National Green Tribunal
Tapeshwar Singh Bhati vs State Of Rajasthan on 13 December, 2023
Item No. 05
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Original Application No. 111/2023(CZ)
(O.A. No. 76/2023- PB)
Tapeshwar Singh Bhati Applicant(s)
Versus
State of Rajasthan & Ors. Respondent(s)
Date of Hearing : 13.12.2023
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
For Applicant(s): None.
For Respondent(s) : Mr. Nishant Kesharwani, Adv.
(for Mr. Shoeb Hasan Khan, Adv.)
Mr. Deepash Singhal, Adv.
Mr. Yadvender Yadav, Adv.
ORDER
1. Jaisalmer, a city of Rajasthan State is situated on the westernmost frontier of India rises from the heart of the Thar Desert. Jaisalmer attributed as the 'Golden City of India is well known in the world as one of the famous tourist attractions of Western India which generates a major part of revenue through tourism industry. The key tourist attraction in the city includes the Jaisalmer Fort, Havelis, Gadsisar lake, Desert Culture Centre & Museum, Desert Festival, Desert National Park (DNP), Sam & Khuri Sand Dunes etc., the city is visited by more than two lakhs of tourist (both domestic & foreign tourists) every year during the peak time from October to March Tourism not only brings economic prosperity, but also create employment opportunities for locals. Reportedly 20 villages of dependent for employment on tourism with about 10, 000 families.
12. A famous festival of the city- "Maru Mahotsav" is a main attraction for tourist mainly foreigner tourist which is an annual event organised in the month of February. During. the festival cultural programs are being organized for the tourists viz. fireworks, laser beam show with sound system, camel racing, puppet performances, folk dances. traditional markets with handicrafts, clothing, artifacts, accessories for tourist etc. the festival is attended more than 15, 000 tourist every year.
3. The other tour packages in the city also include many adventurous activities like Camel safaris. Desert Jeep safaris, Paragliding, paramotoring. parasailing etc. have become a great attraction for foreign tourists who find the experience both full of adventure and exotic.
4. It has been noticed there are about 130 hotels and other such establishments in the city to support tourist activities and 1000 camel safaris and 4000 jeep safaris took place every day during the season large number of tourist activities are unregulated in the place and operators lack requisite skills, training and; regulation and monitoring is also inadequate. Environmental norms are violated in absence of environmental impact assessment, Consent under Air and Water Acts and Environmental Clearances as required, having regard to eco-sensitiveness of the area. The tourism, economic prosperity and employment cannot be done on the cost of environment, rural or against the environmental rules.
5. Grievance in this application is against apprehended damage to the environment by proposed activities during 'Maru Mahotsav 2023' at Jaisalmer from 02.02.2023 to 05.02.2023. The applicant has stated that on 4th and 5th February, 2023 after sunset, cultural program is to be held which will involve fireworks, laser beams and sound systems at high volume. Ten to fifteen thousand persons are likely to attend. The program is to be held at Sam and Khuhdi Dunes near Jaisalmer, close to the Desert National Park (DNP), Jaisalmer and 200-400 meters from bird sanctuary with endangered Great Indian Bustard (GIB), (also known as Godawan). The proposed activities will 2 adversely affect the wildlife, the bird sanctuary and the environment. Deputy Conservator of Forest, Wildlife Forest has also expressed concern about the above issue but the Tourism Department of Rajasthan is going ahead with the same in violation of provisions of the Wildlife Act, 1972. The applicant has annexed copy of letter dated 12.01.2023 addressed to the Collector, Jaisalmer by the Deputy Conservator of Forest, Wildlife Forest, Jaisalmer recommending that fireworks, laser show and sound activities in the area should be avoided.
6. Vide order dated 31.01.2023, the Tribunal considered the above issue and called for a factual and action taken report from PCCF Wildlife, Rajasthan, Chairman, State PCB and District Magistrate, Jaisalmer. The Tribunal also directed District Magistrate, Jaisalmer to remain present in person through video conferencing.
7. In pursuance of above reports have been filed by the District Magistrate, Jaisalmer, State PCB and PCCF Wildlife, Rajasthan.
8. According to report of the District Magistrate, the cultural evenings proposed on 4th February 2023 and 5th February 2023 have been shifted to Shahid Poonam Singh Stadium in Jaisalmer city and no program with light, sound and firecrackers is being held in Khuhdi and Sam Sand Dunes by Tourism Department and District Administration on any of the festival dates. The reports of the State PCB and PCCF Wildlife are also on the same pattern with further information about holding quarterly meeting of District Environment Committee on 25.01.2023 for identifying actions to be taken on use of plastic carry bags, solid waste management and illegal mining.
9. In view of above no further intervention appears to be necessary at this stage as far as activities of 'Maru Mahotsav 2023' are concerned. However, during interaction with learned District Magistrate on the issue of environmental challenges faced by the desert ecosystem in the area and remedial measures required. We place on record our appreciation for the valuable inputs provided by the learned District Magistrate during the interaction.
310. It is well known that the area has fragile eco system. Flaura and fauna in the area inter alia includes Desert National Park, rare and endangered birds/animal species, rare vegetation, reducing camel population, loss of biodiversity, heat related issues, reduced water availability, dust and smoke pollution.
11. The area has serious challenges of environmental protection and conservation due to unregulated tourism activities. There are about 130 hotels and other such establishments. 1000 camel safaris and 4000 jeep safaris are held per day during the season. Adventurous activities like paragliding, paramotoring and parasailing also take place. Large number of activities are unregulated and operators lack requisite skills and training. Sanitation and hygiene issues also remain. Regulation and monitoring is inadequate. Environmental norms are violated in absence of environmental impact assessment, consents under Air and Water Acts and environmental clearances, as required, having regard to eco sensitiveness of the area.
12. Reportedly 20 villages are dependent for employment on tourism with about 10,000 families. There is however no impact assessment of such activities on the environment including compliance of scientific waste management norms, air, water and land pollution or other environmental damage. There are no CCTV cameras nor any mechanism to monitor safety norms in operating paragliding, paramotoring and parasailing activities.
There is also no mechanism to take action against those who operate without permission or without requisite consents under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981. There is no SOP or display board in the area for do's and don'ts nor any areas are demarcated where movement of vehicles, which may be incompatible for the environment is regulated. Number of vehicles is also not fixed in the light of environmental carrying capacity of the area.
Conditions of such vehicles are not laid down or monitored. These thematic areas are not adequately reflected in the District Environment Plan.
4 4Regulatory measures, if any, followed at the moment are not placed on any of the website for public information.
13. The above concerns need to be urgently addressed. 'Sustainable Development' principle, is part of right to life under Article 21 of the Constitution and is to be statutorily enforced by this Tribunal under Section 20 read with Section 15 of the NGT Act, 2010. Under public trust doctrine, the State is to protect environment. Thus, a case is made out for intervention of the Tribunal for remedial action.
