall ask the applicant for re-testing and permit the production or usage of such biodegradable plastic, till the period the test report is received from duly recognized laboratory subject to furnishing of bank guarantee equal to the amount of Environment Compensation leviable under rule 18:

Provided further that the bank guarantee shall be forfeited if the result of such test does not conform to IS 17899 T: 2022.

(b) after sub-rule (6), the following sub-rule shall be inserted, namely:-

"(7) BIS shall specify separate colour or marking for plastic packaging and commodities made from compostable plastics or biodegradable plastics.".

Rule 9.

In rule 11 of the said rule,-

(i) for sub-rule (2), the following sub-rule shall be substituted, namely:-

"(2) Each recycled plastic packaging or commodity shall bear a label "recycled having [-----specify percentage-----] of recycled plastic" and a mark as shown below and shall conform to the Indian Standard: IS 14534: 2023 titled as "Plastics - Recovery and Recycling of Plastics Waste - Guidelines", as amended from time to time."

xxx

NOTE: PET-Polyethylene terephthalate, HDPE-High density polyethylene, V-Vinyl (PVC), LDPE- Low density polyethylene, PP-Polypropylene, PS-Polystyrene and Other means all other resins and multi-materials like ABS (Acrylonitrile butadiene styrene), PPO (Polyphenylene oxide), PC (Polycarbonate), PBT (Polybutylene terephalate) etc.

(ii) after sub-rule (2) the following sub-rules shall be inserted, namely: -

"(3) Each plastic packaging or commodity made from compostable plastics shall bear a label "compostable only under industrial composting" and shall conform to the Indian Standard: IS/ISO 17088:2021 titled as Specifications for Compostable Plastics.";

(4) Each plastic packaging or commodity made from biodegradable plastic shall bear the label "Biodegradable in [--- specify number of days ---] only in the [---specify recipient environment such as soil, landfill, water etc.---]".

Rule 10.

In rule 13 of the said rules,-

(i) for sub-rule (4), the following sub-rule shall be substituted, namely:-

"(4) Every manufacturer and importer of plastic raw material shall make an application to the State Pollution Control Board or the Pollution Control Committee concerned, for registration, in the Form III:

(4A) For the purpose of these rules, the manufacturer and importer of plastic raw material shall,-

(i) sell plastic raw material only to Producer or Seller registered under these rules and the Registration number of such Producer or Seller is mentioned on sale invoice for sale of plastic raw material;

(ii) not sell plastic raw material to any entity or units engaged in manufacturing of prohibited single use plastic items;

(iii) print the following on all packaging bags of plastic raw material:

"Not to be used in the manufacture of single use plastic items prohibited under the Plastic Waste Management Rules, 2016 including plastic sheets 50 micron thickness, non-woven carry bags 60 GSM, Carry bags 120 micron thickness";

(iv) submit Quarterly Report to the Central Pollution Board and State Pollution Control Board or Pollution Control Committee concerned;

"(4B) Every person engaged in sale of plastic raw material or an intermediate material used for manufacture of plastic packaging to producer shall make an application to the State Pollution Control Board or the Pollution Control Committee concerned, for registration.";

(ii) for sub-rule (8), the following sub-rule shall be substituted, namely:-

"(8) Where the registration is not granted within a period of thirty days after the receipt of application complete in all respect, the applicant shall be deemed to be registered under these rules on the expiry of such period."

Rule 11.

for rule 17, the following rule shall be substituted:

"17. Annual reports.-

(1) Every person engaged in recycling or processing of plastic waste shall prepare and submit online an annual report in Form-IV to the local body concerned and also to the State Pollution Control Board or Pollution Control Committee concerned by the 30th April of every year.

(2) Every manufacturer and importer of plastic raw material shall prepare and submit online a quarterly report in Form VII to the State Pollution Control Board or Pollution Control Committee concerned by the last day of month following the quarter and an annual report by 30th June of every year.

(3) Every person engaged in the sale of plastic raw material or an intermediate material used for manufacture of plastic packaging shall prepare and submit online an annual report mentioning therein the detail of transactions to the State Pollution Control Board or Pollution Control Committee concerned by the 30th June of every year.

(4) Every urban local body and Panchayat at District Level shall prepare and submit online an annual report in Form -V to the Urban Development Department and to Rural Development Department, respectively, and also to the State Pollution Control Board or Pollution Control Committee concerned by the 30th June every year.

