Plastic Waste Management (Amendment) Rules, 2025
[23rd
January 2025]
PREAMBLE
In exercise of the powers
conferred under 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 the Plastic Waste
Management (Amendment) Rules, 2025.
(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,-
(i)
in rule 11, after sub-rule (1) the following
sub-rule shall be inserted:-
"(1A)
A producer, importer or brandowner may, with effect from the 1st July, 2025,
provide the information specified under sub-rule (1) as given below,-
(a)
in a barcode or Quick Response code printed
on the plastic packaging;
(b)
in the product information brochure;
(c)
print on the plastics packaging the unique
number issued under any law for the time being in force, wherein, the
provisions of sub-rule (1) are required to be fulfilled before issuance of such
a number:
Provided that the producer
or importer or brandowner shall inform the details of publishing of a barcode
or QR code, brochure or unique number to the Central Pollution Control Board:
Provided further that the
Central Pollution Control Board shall publish the list, of such producers,
importers or brandowners, who have provided with details and the product
information using any one of above option, on its website and update the same
every quarter.
(ii)
after rule 18, the following rule shall be
inserted, namely:-
"19.
Action for contravention.- Any person who fails to comply or contravenes the
provisions of these rules shall be liable to a penalty in accordance with the
provisions of section 15 of the Act."