National Green Tribunal
Vikram Denwar vs M/S India Waste Management Pvt. Ltd on 10 January, 2022
Item No. 02
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Original Application No. 68/2021 (CZ)
Vikram Denwar Applicant (s)
Versus
M/s India Waste Management Pvt. Ltd. & Ors. Respondent(s)
Date of hearing: 10.01.2022
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s) : Mr. Ankit Akodiya, Adv.
For Respondent(s) : Mr. Om Shankar Shrivastav, Adv.
Ms. Parrul Bhadoria, Adv.
Mr. Dharamvir Sharma, Adv.
ORDER
1. The issue raised in this Original Application is violation of Hazardous Waste Management Rules, 2019, Environmental Laws, Guidelines and specific conditions prescribed in Environmental Clearance as per the Environment (Protection) Act, 1986 by Respondent M/s India Waste Management Pvt. Ltd., Common Bio Medical Waste Treatment Facility at E-3, New Industrial Area No. 11-II, Mandideep, Tehsil -Goharganj, District Raisen (M.P.).
2. The matter was taken up by this Tribunal on 13.09.2021 and a joint committee was constituted in the following manner :
" 5. (i) Collector/District Magistrate, Raisen (M.P.).
(ii) One representative from Central Pollution Control Board, (M.P.).
(iii) One representative from Madhya Pradesh Pollution Control Board 1
6. The Committee is directed to visit the place and submit the factual and action taken report within six weeks. The State PCB will be the nodal agency for coordination and logistic support."
3. In compliance thereof the joint committee consisting the members of the Central Pollution Control Board, representative of Collector and State Pollution Control Board submitted a report which is as follows :
"The main issues raised in the petition by the Applicant regarding the CBWTF and verification points as per 13.9.2021 order are as under:-
1. Incinerator has been established in close proximity of residential area and nearby school and EC granted without assessing Environment impact on school going children and inhabitants.
2. CBWTF is not complying procedure prescribed for Collection, transportation & Treatment of BMW as per the BMWM Rules, 2016 and CPCB Guidelines.
3. Inadequate waste storage facility as per BMWM Rules, 2016 and CPCB Guidelines.
4. Incinerator is running unscientifically and not maintaining required temperature and retention time.
5. Incinerator ash not disposed in scientific manner and disposing as the same is surrounding area and illegal operation of Hazardous activities.
6. CBWTF is violating provisions of Section 25/26 of the Water Act and discharging untreated waste water. ETP capacity of 300 KLD as per EC but not installed.
7. OCEMS not functioning properly and violation of Ambient Air Quality (AAQ) and real time monitoring (RTM).
8. CBWTF has not installed DG set as per CPCB Guidelines.
9. Air and Water quality deteriorated due to CBWTF operations.
To verify the factual status, the joint inspection team has visited the unit and observed the biomedical waste management related activities which include verification of waste transport, storage facility, segregation practice adopted, functionality of treatment equipment's, record keeping, data transmission, adequacy of 2 APCD and ETP, hazardous waste management etc. the plant was found operational at the time of visit. During the visit the team also interacted with managers machine operator and helpers of unit to find out the awareness level and subject knowledge of work assigned.
(A) Earlier petitions on the same issue:-
1. In year 2016 a petition was filed by OA no. 148/2016 (CZ) Shivam Gupta Vs India Waste Management Pvt. Ltd & 4 Ors.
The matter was related to sitting criteria for installation of CBWTF. In the order of Hon'b1e NGT dated 09.05.2017 directed that before the operation of incinerator environmental clearance may be obtained by the CBWTF. In compliance of the Hon'ble NGT order the said unit had obtained EC from SEIAA vide letter no 1530/SIEAA/2018 dated 12.08.2018.
