National Green Tribunal
Adil Ansari vs M/S. Dhampur Sugar Mills Ltd. Asmoli on 4 February, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 05 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 539/2019
(With report dated 31.01.2020)
Adil Ansari Applicant(s)
Versus
M/s Dhampur Sugar Mills Ltd. & Ors. Respondent(s)
Date of hearing: 04.02.2020
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE S.P WANGDI, JUDICIAL MEMBER
HON'BLE DR. NAGIN NANDA, EXPERT MEMBER
HON'BLE MR. SIDDHANTA DAS, EXPERT MEMBER
For Applicant(s): Ms. Preeti Singh, Mr. Deepak Verma, Advocates
For Respondent(s): Ms. Pushpa Bist, Mr. A.A Arun, Advocates for R-1,2
&3
Mr. Pradeep Misra, Advocate for UPPCB
Dr. Sandeep Singh for State of U.P
Mr. Rajkumar, Advocate for CPCB
ORDER
1. A joint report was sought from the CPCB and the State PCB with reference to the allegation that M/s Dhampur Sugar Mills Ltd. (Sugar Division), District Sambhal, sugar mill units in District Bijnor and District Bareilly and Distillery in District Bareilly were operating in violation of environmental norms. The order dated 14.08.2019 is as follows:
"1. Grievance in this application is that M/s Dhampur Sugar Mills Ltd. (Sugar Division), District Sambhal and sugar mill units in District Bijnor and District Bareilly and Distillery in District Bareilly were operating in violation of environmental norms. The unit at Dhampur was directed to be closed 1 earlier vide order dated 23.04.2015 passed by this Tribunal and was allowed to reopen by subsequent order subject to certain conditions, including payment of Rs. 1 Crore towards environmental compensation and furnishing a bank guarantee of Rs. 10 lakhs. However, the pollution still continues to operate without compliance of conditions. Other units in Bijnor and Bareilly Districts are also operating illegally and so is the Distillery unit in Bareilly District.
2. On 27.06.2019, Notice was issued by this Tribunal with reference to the allegations in the application. Reply has been filed by the UP State PCB which is practically of no value. Reply has been filed by the CPCB is that the closure directions have been issued in respect of Dhampur unit of Sugar Mill. Besides, show cause notices have been issued to other two Sugar Mills at Bareily and Sambhal. Distillery unit at Bareilly is non-functional on account of off season.
3. Let the CPCB and State PCB furnish a further joint factual and action taken report with regard to all the four Units (three sugar mills and one distillery unit) by 30.11.2019 by e-mail at [email protected]."
2. Accordingly, report has been filed by the CPCB on 31.01.2020 in respect of the following units after inspection from 27.11.2019 to 29.11.2019:
1- Dhampur Sugar Mills, Sugar Unit, Asmoli, Sambhal 2- Dhampur Sugar Mills, Sugar Unit, Dhampur, Bijnore 3- Dhampur Sugar Mills, Distillery Unit, Dhampur, Sambhal 4- Dhampur Sugar Mills, Sugar Unit, Meerganj, Sambhal
3. The report mentions earlier violations and proceedings in respect of the said units and result of the current inspection. Observations, recommendations and action taken status during the inspection of the four units respectively are as follows:
A. "4.0 M/s Dhampur Sugar Mills Ltd (Sugar Unit), Dhampur, Bijnor -
4.8 Observations i. The Unit and ETP were found operational during the inspection.
ii. The Unit have valid consent to operate issued by UPPCB, under of Water Act and Air Act till 31.12.2019.
