Mr. Sandip Waman Aphale vs State Of Maharashtra on 3 March, 2022

[Cites 6, Cited by 0]

National Green Tribunal

Mr. Sandip Waman Aphale vs State Of Maharashtra on 3 March, 2022

1. This order will deal with the above three matters which overlap but in substance raise common issue of violation of environmental norms by Rochem Separations Systems Pvt. Ltd. (RSPM) at Pune in the matter of handling and disposal of solid waste under a contract from the Pune Municipal Corporation (PMC). Violations alleged are in the matter of inappropriate location close to habitation, contrary to the Rules, operation without requisite consents, causing environmental hazard by its operation due to waste remaining unprocessed and unremediated.

Further details can be seen from the pleadings to which reference will be made.

2. The matter was last considered on 23.03.2021. The pleadings were summed up as follows:-

"Original Application No. 270/2020 (Earlier O. A.No. 50/2017 (WZ)

2. The O.A. No. 270/2020 alleges illegality in operation of Waste to Energy Plant set up by RSPM resulting in pollution and generation of foul odour. Though PMC proposed to terminate the agreement, it has failed to do so. This has resulted in garbage being dumped in the premises in question which remains unprocessed. The garbage is not being converted to energy as was proposed under the agreement granted in favour of RSPM by the PMC.

3. The application was filed on 11.04.2017 and was admitted on 13.04.2017. Subsequently, matter was ordered to be heard with O.A. No. 269/2020 (second matter). Vide order dated 05.12.2017, the stand of the Maharashtra State PCB was considered that the compost in the premises was not of the requisite quality. The air quality was beyond norms. The Tribunal directed the RSPM to remove 25 truckloads of compost and to take the same to the 2 sanitary landfill site. The matter was further considered on 05.09.2019 and RSPM was directed to mention whether the waste has been transported. Finally, vide order dated 13.10.2020, the matter was directed to be placed before the Principal Bench.

4. As per stand of the PMC in affidavit dated 22.06.2017, the RSPM is to generate electricity and Refuse Derived Fuel (RDF) on Build, Own, Operate and Transfer (BOOT) basis. Since, it failed to do so, penalty was imposed.

5. The stand of the State PCB dated 07.07.2017 is that there are violations of norms for which warning was issued to the RSPM.

6. The stand of the RSPM in its affidavit filed on 24.07.2017 is that it is functioning under agreement dated 07.07.2011 for waste management. It has invested Rs. 60-70 crores in the project. It is running Waste Processing Project and not Waste Disposal Project. It is processing 300-350 TPD of MSW for the last five years with the following sections:

a.    Current MSW intake.
b.    MSW- presorting and segregation.
c.    Gasification section and;
d.    Waste to energy section.

7. It is facing difficulty as there are no buyers for the RDF. The technology needs to be upgraded. Additional affidavit was filed by the said party on 10.11.2017 to the effect that it has received authorization under the Municipal Solid Wastes (Management and Handling) Rules, 2016 and also applied for consent to operate under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981 on 17.08.2017. It segregates the waste and converts the same to energy by incineration. The RDF is sold to third parties for boilers or for captive consumption in manufacturing process.

8. The State PCB filed further affidavit on 25.04.2019 with regard to sampling of odorous gas finding that the parameters were marginally exceeding.

9. Further affidavit dated 08.01.2020 has been filed by the RSPM is that legacy waste is being removed.

10. Finally, we have the affidavit filed by the State PCB on 18.03.2021 on the issue of fire incident which took place on 07.03.2018 to the effect that garbage depot, plant and machinery were not affected by the fire. The reason for the fire was not identified.

Original Application No. 269/2020 (Earlier O.A.No.194/2016 (THC)(WZ)

11. This Application was received from the Bombay High Court on transfer. It seeks injunction against payment of tipping fee to RSPM.

The application states that the unit was operational without 3 Environmental Clearance (EC) and was not engaged in generation of electricity and Pyrolysis process, as stipulated. It was a source of nuisance. MSW is being supplied to the said company which contains RDF which is hazardous in nature. The gas generated is emitted in the air which is health hazard. There is no scientific disposal of the waste.

12. The matter has been dealt with by several orders in the last more than four years along with O.A. No. 270/2020 (First matter). It was finally directed to be listed before the Principal Bench.

13. The applicant has filed a written note on 03.11.2020 to the effect that the waste is being burnt resulting in damage to the environment. The unit does not have requisite consents under the Water Act, 1974 and the Air Act, 1981. It does not have requisite EC as per EIA Notification dated 14.09.2006 on the ground that it is exempted, being under the category of 'generating power from the waste'. Infact, no energy is being generated as claimed. RDF is being sold to persons who do not have permission to use RDF as fuel.

Original Application No. 271/2020 (Earlier O.A. No. 32/2019 (WZ)

14. This Application was filed in the year 2019 and was ordered to be heard along with the above two applications. The issue raised is about the siting of the plant in violation of MSW Rules, 2016. There is no buffer zone around the Waste Processing Facility. It is at Plot Nos. 88, 86, 87, 56, 57, 58 and 104 Phase-II Ramtekadi Industrial Estate, Hadapsar, Pune, close to residential area. In the vicinity of the Plant, there are three buildings in Survey No. 95 with 84 Flats. Permission to set up the plant has been given in violation of the law."

3. Following issues were noted for consideration:-

"

 the Plant in question is causing environmental hazard  it is operating without requisite EC and consents  Its location is not compliant with the statutory rules  This requires remedial action for protection of environment, public health and rule of law."

4. The Tribunal found that an independent committee was required to undertake visit to the site and ascertain compliance status of the plant in question in terms of location, functioning, statutory compliances and other incidental issues.

5. Accordingly, the Tribunal constituted a six member Committee headed by Justice S.M. Gavhane, former Judge Bombay High Court, presently available at Pune and comprising Central Pollution Control Board (CPCB), NEERI, IIT Mumbai, District Magistrate, Pune and Maharashtra PCB.

6. The Tribunal directed that the report may particularly mention the status of management of Rejects and RDF including waste/ rejects piled up in the Plant premises, potential of fire incidents and whether the direction to remove 25 trucks of waste per day was being complied. The report was also to mention waste generation in PMC areas, existing processing facilities, gaps in processing, quantity of waste being landfilled and steps taken for Bio-mining of legacy waste. It was also to make recommendations for remedial action.

7. In pursuance of above, the joint Committee has filed its report dated 29.11.2021 which gives details of the project operated by M/s Rochem Separations System Pvt. Ltd, DPR submitted by the Project Proponent (PP), salient features of concession agreement dated 18.11.2010 between the PMC and the PP, commencement of the Facility and operation by M/s RSPM, status of prior EC, current process/operation at M/s RSPM, quantity of mixed solid waste being processed, compost, RDF, compliance of provisions of the Solid Waste Management Rules, 2016, siting of the facility, status of consent to establish and operate and authorization granted by MPCB. Relevant extracts from the report are as follows:

"2.0 About the Project Operated by M/s Rochem Separations System Pvt. Ltd. (hereinafter referred as RSPM) M/s Rochem Separations System Private Limited (RSPM) is a facility engaged in processing of municipal solid waste management located 5 at Plot No. 86, TPS-2, Hadpsar Industrial Estate, Pune of land size 2.5 acres. The facility has been setup vide Concession Agreement dated 18/11/2010 between PMC and M/s RSPM. Details of the Detailed Project Report (DPR), Concession Agreement, Commissioning of the facility, Processes at the facility, Quantity of Mixed Solid Waste being processed at M/s RSPM and generation management of by products/ inert waste, Compost, RDF vis-à-vis provisions stipulated under the Solid Waste Management Rules, 2016, Siting of the facility are given below:

2.1 Detailed Project Report (DPR) The Detailed Project Report (DPR) dated 26/08/2009 submitted by M/s Rochem Separation Systems Private Limited (RSPM) to PMC reveals that processing of 700 tons/day of municipal solid waste by M/s RSPM by subjecting it to shredding, sieving, magnetic separation etc. followed by pyrolysis and power generation of 10 MW [75000MW/ Annum] considering operating hours of 7500 hour/year.

