On Wednesday, with the air quality worsening, municipal bodies cracked the whip on the violators adding to dust pollution in the city. South Delhi Municipal Corporation (SDMC) issued challans worth Rs 39.5 lakh. East Delhi Municipal Corporation issued 64 challans worth Rs 6.3 lakh & North Delhi Municipal Corporation imposed penalties of over Rs 12 lakh in the last 24 hours.
A South Delhi Municipal Corporation official from the central zone said. the punished agencies include Delhi Jal Board that has been fined Rs 50,000 for a construction site in Okhla; discom BSES that has been challaned Rs 50,000; Larsen & Toubro has been penalised Rs 5.5 lakh for its sites in Pragati Maidan & Sarai Kale Khan; & 2 private contractors have been fined Rs 50,000 for construction sites in Okhla & Shaheen Bagh.
According to the official, SDMC is now preparing an action plan to tackle dust pollution hotspots in all its 4 zones. The Najafgarh zone of SDMC has slapped the challans of Rs 5 lakh on Vegas Mall, Sector-14, Dwarka & Uppal Hotels, while NBCC also figures in the corporation's list of major violators.
EDMC claims to have removed 503 MT of construction & demolition waste, taking the cumulative figure to over 5,698 MT since the Graded Response Action Plan came into force on Oct 15.
An official of the North Corporation said that the corporation issued 123 challans for burning garbage in the open, 50 challans for emission from construction activities, 33 challans for road dust, 35 challans for dumping of construction & demolition waste in open.
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