Delhi act 016 of 2018 : The Delhi Water Board Septage Management Regulations 2018

Department
  • Department of Delhi Jal Board

jftLVªh la- Mh-,y-µ33002@99 Hkkjr ljdkj REGISTERED No. D.L.-33002/99

GOVERNMENT OF INDIA

vlk/kj.k

EXTRAORDINARY

çkf/dkj ls çdkf'kr

PUBLISHED BY AUTHORITY

la- 219] fnYyh] बुुुुधokj uoEcj 21] 2018@ dk£rd 30] 1940 ¹jk-jk-jk-{ks-fn- la- 656 No. 219] DELHI, WEDNESDAY, NOVEMBER 21 , 2018/ KARTIKA 30, 1940 [N.C.T.D. No. 656 Hkkx—IV

PART—IV

——————

jk"Vªh; jktèkkuh jkT; {ks=k] fnYyh ljdkj

GOVERNMENT OF THE NATIONAL CAPITAL TERRITORY OF DELHI

——————— 'kgjh fodkl foHkkx ¼fnYyh ty cksMZ½ अिधसूूू ूचना

द ली, 12 नव बर, 2018 la0Qk0 16¼712½@'k0fo0@ty@2018@1592.—fnYyh ty ckMs Z vf/kfu;e ¼1998 dk vf/kfu;e l0a 4½ dh /kkjk 109 }kjk inz Rr "kfDr;k sa d s i;z kxs e sa ckMs Z lfs IVd VSda ¼lIs Vts ½ d s vif'V d s laxgz ] ifjogu vkSj fuiVku ds fy, bll s tqM +s izkalfxd ;k lgk;d fo"k;ks a d s fy, fuEufyf[kr fofu;e cukrk gS] vFkkZr%~ &

v/;k; & 1

izLrkouk

1- Lakf{kIr 'kh"kZd ,oa izkjaHk%&

¼d½ bu fu;ek sa dk s fnYyh ty ckMs Z lIs Vts icz /a ku fofu;e] 2018 dgk tk ldrk gSA

¼[k½ o s fofu;e viuh vf/klpw uk dh rkjh[k l s ykx w gksaxAs

2- ifjHkk"kk,a %

(i) *vf/kfu;e* dk vFk Z fnYyh ty ckMs Z vf/kfu;e] 1998 ¼1998 dk vf/kfu;e l0a 4½;

(ii) *ckMs *Z dk vFk Z vf/kfu;e e sa ifjHkkf'kr ckMs Z gS; 6805DG /2018 (1)

1

2 DELHI GAZETTE : EXTRAORDINARY PART IV]

(iii) *lhbvZ k*s dk vFk Z ckMs Z d s e[q ; dk;dZ kjh vf/kdkjh;

(iv) *lQkb*Z dk vFk Z lIs Vts dk s gVkuk;

(v) *lfefr* dk vFk Z ftyk eftLVªsV dh v/;{krk es a iRz ;ds fty s e sa xfBr lIs Vts icz /a ku lfefr gS; lfefr d s lnL;ks a dk s ljdkjh foHkkxks]a lkotZ fud miØek]sa fnYyh ty ckMs ]Z uxj ikfydkvk sa vkfn l s ftyk eftLVªsV }kjk "kkfey fd;k tk ldrk gS;

(vi) **ukfer vf/kdkjh* dk vFk Z e[q ; dk;dZ kjh vf/kdkjh }kjk ykblsal ;k fdlh vU; dk; Z dks tkjh dju s d s fy, vf/kdr̀ fnYyh ty ckMs Z dk ,d vf/kdkjh;

(vii) *fuiVku* dk vFk Z gS fufn'Z V LFkku ij lIs Vts dk LFkkukarj.k;

(viii) *ftyk eftLVªVs * dk vFk Z jk'Vªh; jkt/kkuh {ks= fnYyh ljdkj }kjk fu;qDr {ks= d s ftyk eftLVªVs gS] ftl s izoruZ d s lkFk&lkFk bu fofu;eks a d s vuiq kyu dk s lfq uf"pr dju s d s fy, vf/kd`r fd;k x;k gSA og bu fofu;ek sa d s izoruZ vkSj vuiq kyu d s fy, xfBr lfefr dh v/;{krk djsax;s

(ix) *ukyh* dk vFk Z vf/kfu;e e sa ;FkkifjHkkf'kr;

(x) *ykblsal* dk vFk Z fdlh Hkh O;fDr ljdkjh foHkkx] lkotZ fud miØe] LFkkuh; fudk;] Qe]Z Hkkjrh; dia uh vf/kfu;e d s v/khu ita hdr̀ dia uh] lkslkbVh ita hdj.k vf/kfu;e&1860 vkfn d s rgr ita hd`r l?a k vkfn lkslk;Vh ,lksfl,'ku tk s lsIVst icz /a ku dh lsokvk sa dk s iwjk dju s dk bjknk j[krh g S dk s mí's ;] vof/k] uke vkSj irk vkSj :i vkfn dk mYy[s k djr s g,q iwjk dju s dk bjknk j[krh gS] fnYyh ty ckMs Z d s vf/kd`r gLrk{kjdrk Z d s gLRkk{kj d s rgr bl mnn~ "s ; d s fy, nh xb Z fyf[kr vuqefr gS;

(xi) *ykblsal/kkjd* dk vFk Z dkbs Z O;fDr @foHkkx@,tsalh Qe Z tk s ykblsal/kkjd gS;

(xii) *ykblsal izkIr okgu* dk vFkZ gS ,d ita hd`r okgu tk s lQkb]Z fuiVku vkSj lIs Vts d s ifjogu d s fy, oS/k ykblsal j[krk g;S