(5) The State Pollution Control Board or Pollution Control Committee concerned shall cause the report submitted by the urban local body and Panchayat at District level to be audited by itself or through a designated agency and copy of the report of such audit and the annual report shall be made available on website of State Pollution Control Board or Pollution Control Committee concerned.

(6) The State Pollution Control Board or Pollution Control Committee shall prepare and submit online an annual report in Form VI to the Central Pollution Control Board on the implementation of these rules by the 31st July of every year.

(7) The Central Pollution Control Board shall prepare a consolidated annual report on the implementation of these rules and submit to the Central Government along with its recommendations on or before the 31st August of every year.".

Rule 12.

In schedule II to the said rules,-

(i) in the heading after the words "Guidelines on Extended Producer Responsibility for Plastic Packaging", the words "and commodities made from compostable plastics or biodegradable plastics" shall be inserted.

(ii) for paragraph 4, the following paragraph shall be substituted, -

"4. Obligated Entities:

The following entities shall be covered under the Extended Producer Responsibility obligations, namely: -

(a) Producer of plastic packaging, other than micro and small enterprises as defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);

(b) Importer of plastic packaging including intermediate material used for manufacturing plastic packaging such as films and preforms and plastic packaging of imported products;

(c) Brand Owners including online platforms/marketplaces and supermarkets/retail chains other than micro and small enterprises as defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);

(d) Plastic Waste Processors;

(e) Manufacturers and importers of plastic raw material;

(f) Manufacturers of items made from compostable plastics or biodegradable plastics."

(iii) in paragraph 5, in sub-paragraph (5.1),

(a) in item (iv), after the words "carry bags", the words "and commodities" shall be inserted;

(b) after item (iv), the following item shall be inserted, namely:-

"(v) Category V

Plastic sheet or like used for packaging as well as carry bags and commodities made of biodegradable plastics.".

(iv) in paragraph 6, in sub-paragraph (6.1), for the following items shall be substituted, namely:-

"(a) The following entities shall register on the centralized portal developed by Central Pollution Control Board, namely: -

(i) Producer (P) including micro and small enterprises as defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006)

(ii) Importer (I);

(iii) Brand owner (BO);

(iv) Plastic Waste Processor engaged in (a) recycling, (b) waste to energy, (c) waste to oil, and (iv) industrial composting;

(v) Manufacturers and importers of plastic raw material;

(vi) Manufacturers of items made from compostable plastics or biodegradable plastics.".

(v) in paragraph 7,-

(a) sub-paragraph (7.8) shall be omitted;

(b) after sub-paragraph (7.7), the following new sub-paragraph (7.8) shall be inserted, namely:-

"(7.8) Manufacturer or importer of plastic raw material - Extended Producer Responsibility Target:

(i) The extended producer responsibility of producers, which are micro and small enterprises as defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), hereinafter referred to as micro and small producers, shall be fulfilled by manufacturer or importer of plastic raw material who has supplied the plastic raw material to such micro and small producers:

Provided that the target for use of recycled plastic content shall be fulfilled by such producers.

(ii) The Extended Producer Responsibility target category-wise for manufacturer or importer of plastic raw material shall be the quantity of plastic raw material sold to micro and small producers where the sale invoice is authenticated by the manufacturer or importer of plastic raw material, on the centralized online portal, excluding the sale made by such micro and small producers to Brand Owners and Producers, which are not categorized as micro and small enterprises as defined under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006).

(iii) The producer, which is a micro or small enterprise, shall declare category of plastic packaging manufactured by it on the centralized online portal.

(iv) While fulfilling the Extended Producer Responsibility target the manufacturer or importer of plastic raw material shall ensure minimum level of recycling (excluding end of life disposal) of plastic packaging waste collected under the Extended Producer Responsibility Target, category-wise, as given in the Table below, namely: -

TABLE

Minimum level of recycling (excluding end of life disposal) of plastic packaging waste

(% of Extended Producer Responsibility Target)

Plastic packaging category	2024-25	2025-26	2026-27	2027-28 and onwards
(1)	(2)	(3)	(4)	(5)
Category I	50	60	70	80
Category II	30	40	50	60
Category III	30	40	50	60

(vi) in paragraph 8, after sub-paragraph (8.4), the following sub-paragraph shall be inserted, namely :-

"(8.5) The Central Pollution Control Board shall issue guidelines for authorisation of agencies for establishment of electronic platform for trade of Extended Producer Responsibility certificates between obligated entities.

(8.6) The number of electronic platform may be restricted keeping in view volume of trade of Extended Producer Responsibility certificates.

