Environment (Protection) Rules, 1986

Environment (Protection) Act, 1986

Published vide S.O. 844(E), dated 19.11.1986, published in the Gazette of India, Ext., Part 2., Section 3(i), dated 19.11.1986

Last Updated 7th November, 2022 [10/528]

In exercise of the powers conferred by sections 6 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules, namely: -

1. Short title and commencement. - (i) These rules may be called The Environment (Protection) Rules, 1986.

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

2. Definitions. - In these rules, unless the context otherwise requires, -

(a) "Act" means the Environment (Protection) Act, 1986 (29 of 1986);

[(aa) "areas" means all areas where the hazardous substances are handled;]

(b) "Central Board" means the Central Board for the Prevention and Control of Water Pollution constituted under section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974);

(d) "Government Analyst" means a person appointed or recognised as such under section 13;

(e) "person" in relation to any factory or premises means a person or occupier or his agent who has control over the affairs of the factory or premises and includes in relation to any substance, the person in possession of the substance;

[(ee) "prohibited substance" means the substance prohibited for handling;]

(f) "recipient system" means the part of the environment, such as soil, water, air or other which receives the pollutants;

[(ff) "restricted substance" means the substance restricted for handling;]

(g) "section" means a section of the Act;

(h) "Schedule" means a Schedule appended to these rules;

(i) "standards" means standards prescribed under these rules;

(j) "State Board" means a State Board for the Prevention and Control of Water Pollution constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), or a State Board for the Prevention and Control of Air Pollution constituted under section 5 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981).

3. Standards for emission or discharge of environmental pollutants. - (1) For the purposes of protecting and improving the quality of the environment and preventing and abating environmental pollution, the standards for emission or discharge of environmental pollutants from the industries, operations or processes shall be as specified in [Schedules I to IV].

[* * *]

(2) Notwithstanding anything contained in sub-rule (1), the Central Board or a State Board may specify more stringent standards from those provided in [Schedules I to IV] in respect of any specific industry, operation or process depending upon the quality of the recipient system and after recording reasons, therefor, in writing.

[(3) The standards for emission or discharge of environmental pollutants specified under sub-rule (1) or sub-rule (2) shall be complied with by an industry, operation or process within a period of one year of being so specified.

[(3-A)(i) Notwithstanding anything contained in sub-rules (1) and (2), on and from the 1st day of January, 1994, emission or discharge of environmental pollutants from the [industries, operations or processes other than those industries, operations or processes for which standards have been specified in Schedule I shall][not exceed the relevant parameters and standards specified in Schedule VI:

Provided that the State Boards may specify more stringent standards for the relevant parameters with respect to specific industry or locations after recording reasons therefor in writing;

(ii) The State Board shall while enforcing the standards specified in Schedule VI follow the guidelines specified in Annexures I and II in that Schedule.]

[(3-B) The combined effect of emission or discharge of environmental pollutants in an area, from industries, operations, processes, automobiles and domestic sources, shall not be permitted to exceed the relevant concentration in ambient air as specified against each pollutant in columns (3) to (5) of Schedule VII.]

[(4) Notwithstanding anything contained in sub-rule (3),-

(a) the Central Board or a State Board, depending on the local conditions or nature of discharge of environment pollutants, may, by order, specify a lesser period than a period specified under sub-rule (3) within which the compliance of standards shall be made by an industry, operation or process;

(b) the Central Government in respect of any specific industry, operation or process, by order, may specify any period other than a period specified under sub-rule (3) within which the compliance of standards shall be made by such industry, operation or process.

(5) Notwithstanding anything contained in sub-rule (3), the standards for emission or discharge of environmental pollutants specified under sub-rule (1) or sub-rule (2) in respect of an industry, operation or process before the commencement of the Environment (Protection) Amendment Rules, 1991, shall be complied with by such industry, operation or process by the 31st day of December, 1991.]

[(6) Notwithstanding anything contained in sub-rule (3), an industry, operation or process which has commenced production on or before 16th May, 1981 and has shown adequate proof of at least commencement of physical work for establishment of facilities to meet the specified standards within a time-bound programme, to the satisfaction of the concerned State Pollution Control Board, shall comply with such standards latest by the 31st day of December, 1993.

(7) Notwithstanding anything contained in sub-rule (3) or sub-rule (6) an industry, operation or process which has commenced production after the 16th day of May, 1991 but before the 31st day of December, 1991 and has shown adequate proof of at least commencement of physical work for establishment of facilities to meet the specified standards within a time-bound programme, to the satisfaction of the concerned State Pollution Control Board, shall comply with such standards latest by the 31st day of December, 1992.]

[(8) Use of coal by Thermal Power Plants, without stipulations as regards ash content of distance, shall be permitted subject to following conditions:

(1) Setting Up Technology Solution for emission norms: - (i) Compliance of specified emission norms for Particulate Matter, as per extant notifications and instructions of Central Pollution Control Board, issued from time to time.

[(ii) In case of coal washeries, middling and rejects to be utilised in any Thermal Power Plants, subject to the said Thermal Power Plant complying with the stipulated emission and fly ash norms as specified in Ministry of Environment, Forest and Climate Change notification number S.O. 3305 (E) dated the 7th December, 2015, read with the notification number S.O. 763 (E), dated the 14th September, 1999 and its amendments [vide numbers S.O. 979 (E), dated the 27th August, 2003, S.O. 2804 (E), dated the 3rd November, 2009 and S.O. 254(E) dated 25th January, 2016] and related subsequent notifications and amendments issued from time to time.]

(2) Management of Ash Ponds: - (i) The thermal powers plants shall comply with conditions, as notified in the Fly Ash notification issued from time to time, without being entitled to additional capacity of fly ash pond (for existing power generation capacity) on ground of switching from washed coal to unwashed coal.

(ii) Appropriate Technology solutions shall be applied to optimise water consumption for Ash management;

(iii) The segregation of ash may be done at the Electro-static Precipitator stage, if required, based on site specific conditions, to ensure maximum utilization of fly ash;

(iv) Subject to 2(i) above, the thermal power plants to dispose fly ash in abandoned or working mines (to be facilitated by mine owner) with environment safeguards.

(3) Transportation: - (i) Coal transportation may be undertaken by covered Railway wagon (railway wagons covered by tarpaulin or other means) and/or covered conveyer beyond the mine area. However, till such time enabling Rail transport/conveyer infrastructure is not available, road transportation may be undertaken in trucks, covered by tarpaulin or other means.

(ii) It shall be ensured by the thermal power plant that -

(a) Rail siding facility or conveyor facility is set up at or near the power plant, for transportation by rail or conveyor; and

(b) If transportation by rail or conveyor facility is not available, ensure that the coal is transported out from the Delivery Point of the respective mine in covered trucks (by tarpaulin or other means), or any mechanized closed trucks by road.

(4) This shall also be deemed to be additional conditions of the relevant Environment Clearances for respective projects for financial year 2020-21 and onwards. The existing Environmental Clearances shall stand modified so as to make the above conditions operative for relevant sectors. The Consent to Operate shall be issued by respective State Pollution Control Boards accordingly.]

4. Directions. - (1) Any direction issued under section 5 shall be in writing.

(2) The direction shall specify the nature of action to be taken and the time within which it shall be complied with by the person, officer or the authority to whom such direction is given.

[(3-a)] The person, officer or authority to whom any direction is sought to be issued shall be served with a copy of the proposed direction and shall be given an opportunity of not less than fifteen days from the date of service of a notice to file with an officer designated in this behalf the objections, if any, to the issue of the proposed direction.

[(3-b) Where the proposed direction is for the stoppage or regulation of electricity or water or any other service affecting the carrying on any industry, operation or process and is sought to be issued to an officer or an authority, a copy of the proposed direction shall also be endorsed to the occupier of the industry, operation or process, as the case may be, and objections, if any, filed by the occupier with an officer designated in this behalf shall be dealt with in accordance with the procedures under sub-rules (3- a) and (4) of this rule:

Provided that no opportunity of being heard shall be given to the occupier if he had already been heard earlier and the proposed direction referred to in sub-rule (3- b) above for the stoppage or regulation of electricity or water or any other service was the resultant decision of the Central Government after such earlier hearing.]

(4) The Central Government shall within a period of 45 days from the date of receipt of the objections, if any, or from the date up to which an opportunity is given to the person, officer or authority to file objections whichever is earlier, after considering the objections, if any, received from the person, officer or authority sought to be directed and for reasons to be recorded in writing, confirm, modify or decide not to issue the proposed direction.

(5) In a case where the Central Government is of the opinion that in view of the likelihood of a grave injury to the environment it is not expedient to provide an opportunity to file objections against the proposed direction, it may, for reasons to be recorded in writing, issue directions without providing such an opportunity.

(6) Every notice or direction required to be issued under this rule shall be deemed to be duly served-

(a) where the person to be served is a company, if the document is addressed in the name of the company at its registered office or at its principal office or place of business and is either,-

(i) sent by registered post, or

(ii) delivered at its registered office or at the principal office or place of business;

(b) where the person to be served is an officer serving Government, if the document is addressed to the person and a copy thereof is endorsed to the Head of the Department and also to the Secretary to the Government, as the case may be, incharge of the Department in which for the time being the business relating to the Department in which the officer is employed is transacted and is either,-

(i) sent by registered post, or

(ii) is given or tendered to him;

(i) is given or tendered to him; or

(ii) if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it relates; or

(iii) is sent by registered post to that person.

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

(a) "company" means any body corporate and includes a firm or other association of individuals;

(b) "a servant" is not a member of the family.

5. Prohibition and restriction on the location of industries and the carrying on processes and operations in different areas. - (1) The Central Government may take into consideration the following factors while prohibiting or restricting the location of industries and carrying on of processes and operations in different areas:-

(i) Standards for quality of environment in its various aspects laid down for an area.

(ii) The maximum allowable limits of concentration of various environmental pollutants (including noise) for an area.

(iii) The likely emission or discharge of environmental pollutants from an industry, process or operation proposed to be prohibited or restricted.

(iv) The topographic and climatic features of an area.

(v) The biological diversity of the area which, in the opinion of the Central Government, needs to be preserved.

(vi) Environmentally compatible land use.

(vii) Net adverse environmental impact likely to be caused by an industry, process or operation proposed to be prohibited or restricted.

(viii) Proximity to a protected area under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 or a sanctuary, National Park, game reserve or closed area notified, as such under the Wild Life (Protection) Act, 1972, or places protected under any treaty, agreement or convention with any other country or countries or in pursuance of any decision made in any international conference, association or other body.

(ix) Proximity to human settlements.

(x) Any other factor as may be considered by the Central Government to be relevant to the protection of the environment in an area.

(2) While prohibiting or restricting the location of industries and carrying on of processes and operations in an area, the Central Government shall follow the procedure hereinafter laid down.

(3)(a) Whenever it appears to the Central Government that it is expedient to impose prohibition or restrictions on the location of an industry or the carrying on of processes and operations in an area, it may, by notification in the Official Gazette and in such other manner as the Central Government may deem necessary from time to time, give notice of its intention to do so.

(b) Every notification under clause (a) shall give a brief description of the area, the industries, operations, processes in that area about which such notification pertains and also specify the reasons for the imposition of prohibition or restrictions on the location of the industries and carrying on of processes or operations in that area.

(c) Any person interested in filing an objection against the imposition of prohibition or restriction on carrying on of processes or operations as notified under clause (a) may do so in writing to the Central Government within sixty days from the date of publication of the notification in the Official Gazette.

(d) The Central Government shall, within a period of one hundred and twenty days from the date of publication of the notification in the Official Gazette, consider all the objections received against such notification and may [within [seven hundred and twenty five days][, and in respect of the States of Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim and Jammu and Kashmir in exceptional circumstance and for sufficient reasons within a further period of one hundred and eighty days][from such date of publication,] impose prohibition or restrictions on location of such industries and the carrying on of any process or operation in an area.

[Provided that for the purpose of this clause, the period of national lockdown from 25th March, 2020 to 31st May, 2020 on account of COVID-19 pandemic shall be excluded for the purpose of counting the number of days for publication of the final rule or order or notification.]

[(4) Notwithstanding anything contained in sub-rule (3), whenever it appears to the Central Government that it is in public interest to do so, it may dispense with the requirement of notice under clause (a) of sub-rule (3).]

[6. Procedure for taking samples. - The Central Government or the officer empowered to take samples under section 11 shall collect the sample in sufficient quantity to be divided into two uniform parts and effectively seal and suitably mark the same and permit the person from whom the sample is taken to add his own seal or mark to all or any of the portions so sealed and marked. In case where the sample is made up in containers or small volumes and is likely to deteriorate or be otherwise damaged if exposed, the Central Government or the officer empowered shall take two of the said samples without opening the containers and suitably seal and mark the same. The Central Government or the officer empowered shall dispose of the samples so collected as follows:-

(i) one portion shall be handed over to the person from whom the sample is taken under acknowledgment; and

(ii) the other portion shall be sent forthwith to the environmental laboratory for analysis.]

7. Service of notice. - The Central Government or the officer empowered shall serve on the occupier or his agent or person in charge of the place a notice then and there in Form I of his intention to have the sample analysed.

8. Procedure for submission of samples for analysis, and the form of laboratory report thereon. - (1) Sample taken for analysis shall be sent by the Central Government or the officer empowered to the environmental laboratory by registered post or through special messenger alongwith Form II.

(2) Another copy of Form II, together with specimen impression of seals of the officer empowered to take samples alongwith the seals/marks, if any, of the person from whom the sample is taken shall be sent separately in a sealed cover by registered post or through a special messenger to the environmental laboratory.

(3) The findings shall be recorded in Form III in triplicate and signed by the Government Analyst and sent to the officer from whom the sample is received for analysis.

(4) On receipt of the report of the findings of the Government Analyst, the officer shall send one copy of the report to the person from whom the sample was taken for analysis, the second copy shall be retained by him for his records and the third copy shall be kept by him to be produced in the Court before which proceedings, if any, are instituted.

9. Functions of environmental laboratories. - The following shall be the functions of environmental laboratories:-

(i) to evolve standardised methods for sampling and analysis of various types of environmental pollutants;

(ii) to analyse samples sent by the Central Government or the officers empowered under sub-section (1) of section 11;

(iii) to carry out such investigations as may be directed by the Central Government to lay down standards for the quality of environment and discharge of environmental pollutants, to monitor and to enforce the standards laid down;

(iv) to send periodical reports regarding its activities to the Central Government;

(v) to carry out such other functions as may be entrusted to it by the Central Government from time to time.