2.2 The Concession Agreement Salient features of the Concession Agreement dated 18/11/2010 between PMC and the concessionaire (RSPM) are as below:

(a) The concessionaire shall own, operate and maintain the Plant for a period of 30 (thirty) years ("Concession Period") from the Commencement Date.

[Clause 2.3.2 (ii) of the Concession Agreement]

(b) PMC is responsible for ensuring availability of the Project site to the Concessionaire with due clearance from District Site Approval Committee. PMC shall within 7 days from the Appointed Date allot 2.5 acres or 10,000 sq.m.(approximately) of land situated at Final Plot No. 86 Hadapsar Industrial Estate ("Project Site") having its boundaries as described as follows.

East: Remaining area of F Plot No. 86 Hadapsar Industrial Estate West: 18 meter wide road South: 18 meter wide road North: 18 meter wide road & private plot No. 58, Hadapsar Industrial Estate [Clause 3.1.1 of the Concession Agreement] 6

(c) PMC shall deliver to the project site, a total of 700 Tons per day of Mixed MSW free of building debris ("Assured Waste Quantity") to the concessioner (RSPM) at its cost and expenses [Clause 3.2.1 of the Concession Agreement]

(d) Without prejudice to the generality of the foregoing, the Concessionaire shall have the right to develop the Plant using such technology that it considers suitable and viable for the purpose of implementing the Project, in accordance with the terms of this Concession Agreement. It is acknowledged that it is the intention of the Concessionaire to use the technology associated with the concept of an integrated waste processing plant and the Concessionaire shall have the right to modify, adopt, upgrade or change the technology from time to time, based on actual operations of the plant and the requirements of the project.

It is generally agreed that the concessionaire shall implement suitable technology for Electric Power Generation from the MSW to ensure MSW disposal. The quantum of Waste to Electricity is estimated to be 10 MW however the quantum shall be based on waste Calorific Value.

The concessionaire shall ensure that the implemented technology shall at all times have electricity as a byproduct.

[Clause 4.4 of the Concession Agreement]

(e) Subject to the provisions of this Agreement and in consideration of the Concessionaire accepting the Concession and undertaking to perform and discharge its obligations in accordance with the terms, conditions and covenants set forth in this Concession Agreement, PMC agrees and undertakes to pay to Concessionaire, the Tipping Fee at the rate of Rs. 300 (Rupees Three Hundred Only) per metric tonne of MSW as constant till the Concession Period.

[Clause 8.1 of the Concession Agreement]

(f) The concessionaire shall be responsible for segregation, drying and any other treatment required on MSW, prior to the commencement of treatment of MSW and PMC shall not be obligated to provide any financial or other such support.

[Clause 2.3.2 (iv) of the Concession Agreement] 7

(g) Prior to the establishment of the Plant, the Concessionaire shall carry out a detailed study and analysis on the MSW generated/created within the PMC Limits and shall ensure that the Plant will be operated as per the features and characteristics of the MSW so generated/ created within the PMC Limits [Clause 2.3.2 (iv) of the Concession Agreement] PMC vide letter dated 15/4/2021 informed that they have issued several notices to M/s RSPM regarding processing the waste below designed capacity. Also on 05/10/2020, primary termination notice has been issued to M/s RSPM for processing under the capacity as well as breach of terms and conditions laid down in the agreement.

2.3 Commencement of the facility and operation by M/s RSPM Construction of the waste processing plant started in July 2010 and it was commissioned in November 2011. As per clause 4.4 of the Concession Agreement, M/s RSPM was to ensure that the implemented technology shall at all times have electricity as a by- product. However, trial electricity generation could be carried out only for a short period in initial phase during July 2011 till about March 2012. It was informed during the discussion that electric generation was not economical and hence electricity generation was stopped and such supported plant & machineries were dismantled. Thereafter, the plant is processing municipal solid waste being received at its site only for production of RDF and not electricity.

2.4 Prior Environmental Clearance (EC) requirement under notification no. S.O.1533 (E) dated 14th September 2006 and status of obtaining the same

(i) The notification no. S.O.1533 (E) dated 14th September 2006 and amendments there of notified under the Environment (Protection) Act, 1986, stipulates that the project or activity i.e. Common Municipal Solid Waste Management Facility (CMSWMF), as listed at 7(i) of Schedule of the said notification, requires prior environmental clearance.

(ii) As per records provided by MPCB, it reveals that as per Minutes of 34th meeting of the State Level Expert Appraisal Committee (SEAC) held on 30th September 2010, the project was considered as "11 MW solid waste-based power generation project at Pune for the Municipal Corporation, Pune". The SEAC decided that "This project does not need prior EC in view of the amendment dated 01.12.2009 issued by the MoEF."

(iii) As per subsequent amendment vide notification no. S.O. 3067(E) dated 01.12.2009 in the said notification no. S.O.1533 (E) dated 14th September 2006 notified under Environment (Protection) Act, 1986, in case of Thermal Power 8 Plant project or activity, the power plant up to 15 MW, based on non-hazardous municipal waste and using auxiliary fuel such as coal / lignite / petroleum products up to 15% are exempt. It also stipulates that Power plants using waste heat boiler without any auxiliary fuel are exempt.

(iv) With regard to the type of project or activity:

(a) Title of the Concession Agreement dated 18/11/2010 itself is "Concession Agreement relating to 700 TPD MIXED MSW TREATMENT/ DISPOSAL PLANT (ON BOOT BASIS)";

Recital Clause at paragraph C of the said Concession Agreement also stipulates that "PMC desires to establish a 700 TPD Mixed Municipal Solid Waste Treatment Plant ('Plant") on Build, Own, Operate and Transfer ("BOOT") basis".

(b) Clause No. 4.4 of the Concession Agreement stipulates intention of the Concessionaire to use the technology associated with the concept of an integrated waste processing plant and the Concessionaire shall have the right to modify, adopt, upgrade or change the technology from time to time, based on actual operations of the plant and the requirements of the project.

The concessionaire shall ensure that the implemented technology shall at all times have electricity as a by-product.

(c) The term "plant" has been defined at page 12 of the Concession Agreement as "Plant shall have the meaning ascribed to the said term in Recital C"

The above clauses also read together with DPR infers that 700 Tons per day of mixed municipal solid wastes generated and collected from various sources within PMC were to be centrally processed by shredding, sieving, magnetic separation, etc. prior to subjecting the same for pyrolysis followed by power generation at the premises of M/s RSPM instead of their direct use as fuel for power generation. In view of the same, it appears that the project may not have been considered under the "Thermal Power Plant" project or category but instead under 9 "Common Municipal Solid Waste Management Facility (CMSWMF)"

project or category which required prior EC. However, MoEF&CC may examine about applicability of EC notification no. S.O.1533 (E) dated 14th September 2006 and amendments thereof notified under the Environment (Protection) Act, 1986 and violations thereto, if any.