(xiii) *eSugkys * dk vFk Z ,d jkLrk gS ftld s ek/;e l s dkbs Z O;fDr fujh{k.k] lQkb Z vkSj vU; j[k&j[kko lpa kyu d s fy, ,d lhoj ;k vU; cna lajpuk e sa izo's k dj ldrk gS ftl s mi;Dq r doj d s lkFk yxk;k x;k gS;

(xiv) *lnL; lfpo* dk vFk Z e[q ; dk;dZ kjh vf/kdkjh] fnYyh ty ckMs Z }kjk ukfer lfefr d s lfpo;

(xv) *vf/klfw pr LFkku* dk vFk Z fMyhojh dk LFkku vkSj lsIVts dk fuiVku gS] ftl s Mhtcs h }kjk ifjHkkf'kr vkSj fu/kkZfjr fd;k x;k gS;

(xvi) *ihb,Z e,l vf/kfu;e&2013* dk vFk Z gS eSuvq y Lootsa j d s :Ik e sa jkts xkj dk fu'k/s k vkSj mudk iuq okZl vf/kfu;e&2013 vkSj bld s rgr cuk, x, fu;e;

(xvii) *teq kuZ k* dk vFk Z bu fofu;ek sa d s mYy?a ku d s fy, yxk;k x;k foRrh; nMa gS;

(xviii) *ita hdr̀ okgu* dk vFk Z jkT; d s ifjogu izkf/kdj.k }kjk fufn'Z V mnn~ 's ; d s fy, fof/kor ita hd`r okgu gS;

(xix) *lIs Vts * dk vFk Z g S lfs IVd Vdsa e sa mRikfnr Qds y dhpM;+

(xx) *lfs IVd&VSda * ,d vMa jxzkmMa VSda tk s Bksl inkFkks Za d s fuiVkjs vkSj ,ukckfs jd ikp d s l;a kts u l s vif"k'V ty dk mipkj djrk gSA vity dk s lk[s ku s oky s fiV ;k NksV s cksj lhojk sa es a NkMs +k tk ldrk gS vkSj Bksl inkFkk sZa dk s le;≤ ij iEi l s fudkyk tkrk g;S

(xxi) *lhoj* dk vFk Z gS lenq k; d s rjy dpj s dks cgku s d s iz;kts u l s cuk, x, dfa MV ftl s lhots ;k dhpM + dgk tkrk gS;

2

[PART IV DELHI GAZETTE : EXTRAORDINARY 3

(xxii) *lhots ifa ixa LV's ku ¼,lih,l½ dk vFk Z fnYyh ty ckMs Z d s iia gkml l s gS tgk a l s lhots dk s okfa Nr LFkku d s fy, iia fd;k tkrk g;S

(xxiii) *lhots VªhVeVsa IykVa ¼,lVhih½* dk vFk Z ml LFkku l s gS tgk a fnYyh ty ckMs Z }kjk lhots dk mipkj fd;k tkrk gS;

(xxiv) *Lyt* dk vFk Z v/k&Z Bksl fLFkfr e sa fLFkj Bksl inkFk Z gS] ;g vkerkSj ij lfs IVd&VSda ] rkykc bR;kfn d s uhp s tek Bksl vkSj ikuh dk feJ.k gksrk gSA "kCn lhots &Lyt vkerkSj ij vof"k'Vk sa dk s crku s d s fy, mi;kxs fd;k tkrk gS tk s dnsa zhdr̀ अपिशं ट ty mipkj e sa cp tkr s gS a tcfd lIs Vts "kCn lsfIVd&VSda d s vof"k'V dk s crku s d s fy, i;z ksx fd;k tkrk g;S

(xxv) *ifjogu* dk vFk Z gS ykblsal izkIr okgu d s ek/;e l s dk;ZLFky l s ukfer fuiVku LFkku ij;

(xxvi) *mipkj* dk vFk Z dkbs Z rduhdh fof/k ;k izfØ;k tks HkkSfrd jklk;fud ;k tSfod vkSj jfs M;ksykWftdy Lo:Ik dk s cnyu s ;k vif"k'V ;k vif"k'V ty dh lajpuk inz 'w k.k de dju s ;k jkds u s d s fy, gS;

(xxvii) *foØsrk* dk vFk Z ml O;fDRk@laLFkkvk sa l s gS ftl s fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk ykblsal fn;k x;k gS; (xxviii)*dehZ* dk vFk Z gS dkbs Z O;fDr ftl s i'zs k.k] ifjogu vkSj lIs Vts d s fuiVkj s d s fy, oMsa j }kjk yxk;k x;k gksA bu fu;eksa esa mi;kxs fd, x, lHkh vU; "kCnksa vkSj vfHkO;fDr;ks a d s vFkZ tk s bu fofu;ek sa e sa Åij ifjHkkf'kr ugh a g Sa yfs du vf/kfu;e ;k bl rRle; ykx w fdlh vU; dkuuw e sa Øe"k% vf/kfu;e ;k dkuuw d s rgr mUg sa lkSia k x;k vFk Z gkxs kA bldh vuiq fLFkfr e sa bldk eryc ogh gS tk s ikuh dh vkiwfrZ vkSj lhots mipkj@fuiVku mn~;ksx es a lkekU; :Ik l s le>k tkrk gSA

v/;k; & II

eydq.M lsIVst ds laxzg vkSj ifjogu ds fy, ykblsal 3- fnYyh ty cksMZ }kjk tkjh fd;k tkus okyk ykblsal fnYyh ty ckMs Z d s ukfer vf/kdkjh vf/klfw pr LFkkuks a d s fy, eyd.q M d s lxa gz vkSj ifjogu d s fy, ykblsal tkjh djsaxsA ¼ i ½ ykblsal bu fu;eksa ds vuqyXud &¼1½ e sa fu/kkZfjr izk:Ik esa tkjh fd;k tk,xk vkSj tkjh dh rkjh[k l s ikpa o'k Z dh vof/k ds fy, ekU; gksxk] tc rd fd igy s jnn~ ugh a fd;k tkrkA lekfIr ij bldk uohdj.k ykblsal dh