14. While the authorities may take such action as can be and needs to be taken as per their understanding and perception, particularly stopping hazardous activities undertaken without requisite permissions, placing suitable sign boards at appropriate locations, preparing and issuing requisite SOP, taking steps to enforce provisions of Water Act, Air Act, EP Act, Wildlife Protection Act and other sustainable tourism and sustainable development practices without any delay, we direct urgently undertaking scientific study of environment carrying capacity of the area and on that basis to prepare exhaustive sustainable tourism, desert management, traffic management and sand dunes management plans. The plans may inter alia provide for types of vehicles permitted, number of vehicles permitted, number of persons in each vehicle, nature of fuel allowed to be used, locations and the area of movement and parking of vehicles, area which are no vehicle/restricted vehicle zones, areas where only camels are permitted, best practices for rearing of camels having regard to maintaining and increasing camel population and livelihood of persons dependent on camels, sanitation and hygiene, location, nature and number of establishments, regulation of waste management, maintenance of air and water quality, requirement of prior consents under the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981 and the Environment (Protection) Act, 1986, particularly, having regard to judgement of this Tribunal in O.A No. 5 400/20171, nature of activities to be allowed in sand dunes, need for display and sign boards at appropriate locations, imparting education relating to environment issues for the tourists, inhabitants and operators, safety measures in operating hazardous activities like paragliding, paramotoring and parasailing, including qualifications and accountability for the trained persons, monitoring mechanism for compliance of regulatory measures and norms, including grievance redressal system, providing necessary app, using CCTV cameras/GPS systems, setting up of bio-diversity museum/interpretation center, setting up of a dedicated fund for regulatory measures including charges from tourists to meet regulatory costs. Thus, tourism and economic activities should not be at the cost of environment and safety which are part of sustainable development.
15. The Tribunal has recently adverted to this aspect in the context of unregulated tourism at Mussoorie vide order dated 31.1.2023 in OA 51/2023, "In re: News item published in The Tribune dated 16.01.2023 titled "Joshimath disaster a warning for Mussoorie". Referring to earlier orders of the Tribunal in that context, it was observed:-
"5. .....The Tribunal noted that hilly areas have their own ecosystem with peculiar needs on account of fragility and their unique flora and fauna. Orders of the Tribunal cover inter alia Shimla, Kasauli, Manali, McLeod Ganj in Himachal Pradesh and Aravali hill in Rajasthan. Besides, there are orders covering generally all States in Himalayan region. In OA No. 121/2014, Yogendra Mohan Sengupta v. UoI & Ors.2 the matter was dealt with in the context of Shimla. The Tribunal directed restriction on constructions having regard to locations, angle and extent in the light of expert studies. On same pattern, vide order dated 05.10.2018 in O.A No. 218/2017, Society for Preservation of Kasauli and its Environs (SPOKE), the Tribunal 1 Order dated 04.02.2021 in Original Application No. 400/2017, Westend Green Farms Society v. Union of India & Ors.2
(2018) NGTR (1) PB 250 6 placed restrictions against further constructions in Kasauli Planning Area contrary to development plan and beyond two storeys plus attic (except government/public utility buildings). It was further directed that haphazard constructions be not regularized without adequate retro fittings. Construction should not be allowed beyond 45 degrees on hard subsurface and 35 degrees for soft rocky areas. BIS codes must be followed for earthquake safety and containing landslides.
Ground coverage must be suitably limited. Adequate safeguards laid down and followed for cutting of hills. Density of construction be regulated. Proper management of rain water harvesting be ensured.
Number of hotel rooms and vehicles be regulated. Vide order dated 09.03.2022 in O.A No. 178/2022, In re: News item published in The Hindu dated 27.02.2022 titled "Tourism has brought economic prosperity to the Himalayan region, but the environmental cost has been catastrophic", the issue of unregulated tourism at the cost of environment was taken up suo motu in the light of media report referring to Himalayan region covering Himachal Pradesh and Uttarakhand. The Tribunal constituted a joint Committee to undertake study which may be thereafter provided to the Chief Secretaries of twelve States in Himalayan region, apart from Secretaries, Environment and Tourism, GoI. Referring to earlier order dated 14.12.2020 in O.A No. 635/2017, Ramesh Chand v. State of Himachal Pradesh & Ors., in the context of Kullu, Manali, Dharamshala and McLeod Ganj, whereby the Tribunal in the light of expert study directed prohibition and regulation of activities. Expert Committee constituted for the purpose gave its report dated 03.07.2019 on the issue of carrying capacity of the said areas to sustain constructions and other activities. Relevant extracts from the said order are reproduced below:-
7"1. This matter has been taken up in light of the media report 3 to the effect that there is huge damage to the environment in eco sensitive Himalyan States of India on account of unregulated tourism activities, which needs to be regulated and checked to effectuate the Sustainable Development principle. While tourism generates huge income and also employment, it also results in generation of huge waste which is not scientifically handled, resulting in damage to the fragile ecosystem of Himalayas. Hillocks of garbage can be seen in the peripheries of the cities in the said region in absence of requisite facilities to remediate the waste in scientific manner. This results in release of harmful toxic gases in the atmosphere, contamination of ground water due to formation of leachate and air pollution due to open burning of waste.
2. The article is reproduced below:-
"Tourism in this region generates some eight million tonnes of waste every year.
To say Kangra is enchanting would be trite. The sunlit valley stretches beyond cumulus clouds, flanked by the jagged Dhauladhar range on one side and rolling green hills on the other. Birches, chir pines and deodars sway in the wind. As our small aircraft starts its descent, we get a glimpse of River Beas flowing below and the expansive Pong dam's reservoir. But all this beauty is deceptive -- the Indian Himalayan Region is 3 News Item dated 25.02.2022 published in The Hindu titled "Tourism has brought economic prosperity to the Himalayan region, but the environmental cost has been catastrophic": https://www.thehindu.com/sci-tech/energy-and-environment/tourism-has-brought-economicprosperity- to-the-himalayan-region-but-the-environmental-cost-has-beencatastrophic/ article65070497.ece 8 facing an as yet unrecognised existential crisis: mountains of solid waste.
Tourism in this region generates some eight million tonnes of waste every year. Added to this is the one million tonnes of annual waste generated by the urban population. By 2025, it is projected that 240 million tourists will visit the hill States every year: it was 100 million in 2018. If the problem of solid waste disposal is not addressed scientifically, the fragile ecosystem of the Himalayas will pay a price the country can ill- afford. Given that all our major glacial rivers originate in these mountains, it's not difficult to envisage the catastrophic implications.
