National Green Tribunal
Dharmendra Gayakwad vs Madhya Pradesh Industrial Development ... on 23 August, 2022
Item No. 02
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(Through Video Conferencing)
Original Application No. 22/2022 (CZ)
Dharmendra Gayakwad & Anr. Applicant(s)
Versus
MPIDC Ltd. & Ors. Respondent(s)
Date of Completion of Hearing and Reserving of Order : 03.08.2022
Date of Uploading of Order on the Website : 23.08.2022
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE DR. ARUN KUMAR VERMA, EXPERT MEMBER
For Applicant(s): Mr.Nishant Awana, Adv.
For Respondent(s) : Mr. Enosh George, Adv.
Mr. Ravikant pPatidar, Adv.
Mr. Om Shankar Shrivastava, Adv.
Mr. Sachin K. Verma, Adv.
Ms. Parul Bhadoria,Adv.
Mr. Pavan Dwivedi, Adv.
ORDER
1. The issue raised in this application is non-compliance of the Bio-Medical Waste Management Rules, 2016 as amended by 2nd Amendment Rules, 2019 on the following grounds :
i. CPCB Guidelines mandate keeping a distance of 75 km between 2 CBWTFS unless the capacity of existing CBWTF is exhausted. The 1 newly proposed CBWTFs are certainly in violation to the obligation of maintaining the desired distance.
ii. Newly proposed CBWTFs are situated nearby the Air Force Station and in terms of the Guidelines for issue of NOC for constructions around Indian Air Force Aerodromes, no such activity can be permitted within 20 km radius.
iii. The MP MSME Incentive Scheme, 2021 prescribed list of prohibited Industries and the newly proposed CBWTF falls under the same and thus the allotment of Plots in favor of Non-applicant no. 4 and 5 by the non-applicant no.-1 is wrong per se iv. Change in the terms of reference by MPSEIAA is in contravention to the jurisprudence of EIA Notification and reflects the malice of MPSEIAA towards Environmental concerns.
v. Violation of the Bio-Medical Waste Rules, 2016 which mandates the selection of CBWTF site in consonance with CPCB Guidelines and CPCB Guidelines does not permit establishment of new CBWTF unless the existing CBWTF has attained its optimum capacity.
vi. Permitting Red category of Industries to be established at an integrated place earmarked for Yellow category of industries.
vii. Lackadaisical approach adopted by MPSEIAA towards the explicit directions issued by CPCB, more specifically the directions issued 2 by CPCB to all State MPSEIAA vide order dated 08.03.2018 and the directions issued vide letter at 09.12.2021."
2. Biomedical Waste is one of the most hazardous waste generated in today's time and various state agencies have formulated various laws time and again with necessary improvements so as to ensure that Bio-Medical Waste is treated and disposed of properly so as to minimalize the pollution of environment by way of Bio-Medical Waste pollutants. Initially, for treatment of Bio-Medical Waste, there used to be captive incinerators but eventually with the passage of time when it was realized that captive plants are difficult to monitor and can be one of the major reasons attributable towards violation of the environmental norms, it was formulated that there shall be establishment of common Bio-Medical Waste treatment facilities throughout the nation. This was done majorly to limit the number of bio medical waste treatment facility and disposal plants and to keep a proper check and monitor over these by the concerned State Pollution Control Boards as well as the Central Pollution Control Board.
3. It is submitted by the applicant that :-
"1. In the Chambal division more particularly with respect to Districts Gwalior, Sheopur and Datia, there is already an existing common Bio medical waste treatment facility in operation since the year 2017. In terms of the annual reports and gap analysis report available online on the portal of the MPPCB, the Common Bio Medical Waste Treatment Facility for Districts of Gwalior, Sheopur and Datia is working with total bed strength of 7237 beds out of the total capacity of 10,000 beds.3
2. In the Malapur-Ghrongi Industrial area of District Bhind, the Non- Applicants No. 4 and 5 have applied for allotment of Plots for establishing Common Bio Medial Waste Treatment Facilities and vide allotment letter dated 25.08.2021, Plot No. 16GAA has been allotted in favour of Non Applicant No. 4 - MIs SINS Solutions and vide Letter of Intent dated
04.10.2021, the Letter of Intent for Plot No. 22GAA has been allotted in favour of Non-Applicant No. 5 - M/s JRR Waste Management Private Limited.
3. In the year 2016, the Non-Applicant No. 3 issued the revised guidelines for Common BioMedical waste Treatment and Disposal Facilities in consonance with the Bio Medical Rules, 2016. In terms of the CPCB guidelines, there were categorical directions with respect to the location criteria to be followed by every CBWTF. Some of the relevant abstract:
"8) Coverage area of CBWTF Suggested coverage area for development of a CEWTF is as follows:-
A CBWTF located within the respective State/UT shall be allowed to cater healthcare units situated at a radial distance of 75 Km. However, in a coverage area where 10,000 beds are not available within a radial distance of 75 Kms, existing CBWTF in the locality (located within the respective State/UT) may be allowed to cater the healthcare units situated upto 150 Km. radius w.r.t its location provided the biomedical waste generated is collected, treated and disposed of within 48 hours as stipulated under the BMWM Rules.
In case, number of beds is exceeding > 10,000 beds in a locality (i.e. coverage area of the CBWTF under reference) and the existing treatment capacity is not adequate, in such a case, a new CBWTF may be allowed in such a locality in compliance to various provisions notified under the Environment (Protection) Act, 1986, to 4 cater services only to such additional bed strength of the HCFs located.
In case of hilly areas, considering the geography, only one CBWTF with adequate treatment capacity may be developed covering atleast two districts to cater treatment services to the HCFs located in the respective Districts. The selection and allocation of site etc. should be done as per the criteria suggested under these guidelines. The treatment charges to be prescribed by the respective SPCB/PCC in consultation with the State Advisory Committee to be constituted under the BMWM Rules by the respective State Government or UT Administration."
The relevant provisions of the Bio Medical waste Rules, 2016 are also produced as under:
Section 3 (f) "bio-medical waste" means any waste, which is generated during the diagnosis, treatment or immunisation of human beings or animals or research activities pertaining thereto or in the production or testing of biological or in health camps, including the categories mentioned in Schedule-I appended to these rules;
Rule 17 Site for common bio-medical waste treatment and disposal facility.-(1) Without prejudice to rule 5 of these rules, the department in the business allocation of land assignment shall be responsible for providing suitable site for setting up of common biomedical waste treatment and disposal facility in the State Government or Union territory Administration.
(2) The selection of site for setting up of such facility shall be made in consultation with the prescribed authority, other stakeholders and in accordance with guidelines published by the Ministry of Environment, Forest and Climate Change or Central Pollution Control Board.5
4. It is further submitted by the applicant that environmental rules are violated on the grounds that :
"1. Guidelines issued by the Central Pollution Control Board "Revised Guidelines for Common Bio Medical Waste Treatment and Disposal Facilities" under the clause of location criteria clearly puts an embargo of maintaining a radial distance of 75 Xms. from the already existing Common Bio Waste Treatment Facility (in short "CBWTF"), when the existing CBWTF has not exhausted its authorization capacity of 10000 beds whichever is less. In the instance case, there is a capacity of more than 200 beds still remaining with the existing CBWTF at Gwalior.
2. The Non-Applicant No.1 - M.P. Industrial Development Corporation Ltd. had wrongly issued the allotment letters in favour of the Non-Applicant No.4&5, as the establishment of CBWTF falls under the Prohibited categories of Industries mentioned in the Scheme of M.S.M.E. Ko Audhyogic Bhoomi Tatha Bhavan Avantan Avum Prabandan Niyam, 2021.
3. The newly proposed CBWTF of the Non-Applicant No.4&5 are located very close to the Maharajpur Airforce Station and in terms of the mandatory requirement of obtaining requisite NOC from Airport Authority, the allotment of land or grant of any other permission(s) should not have been permitted by any of the Non-Applicants in favour of Non-Applicant No.4&5.
4. The Non-Applicant No. 2 - MPSEIAA has failed to acknowledge and understand the legislative intent of creation of MPSEIAA, as the utmost responsibility of MPSEIAA is to admeasure the environmental impact by the industry of project proponent. In the instant case, MPSEIAA has accepted the application of the Non-Applicant No.4&5 and against the jurisprudence of environmental norms, TOR has been issued in favour of the Non-Applicant No.4&5, which is bad in the eyes of law. The 6 arguments vis-a-vis that Environmental Clearance is yet to be accorded is nullified from the fact that under Section 20 of the National Green Tribunal Act, 2010, the precautionary principle has to be followed.
5. To utmost shock and surprise, the conditions mentioned in the Terms Of Reference (TOR) issued by MPSEIAA in favour of the Non-Applicant No.4&5 have been violated in totality, as the SEAC in its meeting has considered the ETA Report furnished by the Non-Applicant No.4&5, whereas, the same is absolutely ill founded and prepared in utter disregard to the various norms including the guidelines issued by Central Pollution Control Board."
5. The matter was taken up by this Tribunal on 09.03.2022 and a committee consisting one representative from Central Pollution Control Board, representative from the MPSEIAA and the representative of the Madhya Pradesh Pollution Control Board was constituted with the direction to submit the factual and action taken report. The members of the joint committee visited the site and after inspection submitted the report, which is as follows :-
"OBSERVATIONS:-
The Joint Committee has visited two sites as mentioned in the order dated 09.03.2022. The status as observed by the Joint Committee is summarized as under:-
1. The Joint Committee has visited two sites of proposed CBWTF situated at industrial area Malanpur - Ghirongi, Tehsil Gohad, District Bhind namely :-
M/s JRR Waste management Pvt. Ltd., Plot No. 22 & 23 GAA, M/s VNS Solution, Plot No. 16 GAA 7 Both sites were seen vacant and no construction has been started at both sites so far. Photographs of both sites taken during inspection are enclosed.
2. At present the jurisdiction of Regional office M.P. Pollution Control Board, Gwalior cover 5 district namely Gwalior, Morena, Datia, Bhind and Sheopur. The Bio-medical waste generated by HCFs situated within Regional Office, Gwalior jurisdiction is being collected, treated, transported and dispose of by 2 number CBWTFs. The details of both CBWTF of the area is as under-
M/s Devis Surgico, Gwalior (CBWTF) Title of details Description Supporting enclosure (Annexure) Location of site of Survey No. 1331/2, C- 3 CBWTF Village Antri, Tehsil Chinor, District Gwalior , M.P.) GPS Coordinates site of Latitude 26.0637 N the Longitude78.2265 E District allotted to Gwalior, Datia and C-3 CBWTFfor management Sheopur of BMW Consent/Authorization Collection, Storage , C-3 Transport, granted by MPPCB to Treatment and Disposal of CBWTF for BMW Validity of Consent AW/ Consent - 31.03.2024 C-3 Authorization HOWM Authorization C-4 31.03.2026 BMW Authorization 31.03.2024 C-4 EC Granted by 28.02.2018 C-5 MPSEIAA on CBWTF start date 21.04.2019 --
Capacity of CBWTF as Incinerator - 100 kg/hr C-3 per consent of MPPCB Autoclave - 250 ltr/cycle Shredder - 50kg/cycle 8 M/s JRR Waste Management Pvt. Ltd. Agra (CBWTF) Title of details Description Supporting enclosure (Annexure) Location of site of CBWTF Survey No. 670 C-6 Village Dharera, Tehsil Atmatpur, District Agra, UP GPS Coordinates of the site Latitude 27.2288 N --
Longitude 78.1801 E
District allotted to CBWTF for Bhind and Morena C-6
management of BMW
Authorization granted by Only collection and C-6
MPPCB to CBWTF for transport of BMW
Validity of Authorization BMW Authorization - C-6
31.08.2023
EC Granted by MPSEIAA on NA --
BMW collection started fromthe 01.08.2005 --
allotted area on (Old Name M/s Dutta
Enterprises Ltd.)
5. Presently the bio medical waste generated from district Bhind and Datia is being collected by the M/s JRR Waste Management Private Limited, Agra and has valid authorization for collection and transport till 31.08.2023. Now M/s JRR Waste Management Private Limited, Agra proposed to establish CBWTF at notified industrial area Malanpur-Ghirongi, District Bhind, M.P. to treat its own collected waste and to cater the future requirement of the area if any. The current status of consent, EC and proposed capacity of this CBWTF is as under :
9M/s JRR Waste Management Pvt. Ltd. (CBWTF) Proposed Title of details Description Supporting enclosure (Annexure) Location of Proposed site of Plot No. 22 & 23 GAA, C - 7 & 8 CBWTF Industrial Area Malanpur- Ghironghi, Tehsil Gohad, District Bhind GPS Coordinates of the site Latitude 26.3469 N --
Longitude 78.2691 E
Total Plot Area (Square Meter) 8100 m2 --
Proposed Capacity of CBWTF Incinerator - 250 C- 7
as per records available to Kg/Hr Autoclave -
MPPCB 850 Ltr/Hr
Shredder - 200 Kg/Hr
Consent Granted by Only CTE Granted on C -7
MPPCB and validity 15.09.2021
Amendment Granted on C-8
16.10.2021
EC Granted by MPSEIAA on After the SEAC C-9
recommendation the case
was considered in 713th
SEIAA meeting dated
23.03.2022. SEIAA
decided to defer the
matter till final decision
in O.A. No. 22/2022 (CZ)
pending in the Hon‟ble
NGT
6. Another CBWTF also proposed to be established by M/s VNS Solution at notified industrial area Malanpur - Ghirongi District Bhind, M.P and presently this project proponent does not possess any coverage area. The current status of consent, EC and proposed capacity of this CBWTF is as under -10
M/s VNS Solution (CBWTF) Proposed Title of details Description Supporting enclosure (Annexure) Location of Proposed site of Plot No. 16 GAA, C-10 CBWTF Industrial Area Malanpur-
Ghironghi, Tehsil Gohad, District Bhind GPS Coordinates of the site Latitude 26.3453 N --
Longitude 78.2730 E
Total Plot Area (Square Meter) 4500 m2 --
Proposed Capacity of CBWTF Incinerator - 200 Kg/Hr C - 10
as per records available to Autoclave - 800 Ltr/Batch
MPPCB Shredder - 200 Kg/Hr
Consent Granted by MPPCB Only CTE Granted on C - 10
and validity 21.10.2021
EC Granted by MPSEIAA on After the SEAC C-9
recommendation the case
was considered in 713th
SEIAA meeting dated
23.03.2022. SEIAA
decided to defer the
matter till final decision in
O.A. No. 22/2022 (CZ)
pending in
the Hon‟ble NGT
7. The aerial distance of these 2 new CBWTF sites from exiting CBWTF site of M/s Devis Surgico as per goggle map is 31.76 km. Google site location map showing the location of existing and two proposed CBWTF sites is enclosed. The distance between two proposed CBWTFs is approx. 600 meter as both are located in same industrial area.
8. The SEAC apprised the EC case of both proposed CBWTF mentioned above on 04.03.2022. The final decision is pending before MPSEIAA. After the SEAC recommendation the case was considered in 713th SEIAA meeting dated 11 23.03.2022. SEIAA decided to defer the matter till final decision in O.A. No. 22/2022 (CZ) pending in the Hon‟ble NGT.
9. As per record of M.P. Pollution control Board status of district wise bedded HCFs within jurisdiction of Regional office Gwalior as on May 2022 is summarized as under-
Sr. District CTO CTE Non- Total
No. granted granted consented
bedded bedded bedded
HCFs HCFs HCF
which are which are
operating operating
1 Gwalior 15954 7130 1029 24113
2 Datia 2313 1420 68 3801
3 Sheopur 351 15 18 384
4 Morena 2491 595 206 3292
5 Bhind 2106 436 174 2716
Total 23215 9596 1495 34306
District wise list of bedded HCFs is enclosed.
10. Bio-medical Waste Generation Scenario:
Bio-medical waste generation assessment is most important tool for its management and disposal, by which we design our future CBWTF capacity and number of units required for proper management of generated waste.
Committee studied & analyzed data available in the form of annual reports published by CPCB & MPPCB for last five year (2016 to 2020) for assessment of bio-medical waste and study for future projections. The brief bio-medical waste generation scenario in the Country, Madhya Pradesh & Gwalior region is given below :12
Country Level data:
Average
Bio- Bio- Change of rate % Bio-
medical medical per annum medical
Year No. beds waste waste
waste
generatio generati Bio
generati
n* on Beds Medic
on
(tonne/pe (gm/per al
(gm/per
r day) bed) Waste
bed)
Generati
on
2020 25,44,116 774 304.23 7.83% 25.04%
2019 24,86,327 619 248.96 12.69% 0.81%
2018 22,06,362 614 278.29 5.32% 9.83% 274.10
2017 20,94,858 559 266.84 10.30% 8.12%
2016 18,99,269 517 272.21 7.83% 3.19%
*Quantity of bio-medical waste through bedded & non bedded HCF Source: CPCB Annual Reports Country level Summary of Data within five year:
Average Bio-medical waste generation (within five years) : 274.10 gm/ bed Average growth rate per annum of Bio-medical waste generation: 9.40% Average growth rate of Beds increase (within five years): 7.70%.
State (Madhya Pradesh) Level data:
Average Bio- Bio- Change of rate % Bio-
medical medical per annum
Year No. beds medical
waste waste
Bio waste
generatio generati
Beds Medical generati
n* on
Waste on
(tonne/pe (gm/per
Generati (gm/per
r day) bed)
on bed)
2020 1,15,505 20.00 173.23 15.04% 12.11%
2019 1,00,401 17.85 177.75 5.22% 12.62%
2018 95,421 15.85 166.07 9.47% 6.90% 168.50
2017 87,165 14.82 170.07 5.71% 15.72%
2016 82,449 12.81 155.37 12.47% 19.56%
*Quantity of bio-medical waste through bedded & non bedded HCF Source: MPPCB Annual Reports 13 Summary of Data (State level) Average Bio-medical waste generation (within five years) : 168.50 gm/bed Average growth rate per annum of Bio-medical waste generation: 13.38% Average growth rate of Beds increase (within five years): 9.58% Gwalior region Level (Distt Gwalior, Morena, Bhind, Datia & Sheopur) Waste Average Bio-
Bio- collected by
medical
medical CBWTF
waste
Year Districts waste CBWTF Bio generation
generation* Beds Medical (gm/per bed)
(Kg/per Waste
day) Collection
2020 Sheopur 98
Devis surgico 7757 3257
Gwalior 2753
Datia 141
413.33
Murena 324
JRR 1904 740
Bhind 681
TOTAL 3997 9661 3997
2019 Sheopur 449.57
Devis surgico
Gwalior 1512.38 7273 2566.5
Datia 599.35 379.79
Murena 756.02
JRR 2220 1038.8
Bhind 461.02
TOTAL 3778.34 9493 3605.3
2018 Sheopur 75
Devis surgico 6350 2448.67
Gwalior 2173.67
Datia 200
389.25
Murena 327
JRR 1517 613.59
Bhind 355.05
TOTAL 3130.72 7867 3062.26
2017 Gwalior 1979
Datia 90 Devis surgico
7802 2355
Murena 327
301.85
Bhind 209
Sheopur 75
Total 2680 7802 2355
2016 Gwalior Devis surgico
Datia 7660 1727
No details
Bhind Available 225.46
Bhind
Sheopur
Total 0 7660 1727
*Quantity of bio-medical waste through bedded & non bedded HCF Source: MPPCB Annual Reports 14 Summary of Data (Regional level) Average Bio-medical waste generation (within five years) : 342.50 gm/bed Average growth rate per annum of Bio-medical waste generation: 23.75 % Average growth rate of Beds increase (within five years): 6.28 % Conclusion:
Studying the above data analysis shows that the amount of BMW generation at the national level is 274.1 gm/bed/day while at the State level it is 168.5 gm/bed/day. Whereas at Gwalior region level it shows 342.5 gm/bed/day it clearly indicates the variation.
Hospital beds in India are growing at a rate of 7.70% per annum for five years, whereas 9.40% per year increase in BMW can be seen in the data at National level.
While looking at the data of Madhya Pradesh it is concluded that the growth rate of hospital beds in the last five years is 9.58% per annum, the growth rate in the BMW generation is 13.38% per annum.15
Now the data of Gwalior region, the place in question, shows a growth of 6.28% per annum in the hospital beds in the last five years and 23.75 % per annum in the BMW.