2. In the year 2018 another petition was filed by OA no. 12/2018 (CZ)Devi Singh Meena Vs SEIAA, MPPCB, India Waste Management Pvt. Ltd. & 4 Ore. In this petition the EC was challenge which was granted by SEIAA, MP. As per the judgment of Hon'ble NGT dated 20.07.2020 no irregularity was observed while granting the EC to said unit. In the application it was also mentioned that the Incinerator has been established in close proximity of residential area and nearby School without assessing the environmental impact on school going children and inhabitants. The matter was heard before the Hon'ble NGT and the order dated 20.07.2020. The application was dismissed by the Hon'b1e NGT. Para no. 16 of the judgment is as follows :
"Considering above all aspects, reply, objection and rejoinder to the reply, we are of the view that the appeal is devoid of any merit and have no substance and therefore deserves to be dismissed."
(B) About The Unit :-
The unit is located at plot no. E-3 Sector, New Industrial area, Mandideep district -- Raisen (Coordinates- Latitude- 23.0793 & Longitude- 77.5394) and date of its operation 3 commencement is 01.03.2020. The unit has installed one incinerator of 250 kg/hr capacity with fully PLC controlled system and Air pollution control measures dry scrubber, bag filter and 30 meter high stack. The unit has provided Online Continues Emission Monitoring System for measurement of polluted emitting through the stack. The incinerator has temperature control system for primary and secondary combustion chambers. Temperatures of primary and secondary combustion chambers are also displayed in Online Continues Monitoring System. The unit has separate storage rooms for storage of yellow and red category BMW and separate rooms for storage of incineration ash. For treatment of recyclable BMW i.e. red category BMW the unit has two Autoclaves of capacity 430 Litres /Hours each and two shredders of capacity 400 KG/Hours each. The unit has two numbers of sharp pits. For treatment of wastewater which is generated from floor washing, vehicle washing, autoclaves etc., the unit has 05 KL/Day capacity effluent treatment plant (ETP). Treated effluent is reused for plantation within the premises. The facility has around 793 HCFs and covering 12419 beds and 2200 kg/day BMW collected and treated per day on average basis.
During inspection the incinerator was found operating and temperatures of primary and secondary chamber were observed within prescribed range as per the Guidelines. Online Continues emission monitoring System was observed and emissions were observed within prescribed standards. Details of results are also mentioned latter paras in this report. ETP was found operating and no discharge was observed outside of the CBWTF premises. During visit photographs and other relevant information were also collected which are incorporated in the report.
(C) The main issues raised in the petition and observations of the team during inspection are as follows,:-
ISSUE 1 - Incinerator has been established in close proximity of residential area and nearby school and EC granted without assessing Environment impact on school going children and inhabitants :-4
1. M/s India Waste Management Pvt. Ltd. (CBWTF) is located in the notified Mandideep Industrial Area. Hence no buffer zone may be required. Moreover, the land available with CBWTF is 05 acres which is more than the required area (minimum 01 acre) for setting up the facility. However, as per CBWTF guidelines 2016 the SPCB is the prescribed authority to ascertain the need for a new facility based on the gaps in Bio-
medical Waste generation and treatment, for which proper inventorization on part of the SPCB is also done and accordingly permission has been granted. Matter related to close proximity of residential area and nearby school has already been submitted before the Hon'b1e NGT OA no.12/2018(CZ) Devi Singh Meena Vs SEIAA, MPPCB, India Waste Management Pvt. Ltd. & 4 Ors. The Hon'b1e NGT has issued order dated 20.07.2020 and dismissed the application. The said order has already been enclosed.
2. The said unit has obtained the CTE from MPPCB and also obtained the environmental clearance from SIEAA vide letter no 1530/SIEAA/2018 dated 12.8.2018. Thereafter the Unit was granted CTO by the MPPCB on dated 29.12.2019. The unit has Consolidated Consents and Authorization (CCA) under the Air and the Water Acts & the BMWM Rules, 2016 and the HOWM Rule5, 2016. The unit has Consents under the Air Act 1981 and Water Act 1974 valid upto 31.12.2023, Authorization under BMWM valid upto 31.12.2022 and Authorization under HOWM Rules, 2016 valid upto 31.12.2024.
3. As per the Revised Guidelines for Common Bio-Medical Waste Treatment and disposal Facilities issued by CPCB on dated December 21a 2016s A CBWTF shall preferably be developed in a notified industrial area without any requirement of buffer zone as per Para 6(a) of the Guidelines. To further decrease the pollution potential MPPCB has prescribed additional control measures such as (i) adoption of best available technologies to control the emission; (ii) adoption of zero liquid discharge and impose these conditions in CTO. In compliance of above the unit has installed dry scrubber technology to control flue gas emission and Zero liquid discharge to control water pollution.