10. Qualifications of Government Analyst. - A person shall not be qualified for appointment or recognised as a Government Analyst unless he is a -

(a) graduate in science from a recognised university with five years' experience in a laboratory engaged in environmental investigations, testing or analysis; or

(b) post-graduate in science or a graduate in engineering or a graduate in medicine or equivalent with two years' experience in a laboratory engaged in environmental investigations, testing or analysis; or

(c) post-graduate in environmental science from a recognised university with two years' experience in a laboratory engaged in environmental investigations, testing or analysis.

11. Manner of giving notice. - The manner of giving notice under clause (b) of section 19 shall be as follows, namely:-

(1) The notice shall be in writing in Form IV;

(2) The person giving notice may send notice to,-

(a) if the alleged offence has taken place in a Union territory:-

(A) the Central Board; and

(B) the Ministry of Environment and Forests (represented by the Secretary of the Government of India);

(b) if the alleged offence has taken place in a State:-

(A) the State Board; and

(B) the Government of the State (represented by the Secretary to the State Government incharge of environment); and

(3) The notice shall be sent by registered post-acknowledgment due; and

(4) The period of sixty days mentioned in clause (b) of section 19 of the Environment (Protection) Act, 1986 (29 of 1986) shall be reckoned from the date it is first received by one of the authorities mentioned above.

[12. Furnishing of information to authorities and agencies in certain cases. - Where the discharge of environmental pollutant in excess of the prescribed standard occurs or is apprehended to occur due to any accident or other unforeseen act or event, the person in charge of the place at which such discharge occurs or is apprehended to occur shall forthwith intimate the fact of such occurrence or apprehension of such occurrence to all the following authorities or agencies, namely:-

(i) The officer-in-charge of emergency or disaster relief operations in a district or other region of a State or Union territory specified by whatever designation, by the Government of the said State or Union territory, and in whose jurisdiction the industry, process or operation is located.

(ii) The Central Board or a State Board, as the case may be, and its regional officer having local jurisdiction who have been delegated powers under sections 20, 21, 23 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and section 24 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981).

(iii) The statutory authorities or agencies specified in column 3 in relation to places mentioned in column 2 against thereof of [Schedule V].]

[13. Prohibition and restriction on the handling of hazardous substances in different areas. - (1) The Central Government may take into consideration the following factors while prohibiting or restricting the handling of hazardous substances in different areas:-

(i) the hazardous nature of the substance (either in qualitative or quantitative terms) as far as may be in terms of its damage causing potential to the environment, human beings, other living creatures, plants and property;

(ii) the substances that may be or likely to be readily available as substitutes for the substances proposed to be prohibited or restricted;

(iii) the indigenous availability of the substitute, or the state of technology available in the country for developing a safe substitute;

(iv) the gestation period that may be necessary for gradual introduction of a new substitute with a view to bringing about a total prohibition of the hazardous substance in question; and

(v) any other factor as may be considered by the Central Government to be relevant to the protection of environment.

(2) While prohibiting or restricting the handling of hazardous substances in an area including their imports and exports the Central Government shall follow the procedure hereinafter laid down:-

(i) Whenever it appears to the Central Government that it is expedient to impose prohibition or restriction on the handling of hazardous substances in an area, it may, by notification in the Official Gazette and in such other manner as the Central Government may deem necessary from time to time, give notice of its intention to do so.

(ii) Every notification under clause (i) shall give a brief description of the hazardous substances and the geographical region or the area to which such notification pertains and also specify the reasons for the imposition of prohibition or restriction on the handling of such hazardous substances in that region or area.

(iii) Any person interested in filing an objection against the imposition of prohibition or restrictions on the handling of hazardous substances as notified under clause (i) may do so in writing to the Central Government within thirty days from the date of publication of the notification in the Official Gazette.

(iv) The Central Government shall within a period of sixty days from the date of publication of the notification in the Official Gazette consider all the objections received against such notification and may impose prohibition or restrictions on the handling of hazardous substances in a region or an area.]

[14. Submission of environment statement. - Every person carrying on an industry, operation or process requiring consent under section 25 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) or under section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) or both or authorisation under the Hazardous Wastes (Management and Handling) Rules, 1989 issued under the Environment (Protection) Act, 1986 (29 of 1986) shall submit an environmental [statement] [for the financial year ending on the 31st March in Form V to the concerned State Pollution Control Board on or before the [thirtieth day of September][every year, beginning 1993.]

Schedule [I]

(See rule 3)

Sl. No.

Industry

Parameter

Standards

Caustic soda industry

Concentration not to exceed, milligramme per litre (except for pH and flow)

Total concentration of mercury in the final effluent*

0.01

Mercury bearing waste-water generation (flow)

10 kilolitres/tonne of caustic soda produced

5.5 - 9.0

*Final effluent is the combined effluent from (a) cell house, (b) brine plant, (c) chlorine handling, (d) hydrogen handling, (e) hydrochloric acid plant

[2.	Man-Made Fibre	A. Effluent Standards
			Concentration not to exceed, (in mg/l except for pH and recovery of Sodium Sulphate)
			Inland Surface Water	Land for Irrigation	Marine Discharge
		pH	6.0-8.5	6.0-8.5	6.0-8.5
		Suspended Solids (SS)	100	100	100
		Biochemical Oxygen Demand (BOD - 3 days at 27°C)	30	100	100
		Zinc	5	5	15
		Note: The recovery of Sodium Sulphate shall not be less than 60% in Viscose Staple Fibre and Viscose Filament Yarn units.
		B. Emission Standards
			Concentration not to exceed, (in mg/Nm³)
		Volatile Organic Compounds including Dimethyl Formamide and Acrylonitrile (applicable for Acrylic fibre units only)	50
		Note: (a) The concentration of Carbon Disulphide (CS₂) and Hydrogen Sulphide (H₂S) in work environment shall not exceed 10 ppm, individually. (b) The stack height shall be calculated H = 11 Q ^0.41-3 VsDU, where Q - Emission rate of Carbon Disulphide, kg/hr; Vs - stack exit velocity, m/sec; D - diameter of stack, m; U - Annual average wind speed at top of stack, m/sec. (c) For new plants built after 31st December, 1998, a minimum of 80% of total emission shall pass through stacks and if the calculated stack height is less than 30 metres, a minimum height of 30 metres shall be provided, and in case there are more than one stack existing in the plant, following conditions may be met : - (i) the required height of all stacks shall be based on the maximum emission rate in any of the stacks i.e. the stacks emitting CS₂ emission shall be of same heights (based on the maximum emission rate); (ii) number of stacks shall not be increased as existing on 31st December, 1998, however, the number of stacks may be reduced by the industry; (iii) the distance between two nearest stacks should be at least three times of height of taller stack, in metres and if distance between two stacks is less, emission being emitted through such two stacks shall be considered as a single point source and height of the stacks shall be calculated considering emissions are being emitted through one stack; (iv) the industry shall install three air quality monitoring stations on the periphery (within boundary limits) of plant so as to monitor concentration of CS₂ and H₂S in ambient air and the location of these stations shall be decided in consultation with concerned State Pollution Control Board, however in any case levels of CS₂ and H₂S (24 hours daily average) shall not exceed 100 ug/m³ and 150ug/m³ respectively.]

[3.]

[A. Effluent]

[Limiting value for concentration (mg/I except for pH)]

[5. Suspended Solids]

[12. Cr (Hexavalent)]

[21. Benzo (a)-Pyrene]

[0.2]

[Notes. - ]

[(i) Concentration limits shall be complied with at the outlet, discharging effluent (excluding discharge from sea water cooling systems) to receiving environment (surface water bodies, marine systems or public sewers). In case of application of treated effluent directly for irrigation/horticulture purposes (within or outside the premises of refinery), make-up water for cooling systems, fire fighting, etc., the concentration limits shall also be complied with at the outlet before taking the effluent for such application. However, any use in the process such as use of sour water in desolater is excluded for the purpose of compliance.]

[(ii) In case of circulating seawater cooling, the blow-down from cooling systems shall be monitored for pH and oil & grease (also hexavalent & total chromium, if chromate treatment is given to cooling water) and shall conform to the concentration limits for these parameters. In case of reuse of treated effluent as cooling water make-up, all the parameters (as applicable for treated effluent) shall be monitored and conform to the prescribed standards.]

[(iii) In case of once through cooling with seawater, the oil & grease content in the effluent from cooling water shall not exceed 1.0 mg/1]

		[B. Emissions
		Limiting concentration in mg/Nm, unless stated
		Fuel Type	Existing refineries	New Refinery/Furnace/Boiler
(Furnace, Boiler and captive Power Plant)	Sulphur Dioxide (SO₂)	Gas	50	50
	Sulphur Dioxide (SO₂)	Liquid	1700	850
	Oxides of Nitrogen (NO_x)	Gas	350	250
	Oxides of Nitrogen (NO_x)	Liquid	450	350
	Particulate Matter (PM)	Gas	10	5
	Particulate Matter (PM)	Liquid	100	50
	Carbon Monoxide (CO)	Gas	150	100
	Carbon Monoxide (CO)	Liquid	200	150
	Nickel and Vanadium (Ni+V)	Liquid	5	5
	Hydrogen Sulphide (H₂S) in fuel gas	Liquid/gas	150	150
	Sulphur content in liquid fuel, weight %	Liquid/gas	1.0	0.5
	*Notes. -*
	(i) In case of mixed fuel (gas and liquid) use, the limit shall be computed based on heat supplied by gas and liquid fuels.
	(ii) All the furnaces/boilers with heat input of 10 million kilo calories/hour or more shall have continuous systems for monitoring of SO2, and NOx. Manual monitoring for all the emission parameters in such furnaces or boilers shall be carried out once in two months.
	(iii) All the emission parameters in furnaces/boilers having heat input less than 10 million kilo calories/hour will be monitored once in three months.
	(iv) In case of continuous monitoring, one hourly average concentration values shall be complied with 98% of the time in a month. Any concentration value obtained through manual monitoring, if exceeds the limiting concentration value, shall be considered as non-compliance.
	(v) Data on Nickel and Vanadium content in the liquid fuel (in ppm) shall be reported. Nickel and Vanadium in the liquid fuel shall be monitored at least once in six months, if liquid fuel source & quality are not changed. In case of changes, measurement is necessary after every change.

(FCC Regenerators)		Limiting concentration in mg/Nm³, unless stated
		Existing refineries hydro-processed FCC feed	Other than hydro-processed FCC feed	New Refinery/FCC Commissioned
	Sulphur Dioxide (SO₂)	500	1700	500 (for hydro-processed feed) 850 (for other feed)
	Oxides of Nitrogen (NO_x)	400	450	350
	Particulate Matter (PM)	100	100	50
	Carbon Monoxide (CO)	400	400	300
	Nickel and Vanadium(Ni+V)	2	5	2
	Opacity, %	30	30	30
	*Notes. -*
	(i) In case part feed is hydro-processed, the emission values shall be calculated proportional to the feed rates of untreated and treated feeds.
	(ii) FCC regenerators shall have continuous systems for monitoring of SO2 and NOx. One hourly average concentration values shall be complied with 98% of the time in a month, in case of continuous monitoring. Manual monitoring for all the emission parameters shall be carried out once in two months.
	(iii) Any concentration value obtained through manual monitoring, if exceeds the limiting concentration value, shall he considered as non-compliance.
	(iv) Data on Sulphur (weight in %), Nickel (PPM) and Vanadium (PPM) content in the feed to FCC shall be reported regularly.
	(v) Limit of Carbon Monoxide emissions shall be complied with except during annual shut down of CO boiler for statutory maintenance.

		Plant capacity	Existing SRU	New SRU or Refinery Commissioned
		(Tonnes/day)
[Sulphur recovery Units (SRU)]	Sulphur recovery, %	Above 20	98.7	99.5
	H₂S mg/Nm³,		15	10
	Sulphur recovery, %	5-20	96	98
	Sulphur recovery, %	1-5	94	96
	Oxides of Nitrogen NOx), mg/Nm³	Allcapacity	350	250
	Carbon Monoxide (CO), mg/Nm³	All capacity	150	100
	*Notes. -*
	(i) Sulphur recovery units having capacity above 20 tonnes per day shall have continuous systems for monitoring of SO₂. Manual monitoring for all the emission parameters shall be carried out once in a month.
	(ii) Data on Sulphur Dioxide emissions (mg/Nm³) shall he reported regularly.
	(iii) Sulphur recovery efficiency shall be calculated on monthly basis, using quantity of sulphur in the feed to SRU and quantity of sulphur recovered.

C. Fugitive Emission

Storage of Volatile Liquids: General Petroleum Products

(1) Storage tanks with capacity between 4 to 75m3 and Total Vapour Pressure (TVP) of more than 10 kpa should have Fixed Roof Tank (FRT) with pressure valve vent.

(2) Storage tanks with the capacity between 75 to 500 m³ and Total Vapour Pressure (TVP) of 10 to 76 kpa should have Internal Floating Roof Tank (IFRT) or External Floating Roof Tank (EFRT) or Fixed Roof Tank with vapour control or vapour balancing system.

(3) Storage tanks with the capacity of more than 500 m³ and Total Vapour Pressure (TVP) of 10 to 76 kpa should have Internal Floating Roof Tank or External Floating Roof Tank or Fixed Roof Tank with vapour control system.

(4) The tanks with the capacity of more than 75 m³ and Total Vapour Pressure (TVP) of more than 76 kpa should have Fixed Roof Tank with vapour control system.

(5) Requirement for seals in Floating Roof Tanks:

(i)(a) IFRT and EFRT shall be provided with double seals with minimum vapour recovery of 96%.

(b) Primary seal shall be liquid or shoe mounted for EFRT and vapour mounted for IFRT. Maximum seal gap width will be 4 cm and maximum gap area will be 200 cm²/m of tank diameter.

(c) Secondary seal shall be rim mounted. Maximum seal gap width will be 1.3 cm and maximum gap area will be 20 cm²/m of tank diameter.

(d) Material of seal and construction shall ensure high performance and durability.

(ii) Fixed Roof Tanks shall have vapour control efficiency of 95% and vapour balancing efficiency of 90%.

(iii) Inspection and maintenance of storage tanks shall be carried out under strict control. For the inspection, API RP 575 may be adopted. In-service inspection with regard seal gap should be carried out once in every six months and repair to be implemented in short time. In future, possibility of on-stream repair of both seals shall be examined.

Storage of Volatile Liquids: Benzene Storage

(1) FRT with vapour to incineration with 99.9% of removal efficiency for Volatile Organic Compounds (VOC) shall be provided.