2iii. The primary clarifier was found non-operational during inspection. However, as per analysis report of sample collected from ETP outlet, TSS was below detectable limit, therefore the possibility of dilution cannot be ruled out. iv. The Unit has not installed flow meters at Mill Fibrizer, Mescuite cooling and RO reject as it was recommended in validation report of ETP for session 2018-19 by National Sugar Institute (NSI), Kanpur.
v. The Unit has not installed the Hazardous tank in the boiling house.
vi. The treated effluent is stored in lagoon of 4000 KL capacity for utilization for irrigation purposes.
vii. The Unit has provided Kachcha lagoon (for storage of treated effluent) having lining of PVC sheets, which is not proper and it may result in leaching under wear & tear condition. viii. The Unit has installed two dryers (for baggase), using the flue gases from stack of the boiler. The utilization of boiler ash at biocompost site was observed and transport receipts were verified and found matching. ix. The Unit has not yet installed the Condensate Polishing Unit (CPU) for high pressure boilers (105 Kg/cm2). x. The Unit has installed additional MGF and ACF for tertiary treatment as the installed capacity of MGF and ACF was inadequate.
xi. The mechanical sludge handling syste m f or better management of sludge waste is not provided by the Unit. As reported by representative of the Unit, the purchase order has been issued for Decanter of 6 m3 per hour capacity.
xii. The Unit has not provided and did not maintained the logbook for the generation and disposal of ETP sludge, Boiler ash and other solid wastes.
xiii. The unit is yet to comply with CPCB direction dated 01.07.2019 by dismantling the bypass provision. However, during visit the discharge of effluent was not observed by the team.
xiv. The team also collected the wastewater sample from the local drain (Ikara Nalla) flowing adjacent to the Unit premises. The characteristic of the wastewater is as:
Table 4 Characteristics of Wastewater flowing through Ikara drain Samplin Latitude/ pH COD BOD Sulphat TSS TDS NH3-N Phosph g point Longitude (mg/L) (mg/L) e (mg/L) (mg/L) (mg/L) (mg/L) ate (mg/L) Ikara 29.292038/ 6.88 438 122 137 1200 500 34 3 Drain at u/s of 78.510125 the Unit Ikara 29.290151/ 7.11 776 177 73 1435 468 35 3.1 Drain at d/s of 78.5088303 the Unit 3 xv. The value of COD in the drain waste water is more than that for raw sewage, which shows the addition of industrial effluent in to drain.
xvi. The Unit does not have STP facility for the treatment of domestic wastewater. The domestic waste water is collected, Treated in septic tank and disposed through Soak pits installed in the Units premises.
4.9 Recommendation:
1. The Unit must dismantle the by-pass line provided within the premises and ensure that only treated effluent shall be discharged outside the premises.
2. The Unit shall maintain the log-book for the generation and disposal of ETP sludge, Boiler Ash and other solid wastes.
3. The Unit shall ensure to implement the recommendation made by National Sugar Institute (NSI), Kanpur in validation report of ETP (for season 2018-19).
4. The Unit shall install Condesate Polishing Unit (CPU) for high pressure boilers (105 Kg/cm2).
5. The Unit shall explore the possibility of maximum utilization of treated effluent in different process.
6. The lagoon must be properly lined to prevent leaching/ contamination of ground water.
7. Domestic waste water (sewage) generated within the premises and colony shall be discharged after proper treatment. The Unit shall install Sewage Treatment Plant (STP) for the treatment of Sewage.
8. The Unit shall obtain NOCs from CGWA for withdrawal of groundwater at earliest, as the NOC has already expired in April, 2019.
9. The Unit's NOC from CGWA expired on 27.04.2019, but Unit has continued to withdraw groundwater without valid NOC.
The CGWA may be requested to verify the status of ground water recharge by the unit and accordingly EC may be calculated.
4.10 Action taken status
1. In crushing season 2016-17, unit was non-operational during the inspection due to off- season. CPCB issued compliance direction dated 02.11.2017 under section 5 of the Environment (Protection) Act, 1986 for carrying out adequacy assessment of ETP through govt. repute institutions.
2. In crushing season 2017-18, CPCB issued show cause notice dt.07.05.2018 under section 5 of the Environment (Protection) Act, 1986 to the unit for non-compliance of BOD-53 mg/I against norms of 30 mg/I with surface water discharge norms prescribed under Environment (Protection) Rules,1986.
43. CPCB issued compliance direction dated 16.11.2018 under section 5 of the Environment (Protection) Act, 1986 for implementation of charter.