54. In view of the above, the committee opinion is that the unit has completed all the neeessary formalities i.e. obtaining of CTE, EC and CTO previously as per the Guidelines of CPCB.
ISSUE 2 - CBMWTF is not complying procedure prescribed for Collection, Transportation & Treatment of BMW as per BMWM Rules, 2016 and CPCB Guidelines:-
1. As informed by the unit representative of the facility the waste is being collected from the member HCFs by the 10 dedicated vehicles on daily basis from urban/sub-urban areas and alternate day from rural and remote areas. In emergency conditions the waste was also being collected twice in a day as per required especially during recentCovid- 19 pandemic period. Every day the collection starts in the morning and completed in the evening. The collected waste is treated /incinerated as soon as possible.
2. In compliance of CPCB guidelines for management of Covid- 19 waste revision-4, the unit has provided separate waste collection mechanism with 02 dedicated vehicle but as on date one vehicle (vehicle no MP 04 LD 3611) is deputed for Covid-19 waste collection as very less number of Covid-19 patients in the city.
3. The unit has installed GPS tracking system in all the vehicles and system found functional during visit.
4. The unit has provided l0vehicles for collection of waste and 8 vehicles are operational and 2 for standby. The vehicles have labelled with the bio- hazard symbol (as per Schedule IV of the BMWM Rules) and displayed the name, address and contact telephone and mobile number of the CBWTF.
5. The route chart of the vehicle and running log book of random vehicle was verified and found in order. The vehicle movement was also verified by GPS site during visit and out of 10 vehicles, 8 vehicles were found operational in field.
6. The unit has adopted bar code system for tracking of waste 6 movement and it was observed that small HCFs and some private HCFs are adopting the bar code system, but HCFs located in rural areas are yet to adopt the bar code system.
7. As discussed with representative of the unit, it has been accepted that during the peak time of second wave of Covid- 19 Pandemic, minor mismanagement was happened due to acute shortage of trained staff in HCFs, unwillingness of waste collection by sanitary staff in HCFs and unknown fear of corona virus but same had been managed very soon. As informed during April and May 2021 the unit was receiving mix type of waste from temporary Covid-19 centers estab1ished by the local administration because of untrained manpower engaged for waste management by the Municipal Corporation.
8. In view of the above facts it seems that the collection and transport work has been found satisfactory at the time of visit.
ISSUE 3 - Inadequate waste storage facility as per BMWM Rules, 2016 and CPCB Guidelines:-
1. The unit has provided separate storage room for yellow category of waste (980 Sq.ft.) and red category of waste (1003 Sq.ft.). Each room have well- designed roof and walls and well ventilated and easy to wash. The CBWTF has provided smooth & fine floor and wall surfaces of tiles/Kota stone. The unit has also provided treated waste storage room (1012 Sq.ft.) at the time of visit approx 120 to 140 kg plastic waste was found stored for shredding.
2. The equipment rooms also have a separate cabin, to supervise the operation of the equipment and to record the waste handling and equipment operational data attached to each equipment room. It was observed in the treatment equipment rooms and waste storage rooms arrangement of 'fly catcher/killing device' available. As informed the rooms are washed and cleaned with a suitable disinfectant every day.
3. The CBWTF located on the 5 acre industrial plot and have enough space within it to install required treatment 7 equipment, untreated and treated waste storage area, vehicle-parking, vehicle and containers washing area, Effluent Treatment Plant, administration room or staff room etc. In view of above it can be mentioned that the facility has more than sufficient space for waste storage and its operation.
4. The unit has provided separate space for storage of Covid- 19 waste inside the untreated waste storage area, display board and separate bins also provided for the same.
5. The unit has separate collection and storage arrangement for incineration ash. Area of ash storage room is 466 Sq.ft.
6. In view of the above facts it seems that the BMW storage & and Hazardous waste storage facilities has been found adequate and satisfactory.