(2) IFRT/EFRT with double seals, emission-reducing roof fitting and fitted with fixed roof with vapour removal efficiency of at least 99% shall be provided.

Solvents for Lube-Base Oil production (Furfural, NMP, MEK, Toluene and MIBK)

IFRT with double seals and inert gas blanketing with vapour removal efficiency of at least 97% shall be provided.

1	2	3	4
Emission control for Road Tank Truck/ Rail Tank Wagon Loading
Loading of Volatile Products	Gasoline and Naphtha:
	(i) VOC reduction, %	(i)	99.5
	(ii) Emission, gm/m³	(ii)	5
	Benzene:
	(i) VOC reduction, %	(i)	99.99
	(ii) Emission, mg/m³	(ii)	20
	Toluee/Xylene:
	(i) VOC reduction, %	(i)	99.98
	(ii) Emission, mg/m³	(ii)	150
	*Note. -*
	(i) It shall be applicable for Gasoline, Naphtha, Benzene, Toluene and Xylene loading.
	(ii) Road Tank Truck shall have Bottom loading and Rail Tank Wagon shall have Top submerged loading.
	(iii) Annual leak testing for vapour collection shall be done.

Standards for Equipment Leaks

(1) Approach: Approach for controlling fugitive emissions from equipment leaks shall have proper selection, installation and maintenance of non-leaking or leak-tight equipment. Following initial testing after commissioning, the monitoring for leak detection is to be carried out as a permanent on-going Leak Detection and Repair (LDAR) programme. Finally detected leaks are to be repaired within allowable time frame.

(2) Components to be Covered: Components that shall be covered under LDAR programme include (i) Block valves; (ii) Control valves; (iii) Pump seals; (iv) Compressor seals; (v) Pressure relief valves; (vi) Flanges-Heat Exchangers; (vii) Flanges-Piping; (viii) Connectors-Piping; (ix) Open ended lines; and (x) Sampling connections. Equipment and line sizes more than 1.875 cm or ¾ inch are to be covered.

(3) Applicability: LDAR programme would he applicable to components (given at 2 above) for following products/compounds: (i) hydrocarbon gases; (ii) Light liquid with vapour pressure @ 20°C > 1.0 kPa; and (iii) Heavy liquid with vapour pressure @ 20°C between 0.3 to 1.0 kPa.

(4) While LDAR will not he applicable for heavy liquids with vapour pressure <0.3 kPa, it will be desirable to check for liquid dripping as indication of leak.

(5) Definition of leek: A leak is defined as the detection of VOC concentration more than the values (in ppm) specified below at the emission source using a hydrocarbon analyzer according to measurement protocol (US EPA-453/R-95-017, 1995). Protocol for equipment leak emission estimates may be referred to :

Component	General Hydrocarbon (ppm)		Benzene (ppm)
	Till 31st Dec., 2008	w.e.f. January 01, 2009	Till 31st Dec., 2008	w.e.f. January 01, 2009
Pump/Compressor	10000	5000	3000	2000
Valves/Flanges	10000	3000	2000	1000
sOther components	10000	3000	2000	1000

(6) In addition, any component observed to be leaking by sight, sound or smell, regardless of concentration (liquid dripping, visible vapor leak) or presence of bubbles using soap solution should be considered as leak.

(7) Monitoring Requirements and Repair Schedule: Following frequency of monitoring of leaks and schedule for repair of leaks shall be followed:
Component	Frequency of monitoring	Repair schedule
	Quarterly (semiannual after two consecutive periods with < 2% leaks and annual after 5 periods with < 2% leaks)	Repair will be started within 5 working days and shall be completed within 15 working days after detection of leak for general hydrocarbons. In case of benzene, the leak shall be attended immediately for repair.
Pump seals	Quarterly
Compressor seals	Quarterly
Pressure relief devices	Quarterly
Pressure relief devices (after venting)	Within 24 hours
Heat Exchangers	Quarterly
Process drains	Annually
Components that are difficult to monitor	Annually
Pump seals with visible liquid dripping	Immediately	Immediately
Any component with visible leaks	Immediately	Immediately
Any component after repair/ replacement	Within five days

(8) The percentage leaking components should not be more than 2% for any group of components, monitored excluding pumps/compressors. In case of pumps/compressors, it should be less than 10% of the total number of pumps/compressors or three pumps and compressors, whichever is greater.

(9) Emission Inventory: Refinery shall prepare an inventory of equipment components in the plant. After the instrumental measurement of leaks, emission from the components will be calculated using stratified emission factors (USEPA) or any other superior factors. The total fugitive emission will be established.

(10) Monitoring: Following types of monitoring methods may be judiciously employed for detection of leaks: (i) Instrumental method of measurement of leaks; (ii) Audio, Visual and Olfactory (AVO) leak detection; and (iii) Soap bubble method.

(11) Data on time of measurement and concentration value for leak detection; time of repair of leak; and time of measurement & concentration value after repair of leak should be documented for all the components.

(12) Pressure relief and blow down systems should discharge to a vapour collection and recovery system or to flare.

(13) Open-ended lines should be closed by a blind flange or plugged.

(14) Totally closed-loop should be used in all routine samples.

(15) Low emission packing should be used for valves.

(16) High integrity sealing materials should be used for flanges.

D. Emission Standards for VOC from Wastewater Collection and Treatment

(1) All contaminated and odorous wastewater streams shall be handled in closed systems from the source to the primary treatment stages (oil-water separator and equalization tanks).

(2) The collection system shall be covered with water seals (traps) on sewers and drains and gas tight covers on junction boxes.

(3) Oil-water separators and equalization tanks shall be provided with floating/fixed covers. The off-gas generated shall be treated to remove at least 90% of VOC and eliminate odour. The system design shall ensure safety (prevention of formation of explosive mixture, possible detonation and reduce the impact) by dilution with air/inert gas, installing LEL detector including control devices, seal drums, detonation arrestors, etc. The system shall be designed and operated for safe maintenance of the collection and primary treatment systems.

(4) Wastewater from aromatics plants (benzene and xylene plants) shall be treated to remove benzene & total aromatics to a level of 10, 20 ppm respectively before discharge to effluent treatment system without dilution.]

[4. Sugar industry	Effluents	All concentration values are in milligramme per litre except for pH
	pH	5.5 - 8.5
	Total Suspended Solids (TSS), milligramme per litre	100 (for disposal on land) 30 (for disposal in surface waters)
	Biological Oxygen Demand, BOD [3 days at 27⁰ C], milligramme per litre	30 (for disposal in surface waters)
	Oil & Grease milligramme per litre	10
	Total Dissolved Solids (TDS), milligramme per litre	2100
	Final waste-water discharge limit	200 litre per tonne of cane crushed
	(Final treated effluent discharge restricted to 100 litre per tonne of cane crushed and Wast water from spray pond overflow or cooling tower blow down to be restricted to 100 litre per tonne of cane crushed and only single outlet point form unit is allowed.)
	Emissions
	The particulate matter emissions from the stack shall be less than 150 milligramme per normal cubic metre]

4(1) Treated effluent Irrigation protocol and waste water conservation or waste water management in Sugar industries

(i) Loading rates for different soil textures

S.N	Soil Texture	Loading rate in m3/Ha/Day
1	Sandy	225 to 280
2	Sandy loam	170 to 225
3	Loam	110 to 170
4	Clay loam	55 to 110
5	Clay	35 to 55

(ii) Waste water conservation and pollution control management

1. Establishment of cooling arrangement and polishing tank for recycling the excess condensate water to process or utilities or allied units.

2. Effluent Treatment Plant to be stabilized one month prior to the start of the crushing season and continue to operate one month after the crushing season.

3. During no demand period for irrigation, the treated effluent to be stored in a seepage proof lined pond having 15 days holding capacity only.

4. Flow meter to be installed in all water abstraction points and usage of fresh water to be minimized.

5. Suitable Air pollution control devices to be installed to meet the particulate matter emission standard.

5. Thermal power plants		Maximum, limiting concentration, milligramme per litre (except for pH and temperature)
Condenser cooling waters	pH	6.5 - 8.5
(once through cooling system)	Temperature	Not more than 5°C higher than the intake water temperature
	Free available chlorine	0.5
Boiler blowdowns	Suspended solids	100
	Oil and grease	20
	Copper (total)	1.0
	Iron (total)	1.0
Cooling tower blowdown	Free available chlorine	0.5
	Zinc	1.0
	Chromium (total)	0.2
	Phosphate	5.0
	Other corrosion inhibiting material	Limit to be established on case by case basis by Central Board in case of Union territories and State Boards in case of States
Ash pond effluent	pH	6.5 - 8.5
	Suspended solids	100
	Oil and grease	20
[5A. sic	sic	I, II sic][III. Specific water consumption shall not exceed maximum of 3.0 m³/MWh for new plants installed after the 1st January, 2017 and these plants shall also achieve zero waste water discharge.]
[5B. Thermal Power Plant (water consumption limit) using sea water	Water consumption	Items I to III in column 4 in serial number 5A above shall not be applicable to the Thermal Power Plants using sea water;]

[Standards for Discharge of Effluents from Textile Industry

S. No.	Industry	Parameter	Standard (applicable for all modes of disposal*)
1	2	3	4
6	All Integrated textile units, units of Cotton/ Woollen/ Carpets/ Polyester, Units having Printing/ Dyeing/ Bleaching process or manufacturing and Garment units.	TREATED EFFLUENTS	Maximum concentration values in mg/l except for pH, colour, and SAR
		pH	6.5 to 8.5
		Suspended Solids	100
		Colour, P.C.U. (Platinum Cobalt Units)	150
		Bio-Chemical Oxygen Dem^oC] (BOD₃)	30
		Oil and Grease	10
		Chemical Oxygen Demand (COD)	250
		Total Chromium as (Cr)	2.0
		Sulphide (as S)	2.0
		Phenolic Compounds (as C₆H₅OH)	1.0
		Total Dissolved Solids, Inorganic (TDS)	2100**
		Sodium Absorption Ratio (SAR)	26**
		Ammonical Nitrogen (as N)	50

Notes:

1. *In case of direct disposal into rivers and lakes, the Central Pollution Control Board (CPCB) or State Pollution Control Boards/ Pollution Control Committees (SPCBs/ PCCs) may specify more stringent standards depending upon the quality of the recipient system.

2. **Standards for TDS and SAR shall not be applicable in case of marine disposal through proper marine outfall.

3. The treated effluent shall be allowed to be discharged in the ambient environment only after exhausting options for reuse in industrial process/ irrigation in order to minimise freshwater usage.

4. Any textile unit attached with the Common Effluent Treatment Plant (CETP) shall achieve the inlet and treated effluent quality standards as specified in serial number 55 of Schedule-I to the Environment (Protection) Rules, 1986 and shall also be jointly and severally responsible for ensuring compliance.

5. The standalone Micro, Small and Medium Enterprises (MSMEs) as per the MSME Development Act, 2006 shall meet the values specified above.

6. The standalone large scale units shall meet the values specified above; however, CPCB or SPCBs/ PCCs with the approval of CPCB, may mandate Zero Liquid Discharge in Large scale units in environmentally sensitive/ critical areas.

7. The TDS value with respect to treated effluent shall be 2100 milligramme per litre; however, in case where TDS in intake water is above 1100 milligramme per litre, a maximum contribution up to 1000 milligramme per litre shall be permitted provided the maximum value of 3100 milligramme per litre is not exceeded in the treated effluent.]

The special parameters are to be stipulated by the Central Board in case of Union territories State Boards in case of States depending upon the dye used in the industry. Where the industry uses chrome dyes. sulphur dyes and or phenolic compounds in the dyeing/ printing process, the limits on chromium of 2 mg/litre, sulphides of 2 mg/litre, and phenolic compounds of 5 mg/litre, respectively shall be imposed.

Where the quality requirement of the recipient system so warrants, the limit of BOD should be lowered upto 30 according to the requirement by the State Boards for the States and the Central Board for the Union territories.

A limit on sodium absorption ratio of 26 should be imposed by the State Boards for the the Central Board for the Union territories if the disposal of the effluent is to be made on land.

7. Composite woolen mills		Concentration not to exceed, milligramme per litre (except for pH and bio-assay)
	Common:
	Suspended solids	100
	PH	5.5 - 9.0
	[BOD (3 days at 27ºC)]	100
	Oil and grease	10
	Bio-assay	90% survival of fish after 96 hours
	Special:
	Total chromium (as Cr)	2
	Sulphide (as S)	2
	Phenolic Compounds (as C₆H₅OH)	5

Sl. No.	Industry	Parameter	Standards
1	2	3	4

The special parameters are to be stipulated by the Central Board in case of Union territories and State Boards in case of State depending upon the dye used in the industry. Where the industry uses chrome dyes, sulphur dyes and or/phenolic compounds in the dyeing/printing process, the limits on chromium of 2 mg/litre, sulphides of 2 mg/litre and phenolic compounds of 5 mg/litre respectively shall be imposed.

Where the quality requirement of the recipient system so warrants, the limit of BOD should be lowered upto 30 according to the requirement by the State Boards for the State and the Central Board for the Union territories.

A limit on sodium absorption ratio of 26 should be imposed by the State Boards for the States and the Central Board for the Union territories if the disposal of the effluent is to be made on land.