As per record of M.P. Pollution Control Board status of district wise bedded HCFs within jurisdiction of Regional office Gwalior as on May 2022 is 34306 beds.
Thus total bio-medical waste generation of Gwalior Region estimated (i.e. Gwalior, Datia , Morena , Bhind & Sheopur district) as per National average is 9403 kg/day, as per MP State average is 5780.56 kg/day & as per Gwalior regional average is 11749.81kg/day. There are huge gap between national, MP state and regional data. Annual Reports received from CBWTFs by MPPCB, which are enclosed. However on average basis actual waste is being collected by both CBWTFs namely M/s Devis Surgico Gwalior and M/s JRR Waste Management P. Ltd. Agra respectively 483.16 kg/day from 8900 beds and 100.37 kg/day from 2488 beds. In short both CBWTF collected 583.53 kg/day from 11388 beds as per annual report of 2021 and both are claimed they are collecting all generated waste.
If we look at the regional data, it appears to be very high, whereas state level data is very less & which appears to be lower than the national level. In the coming time, there will be an increase in health care facilities in Madhya Pradesh, due to this it seems more appropriate to use national data for this reason, if we use national data, the quantity of bio-medical waste in Gwalior region is taken as 9403.275 kg/day. Its 65% of this quantity will be incinerable which is approximately 6112.128 kg/day.
At present there is only one CBWTF (Devis Surgico) established in Gwalior region, whose incineration capacity is 100 kg / hour. JRR Waste Management 16 Private Limited engaged to only collection and transport of Bio Medical Waste from Bhind & Morena District of this area and takes it to its plant in Agra for disposal There are proposals to set up two new CBWTF in this area. One of which is VNS Solution, which will set up an incinerator plant of 200 kg / hour capacity. There is another JRR Waste Management Private Limited, which will set up an incinerator plant of 250 kg / hour capacity.
Looking at the capacity of their plants, then the first plant (Devis Surgico) can incinerate BMW for about 1000 kg/day in 10hours. Thus VNS will dispose of 2000 kg/hour Bio Medical Waste. Whereas third one JRR will be able to dispose of about 2500 kg/day BMW in 10 hours. In this way, within 10 hours, all three together can dispose of about 5500 kg/day. Both the upcoming plants have been issued to CTE by MPPCB seeing the ground realty of BMW.
Thus, considering the estimated generation quantity of BMW, there is a scope of establishing new CBWTFs in this area. This will strengthen the Bio-medical waste management of the area.
11. Revised guidelines for CBWTF has been published by CPCB on 21.12.2016 copy of guidelines is enclosed. Brief highlights of this guidelines regarding CBWTF location criteria (S.No. 6 of guidelines) and coverage area (S.No. 8 of Guideline) are reproduced as under :-
Location Criteria (Point - 6)
(a) A CBWTF shall preferably be developed in a notified industrial area without any requirement of buffer zone.
Coverage area of CBWTF (Point -8)
(a) A CBWTF located within the respective state/UT shall be 17 allowed to cater healthcare units situated at a radial distance of 75km. However, in a coverage area where 10000 beds are not available within a radial distance of 75km. Existing CBWTF in the locality (Located within the respective state/UT) may be allowed to cater the healthcare units situated up to 150km. radius w.r.to its location provided the bio-medical waste generated is collected, treated and disposal of within 48 hours as stipulated under the BMW Rules.
(b) In case, number of beds is exceeding 10000 beds in a locality (i.e. coverage area of the CBWTF under reference) and the existing treatment capacity is not adequate, in such a case, a new CBWTF may be allowed in such a locality in compliance to various provision notified under the environment (protection) Act, 1986 to cater services only to such additional bed strength of the HCFs located.
12. Both the proposed CBWTF sites are located in the notified industrial area Industrial area Malanpur-Ghirongi, Tehsil Gohad District Bhind..
13. The information and documents related to the notification of industrial area, NOC of Indian Air Force, list of restricted activities into the industrial area and brief details of industrial area Malanpur-Ghirongi were called by Joint Committee from MPIIDCL through letter no 1316 dated 4.5.2022 is enclosed and reply submitted by MPIIDCL to joint committee through letter no 1165 dated 31.5.2022 is enclosed.
(A) Factual status of the major issues raised in petition on which status report sought by Hon‟ble NGT through order dated 09.03.2022 is summarized as below :
18S. Detail of Issues Factual status No. 1 CPCB guidelines mandate CPCB revised guidelines for keeping a distance of CBWTFs do not restrict the 75km between 2 CBWTFS installation of new facility in a unless the capacity of coverage area, if existing facility existing CBWTF is does not have adequate capacity to exhausted. The newly handle quantum of biomedical proposed CBWTFs are waste and does not comply with certainly in violation to the norms prescribed under BMWM
obligation of maintaining Rules, 2016. The fact of the area the desired distance. w.r.to bed number, coverage area, occupancy, already existed CBWTFs as follows:-
Total bed capacity of Private and Government HCFs situated within 5 districts of Regional Office Gwalior is 34306 as per actual data received from MPPCB (Annexure C-12). This bed capacity includes all category i.e. CTO granted, only CTE granted and not consented but operational.
Within Regional Office Gwalior jurisdiction two CBWTFs are indulge in management of BMW at present. M/s Devis Surgico is established at Village Antri District Gwalior. This CBWTF covers the area of 3 districts namely Gwalior, Datia and Sheopur and authorized for collection, storage, transport, treatment and disposal of BMW.
Total bed capacity of Private and Government HCFs situated in these 3 districts is 28298 as per MPPCB record, however only 8900 beds are associated with M/s Devis Surgico as per latest information provided to 19 MPPCB by CBWTF.
Another CBWTF located at Agra, U.P. by M/s J.R.R. Waste Management Pvt. Ltd. and presently collecting BMW from HCFs of District Bhind and Morena and transported it to their CBWTF for further treatment. Total bed capacity of Private and Government HCFs situated in these 2 districts are 6008, however only 2488 beds associated with this CBWTF as per latest information provided to MPPCB by CBWTF.
Now M/s J.R.R. Waste Management Pvt. Ltd. proposed to establish new CBWTF at notified industrial area Malanpur-Ghirongi, District Bhind to treat its own collected waste to reduce the transport time and load of treatment and cater the future requirement of the area if any.
Referring the data analysis described in point number 10 of observations above the amount of BMW generation at the national level is 274.10 gm/bed/ day while at the State level it is 168.5gm/bed/day. Whereas at Gwalior region level it shows 342.5 gm/bed/ day. Thus total bio-medical waste generation of Gwalior Region (i.e. Gwalior, Datia, Morena, Bhind & 20 If we look at the regional data, it appears to be very high, whereas state level data is very less & which appears to be lower than the national level. In the coming time, there will be an increase in health care facilities in Madhya Pradesh, due to this it seems more appropriate to use National data for this reason, if we use National data, the quantity of bio-medical waste in Gwalior region is taken as 9403.275 kg/day. Its 65% of this quantity will be incinerable which is approximately 6112.128 kg/day .
At present there is only one CBWTF (Devis Surgico) established in Gwalior region, whose incinerator capacity is 100 kg / hour. JRR Waste Management Private Limited engaged to only collection and transport of Bio Medical Waste from Bhind & Morena District of this area and takes it to its plant in Agra for disposal.
There are proposals to set up two new CBWTF in this area. One of which is VNS Solution, which will set up an incinerator plant of 200 kg / hour capacity. There is another JRR Waste Management Private Limited, which will set up an 21 incinerator plant of 250 kg / hour capacity.
Looking at the capacity of their plants, then the first plant (Devis Surgico) can incinerate BMW for about 1000kg/day in 10 hours.
Thus VNS will dispose of 2000 kg/hour Bio Medical Waste.
Whereas third one JRR will be able to dispose of about 2500kg/day BMW in 10 hours. In this way, within 10 hours, all three together can dispose of about 5500 kg / day BMW. However actual waste is being collected by both the present CBWTFs is 585.53 kg/day (as per annual report of both CBWTF).
Both the upcoming plants have been issued to CTE by MPPCB seeing the ground realty of BMW.
Thus, considering the quantity of BMW, there is a scope of establishing new CBWTFs in this area. This will strengthen the Bio-
medical waste management of the area.
So CPCB guidelines mandate keeping a radial distance of 75 kilometers between 2 CBWTFs is not applicable here and new CBWTFs may be allowed. So this issue raised by applicant is not considerable in present scenario.
2 Newly proposed CBWTFs Industrial area Malanpur-Ghirongi are situated nearby the is a notified industrial area of Air Government of Madhya Pradesh.22
Force Station and in terms As per MPIIDCL regional office of the Guidelines for issue Gwalior this industrial area was of NOC for constructions developed in period 1985-90 and around Indian Air Force NOC from Indian Air Force is not Aerodromes, no such available in their record. MPIIDCL is activity can be permitted one of the respondents of the case. within 20 km radius.
Meanwhile, seeing the specific location of the site. MPSEIAA also grant condition in ToR „PP should obtain NOC from civil aviation regarding distance of the project site from the airport and also inform to PP M/s VNS solution (Case no.
8636/2021) for the same for which SEIAA has issued TOR‟ 3 The MP MSME incentive CBWTF is not included in list of Scheme, 2021 prescribed prohibited industries submitted by applicant with petition. So it is not list of prohibited industries true that establishment of CBWTF is and the newly proposed prohibited in industrial area Malanpur- Ghirongi.
CBWTF falls under the same and thus the Also Revised Guidelines for CBWTFs allotment of Plots in favor published by CPCB on 21.12.2016 of Non-applicant no. 4 and preferred the development of CBWTF 5 by the non-applicant no.- in a notified industrial area as per 1 is wrong per se location criteria 6(a) of Guidelines.
The MPSEIAA issued additional Terms of Reference (in short ToR) by incorporating following conditions:-
a. Details of unit located within the coverage area of project site.
23 4 Change in the terms of reference by MPSEIAA is in b. Route chart of the districts by contravention to the showing collection of bio jurisprudence of EIA medical wastes for treatment Notification and reflects by the proposed units. the malice of MPSEIAA towards Environmental c. Project Proponent (PP) should concerns. consult with neighboring industries existing in the area regarding establishment of proposed unit. d. Health department guidelines for establishment of such units. e. Global warming potential and carbon foot print of the industrial activities should be studied and discussed in details during EIA study. f. PP should obtain NOC from civil aviation regarding distance of the project site from the airport and also inform to PP M/s VNS solution (Case no. 8636/2021) for the same for which SEIAA has issued TOR. By perusal of the above mentioned conditions it is apparent that the conditions of the ToR are made more stringent by issuance of additional ToR therefore, the apprehension about any malice in issuance of additional ToR is misconceived. In light of status mentioned in Sr. No. 1 above it seems that mandate of selection of CBWTF site in notified industrial area Malanpur-Ghirongi is as per criteria mentioned in CPCB guidelines. 24 5 Violation of the Bio- As per MPPCB record total medical Waste Rules, bed strength in the area is 34306 2016 which mandates and actual membership of the selection of presently serving CBWTFs are CBWTF site in 11231 and still 23075 beds are consonance with CPCB unattended to accommodate these additional beds new Guidelines and CPCB facilities may be installed. Guidelines does not permit establishment of new CBWTF unless the existing CBWTF has attained its optimum capacity. 6 Permitting Red category of The categorization will be done on Industries to be the basis of composite score (0-100 established at an marks) of Pollution Index. Based on integrated place the score of the Pollution Index, earmarked for Yellow following categorization be made, if category of Industries. scores 60 and above be categorized as Red, if scores from 30 to 59 be categorized as Orange, if scores from 15 to 29 be categorized as Green, if less than 15 be categorized as White or non-polluting industry and as per classification there is no yellow category of industry. As per CPCB categorisation of industries, the CBWTF are classified under non-industrial operations as such facilities are classified as Red but these are parts of pollution control facilities. Presently in Malanpur industrial area various large scale red category of industries like pharma, chemical, sugar, milk processing etc. has been operational. The industrial plots are allotted to Non- applicant no. 4 and 5 CBWTFs by MPIIDCL in notified industrial area Malanpur-Ghirongi. Even after that MPPCB may impose strict pollution control measures such as adoption of best available technologies, ZLD, stringent standards of emission for not causing any adverse impact on environment and habitation in the vicinity before granting CTO. 25 7 Lackadaisical approach The information of this point adopted by MPSEIAA provided by MPSEIAA is as follows towards the explicit :- directions issued by CPCB, more specifically the The CPCB has issued the citing directions issued by CPCB guidelines to set up CBWTF unit to all State MPSEIAA vide these guidelines fall into the order dated 08.03.2018 category of directives, the MPPCB and the directions issued has issue the CTE after the initial
vide letter at 09.12.2021. gap analysis in view of the directives issued by the CPCB.
However, as per CPCB these guidelines are mandatory henceforth under the Bio-medical Waste Management Rules, 2016.
Further, any EC will be granted for specific site depends upon the outcome of the EIA report, provisions of CPCB guidelines and MPPCB coverage criteria availability of beds and experience and expertise in handling of BMW. During the EC granting process all the necessary guidelines including letter dated 08/03/2018 & 09/12/2021are considered.
Conclusion:
As per record of M.P. Pollution Control Board district wise bedded HCFs within jurisdiction of Regional office Gwalior are 602 and total bed capacity is 34306 beds as on May 2022.
As per data analysis described in this report the amount of BMW generation at the National level is 274.1 gm/bed/day while at the MP State level it is 168.5 gm/bed/day. Whereas at Gwalior region level it is 342.5 gm/bed/day.
Thus total bio-medical waste generation of Gwalior Region (i.e. Gwalior, Datia , Morena , Bhind & Sheopur district) as per National average is 9403 kg/day, as per MP State average is 5780.56 kg/day & as per Gwalior regional average is 11749.81kg/day. There are huge gap between National, MP State and Regional data.
If we look at the regional data, it appears to be very high, whereas state level data is very less & which appears to be lower than the national level. In the coming time, there will be an increase in health care facilities in Madhya Pradesh, due to this it seems more appropriate to use national data for this reason, if we use national data, the quantity of bio-medical waste in Gwalior region is taken as 9403.275 kg/day. Its 65% of this quantity will be incinerable which is approximately 6112.128 kg/day. The 26 actual waste is being collected by the present CBWTFs are 585.53 kg/day from 11388 beds as per annual report of year 2021 and both are claimed they are collecting all generated waste.
At present there is only one CBWTF (Devis Surgico) established in Gwalior region, whose incinerator capacity is 100 kg / hour. JRR Waste Management Private Limited engaged to only collection and transport of Bio Medical Waste from Bhind & Morena District of this area and takes it to its plant in Agra for disposal.
There are proposals to set up two new CBWTF in this area. One of which is VNS Solution, which will set up an incinerator plant of 200 kg / hour capacity. There is another JRR Waste Management Private Limited, which will set up an incinerator plant of 250 kg / hour capacity.
Looking at the capacity of their plants, then the first plant (Devis Surgico) can incinerate BMW for about 1000kg/day in 10hours. Thus VNS will dispose of 2000 kg/hour Bio Medical Waste. Whereas third one JRR Waste Management Pvt. Ltd. will be able to dispose of about 2500 kg/day BMW in 10 hours. In this way, within 10 hours, all three together can dispose of about 5500 kg / day BMW if this much quantity will generate.
Both the upcoming plants have been issued to CTE by MPPCB seeing the ground realty of BMW.
Thus, considering the quantity of BMW generation, there is a scope of establishing new CBWTFs in this area. This will strengthen the Bio- medical waste management of the area.
In view of the above gap new CBWTF may be allowed without disturbing the members of already existing CBWTF i.e. M/s Devis Surgico Gwalior in accordance with CPCB guidelines.
The proposed CBWTFs are located in notified industrial as per CPCB guidelines. The new CBWTFs may cater services only to new members or additional bed strength of the HCFs located in the area.
Recommendation:
1. As per the MPPCB the total bed capacity of Regional Office, MPPCB, Gwalior region is 34306 beds but as per the information received from the two numbers of CBWTFs working in the region they covered only 10838 beds. This is 27 considerable gap in coverage of beds by CBWTFs. So, the CBWTFs should be directed to collect all the biomedical waste generated in the allotted area irrespective member HCFs & raise the bills with intimation to regulatory authorities i.e. MPPCB & CMHO who granted authorization & licenses to HCFs. This will help in combating proliferation of infectious biomedical waste mixing with municipal solid waste.
2. There is a significant gap between the numbers of beds registered with MPPCB and CBWTFs. There is a large gap between waste generation and actual collection in the area.
In view of the above, fresh gap analysis may be conducted for the area and based on the latest data on actual waste generation and treatment capacity of presently existing CBWTFs state authorities may take further action accordingly.
3. MPPCB may take stringent action against those HCFs who are operating without CTE and CTO as total numbers of unauthorized beds are 11091 and impose the Environmental Compensation in accordance to CPCB guidelines. If presently working CBWTFs are under capacity w.r.to waste collection and treatment then alternate arrangements must be made till the new facility will not installed.
4. MPPCB may provide the list of remaining non-member 23075 beds to CBWTFs and instruct them to provide the membership for treatment of waste at the earliest after following all due procedures.
Action Taken :-
The SEAC apprised the EC case of both proposed CBWTF mentioned above on 04.03.2022. The final decision is pending before MPSEIAA. After the SEAC recommendation the case was considered in 713th MPSEIAA meeting dated 23.03.2022.