ISSUE 4 - Incinerator is running unscientificallv and not maintaining required temperature and retention time:-
1. The unit has provided BMW treatment facilities inside a covered shed area apart from waste storage and treated waste storage area, Following treatment units are found installed in the premises:
a. Incinerator of 250 Kg/hr capacity (M/s Alfa Therm Ltd. make) b. 02 Autoclave of (2x 430 litters) capacity Arko and Nivia make c. 02 Shredded of (100 Kg/hr X 2) capacity make Saratech equipments & and Alfa Therm Ltd.
d. 02 Sharp pit with covered top.
e. Vehicle washing platform.
2. It was observed that the present 250 kg/Hr incinerator (M/s Alfa Therm Ltd. make) is rotary type of incinerator and having 2 second residence time as per certificate provided by manufacturer.
3. At the time of visit the incinerator was found operational, it is a Rotary kiln type incinerator equipped with mechanical feeding system with conveyor belt and with double door pusher system and static secondary chamber. It is fully operated with PLC system to control operations and also 8 fitted with sensors for Real Time Monitoring (RTM) data capturing to send the data to MPPCB/CPCB server.
4. Incinerator having temperature sensors to measure real time temperature in primary and secondary chamber. The OCEMS system is having LED display and storage arrangement for all the data of primary and secondary chamber including temperature. HSD is being used as fuel in the incinerator for incineration of BMW waste. On average basis incinerator operated 10 to 12 hours/day, in case of excess waste it can be operated on 20 hr/day also.
5. The operation of incinerator and feeding of BMW process is observed by the committee. The temperature in primary and secondary chambers was observed 929º C and 1097 º C respectively. The minimum temperature in primary and secondary chamber is 800'C + 50'C & and 1050'C & + 50'C 39'C as per the BMC Rules. Incinerator was found operational during entire visit and no abnormal observation was observed. Print out of OECMS portal showing temperature of primary and secondary combustion chamber and gaseous emission of CO & CO2 through the stack is enclosed.
6. The unit has provided negative draft measurement device in primary chamber and pressure difference was observed l.52mm which is well within the range (1.27 to 2.54 mm of WC), negative draft is required to avoid leakage of gaseous emission from primary chamber.
7. The unit has installed thermocouple at appropriate location i.e. in primary chamber before admission of secondary air and in secondary chamber at the end of chamber or before admission of dilution medium to cool gas.
8. The operation of incinerator is verified through PLC print out and available data of OCEMS and through manual log book also found in order.
9. The unit has two autoclaves one is gravity ñow type and another pre-vacuum type. The capacity of autoclave is 430 ltr/Hr each. The autoclave was in operation at the time of 9 visit and completed one batch of recyclable material and print out of the process duration was also available. The unit performed strip test on routine basis and spore test of each batch and records was also maintained. The unit has provided separate energy meter for autoclave and found functional during inspection.
10. At the time of visit both the shredders were found functional and kept in instrumentation room fixed on RCC foundation, separate energy meter has provided for each shredded. Manual log book for shredded operation was maintained.
11. The unit has also provided two concrete make with cover top sharp pit the dimensions of pit is Sharp pit no. 1: 3'8" X 2'10" X 3'6" and Sharp pit no. 2: 4'2" X 2'4" X 3'6" for disposable of glass sharp and needles.
12. In view of the above facts it seems that the CBWTF facility has required equipments for disposal of BMW were found operational.
ISSUE 5 - Incinerator ash not disposed in scientific manner and disposing as the same is surrounding area and illegal operation of Hazardous activities:-
1. The unit has Authorization under HOWM Rules, 2016 valid for period upto dated 31.12.2024 for hazardous wastes generating from CBWTF which are (1) Chemical sludge from waste water treatment (Cat. 35.3)- 0.5MT/year and (2) Ash from incinerator and flue gas cleaning residue (Cat. 37.2)-
200MT/year. The unit has obtained the membership of TSDF, Pithampur. The unit has disposed 7.850 MT and 8.850 MT of ash on 20.10.2021 and 26.10.2021 respectively. Copy of manifest is enclosed. The unit has submitted information for disposal of Hazardous wastes to TSDF Pithampur during year 2021.