"krk sZa ij rFkk fu/kkfZ jr uohdj.k "kqYd Hkxq rku djd s fd;k tk;xs kA 4- ykblsal tkjh djus ds fy, ekun.M

d- ykblsal izkIr dju s d s fy, ;kXs ; vkons d dk eryc gS fd bl fu;ekoyh d s [kMa ¼x½ e sa ifjHkkf'kr O;fDr@laLFkk,Aa

[k- vkons d d s ikl mfpr oSD;ew @p'w k.k vkSj fuiVku O;oLFkk d s lkFk fjlko jfgr] x/a k vkSj fLiy jfgr ifjogu gkus k pkfg;As

x- okgu dk s fnYyh es a lpa kfyr dju s d s fy, ifjogu foHkkx dk o/S k ijfeV gkxs kA ?k- vkons d d s ikl bl mnn~ 's ; ds fy, Ik;kIZ r :Ik l s ifz "kf{kr deh Z gksxa sA M- deh;Z k sa dk s lqj{kk fx;j vkSj vU; lqj{kkRed midj.kks a l s ySl fd;k tk,xk tk s vf/klfw pr LFkkuk sa ij eyd.q M dk s lqjf{kr :Ik l s ,d=.k] ifjogu vkSj fuiVku ds fy, vko';d gASa

5- ykblsal ds fy, vkosnu

eydq.M ds laxzg] ifjogu vkSj fuiVku dk ykblsal izkIr djus ds fy, vkosnu vuqyXud &¼2½ e sa lya Xu izk:Ik es]a ftle sa fu;e vkSj "kr sZa "kkfey g]aS fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk fu/kkfZ jr nLrkots k sa d s lkFk izLrqr fd;k tk,xkA

6- ykblsal ds fy, vkosnu djus ds fy, vkosndksa dk vkea=.k

3

4 DELHI GAZETTE : EXTRAORDINARY PART IV]

fnYyh ty ckMs Z viuh ocs lkbV ij vkSj ize[q k lekpkj i=k sa vkSj vU; fizaV vkSj byDs Vªksfud ehfM;k d s ek/;e l s le;≤ ij O;kid vkons dk sa dk s ykblsal d s fy, vkons u dju s gsr q O;kid ipz kj djxs kA 7- ykblsal ds fy, vkosnu "kqYd

fnYyh ty ckMs Z ykblsal nus s d s fy, vkons u lalkf/kr dju s d s fy, le;≤ ij fu/kkfZ jr vkons u "kqYd yxs kA

"kYq d okfil ugh a fd;k tk,xk vkSj bl s fnYyh ty ckMs Z d s i{k e sa byDs Vªkfs ud :Ik l s ;k fMekMa MªkQV~ }kjk Hkxq rku fd;k tk ldrk gSA

8- fu"iknu xkjaVh

ykblsal/kkjd fu/kkfZ jr xkjVa h jkf"k tek djxs k] ftl s cSda xkjVa h d s :Ik e sa le;≤ ij fu'iknu xkjaVh d s :Ik e sa vf/klfw pr fd;k tk,xk] tk s fu;ek sa d s rgr fdlh Hkh mYy?a ku d s ekey s es a tCr fd;k tk,xkA 9- ykblsal izkIr foØsrk dk izpkj

fnYyh ty ckMs Z le;≤ ij mu ,tfsa l;k sa dk viuh ocs lkbV ij fiVza vkSj byDs VªkWfud ehfM;k d s ek/;e l s foLrr̀ ipz kj nxs k] ftUg sa eyd.q M d s lxa gz vkSj ifjogu d s dk; Z dk s dju s d s fy, bu fu;eks a d s rgr ykblsal fn;k x;k gSA

10- tkx:drk vfHk;ku

fnYyh ty ckMs Z ykxs k sa dk s bu fu;ek sa d s ckj s e sa tkx:d dju s d s lkFk&lkFk dsoy ykblsal izkIr ,tfsa l;k sa dk s lxa gz ] ifjogu vkSj fuiVku dk; Z e sa lya Xu dju s dh vko";drk d s ckj s es a tkx:drk vfHk;ku pyk,xkA v/;k; &III

11- eydq.M dk laxzg vkSj ifjogu lfs IVd VSda vif"k'V ¼lsIVts ½ dk s dsoy bu fu;ek sa d s vuyq Xud &¼1½ e sa fu/kkZfjr izk:Ik e sa fnYyh ty ckMs Z }kjk tkjh fd, x, bl mnn~ "s ; d s fy, oS/k ykblsal j[ku s oky s foØsrk }kjk ,d= vkSj ifjogu fd;k tk,xkA 12- dsoy ykblsal izkIr foØsrk dks gh Hkou ds ekfyd @dkfct dk;Z gsrq lyaXu djsaxs

¼d½ dsoy mu foØsrkvk sa dh lsokvksa dk s lya Xu dju s ds fy,] Hkou d s iRz ;ds ekfyd @dkfct dk drOZ ; gkxs k ftUg sa fnYyh ty ckMs Z }kjk eyd.q M d s lxa gz vkSj ifjogu d s fy, ykblsal tkjh fd;k x;k gSA ¼[k½ ekfyd@dkfct ;g ifq 'V djxs k fd foØsrk dk s tkjh ykblsal dk; Z d s fu'iknu dh rkjh[k ij ekU; gSA og bu fu;ek sa d s vuyq Xud &3 esa fu/kkfZ jr lIs Vts lxa gz fjdkM Z Qke Z e sa viu s gLrk{kj Hkh djxs kA 13- lsIVst ds laxzg@ifjogu ds fy, "kqYd

