[NOVEMBER 2022] Legislation Monthly Roundup | 15+ Stories relating to E- Waste Management Rules & new emission standards notified by MoEFC; Amendment of Aadhaar (Enrolment and Update) Regulations by UIDAI; Rate of Family Pension revised by SIDBI and may more

Legislation Monthly Roundup

MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE

Government notifies E-Waste (Management) Rules, 2022

The Central Government has notified the E-Waste (Management) Rules, 2022. These rules apply to every manufacturer, producer refurbisher, dismantler and recycler involved in manufacture, sale, transfer, purchase, refurbishing, dismantling, recycling and processing of e-waste or electrical and electronic equipment listed in Schedule I, including their components, consumables, parts and spares which make the product operational.

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New emission standards notified vide Environment (Protection) Third Amendment Rules, 2022

On 03-11-2022, the Ministry of Environment, Forest and Climate Change has notified the Environment (Protection) Third Amendment Rules, 2022 which shall come into force from 01-07-2023. The amendment has notified the emission standards under Schedule I.

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MINISTRY OF ELECTRONICS AND INFORMATION TECHNOLOGY

Aadhaar number holders may update their documents in every 10 years vide Aadhaar (Enrolment and Update) (Tenth Amendment) Regulations, 2022

The Unique Identification Authority of India (UIDAI) on November 09, 2022, issued the Aadhaar (Enrolment and Update) (Tenth Amendment) Regulations, 2022.

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MINISTRY OF HEALTH AND FAMILY WELFARE

Mandatory QR Code for 300 drugs vide Drugs (Eighth Amendment) Rules, 2022

On 17-11-2022, the Ministry of Health and Family Welfare has published the Drugs (Eighth Amendment) Rules, 2022 to further amend the Drugs Rules, 1945.

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MINISTRY OF FINANCE

Rate of Family Pension revised vide SIDBI Pension (Amendment) Regulations, 2022

The Board of Directors of the Small Industries Development Bank of India has notified the Small Industries Development Bank of India Pension [Amendment] Regulations, 2022 in order to amend Small Industries Development Bank of India Pension Regulations, 2002.

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MINISTRY OF AGRICULTURE AND FARMERS WELFARE

Provision for sale of Insecticides through e-commerce entity introduced vide Insecticides (Second Amendment) Rules, 2022

The Central Government has notified to Insecticides (Second Amendment) Rules, 2022 in order to amend the Insecticides Rules, 1971. In the Insecticides Rules, 1971, in rule 9 relating to Licences to manufacture insecticides, the following proviso has been inserted in sub-clause 3.

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SECURITIES AND EXCHANGE BOARD OF INDIA

SEBI issues circular to standardize rating scales used by Credit Rating agencies

On 31-10-2022, Securities and Exchange Board of India (‘SEBI’) issued circular regarding standardization of rating scales used by Credit Rating Agencies (‘CRA’s) to standardize the usage of rating scales. The circular is effective from 01-01-2023 and CRA’s are required to report on compliance to SEBI within one quarter from the specified date of applicability.

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SEBI issues circular on capping the limits of ISIN for debt securities issued on private placement basis

On 31-10-2022, the Securities and Exchange Board of India (‘SEBI’) has issued a circular on review of provisions pertaining to specifications related to International Securities Identification Number (‘ISIN’) for debt securities issued on private placement basis to reduce fragmentation in the primary market and enhance liquidity in the secondary market. The provisions of this circular will be applicable from 1-04-2023.

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SEBI issues Master Circular on the issuance of NOC for release of 1% of the issue amount

On 07-11-2022, the Securities and Exchange Board of India (SEBI) has issued a Master Circular on the issuance of a No Objection Certificate (NOC) for the release of 1% of the Issue Amount.

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SEBI modifies Operational Circular on issue and listing of NCS; Introduced a new tab for breakup of fee and GST

On 10-11-2022, the Securities and Exchange Board of India (‘SEBI’) has issued circular revising the Chapter XX of Operational Circular for issue and listing of Non-Convertible Securities (‘NCS’), Securitized Debt Instruments, Security Receipts, Municipal Debt Securities and Commercial Paper -Applicability of GST on fees remitted to SEBI. The provisions of this circular will come into force with immediate effect.

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SEBI modifies circular on Handling of Clients’ Securities by Trading Members/ Clearing Members

On 11-11-2022, the Securities and Exchange Board of India (‘SEBI’) has issued circular revising the Handling of Clients’ Securities by Trading Members (‘TM’)/ Clearing Members (‘CM’) which was introduced by SEBI Circular dated 20-06-2019, to streamline the process of handling of unpaid securities by TM/ CM and also to prevent misuse of unpaid securities. The provisions of this circular will come into force from 31-03-2023.

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SEBI notifies registration and regulatory framework for online bond platform providers

On 14-11-2022, the Securities and Exchange Board of India has notified the registration and regulatory framework for the working of Online Bond Platforms (OBPs), in order to streamline the operations of OBPs and to facilitate the participation of investors in the bond market.

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SEBI issues circular on Issue of Green Debt Securities by an issuer under SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015

On 24-11-2022, SEBI has issued a circular on Issue of Green Debt Securities by an issuer under SEBI (Issue and Listing of Municipal Debt Securities) Regulations, 2015. An issuer under the ILMDS Regulations may issue a green debt security if it falls within the definition of “green debt security”, as per Regulation 2(1)(q) of the NCS Regulations.

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Chapter for restrictions on communication in relation to and trading by insiders in the units of mutual funds introduced vide SEBI (Prohibition of Insider Trading) (Amendment) Regulations, 2022

On 24-11-2022, the Securities and Exchange Board of India (‘SEBI’) has issued the SEBI (Prohibition of Insider Trading) (Amendment) Regulations, 2022 to further amend the SEBI (Prohibition of Insider Trading) Regulations, 2015.

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Online Bond Platform Provider to be registered as Stock brokers vide SEBI (Issue and Listing of Non convertible Securities) (Second Amendment) Regulations, 2022

On 09-12-2022, the Securities and Exchange Board of India published the Securities and Exchange Board of India (Issue and Listing of Non-Convertible Securities) (Second Amendment) Regulations, 2022 which introduces a chapter on online bond platform providers.

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SEBI (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2022

The Securities and Exchange Board of India (SEBI) on November 15, 2022, issued the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2022 to further amend the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.

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*Kriti Kumar, Editorial Assistant reported this round up.

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