2.The unit has provided separate area (466 Sq. fit.) for incinerator ash storage at inside of the process area. It was observed during visit approximate 50 to 40 kg of ash stored. The unit has also installed the display board of hazardous information at main gate and updated as per record.
103. Surrounding area of the CBWTF was also inspected and the inspection team found that, no ash disposed of in the surrounding area during the inspection on 26/10/2011.
4. In view of the above facts it has been ob5erved that the CBWTF is disposing incineration ash to TSDF Pithampur as per the Authorization granted by MPPCB and no ash was found disposed in the surrounding area.
ISSUE 6 - CBWTF is violating provisions of Section 25/26 of the Water Act and discharging untreated waste water. ETP capacity of 300 KLD as per EC but not installed:-
1. The major source of waste water generation is floor, vehicle and equipment washing for which the unit has provided 05 KL capacity ETP based on MBBR Technology which comprised of Bar Screen, O/G Trap , Equalization Tank, Aeration Tank, Secondary Settling Tank, Pre filter Tank, Treated Water Tank, Sludge Collection Tank, Multigrade Sand Filter (MGF) & Activated carbon filter (ACF). The treated water is being reused in gardening purpose inside the plant premises. At the time of visit no outside discharge of waste water observed.
2. The unit has provided soak pits and septic tank inside the premises for treatment of domestic waste water.
3. As informed and observed during visit the waste was unloading from the vehicles, the vehicle and empty waste containers has been washed properly and disinfected.
Washing carried out in an open area on impermeable surface and liquid effluent so generated being conveyed and treated in an effluent treatment plant. The unit provided impermeable area is appropriate size so as to avoid spillage of liquid during washing.
4. The unit has installed flow meter at water withdrawal point and outlet of ETP. Separate energy meter for ETP has been provided and found functional during visit.
5. The applicant raised the issue regarding non installation of ETP of capacity 300 KLD as per the conditions given in the EC. In this regard it is stated that EC was granted for CBWTF for 05 phases of establishment. At present the CBWTF has been established as per phase-1 with incinerator of capacity 250Kg/hr. The unit had proposed to install laundry of total capacity of 10000 Kg/day and accordingly EC was obtained and for total plant capacity of incinerators 2 x 250 Kg/hr and laundry of capacity 10000 11 Kg/day, ETP of capacity of 300 KLD was proposed to be installed. But presently only first phase of the project is completed and in this phase at the place of wet scrubber the unit has installed dry scrubber system as APCD so it further reduced the water requirement for the unit. As per the logbook of ETP operation maintained by the unit, average wastewater generation is approx 1 to 2 KL/day.
6. As explained above, earlier the project proponent proposed for installation of laundry also but due to some economical circumstance this project has been dropped for time being which is further decreased the water demand, hence to cater the present requirement the unit has installed 5 KLD ETP. The unit has maintained logbook of ETP operation which was observed during inspection.
ISSUE 7 - OCEMS not functioning properly and violation of Ambient Air Quality (AAO) and real time monitoring (RTM)-
1. As per the guideline of CPCB, the unit has installed OCEMS in incinerator stack to monitor CO and COC. Provision for monitoring of temperature in primary and secondary chambers was also available. The unit has installed M/s Vasthi make CEMS in the stack and also awarded AMC work to principal supplier.
2. The CEMS data available at MPPCB/CPCB website which was verified during visit.
3. OCEMS data print out of the day of inspection for 24 Hr basis average is already enclosed as Annexure-07 with this report. The online print of CEMS shows that RTM data availability is 92.31 percentage against the minimum requirement of 85% as per protocol.
4. The OCEMS details of OCEMS as given below :
SQL :I3tto://esc.‹rap.gov.in/ioein User name :IWM Password :IWM@ 103
5.During inspection OCEMS was found operating and emissions were observed within prescribed limit and RTM data was also found more than 85% as per protocol.