¼d½ lhots ifa ixa LV"s ku@lhots VªhVeVsa IykaV e sa vf/klfw pr LFkkuk sa rd lIs Vts d s lxa gz vkSj ifjogu d s fy, "kYq d le;≤ ij fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk vf/klfw pr fd;k tk,xkA

¼[k½ ykblsal/kkjd le;≤ ij vf/klwfpr jkfk"k d s vfrfjDr Hkou d s ekfyd@dCt s l s fdlh Hkh jkf"k dk "kYq d ugh a yxs kA

¼x½ vf/klwfpr "kqYd l s vf/kd] lIs Vts d s lxa gz vkSj ifjogu d s fy, "kYq d dh dkbs Z ekxa ykbllsa /kkjd dk s ykblsal jnn~ dju s vkSj bu fofu;ek sa ds mYy?a ku d s fy, ml ij fu/kkZfjr teq kZuk yxku s d s fy, mRrjnk;h cukrh gSA 14- lsIVst ds ifjogu ds fy, okgu

lIs Vts dk s fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk bu mnn~ s";ks a d s fy, vueq kfs nr okguk sa esa gh igpqa k;k tk,xkA 15- ifjogu ds nkSjku lko/kkfu;ka

ykblsal/kkjd ;g lfq uf"pr djsxk fd fuiVkj s d s fy, vf/klfw pr LFkku ij lxa gz fcna q l s ifjogu d s nkSjku lIs Vts dk dkbs Z fjlko@Nydko ugh a gkxs kA

16- nq?kZVuk ds ekeys esa fuokjd mik;

okgu l s yds j okgu dk s laxgz fcna q l s vf/klwfpr fuiVku LFkku rd okgu d s tku s d s nkSjku inz 'w k.k ls cpu s d s fy, vko";d midj.kk sa d s lkFk yxk;k tk,xkA

17- nq?kZVuk dh fLFkfr esa ykblsal/kkjd dh ns;rk

ykblsal/kkjd fdlh nq?kVZ uk ;k vkink dh fLFkfr e sa fdlh Hkh O;fDr] okgu] lia fRr vksj Ik;kZoj.k d s fdlh Hkh udq lku d s dkj.k iwjh rjg l s mRrjnk;h gkxs kA

4

[PART IV DELHI GAZETTE : EXTRAORDINARY 5

18- rSukr dfeZ;ksa ds fy, lqj{kk mik; ykblsal/kkjd gkFk l s vk;kfs tr xSl&fMVsDVjk]sa xSl ekLd] lqj{kkRed xh;j] vkDlhtu flyMsa j vkSj QLV Z ,M ckDl vkfn d s lkFk lqj{kk mik; yus s d s fy, ftEens kj gkxs k vkSj ihb,Z e,l vf/kfu;e e sa fufn'Z V vU; mik;&2013 vkSj bu fofu;ek sa lfgr bld s rgr cuk, x, fu;e A

19- lsIVst dk fuiVku

¼d½ ykblsal/kkjd le;≤ ij fnYyh ty ckMs Z }kjk vf/klfw pr LFkkuk sa ij dsoy lIs Vts dk fuiVku djxs kA ¼[k½ ykblsal/kkjd vf/klfw pr LFkkuksa ij lIs Vts izkIr dju s d s fy, rSukr fnYyh ty ckMs Z d s vf/kdkfjd :Ik l s Hkj s bu fofu;eks a d s vuyq Xud&2 e sa fu/kkZfjr fof/kor ~ gLRk{kfjr lsIVts lxa gz vkSj fuiVku Qke Z tek djxs kA 20- dfeZ;ksa dk izf"k{k.k

ykblsal/kkjd lxa gz ifjogu vkSj lIs Vts d s fuiVku e sa rSukr dfeZ;ks a dk s vkof/kd ifz "k{k.k d s fy, mRrjnk;h gkxs kA

21- fu;fer LokLF; tkap

ykblsal/kkjd ;g lfq uf"pr dju s d s fy, ftEens kj gkxs k fd iRz ;ds rSukr deh Z dk izfro'kZ de l s de nk s ckj LokLF; tkpa iM+rky dj vkSj fnYyh ty ckMs Z dk s bldh fjikVs Z tek djAs ,slk u gkus s ij ykblsal/kkjd le;≤ ij vf/klfw pr fd, x, nMa dk Hkxq rku dju s d s fy, mRrjnk;h gksxhA

22- chek

ykblsal/kkjd }kjk rSukr dfe;Z k sa dh lQkb Z ifjogu rFkk fuiVku dh ifz Ø;k d s nkSjku n?q kZVuk dh fLFkfr e sa 2003 dh fjV ;kfpdk l0a 583 es a 27-3-2014 d s U;k;ky; vkn"s k ¼lQkb Z depZ kjh vkna kys u o vU; cuke Hkkjr ljdkj½ d s vuqlkj ihfM+r@mld s dkuwuh okfjlks a dk s ihb,Z e,l vf/kfu;e] 2013 d s rgr {kfrifw r Z nsus d s fy, uhfer fd;k tk;xs kA

23- ykblsal jn~n djuk

bu fu;eksa lfgr ihb,Z e,l vf/kfu;e & 2013 d s fdlh Hkh izko/kku dk mYy?a ku dju s ds ekey s e sa ykblsal/kkjd le;≤ ij vf/klfw pr nMa dk Hkxq rku dju s d s fy, mRrjnk;h gkxs kA ftle sa ykblsal jn~n djuk vkSj lfefr ;k ukfer vf/kdkjh dh flQkfj"k d s vuqlkj inz "kZu xkjVa h dks tCr djuk "kkfey gSA

v/;k; &IV

lsIVst dk fuiVku

24- fuiVku LFkyksa dh igpku

fnYyh ty ckMs Z mu lhots ifa ixa LV"s kuk sa vkSj lhots VªhVeVsa IykVa l dh igpku vkSj vf/klpw uk djxs k tgk a ykblsal foØsrk }kjk lsIVts dk fuiVku fd;k tk,xkA