(8.7) The operation of electronic platform shall be as per guidelines issued by Central Pollution Control Board after approval of the Central Government.

(8.8) The Central Pollution Control Board shall fix the highest and the lowest price for extended producer responsibility certificates which shall be equal to 100 % and 30 % ,respectively, of the Environment Compensation leviable on the obligated entities for non-fulfilment of Extended Producer Responsibility obligations, under rule 18 of these rules.

(8.9) The exchange price of Extended Producer Responsibility certificate between registered entities through the portal shall be between the highest and the lowest prices as fixed above.";

(vii) in paragraph 10,-

(a) in the heading, for the words " Role of Producers, Importers & Brand-Owners", the words "Role of Producers, Importers, Brand-Owners and manufacturers, and manufacturers of commodities made from compostable plastic or biodegradable plastic" shall be substituted;

(b) for sub-paragraph (10.1), the following sub-paragraph shall be substituted, namely:-

"(10.1) The Producers, Importers, Brand-Owners and manufacturers, and manufacturers of commodities made from compostable plastic or biodegradable plastic shall have to register through the online centralized portal."

"(10.5) Producers, Importers, Brand-Owners and manufacturers, and manufacturers of commodities made from compostable plastic or biodegradable plastic may operate schemes such as deposit refund system or buy back or any other model in order to develop a separate waste stream for collection of plastic packaging waste for directly fulfilling Extended Producer Responsibility obligations to prevent mixing of plastic packaging waste with solid waste.";

(d) in sub-paragraph (10.6),

(A) after the words "Producers, Importers & Brand Owners", the following words shall be inserted "manufacturers, and manufacturers of commodities made from compostable or biodegradable plastics".

(B) the following proviso shall be inserted, namely:-

"Provided that the annual return under this sub-paragraph in respect of the financial year 2022-2023 may be filed on or before 31st March 2024.";

(viii) in paragraph 11, in sub-paragraph (11.2), the following proviso shall be inserted, namely:-

"Provided that the annual returns under this sub-paragraph in respect of the financial year 2022-2023 may be filed on or before the 31st March 2024;".

(ix) in paragraph 15, for sub-paragraph(15.1), the following sub-paragraphs shall be substituted, namely:-

"(15.1) The Producers, Importers, Brand-Owners and manufacturers, and manufacturers of commodities made from compostable plastics or biodegradable plastics shall provide the details of certificates for plastic waste recycled and sent for end of life disposal, by 30th June of next financial year while filing annual returns on the online portal.

(15.2) The details of certificates provided by Producers, Importers, Brand-Owners and manufacturers, and manufacturers of commodities made from compostable plastic or biodegradable plastics and registered plastic waste processors shall be verified and in case of difference, the lower figure shall be considered towards fulfilment of Extended Producer Responsibility obligation under these rules.

(15.3) The certificates shall be subject to verification by Central Pollution Control Board or State Pollution Control Board or Pollution Control Committee concerned, as the case may be.

(15.4) The Manufacturer of biodegradable plastics shall fulfil their Extended Producer Responsibility obligations by obtaining Extended Producer Responsibility certificates generated by local authorities, as per agreed modalities.

(15.5) The local authorities shall generate Extended Producer Responsibility certificates equal to the biodegradable plastic collected by them and put to end of life biodegradation in the respective recipient environment as per standard notified by Bureau of Indian Standards, which shall be recorded, and details of such certificates obtained by the manufacturers of commodities of biodegradable plastics shall be submitted on the centralised online portal while filing annual returns under these rules. Central Pollution Control Board will develop mechanism for such exchange on the centralized online portal."

Rule 13.

for Form -I of the said rules, the following shall be substituted as follows, namely:-

FORM - I

[See rules 13 (2)]

APPLICATION FOR REGISTRATION FOR PRODUCERS or Brand Owners

From: .........................

.........................

......................... (Name and full address of the occupier)

The Member Secretary,

......................... Pollution Control Board or Pollution Control Committee

.........................