6. Observation during inspection and data provided its seems that the unit is complying the Guidelines in this regards.
ISSUE 8-CBWTF has not installed DG set as er CPCB Guidelines:-
121. The unit has not install DG set so far. During inspection it has been submitted that the unit has obtained HT (High Tension Line) from Madhya Pradesh Madhya Kshetra Vidyut Vitran Company and therefore there is minimum breakage of electricity supply and any stoppage of electricity supply takes place with prior intimation to the consumer.
2. The unit representative has told during inspection that they get intimation of 6 to 8 hours prior to any stoppage of electricity supply.
3. The unit has HTL connection however as per guidelines unit may install DG set in compliance of the guidelines of CPCB.
ISSUE 9 - Air and Water quality deteriorated due to CBWTF operations :-
1. As mentioned in the petition because of operation of CBWTF air pollution causes in the nearby vicinity to assess the factual status ambient air quality monitoring has been carried out on the inspection day and result as given in below table.
Ambient Air Monitoring Analysis Report of RO MPPCB, Mandideep Mls India Waste Management Pvt. Ltd. Mandideep Date of Sampling Started-
26/10/2021
N Location PM 10 PM 2.5 S02 NO2 Remarks
O. (ug/m') (ug/m3) (ug/m (ug/m3)
3)
01 01 Near 69.15 25.54 2.7 3.0 Monitoring
Admin affected due to
office fugitive
(leeward) emission from
02 Near Main 82.94 28.70 3.8 5.0 nearby units,
gate garbage
(windward) burning was
Standard 100 60 80 80 also observed.
(ug/m3 ) on 24 Hr
basis
All the ambient air monitoring results were found within the limit, as per NAAQS 2009. Ambient air Quality Monitoring Analysis report of Regional Office, MPPCB, Mandideep is enclosed.
The unit has also carried out ambient air monitoring through Asia Enviro Lab as third party assessment in month of March 2021 and all consented parameters i.e. PMT PM2.5 SOA and NO2 were found within prescribed limits. The Ambient Air Monitoring Analysis report of the Asia Enviro Lab is enclosed.
2. To control the Stack Emission from incinerator the unit has provided dry scrubber based emission control technology which is an advanced air pollution control technology as compare to traditional wet scrubber. In traditional wet scrubbed technology waste water is generated as a resultant which is requiring further treatment before any reuse. The present APCD consist of cyclone separator, dry scrubber, 13 gas cooler and bag house filters followed by 30 meter high stack. During the visit the MPPCB also conducted the stack emission monitoring to assess the performance of APCD and emission value during visit feed rate of incinerator was 200 to 220 kg/Hr the values are given in the table below:-
Stack Emission Analysis Report of Regional office, MPPCB, Mandideep M/s India Waste Management Pvt. Ltd. Mandideep Date of Sample Collection-26/10/2021 No Location PM HCl NO 2 Remarks (mg/Nm3) (mg/Nm (mg/Nm3)
3) (Nitrogen Oxides NO and NO2 expressed as NO2) 01 Incinerator 45.95 BDL 103.7 --
stack Standard limit 50 50 400 All the emission results were found within prescribed limit, as given in consent. The Stack Emission Analysis report of Regional office, MPPCB, Mandideep is enclosed. The Stack Emission Analysis report of the Asia Enviro Lab is enclosed.
3. As per the emission data monitored the values of CO and CO2 were observed 0.17% and 10.15% respectively on the basis of it the combustion Joint inspection report OA 68/2021 CZ 26 October 2021Page 18 efficiency is 98.3% against standard of at least 99.0%. This slight deviation is because of mixing of other waste.
4. As informed by operator treated water is re-circulate in the process or used in gardening in side plant premises. At the time of visit dated 26/10/2021, no waste water found discharged outside the premises.