2.5 Current Process/ Operation at M/s RSPM As stated in Paragraph 2.3 above, trial electricity generation could be carried out only for a short period in initial phase on trial basis during July 2011 till about March 2012 for about 250 MTD. Thereafter, the plant is processing municipal solid waste being received at its site only for production of RDF and not electricity. Details of various processes/operations at M/s RSPM as observed during visit of the committee are given below.

The mixed municipal solid waste received at the site is subjected to a shredder. The shredder waste is conveyed through conveyor belt through to rotary drum where waste is delumped using blades mounted at the internal periphery of the rotary drum. Wastes from rotary drum is conveyed through a conveyor belt to a rotary drum trowmill and in between manual segregation from the conveyor belt is done for segregation of large/recognizable sized stones/glass/metal parts/etc. The (-) 50 mm size of the waste from the rotary trowmill is subjected to fine screen. The (-) 8 mm output from fine screen is taken as by-product i.e. Compost. The (+) 8 mm size from the fine screen is taken as inerts/ rejects which are sent for land filling.

The rest (+) 50 mm sized waste as output from the rotary trowmill are conveyed through two lines of conveyor belts. Each line of such conveyor belt has a magnetic separator (for separation of ferrous materials), Eddy current separator (for separation of non-ferrous materials) and finally a secondary shredder fitted within a screen so as to obtain by-product of less than 65 mm size.

The by-product i.e. less than 65 mm is sold in the name of RDF in boilers and cement industries (Ambuja Intermediates Pvt. Ltd. Gate No 351, Behind Akashwani Sangli Village Tung, Taluka- Miraj- 4163301) and to one M/s Balasaheb Patil Hygiene Services 102/103 Village Moha -Sangamner, Nashik-422605 who appears to be dealer and further channelizes this RDF to M/s JVS Cosmatsco Industries (P) Ltd., Village-Moha, Taluka- Sinner, Dist- Nashik.

The (-) 8 mm sized waste (as output from the fine screen) is claimed to be supplied to farmers in the name of the compost. However, records in this regard is not being maintained about quantity being supplied and their end use i.e. either in the food crops or other purposes.

2.6 Quantity of Mixed Solid Waste being processed at M/s RSPM and generation management of by products/ inert waste (A) Quantity of MSW processing and generation of by- products/ rejects PMC informed that during January 2019-March 2021, total Municipal Solid Waste received at M/s RSPM facility premises is 78492.62 MT and the waste received during the operational months (except May 2019- September 2019) vary 809.43 MT per month to 6770.94 MT per month. Other details provided by PMC are given in the table below:

Table 1: Details regarding generation of compost, reject materials, RDF and recyclable materials Sr. By-products/ *Total Average Percentage No. Rejects Quantity generation (MT/month) (%) 1 Compost 12676.55 576.20 4.54 2 Reject Material 8229.20 433.11 5.26 3 Combustable 50679.47 2303.61 4.54 fractions 4 claimed as Recyclable RDF Materials 2982.72 135.57 4.54 *During January 2019 to March 2021 except non-operational months (May 2019-September 2019) M/s RSPM has never crossed per day processing of waste at its facility averagely beyond 250 MTD.

(B) Management of Combustable fractions claimed as RDF, Compost and Recyclable materials

(a) Combustable fractions claimed as RDF: Maharashtra Pollution Control Board (MPCB) has been requested by the committee to verify about the end use/ supply to such boiler and cement industries. However, response from MPCB is yet to be provided to the committee.

(b) Compost: Records in this regard is not being maintained about quantity being supplied and their end use i.e. either in the food crops or other purposes.

(d) Recyclable Materials: Recyclable material (Ferrous material scrap and Nonferrous Scrap) is sold to vendor at Satish Matram Chowk Ramtekdi, Hadpsar, Pune.

Most of these ferrous and non-ferrous materials separated/segregated as by-product may fall under the category of hazardous or other waste as per the Hazardous Waste Management Rules, 2016 notified under the Environment (Protection) Act, 1986 11 and such other wastes require to be stored, packaged, transported, offered for sale, recycled or utilized or disposed to authorized occupier in accordance with the said rules. However, transportation in authorized vehicles, being selling/ handling over to authorized occupier, manifest documents there to, submitting annual returns to MPCB for such hazardous or other waste are not being followed as required under the said rules.

2.7 Compost, RDF vis-à-vis provisions stipulated under the Solid Waste Management Rules, 2016

(a) Compost: In order to ensure the safe application of compost, specifications for compost quality have been prescribed under Schedule [II] of Solid Waste Management Rules, 2016.

The said schedule also stipulates that compost exceeding the prescribed concentration limits w.r.t. various heavy metals (arsenic, cadmium, copper, lead, mercury, nickel, zinc), pH, moisture, conductivity, etc. shall not be used for food crops. Only two analysis results of compost samples dated 05/01/2017 and 27/09/2017 provided to the committee reveal that not all stipulated heavy metals parameters have been carried out except zinc and copper (please refer Annexure-II). Further, the said two analysis results also reveal that composts do not meet the prescribed parameter limits for pH and particle size for use in food crops.

Standards for composting as stipulated, under the Schedule [II] of the Solid Waste Management Rules, 2016 also stipulates vide clause A(e) that " The windrow area shall be provided with impermeable base. Such a base shall be made of concrete or compacted clay of 50 cm thick having permeability coefficient less than 10-7 cm/ sec. The base shall be provided with 1 to 2 percent slope and circled by lined drains for collection of leachate or surface run-off".

M/s RSPM has neither the prescribed facility for composting nor the end use of the compost not meeting the prescribed limits for usage in food crops is being monitored either by M/s RSPM or MPCB. MPCB is required to monitor such standards and adherence as per Rule 16 [B] of the said rules.

It was observed during the visit of the committee on 17/09/2021 that there was no such windrow area provided within the facility. The committee also noted that (-) 8 mm rejects as output from the fine screen and claimed as by product i.e. compost is collected and stored outside the premises of M/s RSPM in open.

(b) Refuse Derive Fuel (RDF): The Refuse Derive Fuel (RDF) has been defined vide Rule 3, 38 of Solid Waste Management Rules, 2016 as "Fuel derived from combustible waste fraction of solid waste like plastic, wood, pulp or organic waste, other than chlorinated materials in the form of pellets or fluff produced by drying, shredding, dehydrating and compacting of solid waste".

It was observed that the facility for drying, dehydrating or compacting were not available at the facility of M/s RSPM and therefore, the combustable fractions as by product being claimed as RDF is not RDF as defined under Solid Waste Management Rules, 2016 and the prescribed facility for RDF production are also not available at M/s RSPM.

2.8 Siting of the facility The facility of M/s RSPM is located at Plot No. 86, TPS-2, Hadpsar Industrial Estate, Pune of land size 2.5 acres.

There is a multi-storey residential building named as "Hill side Society" within 200 m from tip of core waste processing facility of M/s RSPM. The said residential building society is on south and south western boundary of the said facility. Within 200 m distance from tip of core processing facility of M/s RSPM are - Forest area in the south side , industrial area on north and south west side and various waste processing facilities towards the eastern side besides the said residential building.

There is no green belt across periphery of the facility.