Sir,

I /We hereby apply for registration under rule 9 of the Plastic Waste Management Rules, 2016

1. Producers

(A) other than micro and small enterprises (as per criteria of Ministry of Micro, Small and Medium Enterprises, Government of India)

PART – A GENERAL
1.(a)	Name and location of the unit
(b)	Address of the unit
(c)	Registration required for manufacturing of: i. Carry bags; (a) petro- based, (b) Compostable ii. Multilayered plastics
(d)	Manufacturing capacity
(e)	In case of renewal, previous registration number and date of registration
2.	Is the unit registered with the District Industries Centre of the State Government or Union territory? If yes, attach a copy.
3.(a)	Total capital invested on the project
(b)	Year of commencement of production
4.(a)	List and quantum of products and by-products
(b)	List and quantum of raw materials used
5.	Furnish a flow diagram of manufacturing process showing input and output in terms of products and waste generated including for captive power generation and water.
6.	Status of compliance with these rules- Thickness – fifty micron (Yes/No)
PART – B PERTAINING TO LIQUID EFFLUENT AND GASEOUS EMISSIONS
7.	a. Does the unit have a valid consent under the Water (Prevention and control of Pollution) Act, 1974 (6 of 1974)? If yes, attach a copy
	b. Does the unit have a valid consent under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981)? If yes, attach a copy
PART – C PERTAINING TO WASTE
8.	Solid Wastes or rejects: a. Total quantum of waste generated b. Mode of storage within the plant c. Provision made for disposal of wastes
9.	Attach or Provide list of person supplying plastic to be used as raw material to manufacture carry bags or plastic sheet of like or multilayered packaging
10.	Attach or provide list of personnel or brand Owners to whom the products will be supplied
11.	Action plan as per Regulation notified for Extended Producer Responsibility
Name and Signature Designation Date : Place :

(B) Producers; Micro and Small Enterprises ( as per criteria of Ministry of Micro, Small and Medium Enterprises, Government of India)

PART-A General
1.	Micro or Small Producer
2.	Details: (a) Name and location (b) Registered Address (c) Postal Address (d) GST No. (e) PAN No. (f) CIN No (Applicable for companies) (g) Udyam Registration No.
3.	Authorized Person Details: (a) Name (b) Designation (c) Mobile No. (d) Aadhaar No. (Aadhaar authentication on voluntary basis) (e) PAN No. (f) Email ID
4.	Plastic packaging manufactured: Category - I /Category - II/ Category - III/ Category - IV/Category – V)
5.	Year of commencement of business
6.	Unit Location: S.No. Place of Manufacturing unit Manufacturing capacity (plastic-packaging category wise)
7.	Total Capital invested in project
Part B: Details on plastic packaging
8.	Manufacturing details Year 1 Year 2 Quantity (MT) 1. Raw material procured 2. Plastic packaging produced category-wise 3. Total Plastic packaging sold category-wise (MT) a. Plastic packaging sold to Brand owner b. Plastic packaging sold to Producer (Large and Medium) c. Plastic packaging sold to Producer (Small and micro) c. Plastic packaging sold to seller 4. Pre-consumer plastic packaging waste (MT)
9.	Status of Compliance with Rule 4 of Plastic Waste Management Rules, 2016 as amended	Yes/No
10.	Cover Letter (with attachment)
11.	Self-Declaration by Micro and Small Producers
12.	Authorized Signatory
13.	Self-Declaration: Name: Digital Signature Date: Place:

Note:

(i) The registration shall be based upon self-declaration and done through centralized online portal on plastic packaging.

(ii) In case of proprietorship firm not registered under any Act or rules of the Central Government or the State Government, the proprietor may use his or her Permanent Account Number (PAN) issued by Income Tax Department for registration of the enterprise.

2. Brand Owners:

PART – A GENERAL
1.	Name, address and Contact number
2	In case of renewal, previous registration number and date of registration
3	Is the unit registered with the District Industries Centre of the State Government or Union territory? If yes, attach a copy.
4.(a)	Total capital invested on the project
(b)	Year of commencement of production
5. (a)	List and quantum of products and by-products
(b)	List and quantum of raw materials used
PART – B PERTAINING TO LIQUID EFFLUENT AND GASEOUS EMISSIONS
5	Does the unit have a valid consent under the Water (Prevention and control of Pollution) Act, 1974 (6 of 1974)? If yes, attach a copy
6	Does the unit have a valid consent under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981)? If yes, attach a copy
PART – C PERTAINING TO WASTE
7.	Solid Wastes or rejects: (a) Total quantum of waste generated (b) Mode of storage within the plant (c) Provision made for disposal of wastes
8.	Attach or Provide list of person supplying plastic material
9	Action plan on collecting back the plastic wastes
Name and Signature Designation Date : Place :

3. Importers:

Item 3, 4, 5 of Part A, Part B, and item 7 and 8 of Part C, to be filled as per applicability.

