Section 5 in Bio-Medical Waste Management Rules, 2016
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 [inaccordance with the guidelines issued by the Central Pollution Control Board by 27th March, 2019] [Substituted 'within one year' by Notification No. G.S.R. 234(E), dated 16.3.2018 (w.e.f. 28.3.2016).];(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;(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 bio-medical 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;(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.