CPCB's "Guidelines on Buffer Zone around waste processing and disposal facilities in April, 2017" prepared after notification of SWM Rules, 2016 recommends that that ideally a distance of 500 m from the boundary of solid waste processing facility should be maintained as Buffer distance. However, on case to case basis a distance of minimum 200 meter from the solid waste processing and Disposal facility (sanitary landfill) can be considered subject to the condition that such facility meets the stipulated standards prescribed by State Pollution Control Board with respect to ambient air as well as for stack emissions. Further, a green belt of minimum 10 metres within and all around the facility along the boundary has also been recommended. However, construction of the plant started in July 2010 and was commissioned in November 2011 prior to the said CPCB guidelines.

3.0 Consent to Establish and Consent to Operate and Authorization Granted by Maharashtra Pollution Control Board (MPCB) Application dated 17/01/2010 was made for grant of authorization under Municipal Solid waste (Management and Handling) Rules, 2000. The authorization was granted on 23/05/2011 by MPCB. Thereafter, authorization has been granted/ renewed vide dated 09/12/2013, 27/03/2015 and 16/6/2016. The recent authorization dated 04/05/2017 is valid up to 31.12.2021. In all such authorizations, M/s RSPM has been stipulated as operating agency and authorized for pyrolysis/gasification of Municipal Waste of 700MT per day at Plot No.86, TPS-2, Hadapsar Industrial Estate, Pune. However, the plant has been operating with other processes instead of such authorized pyrolysis/gasification and thus, in violation of the said authorization.

With regard to consent to establish and consent to operate under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act,1981, M/s RSPM made an application for Consent to Operate on 17/08/2017 for power generating plant- 11 MW per hour. MPCB has issued show cause notice for refusal on 30/03/2021 and the said application is under the process. Therefore, the unit has been operating without Consent to Establish/ Consent to Operate required under the said Acts.

MPCB has issued warning notices, proposed direction, show cause notices and M/s RSPM continued to operate the facility in violation of authorization granted under Solid Waste Management Rules, 2016 and without Consent to Establish/ Consent to Operate in violation of the Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act,1981."

8. Compliance and other relevant status are mentioned as follows:

"4.0 Compliance status of the Hon'ble NGT order dated 05/12/2017 w.r.t removal of 25 trucks loads of compost and to take the same to the sanitary landfill site About 25 trucks loads of compost lying with M/s RSPM have been lifted during lifting of about 6726 MT of compost from the site in 853 vehicles from 01/03/2018 to 31/12/2018; this includes the 25 truck load of compost. This compost was given free of cost to the farmers.

The committee during its visit on 17/9/2021 observed that there is no compost or processed waste or ferrous/non-ferrous waste or rejects stored in the facility premises.

5.0 Fire Clearance Fire clearance certificate/NOC has not been obtained from the concerned authority. Further, fire fighting equipment were not found to be installed at facility of M/s RSPM during visit of the committee on 17/09/2021.

6.0 Other Observations The committee visited the waste processing facility on 17.09.2021 and other observations made by the committee are as below:

(a) The plant was found non-operational on the day of visit. It was informed that the plant is not operated from 16th June 2021 as electric power supply is cut due to non-

payment of electricity bills by M/s RSPM. PMC has also stopped supply of municipal solid waste to the facility.

(b) Approximately 1000-1200 MT of unprocessed municipal solid waste was found stored in the premises of M/s RSPM.

(c) Leachate from the stored unprocessed municipal solid waste was observed near its storage area and primary shredding facility.

(d) There is no facility provision for collection and management of leachate generated during storage of municipal solid waste being collected at the facility. It was informed that Reverse Osmosis (RO) unit was installed for treatment of leachate and the same has been shifted for maintenance work. However, no supporting document could be provided in this regard by M/s RSPM.

(e) Mist spraying system was found to be installed however, the same was not operational. The committee members felt odour during the visit.

(f) The area of 2.5 acres (about 10,000 sq.m.) appear to be not adequate for the current adopted municipal solid waste processing activities as it also requires adequate windrows areas, compost storage area, storage area for segregated combustable fractions as its by-product, etc. even for 250 Tons/day of waste input, whereas, M/s RSPM is obligated for 750 Tons/day along with installation of suitable technology for generation of electricity as per the Concession Agreement.

(g) No Website has been made available to provide relevant details of the plant and the process that it operates in such reasonable detail as would enable awareness about the Plant operations to any person accessing the web site, as required under the clause 2.3.25 of the Concession Agreement.

7.0 Waste generation in PMC areas, existing processing facilities, gaps in processing and quantity of waste being landfilled 15 As informed by PMC, population of Pune city for the year 2021 is about 45-50 lakh and the quantity of municipal solid waste generated per day under PMC area is approximately about 2100-2200 MT. For processing both the type of wastes PMC has developed various facilities at various locations for managing the same. Of the said 2100-2200 MTD municipal solid waste generation, dry waste is about 1100-1200 MTD and wet (organic) waste is about 900 MTD.

Mechanical Composting, Bio CNG, Bio Gas and Mechanical Shredding (for coconut waste) facilities are installed for processing of wet waste whereas the facilities for processing of dry waste are - Waste to Energy Plants, RDF/Compost Facilities and Material Recovery Facilities. The details of designed capacity, actual quantity being processed and type of products/by-products for the said facilities, as provide by PMC vide letter no. SWM/2928 dated 08-10- 2021 is given at Annexure-II, and the same is summarised in the Table No. 2 given below:

Table 2: Details of designed capacity, actual quantity being processed and type of products/by-products for various processing facilities in Pune Sr. Type of Nos. of Total Quantity Products/ By- products No Processing Processing Designed being facilities facilities Capacity processed (MT/day) (MT/day)

1. Wet waste Processing Facility Mechanical 04 212 231 Compost Composting Bio CNG 01 300 80 Bio CNG is used in vehicles/industries Mechanical 01 03 02 Coires from coconut is Shredding used for rope making Bio Gas 13 65 63 Bio Gas is used in captive Plants power generation/street lighting Bulk Waste - -

          Generator                                 150             Compost
         Processing
         Composting         -           -           70              Compost
             by
        independent
       house owners
         Segregated         -           -           300       Compost in farm pits
           wet waste
           sent to
           farmers
           without
           plastic
            Total          19         580           896

2.                  Dry waste Processing Facility




                                                                                         16
   Waste to           02        1450        300         RDF and Compost
Energy Plant       (01 is
                 currently
                    non-
                operational)
Refuse Derive        04        650         500         RDF and Compost
 Fuel (RDF) /     ( 01 is
  Compost        currently
                    non-
                operational)
  Material           07        325         290           Recyclable items
  Recovery        ( 01 is                             (plastics/card board
   Facility      currently                            paper/rubber/etc) to
                    non-                                recycling facilities
   (MRF)        operational)
 Dry waste            -         -          110           Recyclable items
  Recycled                                            (plastics/card board
  through                                             paper/rubber/etc) to
 "Swachh"                                               recycling facilities
   Total            13         2425        1200

                 ( 03 non-   (of which   (excluding
                            950 MTD is      non-
                operational     non-    operational
                     )      operational    plants)
                                  )

The inert from the dry waste facilities are disposed into sanitary landfills located at Survey Number 191 to 195, Uruli/ Fursungi Pune.

The table 2 reveals that there are 19 wet waste processing facilities besides composting of wet waste is also done by bulk waste generators, independent house owners and farmers. The cumulative processing of wet waste per day is about 896 MTD against generation of 900 MTD of wet waste in Pune.