PART – A GENERAL
1.	Name, Address and Contact number
2	In case of renewal, previous registration number and date of registration
3	Is the unit registered with the District Industries Centre of the State Government or Union Territory? If yes, attach a copy.
4.(a)	Total capital invested on the project
(b)	Year of commencement of production
5. (a)	List and quantum of products and by-products
(b)	List and quantum of raw materials used
6 (a)	Quantity of plastic sheet or like used for packaging of imported or to be imported products
(b)	Quantity of imported or to be imported plastic sheet or like used for packaging for further supply or self-use
(c)	Quantity of imported or to be imported multilayered packaging for further supply or self-use
PART – B PERTAINING TO LIQUID EFFLUENT AND GASEOUS EMISSIONS
5	Does the unit have a valid consent under the Water (Prevention and control of Pollution) Act, 1974 (6 of 1974)? If yes, attach a copy
6	Does the unit have a valid consent under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981)? If yes, attach a copy
PART – C PERTAINING TO WASTE
7.	Solid Wastes or rejects: (a) Total quantum of waste generated (b) Mode of storage within the plant (c) Provision made for disposal of wastes
8. (a)	Attach or Provide list of person supplying imported (i) plastic sheet or like used for packaging, (ii) multilayered packaging
(b)	Quantity of imported (i) plastic sheet or like used for packaging, (ii) multilayered packaging used for self use
9	Action plan as per Regulation notified for Extended Producer Responsibility
Name and Signature Designation Date : Place :

Rule 14.

For Form V in the said rules, the following Form shall be substituted, namely:-

FORM V

[See rules 17 (4)]

(A) FORMAT FOR ANNUAL REPORT ON PLASTIC WASTE MANAGEMENT TO BE SUBMITTED BY THE URBAN LOCAL BODY

Period of Reporting: ( Year)

A	General Information
1	Name of the City or Town and State:
2	Name & Address of Local body
3	Contact E-mail:
4	Contact Phone No.
5	Population
6	Area in sq. Kilometers
7	Whether separate Plastic Waste Management Cell is operational (Y/N)
8	Staff deployed in Plastic Waste Management Cell
9	Total numbers of the wards in the area under jurisdiction
10	Total numbers of households in the area under jurisdiction ward –wise
11	Number of households covered by door-to-door collection – ward-wise
12	Total number of commercial establishments and Institutions in the area under jurisdiction and those covered by door to door collection
a	Commercial establishments
b	Institutions
13	(i) Details of human resource including waste pickers in informal sector (concessionaire or own resource) deployed for (a) Collection (b) Street sweeping (c) Transportation (d) Segregation (e) Processing (f) disposal (ii) Details of waste pickers engaged in plastic waste management (ward wise) No. of waste pickers
B	Plastic Waste Management
1	Quantity of Plastic Waste generated (Tonnes) as per CPCB methodology
2	Compositional characterization of plastic waste as per CPCB methodology
	· Plastic packaging (Cat I/Cat II/Cat III/Cat IV/Cat V)
	· Others type of plastic waste (i) recyclable and (ii) non-recyclable
3	Door to Door collection of segregated waste (coverage in % or number of households) – ward-wise
4	Total no. and capacity of MRF
	(a) No. and capacity of Mechanical MRF Facilities No. Capacity (MT) Waste segregated (MT)
	b) No. and capacity of Manual MRF Facilities No. Capacity (MT) Waste segregated (MT)
5	Number of plastic recycling facilities with details of category- wise Name and address with EPR registration number Capacity (MT) Total Plastic Waste recycled (MT) Plastic packaging waste recycled category –wise (MT) Other plastic waste recycled (MT) EPR certificates generated category-wise (MT)
6	Number and capacity of industrial composting unit for compostable plastics Name and address with EPR registration number Capacity (MT) Waste composted (MT) Compostable plastics processed (MT)
7	Number and capacity of Operational Waste to energy Plants Name and address with EPR registration number Capacity (MT) Plastic Waste processed (MT) Energy produced
8	Number and capacity of operational wastes to Oil units Name and address with EPR registration number Capacity (MT) Waste processed (MT) Oil generated
9	Quantity and capacity of Plastic waste used in road construction along with KM Plastic Waste used (MT) Road Length (Km)
10	Disposal of thermoset plastic as per guidelines Thermoset plastic Waste sent to secured landfill (MT) Thermoset plastic Waste co-processed (MT)
11	Cement plants for plastic waste for coprocessing
a	Name and address with EPR registration number Total unsegregated waste received (MT) Percentage of plastic waste in unsegregated waste Plastic waste co-processed (MT)
b	Name and address with EPR registration number Total segregated plastic waste received (MT) Plastic waste co-processed category-wise (MT)
12	Quantity of inert material disposed (MT) from recyclers and other waste processor in sanitary landfill
13	Scientific Landfill site (number and capacity) No. Capacity (MT) Waste received (MT)
14	Legacy waste site (number and amount of legacy waste) Waste present (MT) Waste processed to RDF (MT) Plastic waste in RDF (%) Waste remaining (MT)
15.	EPR Registration No. of ULB in case registered
16	EPR Guidelines leveraged for PWM (Y/N) Details to be attached