[TABLE]

Sl.No.	Industry	Parameter		Standard
(1)	(2)	(3)		(4)
8	Dye and Dye Intermediate Industry	A. Emission Standards (Process)
			Limiting concentration in milligramme/Normal cubic metre (mg/Nm3), unless otherwise stated
		Oxides of Sulphur ( SOx)	200
		HCl (Acid Mist)	35
		Ammonia (NH3)	30
		Chlorine (Cl2)	15
		Note: All process vents shall have chimney height of atleast two metres above the shed or building where equipment is installed.
		B . Effluent Standards
			Limiting concentration not to exceed in milligramme/litre (mg/l), except for pH, Temperature, Colour and Bioassay.
			disposal in surface water	marine disposa	on land for irrigation
		pH	6.0 to 8.5	5.5 – 9.0	5.5 – 9.0
		Suspended Solids	100	-	200
		Biochemical Oxygen Demand - BOD (3 days, 27°C)	30	100	100
		Chemical Oxygen Demand (COD)	250	250	-
		Ammonical Nitrogen as N	50	50	-
		Temperature	shall not exceed 5°C above the receiving water		-
		Colour (Hazen unit)	400	-	-
		Mercury (Hg)	0.01	0.01	-
		Hexavalent Chromium (Cr+6) 0.1	0.1	1.0	-
		Total Chromium (Cr)	2.0	2.0	-
		Copper (Cu)	2.0	3.0	-
		Zinc (Zn)	5.0	15.0	-
		Nickel (Ni)	3.0	5.0	-
		Lead (Pb)	0.1	2.0	-
		Manganese (Mn)	2.0	2.0	-
		Cadmium (Cd)	0.2	2.0	-
		Chloride (Cl-)	1000	-	-
		Sulphate(SO42-)	1000	-	-
		Phenolic Compounds as C6H5OH	1.0	5.0	-
		Oil & Grease	10.0	10.0	10.0
		Bio-assay Test (with 1:8 dilution of effluents)	90% survival of Test animals after 96 hours* in 100% effluent	-	-
		* The Bioassay test shall be conducted as per IS: 6582: 1971. Note: (i) In case of disposal of effluent on land by industry directly or through a CETP, the industry or, CETP as the case may be, shall be required to install piezometers for monitoring of groundwater. Atleast, two piezometers for three hectares shall be installed for a plot size above 10 hectares with a minimum of 16 piezometers. It shall be one per hectare within a minimum of six piezometers for a plot of size smaller than 10 hectares, in consultation with the concerned State Pollution Control Board for siting of piezometers. (ii) The standards for Chloride and Sulphate shall be applicable only for discharge of treated effluent into inland surface water courses. However, when discharged on land for irrigation, the norms for Chloride shall not be more than 600 mg/l over and above the contents of raw water and the Sodium Absorption Ratio (SAR) shall not exceed 26. (iii) Treated /untreated effluent shall be stored in holding tank(s) in such a manner which would not cause pollution of groundwater.
		C. Emission Standards for Captive Incinerator
			Limiting concentration in mg/Nm3, unless otherwise stated		Sampling Duration in minutes unless otherwise stated
		Paticulate Matter	50		30 or more (for sampling of 300 litres of emission)
		HCl (Acid Mist)	50		30
		SO2	200		30
		Carbon Monoxide	100		daily average
		Total Organic Carbon	20		30
		Total Dioxins And Furans	0.1 ng TEQ/Nm3		8 hours
		Sb+As+Pb+Cr+Co+Cu+ Mn+Ni+V+Cd+Th+Hg and their compounds	1.5		2 hours
		Note: i. All monitored values shall be corrected to 11% oxygen on dry basis. ii. The CO2 concentration in tail gas shall not be less than 7%. iii. In case, halogenated organic waste is less than 1% by weight in input waste, all the facilities in twin chamber incinerator shall be designed so as to achieve a minimum temperature of 850 ± 25oC in primary chamber and 950oC in secondary combustion chamber and with a gas residence time in secondary combustion chamber not less than two seconds. or All the facilities in single chamber incinerator for gaseous hazardous waste shall be designed so as to achieve a minimum temperature of 950 oC in the combustion chamber with a gas residence time not less than two seconds. iv. In case halogenated organic waste is more than 1% by weight in input waste, waste shall be incinerated only in twin chamber incinerators and all the facilities shall be designed to achieve a minimum temperature of 850± 25oC in primary chamber and 1100 oC in secondary combustion chamber with a gas residence time in secondary combustion chamber not less than two seconds. v. Scrubber meant for scrubbing emissions from incinerator shall not be used as quencher. vi. Incineration plants shall be operated, (i.e., combustion chambers) with such temperature, retention time and turbulence, as to achieve Total Organic Carbon (TOC) content in the incineration ash and residue less than 3%, and the loss on ignition for ash and residue is less than 5% of the dry weight. In case of non-conformity, ash and residue, as the case may be shall be re-incinerated. vii. The incinerator shall have a chimney of at least thirty metres height.
		D. Effluent Standards for Incinerator
		Note: (i) Effluent from scrubber (s) and floor washing shall flow through closed conduit or pipe network and be treated to comply with the effluent standards mention at ‘B’ above. (ii) The built up in Total Dissolved Soilds (TDS) in wastewater of floor washings shall not exceed 1000 mg/l over and above the TDS of raw water used.
		E. Stormwater
		Note: (i) Stormwater shall not be allowed to mix with scrubber water and/or floor washings. (ii) Stormwater shall be channelized through separate drains passing through a HDPE lined pit having holding capacity of 10 minutes (hourly average) of rainfall.”.

The standards for chlorides and sulphates are applicable or discharge into inland and surface water courses. However. when discharged on land for irrigation, the limit for chloride shall not be more than 600 milligrammes per litre and the sodium absorption ratio shall not exceed 26.

[S.No.	Industry	Parameter	Standard
(1)	(2)	(3)	(4)
9	Electroplating, Anodizing Industry	A-Effluent Standards
			Limiting Concentration in mg/l, except for pH and Temperature
		(i) Compulsory Parameters
		pH	6.0 to 9.0
		Temperature	Shall not exceed 5°C above the ambient temperature of the receiving body
		Oil and Grease	10
		Suspended Solids	100
		Total Metal*	10
		Trichloroethane	0.1
		Trichloroethane	0.1
		(ii) Specific Parameter as per process
		a. Nickel and Chrome plating
		Ammonical Nitrogen, as N	50
		Nickle, as Ni
		Hexavalent Chrommium, as Cr	0.1
		Total Chromium, as Cr	2
		Sulphides, as S	2
		Sulphates, as SO4 -2	400
		Phosphates, as P	5
		Copper as Cu	3
		b. Zinc plating
		Cyandies, (as CN-)	0.2
		Ammonical Nitrogen, as N	50
		Total Residual Chlorine, as Cl	1
		Hexavalent Chromium, as Cr	0.1
		Total Chromium, as Cr	2
		Zinc, as ZN	5
		Lead, as Pb	0.1
		Iron, as Fe	3
		c. Cadmium plating
		Cyanides, (as CN-)	0.2
		Ammonical Nitrogen, as N	50
		Total Residual Chlorine, as Cl	1
		Hexavalent Chromium, as Cr	0.1
		Total Chromium, as Cd	2
		Cadmium, as Cd	2
		d. Anodizing
		Ammonical Nitrogen, as N	50
		Total Residual Chlorine, as Cl	1
		Aluminium	5
		Flourides, as F	15
		Sulphates, as SO4 2-	400
		Phosphates, as P	5
		e. Copper, Tin plating
		Cyanides, (as CN-)	0.2
		Cooper, as Cu	3
		Tin	2
		f. Precious Metal plating
		Cyanides. (as CN-)	0.2
		Total Residual Chlorine, as Cl	1
		B.-Emission Standards+
			Limiting concentration in mg/m3 unless stated
		(i) Compulsory parameters
		Acid mist (HCI & H2 SO4)**	50
		(ii) Specific parameters as per process
		a. Nickle & Chromium plating
		Nickle**	5
		Hexavalent Chromium**	0.5
		b. Zinc, Cooper or Cadmium plating
		Lead**	10
		Cyanides, (Total)**	5
		* 'Total Metal' shall account for combined concentration of Zn+Cu+Ni+Al+Fe+Cr+Cd+Pd+Sn+Ag in the effluent. + Emission standards shall be applicable to electroplating units having water consumption atleast 5 m3/day. These units shall channelize their emission through a stack or chimney having height at least 10 metres above ground level or 3 metres above top of shed or building of the unit, whichever is more. ** The existing units shall comply with the norms of asterisked pollutants by 1st January 2013. However, new units shall comply with the norms with effect from commissioning of plant.
		C. Stormwater
		Note : (i) Stormwater for a unit (having plot size atleast 200 square metres) shall not be allowed to mix with scrubber water, effluent and/or floor washings. (ii) Stormwater within the battery limits of a unit shall be channelized through separate drain/pipe passing through a High Density Polyethlene (HDPE) lined pit having holding capacity of ten minutes (Hourly average) of rainfall.]

[S. No.	Industry	Parameter	Standards
(1)	(2)	(3)	(4)
10.	Cement Plant (without co processing), Standalone Clinker Grinding Plant or, Blending Plant	A – Emission Standards
		(i) Rotary Kiln –without co processing
			Date of Commissioning	Location	Concentration not to exceed, in mg/Nm³
			(a)	(b)	(c)
		Sulphur Dioxide (SO₂) in mg/ Nm³	Irrespective of date of commissioning	Anywhere in the country	100, 700 and 1000 when pyritic sulphur in the limestone is less than 0.25%, 0.25 to 0.5% and more than 0.5% respectively.
		Oxides of Nitrogen (NO_x) in mg/ Nm³	After the date of notification (25.8.2014)	Anywhere in the country	(1) 600
			Before the date of notification (25.8.2014)	Anywhere in the country	(2) 800 for rotary kiln with In Line Calciner (ILC) technology. (3) 1000 for rotary kiln using mixed stream of ILC, Separate Line Calciner (SLC) and suspension preheater technology or SLC technology alone or without calciner.

(i) The timeline for implementation of emission standards for all the parameters i.e. Sulphur Dioxide (SO₂), Oxides of Nitrogen (NO_x) and Particulate Matter (PM), with respect to Rotary Kiln without co-processing shall be up to the 31^st March, 2017.

(ii) The emission standards for Sulphur Dioxide (SO₂) shall be reviewed after a period of five years from the date of notification of these rules.

(iii) The word 'NO₂' shall be substituted by 'NO_x' wherever it occurs in the notification vide G.S.R. 612(E) dated 25^th August, 2014.]

[S. No.	Industry	Parameter	Standards
(1)	(2)	(3)	(4)
10A.	Cement Plant with coprocessing of wastes	A- Emission Standards
		Rotary Kiln - with co-processing of Wastes
			Date of Commissioning	Location	Concentration not to exceed, in mg/ Nm³
			(a)	(b)	(c)
		Particulate Matter (PM)*	on or after the date of notification (25.8.2014)	anywhere in the country	30
			before the date of notification (25.8.2014)	critically polluted area or urban centres with population above 1.0 lakh or within its periphery of 5.0 kilometer radius	30
				other than critically polluted area or urban centres	30
		SO₂*	irrespective of date of commissioning	anywhere in the country	100, 700 and 1000 when pyritic sulphur in the limestone is less than 0.25%, 0.25 to 0.5% and more than 0.5% respectively.
		NOx*	After the date of notification (25.8.2014)	anywhere in the country	(1) 600
			Before the date of notification	anywhere in the country (25.8.2014)	(2) 800 for rotary kiln with In Line Calciner (ILC) technology. (3) 1000 for rotary kiln using mixed stream of ILC, Separate Line Calciner (SLC) and suspension pre-heater technology or SLC technology alone or without calciner.
		HCl		10 mg/ Nm³
		HF		1 mg/Nm³
		TOC		10 mg/ Nm³ **
		Hg and its compounds		0.05 mg/ Nm³
		Cd + Tl and their compounds		0.05 mg/ Nm³
		Sb + As + Pb + Co + Cr + Cu + Mn + Ni + V and their compounds		0.5 mg/ Nm³
		Dioxins and Furans		0.1 ngTEQ/ Nm³
		Note: The abbreviations used in the Table shall mean as under: SO₂- Sulphur dioxide; NO_X - Oxides of Nitrogen; HCl - Hydrogen Chloride; HF - Hydrogen Flouride; TOC - Total Organic Carbon; Hg - Mercury; Cd - Cadmium; Tl - Thallium; Sb - Antimony; As - Arsenic; Pb - Lead; Co - Cobalt; Cr - Chromium; Cu - Copper; Mn - Manganese; Ni - Nickel; and V - Vanadium. * The concentration values and timeline for implementation in respect of PM, SO2 and NOx shall be governed in accordance with the provisions under notification published vide GSR No. 612 (E), dated the 25^th August, 2014 and amended from time to time. ** Permitting authority may prescribe separate standards on case to case basis, if Total Organic Carbon (TOC) does not result from the co-processing of waste. The height of each individual stack connected to Kiln, Clinker Cooler, Cement Mill, Coal Mill, Raw Mill, Packaging section, etc. shall be of a minimum of 30 metres or, as per the formula H = 14 (Q1)^0.3 and H = 74 (Q2)^0.27 whichever is more, where “H” is the height of stack in metres and “Q1” is the maximum quantity of SO₂ expected to be emitted in kg/hr and “Q2” is the maximum quantity of PM expected to be emitted in tonnes/hr through the stack at 100 percent rated capacity of the plant; The monitored values of SO₂, NO_x, HCl, HF, TOC, Metals and Dioxins and Furans at main kiln stack shall be corrected to 10% Oxygen, on dry basis and the norms for SO₂, NO_x, HCl, HF, TOC, Metals and Dioxins and Furans shall be applicable to main kiln stack and the norms for Particulate Matter (PM) shall be applicable to all the stacks in the plant. PM, SO₂, NO_x shall be monitored continuously. HCl, HF, TOC, Metals and Dioxins and Furans shall be monitored once in a year; Scrubber meant for scrubbing emissions shall not be used as quencher and plants having separate stack for gaseous emission for the scrubbing unit, the height of this stack shall be at least equal to the main stack.
		B - Service waste water (with co-processing of wastes) All efforts shall be made by the industry for 'zero discharge' of service wastewater and in case, the industry prefers to discharge service wastewater, the following norms shall be complied with:
				Concentration not to exceed, milligram per litre (except pH and temperature)
		pH		5.5 to 9.0
		Suspended Solids		100
		Oil and Grease		10
		Temperature		not more than 5°C higher than the intake water temperature
		C - Storm water Storm-water shall not be allowed to mix with effluent, treated sewage, scrubber water and or or floor washings. Storm-water within battery limits of industry shall be channelized through separate drain(s).]