MPSEIAA decided to defer the matter till final decision in O.A. No. 22/2022 (CZ) pending in the Hon‟ble NGT."28
6. List of CTO granted bedded HCFs under ROMPPCB Gwalior and the other districts are attached by the Joint Committee which is as follows:-
LIST OF CTO GRANTED BEDDED HCFs UNDER ROMPPCB GWALIOR S.No. PCB ID NAME & ADDRESS OF HCF Beds DISTRICT GWALIOR
1. 363813 Abhigya Dental Care Center, Akash Ganga Aparment Patel Nagar City 2 Center, Gwalior
2. 116428 Agrawal Hospital,Dr. H.P. Agrawal,A/1,Gargaj Colony Bahodapur 3 Gwalior
3. 119006 Agrawal Hospital & Prasuti Grah, J-18, Gandhi Nagar, Gwalior 15
4. 116428 Agrawal Hospital And Reseach Institute, H - 204 Madhav Nagar, 25 Gwalior
5. 110523 Alok Nurshing Home,9, Raghvendra Nagar, City Centre Gwalior 15
6. 112026 New Alpana Hospital, 23- Yayu Nagar Gwalior 6
7. 123856 Ankur Bal Chikitsalya, Jiwaji Ganj Lashkar Gwalior 20
8. 125851 Apex Hospital ,University Road, Govindpuri Gwalior 16
9. 119892 Apoorva Nursing Home, Mahavir Chowk Taraganj, Gwalior 10
10. 117680 Archana Health Care, House No 310 Sharda Vihar City Center Gwalior 10
11. 126178 Arora Hospital & Research Center,20, Lalitpur Colony, Lashkar 15 Gwalior
12. 128046 Arun Memorial Icu, 22, Laxmibai Colony, Gwalior 15
13. 362242 Asha Hospital Gwalior, Gomti Ki Phadi Sikandar Kampoo, Gwalior 5
14. 133147 Ashirwad Hospital & Resarch Centre, G. R. Medical College Gwalior 15
15. 115379 Atishay Hospital, Chandorkar Ka Bada, Chhapar Wala Pul, Lashkar, 15 Gwalior
16. 136852 Ayrogyadham Chikitsalaya & Research Centre,Near A. G. Office 50 Bridge, City Center Gwalior
17. 119004 Bansal Eye Hospital, Nawab Kothi Kampoo Lashkar Gwalior 2
18. 116683 Bansal Hospital, Hanuman Chouraha Lashkar Gwalior 10
19. 117506 Bimr Hospitals Surya Mandir Road, Gwalior 35 0
20. 114598 Cancer Hospital & Research Institute, Cancer Hill, Mandre Ki Mata, 25 Gwalior 6
21. 360385 Chahak Hospital, 18, Lalitpur Colony Gwalior 4
22. 125269 Chandak Hospital & Research Institute,14 Hospital Road Gwalior 50
23. 126423 Chandra Hospital,266, Jiwaji Nagar, Thatipur, Gwalior 30
24. 121337 Chirayu Hospital, Ratan Colony, Jiwaji Ganj, Lashkar,Gwalior 15
25. 126587 Choudhary Nursing Home ,271, C. P. Colony, Morar, Gwalior 10
26. 115108 City Hospital & Research Centre, Jail Road Bahodapur Gwalior 10
27. 124013 Deepak Johri Nursing Home,Ganesh Colony Naya Bazar Gwalior 7
28. 115431 Deepanjali Nursing Home,A-1 Bhagwan Colony, Thatipur ,Gwalior 9
29. 362168 Dinesh Mishra Memorial Health Care Center & Maternity Home, 38-C, 6 Jawahar Colony, Kampoo, Lashkar,Gwalior
30. 117772 Divya-Drishti Eye & Laser Center Zinsi Road No. 2 Lashkar Gwalior 4
31. 374195 Dr. Bandil Memorial Orthopedic & Maternity Research Center, Shinde Ki Chhawni, Lashkar, Gwalior, 5
32. 117575 Dr. Bansal Hospital, E-11, Govindpuri, Gwalior 18
33. 125491 Dr. Kaul Hospital & Research Centre, Naya Bazar Lashkar Gwalior 38
34. 117635 Dr. Verma Hospital & Fertility Center, Argade Ki Gali, Dal Bazar, 10 Lashkar, Gwalior,
35. 127102 Dubey Ortho. & Maternity Hospital , Shinde Ki Chhawani, Lashkar, 20 Gwalior
36. 119005 Family Care Hospital,Bhuteshwar Colony, Shabd Pratap Ashram, 10 Gwalior 29
37. 126525 Garg Nursing Home,Mahadaji Park Lashkar Gwalior, 15
38. 116675 Gaur Hospital,11 - A, Jawahar Colony, Lashkar Gwalior 9
39. 122981 Gaur Nursing Home,Khurjewala Mohalla Daulat Ganj ,Lashkar 20 Gwalior
40. 128797 Gouri Hospital & Maternity Home, Gola Ka Mandir, Gwalior 15
41. 111068 Global Speciality Hospital, Behind Hotel Sita Manor, Gandhi Road, 50 Thatipur, Gwalior
42. 131904 Gokhale Hospital,Gokhale Hospital, Kamal Singh Ka Bag, Shinde Ki 7 Chhawani,Lashkar, Gwalior
43. 117656 Govil Hospital & Research Center,Govindpuri Thatipur Gwalior 15
44. 128488 Grover Hospital,Swasthya Sada Baradari Chouraha, Morar, Gwalior 22
45. 117104 Gupta Nursing & Maternity Home,Garam Sarak Morar Gwalior 30
46. 129564 Gurjar Hospital,Shinde Ki Chawani Lashkar,Gwalior 15
47. 128801 Gwalior Eye Hospitalshinde Ki Chawani Lashkar, Gwalior 4
48. 125910 Hansraj Memorial Hospital, 57-58, Vinay Nagar, Sector No.2, Gwalior 10
49. 138294 I. P. & O. S. Dewan Memorial Hospital & Reasearch Institute,Huzrat 20 Road Gwalior
50. 144697 Ideas Hospital & Research Centre,Baretha Near Air Force Area Itava 190 Road Nh 92 Gwalior
51. 129456 Ishan Hospital,Jinsi Road No. 1 Gwalior 8
52. 124780 Itm Hospital & Research Center ,Sithouli, Nh-75, Jhansi Road Gwalior 100
53. 116800 J. S. Memorial Hospital,115 Mayur Nagar, Behind Basant Talkies, 5 Thatipur, Gwalior
54. 141167 Jai Maa Peetambara Hospital,Char Shahar Ka Naka Hazira, Gwalior 15
55. 124233 Janak Hospital, Jinsi Marg No.3, Lashkar, Gwalior 35
56. 116298 Jeevan Jyoti Netralaya,City Centre Side No. 1, Near Central Park Hotel 6 Gwalior
57. 119428 Joshi Hospital, Nai Sarak Lashkar, Gwalior 15
58. 124435 Joy Hospital, Behind Bhadoriya Market, Darpan Colony Thatipur 5 Gwalior
59. 117617 K. S. Hospital, Guda Gudi Ka Naka, Gwalior 100
60. 114750 K.D.J. Hospital, Baradar Crossing Morar Gwalior 20
61. 117862 K.S. Homeopathic Hospital, )Village Piproli Chirvai Naka,Gwalior 25
62. 118275 Kailash Superspeciality Hospital,Near Hanuman Talkies, Idgah 50 Kampoo, Lashkar, Gwalior,
63. 118277 Kalpana Hospital,Near Hotel Cb Palace, Sinde Ki Chhawani, Lashkar, 51 Gwalior
64. 115432 Kalyan Memorial Hospital,Baradari Chouraha Morar, Gwalior- 100
65. 122281 Kanhaiyalal Vinodkumari Memorial Eye Hospital Pvt, Ltd,Near Sardar Petrol Pump Nimbalkar Ki Goth Kampoo,Lashkar Gwalior 3
66. 115403 Kartik Hospital,Hospital Road, Lashkar, Gwalior 9
67. 114130 Kilkari Hospital & Research Centre,Nai Sarak, Lashkar Gwalior, 35
68. 360372 Kishori Devi Smiriti Chikitsalya, Jawahar Colony Gwalior 10
69. 125332 Konark Hospital,Opposite Ram Bagh Colony Gate, Shinde Ki 16 Chhawani, Gwalior
70. 117622 Kurele Hospital & Nursing Home,Geeta Takeej Road Dabra Gwalior 6
71. 360242 Kusum Memorial Heart & General Hospital, 86, Vinay Nagar Sector 4, 5 Gwalior
72. 363352 Life Care Hospital,Galla Kothar Chauhan Piyau Thatipur,Gwalior 20
73. 119429 Lifle Line Hospital,Zinsi Marg No. 1, Khubi Ki Bajriya, Lahskar Gwalior 10
74. 363842 M.P. Multispeciality Hospital,M-190 Madhav Nagar Gwalior 20
75. 374230 Maa Kankeshwari Fertility &Endoscopy Sergical Center,45-A, Vikas 5 Nagar, Gwalior
76. 126951 Maheshwari Nursing Home,85, Laxmibai Colony, Gwalior 100
77. 126955 Malhotra Nursing Home,24, Rambag Colony, Chinde Ki Chawani 15 Lashkar, Gwalior
78. 121608 Mamta Hospital,Nai Sarak Near Harinirmal Talkies Gwalior 10
79. 362347 Manas Hospital,40, Khedapati Colony Near Sai Baba Tem., Beh. 5 Gwalior
80. 124599 Manav Netralaya And Lasik Laser Centre,Huzrat Chouraha, Lashkar, 4 Gwalior 30
81. 108921 Mangal Nursing Home,Chandra Nagar Gwalior 50
82. 124766 Mansarovar Care Hospital,7 Number Chauraha Morar Gwalior 100
83. 116297 Mehra Childern Hospital And Nicu,21 Anupam Nagar University Road 15 Gwalior
84. 121317 Metro Neuro Hospital,N 10 Chetakpuri Gwalior 20
85. 138287 Modern Nursing Home & Manu Damodar Hospital,Opp. Hujrat 5 Kotwali, Lashkar Gwalior
86. 115378 Modi Hospital, Subash Gang Dabra. Gwalior 5
87. 126351 Mrg Hospital,10, Tansen Nagar, Gwalior 6
88. 124235 Mundra Nursing Home,Naya Bazar Lashkar Gwalior 22
89. 126246 Muskan Bal Chikitsalaya, Jinsi Marg No. 3, Roxy Pul Lashkar Gwalior 10
90. 115381 Navjeevan Hospital, Opp. Schindia Kanya Vidhyalaya, Moti Mahal 40 Road, Padav, Gwalior
91. 360382 New Life Hospital,Shinde Ki Chawani, Gwalior 18
92. 121545 Nidan Heart & Maternity Hospital, 2 Khedapati Colony Gwalior 20
93. 124638 Niramaya Nursing Home,Gadhve Ki Goth, Lashkar,Gwalior 10
94. 363779 Nivaran Hospital,2/3new Kherapati Colony Phoolbagh,Gwalior 15
95. 360271 Olyai Hospital,Hospital Road Lashkar Gwalior 15
96. 123133 Om Sai Ent Hospital, Roxy Pul, Lashkar, Gwalior 2
97. 362794 Paras Childern Hospital,88 Mayur Market Thatipur Gwalior 15
98. 110997 Parivar Hospital, Multispecility & Research Centre Hospital Road, Near J. A. Hospital Gwalior 100
99. 112751 Phulwari Mother & Child Hospital,Tansen Nagar Gwalior 10
100. 124600 Pitambara Hospital,29, Nehru Colony Thatipur, Gwalior 9
101. 124955 Prasad Nursing Home,Tansen Road Hazira, Gwalior 23
102. 115409 Prayaas Childern Hospital,B-18 Manglam Garden Ke Pass Gandhi 35 Road University Tiraha,Gwalior
103. 119008 Prime Hospital,C-2, C-3 Kailash Nagar,City Center Gwalior 50
104. 127174 Pulse Multispeciality Hospital Run By Vikas Education Society ,G-8, Gtb Tower, Sarswati Nagar, University Road, Gwalior 100
105. 362734 R.K.Memorial Heart Hospital &Medical Carecenter 25ravi 8 Nagar,Gwalior
106. 117853 Radheshyam Gupta Memorial Hospital,Subhash Ganj, Dabra Gwalior 2
107. 138329 Ramadevi Smriti Maternity & Nursing Home,Gargaj Colony, Opposite 50 Bahodapur, Gwalior
108. 123868 Ratan Jyoti Netralaya, Opthalmic Institute & Research Centre,18, Vikas Nagar Near Sai Baba Temple Gwalior 20
109. 117607 Rathi Hospital,Nai Sadak Lashkar Gwalior 16
110. 115337 Rjn Apollo Spectra Hospital,18 B, Vikas Nagar, Near Sai Baba Temple, 150 Gwalior,
111. 129204 Royal Hospital Gwalior,Kampoo Road Lashkar Gwalior 20
112. 111001 S. M. Medical Care,Sailar Ki Goth, Gwalior 7
113. 114154 S. R. Memorial Hospital Vaishno Devi Campus, Near Gupteshwar 100 Mandir Tighra Road Gwalior
114. 119526 S.M. Hospital & Research Centre Pvt. Ltd., Opposite Madhav 35 Dispencery, Lashkar Gwalior
115. 134599 Sahu Hospital,Kali Mai Santar Morar Gwalior 15
116. 362472 Sai Shraddha Hospital, Thatipur Chouraha, Gandhi Road, Gwalior 15
117. 362248 Sai Shradha Hospital,Usha Colony, Near Park, Dabra, Gwalior 7
118.
119. 360893 Sanjeevan Chikitasalya & Nursing Home,Jhansi Road Oppo. Shriram 2 Colony Gwalior
120. 117752 Sanjvani Hospital & Research Centre,Behind Hotel Sita Manor, 12 Gandhi Road Thatipur ,,Gwalior
121. 130089 Sankalp Hospital,Ram Nagar Baradari Chouraha Morar Gwalior 15
122. 125701 Sankalp Netralaya,Mall Road, Morar, Gwalior 4
123. 122228 Saraf Hospital,Old High Court Road Gwalior 35
124. 123493 Sarvodaya Hospital & Troma Unit,Jadhav Colony, Naka 25 Chandrabadani, Lahkar ,Gwalior 31
125. 123225 Satyam Ent Care Canter,Naya Bazar Chouraha Lashkar Gwalior 5
126. 126049 Shabad Pratap Nursing Home ,Shabad Pratap Ashram Gwalior 15
127. 127862 Shanta Nursing Home,Patankar Bazar, Lashkar, Gwalior 26
128. 119237 Shanti Netralaya,Near Navdeep Travels, Jinsi Road No 3, 1 Lashkar,Gwalior
129. 117621 Shitala Sahai Institute Of Medical Sciences , Gwalior (Jan Vikasnyas),Cancer Hospital Parisar, Cancer Hill Mandre Ki 95 Mata,Gwalior
130. 111516 Shiwji Bal Chikitsalya,Near Mathelisharan Gupta Chouk Lashkar 25 Gwalior
131. 115402 Shri Anandpur Trust Charitablehospital,Ganga Malanpur Purani 10 Chavni, Gwalior
132. 361699 Shri Sai Manglam Multi Specility Hospital 79, Tansen Nagar, Hazeera 10 Gwalior
133. 362346 Shri Sanjeevani Hospitalin Front Off Bus Stand Jhansi Gwalior Road 15 Dabra, Gwalior
134. 116296 Shrijee Hospital,70 Sarswati Nagar University Road,Gwalior 10
135. 362304 Shubham Hospital,14-B Vijay Nagar Extension Basant Vihar Gwalior 25
136. 361889 Siddhivinayak Hospital \ Dr. Abhinav Khare ,Opp Civil Hospital,Mall 10 Road,,Morar Gwalior
137. 129517 Sight Care Eye Hospital,118 Kailash Vihar, City Centre, Gwalior 5
138. 123691 Soham Hospital & Research Center Mayur Market Thatipur, Gwalior 25
139. 360356 St. Joseph Hospital Onagar Kheriya Modi, Morar, Gwalior 25
140. 114234 Sunayana Eye Care,Dwarkadhish Colony, Thatipur, Gwalior, 10
141. 118280 Supar Ayushman Hospital,Opp. Police Station, Jhansi Road, Gwalior 35
142. 118276 Suyash Research Center & Hospital Pvt. Ltd.In Front Of Tlephone 20 Exchange, Jiwaji Club Road, Gwalior
143. 126811 Swasthya Hospital Heart & Medical Care Center,Jinsi Nala -2 15 Lashkar,Gwalior
144. 126301 Swastic Nursing Home,Tansen Road, ,Gwalior 4
145. 360379 Tarushi Hospital,112, Tansen Nagar Gwalior 6
146. 125328 Thakur Hospital,Near Madho Ganj Police Station Lashkar Gwalior 48
147. 114572 Tiwari Hospital,Shinde Ki Chhawani, M.L.B. Road, Lashkar Gwalior 8
148. 113701 Upadhya Hospital & Research Centre Pvt Ltd,Idgah Road Kampoo, 23 Lashkar Gwalior
149. 127665 Vatsalya Hospital,Jinsi Road No. 2, Lashkar Gwalior, 10
150. 125331 Vedant Hospital,27-28, C.P. Colony, 7 No. Chouraha, Morar, Gwalior 9
151. 360352 Vinayak Hospital Research Centre , Amkho Bus Stand Gwalior 10
152. 118041 Jaibo Eye Hospitl, Near Silver Estate, University Road, Govindpuri, 5 Gwalior
153. 117413 Krishna Netralaya,G-4, Geeta Colony, Opp. Chandak Hospital, Gwalior 2 Gwalior
154. 117677 Modi Eye Care Cliic, Near Hujrat Pul Chauraha, Lashkar Gwalior 2
155. 118099 New Saksham Hospital And Research Center, Nadariya Mata Road, 15 Chorasiya Colony, Guda Kampoo, Lashkar, Gwalior
156. 117564 Premy Hospital, Premi Complex, Infront Of Madhav Dispensary, 5 Gwalior
157. 119255 Shri Satya Sai Chikitsalaya, A-27, Hanuman Nagar, Bhind Road, 5 Gwalior
158. 121541 Link Hospital ( Under The Aegis Dhanwantari Firm), Kedarpur 100 Shivpuri Link Road Gwalior
159. 125475 Jeevan Hospital,33,34 Rohit Nagar, New Suresh Nagar, Thatipur, City : Gwalior, 5
160. 125879 Kalyan Multispecility Hospital Laxmi Bai Colony Lashkar Gwalior 120
161. 126959 Dalmia Heart & Infertility Center , Morar Enclave, Gwalior 4
162. 124815 Children Hospital, Opp Vinay Nagar Sec-1 Bahadopur Gwalior 5
163. 128191 Vism Hospital, Turari Nh-75 Jhansi Road Gwalior 100
164. 126244 Chaudhary Charitable Hospital / S 27, Jawahar Colony Laskar 6 Gwalior
165. 126464 R.P.Pradhan Memorial Chikitsa Sewa Samiti Jawahar Colony Lashkar 8 Gwalior
166. 117718 Balaji Hospital And Trauma Center,11 Mig, Lalitpur Colony, Infront Of 55 Chamber Of Commerce, Gwa, 32
167. 129572 Harshvardhan Memorial Hospital /,Chirwai Naka, Shivpurilink Road, 200 Gwalior
168. 131039 Swami Shanti Prakash Chikitsalya, Madhoganj, Lashkar, Gwalior 5
169. 131908 A.I.P.S. Hospital Piproli Chirwai Naka, Lashkar Gwalior 120
170. 362715 Parivar Seven Hospital,Seven Cross Kalpana Nagar 7 No. Chauraha 50 Morar
171. 362791 Palash Multispecility Hospital 10
172. 131638 Galav Hospital, D-5,Vasant Vihar, Gwalior 30
173. 131774 Paridhi Hospital, 45 111-112 Kailash Vihar, City Center, Gwalior
174. 128296 Ramshree Institute Of Medical Science And Super Specialty Hospital Opp. Indraprashtha Garden, Gole Ka Mandir, Gwalior 120
175. 130859 Chirayu Multispeciality Hospital, Tulsi Vihar, City Center, Gwalior 50
176. 137020 Suvidha Hospital, Paras Vihar Colony, Near Tapowan, Jhansi Road, 25 Gwalior,
177. 129833 Vidya Cancer Hospitalopposite Old High Court, 10
178. 136063 Kaya Hospital. Keshar Bagh,Mela Road, Gwalior 111
179. 138810 Vedansh Multispeciality Hospital , Madhav Dispensary Ke Samne, 100 Hospital Road, Gwalior
180. 125098 D.K. Eye Hospital, Second Floor, M.K.Plaza, Madhav Dispensary Ke 5 Samne, Rajpayga Road,Lashkar Gwalior
181. 128925 Singhal Hospital Near Bus Stand, Main Road, Tekanpur, Gwalior, 5
182. 133627 Drishti Eye Care, Gast Ka Tazia, Near Hdfc Bank, Lashkar, Gwalior 4 Dr. Sushil Arora
183. 133220 Retina Eye Hospital,, Tulsi Vihar, City Center Gwalior 10
184. 127747 Sahyog Hospital, Opp. Madhav Dispensary Lashkar Gwalior 30
185. 140182 Km Hospital, Opposite Sofa Gallery, Near Kundan Guest House, Naya 35 Padav, Lashkar Gwalior
186. 140326 Leela Multispecility Hospital, Near Raje Palace, Gole Ka Mandir, 20 Gwalior
187. 139071 Brahamni Multispeciality Hospital, H-163, Maa Vaishnopuramm, Birla 100 Nagar, Gwalior
188. 140539 Om Hari Hospital, Nfront Of Jachha Khana, Mall Road, Morar, 30 Gwalior,
189. 138934 Shri Parth Netralaya And Leser Centre ,7 No. Chauraha, Morar, 5 Gwalior,
190. 131379 Om Multispeciality Hospital , Jyoti Nagar, Near Dwarikadhesh 50 Kunharpura, Thatipur, Gwalior,
191. 126108 Satayu Hospital, 27 D, Tansen Road, Hazira, Gwalior 10
192. 140512 Sarv Dharam Hospital, Sarv Dharam Collage Campus Nera Highway Pull, Kheriya Modi. Chitora Road, Badagaon, Morar, 125 Gwalior
193. 140561 Vaibhav Memorial Hospital, D-20 Basant Vihar, Gwalior 18
194. 140881 Mishra Multispeciality Hospital And Trauma Center, Krishna Nagar, 50 Near Pani Ki Tanki, Gole Ka Mandir, Gwalior,
195. 140483 Shri Radhe Hospital,Near Pitambra Dharmakanta, Ab Road, Gwalior 20
196. Siddharth Nursing Home, Mahaveer Colony, Near Sagar Paradise 10 140654 Surya Mandir Road, Morar, Gwalior,
197. 139284 Arogyam The Medicity Hospital, Behind P.N.B. Bank , Thatipur, 20 Gwalior
198. 137263 Parivar Super Speciality Hospital And Research Center, Ward No. 56, Naka Chandrabadni Main Road,Gwalior 120
199. 141165 New Sanskar Hospital , 79a, Basant Vihar, Padav, Lashkar, Gwalior, 20
200. 141197 Vedenta Multispeciality Hospital / Ssandhu Market, Adityapuram, 60 Gwalior,
201. Josh Maternity And Surgical Hospital , 29saraswati Nagar, Patel Nagar 12 141168 Road, City Center, Gwalior,
202. 141574 City Life Multispeciality Hospital, Infront Of Office Residency, Kalpi 50 Bridge Road, Gole Ka Mandir, Gwalior
203. 141620 Sambhav Hospital. Mk Plaza Near Katora Tal Chauraha, Madhav 25 Dispensary Road, Gwalior
204. 140325 Shri Mayur Nursing Home,Singhpur Road, Chawani, Morar, Gwalior 10
205. 142190 Janak Multispeciality Hospital, 14 Hospital Road, Gwalior 100
206. 141196 Agrawal Multispeciality Hospital, J-65, Gandhi Nagar, Gwalior, 25
207. 141774 Asg Hospital Pvt Ltd., Nigotia Tower, C-01, City Centre, Gwalior 15
208. 141227 The Star Hospital, Hospital Road, Lashkar, Gwalior, 23 33
209. 140574 Shree Multispeciality Hospital, Beside Morar Police Station, Mall Road 20 Morar, Gwalior, Gwalior
210. Shivam Hospital , Sikroda Badori, Jhansi Road, Gwalior, 100 142593
211. 140573 Narayana Hospital ,Narayan Complex, Near Pani Ki Tanki, Pinto 25 Park,Gwalior
212.
