Section 3(8) in The Environment (Protection) Rules, 1986
(8)[ With effect from the date specified hereunder, the following coal based thermal power plants shall be supplied with, and shall use, raw or blended or beneficiated coal with ash content not exceeding thirty-four per cent, on quarterly average basis, namely :-] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](a)a stand-alone thermal power plant (of any capacity), or a captive thermal power plant of installed capacity of 100 MW or above, located beyond 1000 kilometres from the pit-head or, in an urban area or an ecologically sensitive area or a critically polluted industrial area, irrespective of its distance from the pit-head, except a pit-head power plant, with immediate effect] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](b)a stand-alone thermal power plant (of any capacity), or a captive thermal power plant of installed capacity of 100 MW or above, located between 750 - 1000 kilometres from the, 2015;, pit-head, with effect from the 1st day of January] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](c)a stand-alone thermal power plant (of any capacity), or a captive thermal power plant of installed capacity of 100 MW or above, located between 500-749 kilometres from the pit-head, with effect from the 5th day of June, 2016:Provided that in respect of a thermal power plant using Circulating Fluidised Bed Combustion or Atmosphere Fluidised Bed Combustion or Pressurized Fluidised Bed Combustion or Integrated Gasification Combined Cycle technologies or any other clean technologies as may be notified by the Central Government in the Official Gazette, the provisions of clauses (a), (b) and (c) shall not be applicable] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]Explanation : For the purpose of this rule] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](i)'beneficiated coal' means coal containing higher calorific value but lower ash than the original ash content in the raw coal obtained through physical separation or washing process] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](ii)'captive thermal power plant' means a power plant which is set up by an industry to generate electricity for its exclusive use] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](iii)'critically polluted industrial area' means an industrial cluster or area where pollution levels have reached or likely to reach critical level, and has been identified as such by the Central Government or the State Government or the Central Pollution Control Board or a State Pollution Control Board] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](iv)'ecologically sensitive area' means an area whose ecological balance is prone to be easily disturbed and has been identified and notified by the Central Government] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](v)'installed capacity' shall be calculated by adding, individual capacity of all units within a boundary] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](vi)'pit-head power plant' means any captive or stand-alone power station having captive transportation system for its exclusive use for transportation of coal from the loading point at the mining end, up to the uploading point at the power station without using the normal public transportation system] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](vii)'stand-alone thermal power plant' means a power plant which is set up to generate electricity for feeding to electricity grid or for locations that are nor fitted with an electricity distribution system; and] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ](viii)'urban area' means an area limit of a city having a population of more than one million according to the last census.] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]
