The Central Government in exercise of the powers conferred by sections 6 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), has made the Environment (Protection) Amendment Rules, 2018, through G.S.R. 94(E), w.e.f. 25-01-2018, to further amend the Environment (Protection) Rules, 1986.

In the Environment (Protection) Rules, 1986, in Schedule-I, after serial number 105 and the entries relating thereto, the following serial numbers and entries shall be inserted, namely,

“106. Mandatory Implementation of Dust Mitigation Measures for Construction and Demolition Activities for projects requiring Environmental Clearance:

(i) No building or infrastructure project requiring Environmental Clearance shall be implemented without approved Environmental Management Plan inclusive of dust mitigation measures.

(ii) Roads leading to or at construction sites must be paved and blacktopped (i.e. metallic roads).

(iii) No excavation of soil shall be carried out without adequate dust mitigation measures in place.

(iv) No loose soil or sand or Construction & Demolition Waste or any other construction material that causes dust shall be left uncovered.

(v) Wind-breaker of appropriate height i.e. 1/3rd of the building height and maximum up to 10 meters shall be provided.

(vi) Water sprinkling system shall be put in place.

(vii) Dust mitigation measures shall be displayed prominently at the construction site for easy public viewing.

107. Mandatory Implementation of Dust Mitigation Measures for all Construction and Demolition Activities:

(i) Grinding and cutting of building materials in open area shall be prohibited.

(ii) Construction material and waste should be stored only within earmarked area and road side storage of construction material and waste shall be prohibited.

(iii) No uncovered vehicles carrying construction material and waste shall be permitted.

(iv) Construction and Demolition Waste processing and disposal site shall be identified and required dust mitigation measures be notified at the site.

Note : The serial numbers 106 and 107 above shall apply to cities and towns where value of particulate matter 10/ particulate matter 2.5 exceeds the prescribed limits in National Ambient Air Quality Standards.”

Note : The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number S.O. 844(E), dated the 19th November, 1986 and subsequently amended vide the following notifications, namely:—

S.O. 433(E), dated the 18th April, 1987; G.S.R. 176(E), dated the 2nd April, 1996; G.S.R. 97 (E), dated the 18th February, 2009; G.S.R. 149(E), dated the 4th March, 2009; G.S.R. 543(E), dated the 22nd July, 2009; G.S.R. 739(E), dated the 9th September, 2010; G.S.R. 809(E), dated the 4th October, 2010: G.S.R. 215(E), dated the15th March, 2011; G.S.R. 221(E), dated the 18th March, 2011;G.S.R. 354(E), dated the 2nd May, 2011; G.S.R. 424(E), dated the 1st June, 2011; G.S.R. 446(E), dated the 13th June, 2011; G.S.R. 152(E), dated the 16thMarch, 2012; G.S.R. 266(E), dated the 30th March, 2012; G.S.R. 277 (E), dated the 31st March, 2012;G.S.R. 820 (E), dated the 9th November, 2012; G.S.R. 176(E), dated the 18thMarch, 2013; G.S.R. 535(E), dated the 7thAugust, 2013; G.S.R. 771(E), dated the 11th December, 2013; G.S.R. 2 (E), dated the 2nd January, 2014; G.S.R. 229 (E), dated the 28th March, 2014; G.S.R. 232 (E), dated the 31st March, 2014; G.S.R. 325 (E), dated the 7th May, 2014; G.S.R. 612(E), dated the 25th August, 2014; G.S.R. 789 (E), dated the 11th November, 2014;S.O. 3305 (E), dated the 7th December, 2015; S.O. 4(E), dated the 1st January, 2016; G.S.R. 35(E), dated the 14th January, 2016 G.S.R. 281(E), dated the 7th March, 2016; G.S.R. 496(E), dated the 9th May, 2016, G.S.R. 497(E), dated the 10th May, 2016; G.S.R. 978(E), dated the 10th October, 2016, G.S.R. 1016(E), dated the 28th October, 2016 and lastly amended vide notification GSR 1265(E) dated the 13th October, 2017.

[F. No. Q-16017/172/2017-CPA — G.S.R. 94(E)]

MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE

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