143638 Ambika Multispeciality Hospital ,Bypass Jhansi Road, Baroua Rairu, 160 Gwalior,
213. 130056 G. S. Hospital & Research Center, Madhav Dispensary Ke Samne, 20 Lashkar Gwalior
214. 142455 Shri Ram Hospital ,Mkiitm Campus, Shivpuri Link Road, Gwalior 100
215. 143639 Awadh Madhav Multi Speciality Hospital, Rairu Gwalior 120
216. 142553 City Hospital, Shivpuri Link Road, Gwalior 130
217. 143641 Aadi Akshita Super Speciality Hospital Run By Rashmi Siksha Samiti, Barua Gwalior 150
218. Rudraksh Multispeciality Hospital, 06 No. Chauraha, Near Post Office, 144339 Garam Sadak, Morar, Gwali 100
219. Nature Hospital Run By Rahul Sanskartyn Siksha Evam Anusandhan 144726 Charitable Samiti ,Village-Piproli , , Gwalior 120
220. 144538 Prime Care And Cure Hospital,A.B. Road. Panihar Gwalior 100
221. Smart City Hospital Multi Speciality And Trama Center , Gudi Guda 144834 Ka Naka,Shitla Road Infront Of Ramjanki Mandir, Gwalior 90
222. Pratap Hospital,Near Jayarogya Hospital,Amkho Bus Stand Kampu, 143435 Lashkar, Gwalior 150
223. Ram Krishna Hospital, Run By New Kamla Shiksha Prasar Avam 143437 Samaj Kalyan Samiti ,Sada Tighra Road ,Gwalior 200
224. 140302 Salasar Hospital, 812, Jail Road Infront Of Icici Bank Bahodapur, Gwalior 120
225. 131943 Abhishek Hospital, Piproli, Shivpuri Link Road, Gwalior 100
226. Ansh Multispeciality Hospital And Research Centerrun By The Aryan 100 143100 Foundation,Shivpuri Link Piproli Road, Kedarpur, Gwalior,
227. Ronak Hospital And Research Center Run By Ronak Shiksha Prasar 120 143803 Avam Parayavaran , Tighra Road Gwalior
228. Indus Hospital, Opposite Rangmahal Garden, Old Jhansi Road, 100 139133 Near City Center, Gwalior
229. 144204 P S Hospital,Village Rai, Near Badagaon, Gwalior 150
230. 144718 Arogyam Hospital ,Nh-75, Bona Road, Tekanpur, District Gwalior, 195
231. 144902 Jeevan Jyoti Hospital ,Bada Gaon Road Gwalior 160
232. Good Health Charitable Hospital Run By Shri Sant Kartar Singh 120 144622 Kalyan Samiti Gwalior,Ram Nagar Village,Purasani,, Ghatigaon, Gwalior 233. 150 144427 Balaji Multi Specialist Hospital /,Kedarpur, Shivpuri Link Road, Gwalior,
234. 144429 Ads Nursing Home, Shivpuri Link Road, Gwalior, 80
235. 144611 Asha Devi Memorial Hospital, Stone Park, Motijheel, Gwalior, 120
236. Aashima Hospital,A-56 Sector,15,Rachna Nagar Old Railway Line 120 144349 Bhind Road Gole Ka Mandir,, 237. 30 143227 Vedanta Multispeciality Hospita, 021 Bohodapur Tiraha, Gwalior
238. 144484 Bmg Hospital ,Opposite Windsore Hill, Sirol Road, Near By Mk City, 150 Gwalior
239. 144361 S. R. Multispeciality Hospital , Sankat Mochan Nagar, Morar, Gwalior 125
240. 144432 Pulse Multispeciality Hospital , Shalupura, Piproli Road, Gwalior, 150
241. 144426 Family Care Hospital , Nirawali,Barrua Ab Road, Gwalior, 120
242. D S Memorial Hospital ,Gram Baraua Pichore, Near Sitholi Station, 180 144533 Jhansi Road, Gwal
243. Amukta Hospital,Vinay Nagar, Sector No. 01 Tirahe Ke Pass, Jail 144912 Road, Bhodapur, Gwalior 55
244. 144360 Ishwar Hospital, Pichore, Dabra, Gwalior 120
245. 144430 Ssims Hospital, Near Cancer Hill, Shivpuri Link Road, Gwalior 150
246. Ayu Chiktsalay Run By Amayvikrama Institute Gwalior, Kheriya Modi, 120 144326 Bada Gaon, Gwalior,
247. 144308 Parakh Hospital , Village Baroua, Nurabad, Gwalior, 135 34
248. Vaishnavi Hospital Run By New Abhay Pratap Singh Chikitsa Shiksha 120 140994 Evam Samaj Ka,Guda Gudi Ka Naka, Lashkar, Gwalior,
249. Care And Cure Hospital Run By Khalsa Minority Society Block No.28 100 144253 ,Counter Megnet Gwalior
250. 144260 Rs Memorial Hospital,Tigra Road ,Gwalior 120
251. 146078 Sks Hospital,B-12, University Road, Govindpuri, Gwalior 120
252. 144580 Kalyan Ji Multispeciality Hospital ,Jhansi Road, Gwalior 170
253. S K Memorial Multispeciality Hospital,Doctor Darshan Singh Advocate 50 142944 Marg, Bank Colony,, Bhagirath Residency Ke Samne
254. 146055 Tirupati Hospital And Research Center,Village Chakraipur, Gwalior, 120
255. 144269 Vande Matram Super Speciality Hospital Run By Shri Kayam Singh 150 Lok Sewa Sansthan,Village- Baroua, Distt- Gwalior,
256. 146152 Mlb Hospital Run By Kunwar Raj Singh Chikitsha Samiti 200 Chandrapura, Morar, Gwalior,
257. 144268 Vedant Hospital Run By Vande Matram Ideal Public Society A B Road 150 Near By Pass, Tiraha, Village Baroua, Gwal
258. 144935 Jai Shri Morvinandan Trauma And Multi Speciality Hospital Tekanpur Road, Dabra 90
259. 146144 Galav Super Speciality Hospital Run By The Sarkhel Shiksha Nyas 150 Village Chandrapura, Morar, Gwalior
260. 146198 Gwalior Rehabilitation And Hospital Gram Shikhroda Jhanshi Road 198 Gwalior
261. 144722 Semal Hospital Ravi Nagar, Phoolbagh, Gwalior, 15
262. 146487 Ram Raja Hospital Kailash Nagar, Collectrat Road, City Centre, 120 Gwalior
263. 143130 New Saraswati Hospital Idgah Kampu 25
264. 143982 Regional Ayurveda Research Institute , Amkho, Gwalior, 25
265. 144274 Ayush Hospital And Research Centre,Nh-75, Makoda, Jhansi Road, 180 Gwalior
266. 374269 Kalra Hospital, Saraswati Nagar, Near Silver Estate, University Road, 6 Gwalior
267. 374265 Om Hospital, Near Kidiz Corner School, University Road, Gwalior 10
268. 360131 Annpurana Smirti City Center Hospital & Maternity Homes, 6
269. 133306 Superspeciality Hospital G.R. Medical College , Jah Campus, Gwalior 200
270. 112072 Koteshwar Hospital, A-1/16 Vinay Nagar Sector 4, Gwalior, 10
271. 360887 Ahuja Meternity & Nursing Home, E-5 Gandhi Nagar, Gwalior 4
272. 374633 Narayani Life Care Hospital, By Pass Road, Near Govt. Hospital, 20 Sheopur
273. 405893 P. S. Multispeciality Hospital, Krishnapuri, Mall Road, Morar 100
274. 308826 Gajwani Nursing Home, Laxmi Ganj, Lashkar, Gwalior (Closed) 14
275. 144904 Sahara Hospital ( A Unit Chiranjeev Hospital Services Pvt Ltd) , Sophia Collage, Mehalgaon City Center, Gwalior, 120
276. Chs Apple Multispeciality Hospital, House No. 1104, Geeta Colony, 60 140576 Hospitalroad, Gwalior
277. 395349 Jai Homeopathic Hospital, Vism Campus, Turari, Nh-75, Gwalior, M.P. 25
278. 116827 Dr. Bansal Nursing Home Army Bazariya Takshal School Ke Pass, 5 Gwalior
279. 362293 Nirmal Nursing Home, Khedapati Colony, Gwalior 10
280. 361698 Saraswati Hospital, Idgah Kampoo Lashkar Gwalior 14
281. 362521 Mrs. Kirti Shrivastav, Kamleswar Colony, Geeta Takies Road,Dabra 1 Gwalior
282. 362664 Asian Hospital, Near Police Station Shinde Ki Chavni, Lashkar, 18 Gwalior
283. Shree T.C. Memorial Hospital, Kamathipura Jinsi Road No.4, 15 362412 Madhoganj Gwalior
284. 360371 Shantipunj Nursing Home, Adarsh Colony, Gende Wali Sadak, Gwalior 4
285. Kuldeep Multispeciality Hospital,C-18 Amaltas Colony Deendayal 14 360838 Nagar, Gwalior
286. 144526 Vardan Hospital F-Block,01 Amaltas Colony, Phase-1, Old Railway 90 Line, Gwalior
287. 144302 Kalpana Bajpai Memorial Hospital Run By Gargi Foundation Samiti 150 Village- Barua, Gwalior 35
288. 147769 Rama Ent Care Center,First Floor Rama Tower,Shinde Ki Chhawani, Lashkar, Gwalior 1
289. 361240 Gwalior Mansik Arogyashala, Jail Road, Gwalior 212
290. 126658 J. A. Groups Of Hospital, Gwalior 115 8
291. 120309 District Hospital , Morar, Gwalior 200 292. 123788 Civil Hospital Dabra, Gwalior 60
293. 124208 Madhogang Maternity Home, Gwalior 30
294. 123743 Maternity Home, Birla Nagar Gwalior 40
295. 123783 Maternity Home Laxmiganj Gwalior 20
296. 374249 Drtb, Tb Ward, Madhav Dispensery, Gwalior 6
297. 123246 Community Health Center Mohna Gwalior 30
298. 123802 Primary Health Center Billoua, Dabra, Gwalior 6
299. 123245 Primary Health Center Barai, Ghatigaon, Gwalior 6
300. 123803 Primary Health Center Shuklahari,Gwalior 6
301. 123253 Primary Health Center Veerpur Gwalior 6
302. 124204 Primary Health Center Mohangarh ,Gwalior 6
303. 146315 Rhfpc Family Welfare Center, Pandit Vihar Colony, Gola Ka Mandir 10 Gwalior
304. 123251 Primary Health Center, Patai, Gwalior 6
305. 123491 Primary Health Center, Uteela, Gwalior 6
306. 123798 Primary Health Center, Kariyawati, Gwalior 6
307. 123545 Civil Hospital Hem Singh Ki Pared, Lashkar, Gwalior 20
308. 123492 Primary Health Center, Parsen, Gwalior 6
309. 123274 Community Health Center, Hastinapur , Gwalior (Old PHC) 10
310. 123254 Primary Health Center, Kulaith, Gwalior 6
311. 124197 Primary Health Center, Aantri, Gwalior 6
312. 124202 Primary Health Center, Chinor, Gwalior 6
313. 123504 Civil Hospital, Hazeera, Gwalior 10 0
314. 123559 Community Health Center, Bhitarwar, Gwalior 30
315. 123793 Primary Health Center, Pichhore, Gwalior 6
316. 123794 Primary Health Center, Salwai, Gwalior 6
317. 360334 Family Planning Association Of India, Rhfpc Khera[Ati Road, Gwalior 5 TOTAL 15954 DISTRICT BHIND
318. 363268 Agrawal Hospital , Nai Abadi, Housing Colony, Bhind 5
319. Arogya Sadan Nursing Home, Old Police Line, Nai Awadi, Gwalior 116825 11 Road, Bhind
320. Maa Gayatri Nursing Home,Ward No. 12, Gali No. 2, Nai Aabadi, 140246 10 Housing Colony, Bhind
321. 120397 Maruti Nandan Hospital,Doctors Line Bhind 10
322. 131268 Niramay Nursing Home Bhind,Bhoota Compound, Bhind 18
323. 144463 Teva Ohc, Q1-Q4, Ghironghi, Indus. Area, Malanpur, Bhind, 1
324. 129042 Jam Hospital Opposite District Hospital Bhind 20
325. 128964 Mirityunjay Nursing Home, Ward No. 10, Housing Colony Bhind 10
326. 130275 Poorna Multispeciality Hospital, Gwalior Road, Bhind 15
327. Maa Gayatri Dharmarth Hospital, Run By Maa Gayatri Abhinav 136580 120 Siksha Prasar, Hewatpura, Bhind
328. 144345 Gd Hospital , 819, Gwalior Road, Gohad Chouraha, Gohad, Bhind 160
329. 144342 Gori Hospital ,Gwalior Road, Gohad, Bhind 180
330. Late Girja Devi Dharmarth Hospital, 1833, Gautam Nagar, Gohad 144341 160 Chouraha, Gohad, Bhind
331. 375168 Delhi Arogya Sewa Sadan, Etawah Road, Kushwah Colny, Bhind 2
332. 144745 Globus Hospital,Gwalior Road, Bhind 180
333. Global Hospital And Research Center, 819, Chhimka, Gwalior Road, 144340 160 Gohad Chouraha, Gohad, Bhind
334. 144689 Suyash Hospital , 382/1, Udotpura, Bhind, Bhind 152
335. Mrityunjay Charitable Hospital Bye Pass Road, Near Gas Godown, 144359 150 Keeratpura, Bhind 36
336. Geeta Arogya Hospital, Nagar Palika Ke Pass, Lashkar Road, Bhind 145484 20
337. 113008 Om Sai Hardeniya Cheritable Hospital, Housing Colony Bhind 10
338. 144560 Sanjivani Hospital And Research Center, Gwalior Road, Bhind 180 339. 140845 District Hospital Bhind (R) 300
340. 122563 Community Health Center, Ater, Bhind (R) 30
341. 122622 Community Health Center Amayan Bhind 20
342. 124183 Community Health Center Mou Bhind 30
343. 122625 Primary Health Center Bharoli Bhind 6
344. 122630 Primary Health Center Manhad Bhind 6
345. 122614 Primary Health Center Gormi Bhind 10
346. 122560 Community Health Center, Mehgaon, Bhind 30
347. 122629 Primary Health Center, Katrol, Mehgaon, Bhind 6 122813 Primary Health Center, Aalampur, Lahar, Bhind 10
348.
349. 124380 Primary Health Center, Surpura, Ater, Bhind 6 124191 Primary Health Center, Daboh, Lahar, Bhind 10
350.
351. 124195 Primary Health Center, Ashwar, Lahar, Bhind 6
352. 124207 Primary Health Center, Ano, Gohad, Bhind 6
353. 124381 Primary Health Center, Pithanpura, Ater, Bhind 6 354. 122018 Civil Hospital, Lahar, Bhind 50 TOTAL 2106 DISTRICT MORENA
355. 127030 Dr. Indu Agrawal Nursing Home, Near S.P. Bunglow Morena 14
356. 119313 Ashirwad Child Care Hospital, Old Hou. Board Colony Morena 20
357. 361909 Bandil Hospital,Bal Niketan Road, In Front Of Mpeb, Near Old Bus 20 Stand,,Morena
358. 130615 Bandil Nursing Home ,Jiwaji Ganj Morena 10
359. 127031 Dr Naresh Agarwal Eye Clinic, Shanta Bagh Colony, M.S. Road, 4 Morena
360. 114496 Ganeshi Hospital,Opposite Bijli Ghar M.S. Road Morena 10
361. 126735 Garg Nursing Home,Jiwajiganj Morena 10
362. 130697 Gupta Ortho Hospital,Mill Area Road Dattapura Morena 10
363. 130940 Hari Nirmal Nursing Home, Housing Board Colony Morena 20
364. 113831 Krishna Hospital,Nehru Park Morena 15
365. 126753 Maheshwari Nursing Home,Ganeshpura, Moren 12
366. 110996 Mangal Ortho Hospital,M. S. Road, In Front Of S. P. Bunglow, 5 Morena
367. 119078 Parvati Nursing Home,Jail Road, Morena 30
368. 121306 Premi Hospital & Nursing Home, Housing Board Colony, Morena 30 369. 125015 R. L. Hospital,M. S. Road Morena 50
370. 117588 Rajpoot Ortho Hospital,Housing Board Colony Morena 10
371. 118380 Ramakrishna Netralaya,Ramkrisha Collage Opposite K.S. Kothi 10 Melaground,Morena
372. 118037 Rathi Clinic & Nursing Home,Near Muncipal Cor. Dattapura Morena 10
373. 111000 Rathi Maternity Home,Near Nagar Palika Bhawan, Morena 19
374. 117552 Rl Hospital,Village Jarara, .A.B.Road, Tekri, Morena, 200
375. 120018 Shree Ram Hospital,Mill Area Road, Morena 10
376. 110998 Singhal Nursing Home,Mill Area Road Dattapura Morena 9
377. 110999 Vidhayawati Hospital,M.S. Road Morena 10
378. Swami Vivekanand Dharmath Homeopathic Hospital, Khajori Road 25 Ambah. Morena
379. 119254 Children Hospital, Jiwaji Ganj Morena 5
380. 123262 Shri Krishna Nursing Home , Old Housing Board Colony, Morena 4
381. 144939 Lfs Hospital ,Village Sundarpur, Dist-Morena 120
382. 144874 Shri Dandrua Dham Hospital , A B Road Murena , 150
383. 144724 Ashoka Hospital,Porsa Road, Ambah,Morea 146 37
384. 142377 Nayayan Hospial, Jiwaji Ganj, Morena 30
385. 144578 Dr. Garg Hospital , Village-Antri, Kpuram,M.S. Road Kailaras, 120 Morena
386. 145999 S M Hospital Near Toll Tax A B Road Morena, 120
387. 360261 Poonam Nursing Home, Behind Chambal Colony, Gopalpura, Morena 8
388. 144568 Krishna Hospital, Ambah,Morena 135
389. 144567 Radhe Krishna Hospital, Porsa,Morena 146
390. 144303 Family Care Hospital, Naresh Puram, Mharajpur Road, Kaneta 140 (Chakpura) , Joura, Morena
391. 146021 Vedant Multispeciality Hospital Run By Oxford Shiksha Samiti / S 359, 360 Ab Road Near Raje Warehouse, Banmore Kalan, Dist 200 Morena,
392. 109470 Swami Vivekanand Dharmarth Homoeopathic Hospital Khajoori Road Ambah, Morena 393. 120317 Govt. Dist. Hospital, Morena 300 394. 123441 Civil Hospital Ambah, Morena 58
395. 122448 Community Health Center Noorabad, Morena 30 122366 Community Health Center, Khatiyahar, Morena 20
396.