By the droves The Himalayan region comprises 10 States, of which Uttarakhand and Himachal Pradesh bear the biggest brunt. Although the local population density is not very high, these States attract vast numbers of tourists -- campers, trekkers, mountaineers, backpackers and pilgrims. And the waste they generate now impacts the ecology crucially. Unlike the plains, usable land is scarce in the Himalayan region, with habitations either on the ridges of mountains or in valleys such as Kangra and Kullu. While hillocks of garbage can rise in the peripheries of cities on the plains, hill towns have no such space. What is mindlessly thrown out remains on the slopes forever, turning into major polluters of land, water and air.
9 From Kangra airport, I drive up to the office of Waste Warriors, an NGO based in Dharamshala, which works in Uttarakhand and Himachal Pradesh to educate and train people in solid waste management. Etoshi Chattejee, 33, heads the team. She was a software professional before joining the NGO. Shashank Prabhu, 24, is an electrical engineer from Karnataka and Nidhi Sharma, 29, from Shimla, has a degree in social work. Together, they work with the municipal corporation, district authorities, colleges, schools and households. This committed team organises workshops to train and create awareness, and works in two of the 17 wards in Dharamshala town. It also collects non-biodegradable waste for segregation, processing and recycling. Forever garbage Documents they hand me have some astonishing information: cigarette butts take 12 years to decompose; plastic bottles 450 years; glass bottles thousands of years; cardboard two months; newspapers one month, juice cartons five years; cans 200-500 years; and polystyrene foam cups -- never. My education begins.
Later in the afternoon I head to Rakkar village on the outskirts of Dharamshala. Here, on leased land, is the NGO's dry waste segregation centre, where some 200 kilos of dry waste is segregated every day. Much of the material is shredded or made into pellets before it's taken for recycling elsewhere. I see paper, cardboard, 10 cloth, glass, ceramic, metal and plastic. Together, they tell the story of modern living and patterns of consumption.
The municipality has recently allotted the NGO a new site, near a mountain stream, much nearer town, to set up a new material recovery facility for non- biodegradable and recyclable waste processing. Construction is on to set up a large galvanised iron shed. Dharamshala generates 25 tonnes of waste every month. The main waste, the biodegradable kind, is handled by the municipality. Composting, by various means, is the ideal means of disposal. Once done, bio- degradable waste can be used as manure to fertilize the soil. But compost pits need land, and the magnitude of the problem dwarfs the efforts. So the biodegradable waste is transported to a dumping ground in Sudher village.
The biggest brunt This has, in turn, led to protests by Sudher villagers, who are facing the brunt of the pollution. Open dumping is unscientific, especially in the sub-zero Himalayan conditions. Cold prevents decomposition. Since such dumps are open to the elements, they could release harmful gases such as methane and carbon monoxide. When bio-degradable waste mixes with water, it forms leachate, a toxic liquid that permeates groundwater. Open waste also releases toxic chemicals into the soil. Rainfall then carries the leachate to rivers 11 and streams nearby. This is the primary reason of river pollution in the hills rather than industrial activity. As for air pollution, open burning of waste is a major source besides particulate matter emissions. Pollutants such as dioxins, carbon monoxide, sulfur oxides, toluene and benzene are released into the atmosphere. Carbon and other light-absorbing impurities darken glacial snow and trigger melting. As for plastic, it needs segregation, processing and recycling, but in actual fact much of the plastic is burnt or dumped. Micro particles are carcinogenic and enter the food chain and cause enduring damage. Plastic also chokes rivulets and streams on the hill sides. The rivers of Himachal Pradesh -- Ravi, Beas, Sutlej, Chenab, Yamuna, Ghaggar, Parvati, Devprayag, Baspa, Spiti and Tons -- all copiously water the plains, but today, all of them are affected in various degrees.
Prosperity and pollution Tourism has surely brought economic prosperity to the hills, accounting for as much of 7% of Himachal Pradesh's GDP. This is a conservative estimate because there are many ancillary activities too. Besides, Dharamshala is now firmly on the cricket map of India. The new stadium is spectacular, with the Dhauladhar range as its backdrop and the cupolas of the pavilion silhouetted against its peaks. Some 25,000 spectators can be seated here, and people turn up from 12 Delhi, Punjab and Himachal Pradesh for matches. Restaurants, hotels, resorts and homestays have come up.
But as the Council of Scientific and Industrial Research (CSIR) has pointed out, all this brings with it waste. A CSIR study finds that 55% of waste generated in the Himalayan region is biodegradable and comes largely from homes and eateries; 21% is inert such as construction material; 9% is paper; 8% is plastic; 4% is glass and ceramic and 3% metal.
In 2016, the Centre issued very progressive new rules for handling solid waste. Single-use plastic is now banned and the 'polluters to pay' principle has the potential to deter polluters. But the key lies in enforcement. As biodegradable waste constitutes the largest chunk, its disposal has to be scientific rather than resorting to open dumping or burning. Himachal Pradesh, according to the CSIR study, has 54 dumpsites but no operational landfill. Scarce land in the hills makes it difficult to create landfills.
A microcosm I leave Kangra on a day when rain is lashing and fresh snow has fallen on the Dhauladhar. As I wait for the flight to be called, it occurs to me that Dharamshala town, with a population of about 60,000 and legions of visitors, is a microcosm of the problem of waste management in the country. Urban India produces approximately 52 million tonnes of waste each year. It is estimated that by 2047 we will be generating 260 million tonnes annually, requiring 1,400 sq.km. of landfill area.
Here, in the Himalayan region, at least there is the beginning of advocacy, awareness and action. But grave issues continue to loom in Kullu, Parvati, and Lahaul valleys, and in the Great Himalayan National 13 Park, where tourist influx is very high. Even in the remote Kasol in Parvati valley, the ecosystem is under siege.
Himachal Pradesh has the advantage of literacy. People are change-embracing. Government agencies are willing to work with NGOs and experts to tackle waste management issues. Yet, as Etoshi, with her experience on the ground, tells me, entrenched social attitudes to waste and waste removal need to change fast. It is too big a problem to be tackled by waste collectors and street sweepers alone. Gopinath is a photography and classical music enthusiast; Sharma works with the government in New Delhi.
• The Indian Himalayan Region is facing an as yet unrecognised existential crisis: mountains of solid waste.
• While hillocks of garbage can rise in the peripheries of cities on the plains, hill towns have no such space. What is mindlessly thrown out remains on the slopes forever, turning into major polluters of land, water and air.
• As biodegradable waste constitutes the largest chunk, its disposal has to be scientific rather than resorting to open dumping or burning."
3. In view of unsatisfactory situation projected in the article, after verification of factual situation on the ground, remedial action needs to be taken.