4. In crushing season 2018-19, unit was found non-complying w.r.t. bypass of untreated effluent. BOD- 56 mg/I, TSS-35 mg/I and CPCB issued closure direction dated 23.04.2019 and 01.07.2019 under section 5 of the Environment (Protection) Act, 1986 and levied Environmental Compensation (EC) of Rs 57,30,000/-.
5. CPCB issued compliance direction dated 06.11.2019 under section 5 of the Environment (Protection) Act, 1986 and levied EC of Rs 16,20,000/. As per the revised policy dated 04.09.2019 and 01.11.2019.
6. The unit deposited EC in ESCROW account and submitted action plan for utilization of the EC amount. Action plan has been evaluated by CPCB and approved for execution.
B. 5.0 M/s Dhampur Sugar Mills Ltd (Distillery Unit), Dhampur, Bijnor 5.6 Observations:
i. On the day of inspection, the distillery unit and spent wash management system were found operational.
ii. The Unit has consent to operate at 200 KLPD under Water Act, 1974 and Air Act, 1981 both having validity up to 31.12.2019. (Annexure 2a, 2b).
iii. The Unit has three bore-wells to meet the water requirement of production and domestic consumption. Out of three bore-wells, only two are in use, as per information provided by industry officials. Flow meters have been installed on each bore well. Average daily water consumption is calculated as 1234.44 KLPD based on three months (Sept, 2019-Nov, 2019) logbook data of flowmeters. However, as per water balance data provided by Unit, fresh water requirement is 1726 KLPD.
iv. The Unit's NOC for groundwater abstraction has expired on 07.04.2019 and it has applied for renewal of NOC on 17.02.2019.
v. Total alcohol production during last six months (May, 2019- Oct, 2019) was 36429.06 KL. Therefore the average production is 6071.51 KL/month i.e. 202.38 KLPD.
vi. The Unit has provided production data certified by Excise department, data of raw spent wash generation, details of MEE- concentrate and condensate generation, utilization; as well as spent wash consumption for bio-composting and incineration.
5vii. As per adequacy report of Apri1,2019 prepared by NSI, Kanpur, the adequacy of ZLD system has been certified for 250 KLPD.
viii. The Unit has installed mass flow meters with totalizer at inlet and outlet of SMEE as well as inlet and outlet of IMEE. All mass flow meters are connected to CPCB sever. Mass flow meter readings at the time of inspection is presented below:
Table 8: Details of mass flow meters SI.No Mass Totalizer Totalizer reading at outlet flow meter reading at inlet
1. SMEE 1218230.02 MT 278455.46 MT
2. IMEE 107701 MT 33854 MT.
ix. The raw spent generation as per mass flow meter data during last six months (May, 2019- Oct, 2019) was 3,52,943 MT while concentrated spent wash generation for 6 months is 28736 MT (for 30 °Bx) and 86492 MT (for 58 °Bx) against consumption of 27682 MT in biocomposting and 86442 MT in incineration respectively.
x. As per logbook data of six months, overall average spentwash generation is 9.59 KL per KL of alcohol produced.
xi. As per information provided by industry officials, the average efficiency achieved through SMEE and IMEE is 67.35%.
xii. The concentrated spent wash after third stage evaporator having 30°Bx is utilized for bio composting while concentrated spent wash after the finisher evaporation having 55-60°Bx is incinerated and process condensate is treated in the Condensate-Polishing Unit (CPU).
xiii. At the time of inspection, 120 KLPD distillation Unit with integrated Multi Effect Evaporator(IMEE) was not in operation due to power tripping on 27.11.2019 morning as informed by industry officials. It could only restart on 28.11.2019 afternoon.
xiv. At the time of inspection, the density of spent wash at inlet and outlet of the stand alone MEE was 1026.87 Kg/m 3 and 1226.89 Kg/m3 respectively.
xv. As per logbook data, average feed to SMEE is 1044 KLPD while average quantity withdrawn after third stage is 287.8 KLPD and average conc. spentwash from SMEE after fifth stage is 277.7 m3/day.