25- lsIVst izkIr djus ds fy, cqfu;knh

ckMs ]Z ykblsal foØsrkvk sa }kjk yk, x, lIs Vts d s fuiVkj s dh lfq o/kk d s fy, vko";d vk/kkjHkwr lajpuk rS;kj djxs k vkSj vf/klfw pr LFkkuk sa ij vko";d midj.k inz ku djxs kA

26- lsIVst izkIr djus ds fy, dfeZ;ksa dh rSukrh

fnYyh ty ckMs Z iRz ;ds vf/klfw pr LFkkuk sa ij] lhots izkIr dju s vkSj lhots VªhVeVsa IykaVl vkSj lhots ifa ixa LV"s kuksaa tSlh Hkh fLFkfr gk]s d s ek/;e l s bl s fuiVku s d s fy, ¼Ik;kZIr dfe;Z k sa dk s rSukr djxs k½A 27- lsIVst izkIr djus dk le;

fnYyh ty ckMs Z }kjk le;≤ ij vf/klfw pr ?kaVks a d s nkSjku iRz ;ds vf/klfw pr LFkku ij rSukr deZpkfj;ksa }kjk lIs Vts izkIr fd;k tk,xkA

28- vkS|ksfxd vif"k'V izkIr ugha fd;k tkuk pkfg,

vf/klwfpr LFkkuk sa ij vkS|kfs xd vif"k'V ;qDr lIs Vts d s fuiVku dh vueq fr ugh a nh tk,xhA 29- lsIVst izca/ku esa izf"k{k.k

5

6 DELHI GAZETTE : EXTRAORDINARY PART IV]

vf/klwfpr LFkkuk sa ij fnYyh ty ckMs Z }kjk rSukr depZ kfj;k sa dk s lIs Vts dk s izkIr djus vkSj fuiVku s d s fy, ifz "kf{kr fd;k tk,xkA

v/;k; & V

fofo/k 30- okgu ij ykblasl vkSj jax dksfMax dk izn"kZu ¼d½ ykblsal dh ,d ifz r dk s lIs Vst d s ifjogu d s fy, mi;kxs fd, tku s oky s okgu ij iez [q k :Ik l s inz f"kZr fd;k tk,xkA

¼[k½ okgu @dVa us j@VSda j ij yky jxa e sa *lIs Vts VSda * ¼vxa zts h e½sa ihy s jxa l s ^ey dMqa * ¼fgUnh e½sa lko/kkuh d s lkFk fy[kk tk,xkA

31- thih,l flLVe dh LFkkiuk

lIs Vts d s ifjogu d s fy, mi;kxs fd, tku s oky s iRz ;ds okgu e sa thih,l fMokbl gkxs h vkSj ftle sa ,Dlsl vf/kdkj lca af/kr ftyk eftLVªsV rFkk mld s }kjk vf/klfw pr ,tsalh dk s ,sl s okguks a dh fuxjkuh d s fy, fn;k tk,xkA

32- fookn fuiVku [kaM

bu fofu;ek sa d s fØ;kUo;u lca /a kh ;k fo"k; e sa iSnk gkus s oky s fdlh fookn dk fuiVku fnYyh e sa vf/kdkj {ks= oky s l{ke U;k;ky; }kjk Hkkjrh; dkuuw d s vUrxZr fd;k tk;xs kA

jk"Vªh; jkt/kkuh {ks= fnYyh d s

ekuuh; 'kgjh fodkl ea=h d s vkn's k l s rFkk mud s uke ijA

ih-d-s 'kDq yk] vuHq kkx vf/kdkjh ¼ty½

vuqca/k & ¼1½

¼ns[ksa fofu;e & 3½

Ekydq.M ds laxzg vkSj ifjogu ds fy, ykblsal

mifu;e @fofu;ek sa d s lHkh fu;ek sa vkSj "krksZ a d s vuqlkj bl ykblsal vkSj ykx w fu;ek sa d s lkFk fo"k's k ykblsal

"krk saZ ,ulhVh ljdkj d s dkuuw fnYyh dh vueq fr bl idz kj nh xb Z gS% ykblsal dk uke ------------------------------------------------------------------

irk--------------------------------------------------------------------------------------------------------------------------------------------

lfs IVd VSda l s lIs Vts d s fuiVkj s d s fy, ----------------------Mhtcs h d s ,lih,l@,lVhihA

;g ykblsal lIs Vts VªkalikVs Zj ykblsal vkons u e sa nh xb Z tkudkjh ij vk/kkfjr gSA

;g ykblsal uhp s fu/kkZfjr vof/k d s fy, iHz kkoh gS xSj vuiq kyu dh "kr Z d s fy, fuyfa cr ;k fujLr fd;k tk ldrk gS vkSj gLrkarj.kh; ugha gSA eyw ykblsal ykblsal/kkjd d s dk;kyZ ; es a Qkby ij j[kk tk,xkA bl ykblsal dh ,d ifz r ykblsal/kkjd }kjk mi;kxs fd, x, iRz ;ds ita hd`r okgu e as j[kh tk,xhA

Ykkx w gkus s dh frfFk----------------------------

lekfIr frfFk-----------------------------------------

lIs Vts flLVe d s lpa kyu l s lca fa /kr fdlh Hkh vf/kfu;e] fu;e vkSj fofu;ek sa d s mYy?a ku ;k lqj{kk izkVs kds kWy d s ikyu dju]s xSj vueq r fuiVku d s ekey s e sa ykblsal jnn~ dju s d s fy, mRrjnk;h gSA

eksgj ds lkFk gLrk{kj

6

[PART IV DELHI GAZETTE : EXTRAORDINARY 7

vuqca/k & ¼2½

¼ns[ksa fofu;e & 5½

Lkxa gz ifjogu vkSj Ekyd.q M d s fuiVku d s fy, ykbllsa d s fy, vkons u dk Qke Z ykblsal Lksok es]a

