SC rules, Pollution Under Control Certificate must for renewal of Vehicle Insurance

August 13,2017:

Apex Court Bench directed that no insurance shall be granted to vehicles without valid PUC certificates.

Cracking down on the vehicular pollution, Supreme Court has made it mandatory for the vehicle owners to produce the Pollution Under Control (PUC) certificates for Annual Insurance Renewal.

The Apex Court Bench comprising of Justice Madan B Lokur and Justice Deepak Gupta approved recommendations of SC-appointed Environment Pollution (Prevention and Control) Authority (EPCA) to ensure mandatory linking of the PUC certificates with issue of annual vehicle insurance.

EPCA had made recommendations in its report (on the assessment of the PUC programme in Delhi and NCR) submitted to court in April,2017.

Union Ministry of Road Transport and Highways had opposed this, stating that two cannot be merged.

While the insurance renewal happens every year, pollution checks are carried out at the regular intervals, it contended.

Apex Court Bench directed Ministry to ensure that all the fuel refilling centres in NCR have PUC centres.

It gave Centre Four weeks’ time to enure that there are functional PUC centres in NCR.

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Environmental Laws

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• Air (Prevention and Control of Pollution) Act,1981
• Compilation of all Pollution Control Laws
• Environment (Protection) Act,1986
  • Bio-Medical Waste (Management and Handling) Rules,1998
  • Municipal Solid Wastes (Management and Handling) Rules,2000
• Forest Conservation Act,1980
  • Forest (Conservation) Rules,2003
• Indian Forest Act,1927
• National Environment Appellate Authority Act,1997
• National Environment Tribunal Act,1995
• National Green Tribunal Act,2010
• Poisons Act,1919
• Water (Prevention and Control of Pollution) Act,1974
• Water (Prevention and Control of Pollution) Cess Act,1977
• Wild Life (Protection) Act,1972
  • Wild Life (Protection) Amendment Act,2006
  • Wildlife (Protection) Rules,1995