397. 374228 Community Health Center Porsa, Morena 30 122373 Community Health Center, Joura, Dist. Morena 30
398.
399. 123393 Community Health Center, Jhundpura, Sabalgarh, Morena 20
400. 123536 Primary Health Center, Kirrayah, Ambah, Morena 6
401. 123480 Primary Health Center, Joha, Ambah, Morena 6
402. 120407 Primary Health Center, Rampurkala, Sabalgarh, Morena 6
403. 123383 Primary Health Center, Sujarma, Kailaras, Morena 6
404. 123471 Primary Health Center, Devgarh, Joura, Morena 6
405. 123392 Primary Health Center, Tentra, Sabalgarh, Morena 6
406. 123539 Primary Health Center, Sumawali, Joura, Morena 6
407. 123479 Primary Health Center, Dimni, Ambah, Morena 6
408. 123295 Community Health Centre, Sabalgarh, Morena 10
409. 122338 Community Health Centre, Kailaras, Morena 30
410. 123439 Primary Health Center, Bagchini, Joura, Morena 6
411. 123458 Primary Health Center Banmore, Morena 10
412. 123524 Primary Health Center, Rithora, Nurabad, Morena 6
413. 123526 Primary Health Center, Nayakpur, Nurabad, Morena 6 TOTAL 2491 DISTRICT DATIA
414. 360342 Shiddhi Vinayak Hospital,Gandhi Road Tigelia Datia 20
415. 136417 Maa Vaishno Eye Center, House No. 511 Ward No. 22 Shivaji Nagar Near District Hospital Datia 5
416. Shri Krishna Hospital And Research Institute ,34, Satram 144613 160 Dham Ashram Ke Pass, Gwalior Road, Datia
417. 144695 Shri Kherapati Sarkar Hospital Run By Devi Ratangarh Institude Of 120 Education Samiti,Gwalior Road Indergarh Datia,
418. Sanjeevani Multispecialty Hospital ,Nh-75, Jhansi Highway, 120 144528 Gandhari Road, Datia,
419. 144774 Life Line Hospital , Gwalior Jhansi Highway Datia, 120
420. 144970 Care Hospital , Netuapura,Indergargh, ,Datia 120
421. 144980 Ss Hospital, Seondha Chungi, Datia 120
422. 144879 Gyandeep Super Speciality Hospital ,Nh-75, Goraghat, Datia, 150
423. 144922 Gautam Hospital , Gorahat, Datia 150
424. Archana Multispeciality Hospital And Research Center ,Village 144381 120 Dheerpura Indergarh Road, Indergarh, Datia
425. C M Memorial Hospital ,Plot No. 25, Salonene-B, Datia 100 144550
426. 144729 Shanti Memorial Hospital Surve No. 21, 22 Kalapuram, Datia 150
427. Shree Krishna Hospital, Village-Kuthonda ,Kamad Road, Indergarh, 100 146073 Datia
428. 141704 PN Memorial Hospital And Reserch Centre Run By Premnarayan Shiksha Prasar Evam, Nh 75 Gwalior Road, Sitapur, Datia 160 38
429. 144246 RNKP Memorial Hospital And Research Centre, 955 And 956/2, 10 Gwalior 0 Road, Badouni Tiraha, Datia 430. 120282 District Hospital Datia (R) 35 0
431. 122061 Community Health Center Basai Datia 30
432. 122106 Community Health Center Indergarh Datia 30 Community Health Centerbhander Datia 30
433. 122005
434. Community Health Center Badoni, Datia (Old PHC) 10 122058
435. 122056 Primary Health Center Unnao, Datia 6
436. 122708 Primary Health Center Uchad, Seoda, Datia 6
437. 122060 Primary Health Center Sonagir, Datia 6
438. 122059 Primary Health Center Dursada Datia 6
439. 122660 Primary Health Center Godal, Sewda, Datia 6
440. Primary Health Center Tharet, Sewda, Datia 6 122706
441. 122653 Primary Health Center, Barcholi, Bhander, Datia 6
442. 122655 Primary Health Center, Salon B Bhander, Datia 6 TOTAL 2313 DISTRICT SHEOPUR
443. 114136 Chitra Garg Hospital & Sonography Center, Bai Pass Road Sheopur 6
444. 121542 Agrasen Hospital, Near Ramtalai Hanuman Mandir, Station Road 7 Sheopur 445. 120312 District Hospital Sheopur (R) 200
446. 122561 Community Health Center,Karahal, Dist. Sheopur 30
447. 122631 Community Health Center,Vijaypur, Dist. Sheopur 30
448. 122621 Community Health Center,Baroda, Dist. Sheopur 3 0
449. 123508 Primary Health Center Bargawa, Karahal, Sheopur 6
450. 122923 Primary Health Center Datardakala Sheopur 6
451. 123003 Primary Health Center Dhodar, Vijaipur, Sheopur 6
452. 123008 Primary Health Center Durgapuri Sheopur 6
453. 122649 Primary Health Center Premsar Sheopur 6
454. 123510 Primary Health Center Agra, Vijaypur, Sheopur 6
455. 123509 Primary Health Center Beerpur, Vijaypur Sheopur 6
456. 123511 Primary Health Center Sahasram, Vijaypur Sheopur 6 TOTAL 351 Grand Total-23215 LIST OF CTE GRANTED BEDDED HCFs UNDER ROMPPCB GWALIOR WHICH ARE IN OPERATION S.No. PCB ID NAME & ADDRESS OF Beds HCF DISTRICT GWALIOR
1. 146005 S.B.M. Hospital,By Pass Tiraha, A.B.Road, Gwalior, 150
2. Shri Dhanwantri Multispeciality Hospital, Opposite Janta Quarter, 120 144617 Darpan Colony, Thatipur, Gwalior
3. 144607 Muskan Multispeciality Hospital ,Jiwaji Nagar Thatipur, 120
4. 144337 Divy Hospital ,Bada Gaon, Gwalior 120 5. 150 144439 S S Hospital,Chitora Road, Gwalior,
6. Alice Multispeclialty Hospital And Trauma Center,Infront Of Pramila Plaza 120 146046 Chauhan Piyau Thatipur Gwalior ,
7. 144683 Pitambara Mata Nursing Home ,Sharma Farm Road Char Sahar Ka Naka, 130 Gwalior
8. 144657 D C Memorial Hospital ,Tigra Road, ,Gwalior 100 39
9. 144488 Dandarua Dham Multi Speciality Hospital,Infront Of Mehndi Wale 150 Sayyad, Gol Pahadia, A B Road, Gwalio,
10. 144620 Divya Hospital Chitora Road, Morar, Gwalior 100
11. 144971 Bharat Hospital D 9 Basant Vihar,Gwalior 100
12. 143394 Sant Multispeciality Hospital And Research Centre Private Limited 27, 20 Dwarika Dheesh Colony, Kumharpura, Thatipur, Gwalior
13. 146182 Max Care Hospita Near Paras Vihar Colony, Near Tapovan Gate, Jhansi 100 Road, Gwa
14. 129540 Ratan Jyoti Dalmia Heart Institute Vikas Nagar Near Sai Baba Mandir 20
15. 140652 Kanha Multispeciality Hospital Block B, Adityapuram, Near Adityas Hotel, 24 Bhind Road, Gwalior,
16. 145416 Vardaan Multispeciality Hospital Near Kitab Ghar, Patankar Bazar, Jinsi 15 Nala Road, Lashkar
17. 144101 Smt Rama Devi Smarti Nursing Home Run By Smt Rama Devi Smarti 240 Shiksha Prasar Eva Bahodapur Tighra Road Gwalior
18. 145212 R. D. Memorial Hospital Opposite Narkotics Office, Mall Road Morar 25
19. 146342 Life Line Hospital Near Kuleth, Tighra Road, Gwalior 150
20. 146155 Mudgal Hospial And Trauma Center Jaganpura Near Bavdi Sagartal Road 60
21. 146077 Aradhya Multispecility Hospital 71, Sarswati Nagar Colony, Gwalior 120
22. 146071 Rameshwaram Super Speciality Hospital 18 Tagor Nagar 18
23. 129268 Rishishwar Hospital,B-2,Bsf Colony, Bhind Road, Gwalior, 40
24. 132976 Shyam Hospital B- Block Building Ratwai Morar Gwalior, 100
25. 132974 Time Hospitaltime Hospital(Run By Star Shiksha Prasar Samiti)A- Bloch 100 Building Ratwai Morar
26. 133000 Md Hospital, 79/1k, Village- Rai, Morar, Gwalior, 105
27. 132991 Bharat Hospital, Run By Star Siksha Prasar Samiti,C-Block Building 100 Ratwai, Morar, Gwalior
28. 129800 Sophia Hospital Madhav Rao Scindia Marg, City Center, Gwalior 100
29. 50 144264 Health Plus Multispecility Hospital , Nayapura, Hem Singh Ki Pared, Gwalior
30. Life Care Hospital, Dwarika Dish Mandir K Pass, Gandhi Road Thatipur, 20 144721 Gwalior
31. Maa Shitla Multispeciality Hospital,Plot No.45/2289,N Front Of Madhav 25 140167 Dispensary, Gurudev Plaza, Gwalior
32. 144539 Shri Vyankatesh Hospital ,Agra-Jhansi Bypass, Kheriya Mirdha Morar 158 Gwalior,
33. 144391 Ashi Children Hospital, Near Bharat Petrol Pump, Bhind Road, Gwalior 15
34. 145023 Radha Rani Hospital, Station Road, Basai, Datia 150
35. 144976 Ravindra Memorial Hospital Run By Gunmala Shanti Foundation Trust, 120 GramDhanveli Murar Gwalior ,
36. Smt Rama Devi Smarti Nursing Home Run By Smt Rama Devi Smarti 240 144101 Shiksha Prasar Eva , Bahodapur Tighra Road Gwalior
37. New Global Hospital , Naka Chandrabadni, Bijasan Mandir Ke Pass, 120 146080 Lashkar, Gwalior
38. 145013 Morvinandan Trauma And Multispeciality Hospital, Bsf Colony Near 80 Bharat Petrol Pump Ke Samne Bhind Road, Gwalior
39. 144674 Indraprastha Hospital, 459/1 Min 2, Ab Road, Ghatigaon, Gwalior, 150
40. 146110 Gwalior Hospital , Urbai Gate Gwalior 120
41. Kmj Ansh Hospital, Plot No.8, Jail Road, Near Petrol Pump, Sector -1, 50 142929 Bahodapur, Gwalior,
42. 145623 Ayush Hospital , Shivaji Bhawan Hujrat Road, Opp Madhur Courier 60 Gwalior ,
43. Pali Hospital Multispeciality And Trauma Care Unit , Adarsh Colony, Gole 100 144638 Ka Mandir, Gwalior
44. Maa Kailadevi Hospital, Aneka Tower Opp. Tvs Showroom, Naka 115 144883 Chandrawadani, Gwalior
45. 146593 Life Line Hospital And Research, Koteshwar Colony Gwalior 150
46. 146075 Sundram Hospital, Behind Mohit Garden Bhodapur Gwalior 120
47. 146428 New Bharat Hospital, Vidhya Vihar Thatipur Vivekanand Chauraha, 110 Gwalior 40
48. Prathvi Hospial Run By Shri Bhanwar Singh Kirar Siksha Prashar Samiti, 200 146468 Bypass Road Village Khureri Murar Gwalior
49. Gwalior Hospital Run By Shri Bhanwar Singh Kirar Shiksha Prashar 150 146508 Samiti, Khureri Murar Gwalior
50. 144959 Gautam Speciality Hospital , 1775/3, Min 1777 Bhitarwar Road,Dabra, 120 Gwalior
51. 143419 Shri Bharat Hospital , 03,Vidhya Vihar, Thatipur,Vivekanand Chouraha 20 Behind Punjab ,Bank,Gwalior
52. 145416 Vardaan Multispeciality Hospital, Near Kitab Ghar, Patankar Bazar, Jinsi 15 Nala Road, Lashkar, Gwalior
53. 144390 Jj Hospital Run By Jeevan Jyotihi Trust Tekanpur, Gwalior 120
54. 146081 Prashi Hospital Village & Post Baraua, District Gwalior 150
55. 146082 Prakhar Hospital Village & Post Baraua, District Gwalior 150
56. 145214 Srm Multispeciality Hospital Near Ramgarh Pull, Gwalior Road, Dabra, 25 Gwalior
57. 147874 Siddhant Hospital Pawar Kothi Near Mandre Ki Mata Naka 50 Chandrawadani Road Lashkar, Gwalior
58. 146494 Shri Udit Smruti Hospital Rama Prabhu Complex Samadhiya Colony 100 Lashkar, Gwalior
59. 146790 Sai Shraddha Hospital And Health Care Center Run By Sai Shraddha 125 Human Resources ,Villege Dhaneli, Morar, Gwalior,
60. 147627 Sai Hospital ,First Floor M K Plaza, Near Katoratal Chauraha, Gwalior, 5
61. 147413 Nims Hospital, Thakur Baba Campus, Jhansi Road, Sithouli, Gwalior 150
62. 148021 Jan Kalyani Multispeciality Hospital And Research Centre, D-39, Basant 50 Vihar Colony, Near Prem Motors, Gwalior,
63. 145895 Galaxy Multispeciality Hospital , Hospital Road,Lashkar, Gwalior, 50
64. 140459 1000 Bedded Hospital At Potterires Land Staff Warter 1000 Total 7130 DISTRICT BHIND
65. 144906 Maa Trimukha Dharmarth Hospital Village Kharipura Mehgaun District 150 Bhind
66. 144635 Vedanshi Hospital And Research Center,Survey No. 692, Jamna Road, 122 Bhind
67. 136597 Vivekanand Hospital , Village Daboha, N.H.92, Gwalior Road - Bhind,
68. Radhe Institute Of Medical Science And Services 145923 Pvt, Ltd. (Rimss) , Ward No. 8 Shastri Nagar B Block Near Rajendra 50 Convent School Bhind
69. 144614 Jam Hospital Infront Of District Hospital, Saxena Complex Bhind 104
70. 141199 Jai Maa Pitambra Hospital, Porsa Road Gormi, Bhind 10 Total 436 DISTRICT MORENA
71. 144418 L S Memorial Hospital Devri Morena, 150
72. 146199 Shri Banke Bihari Hospitalrun By Jai Dauji Jan Kalyan Shiksha Prasar, Urvey No 1651/2s,MS ROAD, MORENA, Murena Gaon ,Murena 150
73. 145367 Garg Hospital, Ward No. 5, M.S. Road, Joura, Morena 10
74. 146104 Jai Maa Vaishno Devi Hospital, Ms Road, Morena (M.P.) 150
75. 144425 Radhe Krishna Hospital, Ratan Dev Garden Ke Pass, Jaura Khurd Ms Road Morena, 15
76. 144977 Sanjivani Hospital, Pull Tiraha, Ward No. 28, Phatak Bahar, Ambah Raod, Morena 120 Total 595 DISTRICT DATIA
77. 144472 Sra Multispeciality Hospital And Research Center , Hamirpur Dagarai Punchayat Unao Road, Datia 180
78. 139487 Pitambra Hospital ,Mauja Ramnagar, New Housing Board Colony, Jhansi Road Datia 50
79. 144742 Shri Mahamaya Multispeciality Hospital, 2707/1/3, Pitambrapuri, Datia, 120
80. Advance Memorial Hospital, Balaji Nagar Ke Pichhe, New Bhander, 170 146072 Jhansi Bypass Road, Datia
81. 144720 Jai Maa Devi Hospital And Research Institute, Plot No. 25, Rampura, Sewada,Datia 150 82. 144847 Jan Arogyam Hospital, Datia 150
83. 144670 Shri Vinayak Multispeciality And Research Center Housing Board Colony, Daita 160
84. 146472 Shiddi Vinayak Maternity And General Hospital , C/O Dr. Ak Gupta Ki 60 Building, Thandi Sadak, Datia 41
85. 146076 Nishtha Hospital And Advnace Research Center, Village Pachara, Post 150 Badoni, Datia
86. 144671 Shri Ram Raja Sarkar General Hospital ,1576/1/139 Infront Of Radha Swami Satsang, Thandi Sadak, Datia, 120
87. 144485 N S Memorial Charitable Hospital , 76 Chirgaon Road, Bhander, Datia 100
88. 141582 Divya Jyoti Netra Arogya Dham , In Front Of Bjp Office Gwalior Highway 10 Datia Total 1420 DISTRICT SHEOPUR
89. 145140 Lakshya Children Care Hospital, By Pass Road,Shivpuri Road, Sheopur 5
90. 145651 Vardaan Care Hospital, Kirar Colony, Semai Road, Vijaypur, Sheopur 10 Total 15 Grand Total-9596 LIST OF NON CONSENTED BEDDED HCFs UNDER ROMPPCB GWALIOR WHICH ARE IN OPERATION S.No. PCB ID NAME & ADDRESS OF Beds HCF DISTRICT GWALIOR
1. 126471 Ramsingh Dhakre Memorial Hospital,Mpct Campus Putlighar,Gwalior 100
2. ---- Sai Shradha Hospital & Research Centre,Near Sant Paul School Morar 14 Gwalior
3. 144536 Balaji Hospital, Pichore Tiraha, Main Road, Dabra, Gwalior 150
4. 146103 Jai Maa Bhagwati Hospital, Bhind Road, Gwalior (M.P.) 180
5. Shri Krishna Hospital And Research Center ,Gandhi Road, Thatipur, 120 144582 Gwalior 6. 144673 Ip Hospital Ghatigaon, Gwalior 100
7. 147076 Thareja Hospital And Healthcare Centre Shinde Ki Chhawani, Lashkar, 18 Gwalior
8. 148098 Shri Bharat Hospital , Infront Of Morar District Hispital, Morar, Gwalior 60
9. --- Super Specialty Hospital, Jah Campus Gwalior 200
10. 123779 Urban Field Health Center,Thatipur , Gwalior, 7 11. Mercy Home, Ohadpur, Gwalior 40 124181
12. -- Community Health Center, Ghatigaon, Gwalior 30 13. -- Primary Health Center, Behat, Gwalior 6
14. Pt. Deendayal Upadhaya Prashutigrah, Ladhedi, Gwalior 4
--
Total 102 9 DISTRICT BHIND 15. -- Community Health Center Raun (Mihona) Bhind 30 16. -- Community Health Center Phoop, Bhind 30 17. 124210 Primary Health Center Guhiser , Gohad, Bhind 6 18. 121964 Community Health Center Gohad, Bhind 30 19. -- Primary Health Center, Umri, Bhind 6 20. -- Primary Health Center, Sivuda, Bhind 6 21. -- Primary Health Center, Nayagaon, Bhind 6 22. -- Primary Health Center, Bijoura, Tah. Ater, Bhind 6 23. -- Primary Health Center, Kanera, Ater, Bhind 6 24. -- Primary Health Center, Athar, Ater, Bhind 6 25. -- Primary Health Center, Pipri, Ater, Bhind 6 26. -- Primary Health Center, Padkoli, Mehgaon, Bhind 6 27. -- Primary Health Center, Barha, Lahar, Bhind 6 28. -- Primary Health Center, Bijoura (Rawatpura), Lahar, Bhind 6 29. -- Primary Health Center, Mihona (Raun) Bhind 6 30. -- Primary Health Center, Machhand, Mihona, (Raun), Bhind 6 42 31. -- Primary Health Center, Malanpur, Bhind 6 Total 174 DISTRICT MORENA 32. 122341 Community Health Center Pahadgarh, Joura, Morena 30 33. -- Civil Hospital, Banmore, Morena 50 34. -- Civil Hospital Sabalgarh, Morena 50 35. -- Primary Health Center, Tilawali, Nurabad, Morena 6 36. -- Primary Health Center, Dhanela, Nurabad, Morena 6 37. -- Primary Health Center, Pariksha , Porsa, Morena 6 38. -- Primary Health Center, Mahua, Porsa, Morena 6 39. -- Primary Health Center, Parikshitpura, Porsa, Morena 6 40. -- Primary Health Center, Galetha, Joura, Morena 6 41. 122346 Primary Health Center, Bara, Pahadgarh, Morena 6 42. 122345 Primary Health Center, Pachokhara, Pahadgarh, Morena 6 43. -- Primary Health Center, Bharra, Pahadgarh, Morena 6 44. -- Primary Health Center, Tilawali, Pahadgarh, Morena 6 45. -- Primary Health Center, Magrol, Kailaras, Morena 6 46. -- Community Health Centre, Kesla, Kailaras, Morena 10 Total 206 DISTRICT DATIA 47. -- Civil Hospital (Lady Hospital), Datia 20 48. -- Civil Hospital, Sewda, Datia 36 49. -- Primary Health Center, Badonkala, Datia 6 50. -- Primary Health Center, Sohan, Bhander, Datia 6 Total 68 DISTRICT SHEOPUR 51. -- Primary Health Center, Radep, Sheopur 6 52. -- Primary Health Center, Manpur, Sheopur 6 53. -- Primary Health Center, Raghunathpur, Vijaipur, Sheopur 6 Total 18 Grand Total-1495
7. The CPCB has issued revised guidelines for common bio medical waste treatment and disposal facilities uploaded on the website of Parivesh Portal on 21.12.2016, which is as follows :-
2) Criteria for development of a new Common Bio-medical Waste Treatment and Disposal Facility for a locality or region.