&&&&&&&&&&&&&

&&&&&&&&&&&&&

&&&&&&&&&&&&&

1- vkons d dk uke% Jh@lqJh&&&&&&&&&&&&&&&&&&&&&&&&&&&&&

2- jk'Vªh;rk% Hkkjrh;&&&&&&&&&&&vU;&&&&&&&&&&&&&

3- irk% ita hdr̀ dk;kyZ ;%&&&&&&&&&&&&&&&&&&&&&&&&

e[q ; dk;kYZ k;&&&&&&&&&&&&&&&&&&&&&&&&&

4- Vys hQkus uca j ¼vk½s &&&&&&&&ekcs kby uca j&&&&&&&beZ ys vkbMZ hvkbZ 5- okgu dh ita hdj.k l[a ;k&&&&&&&&&&&&&&&

6- okgu d s inz 'w k.k iez k.k i= rd o/S k&&&&&&&&&&

7- okgu dk chek dc rd ekU; g&S &&&&&&&&&&&

8- okgu dk fQVusl oS/k gS &&&&&&&&&&&&&&&&

9- okgu dh

okgu thih,l d s lkFk fQV gS ;k ugha&&&&&&&&&&&&&&

10- fjlko jk/s kh x/a k vkSj fLiy jk/s kh dk s bfa xr dju s oky s okguk sa dk fooj.k mfpr oSD;we @p'w k.k vkSj fuogZ u O;oLFkk ¼fdlh dk nLrkots iez k.k lya Xu fd;k tk ldrk gS½A

11- ykblsal d s fy, izlaLdj.k "kqYd :Ik; s ¼tSlk fd fnYyh ty ckMs Z }kjk fu/kkfZ jr ¼vifz rns;½ Mh-Mh- dkbs Z &&&&&&&&&fnukda &&&&&&&&cSda &&&&&&

eS@a ge iez kf.kr djr s gS a fd dkWye 1 l s 11 e sa e>q s @gekj s }kjk nh xb Z tkudkjh esjs Kku vkSj fo"okl d s vuqlkj gSA eS a ;g Hkh iez kf.kr djrk gwa fd eSus lya Xu fu;eks a vkSj "krksZa dk s 1 l s 13 rd i< + vkSj le> fy;k gS vkSj mud s ikyu dju s d s fy, lger gAwa eS a ekurk g wa fd ;fn esj s }kjk nh xb Z dkbs Z Hkh tkudkjh xyr ikb Z xb Z g S rk s ykblsal d s fy, vkons u fdlh Hkh le; jnn~ fd;k tk ldxs kA

vkons dk sa d s gLrk{kj

fnukda &&&&&&&&&&

lya Xu nLrkots dh l[a ;k&&&&&&&&&

7

8 DELHI GAZETTE : EXTRAORDINARY PART IV]

vuqca/k & ¼3½

¼ns[ksa fofu;e & 12¼[k½½

laxzg vkSj ifjogu fjdkMZ

ykblsal/kkjh }kjk Hkju s d s fy, ueuw k QkWeZ

i. vif"k'V dh igpku% (d½ ek=k

( [k½ Vkbi&&&&&&&& lfs IVd VSda &&&&&&&&&vU; (x½ irk

ii. vif"k'V tujVs j dk irk% (d½ uke

([k½ Qkus u0a

(Xk½ irk

(?k½ fiu

v|kgs Lrk{kjh dk s fof/kor :Ik l s vf/kdr̀ fd;k x;k gS ,rn}~ kjk L=ksr dh lVhdrk vkSj ,df=r ifjogu vif"k'V ty dk idz kj iez kf.kr djrk g wa

fnukda &&&&&&&&&&&gLrk{kj ¼L=ksr d s Lokeh @dkfcr O;fDr½

iii. VªkalikVs Zj @vkWijVs j dk fooj.k% (d½ dEiuh dk uke

([k½ ijfeV l[a ;k

(Xk½ okgu ykblsal

(?k½ ckgj fudkyu s dh rkjh[k mijksDr of.kZr vif"k'V ty dk s esj s }kjk fuEufyf[kr fuiVku lfq o/kk ij ,d= djd s fuiVku fd;k x;k Fkk vkSj izokfgr fd;k x;k A eS a iez kf.kr djrk g wa fd iwoksZDr lR; vkSj lgh gSA

M½+ vf/kdr̀ ,tVsa vkSj ekfyd dk gLrk{kj%&&&&&&&&&&

iv. &&&&&&&&&&&&&&Mhtcs h d s vf/kdr̀ ,lih,l@,lVhih }kjk Lohd`fr mi;qZDr VªkalikVs Zj u s bl fuiVku lfq o/kk d s fy, of.kZr lsIVts fn;k vkSj bl s Lohdkj dj fy;k x;kA fuiVku frfFk &&&&&&&&&&&VªkalikVs Zj l s ,d= dh xb Z jkf'k&&&&&&&&&&

vf/kdr̀ gLrk{kjdrk Z vkSj Lokeh dk gLrk{kj&&&&&&&&&&&

uksV% fnYyh okVj ckMs Z lfs IVd VSda osLV icz /a ku fu;e] 2015 d s fu;ek sa vkSj "krk sZa d s v/khu vkSj le;≤ ij bu fu;ek sa d s rgr ckMs Z }kjk tkjh fd, x, vkn"s k@fn"kkfunsZ"kA

fu;e vkSj 'krsaZ

1- ykblsal/kkjh ekU;rk çkIr laLFkku ;k foHkkx l s çf'k{k.k d s oS/k çek.k i= oky s dsoy çf'kf{kr dk;dZ rkvZ ksa dks lya Xu djxs kA ykblsal/kkjd gkFk oky s xSl&fMVsDVjk]sa xSl&ekLd] lqj{kkRed fx;j] v‚Dlhtu&ekLd v‚Dlhtu&flyMsa j vkSj QlVZ~ ,M c‚Dl vkfn d s lkFk lHkh lqj{kk mik; yus s d s fy, ftEens kj gksxk vkSj ihb,Z e,l vf/kfu;e] 2013 e sa vkSj bu fofu;eks a d s rgr cuk, x, fu;eks a e sa fufn"Z V vU; mik; viuk;sxkA