C.	Enforcement of Plastic Waste Management Rules
1	Please confirm if Bye- laws have been framed ( Yes/No)
2	No. of violations & action taken on non-compliance of provisions of PWM Rules, 2016, except for banned Single Use Plastics and plastic carry bags (Rule 12)

(i)	Total no of Violations (eg. Burning/ Littering of plastic waste)
(ii)	Actions Taken ( Fines/penalties Imposed Rs.)

3	Implementation of ban imposed under Rule 4 including on identified single use plastic items, plastic carry bags having thickness less than 120 microns (ward-wise) (quarterly reporting)
(i)	Registration number CPCB SUP compliance App
(ii)	Total number of commercial establishments/Institutions and Hotspots in the area under jurisdiction
(a)	-Commercial establishments : Malls, Cinema Halls, Airports, Railway Stations, Metro Stations, others
(b)	- Institutions- Schools, Colleges, Office Complex etc
(c)	-Hotspots – Tourist spots, sabzi Mandi, Wholesale market, Fish Market, Flower market, Religious Places etc.
(iii)	Total No of Inspections carried out
(iv)	Total Fine imposed ( Rs.)
(v)	Quantity of Banned SUP seized( Tons)
(vi)	Details of mode of disposal of seized SUP
	Qty of SUP Seized ( T)		Mode of Disposal ( Recycling/ WtE/ WtO/ Co- processing/Road making)		Name & Address of the Plastic Waste Processor

(vii)	Details of Entities producing Alternatives
	S.No .	Name of Entity	SUP Alternative produced	Production Capacity (TPA)	Address
(ix)	Details of Entities producing compostable plastics and biodegradable plastics
(xi)	Shops for Eco alternatives for banned Single Use Plastic items
D.	Data on ingress of littered plastic waste in water bodies
1	Ingress points for plastic waste in Drain and Water Body Number of ingress points Measures taken to stop ingress of plastic waste
2.	Surface water bodies including river stretches Number of surfaces water bodies Quantity of plastic waste collected
3.	Number of drains cleaned from Plastic waste Total length of drains Total length of drains cleaned from plastic waste Plastic waste collected (MT) Silt collected

(B) FORMAT FOR ANNUAL REPORT ON PLASTIC WASTE MANAGEMENT TO BE SUBMITTED BY THE PANCHAYAT AT THE DISTRICT LEVEL

Period of Reporting: ( Year)