Prior to allowing any new CBWTF, following criteria or steps may be followed:
a) Prescribed authority under the BMWM Rules, 2016 [i.e., State Pollution Control Board (SPCB) in the respective State or Pollution Control Committee (PCC) in the respective Union Territory Administration] is required to prepare an inventory or review with regard to the bio-medical waste generation at least once in five years in the coverage areas of the existing bio-medical waste treatment and disposal facility. The prescribed authority is also required to extrapolate the coverage-area wise bio-medical waste 43 generation for the next ten years.
b) SPCB/PCC is required to conduct gap analysis w.r.to coverage area of the bio-medical waste generation and also projected over a period of next ten years, adequacy of existing treatment capacity of the CBWTF in each coverage area of radius 75 KM.
All the SPCBs and PCCs shall conduct the gap analysis and based on the gap analysis, action plan for development of new CBWTFs is required to be prepared and submitted to MoEF & CC & CPCB within six months‟ time. In case of States/UTs, where no CBWTF is available, in such a case, SPCB/PCC being prescribed authority under the BMWM Rules is required to submit the detailed proposal to MoEF & CC/MoH & FW through the respective State Government or UT Administration. Also, the option of forming association by the group of heath care facilities (HCFs) to develop their own CBWTF also be encouraged following these guideline. In case, any coverage area requires additional treatment capacity , in such a case, action may be initiated by the prescribed authority for allowing a new CBWTF in that locality without interfering the coverage area of the existing CBWTF and beds covered by the existing CBWTF.
c) SPCB/PCC shall identify the coverage area, which require additional treatment facility and bring it to the notice of the concerned department in the business allocation of land assignment in the respective State Government or UT Administration. The department in the business allocation of land assignment shall be responsible for providing suitable site in the identified coverage area for setting up of a CBWTF, in consultation with the prescribed authority (i.e., SPCB/PCC), other stakeholders and in accordance with these guidelines issued by CPCB from time to time.
d) Alternately, a CBWTF may also be allowed to be established on a land procured by an entrepreneur in accordance with the location criteria suggested under these guidelines.
e) The SPCB/PCC or concerned department in the business allocation of land assignment in the respective State Government or UT Administration may seek expression of interest from the proponents for development of new CBWTF (s) in the identified coverage area. Upon allocation of site to the proponent, the 44 proponent is required to take necessary approvals as required under the Environment (Protection) Act, 1986 for development of the new CBWTF in accordance with these guidelines.
f) In the absence of expression of interest by any proponent, then SPCB/PCC shall insist health care facilities to form association and to develope its own CBWTF in line with these guidelines or to have captive treatment facilities for ensuring treatment and disposal of generated bio-medical waste as stipulated under the BMW Rules, 2016.
g) In case of any regulatory action including closure of any existing CBWTF is inevitable, the respective SPCB/PCC may take action under the BMWM Rules including for making alternate arrangement to ensure safe disposal of the bio-medical waste generated from the member health care facilities of such default CBWTF through CBWTF located nearby.
h) In case of hilly areas considering the geography, only one CBWTF with adequate treatment capacity may be developed covering atleast two districts to cater treatment services to the HCFs located in the respective Districts. The selection and allocation of site etc., should be done as per the criteria suggested under these guidelines. The treatment charges to be prescribed by the respective SPCB/PCC in consultation with the State Advisory Committee.
3) Location criteria In the context of these guidelines, buffer zone represents a separation distance between the source of pollution in CBWTF and the receptor - following the principle that the degree of impact reduces with increased distance. The following parameters may be considered for ascertaining buffer distance on case-to-case basis:
i. potential for spread of infection from wastes stored in the premises.
ii. applicable standards for pollution control and the relative efficiency of the existing incinerators and emission control systems, iii. potential of fugitive dust emission from incinerators, iv. potential for discharge of wastewater 45 v. the potential for odour production, vi. the potential for noise pollution, vii. the risk posed to human health and safety due to exposure to emissions from incinerator, viii. the risk of fire and ix. Significance of the residual impacts such as bottom ash and fly ash.
As far as possible, the CBWTF shall be located near to its area of operation in order to minimize the transportation distance in waste collection, thus enhancing its operational flexibility as well as for ensuring compliance to the time limit for treatment and disposal of bio-medical waste as stipulated under the BMWM Rules (i.e., within 48 hours). Also, the location of the CBWTF should be in conformity to the CRZ Norms and other provisions notified under the Environment (Protection) Act, 1986. The location shall be decided in consultation with the State Pollution Control Board (SPCB)/ Pollution Control Committee (PCC). The location criteria for development of a CBWTF are as follows:
(a) A CBWTF shall preferably be developed in a notified industrial area without any requirement of buffer zone (or)
(b) A CBWTF can be located at a place reasonably far away from notified residential and sensitive areas and should have a buffer distance of preferably 500 m so that it shall have minimal impact on these areas. In case of non-
availability of such a land, the buffer zone distance from the notified residential area may be reduced to less than 500 m by SPCB/PCC without referring the matter to CPCB by prescribing additional control measures such as (i) adoption of best available technologies (BAT) by the proponent of CBWTF; (ii) prescribing stringent standards for operation of the CBWTF by the SPCB/PCC; (iii) adoption of zero liquid discharge by the CBWTF and (iv) in case of any complaints from the public, then CBWTF should prove that the facility is not causing any adverse impact on environment and habitation in the vicinity. If SPCB/PCC is not in a position to resolve the issue relating to buffer zone while selecting the site for CBWTFs, in such a case, SPCBs/PCCs may refer the matter to CPCB.
(c) The CBWTF can also be developed as an integral part of 46 the Hazardous Waste Treatment Storage and Disposal Facility (TSDF) subject to obtaining of necessary approvals from the authorities concerned including „environmental clearance‟ as per Environmental Impact Assessment 2006 and further amendments notified under the Environment (Protection) Act, 1986, provided there is no CBWTF exist within 150 KM distance from the existing TSDF."
7) Land requirement Sufficient land shall be allocated to the CBWTF to provide all requisite systems which include dedicated space for storage of waste (both treated and untreated), waste treatment equipment, vehicle washing bay, vehicle parking space, ETP, incineration ash storage provision, administrative room, space for DG Set etc.,.
(a) Preferably, a CBWTF shall be set up on a plot size of not less than one acre in all the areas. However, a CBWTF can be developed in adjacent plots but cannot be set up in two or more different plots located in different areas. Separate plots can be permitted only for vehicle parking if located in the close vicinity of the proposed CBWTFs or the existing CBWTFs.
(b) In case of upcoming or new CBWTFs (both in municipal limits with population more than 25 lakhs or in rural areas), the land area requirement may be relaxed (but in any case not less than 0.5 acre) by the SPCB/PCC, with additional control measures such as zero liquid discharge, increase in stack height, stringent emission norms, odour control measures or any other measures felt necessary by the prescribed authority on case-to-case basis, only in consultation with CPCB.
8) Coverage area of CBWTF Suggested coverage area for development of a CBWTF is as follows:
a) A CBWTF located within the respective State/UT shall be allowed to cater healthcare units situated at a radial distance of 75 KM. However, in a coverage area where 47 10,000 beds are not available within a radial distance of 75 KM, existing CBWTF in the locality (located within the respective State/UT) may be allowed to cater the healthcare units situated upto 150 KM radius w.r.to its location provided the bio-medical waste generated is collected, treated and disposed of within 48 hours as stipulated under the BMWM Rules.
b) In case, number of beds is exceeding > 10,000 beds in a locality (i.e. coverage area of the CBWTF under reference) and the existing treatment capacity is not adequate, in such a case, a new CBWTF may be allowed in such a locality in compliance to various provisions notified under the Environment (Protection) Act, 1986, to cater services only to such additional bed strength of the HCFs located.
c) In case of hilly areas, considering the geography, only one CBWTF with adequate treatment capacity may be developed covering atleast two districts to cater treatment services to the HCFs located in the respective Districts. The selection and allocation of site etc. should be done as per the criteria suggested under these guidelines. The treatment charges to be prescribed by the respective SPCB/PCC in consultation with the State Advisory Committee to be constituted under the BMWM Rules by the respective State Government or UT Administration."
.........................................
Continuous emission monitoring system (CEMS) Monitoring provision for continuous monitoring of the incinerator/plasma pyrolysis stack emission shall be installed by the CBWTF operators for the parameters as stipulated by the respective SPCB/PCC as per the authorisation granted under the BMWM Rules, 2016. Other-wise, at present, all the existing CBWTF operators are required to carry out stack emission monitored using continuous emission monitoring system for the flue gas parameters such as C 2, 0 2, CO as well as primary & secondary chamber temperatures, and records maintained. The continuous emission monitoring system for stack emission should be installed as per the guidelines issued by SPCB/PCC/CPCB. Also, the real time continuous stack emission 48 monitoring data is also required to be transmitted to the servers of the respective SPCB/PCC as well as CPCB, by all the existing CBWTF operators."
8. MPSEIAA has submitted the reply with the facts that as per the recommendations of the Joint Committee, there is a significant gap between the number of beds registered with MPPCB and CBWTF therefore, the fresh gap analysis has to be conducted by MPPCB and in pursuance of the fresh gap analysis report, the answering respondent no. 2 MPSEIAA will take appropriate decision accordingly. Respondent no. 5 has submitted his reply as follows:-
1. The answering respondent no. 5 has a duly established common bio waste treatment facility (CBWTF) operational in Agra (UP). Since, CBWTF was not available in Bhind and Morena Districts of Madhya Pradesh therefore the madhya Pradesh Pollution Control Boaerd has issued authorization for collection and transport of bio medical waste from 2,400 beds of District Bhind and MOrena (MP). Hence, the answering respondent no. 5 has already established CBWTF, due to which the answering respondent has requisite know-how and experience in the field of treatment of bio medical waste.
2. After the spread of global pandemic covid-19 a number of new health care facilities have come up in all the five districts of Gwalior region since 2020.
Thus, the number of beds generating bio medical waste has increased significantly in hte last three years in Gwalior region, but no new CBWTF has been established in last three years. The cost of collection and transportation of bio medical waste from Bhind and Morena districts to Agra (UP) takes time as well as increases the cost spent on disesel (fuel). Therefore, the answering respondent no. 5 took a conscious decision to discharge its duty of protection of environmetn by treatment of bio medical waste. Hence, the answering respondent no. 5 has proposed to establish a CBWTF in Gwalior region.
3. M/s Devis Surgico, Gwalior, has an incineration capacity of 100 KGs per hour, autoclave capacity of 250 liters per cycle and a shredding capacity of 50 KGs per cycle. The said capacity of M/s Devis Surgico is not even sufficient to incinerate the bio medical waste generated by 8900 beds per day which are associated with the M/s Devis Surgico. The applicant has stated that M/s Devis Surgico has 8900 beds associated with it and the bio medical waste generation at national level is 274.10 gms per bed per day. Therefore these 8900 beds associated with M/s Devis Surgico, as per 49 national data are gnerating 2439.49 KGs of bio medical waste per day, whereas M/s Devis Surgico has an incineration capacity of only 1000 KGs at its maximum capacity per day (100 KG per hour x 10 hours).
4. Tthe BMW generation at the Madhya Pradesh state level is 168.50 gms per bed per day, then also 8,900 beds associated with M/s Devis Surgico are generating 1,499.65 KGs of bio medical waste per day, whereas M/s Devis Surgico is only able to incinerate 1,000 KGs of bio medical waste at its maximum capacity per day.
5. The bio medical waste generation at the Gwalior regional level is 342.50 gms per bed per day. then also 8,900 beds associated with M/s Devis Surgico are generating 3048.250 KGs of bio medical waste per day, whereas M/s Devis Surgico is only able to incinerate 1000 KGs of bio medical waste at its maximum capacity per day.
6. In the light of aforementioned facts, it is clear that M/s Devis Surgico while working at its maximum capacity is competent to incinerate only 1,000 KGs of bio medical waste per day whereas the bio medical waste generated from 8,900 beds already associated with M/s Devis Surgico are generating more bio medical waste than the maximum capacity of M/s Devis Surgico to incinerate in a single day. Hence, it is clear as noon light that M/s Devis Surgico is not working at a capacity lesser than its maximum capacity, rather M/s Devis Surgico is overburdened and is not able to incinerate the bio medical waste gene rated with the beds already associated with them, which is resulting into non-incineration of bio medical waste and the same getting mixed with municipal solid waste. Therefore, it is falsely stated by the Applicant that the already existing CBWTF is functioning at a lesser capacity than its capacity to incinerate bio medical waste.
7. In the light of aforementioned facts and circumstances, it is clear that there is an urgent and immediate necessity of establishing a CBWTF facility in Gwalior region.
8. The present Original Application deserves to be dismissed with exemplary cost as the Applicants are not trying to protect environment but are prosecuting this Original Application on the behest of existing CBWTF to delay the establishment of new CBWTF in Gwalior region. In the absence of new CBWTF in Gwalior region, environmental damage is being caused on a daily basis as the data clearly shows that M/s Devis Surgico does not even have a capacity of incinerating bio medical waste of 8,900 beds associated with it.
509. The Gwalior Division has 5 districts viz. Gwalior, Morena, Datia, Bhind, and Sheopur, which have a current bed capacity of 34,306 beds of private and government healthcare facilities Further, the districts Gwalior, Datia and Sheopur have a bed acity of 28,298 beds as per the records of MPPCB but the only CBWTF facility amongst these 3 districts is M/s Devis Surgico which has 8,900 beds associated with it. This shows that the number of beds in the above named 3 districts is much higher than the limit of 10,000 beds.
10. The Common Bio Medical Waste Treatment Facility (CBWTF) is not an industry but it is a pollution control facility, thus the Central Pollution Control Board has classified CBWTF under 'Non-Industrial Operations'. It shall not be out of place to submit that Malanpur Industrial Area is a designated and notified industrial area wherein various large scale Red Category Industries like pharmaceuticals, chemicals, sugar etc. are operational. Hence, there is no prohibition on the operation or establishment of CBWTF in the Malanpur Industrial Area.
11. There is no statutory requirement of seeking NOC from the Airport Authority, even otherwise the said issue is not covered by any of the 7 legislations provided in the Schedule-I of the NGT Act, 2010'. Moreover, being as designated industrial area there are various red category industrial already operating in Malanpur industrial at a much larger scale. However, the answering respondent undertakes to abide by all the conditions that may be imposed by the MPSEIAA in the final Environment Clearance.
12. The CBWTF is a facility created for reduction of pollution which helps in proliferation of Biomedical waste from the solid Municipal waste. Thus the establishment of CBWTF is itself in furtherance of the 'precautionary Principle' as prescribed under section 20 of National Green Tribunal Act, 2010.
9. The objection as raised by the Learned Counsel for the applicant is that the joint committee has overlooked the siting criteria and have taken the national as well as the state figures of the biomedical waste generation and on basis of the assumptions, they have proposed that new CBWTF may be allowed and that :
"The Joint Committee Report estimated that the Bio Medical Waste is generated from 34306 beds in this Division and of out of these 34306 51 beds, 9400 Kgs. Of Bio Medical Waste would be generated if all the beds are occupied. Most surprisingly, the National average of Bio Medical Waste is 2700 Kg/day, whereas, the State average is 5780 Kg/day and now, if we analyze the data of Gwalior Division, 11749 Kg/day waste is being shown. This figure is highly imaginary and the sole purpose of depicting such a figure is to justify the illicit act of entertaining the applications of 2 new proposed CBWTFs. It is also noteworthy to point out that that the Committee has acknowledged the fact that the actual generation of waste is 583 Kg/day and the Committee has to an extent acknowledged the huge variation in data. Now when this point was highlighted during the previous date of hearing, the Madhya Pradesh Pollution Control Board informed the Hon‟ble Tribunal that a reanalysis of the actual data is undergoing and approx. 3 month‟s time is needed to derive to an actual figure. The extent of establishing a CBWTF in accordance with the CPCB Guidelines is to ensure and prevent unwarranted establishment of new CBWTF and therefore an embargo in terms of number of beds and distance between 2 CBWTFs has been kept. Entertaining the EC applications or any other permission of the 2 new CBWTFs in the area in question would be a farce exercise until and unless the actual Gap Analysis Report is available with the department."
10. It is further contended that stand of MPPCB that a lot of new hospitals have been established post Covid -19 is also highly vague and unreliable, as the beds strength have been calculated without looking into the legal existence of the hospital care facility. Beds strength as narrated by the applicant is approximately 8922, while the report reveals that the beds strength has been increased to 28,000 and question raised by the applicant is that MPPCB has not taken any steps to ensure proper disposal of biomedical waste from these remaining 20,000 beds. Learned Counsels for the State/respondent has submitted that the figure narrated by the applicants is old one and after covid-
19 new hospitals have been established and on the basis of calculation of number of beds the respondents are considering the increasing CBWTF in the concerned region.
11. It is argued that in the 21st century with increased use of disposable material and the presence of dreaded disease like Hepatitis B and AIDS, it is utmost important to take care of the infected and hazardous waste to save the 52 mankind from disaster. The Health care institution or hospitals which are responsible for care of morbid population are emitting voluminous quantity of rubbish, garbage and bio medical waste matter each day from wards, operation theatre and outpatient areas. Proper management of hospital waste is essential to maintain hygiene, aesthetics, cleanliness and control of environmental pollution. The hospital waste like body parts, organs, tissues, blood and body fluids along with soiled linen, cotton, bandage and plaster casts from infected and contaminated areas are very essential to be properly collected, segregated, stored, transported, treated and disposed of in safe manner to prevent hospital acquired infection. Various communicable diseases, which spread through water, sweat, blood, body fluids and contaminated organs, are important to be prevented. The bio medical waste scattered in and around the hospitals invites flies, insects, rodents, cats and dogs that are responsible for the spread of communication disease like plague and rabies. Rag pickers in the hospital, sorting out the garbage are at a risk of getting tetanus and HIV infections. The recycling of disposable syringes, needles, IV sets and other article like glass bottles without proper sterilization are responsible for Hepatitis, HIV, and other viral diseases. It becomes primary responsibility of Health administrators to manage hospital waste in most safe and eco-friendly manner.
12. Learned Counsel for PCB has argued that as per Environment Impact Act Notification, 2006 as amended vide notification of S.O.1142 E dated April 17, 2015, 'Bio-Medical Waste treatment facility' is categorized under item 7 (da) in the schedule and requires 'Environmental Clearance' from the State Environment Impact Assessment Authority (SEIAA). As per the guidelines issued by CPCB, a facility may require Environmental Clearance' as follows:
a) Expansion and modernization with additional treatment capacity of existing bio-medical waste treatment facility (excluding augmentation of incineration facility for compliance to the residence time as well as Dioxins and Furans without enhancing the existing treatment capacity) 53
b) In case of any expansion in the treatment capacity or relocation of the existing CBWTF.