2- fnYyh ty cksMZ }kjk tkjh fd;k tkus okyk ykblsal

fnYyh ty ckMs Z d s ukfer vf/kdkjh vf/klfw pr LFkkuks a ij eydMqa d s lxa gz vkSj ifjogu d s fy, ykblsal tkjh djxsa As ykblsal bu fu;ek sa d s vuyq Xud & ¼1½ e sa fu/kkZfjr çk:i e sa tkjh fd;k tk,xk vkSj tkjh dh rkjh[k l s ikpa lky dh vof/k d s fy, ekU; gkxs k] tc rd fd igy s jí ugh a fd;k tkrkA

8

[PART IV DELHI GAZETTE : EXTRAORDINARY 9

3- lsIVst ds laxzg @ifjogu ds fy, 'kqYd ¼d½ lhots ifa ixa LV's ku@lhots VªhVeVsa IykaV e sa vf/klfw pr LFkkuk sa rd lIs Vts d s lxa gz vkSj ifjogu d s fy, "kYq d le;≤ ij fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk vf/klfw pr fd;k tk,xkA

¼[k½ ykblsal/kkjd le;≤ ij vf/klwfpr jkf'k d s vfrfjDr Hkou d s ekfyd@dCt s l s fdlh Hkh jkf'k dk "kYq d ugh a yxs kA

¼x½ vf/klwfpr "kqYd l s vf/kd] lIs Vts d s lxa gz vkSj ifjogu d s fy, "kYq d dh dkbs Z ekxa ykblsal/kkjd dk s ykblsal jnn~ dju s vkSj bu fofu;ek sa ds mYy?a ku d s fy, ml ij fu/kkZfjr teq kZuk yxku s d s fy, mRrjnk;h cukrh gSA 4- ykblsal ds fy, vkosnu 'kqYd

fnYyh ty ckMs Z ykblsal nus s d s fy, vkons u lalkf/kr djus d s fy, le;≤ ij fu/kkZfjr vkons u "kqYd yxs kA "kqYd okfil ugh a fd;k tk,xk vkSj bl s fnYyh ty ckMs Z d s i{k esa byDs Vªksfud :Ik l s ;k fMekMa MªkQV~ }kjk Hkxq rku fd;k tk ldrk gSA

5- fu'iknu xkjaVh

ykblsal/kkjd fu/kkZfjr xkjVa h jkf"k tek djxs k] ftl s cSda xkjVa h d s :Ik es a le;≤ ij fu'iknu xkjVa h d s :Ik e sa vf/klwfpr fd;k tk,xk] tk s fu;eks a d s rgr fdlh Hkh mYy?a ku d s ekey s e sa tCr fd;k tk,xkA 6- lsIVst ds ifjogu ds fy, okgu

lIs Vts dk s fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk bu mnn~ s";ks a d s fy, vueq kfs nr okguk sa esa gh igpqa k;k tk,xkA 7- ifjogu ds nkSjku lko/kkfu;ka

ykblsal/kkjd ;g lfq uf"pr djsxk fd fuiVkj s d s fy, vf/klfw pr LFkku ij lxa gz fcna q l s ifjogu d s nkSjku lsIVts dk dkbs Z fjlko@Nydko ugh a gkxs kA

8- nq?kZVuk ds ekeys esa fuokjd mik;

okgu l s yds j okgu dk s lxa zg fcna q l s vf/klfw pr fuiVku LFkku rd okgu ds tkus d s nkSjku izn'w k.k ls cpu s d s fy, vko";d midj.kk sa d s lkFk yxk;k tk,xkA

9- nq?kZVuk dh fLFkfr esa ykblsal/kkjd dh ns;rk

ykblsal/kkjd fdlh n?q kVZ uk ;k vkink dh fLFkfr e sa fdlh Hkh O;fDr] okgu] lia fRr vksj Ik;kZoj.k d s fdlh Hkh udq lku d s dkj.k iwjh rjg l s mRrjnk;h gkxs kA

10- rSukr dfeZ;ksa ds fy, lqj{kk mik;

ykblsal/kkjd gkFk l s vk;kfs tr xSl&fMVsDVjk]sa xSl ekLd] lqj{kkRed xh;j] vkDlhtu flyMsa j vkSj QLV Z ,M ckDl vkfn d s lkFk lqj{kk mik; yus s d s fy, ftEens kj gkxs k vkSj ihb,e,l vf/kfu;e e sa fufn'Z V vU; mik;&2013 vkSj bu fofu;ek sa lfgr bld s rgr cuk, x, fu;e A