A	General
1	Name of the District and State:
2	Name & Address of Panchayati Raj Institution At The District Level
3	Contact E-mail:
4	Contact Phone No.
5	Number of Gram Panchayats covered
6	Number of villages covered
7	Total Population
8	Total Area
9	Total number of households
B	Plastic Waste Management
1.	Summary of the mechanisms put in place for management of plastic waste in the area under jurisdiction along with the details of agencies involved ( Please attach the details)
2.	Please attach details of infrastructure put in place for management of plastic waste generated in the area under jurisdiction
3.	Total no. of Plastic Waste Management Units set up with capacity
4.	Quantity of Plastic Waste generated (Tonnes) as per CPCB methodology
5	Plastic Waste Characterization as per CPCB methodology (Plastic packaging waste: Cat I/Cat II/ Cat III/Cat IV/Cat V and Others ((i) recyclable and (ii) non-recyclable)
6.	Quantity of Plastic Waste collected (Tonnes)
7.	Plastic Waste Segregated (Tonnes)
8.	Plastic waste channelized for processing and recycling (details quantum of plastic waste, type of processing) (a) Plastic waste to recyclers (b) Plastic waste to co-processing in cement kilns (c) Plastic waste to waste to energy/waste to oil plants (d) Plastic waste for road construction
9	(i) Details of human resource including waste pickers in informal sector (concessionaire or own resource) deployed for (a) Collection (b) Street sweeping (c) Transportation (d) Segregation (e) Processing (f) disposal (ii) Details of waste pickers engaged in plastic waste management (ward wise) No. of waste pickers
10	EPR Guidelines leveraged for PWM (Y/N)
	Details to be attached
C	Enforcement of Plastic Waste Management Rules
1	Please confirm if Bye- laws have been framed ( Yes/No)
2	No. of violations & action taken on non-compliance of provisions of PWM Rules, 2016, except for banned Single Use Plastics and plastic carry bags (Rule 12)
I	Total no of Violations (eg. Burning/ Littering of plastic waste)
Ii	Actions Taken ( Fines/penalties Imposed Rs.)
3	Implementation of ban imposed under Rule 4 including on identified single use plastic items, plastic carry bags having thickness less than 120 microns (ward-wise) (quarterly reporting)
I	Total number of Institutions & Hotspots in the area under jurisdiction
(a)	- Institutions- Schools, Colleges, etc
(b)	Hotspots – Subzi Mandi, Wholesale market, Fish Market, Flower market, Religious Places etc.
II	Total No of Inspections carried out
III	Total Fine imposed ( Rs.)
IV	Quantity of Banned SUP seized( Tons)
D.	Data on ingress of littered plastic waste in water bodies
1	Ingress points for plastic waste in Drain and Water Body Number of ingress points Measures taken to stop ingress of plastic waste
2.	Surface water bodies including river stretches Number of surfaces water bodies cleaned Quantity of plastic waste collected
3.	Number of drains cleaned from Plastic waste Total length of drains Total length of drains cleaned from plastic waste Plastic waste collected (MT) Silt collected

Rule 15.

for Form VI in the said rules, the following shall be substituted, namely:-

FORM VI

[See rule 17(6)]

FORMAT FOR ANNUAL REPORT ON PLASTIC WASTE MANAGEMENT TO BE SUBMITTED BY SPCB/PCC

Period of Reporting:

A	General
1	Name of the State/UT:
2	Name & Address of SPCB/PCC:
3	Contact E-mail:
4	Contact Phone No.
5	Details of Plastic Waste Management (State Level)
	· Collection (MT)
	· Segregation (MT)
	· Processing including recycling (MT)
	· Disposal (MT)
B	Mechanism of Plastic Waste Management
1	Summary of the mechanisms put in place for management of plastic waste in your State/UT along with the details of agencies involved ( Please attach the details)
2	Please attach details of infrastructure put in place for management of plastic waste generated in your State/UT

Total no. of MRF Facilities

(a)

No. of Mechanical MRF Facilities with capacity

(b)

No. of Manual MRF Facilities with capacity

Plastic Waste Generation, Collection, Segregation & Characterization

Total Numbers of the Urban Local Bodies (ULBs) in the area under jurisdiction

No. of ULBs who have submitted Annual Report

Total Numbers of the Gram Panchayat (GPs) in the area under jurisdiction

Total number of Panchayati Raj institution at District Level

No. of Panchayati Raj institution at District Level who have submitted annual report

Please confirm that all GPs/ULBs have provided complete information in stipulated time as per format prescribed by CPCB ( Yes/No)

Please provide no. of ULBs/GPs which have not submitted complete information within the stipulated time frame

Please provide total amount of EC levied on PRI at District Level / ULBs who have not submitted annual report as per prescribed timelines under the rules

Quantity of Plastic Waste generated (Tonnes) as per CPCB methodology ( Cat I/Cat II/ Cat III/Cat IV/Cat V/ Others)

Quantity of Plastic Waste collected (Tonnes)

10.

Plastic Waste Segregated (Tonnes)

11.

Please confirm that all Local Bodies/ GPs have carried out Assessment of Plastic Waste Generation & Characterization as per methodology specified by CPCB ( Yes/No)

12.

Please upload Plastic Waste Characterization Report as per methodology specified by CPCB

13.

