The Ministry of Environment, Forest and Climate Change has notified Environment (Protection) Fourth Amendment Rules, 2021. The Rules shall come into force on July 1, 2022.
The amendment amends the Environment (Protection) Rules, 1986 and provides new standards for discharge of Effluent from Tannery Industry. The standards shall apply to all modes of disposal.
In case of direct disposal into rivers and lakes, the Central Pollution Control Board (CPCB) or State Pollution Control Boards / Pollution Control Committees (SPCBs / PCCs) may specify more stringent standards depending upon the quality of the recipient system. These standards shall not be applicable in case of marine disposal through proper marine outfall.
*Tanvi Singh, Editorial Assistant has reported this brief.