11. Stone crushing unit]	Suspended particulate matter		The suspended particulate matter measured between 3 metres and 10 metres from any process equipment of a stone crushing unit shall not exceed 600 micro-grammes per cubic metre.
[* * *]
[13.	Rubber Processing and Rubber Product Industry		A. Effluent Standards (i) Natural Rubber Processing : Centrifuging and Creaming Units
		Limiting value for concentration in mg/l, except for pH
			Inland Surface Water	Land for Irrigation Public Sewar
		pH	6.0-8.5	6.0-8.5
		Suspended Solids	100	200
		BOD, 3 days at 27°C	30	100
		COD	250	-
		Oil and Grease	10	10
		Total Kjeldahi Nitrogen, as N	100	*
		Free Ammonia	5	*
		Ammonical Nitrogen, as N	50	*
		Sulphides, as S	2	*
		Total Dissolved Solids	2100	2100
		(ii) Natural Rubber Processing : Craps and Crumb Units
		pH	6.0-8.5	6.0-8.5
		Suspended Solids	100	*
		Colour	Colourless	*
		Odour	Absent	*
		BOD, 3 days at 27°C	30	100
		COD	250	*
		Oil and Grease	10	10
		Total Kjeldahi Nitrogen, as N	50	*
		Ammonical Nitrogen, as N	25	*
		Sulphides, as S	2	*
		Total Dissolved Solids	2100	2100
		(iii) Rubber Products (Moulded, Extruded or Calendared/Fabricated/Rubber Reclamation Unit Latex based Unit)
		pH	6.2-8.5	6.0-8.5
		Suspended Solids	50	100
		Oil and Grease	10	10
		BOD, 3 days at 27°C	50	*
		Lead*	0.1	*
		Zinc as Zn*	5	*
		Total Chromium	0-05	*
		(iv) Tyre and Tube Industry
		pH	6.0-8.5	6.0-8.5
		Suspended Solids	50	*
		Oil and Grease	10	10
		(v) Synthetic Rubber Industry
		pH	6.0-8.5	6.0-8.5
		Colour	Absent	*
		Odour	Absent	*
		BOD, 3 days at 27°C	50	*
		COD	250	*
		Oil and Grease	10	10
		*Norms for these parameters shall be prescribed by the concerned State Pollution Control Board/Pollution Control Committee on case basis.
		B. Emission Standards* (Rubber Product Industry i.e. Moulded, Extruded or Calendared/Fabricated/Rubber Reclamation Unit/Latex based Unit)
			Concentration not to exceed in mg/Nm3
		Particulate Matter		150
		Volatile Organic Compounds		50
		*These emission standards shall not be applicable to SSI units.
		NOTE :
		All rubber units shall channelize their fugitive emission through a stack having height of 12 metres or 2 metres above roof top of shed/building whichever is more.]
14. Small Pulp and Paper Industry		Concentration not to exceed milligramme per litre (except for pH and sodium absorption ratio)
*Discharge into inland surface water Disposal on land	pH		5.5–9.0
	Suspended solids		100
	BOD		30
	pH		5.5–9.0
	Suspended solids		100
	BOD		100
	Sodium Absorption Ratio		26
	[Absorbable Organic Halogens (AOX) in effluent discharge		3.00 kg/ton of paper produced with effect from the date of publication of this notification 2.00 kg/ton of paper produced with effect from the 1st day of March, 2006;]

Explanation. - These standards shall apply to all small scale Pulp and Paper Mills having capacity below 24,000 MT per annum.

15. Fermentation Industry (Distilleries, Maltries and Breweries)		Concentration in the effluent not to exceed milligramme per litre (except for pH and colour and odour)
	pH	5.5 - 9.0
	Colour and odour	[All efforts should be made to remove colour and unpleasant odour as far as practicable.
	Suspended solids	100
	[BOD (3 days at 27°C)]
	- Disposal into inland surface water/river/streams	30mg1
	- Disposal on land or for irrigation	100 mg/1.]

Note (1). - Waste-water generation shall not exceed 250 cubic metre per tonne of paper produced.

[***]

OLD LAW ▼

[17.	Fertilizer Industry	A .- Effluent Standards
		(i) Straight Nitrogenous Fertilizer Plant/Ammonia (Urea Plant), Calcium Ammonium Nitrate and Ammonium Nitrate Fertilizers
			Limiting concentration not to exceed in milligram/litre (mg/l), except for pH
		pH	6.5 to 8.5
		Suspended Solids	100
		Oil and Grease	10
		Ammonical Nitrogen as N	50
		Total Kjeldhal Nitrogen (TKN) as N	75
		Free Ammonical Nitrogen as N	2.0
		CN concentration	0.1
		Nitrate Nitrogen as N	Urea Plant	10
			Other than Urea Plant	20
		(ii) Straight Phosphatic Fertilizer Plant
		pH	6.5 to 8.5
		Suspended Solids	100
		Oil and Grease	10
		Fluoride	10
		Dissolved Phosphate as P	5.0
		(iii) Complex Fertilizer Plant and / or NP/NPK(N-Nitrogen, P-Phosphorus and K-Potassium)
		pH	6.5 to 8.5
		Suspended Solids	100
		Oil and Grease	10
		Ammonical Nitrogen as N	50
		Total Kjeldhal Nitrogen (TKN) as N	75
		Free Ammoniacal Nitrogen as N	4.0
		Total Kjeldhal Nitrogen (TKN) as N	75
		Free Ammoniacal Nitrogen as N	4.0
		Nitrate Nitrogen as N	20
		Dissolved Phosphate as P	5.0
		Fluoride as F-	10
		Note: (i) Chromium salt shall not be used in cooling tower as algaecide. (ii) The effluent shall be analysed for Vanadium and Arsenic once in a year and analysis report shall be submitted to the concerned State Pollution Control Board / Pollution Control Committee.
		B. - Emission Standards
		(i) Straight Nitrogenous
		(a) Ammonia Plant- Reformer
		Oxides of Nitrogen (as NO₂)	400 mg/Nm³
		(b) Urea Plant – Prilling Tower
		Particulate Matter	Pre 1982 units	150 mg/Nm³
			Post 1982 units	50 mg/Nm³ **
		(ii) Ammonium Nitrate/ Calcium Ammonium Nitrate/NPK plant
		Particulate Matter	Existing Plant	150 mg/Nm³
			New Plant	100 mg/ Nm³
		Ammonium as NH₃	Existing Plant	300 mg/Nm³
			New Plant	150 mg/Nm³
		Total Fluoride as F-	<10 mg/Nm³ (only NPK Plant)
		(iii) Phosphatic Fertilizer Plants – Phosphoric Acid Plants/ Rock grinding and Acidulation SSP Plants
		Particulate Matter	125 mg/Nm³
		Total Fluoride as F-	20 mg/Nm3
		(iv) Nitric Acid Plant
		Oxides of Nitrogen (as NO₂)	400 mg/Nm³
		Values to be reported at 3% O₂ * Total emission of 0.5 kg/ tonne of product. Note: (i) Fluoride norms shall be applicable only for NPK plant. (ii) Plant commissioned on or after the date of notification, shall be treated as 'New Plant'. (iii) The height of the stack emitting Sulphur Dioxide, Oxides of Nitrogen or Oxides of Phosphorus or acid mist shall be a minimum of 30 metres or as per the formula H=14 (Q)0.3, whichever is more, where “H” is the height of stack in metres and “Q” is the maximum quantity of SO2 NOx or P2O5 equivalent expected to be emitted in kg/hr through the stack at 100 per cent rated capacity of the tail gas plant(s) and calculated as per the norms of gaseous emission. (iv) Tail Gas plants having more than one stream or unit of Sulphuric Acid, Nitric Acid or Phosphoric Acid at one location, the combined capacity of all the streams or units for a particular acid shall be taken into consideration for determining the stack height and applicability of emission standards individually. (iii) Tail gas plants having separate stack for gaseous emission for the scrubbing unit, the height of this stack shall be equal to main stack or 30 metres, whichever is higher.]

18. Iron Ore Mining and Ore Processing

A. Emission Standards for Stack for De-dusing Unit

Particulate matter

100mg/Nm3

Stack height**

15.0 m

** Stack height for De-dusting unit shall be calculated as H=74 Q 0.27, where H and Q are stack height in metre and particulate matter (PM) emission in tonner/hr respectively, i.e.

Q (kg/hr)
Up to 2.71
2.72 – 7.86
7.87 – 17.96
17.97 – 35.29

H(metre)
15
20
25
30

Note:- Stack attached to De-dusting unit shall have minimum height of 15.0 metres and would be atleast 2.50 metres above the top-most point of the nearby building/shed or plant in the mine.

B. Fugitive Emission Standards

Particulate matter

1200 µ100mg/Nm3

Note:- Fugitive emission shall be monitored in the predominant downwind direction at a distance0 25.0+2.0 metres from the source of fugitive emission as per following :

Area

Monitoring location

Mine face/Benches

Drilling excavation and loading applicable for operation benches above waterable

Haul Roads/Service Roads

Haul roads to ore processing plant, waste dumps and loading areas and service road

Crushing plant

Run-off mine unloading at hopper, crushing areas, screens and transfer points.

Screening Plant

Screens, conveying and transportation of ore discharge points

Ore Storage and Loading

Intermediate stock bin/pile areas ore stock bin/pile areas , wagon/truck loading areas

Waste dump

Active waste/reject dumps

C. Effluent Standards

5.5-9.0

Suspended solids (non-rainy day)

50 mg/l

Suspended solids (railny day)

100 mg/l

Oil and grease

10 mg/l

Note:-
(I) All efforts shall be made to reuse and rel-circulate the treated effluent.
(ii) The aforesaid effluent standards shall be complied with for sewage, service water, beneficiation of ore washwater and surface run-off put together

19. Calcium Carbide

Particulate Matter Emission :

-Kiln

250 milligramme per normal cubic metre

-Arc Furnace

150 milligramme per normal cubic metre

20. Carbon Black

Particulate Matter Emission :

150 milligramme per normal cubic metre

[21.] Copper, Lead or Zinc Smelting Plant

Emission standards

a. Concentrator Existing Unit

New Unit

Particulate Matter (mg/Nm3)

100

b. Sulphur-Dioxide Recovery Unit Limitting Concentration in mg/Nm3 Plant capacity for 100% convertible concentration of Sulphuric Acid (time/day)

Existing Unit

New Unit

Sulphur-Dioxide (So₂)

Upto 300

1370

1250

Above 300

1250

950

Acid Mist/Sulphur Trioxide

Upto 300

Above 300

Note :-
1. Capacity in above stipulation means the installed capacity of Sulphuric Acid Plant.
2. Scrubbing units shall have on-line pH meters with auto recording facility.
3. Plant commissioned on or after the date of notification, shall be termed as 'New Unit.'
4. The height of the Stack emitting Sulphur Dioxide or acid mist shall be a minimum of 30 meters or as per the formula H = 14(Q)^0.3 (whichever is more), where “H” is the height of stack in metres; and “Q” is the maximum quantity of SO₂ in kg/hr, expected to be emitted through the stack at 110 per cent rated capacity of the Tail Gas plant(s) and calculated as per the norms of gaseous emission.
5. Tail Gas plants having more than one stream or unit of sulphuric acid at one location, the combined capacity of all the streams or units shall be taken into consideration for determining the stack height and applicability of emission standards.
6. Tail Gas plants having separate stack for gaseous emission for the scrubbing unit, the height of this stack shall be equal to main stack or 30 metres, whichever is higher.

22. Nitric Acid (emission oxides of nitrogen)

Emission of Oxides of Nitrogen

3 kilogramme of oxides of nitrogen per tone of weak acid (before concentration) produced

[23. Sulphuric Acid Plant]

Emission standards

Limiting concentration in mg/Nm3, unless started

Plant capacity for 100% concentration of Sulphuric

Existing Unit

New Unit

Acid (tonne/day)

Sulphur dioxide

(SO₂) up to 300

1370

1250

Above 300

1250

950

Acid Mist/Sulphur

Up to 300

Trioxide

Above 300

Note. - (i) Scrubbing units shall have on-line pH meter with auto recording facility.

(ii) The height of the stack emitting sulphur-dioxide or acid mist shall be of minimum of 30 metre or as per the formula H = 14 (Q)^(0.3)(whichever is more).

Where "H" is the Height of stack in metre; and "Q" is the maximum quantity of So₂ expected to be emitted through the stack at 110 per cent rated capacity of the plants and calculated as per the norms of gaseous emission.

(iii) Plants having more than one stream or unit of sulphuric acid at one location, the combined capacity of all the streams and units shall be taken into consideration for determining the stack height and applicability of emission standards.

(iv) Plants having separate stack for gaseous emission for the scrubbing unit, the height of this stack shall be equal to main stack.]

S.No.

Industry

Parameter

Standard

24.

Integrated Iron and Steel Plant

A-Coke oven (by-product type)

a. Effluent Standards

Limiting connecntration in mg/l, except for pH

6.0-8.50

Suspended solids

100

BOD, 3 days at 27°C

COD

250

Oil and grease

Ammonical nitrogen as N

Cyandie (as CN-)

0.2

Phenol

1.0

b. Emission Standards

New Batteries (at green field site)

Rebuild Batteries

Existing Batteries

(i) Fugitive Visible Emission

Leakage from door

5(PLD)*

10(PLD)*

Leakage from charging lids

1(PLL)**

Leakage from AP Covers

4(PLO)+

Charging emission (Second/charge)

16(with HPLA)

50(with HPLA)

*PLD- Percent leaking doors; **PLL-Percent leaking lids;

+PLO- Percent Leaking off takes and HPLA- Aspiration through high pressure liquor injection in gooseneck.