6xvi. The Unit has installed Condensate Polishing Unit(CPU) consisting of three stage RO technology. As per information provided by the industry, the design capacity of the CPU is 2600 m3 /day whereas as per revalidated adequacy report dated 29.05.2019, the design capacity of the CPU is 2500 m3 /day. The sources of effluent coming into CPU include MEE condensate (2100 m3 /day), spent lees (300 m3 /day), cooling tower and boiler blowdowns (200 m 3/day). While the RO permeate (2000 m3/day) is used in process and non-process activities like molasses dilution, cooling tower make up as well as non-process activities like fire safety and gardening, the RO reject (600 m 3 /day) is circulated back to the MEE.
xvii. There are total of seven tanks/lagoons of which six tanks for spentwash management are within the Unit premises and one at the biocompost yard site. Details of the tanks within premise and in biocompost yard are given below:
Table 9: Details of lagoons for spentwash management SI. Identification Condition Capacity (as Purpose No. during provided by inspection the Unit) Settling tank Filled 2492KL Used as Settling Tank
1.
Settling tank Filled 3396KL
2. Used as Settling Tank
3. Tank 1 Completely filled 1500KL Used as buffer tankbefore SMEE
4. Lagoon 3 Half filled 6050KL Storage of conc. spent wash, raw spent wash, RO
reject
5. Lagoon 4 Empty 10,000KL Used as standby for storage of spentwash in
case of sudden breakdown of operations.
6. Tank 2 60% filled 400KL Storage of MEE concentrate before biocomposting
7. Tank 3 Closed tank. 207KL Storage-cum- Pump sump of MEE concentrate before incineration.
Conc.Spent wash (slop) .
On the day of inspection, settling tank -1 (2492 KL) and settling tank-2 (3396 KL) were observed to be full with raw spentwash combined with RO reject and stormwater accumulated in open drains in the industry premises.
Based on above data, total raw spent wash plus CPU (RO) reject stored in all tanks work out to be 10413KL (2492+3396+1500+0.5*6050).
xviii. There was a 10,000 KL capacity empty lagoon which was informed to be used for storage of effluent in cases of emergency breakdown of ZLD system.
7xix. The Consent to Operate does not indicate the amount of spentwash to be utilized in biocomposting and amount to be incinerated. As per revalidated adequacy report submitted in May,2019, 10.56 M 3 /hr of 30°Bx concentrated spentwash is utilized in biocomposting while 22.5 M 3 /hr of 57.9°Bx is incinerated in incineration boiler while based on logbook data in May,2019, 36.86% is utilized in biocomposting while 63.14% is used in incineration, similarly, in June, 2019, 46.93% is used in biocomposting and 53.67% is incinerated. For the the period from July, 2019 to October, 2019, 10% of concentrated spentwash is utilized in biocomposting while 89% of the spentwash is incinerated in slop furnace (as boiler fuel).
xx. The existing active area for bio-composting is 16 acres while required area for 4 cycles of biocomposting is 14.6 acres.
xxi. The unit has installed only one piezowell/piezometer in the bio-
compost yard of 10 acres area.
xxii. Incinerator design capacity is 75 TPH with maximum feed rate of 26 MT/hr and at the time of inspection it was operating at feed rate of 18TPH.
xxiii. The Unit uses 25.5 TPH of MEE slop with 13-15 TPH of bagasse as fuel for the incinerator boiler. Flowmeter is installed at the feedline of the slop boiler. At the time of inspection, flowmeter reading was 1088.77 kg/hr. Around 30 MT/day of ash is generated from the incinerator, which is utilized for mixing with bio-compost and for land filling within the Units premises.
xxiv. The Unit has installed mass flow meters at inlet and outlet of SMEE as well as inlet and outlet of IMEE. Also, PTZ camera is installed at the bio-compost area.
xxv. The Unit has a bottling plant and sample was collected from its final outlet.The effluent from bottling plants collected, pumped and reused into cooling tower. Cooling tower blow down is treated through CPU.
xxvi. At the time of inspection, samples were collected from various locations of the distillery unit to verify the efficiency of the ZLD system. Analysis results are represented below:
Table 10: Characteristics of spent wash and other effluents in distillery Unit.
