G.S.R. 360(E)—In exercise of the powers conferred by Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986) read with sub-rule (4) of Rule 5 of the Environment (Protection) Rules, 1986, the Central Government, after having dispensed with the requirement of notice under clause (a) of sub-rule (3) of Rule 5 of the said rule in public interest, hereby makes the following rules further to amend the Bio-Medical Waste Management Rules, 2016, namely:—
1. (1) These rules may be called the Bio-Medical Waste Management (Second Amendment) Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Bio-Medical Waste Management Rules, 2016 (hereinafter referred to as the said rules), in Rule 4, in clause (d), the following Explanation shall be inserted, namely:-
“Explanation.- For removal of doubts, it is hereby clarified that the expression “Chlorinated plastic bags” shall not include urine bags, effluent bags, abdominal bags and chest drainage bags.”.
3. In Schedule III to the said rules, against serial number 3, in column (3), in item (viii), for the brackets and letters
“(viii)”, the brackets and letters “(vii)” shall be substituted.
[Notification dt. 10-05-2019]
Ministry of Environment, Forest and Climate Change