(ii) (Stack Emission Standards)

SO2 (mg/Nm3)

800

NOx (mg/Nm3)

500

Particulate matter (mg/Nm3)

Particulate matter during charging of stamp charging batteries (mg/Nm3)

Sulphur in COke Oven gas used for heating (mg/Nm3)

800

(iii) Fugitive Emission: Benzo (a) Pyrene (BaP)

Battery area (top of the battery)(µg/m3)

Other units in Coke oven plant (µg/m3)

B.-Sintering Plant

a. Effluent Standards

Limiting concentration in mg/l, except of pH

6.0-8.50

Suspended solids

100

Oil and grease

b. Emission Standards

Particulate matter (mg/Nm3)

150

C.- Blast Furance

a. Effluent Standards

Limiting concentration in mg/l, except for pH

6.0-805

Suspended solids (mg/l)

Oil and grease (mg/l)

Cyanide as CN (mg/l)

0.2

Ammonical Nitrogen

as NH3-N (mg/l)

b. Emission Standards

(i) Stack Emissions

New Units

Existing Units

BF Stove

Particulate matter (mg/Nm3)

SO2 (mg/Nm3)

250

200

Nox (mg/Nm3)

150

CO (Vol/Vol)

1% (max)

(ii) Space Deducting/Other Stacks of BF area

Particulate matter (mg/Nm3)

100

(iii) Fugitive Emission

Existing Units

New Units

Particulate matter (Size less than 10 microns) PM10 (µg/m3)

4000

3000

SO2 (µg/m3)

200

150

NOx (µg/m3)

150

120

Carbon monoxide (µg/m3)- 8 hours

5000

1hours

10,000

Lead, as Pb in fugitive dust (µg/m3) at Cast House

D.- Steel Making Shop-Basic Oxygen Furnace

a. Effluent Standards

pH (mg/l)

6.0-8.5

Suspended solids (mg/l)

100

Oil and grease (mg/l)

(i) Stack Emission

Existing Units

New Units

Converters

Particulate matter (mg/Nm3)

- Blowing/Lancing operation

300

Should be with gas recovery

- Normal operation

150

Should be with gas recovery

**Secondary Fmission Stack : De-dusting of de-sulphurisation, Secondary refining etc.

Particulate matter (mg/Nm3)

100

(ii) Fugitive Emission

Existing Units

New Units

Particulate matter (size less than 10 microns) PM10 (µg/m3)

4000

3000

SO2 (µg/m3)

200

150

NOx (µg/m3) - 8 hours

5,000

1 hours

10,000

Lead, as Pb in dust at Converter floor (µg/m3)

E- Rolling Mills

a. Effluent Standaeds

6.0-9.0

Suspended solids (mg/l)

100

Oil and grease (mg/l)

b. Emission Standards

Particulate matter (mg/Nm3)

150

Re-Heating

Sensitive area

Other area

Particulate matter (mg/Nm3)

150

250

F.- Arc Furnaces

Emission Standards

Particulate matter (mg/Nm3)

150

G.- Induction Furnaces

Emission Standards

Particulate matter (mg/Nm3)

150

H.- Cupola Foundary

Emission Standards

melting capacity less than 3 tonne/hr

melting capacity 3 tonne/hr and above

Particulate matter (mg/Nm3)

450

150

SO2 (mg/Nm3)

300, corrected at 12% CO2

I.- Calcination Plant/Lime Kiln/Dolomite Kiln

Emission Standards

capacity upto 40t/day

capacity above 40t/dat

Particulate matter (mg/Nm3)

500

150

J.- Refractory Unit

Emission Standards

Particulate matter (mg/Nm3)

150

Note :
1. The height of the each process stack shall be a minimum of 30 metres or as per the formula H = 14(W)0.3 (Whichever is more), where "H" is the height of stack in metre; and "Q" is the maximum quantity of SO2 in kg/hr expected to be emitted through the stack at rated capacity of the plant(s) and calculated as per the norms of faseous emission.
2. The Plants having separate stack for gaseous emission for the scrubbing unit, the height of this stack shall be equal to main stack of the plant or 30 metres, whichever is higher. 3. It is essential that stack constructed over the cupola beyond the charging door and emissions shall be directed through the stack which should be at least six times the diameter of cupola.
4. In respect of Arc Furnaces and induction Furnaces provision shall be made for collecting the fumes before discharging the emissions through the stack.
5. Foundries shall install scrubber, followed by a stack of height atleast six times the diameter of the Cupola beyond the charing door.
6.Recovery type converters shall be installed in new plants or expansion projects.

Note:
(i) Stromwater shall not be allowed to mix with effluent, scrubber water and/or floor washings.
(ii) Stormwater shall be channellized through separate drains as per natural gradient, passing through High Density Polyethlene (HDPE) lined pits, each having holding capacity of 10 minutes (hourly average) of rainfall.

[25. Thermal Power Plants]

Particulate Malter Emissions :

-generation capacity 210 MW or more

150 milligramme per normal cubic meter

-generation capacity less than 210 MW

350 milligramme per normal cubic meter

[Note: All monitored values for SO₂, NOx and Particulate Matter shall be corrected to 6% Oxygen, on dry basis].

*Depending upon the requirement of local situation, such as protected area, the State Pollution Control Boards and other implementing agencies under the Environment (Protection) Act, 1986, may prescribe a limit of 150 milligramme per normal cubic metre, irrespective of generation capacity of the plant.

[*(i) A task force shall be constituted by Central Pollution Control Board (CPCB) comprising of representative from Ministry of Environment and Forest and Climate Change, Ministry of Power, Central Electricity Authority (CEA) and CPCB to categorise thermal power plants in three categories as specified in the Table-I on the basis of their location to comply with the emission norms within the time limit as specified in column (4) of the Table- I, namely: -

[Table-I

Sl. No.	Category	Location/area	Timelines for compliance (Non-retiring units)		Last date for retirement of units for exemption from compliance
			parameters other than SO₂ emissions	SO₂ emissions	parameters other than SO₂ emissions	SO₂ emissions
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1	Category A	With 10 km radius of National Capital Region or cities having million plus population¹.	Up to 31st December 2022	Up to 31st December 2024	Up to 31st December 2022	Up to 31st December 2027
2	Category B	With 10 km radius of Critically Polluted Areas² or Non-attainment cities²	Up to 31st December 2023	Up to 31st December 2025	Up to 31st December 2025
3	Category C	Other than those included in category A and B	Up to 31st December 2024	Up to 31st December 2026	Up to 31st December 2025

¹ As per 2011 census of India.

² As defined by CPCB.]

[(ii) (a) The thermal power plant declared to retire before the date as specified in column (6) of Table-I shall not be required to meet the specified norms for parameters other than SO2 emissions in case such plants submit an undertaking to CPCB and CEA for exemption on ground of retirement of such plant:

Provided that such plants shall be levied environment compensation from the dates as specified in column (4) of table –I, at the rate of rupees 0.40 per unit electricity generated in case their operation is continued beyond the date as specified in the undertaking;

(ii) (b) The thermal power plant declared to retire before the date as specified in column (7) of Table-I shall not be required to meet the specified norms for SO2 emissions in case such plants submit an undertaking to CPCB and CEA for exemption on ground of retirement of such plant:

Provided that such plants shall be levied environment compensation from the dates as specified in column (5) of table –I, at the rate of rupees 0.40 per unit electricity generated in case their operation is continued beyond the date as specified in the undertaking;]

[(iii) there shall be levied environment compensation on the non-retiring thermal power plants, after the date as specified in column (4) and (5) of Table-I, as per the rates specified in the Table-II, namely: -

Table-II

Non-Compliant operation beyond the Timeline	Environmental Compensation (Rs. per unit electricity generated)
0-180 days	0.20
181-365 days	0.30
366 days and beyond	0.40]]

26. [***]
[***]	[***]	[***]
	[***]	[***]
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[***]	[***]	[***]
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	[***]	[***]
	[***]	[***]
	[***]	[***]
	[***]	[***]
	[***]	[***]
[27. All types of Asbestos manufacturing units (including all processes involving the use of Asbestos)]	Emissions
	[-Pure Asbestos material	0.5 fibre */cc for one year from the date of notification
		0.2 fibre */cc after one year from the date of notification]
	-Total dust	4 Fibre */cc
		2 mg/m³ (normal)
28. Chlor Alkali (Caustic soda)	Emissions	Concentrations in mg/m³ (normal)
(a) mercury Cell	Mercury (from hydrogen gas holder stack)	0.2
(b) All processes	Chlorine (from hypo tower)	15.0
(c) All processes	Hydrochloric acid vapours and mist (from hydrochloric acid plant)	35.0
29. Large pulp and paper	Emissions	Concentrations in mg/m³ (normal)
	Particulale matter	250**
	H₂S	10

*Fibre of length more than 5 micrometre and diameter less than 3 micrometre with an aspect ratio of 3 or more.

**This standard of 250 mg/m³ (normal) shall apply only for a period of 3 years with effect from the date on which the Environment (Protection) Second Amendment Rules, 1989, came into force. After three years the standard to be applicable is 15 Mg/m³ (normal).

30. Integrated Iron and Steel PIants:	Emissions
(a) Coke oven	Particulate matter	50
(b) Refractory material plant	Particulate matter	150
	II. Effluents	Concentration in mg/litre (except for pH)
(a) Coke oven By-product plant :	pH	6.0-8.5
	Suspended solids	100
	Phenol	1.0
	Cyanide	0.2
	[BOD (3 days at 27°C)]	30
	COD	250
	Ammonical nitrozen	50
	Oil & Grease	10
(b) Other plants such as sintering plant, blast furnace, steel melting and rolling mill :	pH	6.0-9.0
	Suspended solids	100
	Oil & Grease	10
31. Re-heating (Reverberatory)	Emissions	Concentrations in mg/m³ (normal)
Furnaces:
Capacity: All sizes		150
Sensitive area	Particulate matter
Other area	Particulate matter	450]
[32. Foundries]	Emissions
(a) Cupola
Capacity (Melting rate):
Less than 3 Mt/hr.	Particulate matter	450
3 MT/hr. and above	Particulate matter	150

Note. :- It is essential that stack is constructed over the cupola reyood the Charging door and emissions are directed through the stack which should re atleast six times the diameter of cupola.

(b) Arc Furnaces
Capacity: All sizes	Particulate matter	150
(c) Induction Furnaces
Capacity: All sizes	Particulate matter	150

Note. - In respect of arc furnaces and induction furnaces, provision has to be made for collecting the fumes before discharging the emissions through the stack.

33. Thermal Power Plants	Stack Height /Limits
	Power generation capacity:
	- 500 MW and above	275
	- 200 MW/210 MW and above to less than 500 MW	220
	- Less than 200 MW /210 MW	H=14(Q)^0.3 where Q is emission rate of SO₂ in kg/hr. and H Stack height in meters.
	Stream generation capacity:
	- Less than 2 ton/hr.	2-1/2 times the neighboring building height or 9 metres (whichever is more).
	- More than 2 ton/hr. to 5 ton/hr.	12
	- More than 5 ton/hr. to 10 ton/hr.	15
	- More than 10 ton/hr.	18
	- More than 15 ton/hr. to 20 ton/hr.	15
	- More than 20 ton/hr. to 25 ton/hr.	24
	- More than 25 ton/hr. to 30 ton/hr.	27
	- More than 30 ton/hr.	30 or using formula H=14(Q)^0.3(whichever is more) where Q is emission rate of SO₂ in kg/hr. and H is Stack height in metres.

Industry	Parameter	Standards
[33A. Thermal Power Plants with wet Flue Gas Desulphurization (FGD)	Stack Height/Limit in Meters	Power generation capacity:
		-100 MW and above H=6.902(QX0.277)0.555
		or
		100 m minimum
		-Less than 100 MW H=6.902(QX0.277)0.555
		or
		30 m whichever is more”;
		Q = Emission rate of SO2 in kg/hr*
		H = Physical stack height in meter
		*total of the all Unit’s connected to stack
		Note: These standards shall apply to coal / lignite based Thermal Power Plants.]

34. Small Boilers		Emissions*
Capacity of Boiler		Particulate matter
-Iess than 2 ton/hr.				1600
-2 to 15 ton/hr.				1200
-More than 15 ton/hr.				150
*All emissions normalized to 12 per cent carbon dioxide.
[35. Coffee Industry		Instant/Dry Processing
				Limiting value for concentration in mg/I except for pH
		pH		6.5 - 8.5
		BOD_{3 days} 27°C		100 (for discharge on land for irrigation)
		Wet/Parchment Coffee Processing
		pH		6.5 - 8.5
		BOD_{3 days} .27°C A. For storage in lined lagoons B. For discharge on land for irrigation		1000 100
		Notes: (i) Raw, treated and / or diluted effluent shall not be discharged into surface water body or used for recharging ground water under any circumstances what so ever. (ii) The non-permeable lining system shall be constructed by using well graded, highly impervious clay or geosynthetic liners such as Geosynthetic Clay Liners (GCL), High-Density Polyethylene (HDPE) or a combination of both and shall achieve an in-situ coefficient of permeability of less than 1x10_-7 cm/sec. The compacted clay liner must have a minimum thickness of 300 mm (or two compacted layers of 150 mm minimum thickness each). The finished lining must be tested to ensure that it meets the permeability criteria. (iii) The effluent storage facilities/lagoons/solar evaporation ponds shall be located above high flood level mark of the nearby stream, rivulet, etc. with below mentioned free board and away from any water body/stream at a distance. Free Board (cm) 60 Distance (m) 100 (iv) The liner system specification and lagoon specification to be achieved in one year.]
36. Aluminium Plants		Emissions
(a) Alumina Plant :
(i) Raw Material Handling		Primary and Secondary Crusher		150
		Particulate matter
(ii) Precipitation Area		Particulate Matter		250
-Calcinations		Carbon Monoxide		1% max.
		Stack height		H = 14 (Q)^(0.3)where Q is emission rate of SO₂ in kg/hr. and H is Stack height in metres
(b) Smelter Plant
(i) Green Anode Shop		Particulate matter		150
[(ii) Anode Bake Oven		-do-		50 mg/Nm³
(iii) Pot room		Total Fluoride		2.8 kg/ton by 31^st December 2006
		For Soderberg* Technology
		For Pre-baked Technology		0.8 kg/ton by 31^st December 2006
*Separate standards for VSS, HSS, PBSW and PBCW as given in column 4 stands abolished.]
(c) Standards for forage fluoride -
		-Twelve consecutive months average		40 ppm
		-Two consecutive months average		60 ppm
		-One month average		80 ppm]
*37. Stone Crushing Unit		Suspended particulate matter (SPM)		The Standards consist of two parts:
				(i) Implementation of the following Pollution Control measures:
				(a) Dust containment cum suppression system for the equipment.
				(b) Construction of wind breaking walls.
				(c) Construction of the metalled roads within the premises.
				(d) Regular cleaning and wetting of the ground within the premises.
				(e) Growing of a green belong along the periphery.
				(ii) Quantitative standard for the SPM:
				The Suspended Particulate Matter contribution value at a distance of 40 metres from a controlled isolated as well as from a unit located in a cluster should be less than 600 mg/Nm³. The measurements are to be conducted at least twice a month for all the 12 months in a year.
38. Petrochemicals (Basic & intermediates)		[A. Effluents]
		PH		6.5-8.5
		[*BOD (3days at 27°C)]		50
		**Phenol		5
		Sulphide (as S)		2
		COD		250
		Cyanide ( as CN)		0.2
		***Fluoride (as F)		15
		Total suspended solids		1000
		Hexavalent		0.1
		Chromium (as CR+6)]
		****Total Chromium (as CR)		2.0
B. Emission from Chimney/Stack
		Limiting concentration in mg/Nm3, unless stated
"(Furnace, Boiler, Heater, Vaporiser)		Fuel Type	Existing plants	New Plant/Expansion of Existing Plant
	Sulphur Dioxide (SO2)	Gas	50	50
		Liquid	1700	850
	Oxides of Nitrogen (NOx)	Gas	350	250
		Liquid	450	350
	Particulate Matter (PM)	Gas	10	05
		Liquid	100	50
	Carbon Monoxide (CO)	Gas	150	100
		Liquid	200	150
		Note,-
		(i) All values shall be corrected to 3% Oxygen. (ii) Wet scrubber shall necessarily be operated at the time of decoking. (iii) Norms for CO shall be monitored only in case of Phthalic Anhydride (PA), Maleic Anhydride (MA), Terephthalic Acid (PTA) and Dimethyl Terephalate (DMT) Plants. Norms for CO emissions shall not be applicable to PA/MA manufacturing standalone existing piants with an installed capacity of less than 30,000 metric tonnes per annum, provided that such units have a chimney/stack of minimum 30 metres height for emitting Carbon Monoxide.