S.No. Sample location Parameters
pH COD BOD TSS TDS TS
(mg/I) (mg/I) (mg/I) (mg/I) (mg/I)
1. Raw spentwash 4.72 154776 - - - 167330
8
2. MEE feed 5.42 121967 - - - 120590
3. MEE concentrate 5.2 283353 - - - 485910
4. Conc. Spentwash in storage 5.04 494155 - - - 496010
tank
5. SW in buffer tank 4.73 192825 - - - 196390
6. SW in lagoon of biocompost 4.85 280935 - - 260610
yard -
7. Feed to incinerator 4.85 471987 - - - 444270
8. CPU feed 4.77 2697 1230 15 1548 -
9. CPU permeate 4.3 1013 323 <10 164 -
10 CPU reject 4.98 9332 5083 <10 4000 -
11. MEE condensate 3.52 16076 9750 - 756 840
12. Spent lees 3.76 5668 3200 - 400 488
13. Final outlet of bottling plant 5.41 333 234 - - 164
xxvii. As per the analysis report, raw spentwash has COD of 154776
mg/I and total solids 167330 mg/I while raw spentwash stored in buffer tank has COD of 192825 mg/I and total solids of 196390 mg/I. xxviii. Analysis report indicates that feed to SMEE has COD and TS of 121967 mg/I and 120590 mg/I respectively while concentrated spentwash has COD of 283353mg/I and TS of 485910 mg/I. xxix. Samples collected from lagoons for concentrated spentwash and spentwash in the lagoon in biocompost yard indicated TS of 496010 mg/I and 260610 mg/I respectively xxx. As per the analysis report, CPU permeate has pH of 4.3, COD- 1013 mg/I, BOD-323 mg/I and TDS of 164 mg/I and is reported to be used for both process and non - process activities including fire safety and gardening. The quality of treated condensate indicate non compliance w.r.t land discharge norms.
xxxi. The analysis report indicate acidic characteristic of CPU permeate, reject, MEE condensate and final effluent from bottling plant.
xxxii. Analysis report of sample collected from final outlet of bottling plant indicated pH 5.41, BOD of 234 mg/I and COD 333 mg/I. It was informed that effluent from bottling plant is stored in a tank and further pumped as cooling tower makeup water.9
xxxiii. The team also collected wastewater sample from the local drain (Ikara Nalla) flowing adjacent to the unit premises. The characteristic of the wastewater is as follows:
Sampling pH Sulphate TSS TDS NH3_N Phosphate point Latitude/ COD BOD (mg/L) (mg/L) (mg/L) (mg/L) (mg/L) Longitude (mg/L) (mg/L) Drain at 29.292038/ 6.88 438 122 137 1200 500 34 3 u/s of the unit 78.510125 Drain at 29.290151/ 7.11 776 177 73 1435 468 35 3.1 D/s of the unit 78.5088303 5.7 Recommendations.
1. The utilization of CPU permeate having pH of 4.3, COD -
1013 mg/I against 250 mg/I and BOD-323 mg/I against 100 mg/I in non process activities like gardening, is a violation of ZLD norms and should be stopped immediately.
2. The Unit's NOC from CGWA expired on 07.04.2019, but Unit has continued to withdraw groundwater without valid NOC. The CGWA may be requested to verify the status of ground water recharge by the unit and accordingly EC may be calculated.
3. Based on the available active area for biocomposting (16 acres), Unit can have lagoon capacity of ~9675 M 3 for 30 days' storage of conc. spentwash (30°Bx) and 3116 M 3 for seven days' storage of concentrated spentwash (55 °Bx) in compliance to CPCB direction dated 07.12.2015. The extra lagoon of capacity 10,000 m3 shall remain vacant and not be used without obtaining permission from UPPCB.
4. The Unit should install three piezowells around biocompost yard as per SOP for distilleries.
5.8 Action taken status of CPCB on M/s Dhampur Sugar Ltd (Distillery Sector), Bijnor
1. The Unit was issued Show Cause Notice dated 06.02.2018 for noncompliance to direction dated 14.06.2017 issued under Section 5 of Environment (Protection) Act, 1986.
