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Union of India - Section

Section 5 in The Scheme on Labelling of Environment Friendly Products (Eco-Mark)

5. The Criteria for Ecomark.

- Environmental criteria for each product category will be notified by the Central Government and later on shall be translated into Indian Standards by the Bureau of Indian Standards. The criteria shall be for broad environmental levels and aspects, but will be specific at the product level. Products will be examined in terms of the following main environmental impacts :
(a)That they have substantially less potential for pollution than other comparable products in production, usage and disposal.
(b)That they are recycled, recyclable, made from recycled products or biodegradable, where comparable products are not.
(c)That they make significant contribution to saving non-renewable resources, including non-renewable energy sources and natural resources, compared with comparable products.
(d)That the product must contribute to a reduction of the adverse primary criteria which has the highest environmental impact associated with the use of the product, and which will be specifically set for each of the product categories.
In determining the primary criteria for a product the following shall be taken into account :-
(a)Production process including source of raw material;
(b)Case of Natural Resources;
(c)Likely impact on the environment;
(d)Energy conservation in the production of the product;
(e)Effect and extent of waste arising from the production process;
(f)Disposal of the product and its container;
(g)Utilization of "Waste" and recycled materials;
(h)Suitability for recycling or packaging
(i)Biodegradability;
The criteria shall be reviewed from time to time. The draft criteria shall be release for public comments for a period of sixty days.