4. Accordingly, we direct the G.B. Pant National Institute of Himalayan Environment, Almora, which is tasked with studies of Himalayan region in particular, which includes Jammu & Kashmir, Himachal Pradesh, Uttarakhand, Sikkim, West Bengal Hills, Meghalaya, Assam Hills, Tripura, Mizoram, Manipur, Nagaland and Arunachal Pradesh to undertake study and to update any study already conducted in light of the inputs available in the above media report. Such 14 study/updation exercise may be completed within three months. A report in this regard be provided to the Chief Secretaries of 12 States in Himalayan region as well as to the Secretary, Environment and Secretary, Tourism, Government of India for further action.
5. The Tribunal has considered the matters relating to environmental safeguards in some of the Eco-Sensitive Zones/area4, including some of the areas in Himalayan region, and issued directions in the light of studies, for action plans to prohibit and regulate activities adversely affecting the environment. Prohibitions include constructions beyond capacity of such areas, waste treatment facilities, regulated and limiting traffic etc. as shown by the said orders. The said orders and study reports need to be considered in the course of this study."
6. The Tribunal sought an action taken report from the authorities. The recommendations of the expert Committee and response of the authorities is reproduced below for ready reference:-
Recommendations Response Manali MC- The Divisional Town and Country
1. Enforce a complete Planning Office, Kullu vide office letter no. DTP ban on construction (K)- T-57/OAno. 635/2017 dated 20.06.2020, activities in Manali MC copy of which is hereby annexed as Annexure and McLeod Ganj R - I, after ground verification, has reported except the construction that the cases are permitted/ allowed strictly of residential houses for as per clarification given vide letter no. their own uses/purpose HIM/TP/ LAW-VI/ O.A. no. 635/ 2017-5870 and government dated 16.09.2019 and no new cases of buildings. The 4 Order dated 14.12.2020 in O.A. No. 635/2017, Ramesh Chand Vs. State of Himachal Pradesh & Ors.
Order dated 22.12.2021 in O.A. No. 389/2018, Court on its own motion vs. State of Himachal Pradesh & Ors.
Order dated 17.03.2021 in O.A. No. 462/2018, D.V. Girish Vs. Union of India & Ors. and connected matters Order dated 05.10.2018 in O.A. No. 218/2017, Society for Preservation of Kasauli and its Environs (SPOKE) vs. M/s Kasauli Glaxie Resorts and connected matters Order dated 10.03.2021 in O.A. No. 312/2016, M/s Kasauli Glaxie Resorts vs. Ministry of Environment Forests & Climate Change & Anr. and connected matters 15 construction of other commercial land use are being allowed/ types should only be permitted in MC Manali c o n s e q u e n t u p o permitted unless and n t h e p a s s i n g o f t h e o r d e r d a t e d until adequate 29.07.2019. The construction activities will not provisions for solid be permitted unless and until adequate waste management provisions for solid waste management and and water supply are water supply are put in place by the put in place Applicant(s). McLeod Ganj- The Commissioner, Dharamshala Municipal Corporation vide office letter no. DMC/ Sant (F)-1-2/ 2019-790 dated 15.06.2020, after ground verification has reported that MC, Dharamshala has enforced a complete ban on construction activities in McLeod Ganj. However, approval/ completion to 18 commercial units has been issued by the Dharamshala Municipal Corporation after order dated 29.07.2020 which includes online building plan approval for 2 commercial buildings and offline plan approval for 4 commercial buildings. Simultaneously, online completion for 3 commercial buildings and offline completion for 9 commercial buildings has also been issued to the Applicants after adherence to adequate provisions for solid waste management and water supply of such units.
The Himachal Pradesh State Pollution Control
2. Environmental Board has not provided any fresh consent to Sustainability establish/ NOC has been issued for the Hotels/ Guest Houses in McLeod Ganj and Manali after passing of the order dated 29.07.2019 by this Ld. Tribunal. The HP State Pollution Control Board shall not issue the consent to operate new construction activities in Manali MC and McLeod Ganj unless and until adequate provisions for solid waste management and water supply are put in place by the Applicants(s) in consonance with the order dated 29.07.2019 passed by this Hon'ble Tribunal. a. Manali 1. The Regional Office of 16 the Himachal Pradesh State Pollution Control Board, Kullu has submitted a report dated 11.06.2020 stating that after passing of the order dated 29.07.2020; no fresh consent to establish has been issued by the State Pollution Control Board for Hotels, Restaurant etc. in Manali MC area for which no planning permission has been granted by the TCP/ MC, Manali. 2. The D.G. sets are allowed to be installed only with acoustic enclosure with exhausted mufflers and stack. It is also submitted that all D.G. sets are installed as standby purposes only. 3. The vehicles monitoring is being conducted in collaboration with Indian Oil authorities/ Regional Transport Officer/ Police authorities and other concerned authorities and challan are issued by police authorities when any violation is observed. 4. The river monitoring around and within MC, Manali area is regularly conducted. As per the latest results of river monitoring for May' 2020, the result of the points in and around the MC, Manali are observed in Class-B. The copy of sample results is enclosed as Annexure R-II for kind perusal of this Hon'ble Tribunal. 5. The air monitoring of Manali Town is regularly conducted. The latest results of monitoring for the month of May, 2020 are observed meeting to the norms of S02, NOX, NH3, RSPM and PM2.5, the copy of which is hereby enclosed as Annexure R-III. 6. The noise monitoring of Manali Town is being conducted by the HPSPCB. The results of noise monitoring are being regularly sent to District administration and Police authorities for necessary action. The copy of latest sample results is hereby annexed as Annexure 7. The ULB's are being regularly monitored in compliance of SWM Rules, 2016. It is further submitted that the installation of Waste to Energy plant at Manali 17 is under process and the same is complete and operational up to the generation of RDF (refused Derived Fuel). 8. There is one common Sewage treatment plant of I 86 PH for handling and dispose off sewage within MC Manali area, is also being monitored by the HPSPCB.