2. The Show Cause Notice was revoked on 08.08.2018 following compliance to CPCB direction dated 06.02.2018.
105.9 Action taken status of UPPCB on M/s Dhampur Sugar Ltd (Distillery Sector), Bijnor, U.P
1. Based on inspection carried out by UPPCB officials on 02.08.2019, a Show cause notice dated 13.08.2019 along with imposition of environmental compensation of Rs. - 6,75,000/- has been issued to the Unit for violation of ZLD norms, illegal disposal of spentwash in agricultural fields of nearby village- Fena, Chandpur.
C. 6.0 M/s Dhampur Sugar Mills Ltd (Sugar Unit), Asmoli, Sambhal 6.8 Observations i. The manufacturing unit and ETP were found operational during the inspection.
ii. The Unit have CTO (Consent to Operate) under Water Act, 1974 and Air Act, 1981 valid till 31.12.2019.
iii. The Unit has installed flow meters at fresh water, cold water and hot water consumptions points as recommended by National Sugar Institute (NSI), Kanpur.
iv. The Unit has installed three (3Nos) of Hazardous tanks with capacity of 43m3, 27m3 and 36m3 for collecting of wash water generated during chemical /mechanical cleaning of evaporators.
v. The treated effluent from ETP is stored in a lagoon of 16000 KL capacity for utilization for irrigation purposes.
vi. The Unit has installed two dryers (for baggase), using the flue gases from stack of the boiler. Dryers were found operational.
vii. Wet scrubber (common to 70 TPH & 50 TPH boilers) was not in working condition.
viii. The Unit has installed two stage, 2Nos Reverse osmosis (RO) plants for the treatment of 2 nos boilers blow down.
ix. A new MGF (Multigrade Filter) and ACF (Activated Carbon Filter) for tertiary treatment was under installation as the installed capacity of existing MGF and ACF was inadequate.
x. The Unit has not provided/maintained the logbook for the generation and disposal of ETP sludge and other solid wastes. However, for boiler ash disposal, documents of transportation and receipts were shown and verified with logbook at Bio- compost yard site of distillery of M/s Dhampur group.
xi. The team also collected the sample from drain (Lat. 28.711214, Long. 78.544426) flowing adjacent to the Unit premises. The characteristic of the wastewater is as:
11Table 14: Characteristic of wastewater flowing through drain adjacent to M/s Dhampur Sugar Mills Ltd., Asmoli Sampling pH COD BOD Sulphate TSS TDS point (mg/L) (mg/L) s (mg/L) (mg/L) (mg/L) Drain after mixing 7.85 70 15 238 44 1236 Drain /sewage 7.45 195 97 16 99 700 Ponding,in Sot river 7.82 73 12 127 39 1204 xii. The Unit does not have facility for the treatment of domestic wastewater and untreated sewage is discharged and mixed with treated effluent of the sugar Unit.
6.9 Recommendations:
1. Unit shall maintain the log-book for the generation and disposal of ETP sludge and other solid wastes including boiler ash generation.
2. Unit should install Condensate Polishing Unit (CPU) for high pressure boilers (105 Kg/cm 2 ) to treat process condensate for reuse in process. This will help in reduction of fresh water consumption.
3. The Unit must ensure the maximum reuse of treated effluent in process.
4. Wet scrubber (attached to Boilers 70TPH & 50TPH) should be made operational before start of the attached boiler.
5. All domestic waste water generated within the Unit's premises and residential colony shall be discharged after proper treatment. The Unit shall install Sewage Tretment Plant (STP) of adequate capacity for the treatment of domestic wastewater.
6. The Unit shall obtain NOCs from CGWA for withdrawal of groundwater at earliest as the CGWA NOC has already been expired in May, 2019.
7. The Unit's NOC from CGWA expired on 02.05.2019, but Unit has continued to withdraw groundwater without valid NOC. The CGWA may be requested to verify the status of ground water recharge by the unit and accordingly EC may be calculated.
6.10 Action taken status
1. In crushing season 2016-17, unit was found non-
complying w.r.t. discharge standard and CPCB issued 12 show cause notice dt.16.01.2017 under section 5 of the Environment (Protection) Act, 1986.