For dry waste, there are 13 processing facilities of which 03 are currently non-operational besides processing by rack pickers affiliated with PMC under "Swachh". The cumulative processing of dry waste per day is about 1200 MTD. The cumulative dry waste processing capacity of 10 operational processing facilities (where M/s RSPM facility has also not been included being non-operational) is 1475 against generation of 1200 MTD of dry waste in Pune.

MPCB has granted authorisation for various processing facilities and the same may be examined by MPCB in terms of quantity & processes.

8.0 Sanitary Landfill As per information provided by PMC vide letter no. SWM/2928 dated 08-10-2021 (copy given at Annexure- II), a sanitary landfill has been commissioned in 08 acres land w.e.f. 23/11/2020 at Survey No. 191 to 195, Uruli/Fursungi, Pune to dispose inerts/rejects generated from 17 various municipal solid waste processing plants. Details of the said sanitary landfill are as below:

(i) Capacity of Sanitary Landfill: 3,65,000 MT

(ii) Quantity of reject disposed per day: 400-500 MT per day

(iii) Till August 2021 around 90,000 MT rejects were disposed in sanitary landfill It has also been informed that PMC has stopped open dumping since 02/1/2020. The rejects generated from the processing facilities during 02/1/2020 till commissioning of the aforesaid sanitary landfill in Nov. 2020, were stacked temporarily at Uruli/Fursungi Depot and Disha Ramtekdi and the same of about 55000 MT have been disposed into the newly commissioned sanitary landfill.

Cumulative quantity of rejects disposed into sanitary landfill from November 2020 to September 2021 is about 1,05,000MT.

9.0 Legacy Wastes and their Management As informed by PMC, from 1985 to 1997 municipal solid waste in the Pune city was disposed at Paud Road (Kothrud) Depot having an area about 29 Acres. During these years the quantity disposed was approximately about 2.5-3 Lakh MT. This land was handed over to Pune Metro for construction of shed and remediation process was carried out on the municipal solid waste at the said location by Pune Metro and a car shed is constructed on this land.

As per information provided by PMC vide letter no. SWM/2928 dated 08-10-2021 (copy given at Annexure-II), PMC was allocated a dump site by the District Collector in 1989 for using it as disposal site. It is spread on total 163 acres of area at Survey No. 191 to 195, Uruli/Fursungi, Pune, out of which PMC has developed cement ground on 8 Acres of land and details of the remaining area of 155 acres are as below:

(i) 45 acres have old legacy wastes which are scientifically capped using HDPE Liner, Geo Membrane, Gas Collection and flaring system, leachate collection system and covered with vegetation (small shrubs) and it is maintained with annual maintenance contract.

(ii) On 20 Acres land where about 09 lakh metric tons (MT) were lying, phase-I bioremediation/ bio-mining is going on since 18/4/2019. 7.5 MT of legacy wastes have been processed and the remaining 1.5 lakh MT will be processed in next 06 months.

(iii) On approx 15 acres where approximately 08 lakh MT are lying, Phase-II bio-mining is proposed. PMC is carrying out contour survey of area to ascertain exact quantity of legacy waste remaining on this area, once the quantum is finalized, processing of remaining quantity of legacy waste will be started to free this land for which tender is also prosed in upcoming months.

(iv) 65 acres of land was given to M/s Hanjer Bio Tech Company for setting up 02 processing plants of each 500 MT per day capacity to produce RDF/ Compost and engineered sanitary landfill on 6 acres land for disposing inerts/reject materials.

These plants were operated during 2009-2013 and are not operational now due to contract agreement termination and arbitration process is going on between the PMC and M/s Hanjer Bio Tech Company. The said sanitary landfill having 1.25-1.5 lakhs MT of disposed wasted has been covered only with soil cover.

(v) On 8 acres land, PMC has developed sanitary landfill and it is made operational since 23rd November 2020 to dispose inerts/rejects generated from various solid waste processing plants.

(vi) 2 acres consist of internal roads and buffer zone.

Thus, Wastes dumped about 25 Lakh MT during 1997-2008 have been scientifically capped in the aforesaid 45 acres sites. During 2009 till 2013, wastes were processed in processing plants and rejects were dumped into sanitary landfill operated by M/s Hanjer Bio Tech Company and the same has been covered with only soil cover.

During 2014-Dec 2019, about 17 lakh MT wastes were dumped in the aforesaid 20+15 acres land.

 Out of 09 lakh metric tons (MT) lying on the aforesaid 20 acres land, 7.5 MT of legacy wastes have been bioremediated/bio- mined processed and the remaining 1.5 lakh MT will be processed in next 06 months under Phase-I.  For the other estimated 08 lakh MT lying in the aforesaid 15 acres, bio-mining is proposed as Phase-II. PMC is carrying out contour survey of area to ascertain exact quantity of legacy waste remaining on this area, once the quantum is finalized, processing of remaining quantity of legacy waste will be started to free this land for which tender is also prosed in upcoming months.

Bio-Mining/ Bio-Remediation The work of bio-mining/bio-remediation, as the aforesaid Phase-I of 09 Lakh MT of legacy waste, has been given to M/s Bhumi Green Energy on 1/11/2018. After the plant erection was completed, the processing of legacy waste started w.e.f. 18/4/2019. MPCB has granted authorization dated 3rd March 2020 under the Solid Waste Management Rules 2016. PMC has appointed NEERI (National Environmental Engineering Research Institute) as the project consultant for the bio-mining project. It was also informed by PMC that NEERI is taking samples of bio-soil, RDF, legacy waste and inerts on regular basis to ascertain if parameters are within the limit and the analysis results have been reported to be satisfactory.

In bio-mining/bio-remediation process, the area of legacy waste is divided into cells, around two third cells are converted into heaps of around 8000-10000 square feet through excavator, Bio-culture is spread on these heaps to contain foul odour and it is turned using excavator after 7-8 days for aeration and after around 15 days the stable legacy waste is taken to processing plants though trucks. In the processing plant, legacy waste is separated in sizes through different size trow mills (Size and Density separation) for separation including shredding to obtain RDF, Bio Soil and other parts like recyclables, stones, broken glasses, etc. The non-recyclables/rejects are disposed into sanitary landfill."

9. Finally the Committee has concluded and recommended as follows:-

"10.0 CONCLUSIONS

(i) Waste processing plant operated by M/s RSPM

(a) As per the Concession Agreement dated 18/11/2010, M/s RSPM was to develop the Plant using such technology that it considers suitable and viable for the purpose of implementing the Project for Electric Power Generation from 700 Tons per day of mixed municipal solid waste free of building debris to be delivered by PMC to the project site awarded to M/s RSPM at Plot No. 86, TPS-2, Hadpsar Industrial Estate, Pune to ensure MSW disposal. The implemented technology were to have at all times electricity as a byproduct. M/s RSPM is also responsible for segregation, drying and any other treatment required on MSW as per the said Concession Agreement. (Please refer para 2.2 of this report) However, since commencement of its operation in November 2011, electricity generation could not be carried out as by- product except trial electricity generation only for a short period during July 2011 till about March 2012 and such supported plant & machineries were dismantled. Thereafter, the plant is processing municipal solid waste being received at its site only for production of combustable fractions of waste being claimed as RDF and not electricity which is in violation of the said Concession Agreement.