The latest samples of STP as collected on 13.05.2020 were found to be within limits. The copy of sample results is enclosed as Annexure RV. 9. The litter bins of adequate capacity have been installed in Manali MC and public area but the dumpers have been removed from the town. 10.The Department of Environment, Science and Technology, Himachal Pradesh had started a "Ho rn No t O k ! " awareness campaign to create awareness among common people about the ill effects of noise pollution. Awareness is being created for unnecessary use of horn amongst the public in Manali Town. The police department in collaboration with the Banks placed signage/ Hoardings on "Horn Not OK" in Police Check posts/ Police assistance room in Manali city. Signages on "No Honking" have been displayed in various locations of Manali town to educate people. b. Dharamshala (McLeod Ganj area): 1. No consent to establish has been issued by the HPSPCB for the Hotel/ guest House in the McLeod Ganj area for which planning permission has been granted by the Municipal Corporation after passing of the order dated 29.07.2019. 2. 100 percent door to door garbage collection is being done in Dharamshala Municipal Corporation (herein referred as DMC). By laws for door to door garbage collection and Disposal 2019 has also been framed by the MC, Dharamshala, which duly stands notified. 3. 50% of waste generated in MC area is segregated at the source. Rest is being segregated at the waste 18 processing facility. 4. Underground bins: - All over DMC area, bins have been provided in all 17 wards at 133 locations. Each location consists of 2 bins (1St bin has two compartments of 1.5 cum capacity each for non-biodegradable and other waste. 2nd bin of 2 cum capacity for degradable waste.) All these bins are underground and the waste collected in these bins is transferred into tipper-trucks with inbuilt crane mechanism. These tipper trucks carry the solid waste of the bins to the solid waste site for further processing. 5. Construction 86 Demolition (C 86 D) Management: - Control and regulation of Muck Dumping) Bye-Laws, 2019 has been framed by Dharamshala Municipal Corporation and have been duly notified vide notification dated 17.02.2020. DMC has identified and notified C & D waste disposal site at Charan Khad (W. no. 10) The compliance of Strategy in Manali 86 Dharamshala area are as below:
Component Status of Status of
of Strategy compliance Compliance in
in Manali Dharamshala
100% door 100% door to
Door-to- to door door garbage
Door garbage collection is being
Garbage collection in done in
Collection being done Dharamshala
in Manali Municipal
Municipal Corporation area
Council,
Manali
70% of 50% of waste
Source waste generated in MC
segregation generated Dharamshala
of waste in MC area is
Manali is segregated at
segregated source. Rest is
at source. being segregated
19
Rest is at the waste
being processing facility
segregated
at the
waste
processing
facility
Waste to 23 compositing
Wet waste Energy pits have been
processing plant constructed by
established the DMC at six
at Rangri, locations within
Manali jurisdiction of
where all MC, which
the waste includes
collected Dharamkot
from town Chowk (W no. 2)
having two Lama Temple (W
major no. 3) near
section, 1st Gamru Ground
is Refuse (W no. 5)
Derived Dumping site (w
Fuel (RDF) no. 6) Sabji
making Mandi Charan
section road (W no. 10)
which has and Norbulingka
been made (w no. 17)
functional
in the
month of
Feb, 2020.
All the
waste
received at
site is being
processed
daily and
converted
into RDF
which is
20
further sent
to Barmana
for co-
processing
as Energy
generation
section of
the plant is
not yet
functional.
The 2nd
section of
the plant is
energy
generation
which is
presently
under
installation
phase.
Material A material
Dry waste recovery recovery facility
processing facility (MRF) has also
(MRF) been established
established. at Dharamshala
Recyclable processing site
sent for where all the
recycling nonbiodegradable
and non- waste is further
recycle sorted into
processed recyclables. The
further for recyclables are
preparing channelized into
refuse recycling through
derived fuel rag pickers and
(RDF scrap dealers
and
nonrecyclable is
packed and sent
to cement plants
21
for coprocessing.
A balling machine
has been
installed at MC
Dharamshala
which is used to
make bales of
segregated
combustible
fraction (SCF) of
waste and
sending it to
Cement plant for
coprocessing.
7. Vide order dated 10.03.2021 in O.A No. 312/2016, Dr. Arun Kumar Sharma v. Ministry of Environment Forests & Climate Change & Anr., the Tribunal considered challenge to the Zonal Master Plan, 2023 (ZMP 2030) for the Mount Abu Eco-sensitive Zone (ESZ). Grievance in the said case was excessive soil erosion, water and air pollution and volcanic activities endangering natural resources and affecting health and survival of human beings. The MoEF&CC issued ESZ Notification prohibiting and regulating activities for protection of the area and directed that Master Plan for development in the area should be consistent with the said Notification. It was stated that the Master Plan did not address the concerns in the Notification and did not discourage construction activities thereby endangering environment. The Tribunal constituted an expert Committee which gave its report dated 08.12.2020 making various recommendations to restrict and regulate construction activities having regard to ecological sensitivity of the location. The Tribunal accepted the report which was found to be based on authentic data and scientific basis. The Tribunal directed that ZMP 2030 was required be modified in the light of the report.
8. Vide order dated 17.03.2021 in O.A No. 462/2018, D.V Girish v. UoI & Ors., (Chikmaglur, Karnataka), the issue of undertaking carrying capacity study of eco-sensitive areas to give effect to principle of 'Sustainable Development' was gone into and response was sought 22 from MoEF&CC. The Tribunal issued directions for such study at least in one eco-sensitive area in every State/UT. Study undertaken for Sanjay Gandhi National Park, Mumbai by CSIR-NEERI was referred to and on the pattern of said study and other such studies referred to in this order, further directions were issued. Relevant extracts from the order are reproduced below:-
" 5. Accordingly, report has been filed by CPCB on 12.03.2021 to the effect that a rapid study has been carried out of Sanjay Gandhi National Park, Mumbai through CSIR - NEERI. In the course of such study, the area was demarcated. Basic details such as arid extent, geographical features, flora and fauna, and the tourist activities were compiled. Thereafter, carrying capacity assessment was made in the light of air, water, habitat, biodiversity, land, noise, and tourism as the crucial elements affecting SGNP by using fuzzy comprehensive evaluation method based on secondary data available. The thematic areas covered are: Water Environment Carrying Capacity (WECC), Air Environment Carrying Capacity (AECC), Tourism Carbon Carrying Capacity (TCC), Noise Carrying Capacity (NCC), Normalized Difference Vegetation Index (NDVI), Land Surface Temperature (LST), Digital Elevation Model (DEM), Land Use Land Cover map (LULC), Normalized Difference Water Index (NDWI), Land Stress Index (LSI), Habitat Quality Index (HQI), Aerosol Optical Dispersion (AOD) & PM2.5, Selection of Ecological System, A Fuzzy Comprehensive Evaluation Method and AHP based Estimation. The assessment in the light of the above has been made in relation to Tourism Carbon Carrying Capacity (TCC), Water Environment Carrying Capacity (WECC), Noise Carrying Capacity (NCC), Air Environment Carrying Capacity (AECC) and Environmental Attributes for Ecological Carrying Capacity. Relevant extracts from the report are as follows:-
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"Eco-Sensitive Zones (ESZs) or Ecologically Fragile Areas (EFAs) are areas in India notified by the Ministry of Environment, Forests and Climate Change (MoEFCC), Government of India around Protected Areas, National Parks and Wildlife Sanctuaries. The purpose of declaring ESZs is to create "shock absorbers" to the protected areas by regulating and managing the activities around such areas. These zones are indispensable for a nation as they preserve biologically and ecologically rich areas and potentially valuable and unique natural resources that would be difficult to replace once annihilated. The ecosystem is quite delicate around these areas and needs to be protected against human intervention. They are of immense importance to human society as they are ecologically and economically important, maintain ecological stability and preserve the rarity of the ecosystems they harbor.
xxx.........................xxx..............................xxx................... Carrying capacity assessment is a tool to determine the growth limits that an area can accommodate without violating environmental capacity goals. CSIR-NEERI being an expert organization was engaged for a short term study to assess environmental carrying capacity (ECC) of Eco-sensitive zone - Sanjay Gandhi National Park, Mumbai using secondary data, remote sensing data, literature survey and selected ECC methodologies.