13. As per Rule 12(4) of BMWM Rules, 2016 State Government shall constitute District Level Monitoring Committee in the districts under the Chairmanship of District Collector or District Magistrate or Deputy Commissioner or Additional District Magistrate to monitor the compliance of the provisions of these rules in the health care facilities generating bio-medical waste and in the common biomedical waste treatment and disposal facilities. Further, as per Schedule III, State Government may take advice of State Pollution Control Boards on implementation of these Rules.
14. As per Rule 10 of BMWM Rules, 2016 every operator of CBWTF is required to obtain authorization under said rules from concerned State Pollution Control Board or Pollution Control Committee for ensuring that biomedical waste is collected, received, stored, transported, treated, processed, disposed or handled in line with the provisions under BMWM Rules, 2016, quoted below:
"4. Duties of the Occupier.-
It shall be the duty of every occupier to-
(a) take all necessary steps to ensure that bio-medical waste is handled without any adverse effect to human health and the environment and in accordance with these rules;
(b) make a provision within the premises for a safe, ventilated and secured location for storage of segregated biomedical waste in colored bags or containers in the manner as specified in Schedule I, to ensure that there shall be no secondary handling, pilferage of recyclables or inadvertent scattering or spillage by animals and the bio-medical waste from such place or premises shall be directly transported in the manner as prescribed in these rules to the common bio-medical waste treatment facility or for the appropriate treatment and disposal, as the case may be, in the manner as prescribed in Schedule I;54
(c) pre-treat the laboratory waste, microbiological waste, blood samples and blood bags through disinfection or sterilization on-site in the manner as prescribed by the World Health Organization (WHO) or National AIDs Control Organization (NACO) guidelines and then sent to the common bio-medical waste treatment facility for final disposal;
(d) phase out use of chlorinated plastic bags, gloves and blood bags within two years from the date of notification of these rules;
(e) dispose of solid waste other than bio-medical waste in accordance with the provisions of respective waste management rules made under the relevant laws and amended from time to time;
(f) not to give treated bio-medical waste with municipal solid waste;
(g) provide training to all its health care workers and others, involved in handling of bio medical waste at the time of induction and thereafter at least once every year and the details of training programmes conducted, number of personnel trained and number of personnel not undergone any training shall be provided in the Annual Report;
(h) immunise all its health care workers and others, involved in handling of bio-medical waste for protection against diseases including Hepatitis B and Tetanus that are likely to be transmitted by handling of bio-medical waste, in the manner as prescribed in the National Immunisation Policy or the guidelines of the Ministry of Health and Family Welfare issued from time to time;
(i) establish a Bar- Code System for bags or containers containing bio-medical waste to be sent out of the premises or place for any purpose within one year from the date of the notification of these rules;55
(j) ensure segregation of liquid chemical waste at source and ensure pre-treatment or neutralisation prior to mixing with other effluent generated from health care facilities;
(k) ensure treatment and disposal of liquid waste in accordance with the Water (Prevention and Control of Pollution) Act, 1974 ( 6 of 1974);
(l) ensure occupational safety of all its health care workers and others involved in handling of biomedical waste by providing appropriate and adequate personal protective equipments;
(m) conduct health check up at the time of induction and at least once in a year for all its health care workers and others involved in handling of bio- medical waste and maintain the records for the same;
(n) maintain and update on day to day basis the bio-medical waste management register and display the monthly record on its website according to the bio-medical waste generated in terms of category and colour coding as specified in Schedule I;
(o) report major accidents including accidents caused by fire hazards, blasts during handling of biomedical waste and the remedial action taken and the records relevant thereto, (including nil report) in Form I to the prescribed authority and also along with the annual report;
(p) make available the annual report on its web-site and all the health care facilities shall make own website within two years from the date of notification of these rules;
(q) inform the prescribed authority immediately in case the operator of a facility does not collect the bio-medical waste within the intended time or as per the agreed time;
(r) establish a system to review and monitor the activities related to bio-medical waste management, either through an existing committee or by forming a new committee and the Committee shall meet once in every six months and the record of the minutes 56 of the meetings of this committee shall be submitted along with the annual report to the prescribed authority and the healthcare establishments having less than thirty beds shall designate a qualified person to review and monitor the activities relating to bio-medical waste management within that establishment and submit the annual report;
(s) maintain all record for operation of incineration, hydro or autoclaving etc., for a period of five years;
(t) existing incinerators to achieve the standards for treatment and disposal of bio-medical waste as specified in Schedule II for retention time in secondary chamber and Dioxin and Furans within two years from the date of this notification.
5. Duties of the operator of a common bio-medical waste treatment and disposal facility.-It shall be the duty of every operator to -
(a) take all necessary steps to ensure that the bio-medical waste collected from the occupier is transported, handled, stored, treated and disposed of, without any adverse effect to the human health and the environment, in accordance with these rules and guidelines issued by the Central Government or, as the case may be, the central pollution control board from time to time;
(b) ensure timely collection of bio-medical waste from the occupier as prescribed under these rules;
(c) establish bar coding and global positioning system for handling of bio- medical waste within one year;
(d) inform the prescribed authority immediately regarding the occupiers which are not handing over the segregated bio-medical waste in accordance with these rules;
(e) provide training for all its workers involved in handling of bio-
medical waste at the time of induction and at least once a year thereafter;
57(f) assist the occupier in training conducted by them for bio-
medical waste management;
(g) undertake appropriate medical examination at the time of induction and at least once in a year and immunise all its workers involved in handling of bio-medical waste for protection against diseases, including Hepatitis B and Tetanus, that are likely to be transmitted while handling bio-medical waste and maintain the records for the same;
(h) ensure occupational safety of all its workers involved in handling of bio-medical waste by providing appropriate and adequate personal protective equipment;
(i) report major accidents including accidents caused by fire hazards, blasts during handling of biomedical waste and the remedial action taken and the records relevant thereto, (including nil report) in Form I to the prescribed authority and also along with the annual report;
(j) maintain a log book for each of its treatment equipment according to weight of batch; categories of waste treated; time, date and duration of treatment cycle and total hours of operation;
(k) allow occupier , who are giving waste for treatment to the operator, to see whether the treatment is carried out as per the rules;
(l) shall display details of authorisation, treatment, annual report etc on its web-site;
(m) after ensuring treatment by autoclaving or microwaving followed by mutilation or shredding, whichever is applicable, the recyclables from the treated bio-medical wastes such as plastics and glass, shall be given to recyclers having valid consent or authorisation or registration from the respective State Pollution Control Board or Pollution Control Committee;
(n) supply non-chlorinated plastic coloured bags to the occupier on chargeable basis, if required;
58(o) common bio-medical waste treatment facility shall ensure collection of biomedical waste on holidays also;
(p) maintain all record for operation of incineration, hydroor autoclaving for a period of five years; and
(q) upgrade existing incinerators to achieve the standards for retention time in secondary chamber and Dioxin and Furans within two years from the date of this notification.
6. Duties of authorities.-The Authority specified in column (2) of Schedule-III shall perform the duties as specified in column (3) thereof in accordance with the provisions of these rules.
7. Treatment and disposal.-
(1) Bio-medical waste shall be treated and disposed of in accordance with Schedule I, and in compliance with the standards provided in Schedule-II by the health care facilities and common bio-medical waste treatment facility.
(2) Occupier shall hand over segregated waste as per the Schedule-I to common bio-medical waste treatment facility for treatment, processing and final disposal: Provided that the lab and highly infectious bio-medical waste generated shall be pre-
treated by equipment like autoclave or microwave.
(3) No occupier shall establish on-site treatment and disposal facility, if a service of `common biomedical waste treatment facility is available at a distance of seventy-five kilometer.
(4) In cases where service of the common bio-medical waste treatment facility is not available, the Occupiers shall set up requisite biomedical waste treatment equipment like incinerator, autoclave or microwave, shredder prior to commencement of its operation, as per the authorisation given by the prescribed authority.
(5) Any person including an occupier or operator of a common bio medical waste treatment facility, intending to use new technologies for treatment of bio medical waste other than those 59 listed in Schedule I shall request the Central Government for laying down the standards or operating parameters.
(6) On receipt of a request referred to in sub-rule (5), the Central Government may determine the standards and operating parameters for new technology which may be published in Gazette by the Central Government.
(7) Every operator of common bio-medical waste treatment facility shall set up requisite biomedical waste treatment equipments like incinerator, autoclave or microwave, shredder and effluent treatment plant as a part of treatment, prior to commencement of its operation.
(8) Every occupier shall phase out use of non-chlorinated plastic bags within two years from the date of publication of these rules and after two years from such publication of these rules, the chlorinated plastic bags shall not be used for storing and transporting of bio-medical waste and the occupier or operator of a common bio-medical waste treatment facility shall not dispose of such plastics by incineration and the bags used for storing and transporting biomedical waste shall be in compliance with the Bureau of Indian Standards. Till the Standards are published, the carry bags shall be as per the Plastic Waste Management Rules, 2011.
(9) After ensuring treatment by autoclaving or microwaving followed by mutilation or shredding, whichever is applicable, the recyclables from the treated bio-medical wastes such as plastics and glass shall be given to such recyclers having valid authorisation or registration from the respective prescribed authority.
(10) The Occupier or Operator of a common bio-medical waste treatment facility shall maintain a record of recyclable wastes referred to in sub-rule (9) which are auctioned or sold and the same shall be submitted to the prescribed authority as part of its 60 annual report. The record shall be open for inspection by the prescribed authorities.
(11) The handling and disposal of all the mercury waste and lead waste shall be in accordance with the respective rules and regulations.
8. Segregation, packaging, transportation and storage.
-(1) No untreated bio-medical waste shall be mixed with other wastes.
(2) The bio-medical waste shall be segregated into containers or bags at the point of generation in accordance with Schedule I prior to its storage, transportation, treatment and disposal.
(3) The containers or bags referred to in sub-rule (2) shall be labeled as specified in Schedule IV.
(4) Bar code and global positioning system shall be added by the Occupier and common bio-medical waste treatment facility in one year time.
(5) The operator of common bio-medical waste treatment facility shall transport the bio-medical waste from the premises of an occupier to any off-site bio-medical waste treatment facility only in the vehicles having label as provided in part „A‟ of the Schedule IV along with necessary information as specified in part „B‟ of the Schedule IV.
(6) The vehicles used for transportation of bio-medical waste shall comply with the conditions if any stipulated by the State Pollution Control Board or Pollution Control Committee in addition to the requirement contained in the Motor Vehicles Act, 1988 (59 of 1988), if any or the rules made there under for transportation of such infectious waste.
(7) Untreated human anatomical waste, animal anatomical waste, soiled waste and, biotechnology waste shall not be stored beyond a period of forty -eight hours:
61Provided that in case for any reason it becomes necessary to store such waste beyond such a period, the occupier shall take appropriate measures to ensure that the waste does not adversely affect human health and the environment and inform the prescribed authority along with the reasons for doing so.
(8) Microbiology waste and all other clinical laboratory waste shall be pre-treated by sterilisation to Log 6 or disinfection to Log 4, as per the World Health Organisation guidelines before packing and sending to the common bio-medical waste treatment facility.
18. Liability of the occupier, operator of a facility.-
(1) The occupier or an operator of a common bio-medical waste treatment facility shall be liable for all the damages caused to the environment or the public due to improper handling of bio-
medical wastes.
(2) The occupier or operator of common bio-medical waste treatment facility shall be liable for action under section 5 and section 15 of the Act, in case of any violation."
15. Similar matter was raised in Appeal No. 73/2021 (Puneet Jain Vs. MPSEIAA) in which this Tribunal vide order dated 05.04.2022 has observed as follows :-
13. Respondent had submitted that that while issuance of guidelines the Respondent No. 2 CPCB has not stated anywhere in the guidelines that any deviation therefrom would render the action taken a nullity. Factually the establishment of more units of CBWTF is per se environment friendly activity because it provides more options and cost cutting for the user health care units as such the CPCB guidelines are not mandatory guidelines as far as it relates to having a unit within the radial distance of 75 KM. The MPPCB has already given CTE to more than one unit within 75 KM radial distance in other cities/towns e.g. Bhopal and Jabalpur, to provide more options to the 62 users so that to cater the bio medical waste generated in the area more effectively, also its segregation, collection and scientific disposal within the prescribed time limit of 48 hours.
15. It is further argued that the guidelines issued by CPCB are not notified therefore in view of the Judgment rendered by the Hon‟ble Apex Court reported as 2014(10) SCC 673 Gulf Goans Company Limited Vs. Union of India) has held that where the alleged environmental guidelines were not Gazzetted held same were not enforceable the relevant paragraphs of the Judgment are quoted below:-
"19. Article 77 of the Constitution provides the form in which the Executive must make and authenticate its orders and decisions. Clause (1) of Article 77 provides that all executive action of the Government must be expressed to be taken in the name of the President. The celebrated author H.M. Seervai in Constitutional Law of India, 4th Edn., Vol. 2, 1999 describes the consequences of government orders or instructions not being in accordance with clauses (1) or (2) of Article 77 by opining that the same would deprive the orders of the immunity conferred by the aforesaid clauses and they may be open to challenge on the ground that they have not been made by or under the authority of the President in which case the burden would be on the Government to show that they were, in fact, so made. In the present case, the said burden has not been discharged in any manner whatsoever. The decision in Air India Cabin Crew Assn. v. Yeshaswinee Merchant [(2003) 6 SCC 277, p. 311, para 72 : 2003 SCC (L&S) 840] , taking a somewhat different view can, perhaps, be explained by the fact that in the said case the impugned directions contained in the government letter (not expressed in the name of the President) was in exercise of the statutory power under Section 34 of the Air Corporations Act, 1953. In the present case, the impugned guidelines have not been issued under any existing statute."
20. Clause (2) of Article 77 also provides for the authentication of orders and instruments in a manner as may be prescribed by the Rules. In this regard, vide S.O. No. 2297 dated 3-11-1958 published in the Gazette of India, the President has issued the Authentication (Orders and Other Instruments) Rules, 1958. The said Rules have been 63 superseded subsequently in 2002. Admittedly, the provisions of the said 1958 Rules had not been followed in the present case insofar as the promulgation of the guidelines is concerned.
21. In the absence of due authentication and promulgation of the guidelines, the contents thereof cannot be treated as an order of the Government and would really represent an expression of opinion. In law, the said guidelines and their binding effect would be no more than what was expressed by this Court in State of Uttaranchal v. Sunil Kumar Vaish [(2011) 8 SCC 670 : (2011) 4 SCC (Civ) 325 : (2011) 3 SCC (Cri) 542 : (2011) 2 SCC (L&S) 410] in the following paragraph of the report: (SCC p. 678, paras 23-24) "22. It is also essential that what is claimed to be a law must be notified or made public in order to bind the citizen. In Harla v. State of Rajasthan [AIR 1951 SC 467 : 1952 Cri LJ 54] while dealing with the vires of the Jaipur Opium Act, which was enacted by a resolution passed by the Council of Ministers, though never published in the Gazette, this Court had observed: (AIR p. 468, para 8)
8. ... Natural justice requires that before a law can become operative it must be promulgated or published. It must be broadcast in some recognizable way so that all men may know what it is, or, at the very least, there must be some special rule or regulation or customary channel by or through which such knowledge can be acquired with the exercise of due and reasonable diligence. The thought that a decision reached in the secret recesses of a chamber to which the public have no access and to which even their accredited representatives have no access and of which they can normally know nothing, can nevertheless affect their lives, liberty and property by the mere passing of a resolution without anything more, is abhorrent to civilised man."
23. It is settled law that all executive actions of the Government of India and the Government of a State are required to be taken in the name of the President or the Governor of the State concerned, as the case may be [Articles 77(1) and 166(1)]. Orders and other instruments made and executed in the name of the President or the Governor of a State, as the case may be, are required to be authenticated in 64 the manner specified in the rules made by the President or the Governor, as the case may be [Articles 77(2) and 166(2)]. In other words, unless an order is expressed in the name of the President or the Governor and is authenticated in the manner prescribed by the rules, the same cannot be treated as an order on behalf of the Government.
24. A noting recorded in the file is merely a noting simpliciter and nothing more. It merely represents expression of opinion by the particular individual. By no stretch of imagination, can such noting be treated as a decision of the Government. Even if the competent authority records its opinion in the file on the merits of the matter under consideration, the same cannot be termed as a decision of the Government unless it is sanctified and acted upon by issuing an order in accordance with Articles 77(1) and (2) or Articles 166(1) and (2). The noting in the file or even a decision gets culminated into an order affecting right of the parties only when it is expressed in the name of the President or the Governor, as the case may be, and authenticated in the manner provided in Article 77(2) or Article 166(2). A noting or even a decision recorded in the file can always be reviewed/reversed/overruled or overturned and the court cannot take cognizance of the earlier noting or decision for exercise of the power of judicial review."
.........................................
18. The contention of the learned counsel for the CPCB is based on the revised guidelines for CBWTF, where it has been provided that A Common Bio-medical Waste Treatment and Disposal Facility (CBWTF) is a set up where biomedical waste generated from member health care facilities is imparted necessary treatment to reduce adverse effects that this waste may pose on human health and environment. The treated recyclable waste may finally be sent for disposal in a secured landfill or for recycling. According to the Bio-medical Waste Management Rules, 2016, "bio-medical waste treatment and disposal facility" means any facility wherein treatment, disposal of bio-medical waste or processes incidental to 65 such treatment and disposal is carried out, and includes common bio-medical waste treatment facilities and "operator of a common bio-medical waste treatment facility" means a person who owns or controls a Common Bio-medical Waste Treatment and Disposal Facility (CBWTF) for the collection, reception, storage, transport, treatment, disposal or any other form of handling of bio-medical waste. The Bio-medical Waste Management Rules, 2016 restricts occupier for establishment of on-site or captive bio-medical waste treatment and disposal facility, if a service of common bio- medical waste treatment and disposal facility is available within a distance of seventy-five kilometer, as installation of individual treatment facility by health care facility (HCF) requires comparatively high capital investment. In addition, it requires separate dedicated and trained skilled manpower and infrastructure development for proper operation and maintenance of treatment systems. The concept of CBWTF is not only addresses such problems but also prevents proliferation of treatment technologies in a particular town or city. In turn, it reduces the monitoring pressure on regulatory agencies. By running the treatment equipment at CBWTF to its full capacity, the cost of treatment of per kilogram bio-medical waste gets significantly reduced. Its considerable advantages have made CBWTF popular and proven concept in most part of the world.
Considering the likely impacts that may cause to the patients undergoing treatment because of operation of the captive treatment equipment within the health care facilities (HCFs), now the Bio-
medical Waste Management Rules, 2016 restricts the Occupier (i.e., HCF) for ensuring treatment and disposal of generated bio-medical waste through a CBWTF, located within a distance of 75 KM.
Further, these rules eased the bottleneck in upbringing the CBWTF by making department in the business allocation of land assignment in the State or UT administration responsible for providing a suitable site (s) within its jurisdiction. The concept of 66 CBWTF is also being widely accepted in India among the healthcare units, medical associations and entrepreneurs. In order to set up a CBWTF to its maximum perfection, care shall be taken in choosing the right technology, development of CBWTF area, proper designing of transportation system to achieve optimum results etc. Key features of CBWTF have been addressed in the subsequent sections. The Bio-medical Waste Management Rules, 2016 mandates that the operator of a CBWTF authorised by the prescribed authority is required to take all necessary steps to ensure that the bio-medical waste collected from the occupier is transported, handled, stored, treated and disposed of, without any adverse effect to the human health and the environment, in accordance with the BMWM Rules and the guidelines issued by the Central Government or the Central Pollution Control Board (CPCB) from time to time. Therefore, these guidelines have been prepared with an aim to have uniformity in ensuring site selection, allowing and establishment of a state-of-the-art CBWTF, operation as well as verification of compliance to the BMWM Rules, 2016 throughout the country. However, any other aspects which are not been covered under these guidelines and needs attention, in such a case, the prescribed authority may take suitable action in the interest of protection of the environment in consultation with MoEF & CC/CPCB. Also, it is pertinent to mention here that these guidelines are mandatory henceforth under the Bio-medical Waste Management Rules, 2016.