2. CPCB issued direction dated.29.06.2017 under section 5 of the Environment (Protection) Act, 1986 for carrying out adequacy assessment of ETP through govt. repute institutions.
3. CPCB issued compliance direction dated 02.11.2017 under section 5 of the Environment (Protection) Act, 1986 for carrying out adequacy assessment of ETP through govt. repute institutions.
4. In crushing season 2017-18, unit was found non- complying w.r.t. bypass of untreated effluent and CPCB issued closure dt.07.02.2018 under section 5 of the Environment (Protection) Act, 1986.
5. CPCB issued compliance direction dated 22.10.2018 under section 5 of the Environment (Protection) Act, 1986.
6. In crushing season 2018-19, unit was found complying and CPCB issued compliance direction dt.20.05.2018 under section 5 of the Environment (Protection) Act, 1986.
D. 7.0 M/ s DS M Sug ar M ee rga nj , Sid ha uli Roa d, Me er gan j, Bar ei lly , 7.8 Observations i. The manufacturing unit and ETP were found operational during the inspection. The inflow to ETP (flowmeter reading) during the inspection was observed 34.0 m3/hour which is equivalent to 616 KLD against the installed capacity of 1000 KLD ETP. ii. The oil skimmer in oil grease trap was not properly installed and the level of effluent was at bottom/ below the belt.
iii. MLSS growth in Aeration tank was observed satisfactory.
iv. The Unit has not installed flow meters at power turbine cooling, boiler, wet scrubber, B & C Massecuite cooling as it was recommended by National Sugar Institute (NSI), Kanpur in validation report of ETP for season 2018-19.
v. The Unit has installed MGF and ACF for tertiary treatment.
vi. The mechanical sludge dewatering/handling system for better management of wet sludge is not provided by the Unit.
vii. The Unit has not provided/maintained logbook for daily effluent generation and treatment, disposal of ETP sludge, Boiler ash and other solid wastes.
viii. A part of Cooling Tower overflow is being mixed with raw effluent and the rest is being treated in lamella through a separate channel. The channel carrying Cooling Tower overflow to raw effluent channel should be regulated by valve or sluice gate 13 which may be controlled once Unit starts making refined sugar using Double Sulphitation Process.
ix. The Unit was bypassing the untreated effluent through a pipeline laid underground up to Peelakhar River in Sindholi Village (Lat: 28.556169 and Long: 79.241446) which ultimately meets River Ramganga. This was shown to the Unit's representatives, who accepted the discharge of wastewater and they explained that the PVC pipeline is laid for disposal of storm/rain water from the mill premises to Peelakhar.
x. Samples of untreated effluent bypassed through PVC pipe and flowing through a drain were collected by the CPCB team. The characteristics of the effluent are is given below:
Table 18: Characteristics of by-passed effluent by M/s Dhampur Sugar Mills Ltd., Meerganj Sample Analysis pH COD BOD TSS TDS Sulphate ( Color (mg/l) (mg/l) (mg/l) (mg/l) mg/l) (Hazen) Multiple 5.40 1306 890 248 2464 274 216 outlet/bypass (drain) Multiple 5.33 1640 967 212 2412 220 237 outlet/bypass (pipe) xi. Samples were also collected from the upstream and downstream of the Peelakhar river where the effluent from the bypass line was meeting with the river water. Analysis results of the water are provided in the following table. The high value of BOD and COD in down stream of the confluence point of bypass line and river shows the impact of untreated effluent being discharged by the Unit.
Table 19: Water quality of river Peelakhar Sampling point pH COD BOD Color (Hazen) (mg/L) (mg/L) River Peelakhar at u/s 8 BDL BDL BDL bypass line River Peelakhar at u/s 7.7 37 5.3 BDL bypass line xii. The Unit does not have facility for the treatment of domestic wastewater. Untreated domestic effluent was found being discharged outside the premises of the Unit through a hole in the wall of the Unit.