		Process Emission (Specific Pollutant)
		Source	Limiting concentration in mg/Nm3
			Exiting Plants	New Plants
	Chlorine	EDC/VCM Plant and Incinerator	10	10
	Hydrochloric Acid Mist	EDC/VCM Plant and Incinerator	30	30
	Ammonia	Wastewater stripper, acrylonitrile plant, carpolacturm plant	75	75
	Hydrogen Sulphide	Naphtha pre-treatment plant, olefin plant	05	05
	Phosgene	(TDI) and (MDI) plant	01	01
	Hydrogen Cyanide(HCN)	Acrylonitrile plant	10	10
	VOC (HAPs)-TDI and MDI	TDI, Methylenediphenyl Di-isocyante (MDI) Plants	0.1	0.1
	VOC (HAPs), Benzene and Butadiene	Benzene, Butadiene Plants	5.0	5.0
	VOC (HAPs), EO, VCM, EDC, ACN and PO	EO, VCM, EDC, ACN, PO Plants	20.0	10.0
	Organic Particulate	PA, MA and TDI Plants	50	25
	Process Emission (General Pollutant)
		Source		Limiting concentration in mg/Nm3
	VOC (MA, PA and Phenol)	MA, PA, Phenol Plants		20
	VOC (EB, Styrene, Toluene, Xylene, Aromatics, EG and PG)	Ethyl benzene (EB), Styrene, Toluene, Xylene, Aromatics, EG, PG Plants		10
	VOC (Paraffin, Acetone and Olefins)	Non-methane, HC (paraffin), Acetone, Olefins Plants		150

Note. - In respect of are furnaces and induction furnaces, provision has to be made for collecting the fumes before discharging the emissions through the stack.

*State Boards may prescribe the BOD value of 30 mg/l if the recipient system so demands.

**The limit for phenol shall be conformed to at the outlet of effluent treatment of phenol plant. However, at the final disposal point, the limit shall be less than 1 mg/l.

***The limit for fluoride shall be confirmed to at the outlet of fluoride removal unit. However, at the disposal point fluoride concentration shall be lower than 5 mg/1.

****The limits for total and hexavalent chromium shall be conformed to at the outlet of the chromate removal unit. This implies that in the final treated effluent, total and hexavalent chromium shall be lower than prescribed therein.

[Note. - HAP - Hazardous Air Pollutants are those pollutants that cause cancer or other serious health effects, or adverse environmental and ecological effects.

C. Standards for Fugitive Emission

Storage of Volatile Liquids: General Petrochemical/ Petroleum Products.

(1) Storage tanks with capacity between 4 to 75m³ and total vapour pressure (TVP) of more than 10 kpa should have fixed roof with pressure value vent.

(2) Storage tanks with capacity between 75 to 500 m³ and total vapour pressure (TVP) of 10 to 76 kpa should have internal floating roof or external floating roof or fixed roof with vapour control or vapour balancing system.

(3) Storage tanks with the capacity of more than 500 m³ and total vapour pressure (TVP) of 10 to 76 kpa should have internal floating roof or external floating roof or fixed roof with vapour control system.

(4) The tanks with the capacity of more than 75 m³ and total vapour pressure (TVP) of more than 76 kpa should have fixed roof with vapour control system.

(5) Requirement for seals in Floating Roof Tanks-

(i) (a) Internal Floating Roof Tank (IFRT) and External Floating Roof Tank (EFRT) shall be provided double seals with minimum vapour recovery of 96%.

(b) Primary seal shall be liquid or shoe mounted for EFRT and vapour mounted for IFRT. Maximum seal gap width will be 4 cm and maximum gap area will be 200 cm²/m of tank diameter.

(c) Secondary seal shall be rim mounted. Maximum seal gap width will be 1.3 cm and maximum gap area will be 20 cm²/m of tank diameter.

(d) Material of seal and construction shall ensure high performance and durability.

(ii) Fixed roof tanks shall have vapour control efficiency of 95% and vapour balancing efficiency of 90%.

(iii) (a) inspection and maintenance of storage tanks shall be carried out under strict control;

(b) for the inspection, API RP 575 may be adopted;

(c) In-service inspection with regard seal gap should be carried out once in every six months and repair to be implemented in short time; and

(d) the possibility of on-stream repair of both shall be examined.

(iv) Storage tanks shall be painted with white colour shade, except for derogation of visually sensitive area.D. Storage of Benzene, VCM and ACN

D. Storage of Benzene, VCM and ACN

(i) FRT with vapour for incineration with 99.9% of removal efficiency for volatile organic compounds (VOC) shall be provided; or

(ii) IFRT/EFRT with double seals, emission-reducing roof fitting and fitted with fixed roof with vapour removal efficiency of at least 99% shall be provided; or

(iii) Internal floating roof and nitrogen blanketing in between fixed and floating roofs shall be provided.

(Emission control for Road tank, truck/Rail tank, wagon loading)
	Loading of Volatile Products	Naphtha: (i) VOC reduction,% or (ii) Emission, gm/m3	(i) >_ 99.5 or (ii) <_ 5
		Benzene and Butadience: (i) VOC reduction,% or (ii) Emission, mg/m3	(i) >_ 99.99 or (ii) <_ 20
		Toluene/Xylene: (VOC) reduction,% or (ii) Emission, mg/m3	(i) >_ 99.98 or (ii) <_ 150

]

[***]

[

Sr.No.	Industry	Parameter	Standards
1	2	3	4
39	Hotel Industry	Effluent Standards
		(i) Hotel with atleast 20 bedrooms
			limiting concentration in mg/1, except for pH
			Inland Surface Water	On land for Irrigation
		pH	5.5-9.0	5.5-9.0
		BOD_{3days, 27⁰C}	30	100
		Total Suspended Solids	50	100
		Oil & Grease	10	10
		Phosphate as P	1	-
		(ii) Hotel with less than 20 bedrooms or a Banquet Hall with minimum floor area of 100 m² or a Restaurant with minimum seating capacity of 36
		pH	5.5-9.0	5.5-9.0
		BOD_{3days, 27⁰C}	100	100
		Total Suspended Solids	100	100
		Oil & Grease	10	10
		Notes: i. Hotels, banquet halls, restaurants, etc. located in coastal area shall also comply with the provisions of the Coastal Regulation Zone, as applicable ii. If, the effluent is discharged into a municipal sewer leading to a Sewage Treatment Plant, the hotel or restaurant or banquet hall, as the case may be, shall provide a proper Oil and Grease Trap for effluent arising from its kitchen and laundry and shall have to comply with the 'General Standards for Discharge of Environmental Pollutants Part-A: Effluents' notified under Schedule-VI

]

OLD LAW ▼

S.No.	Industry	Parameter			Standard
(1)	(2)	(3)			(4)
		A. Emission Standards
40	Pesticide Industry				Limiting concentration in mg/Nm3
		HCI			20
		Cl₂			5
		H₂S			5
		P₂O₅ as H₃PO₄			10
		NH₃			30
		Pesticides compounds in the form of particulate matter			20
		CH₃CI			20
		HBr			5
		B. Effluent Standards
					Limiting concentration in mg/l, except for pH and Bioassay test
		(i) Compulsory Parameters
		pH			6.5-8.5
		BOD, 3 days, 27°C	Formulation unit		30
			Technical graed unit		100
		Oil and Grease			10
		Suspended Solids			100
		Bioassay Test			90 percent survival of fish after 96 hours in 100% effluent*
		(ii) Additional Parameters
		Arsenic (as As)			0.2
		Copper			1.0
		Manganese			1.0
		Mercury			0.01
		Antimony (as Sb)			0.1
		Zinc			1.0
		Nickel, etc. (heavy metals individually)			Shall not exceed individually 5 times the drinking water standards as per Bureau of Indian Standards
		Cyanide (as CN)			0.2
		Nitrate (as NO3)			50
		Phosphate (as P)			5.0
		Phenol and Phenolic Compounds as C6H5OH			1.0
		Sulphur			0.03
		Benzene Hexachloride (BHC)			0.01
		Carbonyl			0.01
		Copper Oxychloride			9.6
		DDT			0.01
		Dimethoate			0.45
		24D			0.4
		Endosulfan			0.01
		Fenitothrion			0.01
		Malathion			0.01
		Methyl parathion			0.01
		Paraquat			2.3
		Phenathoate			0.01
		Phorate			0.01
		Proponil			7.3
		Pyrethrums			0.01
		Ziram			1.0
		Other Pesticide (individually)			0.10
		Bioassay Test shall be carried out as per IS: (6582-1971). Note:* 1. The concerned State Pollution Control Board/Pollution Control Committee shall prescribe limits of Total Dissolved Solids (TDS), Sulphates and Chlorides depending on the usages of recipient water body in down stream, in which effluent shall be disposed off. 2. No limit for chemical Oxygen Demand (COD) is prescribed but, COD in the treated effluent shall be monitored. If COD is persistently reported more than 250 mg/l, the industrial units discharging such an effluent shall be required to identify chemical causing the same. In case, these are found to be toxic, as defined in Schedule I of the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989, the concerned State Pollution Control Board/Pollution Control Committee in such cases shall direct the industries to install tertiary treatment system by 31st MArch, 2012. 3. Parameters listed as "Additional parameters" shall be prescribed depending upon the process and product, on a case basis.
		C. Emission Standards for Incinerator
					Limiting concentration in mg/Nm3, unless stated	Sampling Duration in minutes, unless stated
		Particulate Matter			50	30 or more (for sampling of 300 litres of emission)
		HCI			50	30
		SO2			200	30
		CO			100	Daily average
		Total organic Carbon			20	30
		Total Dioxins and Furans*		Existing Incinerator	0.2 ng TEQ//Nm3	8 hours
				New Incinerator	0.1 ng TEQ/NM3	8 hours
		Sb+As+Pb+Cr+Co+Cu+Mn+Ni+V and their compounds			1.5	2 hours
		The existing plant shall comply with norms for Dioxins and Furans as 0.1 ng TEQ/Nm3 by 18th August, 2013. Note :* i. All monitored values shall be corrected to 11% oxygen on dry basis. ii. The CO2 concentration in tail gas shall not be less than 7%. iii. In case, halogenated organic waste is less than 1% by weight in input waste, all the facilities in single chamber incinerators shall be designed so as to achieve a minimum temperature of 1100°C in the incinerator. For fluidized bed technology based incinerator, temperature shall be maintained at 950°C. iv. In case, halogenated organic waste is less than 1% by weight in input waste, waste shall be incinerated only in twin chamber incinerators and all the facilities shall be designed to achieve a minimum temperature of 850±25°C in primary chamber and 1100°C in secondary combustion chamber with a gas residence time in secondary combustion chamber not less than two seconds. v. Scrubber meant for scrubbing emissions shall not be used as quencher. vi. Incineration plants shall be operated (combustion chambers) with such temperature, retention time and turbulence, as to achieve Total Organic Carbon (TOC) content in the incineration ash and residue less than 3%, and their loss on ignition is less than 5% of the dry weight. In case of non-conformity, ash and residue as the case may be, shal be re-incinerated. vii. The incinerator shall have a chimney of atleast thirty metres height.
		D. Effluent from Incinerator
		Note: (i) Stormwater shall not be allowed to mix with scrubber water and/or floor washings. (ii) Stormwater shall be channelized through separate drains passing through a HDPE lined pit having holding capacity of 10 minutes (hourly average) of rainfull.
		E. Stormwater
		Note: (i) Stormwater shall not be allowed to mix with scrubber water and/or floor washings. (ii) Stormwater shall be channelized through separate drains passing through a HDPE lined pit having holding capacity of 10 minutes (hourly average) of rainfall.

Substituted by Notification No. G.S.R. 446(E) dated 13.6.2011 (w.e.f. 19.11.1986)

OLD LAW ▼

40. Pesticide manufacturing and Formulation Industry	Effluents
	1. Temperature	Shall not exceed 5°C above the receiving water temperature
	2. pH	6.5-8.5
	3. Oil & Grease	10
	4. [BOD (3 days at 27°C)]	30
	5. Total suspended solids	100
	6. Bio-assay test	90% survival of fish after 96% hrs. in 100% effluent
	7.(a) Specific Pesticides:
	Benzene hexachloride	10
	Carbonyl	10
	DDT	10
	Endosulfan	10
	Diamethoate	450
	Fenitrothion	10
	Malathion	10
	Phorate Methyl	10
	Parathion	10
	Phenthoate	10
	Pyrethrums	10
	Copper Oxychloride	9600
	Copper Sulphate	50
	Ziram	1000
	Sulphur	30
	Paraquat	2300
	Proponil	7300
	Nitrogen	780
	(b) Heavy Metals:
	Copper	1.00
	Manganese	1.00
	Zinc	1.00
	Mercury	0.01
	Tin	0.10
	Any other metal1ike	Shall not exceed 5
	Nickel, etc.	Times the drinking water standards of BIS

(2) State Board may prescribed limit for chemical oxygen demand (COD) correlated with BOD limit.

(3) State Board may prescribe limit for total dissolved solids depending upon uses of recipient waterbody.

(4) Limits should be complied with at the terminal of the treatment unit before letting out of the factory boundary limits.

(5) For the compliance of limits, analysis should be done in the composite sample collected every hour for a period of 8 hours.

	(c) Organics
	Phenol and phenolic compound as C₆H₅OH	1.0
	(d) Inorganics :
	Arsenics(as As)	0.2
	Cyanide (as CN)	0.2
	Nitrate(as NO₃)	50.0
	Phosphate(as P)	5.0
	[Emissions]	Not to exceed mg/NM³
	HCL	20
	Cl₂	5
	H₂S	5
	P₂O₅(as H₃PO₄)	10
	NH₃	30
	Particulate matter with pesticides compounds	20
	CH₃Cl	20
	HBr	5]

Note. - 1. Limits should be complied with at the end of the treatment plant before any dilution.

2. Bio-assay test should be carried out with available species of fish in receiving water.

3. State Boards may prescribe limits of total dissolved solids (TDS) sulphates and chlorides depending on the use of recipient water body.