The findings reveal that environmental attributes such as available water resources, vegetation cover and land stress are within the permissible carrying capacity limits, however, other 24 attributes such as mangrove cover, air quality (except SO2) and surface temperature are deteriorating. The overall noise levels are within the limits except at the entrance gate. The utilization ratio of available water resources in SGNP is 59.87%, which is less than the reference value of 100%.
The total calculated footfall, in terms of tourists, shows that it is in a critical stage and has exceeded the maximum footfall possible and can affect the wildlife and it carrying capacity. The overall noise levels is within the acceptable limit except at SGNP entrance gate due to high traffic flows and other human activities, and it should be controlled through by suitable measures. The utilization ratio calculations for air pollutants except SO2 are already beyond the safe limits and necessary air pollution control measures are required to be taken in and around the ecosensitive zone of Sanjay Gandhi National Park. The comparison of NDVI values indicates that the vegetation cover of SGNP has increased over the years, which is a good sign for the enhancement of its carrying capacity. The LULC classification area for SGNP from 1978-2020 shows a positive increase in forestland, is beneficial for wildlife and overall ecosystem. However, the Mangroves cover and water bodies areas, in the SGNP and buffer area (analyzed through remote sensing data) are decreasing year by year. Human settlements is continuously increasing including in buffer area threating environmental balance. LST maps of SGNP shows that the surface temperature has increased in 2020 (24-34ºC) as compared to 2000 (17.93 ºC). Preliminary analysis of SGNP indicates limited land stress which should be maintained for ecological balance. The values of AOD and indicate higher air 25 pollution level due to anthropogenic activities, which is also confirmed by available ground data.
Based on the rapid assessment of CC done using the available data, it is recommended that:
1) Anthropogenic activities including construction within the premises of the SGNP should be limited as it is affecting the fragile ecosystem of the area and is putting pressure on other environmental attributes such as water, air and noise.
2) Assessment of noise carrying capacity needs a detailed analysis with biodiversity centric focus, given the severe impact of noise on fauna present in the area. A long term study is needed in this regards.
3) Suitable measures to mitigate the impacts of air and noise pollution in the area should deployed and an environment management plan be prepared to preserve the floral and faunal biodiversity.
4) The slope factors of the area shows a reduced stress on land which should be maintained by avoiding construction activities in the area.
xxx.........................xxx..............................xxx............
"4.0 Way Forward In order to understand the carrying capacity of the SGNP in depth, the critical environmental attributes are to be weighed scientifically. Methods, including but not limited to, modelling, fuzzy, hierarchical techniques will be applied in the next step to derive conclusive assessment on environmental carrying capacity of SGNP. 26 A detailed study using other modelling techniques shall be carried out during next phase of the study, the extent of utilization will be assessed using weightage of different factorial layers and sub- criteria. Assessment in reference to the impact to faunal diversity of the park will also be attempted during the detailed planned study. There are certain aspects of the study which requires subsequent detailed analysis. It includes secondary data collection of remaining parameters, primary survey for certain parameters, assessment of habitat suitability, ECC with respect to Air, Water and Noise environment by keeping faunal biodiversity impacts at the center and select ground validation points for remotely sensed data. Overall analysis of ECC using AHP or Fuzzy method based on the above additional parameters, data and validation points will be done Paras 6 and 7................
8. Thus, as earlier directed vide order dated 19.03.2020, there is need to undertake carrying capacity of eco sensitive areas in all the States/UTs. Inspite of such need, such studies do not appear to have been undertaken. We reiterate our direction for this course of action being adopted in a time bound manner to enforce the 'Sustainable Development' and 'Precautionary' principles which the Tribunal is expected to apply in giving directions under Section 15 of the NGT Act, 2010. 27
9. In the first instance, such study may be undertaken for atleast one eco-sensitive area in every State/UT. As per report of the CPCB, only one such study has been undertaken so far and that too, only rapid assessment, using available data. Further detailed study to determine steps necessary for protection of the said ESZ is yet to be undertaken. During the hearing, learned Counsel for CPCB stated that while such studies for all eco sensitive areas are necessary, it may be difficult for CPCB alone to undertake such exercise. It is suggested that such studies be got conducted by the concerned States/UTs by associating concerned experts and handholding may be provided by the MoEF&CC.
10. Accordingly, we direct that such exercise may be got conducted by concerned State/UT to be coordinated by a joint Committee comprising State PCB, Secretary/ Director Environment and Chief Wildlife Warden. The nodal agency will be Secretary/Director, Environment for coordination and compliance. The said joint Committee may determine the mode of carrying out such study and the composition of the Committee for accomplishing the task. In doing so, it may be desirable to associate nominees of reputed Institutions, which have earlier been associated with such exercise, like G.B. Pant Institute of Himalayan Environment & Development, Almora, Forest Research Institute, Dehradun, ICFRE, Dehradun, Wadia Institute of Himalayan Geology, Dehradun and School of Planning and Architecture, New Delhi. The first phase may be completed within six months and next phase in further six months. The ESZ Expert Committee of the 28 MoEF&CC may provide necessary guidance by holding periodical video conferences and issuing appropriate guidelines on the subject. In the light of such carrying capacity studies, the respective Master Plans of the eco sensitive areas in question be modified on the pattern of our directions in O.A. No. 312/2016, Dr. Arun Kumar Sharma, supra."
9. In above background, study of carrying capacity of ecosensitive areas in Himalayan regions in holistic manner appears to be imperative for protection of environment. Without undermining need for study in all eco sensitive areas as already directed, we direct specific study for Mussoorie in the light of apprehensions expressed in above media report. Such study may cover as to how much constructions can be allowed and with what safeguards, what safeguards be used for existing buildings and all other relevant and associated aspects including vehicular traffic, sanitation management, maintaining ecological integrity in terms of soil stability and flora/fauna. For this purpose, we constitute a nine member joint Committee to be headed by Chief Secretary, Uttarakhand. Other members will be Wadia Institute of Himalayan Geology Dehradun, Govind Ballabh Pant National Institute of Himalaya and Environment, National Institute of Hydrology (NIH), Roorkee, Prof. J.S Rawat, Kumaon University, Almora, Space Application Centre, Ahmadabad National Institute of Rock Mechanics, Bangalore, CPCB and ACS Environment, Uttarkhand who will act as nodal agency for coordination and compliance.