(b) M/s RSPM has never crossed per day processing of waste at its facility averagely beyond 250 MTD. Shredding and various segregation/separation are being imparted so as to obtain combustable fractions (claimed to be RDF) and other recyclables, (-)8 mm fractions claimed as compost and rejects. The plant is non-operational w.e.f. 16/6/2021 and supply of municipal solid waste to the facility is also stopped.

(c) The facility for drying, dehydrating or compacting were not available at the facility of M/s RSPM and therefore, the processed combustable fractions by-product being claimed as RDF is not RDF as defined under Solid Waste Management Rules, 2016 and the prescribed facilities for RDF production are also not available at M/s RSPM. Response from MPCB is awaited about verification of such combustable by-product (claimed as RDF by M/s RSPM) usage in cement plant/boilers. It was observed that (-) 8 mm rejects as output from the fine screen and claimed as by product i.e. compost is collected and stored outside the premises of M/s RSPM in open. M/s RSPM has neither the prescribed facility for composting nor the end use of the compost not meeting the prescribed limits for usage in food crops (for which standards have been prescribed under the Solid Waste Management Rules 2016) is being monitored either by M/s RSPM. Records in this regard are not being maintained about quantity being supplied to farmers and their end use i.e. either in the food crops or other purposes by the farmers.

Most of ferrous and non-ferrous materials separated/segregated as by-product may fall under the category of hazardous or other waste as per the Hazardous Waste Management Rules, 2016 notified under the Environment (Protection) Act, 1986 and such wastes require to be stored, packaged, transported, offered for sale, recycled or utilized or disposed to authorized occupier in accordance with the said rules. However, transportation in authorized vehicles, being selling/ handling over to authorized occupier, manifest documents there to, submitting annual returns to MPCB for such hazardous or other waste are not being followed as required under the said rules.

(d) M/s RSPM has obtained authorization under Municipal Solid waste (Management and Handling) Rules, 2000/ Solid Waste Management Rules 2016 notified under the Environment (Protection) Act, 1986, for pyrolysis/gasification of municipal waste of 700 MT per day. However, the plant has been operating with other processes/activities instead of such authorized pyrolysis/gasification and thus, in violation of the said authorization.

M/s RSPM has commissioned & operated plant without Consent to establish and Consent to operate required under section 25 of the Water (Prevention and Control of Pollution) Act, 1974 and under section 21 of the Air (Prevention and Control of Pollution) Act, 1981, though an application for Consent to Operate was made on 17/08/2017 for power generating plant- 11 MW per hour. MPCB has refused the said application for grant of consent on 05/10/2021. Therefore, the unit is also in violation the said Acts.

(e) About 1000-1200 MT of unprocessed municipal solid waste was found stored in the premises of M/s RSPM on the day of visit on 17/9/2021.

Leachate from the stored unprocessed municipal solid waste was observed near its storage area and primary shredding facility. There is no facility for collection and management of leachate generated during storage of municipal solid waste being collected at the facility.

(f) The other required facilities such as composting, compost storage area, covered storage area for segregated combustable fractions as its by-product, etc. are not available at the site.

(g) Fire clearance certificate/NOC has not been obtained from the concerned authority. Further, firefighting equipment were not found to be installed at facility of M/s RSPM during visit of the committee on 17/09/2021.

(h) Mist spraying system was found to be installed however, the same was not operational. The committee members felt odour during the visit.

(i) No Website has been made available to provide relevant details of the plant and the process for public, as required under the clause 2.3.25 of the Concession Agreement.

(j) About 25 trucks loads of compost lying with M/s RSPM, as referred in the Hon'ble NGT order dated 05/12/2017, have been lifted during lifting of about 6726 MT of compost from the site in 853 vehicles from 01/03/2018 to 31/12/2018; this includes the 25 truck load of compost. This compost was given free of cost to the farmers.

(ii) Waste generation in PMC areas, existing processing facilities, gaps in processing, quantity of waste being landfilled

(a) About 2100-2200 MT quantity of municipal solid waste is generated per day under PMC area as informed by PMC and given at Annexure-II.

(b) The cumulative processing of wet waste per day at 19 wet waste processing facilities (Mechanical composting/Bio CNG/Biogas) besides bulk waste generators, independent house owners and farmers is about 896 MTD against generation of 900 MTD of wet waste in Pune as per information provided by PMC and given at Annexure-II.

For dry waste, there are 13 processing facilities of which 03 are currently nonoperational besides processing by rack pickers affiliated with PMC under "Swachh". The cumulative processing of dry waste per day is about 1200 MTD. The cumulative dry waste processing capacity of 10 operational processing facilities (where M/s RSPM facility has also not been included being non-operational) is 1475 MTD against generation of 1200 MTD of dry waste in Pune.

The inert from the dry waste facilities are disposed into sanitary landfills located in 08 acres land at Survey Number 191 to 195, Uruli/ Fursungi, Pune, and commissioned w.e.f. 23/11/2020 having capacity of 3,65,000 MT. Cumulative quantity of rejects disposed into the sanitary landfill from November 2020 to September 2021 is about 105000MT.

(c) MPCB has granted authorisation for various processing facilities and the same may be examined by MPCB in terms of quantity & processes.

(d) The current practice of managing 300 MTD of wet waste by handing over to individual farmers may not be appropriate due to its unregulated use especially w.r.t. their application in food crops and that Rule 15(v) stipulates PMC to facilitate construction, operation and maintenance of solid waste processing facilities and associated infrastructure on their own or with private sector participation or through any agency for optimum utilisation of various components of solid waste adopting suitable technology.

(e) Waste deposition centres for domestic hazardous waste have not been established as stipulated under Rule 15(i) of Solid Waste Management Rules, 2016.

(iii) Steps taken for Bio-Mining of legacy waste

(a) It has been informed that PMC has stopped open dumping since 02/1/2020. [please refer para 9 and Annexure-II]

(a) PMC has informed about identification of legacy waste dumpsites since 1985. The dumpsite used during 1985-1997 at Paud Road (Kothrud) Depot has been handed over to Pune Metro for construction of shed and remediation process was carried out on the municipal solid waste at the said location by Pune Metro and a car shed is constructed on this land. [please refer para 9 and Annexure-II]

(b) About 25 Lakh MT dumped during 1997-2008 have been claimed to be scientifically capped in 45 acres sites at Survey No. 191 to 195, Uruli/Fursungi, Pune.

(c) During 2009 till 2013, wastes were processed in processing plants and about 1.25-1.5 lakhs MT of rejects were dumped into sanitary landfill operated by M/s Hanjer Bio Tech Company in 06 acres within the said Survey No. 191 to 195, Uruli/Fursungi, Pune. The sanitary landfill is not operational due to contract agreement termination and ongoing arbitration process. It has been covered with only soil cover which needs to be properly managed. [please refer para 9 and Annexure-II]

(d) Of about 17 lakh MT wastes dumped in 20+15 acres land during 2014-Dec 2019 at the same Survey No. 191 to 195, Uruli/Fursungi, Pune:

 Out of 09 lakh metric tons (MT) lying on the aforesaid 20 acres land, 7.5 MT of legacy wastes have been bio remediated/bio-mined processed and the remaining 1.5 lakh MT will be processed in next 06 months under Phase- I.  For the other estimated 08 lakh MT lying in the aforesaid 15 acres, bio-mining is proposed as Phase-II. PMC is carrying out contour survey of area to ascertain exact quantity of legacy waste remaining on this area, once the quantum is finalized, processing of remaining quantity of legacy waste will be started to free this land for which tender is also prosed in upcoming months.