Please confirm that data validation and reconciliation for ULB and PRI at District Level has been done as per methodology specified by CPCB ( Yes /No)

Extended Producer Responsibility Implementation

Total Number of ULBs registered on EPR ( To be auto fetched from EPR portal )

Details of Plastic Waste Processors (To be auto fetched from EPR Portal)

Name

Type (Recycler/Coprocessors/Waste to Energy/Waste to Oil/Road Making )

Registration No

Processing Capacity ( TPA)

PW (Cat-I)

PW (Cat-II)

PW (Cat- III)

PW (Cat- IV)

PW-(Cat- V)

Other

Plastic Waste Processed through PWPs (TPA)

Type (Recycler/Coprocessors/Waste to Energy/Waste to Oil/Road Making )

PW (Cat-I)

PW (Cat- II)

PW (Cat- III)

PW (Cat- IV)

PW (Cat- V)

Others

Audit & Levying of Environmental Compensation (EC) (To be auto fetched from the EPR Portal)

(a)

No. of Entities (PIBOs/PWPs) audited

(b)

No. of Entities (PIBOs/PWPs) found in violation

(c)

EC levied on violating Entities (PIBOs/PWPs)

Implementation of ban imposed under Rule 4 including on identified single use plastic items, plastic carry bags having thickness less than 120 microns

Total number of commercial establishments/ Institutions & Hotspots in the area under jurisdiction

(a)	-Commercial establishments :Malls, Cinema Halls, Airports, Railway Stations, Metro Stations
(b)	- Institutions: Schools, Colleges, Office Complex etc
c	-Hotspots :Tourist spots, sabzi Mandi, Wholesale market, Fish Market, Flower market, Religious Places etc.
2	Total No of Inspections ( Data Auto fetched from SUP Compliance Monitoring Portal)
3	Total No of Commercial Establishment and hotspots closed for SUP Ban Violation
4	Total No. of Industries inspected( Data Auto fetched from SUP Compliance Monitoring Portal)
5	Total no. of industries closed for manufacturing banned SUP items
6	Total Fine imposed (Rs.) ( Data Auto-fetched from SUP Compliance Monitoring Portal)
7	Quantity of Banned SUP seized( Tons) ( Data Auto-fetched from SUP Compliance Monitoring Portal)
8	Total No of Commercial establishment and hotspot made SUP free
9	Details of mode of disposal of seized SUP
	Qty of SUP Seized ( T)			Mode of Disposal (Recycling/ WtE/WtO/ Co-processing/ roadmaking)	Name & Address of the Plastic Waste Processor

10.	Details of Entities producing Alternatives including compostable plastics
	Sl.No.	Name of Entity	SUP Alternative	Processing Capacity (TPA)	Address


11.	No of Complaints received on SUP grievance App ( Data Autofetched from SUP Grievance redressal app)
12.	No of Complaints resolved ( Data Autofetched from SUP Grievance redressal app)
F	Enforcement of Plastic Waste Management Rules
1.	Details of Registered Plastic Raw Material Manufacturing Units
	Total No:		Capacity:		Product Manufactured

2.	Details of Registered PWP (Non- packaging) Processing Facilities
	Total No:		Capacity:		Product Manufactured

3.	Details of Unregistered Manufacturing or Recycling Units (in residential or unapproved areas).
	Total No:		Capacity:		Product Manufactured

4.	No. of ULBs which have framed bye-laws
5.	No. of violations & action taken on non-compliance of provisions of PWM Rules, 2016, as amended, 2018 (Rule 12)
6.	Total no. of violations (Burning/ Littering/non-registration and other noncompliance)
7.	Action Taken ( Fine Imposed / Closures issued)

Rule 16.

After Form VI in the said rules, the following Form shall be inserted, namely:-

FORM VII

[See rule 17(2)]

Format for Quarterly report of Plastic Raw Material

Manufacturer/Importer of plastic raw material

Year : Quarter : Q1/Q2/Q3/Q4

S.	Name of	Address of	Email	Phone	Buyer	GST no.	Category of	Qty of	Type of
No.	Buyer	Buyer	ID	No.	Category	of Buyer	plastic	plastic raw	plastic raw
							packaging	material	material
								supplied (T)	supplied

Note:

(i) Quarterly report shall be submitted as per pro forma in electronic format prescribed by CPCB.

(ii) Individual invoices for transactions are not required for the purposes of quarterly report.

Buyer Category

1. Large and Medium Producers (as per criteria of Ministry of Micro, Small and Medium Enterprises, Government of India.

2. Micro and Small Producers (as per criteria of Ministry of Micro, Small and Medium Enterprises, Government of India).

3. Brand Owners.

4. Seller.

5. Others (Non-plastic packaging applications)

Type of plastic raw material supplied

1. PET

2. HDPE

3. PVC

4. LDPE

5. PP

6. PS

7. Others

8. Biodegradable plastic in specified environment

9. Compostable plastic

Plastic Waste Management (Amendment) Rules, 2024