ACS, Environment will provide for travel and logistics for 29 members to the extent necessary. Meetings may be held online or offline as may be necessary except for visit to the site. The Committee may suggest remedial measures to prevent environmental damage in the light of carrying capacity, hydro-geology studies, geo-morphological studies and also covering other allied and incidental issues. The Committee will be at liberty to take assistance from any other expert/institution. The Committee may meet within two weeks and complete its studies within two months. It may furnish its report by e-
mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF on or before April 30, 2023. The Committee will be free to interact with the stakeholders including the inhabitants/members of civil societies. The Committee may also consider the concerns in the media report. It will be open to the Chief Secretary, Uttarakhand to take preventive and remedial measures found necessary in the light of the media report otherwise."
16. The above extracts from orders of this Tribunal show how sustainable development requires study to balance economic activity with need to preserve ecologically fragile and sensitive areas for protection of inter-
generational equity. Desert ecology needs protection in same way as fragile ecology of hills, forests, coastal or other such areas. Such places are tourist attractions. While tourism generates wealth and employment on one hand, it threatens flora and fauna on the other unless suitable safeguards and regulations are adopted.
17. The matter was again taken up by this Tribunal on 03.02.2023 and the Tribunal constituted ten members joint committee in the following terms which is quoted below:-
30"In the light of above, we constitute a ten member joint Committee headed by Justice P.C Tatia, former Judge of Rajasthan High Court and former Chief Justice of Jharkhand High Court, stationed at Jodhpur, Central Arid Zone Research Institute (CAZRI), Jodhpur, ICAR-National Research Centre on Camel, Bikaner, Regional Officers of MoEF&CC and CPCB, State PCB, District Magistrate and SSP, Jaisalmer, ACS/Principal Secretary, Tourism and PCCF, Wildlife. The nodal agency will be the CPCB and State PCB for coordination and compliance. The Committee may meet within two weeks. It will be free to meet online or offline, associate any other individual/institution, undertake visit to the site and interact with all stakeholders. Cost of such study will be initially borne by State PCB which will abide by further directions of the Tribunal. Honorarium to be paid to Justice P.C Tatia will be Rs. 5 lakhs, apart from transportation and other logistics to be arranged by State PCB/District Administration. The report may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF."
18. The above mentioned committee submitted the report in detail which was referred to the CPCB for issuing certain guidelines and copy of the report was sent to Central Pollution Control Board with the direction for further action and to submit the compliance report.
19. In compliance thereof the CPCB had filed the reply/compliance report which is quoted below:-
"In light of the above raised concerns by Hon'ble NGT following submissions are made by Central Pollution Control Board in this regard.
1. In compliance to NGT Order dated 15.07.2019 in the matter of OA 710/2017. Department of Environment, Government of Rajasthan has prepared the District Environment Plan (DEP) 31 for all the districts with reference to environmental conservation and pollution control. The copy of DEP for Jaisalmer city is enclosed at Annexure-5.
The DEP of Jaisalmer city covered 10 thematic areas viz. Municipal Solid Waste Management, Plastic Waste Management, Biomedical Waste Management, Construction and Demolition Waste management, Hazardous Waste Management, E-waste Management, Wastewater Quality Management, Domestic Wastewater Management, Industrial Waste Management and Air Quality Management. In prepared DEP. actions points are identified and responsibilities are already fixed for the concern Departments for the compliance.
However, the referred DEP for the city has not mentioned on the tourism activities in the city, their impact on environment of the area and action points for its management.
In the view that tourism is an important thematic area affecting environment of the area and needs to be regulated. It may be included in the District Environment Plan (DEP) for the city to check on related environment problems and responsibilities of the stake holders for its effective management and regulation in the city. Also, regarding the current status on implementation and compliance of the above DEP, a status report may be called from RSPCB.
2. Jaisalmer city comes under arid zone with fragile ecosystem having very specific flora and fauna of their own kind of biodiversity which needs to be conserved. But there are no such studies came in to our notice revealing on the impact of unregulated tourism on Sam & Khuri Dunes/ flora & fauna/ Bio-diversity/arid zone ecosystem of western India adverse effects on wildlife of Desert National Park (DNP) Bird sanctuary etc. So, in view of this an expert institute viz CAZRI may be engaged to undertake a scientific study on Environment Impact Assessment due to tourism activities in the area and control remedial measures required.
32
3. As per the concern raised by Hon ble NGT unregulated tourism in the area is a major issue impacting the fragile ecosystem and environment of the place However, there is no study came to our notice discussing on the Environment Carrying Capacity of this area which is very crucial for the principle of sustainable development for eco-tourism that benefits the environment also.
So, taking this on consideration a scientific study of Environment Carrying Capacity of the area in respect of tourism may be done through an Institute of Repute, Based on the study, an exhaustive sustainable tourism poliss plan may be prepared by the esimeernet Department for the area
4. Tourism surely brought economic prosperity and employment to the place, but when unregulated the environment cost has been catastrophic. On account of this, the tourist activities of the area need to be regulated and checked to effectuate the sustainable development principle.
The concern Department may prepare tourism guidelines or plan/policy for supporting eco-tourism in the concern area which should be in conformity with National Strategy for Ecotourism- 2022 launched by Ministry of Tourism, Gol, MoEF&CC guidelines for sustainable ecotourism in forest and wildlife areas-2021. The Environment (Protection) Act- 1986, The Air Act 1981, The Water Act 1974. The Noise Pollution Regulation and Control Rules 2000, The Wildlife (Protection) Rules 1972. The Solid Waste Management Rules 2016 etc. The state government launched the Rajasthan Ecotourism Policy 2021 with an aim to generate economic benefits after conserving natural areas and attracting tourism. The Policy has discussed on development of tourism in sustainable way generating economic benefits with conservation of environment, but has not covered on impacts of unregulated tourists on the environment that may be referred for preparing above guidelines or plan/ policy for the 33 area. The Copy of Rajasthan Ecotourism Policy 2021 is enclosed at Annexure -6.