[please refer para 9 and Annexure-II] 11.0 RECOMMENDATIONS

(i) Waste processing plant operated by M/s RSPM

(a) In view of the various violations of provisions under the Solid Waste Management Rules, 2016 and Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 - notified under the Environment (Protection) Act, 1986, Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981; Concessions Agreement dated 18/11/2010 and that the required facilities are not available for the current adopted municipal solid waste processing activities, the plant may not be allowed to operate.

(b) Estimation of environmental damage and damage cost thereto is difficult to assess due to lack of data/information availability. However, an attempt has been made by this committee to assess the environmental compensation using the formula prescribed in the "Report of the CPCB In-house Committee on Methodology for Assessing Environmental Compensation and Action Plan to Utilize the Fund" which has also been referred by the Hon'ble NGT in its order (para 14 to 16) dated 28/8/2019 in the matter of Original Application No. 593/2017 titled Paryavaran 24 Suraksha Samiti & Anr. Versus Union of India & Ors. The formula takes into account of number of days violation took place, pollution index of unit, scale of operation, location factor based on population and an amount factor in Rupees. Using the said formula, as given at Annexure-III of this report, the environmental compensation comes out to be Rs. 12,49,87,500/-(Rupees Twelve Crores Forty-nine Lakhs Eighty-seven Thousands and Five Hundred Only). In case the Hon'ble NGT finds appropriate, it may consider imposing the aforesaid amount of Rs. 12,49,87,500/- (Rupees Twelve Crores Forty-nine Lakhs Eighty-seven Thousands and Five Hundred Only) or other amount, as deemed fit by the Hon'ble NGT, on M/s RSPM as environmental compensation OR as damages for contravening provisions under the Solid Waste Management Rules, 2016 and Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 - notified under the Environment (Protection) Act, 1986, Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981 OR both.

(ii) Waste generation in PMC areas, existing processing facilities, gaps in processing, quantity of waste being landfilled

(a) The current gap of processing 300 MTD of wet waste being sent to individual farmers be discouraged. PMC to explore on-site/decentralised processing of wet waste at community level subject to control of odour and maintenance of hygienic conditions or enhance capacity or existing wet processing facilities or install additional facilities in accordance with Solid Waste Management Rules 2016 also taking into account of future generation of wet waste.

(b) MPCB shall monitor environmental standards and adherence to conditions as specified under the Schedule I and Schedule II for all waste processing and disposal sites, in compliance with provisions as stipulated under Rule 16 [B] of the said Solid Waste Management Rules 2016. MPCB may also examine compliance of authorisation to various facilities ensuring compliance of the Solid Waste Management Rules 2016.

(c) PMC shall establish waste deposition centres for domestic hazardous waste within a time bound manner (preferably within 03 months) and give direction for waste generators to deposit domestic hazardous wastes at this centre for its safe disposal. Such facility shall be established in a manner that one centre is set up for the area of twenty square kilometers or part thereof and notify the timings of receiving domestic hazardous waste at such centres, as stipulated under Rule 15(i) of 25 Solid Waste Management Rules, 2016. Necessary awareness programme may also be carried out upon setting up the same by PMC.

(iii) Bio-Mining of legacy waste

(a) PMC to expedite bio-mining/bio-remediation of 08 lakh MT lying in the 15 acres at Survey Number 191 to 195, Uruli/ Fursungi, Pune.

(b) With regard to the sanitary landfill in 06 acres operated during 2009 till 2013 where 1.25-1.5 Lakhs MT of rejects have been disposed and not operational due to contract agreement termination and on-going arbitration process, cover with only soil cover attracts various environmental concerns. There is, therefore, need of immediate intervention to expedite arbitration process so that work of bio- remediation/ bio-mining or closure of landfill, as appropriate, meeting the prescribed norms may be initiated at the earliest to address various environmental concerns due to improper closure of the same.

(c) The ground water quality in and around within 50 meter of the periphery of the capped old legacy sites in 45 acres including the newly commissioned sanitary landfill in 08 acres and non-operational sanitary landfill in 06 acres land, be periodically monitored by PMC covering different seasons in a year that is, summer, monsoon and post-monsoon period to ensure that the ground water is not contaminated, as stipulated under clause (E) read with clause (H) of Schedule I of Solid Waste Management Rules, 2016. Usage of groundwater in and around landfill sites for any purpose (including drinking and irrigation) shall be considered only after ensuring its quality. Further, monitoring of leachate collection system be also regularly conducted by PMC.

The concentration of methane gas generated at the said 03 landfill sites shall also be regularly monitored ensuring that the same do not exceed 25 per cent of the lower explosive limit (LEL). Further, ambient air quality at the landfill site and at the vicinity shall also be regularly monitored ensuring that ambient air quality do not exceed the standards prescribed for industrial area, as stipulated under clause (F) read with clause (H) of Schedule I of Solid Waste Management Rules, 2016."

10. The PMC has filed its written submissions on 22.02.2022 in response to the observations of the joint Committee as follows:-

"2. Joint committee has confirmed the fact that PMC is processing almost 100% waste generated within the municipal limits. The cumulative processing of wet waste per day at 19 wet waste processing facilities (Mechanical composting/Bio CNG/Biogas) besides bulk waste generators, independent house owners and farmers is about 896 MTD against a generation of 900 MTD wet waste. For dry waste, there are 13 processing facilities of which 3 are currently non-operational. The cumulative production of dry waste is about 1200 MTD. The cumulative dry waste processing capacity of 10 operational processing facilities (Excluding Rochem plant) is 1475 MTD against a waste generation of 1200 MTD.

3. It is pertinent to note that recently the limits of Pune Municipal Corporation have been expanded to include 23 new villages vide Government of Maharashtra GR dated 30 June 2021 which has added around 150 MT of MSW per day. Presently the total generation of MSW in Pune city with newly added 23 villages is around 2100-2200 MT per day which is processed in the existing MSW processing plants/Home Composting/Bulk Waste generators.

4. The Joint Committee in its report dated 29/11/2021 has made the following recommendations -

a. The practice of bridging the current processing gap of Rs. 300 MT by sending the wet waste to farmers is must be stopped.

b. PMC shall establish waste deposition centers for processing domestic hazardous waste within a time bound manner. PMC shall expedite the process of bio- mining/bioremediation.

5 With regard to the first recommendation, four plants with High Density Stalk (HDS) technology having a capacity of 50 MT per day each shall be set up at the following locations a. Peshwe Park b. Katraj Transfer station c. Ghole Road Transfer station d. Kothrud Transfer station 27 All of these plants shall be operational within the next four months, i.e., by July 2022. Thereafter, no wet waste shall be distributed to the farmers and all the wet waste shall be processed in the processing plants.

6. The capacity of the existing processing plant shall be increased by 100 MT. All the administrative approvals have been obtained and the plants with increased capacity shall be operational within the next 3 months, i.e., by May 2022.

7. With regard to bio-remediation/bio-mining, EA. No 2 of 2021 in OA 52 of 2015 Bhagwan Bhadale Vs The Commissioner, PMC is pending before this Hon'ble Tribunal. A Joint Committee was constituted in above matter and The Pune Municipal Corporation is abiding by all the orders passed by the Hon'ble Tribunal.

8. Pune Municipal Corporation is also setting up a 2500 MT per year (6-7 MT per day) sanitary waste processing plant at Ramtekdi in co-ordination with IWs Proctor & Gamble. Approval o fthe General Body has been obtained and the plant shall be operational within the next four months, i.e., by July 2022.

