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.

Key points:

• Emission limits for new engines used for power generating set (hereinafter referred to as Genset) applications up to 800 kW Gross Mechanical Power, namely:

  1. Diesel engines;

  2. Engines based on dedicated alternate fuels;

  3. Engines based on Bi-fuels run either on Gasoline or on any one of the alternate fuels;

  4. Engines based on Dual Fuel run on Diesel and any of the alternate fuels;

  5. Portable Generator sets (PI engines below 19kW and up to 800 cc displacement) run on Gasoline fuel, dedicated alternate fuels and Bi-fuel run either on Gasoline or on any one of the alternate fuels;

• Emission limits for new engines up to 800 kW used for Genset shall be effective from 1st July, 2023 and the test cycle for constant speed and variable speed application shall be as described in System and Procedure for Genset.

• Smoke shall not exceed prescribed limit value throughout the operating load points of the test cycle.

1. The test shall be done on engine dynamometer for all CI engines and PI engines (above 800 cc displacement);

2. the test shall be done on resistive load bank for Portable Gensets (up to 19 kW and up to 800 cc engine displacement) powered by PI engines;

3. the emission limits are applicable to both constant speed and variable speed gensets and genset engines are used primarily to operate an electrical generator or alternator to produce and supply electric power for other applications in place of power from electric grid;

4. portable genset combines an electrical generator and a prime mover engine to form a single piece of equipment.