Parliament passed a landmark “The Recycling of Ships Bill 2019’’ for Safe and Environmentally Sound Recycling of Ships in India on 09-12-2019.
The passing of this Bill is a giant step and historical moment in the Indian Maritime arena and will have far-reaching effects in the Indian Ship Recycling industry. The existing Shipbreaking Code (revised), 2013 and the provisions of the Hong Kong Convention, 2009 are dovetailed in this Bill.
The Bill, upon becoming Act, will ensure the environment-friendly recycling process of Ships and adequate safety of the yard workers.
The Key Benefits of the bill are as follows:
- The bill will harbinger significant increased number of global ships entering into Indian Shipyards for Recycling.
- Recycling of Ships will boost business & employment opportunities and strengthen India’s position in the recycling industry.
- It will raise the brand value of our Ships Recycling Yards located at Alang in Gujarat, Mumbai Port, Kolkata Port & Azhikkal in Kerela.
- 10% of country’s Secondary steel needs, as an outcome of Recycling of Ships, will be met in an eco-friendly manner.
- Ships Recycling facilities will become compliant to International standards and Ships will be recycled only in such authorised facilities.
- The tremendous growth of business activities will contribute to the country’s GDP.
Ministry of Shipping
[Press Release dt. 09-12-2019]
[Source: PIB]
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