7.9 Recommendations:
141. It is proposed that direction under section 18(1)(b) shall be issued to UPPCB to take appropriate action to stop discharge of wastewater in river Peelakhar and to levy environmental compensation of suitable amount to the Unit for illegal discharge/bypass of untreated effluent.
2. The Unit must dismantle the bypass line (PVC pipe) from the premises to the river Peelakhar and ensure that the untreated/partially treated effluent shall not be discharged outside the premises in any case.
3. Unit must take corrective measures to prevent the leaching of untreated effluent into the soil/ ground water.
4. Unit shall maintain the logbook for the generation and disposal of ETP effluent, sludge, Boiler Ash, hazardous waste and other solid wastes.
5. Unit shall ensure to implement the recommendations made by National Sugar Institute (NSI), Kanpur in validation report of ETP for session 2018-19.
6. Unit shall install the flow meters at the places as recommended by the National Sugar Institute (NSI), Kanpur.
7. All domestic wastewater generated within the premises and colony shall be discharged after proper treatment. The Unit shall install Sewage Tretment Plant (STP) for the treatment of domestic wastewater.
7.10 Action taken status
1. In crushing season 2016-17, unit was found complying and CPCB issued compliance direction dated 08.11.2017 under section 5 of the Environment (Protection) Act, 1986 for carrying out adequacy assessment of ETP through govt. repute institutions.
2. In crushing season 2017-18, unit was found non-complying and CPCB issued show cause notice dt.15.03.2018 under section 5 of the Environment (Protection) Act, 1986 for non-
compliance w.r.t. BOD-31.2 mg/I, TSS- 111 mg/I, MLSS- 684mg/I.
3. CPCB issued compliance direction dated 26.10.2018 under section 5 of the Environment (Protection) Act, 1986 for charter implementation.
4. In crushing season 2018-19, CPCB issued show cause notice dt.14.06.2018 under section 5 of the Environment (Protection) Act, 1986 for low MLSS-1291mg/I in aeration tank and BOD at outlet was found BDL and TSS-27.4 mg/I which showed chances of dilution.
5. CPCB issued compliance direction dated 09.08.2019 under section 5 of the Environment (Protection) Act, 1986.
6. In crushing season 2019-2020, unit was found non-complying w.r.t. bypass of untreated effluent and CPCB issued direction under section 18 (1) (b) on 02.01.2020 to UPPCB. In compliance, UPPCB has imposed EC of Rs. 17,70,000/- vide letter dated 21-01-2020 to the unit."
154. When confronted with the observation in para 4.10 (6) above that the EC amount has been credited to ESCROW account by the unit itself in respect of the past violations to cover the cost of future remediation. The learned counsel for the CPCB fairly conceded that EC amount cannot be credited to ESCROW account and that unit has to undertake compliance and remediation from its own resources and stated that this direction needs to be revised. Let this be done by the Uttar Pradesh State Pollution Control Board.
5. Learned counsel for the UPPCB states that since after May, 2019, there was no permission to draw ground water, compensation will be recovered accordingly. It was further stated that since M/s Dhampur Sugar Mills, Sugar Unit, Asmoli, Sambhal and M/s Dhampur Sugar Mills, Sugar Unit, Meerganj, Sambhal have been found to be by-
passing the effluents into a drain meeting a river illegally, the UPPCB will take appropriate legal action, in accordance with law, for closure and prosecution.
6. We may note that as per the report of the State PCB filed earlier on 18.07.2019, the deficiencies now noticed were ignored and the said report was thus not based on facts on the ground. The UPPCB must be careful in future to ensure that correct report is filed in the Tribunal in future so that the Tribunal is not mislead and environment justice is not obstructed which may have happened in the present case but for the joint report discussed above showing patent illegalities.
167. Let a further action be taken promptly by statutory regulators as per law and further action taken report be filed jointly by the CPCB and the State PCB before the next date by email at [email protected].
The CPCB will be the nodal agency for compliance and coordination.
List again on 23.04.2020.
Adarsh Kumar Goel, CP S.P Wangdi, JM Dr. Nagin Nanda, EM Siddhanta Das, EM February 04, 2020 Original Application No. 539/2019 AK 17