ETP Outlet Sample Analysis Report of Regional office, MPPCB, Mandideep M/s India Waste Management Pvt. Ltd. Mandideep Date of Sample Collection-26/10/2021 No. Parameter Unit Results Prescribed Limit 1 pH pH 6.81 6.5 to 9 2 Suspended mg/l 86 100 Solid 3 COD mg/l 240 250 4 BOD mg/l 28.0 30 5 Total mg/l 2051 2100 Dissolved Solid 6 Chloride mg/l 402.12 1000 7 Oil & mg/l 6.0 10 Greece Wastewater sample collected from ETP outlet and analysis results revealed that the pH is 6.81, Suspended Solid is 86 mg/l, COD is 240 mg/l, BOD is 28 mg/L, Total Dissolved Solid is 2051 mg/l, Chloride is 402.12 mg/l and O&G is 14 6.0 mg/l. The ETP outlet sample analysis report of the MPPCB and ETP Flow diagram is enclosed as Annexure-16. The unit has also analyzed ETP outlet sample from Asia Enviro Lab as third party assessment in month of March 2021 and all consented parameters found within the limit. The ETP outlet sample analysis report of the Asia Enviro Lab is enclosed.
(D) Other issue:-
1. As per the CPCB guideline the unit has downloaded the 'Covid-19 BMW' app and submitting the Covid waste collection data on regular basis.
2. The overall record keeping was found satisfactory however possibility may be explored to make all the records may be digital type of proof rather than manual.
3. In case of any emergency or unplanned shut down the unit has made MoU with M/s EPC, Sehore which is nearest CBWTF.
4. All the necessary vaccination of staff has been completed and record also maintained which is enclosed.
5. The facility has made its own website (www.Indiawastemanagement.com) in which information related to annual report, health care facilities details etc. has been available.
6. As the unit is collecting and storing the bio medical waste so it is obvious some foul smell is generated inside the untreated waste storage room but outside the process area there was no foul smell sensed by committee members during the visit.
However unit is spraying disinfectant solution on regular basis to control the odor related problem if any.
7. The unit has started the bar coding facility but its implementation at ground level was found poor because still un-segregated waste received from member HCFs. It was observed all the bags collected by vehicle and reached on CBWTF during visit were partially bar coded and driver and helper also well acquainted with the bar coding system.
8. The plastic and other recyclable material collected from various hospitals is being stored inside the room for further treatment, after dis-infection plastic sold to authorized plastic waste recycler i.e. M/s Sabeeh trading Co.Bhopal. The unit has sold out 166083.82 Kg of plastic/recyclable waste,77516.28 Kg glass/metallic recyclable material and 5184.17 Kg sharps/Needles during year 2021 up to October 24th. Record of the same has been maintained. The receipt 15 of plastic waste acceptance and Copy of Consent of M/s Sabeeh trading company (Plastic recycler) enclosed .
9. The unit has maintained logbook of Autoclave, Shredder, ETP, Sharp Pit and Test-Calibration Report of Online Continuous Stack Monitoring System which are enclosed.
(E) Recommendation:-
On the basis of the joint inspection and air and water quality monitoring carried out by committee, it has been observed that the CBWTF is complying the guidelines of CPCB and air and water pollution monitoring result were found within prescribed standards. The unit is operating as per the Consents & Authorization granted by MPPCB, however for further betterment of the unit the following recommendations are given by the committee:-
1. The unit should comply with all the directions given by MPPCB at time to time.
2. The unit shall provide alternate electric power source for smooth operation of plant in case of power failure.
3. The unit should comply with all the conditions as mentioned in Consolidated Consent &
Authorization (CCA) granted by MPPCB.
4. To provide all necessary help to state government regarding awareness & training and establishment of bar code system.
5. To organize more awareness programs and interaction meet with member hospitals (HCFs) so that waste could be segregated properly at source.
6. To maintain all the safety measure and good housekeeping at all the time.
7. To plant more tree inside the premises on vacant land.
4. Learned Counsel for the MoEF&CC has submitted that the State Pollution Control Board has a statutory authority to monitor the violation and in case of any violation of environmental Rules, the State Pollution Control Board is at liberty and statutorily duty bound to proceed and to take any action in accordance with law.
165. Considering all above facts, we are of the view that recommendations as submitted by the Joint Committee must be observed in letter and spirit. The State Pollution Control Board is directed to ensure the compliance of recommendations of the joint committee Accordingly, O.A No. 68/2021(CZ) stands disposed of.
Sheo Kumar Singh, JM Arun Kumar Verma, EM 10th January, 2022 OA No. 68/2021 (CZ) K 17