March 07,2019:
Environment Ministry plugs loophole that allowed plastic waste import.
PET bottles imported for processing in SEZs had increased substantially.
“…Solid plastic waste has been prohibited from import into the country including in Special Economic Zones (SEZ) & by Export Oriented Units (EOU),” the Ministry of Environment, Forest & Climate Change (MoEFCC) said in an order made public on Wednesday.
The change in law was part of the Hazardous & Other Wastes (Management & Transboundary Movement) Amendment Rules, 2019.
India, in spite of having a significant plastic pollution load of its own, & a ban on plastic waste imports, imported PET bottles from abroad for processing in Special Economic Zones (SEZ).
The influx of PET bottles has quadrupled from 2017 to 2018, the Delhi-based environmentalist organisation, Pandit Deendayal Upadhyay Smriti Manch (PDUSM) had pointed out in January.
The organisation revealed that Indian firms are importing plastic scraps from China, Italy, Japan & Malawi for recycling & the imports of PET bottle scrap & flakes has increased from 12,000 tonnes in FY 16-17 to 48,000 tonnes in FY 17-18 growing @ 290%. India has already imported 25,000 MT in the first 3 months of FY 18-19.
India consumes about 13 million tonnes of plastic & recycles only about 4 million tonnes. To incentivise domestic plastic recycling units, the government had banned the import of plastic waste, particularly PET bottles, in 2015. In 2016, an amendment allowed such imports as long as they were carried out by agencies situated in SEZs.
A senior MoEFCC official, who declined to be identified, had then told The Hindu that while the Ministry couldn’t vouch for whether such plastic imports had quadrupled, it was true that the imports had “substantially increased” & action was being contemplated.
The lack of an efficient waste collection & segregation system is the root cause for much of the plastic not making its way to recycling centres.
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