9. The Swach Sevaks working for PMC also segregate E-waste from the door-to-door MSW that is collected daily. An e-waste collection drive is initiated twice a month by the PMC and the e-waste thus collected is sent to the authorized recyclers and dismantlers. 7-8 Tons of E-waste is collected per month.

10. From the above, it is clear that the Pune Municipal Corporation is alive to the problem of waste generation within Municipal limits especially since the addition of 23 new villages within the Municipal limits and the PMC is taking concrete and tangible steps to increase the waste processing capacity taking into the account the inevitable increase in waste generation in the future. It is also clear that PMC is proactively establishing new waste processing plants to cater to specific types of waste like e-waste and sanitary waste."

11. We have heard learned counsel for the parties. At the outset, we note the stand of the PMC that from June, 2021, agreement with the PP has been terminated and PP is no longer operational. Thus, the only issue which remains is the liability of the PP for past violations and 28 remedial action for future for scientific handling of the solid waste by the PMC. We also note that the issue of scientific handling of waste generated in the extended limits of PMC has been dealt with in another matter being E.A No. 02/2021(WZ), Bhagwan Laxman Bhadale v. The Commissioner Pune Municipal Corporation & Ors., vide order dated 06.01.2022 in the light of status report filed by the PMC and report of joint Committee of CPCB and State PCB filed on 05.01.2022. Directions were issued for remedial measures to speedily and scientifically remediate the legacy waste and filing of a compliance report before the Tribunal. To the extent relevant, the said direction will cover this matter to that extent.

12. We now come to report. We do not find any reason not to accept the report of the independent Committee, headed by a former Judge of High Court, which has been furnished after undertaking visit to the site and interacting with the concerned stakeholders, including the PP. No objection has been filed against the report. Accordingly, the report is accepted except and to the extent of different observations in this order.

13. The report finds that contrary to the agreement terms on which the PP was appointed by the PMC, electricity generation did not take place.

PP did not have facility for composting or end use thereof. The PP also did not have facilities for RDF. Establishing of facility was non-compliant with the norms, particularly, green belt across the periphery of the facility which was close to the habitation. The plant did not operate authorized pyrolysis/gasification. In fact, the said operation was never undertaken as mentioned by the State PCB in para 2 of its earlier report dated 18.03.2021. The State PCB issued show-cause notice proposing to refuse consent for power generation but the unit continued to operate 29 without consent in spite of warning. The Committee has found leachate from the unprocessed waste found stored with the PP, without facility for collection and management thereof. The area in the complex was not adequate for processing activities. There was unprocessed legacy waste, required to be handled by the PMC. Part of waste was capped without remediation, contrary to the Rules, as held in the earlier order of this Tribunal dated 06.01.2022 in E.A No. 02/2021(WZ), Bhagwan Laxman (Supra). The Committee has concluded that the PP violated the concession agreement to scientifically remediate the waste. It did not have requisite facilities. The plant was commissioned and operated without requisite consents. There was unscientific handling of leachate generated from the waste. There was no fire clearance and other facilities. The management of wet waste by the PMC was also not scientific. The Committee has recommended that the plant should not be allowed to operate, compensation of Rs. 12,49,87,500/- should be required to be paid by the PP as per in-house methodology adopted by CPCB on the issue of compensation for water pollution, subject to this Tribunal finally taking a call in the matter. Further recommendation is for scientific handling of 300 MTD of wet waste by the PMC which was the gap in generation and disposal and which waste was being handed over to the farmers. The same needs to be overseen by the State PCB.

PMC should establish waste deposition centres for safe disposal and bio-

mining/bio-remediation of legacy waste which should be ensured by the State PCB. Sanitary landfill which is non-operational should be made operational by expediting arbitration process. Ground Water quality in the area where legacy waste has been kept should be monitored as per Rules, apart from monitoring of methane gas generated from landfill sites.

14. Para 2.6 and 7.0 of the report clearly indicate overall mismanagement of solid waste being generated. Inference drawn from the statistics presented in Table 1 and 2 are:-

i. Compost produced 12676. 55 MT with average monthly generation of 576.20 MT/d is not accounted for its end use leaving apart concern over it's quality for safe utilization.

ii. Rejects generated to the tune of 8229.20 MT (433.11 MT/M) are sent to the landfill rather than their conversion to useful products.

iii. The segregated combustible fraction (50679.47 MT) remains questionable for its use as fuel.

iv. There is no compliance of HoWM rules with regard to hazardous waste which is 2982.72 MT having no proper manifest system.

v. Ninteen (19) facilities set up to process wet waste are designed to a capacity of 580 MT/d against which 896 MT is processed having no mention on their performance. Further, facility like Bio- CNG is underutilized (80 MT against 300 MT).

vi. With regard to dry waste, against designed capacity of 1450 MT, only 300MT/d of waste is processed.

This clearly necessitates that proper waste auditing and utilizing is required. Facilities need authorization and need to comply with environmental norms.

15. Having considered the matter with the assistance of all appearing learned counsels, accepting the report of the Committee in substance, we issue directions in terms of the recommendations in the report. However, with regard to arbitration process, we are of the opinion that pendency of arbitration process should not be a ground not to remediate the waste, which remains the responsibility of the PMC, the contract with the PP having been terminated. Arbitration process will only be concerned with the financial claims. Waste management is not to be linked to the arbitration process. PMC may accordingly ensure further remedial action on the issue of management and disposal of legacy and current waste as 31 per statutory rules, to be overseen by the statutory regulators as well as higher administrative authorities, including the Chief Secretary, Maharashtra. The compensation assessed may be deposited by the PP as interim compensation within 30 days. Compensation is not being accepted as final, as the Committee has made assessment merely on the basis of in-house mechanism which does not take into account the binding law laid down by the Hon'ble Supreme Court inter alia in MC Mehta (1987) 1 SCC 395, Sterlite (2013) 4 SCC 575 and Goel Ganga (2018) 18 SCC 257 requiring consideration of financial capacity of the PP, cost of remediation, repeated nature of violations and the deterrent element. Considering these factors, the State PCB may make final assessment of compensation following due process. If interim compensation is not deposited, the State PCB may take coercive measures, including prosecution and blacklisting. The amount of compensation deposited may be spent for restoration of environment as per action plan to be prepared by the joint Committee of CPCB, State PCB and the PMC in the light of District Environment Plan for the area in question for such assessment may be finalized within three months from today. Action plan may also be finalized within the said period. Steps taken by the PMC are taken on record subject to compliance of recommendation in the report of the Committee, including stopping of giving of the alleged compost to the farmers, in violations of the Rules.

16. Compliance status report as on June 30, 2022 be filed by the joint Committee of CPCB, State PCB and PMC by July 15, 2022 by email at [email protected] for being placed before the Registrar General of this Tribunal. In case any further direction becomes necessary, the RG may place the matter before the Bench.

Subject to above, the Application is disposed of.

A copy of this order be forwarded to the CPCB, State PCB and PMC by email for compliance.

Adarsh Kumar Goel, CP Sudhir Agarwal, JM Prof. A. Senthil Vel, EM Dr. Vijay Kulkarni, EM Dr. Afroz Ahmad, EM March 03, 2022 Original Application No. 270/2020 (Earlier O. A. No. 50/2017 (WZ) and other connected matters AB 33

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