The directions issued are as follows-
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The maximum permissible limit of particulate matter emissions shall be 50 mg/Nm³ for 17 Categories of highly polluting industries identified by the CPCB, Red Category (Medium and Large) air polluting industries, Food & Food Processing and Textile industries having boilers/thermic fluid heaters, and Metal industries having furnaces, operating in Delhi-NCR.
Provided that this standard shall not apply to industrial units which have already been prescribed a particulate matter emission standard of less than 50 mg/Nm³ under any applicable consent, direction, or statutory provision.
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The revised particulate matter emission standard shall apply to the industries mentioned above as follows:
(a) For Large and Medium industries, it would be applicable from 1 August 2026;
(b) For Remaining industries, with effect from 1 October 2026.
The direction shall have overriding effect on particulate matter emissions standards as provided in Directions 62 and 64 dated 17 March 2022 and 2 June 2022, respectively.
The NCR State Governments, Government of NCT of Delhi and the Pollution Control Boards in the States of Haryana, Uttar Pradesh, Rajasthan as well as the Delhi Pollution Control Committee shall widely disseminate and publicize these directions across all industrial sectors/units in their respective territories. They must also ensure strict implementation, especially the targeted timelines for compliance with the revised particulate matter emission standard.