The following suggestions are proposed for guidelines or plan policy to be developed for the area with reference to the concern raised by Hon'ble NGT in OA No. 76/2023 (PB), the report submitted by the joint committee constituted in compliance of Hon'ble NGT Order dated 03.02.2023 in OA 76/ 2023 (PB), previous orders of Hon'ble NGT in the related matters viz OA No. 121/ 2014, OA No. 178/2022. OA No. 635/ 2017, National Strategy for Ecotourism 2022 (Ministry of Tourism, Gel). Ecotourism policy guidelines developed for other regions like Andaman & Nicobar Islands, Goa etc. i. A mechanism should be developed to regulate the tourist footfall in a particular tourist visiting spot as per the environment carrying capacity of the place. ii. There should be mechanism to get permission registration certification for tourism operators providing various facilitles attienitles hospitality to tourist in reference to Ministry of Tourism guidelines for recognition of tourism service providers, 2020. This will regulate the meat your operators to ensure Sustainability and conservation.
iii. The recreational activities which can be carried out in the regions came under or close to Eco-sensitive Zone (ESZ) areas should be clearly listed out based on the Environment Impact Assessment study and are only be allowed in the particular place.
iv. At tourists visiting spots like National parks, Sanctuaries etc, the compliance under the Wildlife Protection Act 1972 should strictly be ensured by the concern Department.
v. To check pollution and environment impact due to vehicular movements which may be incompatible for the environment needs to be regulated. The number of vehicles, types of vehicles, nature of fuels allowed to be used, parking facilities, area of vehicular movement, restricted vehicle zone should be clearly defined and fixed for the demarcated areas in the light of carrying 34 capacity study of the place which is to be regularly monitored.
vi. SOPs shall be prepared and provided to tourist, inhabitants & operators clearly mentioning on Do's and Don'ts in the visited area along with Display Heard Sign bourds at appropriate locuions by the tourism depuintent. Ali, the Best Practices which deemed appontiate the cavation of desert ecology and wildlife and; having minimal impact on the physical environment and visual aesthetics of frequently visited sites may be highlighted.
vii. Safety guidelines shall be prepared along with emergency plans, grievance redressal system, CCTV cameras/ GPS system to ensure safety measures while operating adventurous activities like paragliding, paramotoring, parasailing etc. in the area. viii. More than 1000 camels are used for safaris during the peak tourist season in the area with no registration and guidelines. Registration of all camel safari operators shall be made compulsory and guideline may be prepared to regulate camel safari in the area. Also, regular health examination and timely Immunization of safari camels should be mandatory.
ix. Before visiting restricted area nes Untry into a National Park or Sanctuary, Visitors or researchers shitli obtain necesitary permissions permits from the Department of Ensronment and Forests and other competent authorities where necessary.
x. Tourists/ visitors shall not be allowed to carry any of the restricted materials like SUPs to the visiting spots which has negative impact on the environment. Also, local sellers are promoted to sell only eco-friendly product in the area. Proper Management of Waste generated shall be ensured as per the provisions under The Solid Waste Management Rule, 2016.
xi. Toilet facilities wherever required movable toilet facility shall be provided at frequently visited sites and: Proper management of the waste generated shall be ensured. xii. A system will be put in place for monitoring the implementation of various ecotourism activities to 35 ensure compliances of various regulatory mechanisms which will include the impacts on flora and faurta, biodiversity and Eco- sensitive zones like national parks & wildlife sanctuary, indigenous and local communities.
xiii. There shall be proper monitoring system developed in light of role and responsibilities of different departments for effective compliance for regulatory measures and norms. Develop effective monitoring and evaluation criteria to ascertain that the activities conducted are in accordance with the guidelines and policies presented Qualitative evaluation of the system abo needs to be carried out.
xiv. Awareness Program: Comprehensive sensitization programme shall be undertaken at the District, Block and Panchayat level including seminars, workshops etc. for stakeholders viz. various Government Department, Community based Organization, EDCS, PRIs, Tour operators, Hoteliers, NGOs etc. Also, involve public education and information campaigns to influence patterns of consumption and waste disposal. Education and awareness related to environmental issues of the particular area and tourist sensitization should be focussed to ensure conservation of eco- sensitive zones and their biodiversity.
xv. Regional and local training and capacity building a. Short, medium and long term training programs shall be organised for the Frontline staff of Department of environment & forest and others stack holders including local tour operators & service providers to further consolidate and enhance the capacities in issues related to regulated Ecotourism: biodiversity conservation; management of destinations, visitor's number, visitor's facilities, impact assessment and management techniques focusing on guiding, health, safety, lifesaving operations and other issue.
36b. As tourist guides are in direct interaction with the visitors, guide training programs shall be organised to provide awareness about destinations, allowed activities, biodiversity, envinuicit comervatuin die that will help to raise the Standard and promote self-regulation in visitors.
xvi. In compliance to Hon'ble NGT Order dated 19.09.2019 in OA No. 400/2017 (Westend Green Farms Society vs. Union of India) CPCB has prepared and issued guidelines titled "Mechanism/Guidelines for Control of Pollution and Enforcement of Environmental Norms at Individual Establishments and the Area/Cluster of Restaurants/Hotels/Motels/Banquets etc." These guidelines were circulated to all SPCBs/PCCs. PCBs PCCs State Government PCB may adopt the provision of these guidelines accordingly for Enforcement of Environmental Norms at Individual Establishments and the Area Cluster of Restaurants Hotels Motels/Banquets etc for sustainable tourism. Copy of the guidelines is enclosed at Annexure-7."
20. The CPCB after consultation with all the State Pollution Control Boards/Pollution Control Committees and after collecting the relevant information about operation and pollution control initiatives/ policy required to be adopted in case of marriages, halls, banquets, restaurants and similar other venues of mass gathering issued mechanism/guidelines for control of pollution and enforcement of environmental norms dealing with the above matter.
21. Learned counsel for the Collector has submitted that in view of the report of the committee, the District Administration is formulating certain guidelines to be added or modified in the existing guidelines. Since, the CPCB has already formulated the guidelines thus the district administration is directed to follow the guidelines issued by the CPCB in addition to the guidelines and report 37 submitted by the joint committee and if certain modifications or additions are required in the mechanism and guidelines issued by the CPCB in that case the Collector/District Administration in consultation with the Forest Department and Members of the expert will suggest the modifications or addition with the recommendations to the CPCB. The CPCB may examine it at its own level and will be at liberty to modify it, add and to issue fresh guidelines.
22. Thus, we direct the respondents to strictly enforce and apply the above guidelines issued by the CPCB and in case of any non-compliances the State PCBs/Collectors are directed to take necessary punitive action/ prosecution as well as calculation and realization of environmental compensation according to the rules. Copy of the guidelines/mechanism (Annexure-7) filed by the CPCB will form part of the judgment as annexure-1.
23. A copy of the order with the copy of the guidelines be sent to the Chief Secretary, Madhya Pradesh, Chief Secretary, Rajasthan and Chief Secretary, Chhattisgarh for information and compliance and to be communicated to the District Magistrate dealing with the matters.
24. The Original Application No. 111/2023 stands disposed of accordingly.
Sheo Kumar Singh, JM Dr. Afroz Ahmad, EM 13th December, 2023.
O.A No. 111/2023(CZ) PN 38