February 1, 2019:
The Tribunal directed the UP Chief Secretary to be present before it on March 12.
Major pollution is being caused in the Yamuna at Agra by dumping of garbage & sewage, the National Green Tribunal has said & directed the Uttar Pradesh government to furnish a performance guarantee of Rs 25 crore for its failure in discharging its duties.
Solid waste is being burnt in open on the roads at Agra cantonment railway station, heaps of uncleared garbage lying unattended & chocked drains are creating flood like situation, the NGT noted.
It said 50 per cent of sewerage system was not in working condition, untreated sewage was being dumped into the open drains & the drainage system was 55 years old.
A bench headed by NGT Chairperson Justice Adarsh Kumar Goel directed the state government to deposit the amount with the Central Pollution Control Board & said this is an interim arrangement pending further consideration of the matter.
"The State of Uttar Pradesh is at liberty to determine the liability of the erring officers & the polluters & take appropriate action against them. The concerned State authorities may take steps to recover appropriate compensation from the identified polluters in accordance with law & furnish an action taken report within three months to the tribunal by e-mail," the bench said in on order uploaded Friday.
The tribunal directed the UP chief secretary to be present before it on March 12.
"He may (chief secretary) call a meeting of all concerned persons to acquaint himself & monitor the progress & furnish a report during the personal hearing," it said, adding that the concerned authorities may also furnish their progress report to the monitoring committee headed by former Allahabad high court judge Justice Devi Prasad Singh.
The tribunal's direction came on plea filed by Agra resident D K Joshi & NGO Social Action for Forest & Environment (SAFE) seeking compliance of Solid Waste Management Rules, 2016, Hazardous & other Wastes (Management & Trans-boundary Movement) Rules, 2016 & Bio-medical Waste Management Rules, 2016 in the city of Agra as well as the areas coming under the Cantonment Board & eco-sensitive zone of Taj Trapezium Zone.
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- Environment (Protection) Act,1986
- Bio-Medical Waste (Management and Handling) Rules,1998
- Municipal Solid Wastes (Management and Handling) Rules,2000 (Overruled)
- Noise Pollution (Regulation and Control) Rules, 2000
- 2-T Oil (Regulation of Supply and Distribution) Order, 1998
- Batteries (Management And Handling) Rules, 2001
- Bio-Medical Waste Management Rules, 2016
- Chemical Accidents (Emergency Planning, Preparedness And Response) Rules, 1996
- Construction and Demolition Waste Management Rules, 2016
- E-Waste (Management) Rules, 2016
- Environment (Protection) Rules, 1986
- Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
- Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016
- Hazardous Wastes (Management And Handling) Rules, 1989
- Life Insurance Corporation of India (Agents) Regulations, 2017
- Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
- Ozone Depleting Substances (Regulation And Control) Rules, 2000
- Plastic Waste Management Rules, 2016
- Plastics Manufacture, Sale And Usage Rules, 1999
- Recycled Plastics Manufacture and Usage Rules, 1999
- Regulation of Lead Contents in Household and Decorative Paints Rules, 2016
- Rules For The Manufacture, Use, Import, Export And Storage Of Hazardous Micro-Organisms/genetically Engineered organisms Or Cells, 1989
- Scheme on Labelling of Environment Friendly Products (Eco-Mark)
- Wetlands (Conservation and Management) Rules, 2010
- Environment (Protection) Rules, 1986
- Ministry of Environment, Forest and Climate Change
- Solid Waste Management Rules, 2016
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