4. State Board may prescibe COD limit correlated with BOD limit.

5. Pesticides are known to have metabolites and isomers. If they are found in significant concentration, standards may be prescribed for those in the list by Central or State Board.

6. Industries are required to analyse pesticides in waste-water by advanced analytical method such as GLC/HPLC.

7. All the parameters will be compulsory for formulators, for others, the 7th will be optional.

41. Tannery (after primary treatment)	Effluents
Disposal: Channel/Conduit
Carrying waste-waters to Secondary treatment plants
Type of Tanneries
-Chrome tanneries/combined chrome and vegetable tanneries
	pH	6.5-9.0
	SS	Not to exceed 600
	Chromium concentration after treatment in the chrome waste-water stream	45
-Vegetable tanneries	pH	6.5-9.0
	SS	Not to exceed 600

Note. - The above standards will apply to those tannery units which have made full contribution to a Common Effluent Treatment Plant(CETP) Comprising secondary treatment. Those who have not contributed will be governed by earlier Notification No. S.O. 64(E), dated January 18,1988:

S.No.	Industry	Parameter	Standards
(1)	(2)	(3)	(4)
[42	Paint Industry	A- Emission Standards
			Concentration not to exceed
		Particulate Matter (all process vents attached to pre-mixers and mixers	50 mg/Nm³
		Note:- (i) All dust generating equipment or processes shall be provided with dust extraction arrangement. (ii) The bag houses, etc. shall be connected to chimneys or stacks of at least twelve metres height or at least two metres above the top most point of the building, shed or plant in the industry, which so ever is higher. (iii) The unit shall channelise shop floor or fugitive emissions through a stack of twelve metres height or at least two metres above the top most point of the building or shed or plant in the industry, which so ever is higher.
		B. Effluent Standards
		(i) Large scale water based plants shall meet zero liquid discharge from process section. (ii) All Micro, Small and Medium units as per Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006) and Solvent based large scale paint units shall meet the standards given as:
		Parameter	Concentration not to exceed, (in mg/l except for pH and Bioassay)
		pH	6.5 – 8.5
		Total Suspended solid (TSS)	100
		Bio-Chemical Oxygen Demand (BOD) (3 days at 270C)	30
S. No.	Industry	Parameter	Standards
(1)	(2)	(3)	(4)
		Phenolics as C6H5OH	1.0
		Oil and Grease	10
		Bio-Assay Test	90% survival in 100% effluent in 96 hours
		Heavy Metals*
		Lead as Pb	0.1
		Chromium (Hexavalent)	0.1
		Total Chromium	2.0
		Copper as Cu	2.0
		Nickel as Ni	2.0
		Zinc as Zn	5.0
		Arsenic as As**	0.2
		Cobalt as Co	0.2
		Total Heavy metals	7.0
		C- Service Wastewater
		All efforts shall be made by the industry for ‘zero discharge’ of service wastewater, and in case,the industry prefers to discharge service wastewater, thefollowing norms shall be complied with:-
			Concentration not to exceed, (in mg/l except for pH and temperature)
		pH	6.5 – 8.5
		Suspended Solids	100
		Oil and Grease	10
		Temperature	Not more that 5°C higher than the intake water temperature
		D- Storm-Water
		(i) Storm water for a plant, a unit (having plot size at least 250 square metres) shall not be allowed to mix with scrubber water, effluent and/or floor washings. (ii) Storm water within the battery limits of a unit shall be channelized through separate drain or pipe passing through a High Density Poly ethylene (HDPE) lines pit having holding capacity of 10 minutes (hourly average) of rainfall.
		E- Guidelines for Solvent Losses
		(i) the total losses of solvent should not be more than 5% of the solvent consumed, if solvent consumption less than 1000 tons/Annum; and (ii) the solvent loss should not be more than 3% of the solvent consumed, if solvent consumption greater than 1000 tons/Annum.
		* The units shall meet the prescribed limits of heavy metals in treated effluent, however, in cases where heavy metal concentration in intake water is more than prescribed limits, State Pollution Control Boards or Pollution Control Committees may specify higher limits of heavy metals provided the maximum limits are restricted to the background limits of intake water. ** In case As is geogenic in ground water, the State Pollution Control Boards/Pollution Control Committees may relax the limit with respect to it appropriately, provided the built of As in waste water does not exceed 0.2 mg/l over and above the As in raw water and limit with respect to total heavy metals is maintained.]

43. Inorganic Chemical Industry (Waste-Water discharge) Part I (metal compounds of Chromium, Manganese, Nickel, Lead and Mercury)	Effluents
	pH	6.0-8.5
	Chromium as Cr
	Hexavalent	0.1
	Total	2.0
	Manganese as Mn	2.0
	Nickel as Ni	2.0
	Copper as Cu	2.0
	Zinc as Zn	5.0
	Cadmium as Cd	0.2
	Lead as Pb	0.1
	Mercury as Hg	0.01
	Cyanide as CN	0.2
	Oil & Grease	10.0
	Suspended solids	30.0
Note. - In addition to the above, total heavy metals are to be limited to 7mg/l.
44. Bullion Refining (Waste-water discharge)	Effluents
	pH	6.5-8.5
	Cyanide as CN	0.2
	Sulphide as S	0.2
	Nitrate as N	10.0
	FreeCl₂ as Cl	1.0
	Zinc as Zn	5.0
	Copper as Cu	2.0
	Nickel as Ni	2.0
	Arsenic as As	0.1
	Cadmium as Cd	0.2
	Oil and Grease	10.0
	Suspended Solids	100
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Sl. No.	Category	Standards, Db (A)
1	2	3
46.	Noise Limits for Automobiles (Free Field at one meter in dB(A) at the Manufacturing Stage) to be Achieved by the Year 1992.
	(a) Motorcycle, Scooters & Three Wheelers	80
	(b) Passenger Cars	82
	(c) Passenger or Commercial Vehicles upto 4 MT	85
	(d) Passenger or Commercial Vehicles above 4 MT and upto 12 MT	89
	(e) Passenger or Commercial Vehicles exceeding 12 MT	91
47.	Domestic Appliances and Construction Equipments at the manufacturing Stage to be achieved by the Year, 1993
	(a) Window Air Conditioners of 1 ton to 1.5 ton	68
	(b) Air Coolers	60
	(c) Refrigerators	46
	[***]
	(e) Compactors (rollers) Front loaders, Concrete mixers, Cranes (movable), Vibrators and Saws.	75]

Sl. No.	Industry	Parameter	Standards
1	2	3	4
[48.]	Glass Industry	Emissions
A.	Sodalime & Borosilicate and other special Glass (other than Lead)
	(a) Furnace:
	Capacity
	(i) Upto a product draw capacity of 60 MT/Day	Particulate matter	2.0 kg/hr.
	(ii) Product draw capacity more than 60 MT/Day	Particulate matter	0.8 kg./Mt. of product drawn
	(iii) For all capacities emission and H is stack height in metres.	Stack height	H=14(Q)^0.3 where Q is the rate of SO₂ in Kg/hr.
		Total fluorides	5.0 mg/NM³
		NOX	Use of low nox burners in new plants.
	(b) Implementation of the following measures for fugitive emission control from other sections :-
	(i) Raw materials should be transported in leak proof containers.
	(ii) Cullet preparation should be dust-free using water spraying.
	(iii) Batch preparation section should be covered.
B.	Lead Glass
	(a) Furnace:
	All capacities	Particulate matter	50 mg/NM³
		Lead	20 mg/NM³
	(b) Implementation of the following measures for fugitive emission control from other sections :-
	(i) Batch mixing, proportioning section and transfer points should be covered and it should be connected to control equipments to meet the following standards:
		Particulate matter	50 mg/NM³
		Lead	20 mg/NM³
	(ii) Minimum Stack height should be 30 metres in lead glass units.
	(c) Pot Furnace at Firozabad
	Furnace :	Particulate matter	1200 mg/NM³
Note :- Depending upon local' environmental conditions, State/ Central Pollution Control Board can Particulate matter prescribe more stringent standards than those prescribed above.
C.	Glass Industry (For all categories)	Effluents
		pH	6.5-8.5
		Total Suspended solids	100 mg/l
		Oil & Grease	10 mg/l
49	Lime Kiln	Stack height
	Capacity:-	Stack height
	Upto 5T/day		A Hood should be provided with a stack of 30 meter height from ground level (including kiln height).
	Above 5T/day	Stack height	H=14 (Q)^0.3 Where Q is emission rate of SO₂ in kg/hr. and H is Stack Height in meters.
	More than 5T/day	Particulate matter	500 mg/NM³
	And upto 40T/day
	Above 40T/day	Particulate matter	150 mg/NM³
[50	A. Slaughterhouses or Meat Processing Units or Both*	Effluents	Maximum Concentration values are in mg/l except for pH
		pH	6.5 to 8.5
		Bio-chemical Oxygen Demand (BOD) [3 days at 27°C]	30
		Chemical Oxygen Demand (COD)	250
		Suspended Solids	50
		Oil and Grease	10
	B.Sea Food Industry*	Bio-chemical Oxygen Demand (BOD) [3 days at 27°C]	30
		Suspended Solids	50
		Oil and Grease	10
The emission standards from Boiler House of Slaughterhouses or Meat Processing Units or both and Sea Food Industry shall conform to the standards prescribed vide notification No. G.S.R. 742 (E), dated 30.08.1990 as amended from time to time under the Environment (Protection) Act, 1986. Note:* (i) For Slaughterhouses operating in local bodies/ municipalities, where the treated effluent is discharged into municipal sewers leading to full-fledged Sewage Treatment Plant, the BOD may be relaxed to 100mg/l. (ii) All Slaughterhouses/ meat processing units shall ensure safe and proper disposal of solid waste {Type I (Vegetable matter such as rumen, stomach and intestinal contents, dung, agriculture residues etc) and Type II (Animal matter such as inedible offal, tissues, meat trimmings, waste and condemned meat, bones etc.)} through suitable technology approved by SPCBs/ PCCs.]

Note :-(i) TLWK-Total Live Weight Killed. (ii) In case of disposal into municipal sewer where sewage is treated the industries shall install screen and oil & grease separation unitS. (iii) The industires having slaughter house along with meat processing units will be considered in meat processing category as far as standards are concerned.

*The emission standards from Boiler House shall conform to the standards already prescribed under Environment (Protection) Act, 1986 vide Notification No. G.S.R. 742 (E), dated 30th August, 1990.

Sl. No.	Industry	Parameter	Standards
1	2	3	4
51.	*Food and Fruit Processing Industry:	Effluents	Concentration not to exceed mg/1 except pH	Quantum gm/MT of product
	Category :
A.	Soft Drinks
	(a) Fruit based/Synthetic(More than 0.4 MT/Day) bottles and tetra pack
		pH	6.5-8.5	-
		Suspended solids	100
		Oil and grease	10
		[BOD (3 days at 27°C)]	30
	(b) Synthetic (Less than 0.4 MT/Day)		Disposal via septic tank	-
B.	Fruit & Vegetables
	(a) Above 0.4 MT/Day	pH	6.5-8.5	-
		Suspended solids	50
		Oil and grease	10
		[BOD (3 days at 27°C)]	30
	(b) 0.1-0.4 MT/Day		Disposal via septic tank	-
	(10 MT/Yr)
C.	Bakery
	(a) Bread and Biscuit
	(i) Continuous process
	(more than 20T/Day)	pH	6.5-8.5
		[BOD (3 days at 27°C)]	200	25
	(ii) Non-continuous process (less than 20MT/Day)		Disposal via septic tank
	(b) Biscuit Production
	(i)10 T/Day & above	pH	6.5-8.5
		[BOD (3 days at 27°C)]	300	35
	(ii) Below 10T/Day		Disposal via septic tank
D.	Confectioneries	Effluents
	(a) 4 T/Day and above	pH	6.5-8.5
		Suspended solids	50
		Oil and grease	10
		[BOD (3 days at 27°C)]	30
	(b) Below 4 T/Day		Disposal via septic tank

Note. - To asecrtain the category of "unit fails" the average of daily production and waste-water discharge for the preceding 30 operating days from the date of sampling shall be considered.

*The emission from the Boiler House shall conform to the standards already prescribed undcr Environment (Protection) Act, 1986 vide Nolification NO. G.S.R. 742(E), dated 30th August, 1990.

Sl. No.	Industry	Parameter	Standards
1	2	3	4
52.	*Jute Processing Industry:	Effluents	Concentration in mg/1 except pH and water consumption.
		pH	5.5-9.0
		[BOD (3 days at 27°C)]	30
		Suspended solids	100
		Oil and grease	10
		Water consumption	1.60 Cum/Ton of product produced.

Note. - 1. Water Consumption for the jute processing industry will be 1.5 Cum/Ton of product from January, 1992.

2. At the present no limit for colour is given for liquid effluent. However, as far as possible colour should be removed.

*Stack emissions from boiler house shall conform to the standards already prescribed under Environment (Protection) Act, 1986 vide Notification-No. GSR 742(E), dated 30th August, 1990.

53. Large Pulp & Paper/News Print/Rayon Grade Plants of [Capacity above 24,000 MT per annum]	Effluents	Concentration in mg/1 except pH and TOCL
	pH	7.0-8.5
	[BOD (3 days at 27°C)]	30
	COD	350
	Suspended solids	50
	[Absorbable Organic Halogens (AOX) in effluent discharge	1.5 kg/ton of product with effect from the date of publication of this notification 1.0 kg/ton of product with effect from the 1^st day of March, 2008]
	Flow (Total waste-water discharge)
	**(i) Large pulp and paper	200 Cum/Ton of paper produced
	(ii) Large rayon grade/News Print	150 Cum/Ton of paper produced

*The Standards for Total Organic Chloride (TOCL) will be applicable from January, 1992.

**The Standards with respect of total waste-water discharge for the large pulp and paper mills be established from 1992, will meet the standards of 100 Cum/Ton of paper produced.

54. Small Pulp and Paper, Paper Plant of Capacity upto 24,000 MT/Annum:	Effluents
Category :
A.* Agro-based	Total Waste-water discharge	200 Cum/Ton of paper produced
B. **Waste-paper based	-do-	75 Cum/Ton of paper produced

*The agro-based mills to be established from January, 1992 will meet the standards of 150 cum/Ton of paper produced.

**The waste-paper mills to be established from January, 1992 will meet the standards of 50 cum/Ton of paper produced.

55. Common Effluent Treatment Plants:	Effluents
A. Primary Treatment	(Inlet effluent quality for CETP)	(Concentration in mg/1)
	pH	5.5-9.0
	Temperature °C