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The use of plastic has become a grave problem for society at large. Keeping that and the rising problems in mind, the National Green Tribunal has asked for examination by an Expert Committee comprising of the representatives of FSSAI, BIS, the Central Pollution Control Board and Director General of Health Services.The Committee will be at liberty to co-opt any other expert/ institute or individual and has to submit its report to the Tribunal within three months. This step arose from an application which was being heard by the Tribunal with regard to the restriction on use of plastic bottles and multi-layered plastic packages used for packaging of carbonated soft drink and liquor as well as other items and its effect on the environment. The applicant informed the Tribunal about the adverse effects of the use of plastic.
The Applicant in the case brought to the notice of the Tribunal the notification of the Ministry of Health and Family Welfare under Section 92 of Food Safety and Standards Act, 2006 which deals with the issue of packaging mode of food but it ignores Antimony and Di-2-ethylhexyl phthalate (DEHP) in specific migration limits provided for plastic packaging. Reports of the Central Pollution Control Board were also taken into account on the impact of plastic waste disposal on soil and water quality at Lucknow Dumpsites. It was also noticed that Plastic Waste (Management and Handling) Rules, 2016 had been notified but the implementation remained the main difficulty.
The National Green Tribunal took notice of the steps taken by the various states and the regulations prescribed by the BIS in relation to packaging material and the regulations framed by FSSAI in respect of food safety standards. It also directed the MoEF&CC to look into the said regulations and file its response. The provision of phasing out multi-layered plastic (MLP) was to be introduced but, however it was not feasible instantly.The same was proposed to be phased out in two years. The matter has been listed for further hearing.
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