19. The criteria for development of a new CBWTF for a locality or region is as follows:
"SPCB/PCC is required to conduct gap analysis w.r.to coverage area of the bio-medical waste generation and also projected over a period of next ten years, adequacy of existing treatment capacity of the CBWTF in each coverage area of radius 75 KM"67
20. The location criteria as provided in the guidelines are as follows:
"In the context of these guidelines, buffer zone represents a separation distance between the source of pollution in CBWTF and the receptor - following the principle that the degree of impact reduces with increased distance. The following parameters may be considered for ascertaining buffer distance on case-to-case basis:
(i) potential for spread of infection from wastes stored in the premises.
(ii) Applicable standards for pollution control and the relative efficiency of the existing incinerators and emission control systems,
(iii) potential of fugitive dust emission from incinerators,
(iv) potential for discharge of wastewater
(v) the potential for odour production,
(vi) the potential for noise pollution,
(vii) the risk posed to human health and safety due to exposure to emissions from incinerator,
(viii) the risk of fire and
(ix) Significance of the residual impacts such as bottom ash and fly ash.
As far as possible, the CBWTF shall be located near to its area of operation in order to minimize the transportation distance in waste collection, thus enhancing its operational flexibility as well as for ensuring compliance to the time limit for treatment and disposal of bio-medical waste as stipulated under the BMWM Rules (i.e., within 48 hours). Also, the location of the CBWTF should be in conformity to the CRZ Norms and other provisions notified under the Environment (Protection) Act, 1986. The location shall be decided in consultation with the State Pollution Control Board (SPCB)/ Pollution Control Committee (PCC). The location criteria for development of a CBWTF are as follows:
(a) A CBWTF shall preferably be developed in a notified industrial area without any requirement of buffer zone (or)
(b) A CBWTF can be located at a place reasonably far away from notified residential and sensitive areas and should have a buffer distance of preferably 500 m so that it shall have minimal impact on these areas. In case of non-availability of such a land, the buffer zone distance from the notified residential area may be reduced to less than 500 m by SPCB/PCC without referring the 68 matter to CPCB by prescribing additional control measures such as
(i) adoption of best available technologies (BAT) by the proponent of CBWTF; (ii) prescribing stringent standards for operation of the CBWTF by the SPCB/PCC; (iii) adoption of zero liquid discharge by the CBWTF and (iv) in case of any complaints from the public, then CBWTF should prove that the facility is not causing any adverse impact on environment and habitation in the vicinity. If SPCB/PCC is not in a position to resolve the issue relating to buffer zone while selecting the site for CBWTFs, in such a case, SPCBs/PCCs may refer the matter to CPCB.
(c) The CBWTF can also be developed as an integral part of the Hazardous Waste Treatment Storage and Disposal Facility (TSDF) subject to obtaining of necessary approvals from the authorities concerned including „environmental clearance‟ as per Environmental Impact Assessment 2006 and further amendments notified under the Environment (Protection) Act, 1986, provided there is no CBWTF exist within 150 KM distance from the existing TSDF.
21. ..............It has been submitted by the learned counsel for the State that the CBWTF is governed by the Bio Medical Waste Management Rules, 2016 and the guidelines issued by the CPCB and thus the letter correspondence is of no importance in the subject matter. The matter of non-compliances and remedial measures were taken up by the Principal bench of this Tribunal in O.A. No. 95 of 2018 titled as Aryavart Foundation vs. M/s Vapi Green Enviro Ltd. & Ors. on 05 th February, 2021 where it has been observed as follows:
"
xviii. As per the information furnished by SPCBs / PCCs, about 10.71 Million MT of hazardous waste was generated during 2018-19 by 69,054 units. About 45 % of waste is utilized / recycled and about 31 % of waste is disposed through TSDFs / SLFs xix. There are 42 Common HW Treatment, Storage and Disposal Facilities (TSDFs) available in 18 States / UT, which includes 18 integrated TSDFs, having both Secured Landfills and Incinerators. In remaining 17 States / UTs the generated waste is mostly stored at occupier‟s premises. xx. About 1,050 applications for utilization of different categories of HW under Rule 9 of HOWM Rules, 2016 have been received at CPCB. Upon technical examination and evaluation followed by successful trial runs, 54 SOPs for utilization of 40 69 different categories of HW have been developed and circulated to all SPCBs / PCCs. Gujarat is in forefront in utilising the hazardous wastes in industrial processes xxi. As per compiled information from the Annual Reports of 2018, there were 2,70,416 Health Care Facilities (HCFs) reported in the country, 97,382 of HCFs bedded and 1,73,831 non- bedded. About 41 % of HCFs, 1,10,356 HFCs have obtained authorization under BMWM Rules, 2016.
xxii. About 615 TPD of biomedical waste was generated by the HCFs and 534 TPD of waste is treated and disposed. There were 200 Common Biomedical Waste Treatment Facilities (CBWTFs) and 12,326 captive treatment facilities installed by HCFs for the treatment & disposal of biomedical waste. In addition, 28 CBWTFs were under construction. xxiii. All States / UTs; except Arunachal Pradesh, Goa, Jharkhand, Kerala and Uttarakhand had granted more than 75 % authorizations to the Health Care Faculties (HCFs), applied for authorization under the Bio-Medical Waste Management Rules.
xxiv. Municipal Solid Waste generation in the country was reported as 1,62,836 TPD. About 92 % (1,49,346 TPD) of waste is collected and 37 % (60,683 TPD) of the collected waste is treated. About 27 % (44,835 TPD) of total waste is landfilled in 3,115 dumpsites. The remaining 43,828 TPD of solid waste was unaccounted, littered and dumped in drains, canals and low-lying areas Overall Recommendations: Based on the information gathered through questionnaires, visits of the Expert Teams for auditing and interactions, the following general recommendations are made:
i. The State Governments should allow the recruitment of the staff required by the respective SPCB and if needed, comprehensive assessments may be carried out for building suitable infrastructure for effective and improved performance.
ii. Based on the information collected on manpower at SPCBs, it was observed that large number of sanctioned posts are still vacant. It is recommended that recruitment process may be outsourced availing professional services, wherever internal shortcomings were observed.70
iii. The State should prepare / revisit their Environmental Policies incorporating all the current aspects concerning the sustainability of the development, conservation of the resources and the objectives of the Environment Legislation of the country. iv. The State Environmental Status Reports should be prepared / updated by the SPCBs incorporating the aspects of environmental quality parameters. v. The States should prepare / update their industrial siting policies / criteria and regulated strictly as per the criteria vi. The SPCBs should ensure preparation and submission of their annual reports with complete inventory details as per the timelines specified under the rules. vii. All the SPCBs should ensure issuing the consolidated consents & authorization from the year 2021 by processing all applications online in transparent manner.
viii. The SPCBs should prepare / update the protocols for regular inspection of the polluting industries for timely identification of & action against the defaulters. ix. The Online CEMS data generated from the system should be used for surveillance and monitoring for identifying habitual and frequent violators. x. The SPCBs / PCCs should prescribe the inlet standards for CETPs for compliance of member industries. xi. The States and UTs should adopt „Online Tracking‟ for all wastes from generation point to final disposal point. A national tracking system initiated by CPCB may be shared with SPCBs.
xii. The SPCBs should ensure 100 % compliance of the Batteries Management Rules, 2001 and submission of the report to CPCB by December, 2020.
xiii. The SPCBs should develop & upgrade their laboratories and obtain the NABL Accreditation and MoEF&CC recognition on top priority by 2021.
xiv. The SPCBs should identify air & water quality monitoring locations covering the district headquarters, minor rivers, ponds, lakes and other important water bodies of the State / UT. xv. The SPCBs / PCCs, situated along the main coastline, should establish a representative number of stations / locations for the monitoring of coastal waters in the range of 80 to 150 stations.
It is expected that the State Pollution Control Boards and Pollution Control Committees prepare comprehensive plans for strengthening the organisations and also incorporate short-term & long-term actions for abatement and control of 71 pollution with budgetary estimates and obtain required approvals from the respective departments under State Government and UT Administration."
12. The environmental law principles, which this Tribunal is mandated to apply under sections 20 and 15 of the NGT Act, 2010, are - „sustainable development‟, „precautionary‟ and „polluter pays‟.
In Hanuman Laxman, (2019) 15 SCC 401, (paras 142-156), significance of environmental rule of law has been highlighted to achieve sustainable development goals for prosperity, health and well being. This requires filling of gap between law and enforcement. In T.N. Godavarman Thirumulpad v. Union of India, (2002) 10 SCC 606, at page 621, it was observed that the State has to "forge in its policy to maintain ecological balance and hygienic environment. Article 21 protects right to life as a fundamental right. Enjoyment of life and its attainment including the right to life with human dignity encompasses within its ambit, the protection and preservation of environment, ecological balance free from pollution of air and water, sanitation without which life cannot be enjoyed. Any contra acts or actions would cause environmental pollution. Therefore, hygienic environment is an integral facet of right to healthy life and it would be impossible to live with human dignity without a humane and healthy environment. Environmental protection, therefore, has now become a matter of grave concern for human existence. Promoting environmental protection implies maintenance of the environment as a whole comprising the man-made and the natural environment. Therefore, there is constitutional imperative on the Central Government, State Governments and bodies like municipalities, not only to ensure and safeguard proper environment but also an imperative duty to take adequate measures to promote, protect and improve the man-made environment and natural environment."
13. In A.P. Pollution Control Board v. Prof. M.V. Nayudu, (1999) 2 SCC 718, at page 732, it was observed "..Good governance is an accepted principle of international and domestic laws. .....It includes the need for the State to take the necessary "legislative, administrative and other actions" to implement the duty of prevention of environmental harm...". In Techi Taga Tara, supra, the Hon‟ble Supreme Court referred to several Committees on need for revamping the regulatory bodies by appointing persons of outstanding ability and high reputation to the State PCBs and equipping them with 72 laboratories and other equipment for performing statutory functions. Apart from the Tribunal being approached under sections 14 and 15 by aggrieved parties, pointing out degradation of environment and inaction of the statutory regulators, the Hon‟ble Supreme Court has required this Tribunal to monitor compliance of such statutory obligations for protecting environment. This is not possible unless the statutory regulators are effective. Significant issues so referred by the Hon‟ble Supreme Court include a) liquid waste management, (2017) 5 SCC 326, Paryavaran Suraksha vs. Union of India & Ors. wherein it was directed that requisite STPs, ETPs, CETPs must be set up by 31.3.2018, failing which coercive measures may be taken against concerned authorities, to enforce statutory mandate of the Water (Prevention and Control of Pollution) Act enacted in 1974, prohibiting any water pollution, making it a criminal offence. b) compliance of solid waste management rules. Vide order dated 2.9.2014 in WP 888/1996, Almitra H. Patel Vs. Union of India & Ors. on the file of the Supreme Court, the issue has been referred to this Tribunal for monitoring compliance of Solid Waste Management Rules. c) In (2015) 12 SCC 764, MC Mehta v. UOI, issue of rejuvenation of Ganga stands referred to this Tribunal.
d) Vide order dated 24.7.2017 in WP 725/1994, „And quite flows Yamuna‟, rejuvenation of Yamuna stands referred to this Tribunal. It is not necessary to refer to several other orders. Finding that statutory regulators were not effective and serious damage was continuing, the Tribunal has appointed independent monitoring Committees1 on several issues.
In substance, monitoring of the enacted environmental laws including the Water Act, Air (Prevention and Control of Pollution) Act, 1981 and the Environment (Protection) Act, 1986 and Rules framed thereunder needs to be reviewed and made effective in the interest of protection of environment and public health. This is not possible unless the regulatory bodies are duly manned and equipped and function efficiently. The report shows that it is not happening and there are huge gaps. With such gaps, it is only a dream to expect clean environment - fresh water or fresh air. Irreversible degradation of environment is bound to result in avoidable deaths and diseases and loss of scarce and good quality water, air and soil and biodiversity.
73(IV) With regard to bio-medical waste, the matter has been dealt with in OA 710/2017, Shailesh Singh, v. Sheela Hospital & Trauma Centre, Shahjahanpur & Ors., with regard to hazardous waste, matter has been dealt with in OA 804/2017, Rajiv Narayan v. Union of India & Ors., with regard to e-waste, matter has been dealt with in OA 512/2017, Shailesh Singh v. State of UP, with regard to plastic waste, matter has been dealt with in EA 13/2019 in OA 247/2017, Central Pollution Control Board v. State of Andaman & Nicobar & Ors. for laying down liability to pay compensation for non-compliance.
15. The failure of monitoring has been found to have direct nexus to atleast 10 industrial accidents which have taken place in the recent past which have been dealt with by this Tribunal.
17. As earlier observed, damage to environment is directly linked to the public health and neglecting compliance of environmental norms results in deaths and injuries. Violation of environmental norms needs to be taken as seriously as preventing crimes of homicides and assaults. It is more serious as the victims may be wide spread and unidentified. The consequences may even affect future generations. The compliance status is directly linked to effectiveness of monitoring which requires that the key office bearers of statutory regulators and oversight bodies are qualified, competent and reputed and exclusively dedicated to such work, instead of devoting part time, while simultaneously holding other positions. In this regard, the Tribunal has made observations vide order dated 02.02.2021 in OA 231/2014, Doaba Paryavaran Samiti v. State of U.P & Ors, finding that the Member Secretary of the PCB in UP was only devoting part-time, while holding several other positions. Adequate and well-equipped laboratories and effective machinery for implementation of "Polluter Pays" principle for assessment and collection of compensation is another important aspect of environmental governance.
20. Further, for improving monitoring and planning, authentic data needs to be compiled at all levels. Initiative will have to be taken consistent with Digital India initiatives by the MoEF/MoJS/MoUD/CPCB and based on such policy decisions, the Environment departments of all States/UTs will have to compile data in their respective jurisdiction, preferably Districtwise. On that basis District Environment Data Grid (DEDG), State Environment 74 Data Grid (SEDG) and National Environment Data Grid (NEDG) can be set up and continuously updated. The Grid can be connected to online monitoring systems. Comprehensive Environment Pollution Index (CEPI) is being prepared limited to the Industrial Area but the Grid can cover larger areas and aspects and can be source of research and planning. It can also facilitate monitoring of and be in sync with other government initiatives such as National Mission for Clean Ganga, Swachh Bharat and Jalshakti Abhiyan etc. Based on such data, it may also be easier to study „carrying capacity‟ of different areas to plan siting policy for various activities."
16. In appeal no. 73/2021(CZ) this Tribunal has further observed :-
22. In light of the above averments, the learned counsel appearing for the CPCB has submitted that the matters are being regularly monitored by the State authorities or authorities concerned for proper disposal of the waste generated through the hospitals. The law should be interpreted in the beneficial way because the CBWTF is a beneficial legislation which is intended to achieve the target of disposal of all waste materials generated from the hospitals within a specified area and it does not prohibit establishment of any other facility in accordance with the gap of generation and disposal capacity.
22. In view of the above facts while considering the Environment Clearance of the application, the Respondent/the Competent Authority have gone through the proposal and the guidelines issued by the CPCB and total generation of BMW and also considered the existing CBWTF and its coverage area which has been given place at point no. XIV in the order impugned and in light of the coverage area, total number of beds and estimated quantity, the recommendation was issued in accordance with the rules and guidelines. There is no illegality or irregularity while passing the order impugned and this Tribunal is of the view that the order passed is in accordance with the provisions of law and within the jurisdiction. Nothing has been shown to be in contravention of any provisions of Bio Medical Management Rules or the guidelines issued by the CPCB.
17. As reported by the Joint Committee the status of district wise bedded HCFs within the jurisdiction of Regional Office, Gwalior as on May, 2022 was 34306 beds. Thus total Bio-Medical Waste generation of Gwalior Region estimated 75 (i.e. Gwalior, Datia, Morena, Bhind & Sheopur district) as per National average is 9403 kg/day as per MP State average is 5780.56 kg/day & as per Gwalior regional average is 11749.81kg/day. There are huge gap between national, MP state and regional data. Annual Reports received from CBWTFs by MPPCB, which are enclosed. However on average basis actual waste is being collected by both CBWTFs namely M/s Devis Surgico Gwalior and M/s JRR Waste Management P. Ltd. Agra respectively 483.16 kg/day from 8900 beds and 100.37 kg/day from 2488 beds. In short both CBWTF collected 583.53 kg/day from 11388 beds as per annual report of 2021 and both are claimed they are collecting all generated waste. If we look at the regional data, it appears to be very high, whereas state level data is very less & which appears to be lower than the national level. In the coming time, there will be an increase in health care facilities in Madhya Pradesh, due to this it seems more appropriate to use national data for this reason, if we use national data, the quantity of bio-medical waste in Gwalior region is taken as 9403.275 kg/day. Its 65% of this quantity will be incinerable which is approximately 6112.128 kg/day. At present there is only one CBWTF (Devis Surgico) established in Gwalior region, whose incineration capacity is 100 kg / hour.
JRR Waste Management Private Limited engaged to only collection and transport of Bio Medical Waste from Bhind & Morena District of this area and takes it to its plant in Agra for disposal.
There are proposals to set up two new CBWTF in this area. One of which is VNS Solution, which will set up an incinerator plant of 200 kg / hour capacity. There is another JRR Waste Management Private Limited, which will set up an incinerator plant of 250 kg / hour capacity.
Looking at the capacity of their plants, then the first plant (Devis Surgico) can incinerate BMW for about 1000 kg/day in 10hours. Thus VNS will dispose of 2000 kg/hour Bio-Medical Waste. Whereas third one JRR will be able to dispose of about 2500 kg/day BMW in 10 hours. In this way, within 10 hours, all three together can dispose of about 5500 kg/day. Both 76 the upcoming plants have been issued to CTE by MPPCB seeing the ground realty of BMW.
Thus, considering the estimated generation quantity of BMW, there is a scope of establishing new CBWTFs in this area. This will strengthen the Bio-
Medical Waste Management of the area.
18. The Bio Medical Waste Management Rules, 2016 are eco friendly and intended to dispose of the waste within 48 hours and there is no hard and fast rule with regard to the 75 km. The rule provides that existing CBWTF in the locality may be allowed to cater the health care units situated up to 150 km radius. In case of number of beds are exceeding 10,000 beds in a locality and the existing treatment capacity is not adequate in such a case a new CBWTF may be allowed in such a locality in compliance to various provisions notified under the Environmental (Protection) Act, 1986 to cater services only to such additional bed strength of HCF located.
19. It is further contended that there are error in mathematical data to be taken for calculation, firstly, National Data and secondly State Data available in the State of Madhya Pradesh and the area under question. The recommendation of the committee are that there are huge gap between the generation of waste and disposal of waste and in view of the above gap new CBWTF may be allowed without disturbing the members of already existing CBWTF. The proposed CBWTFs are located in a notified industrial area as per CPCB guidelines.
20. The learned counsel for the MPSEIAA has submitted that since the matter was pending before this Tribunal, thus MPSEIAA has deferred the decision till final conclusion of this case and further submitted that the Competent Authority/MPSIAA may take a decision in accordance with law after submission of report by the State PCB.
21. We have gone through the reports and contention raised by the learned counsel for the parties and found that as per the recommendations of the Joint Committee, there is a significant gap between the number of beds 77 registered with MPPCB and CBWTF. Therefore, the fresh gap analysis has to be conducted by the MPPCB.
22. Accordingly, we direct the State Pollution Control Board to submit the report with regard to the Gap analysis (generation and disposal) and on the basis of fresh gap analysis report, the MPSEIAA will take appropriate decision within a time frame.
We further direct the Madhya Pradesh Pollution Control Board to ensure that the facility operates as per environmental norms and must ensure compliances of conditions mentioned above and all other environmental norms and maintain vigil on a regular basis. It must conduct inspection when the unit is functional. If any violation is found, action may be taken as per law. In case any grievances survives, it is open to the aggrieved party to make appropriate application before the State Pollution Control Board in calculating the number of beds and the State Pollution Control Board has to take a decision in accordance with law. The Original Application No. 22/2022 alongwith I.A. are disposed of accordingly.
Sheo Kumar Singh, JM Dr. Arun Kumar Verma, EM 23rd August, 2022 OA No. 22/2022(CZ) PN 78