11- lsIVst dk fuiVku

¼d½ ykblsal/kkjd le;≤ ij fnYyh ty ckMs Z }kjk vf/klfw pr LFkkuk sa ij dsoy lIs Vts dk fuiVku djxs kA ¼[k½ ykblsal/kkjd vf/klwfpr LFkkuksa ij lIs Vts izkIr dju s d s fy, ruS kr fnYyh ty ckMs Z d s vf/kdkfjd :Ik l s Hkj s bu fofu;eks a d s vuyq Xud&2 e sa fu/kkZfjr fof/kor ~ gLRk{kfjr lsIVts lxa gz vkSj fuiVku Qke Z tek djxs kA 12- dfeZ;ksa dk izf"k{k.k

ykblsal/kkjd lxa gz ifjogu vkSj lIs Vts d s fuiVku es a ruS kr dfe;Z k sa dk s vkof/kd ifz "k{k.k ds fy, mRrjnk;h gkxs kA 13- fu;fer LokLF; tkap

ykblsal/kkjd ;g lqfuf"pr dju s d s fy, ftEens kj gkxs k fd izR;ds rSukr deh Z dk izfro'kZ de l s de nk s ckj LokLF; tkpa iM+rky dj s vkSj fnYyh ty ckMs Z dk s bldh fjikVs Z tek djsA ftle sa foQyrk le;≤ ij vf/klfw pr fd, x, nMa dk Hkxq rku dju s d s fy, mRrjnk;h gkxs hA

9

10 DELHI GAZETTE : EXTRAORDINARY PART IV]

14- chek

ykblsal/kkjd }kjk rSukr dfeZ;k sa dh lQkb Z ifjogu rFkk fuiVku dh ifz Ø;k d s nkSjku nq?kVZ uk dh fLFkfr e as 2003 dh fjV ;kfpdk l0a 583 e sa 27-3-2014 d s U;k;ky; vkn"s k ¼lQkb Z depZ kjh vkna kys u o vU; cuke Hkkjr ljdkj½ d s vuqlkj ihfM+r@mld s dkuuw h okfjlk sa dk s ihb,Z e,l vf/kfu;e] 2013 d s rgr {kfriwfr Z nus s d s fy, uhfer fd;k tk;sxkA 15- ykblsal jn~n djuk

bu fu;ek sa lfgr ihb,Z e,l vf/kfu;e & 2013 d s fdlh Hkh izko/kku dk mYy?a ku dju s d s ekey s e sa ykblsal/kkjd le;≤ ij vf/klwfpr nMa dk Hkxq rku dju s d s fy, mRrjnk;h gksxkA ftle sa ykblsal jnn~ djuk vkSj lfefr ;k ukfer vf/kdkjh dh flQkfj"k d s vuqlkj inz "kuZ xkjVa h dk s tCr djuk "kkfey gSA

16- fuiVku LFkyksa dh igpku

fnYyh ty ckMs Z mu lhots ifa ixa LV"s kuksaa vkSj lhots VªhVeVsa IykVa l dh igpku vkSj vf/klpw uk djxs k tgk a ykblsal foØsrk }kjk lsIVts dk fuiVku fd;k tk,xkA

17- lsIVst izkIr djus ds fy, cqfu;knh

ckMs Z ykblsal foØsrkvk sa }kjk yk, x, lIs Vts d s fuiVkj s dh lfq o/kk d s fy, vko";d vk/kkjHkwr lajpuk rS;kj djxs k vkSj vf/klwfpr LFkkuk sa ij vko";d midj.k inz ku djxs kA

18- lsIVst izkIr djus ds fy, LVkQ dh rSukrh

fnYyh ty ckMs Z iRz ;ds vf/klwfpr LFkkuksa ij] lhots izkIr dju s vkSj lhots VªhVesaV IykVa l vkSj lhots ifa ixa LV"s kuk]sa tSlh Hkh fLFkfr gk]s d s ek/;e l s bl s fuiVku s d s fy, ¼Ik;kIZ r LVkQ dk s rSukr djxs k½A

19- lsIVst izkIr djus dk le;

fnYyh ty ckMs Z }kjk le;≤ ij vf/klfw pr ?kVa k sa ds nkSjku iRz ;ds vf/klwfpr LFkku ij rSukr depZ kfj;ksa }kjk lsIVts izkIr fd;k tk,xkA

20- vkS|ksfxd vif"k'V izkIr ugha fd;k tkuk pkfg,

vf/klwfpr LFkkuk sa ij vkS|kfs xd vif"k'V ;qDr lIs Vts d s fuiVku dh vueq fr ugh a nh tk,xhA 21- lsIVst izca/ku esa izf"kk{k.k

vf/klwfpr LFkkuk sa ij fnYyh ty ckMs Z }kjk rSukr depZ kfj;k sa dk s lIs Vts dk s izkIr dju s vkSj fuiVku s d s fy, ifz "kf{kr fd;k tk,xkA

22- okgu ij ykblasl vkSj jax dksfMax dk izn"kZu

¼d½ ykblsal dh ,d ifz r dk s lIs Vst d s ifjogu d s fy, mi;kxs fd, tku s oky s okgu ij iez q[k :Ik l s inz f"kZr fd;k tk,xkA

¼[k½ okgu @dVa us j@VSda j ij yky jxa e sa *lIs Vts VSda * ¼vxa tzs h e½sa ihy s jxa l s ^ey dMqa * ¼fgUnh e½sa lko/kkuh d s lkFk fy[kk tk,xk

23- thih,l flLVe dh LFkkiuk

lIs Vts d s ifjogu d s fy, mi;kxs fd, tku s oky s iRz ;ds okgu e sa thih,l fMokbl gkxs h vkSj ftle sa ,Dlsl vf/kdkj lca fa /kr ftyk eftLVªsV rFkk mld s }kjk vf/klwfpr ,tals h dks ,sl s okguk sa dh fuxjkuh d s fy, fn;k tk,xkA 24- ykblsal ds fy, vkosnu

lxa gz ] ifjogu vkSj lIs Vts d s fuiVkj s d s fy, ykblsal çkIr dju s d s fy, vkons u fuEufyf[kr nLrkots ksa d s lkFk lya Xu vuyq Xud&2 çk:i e sa tek fd;k tk,xk% &

i½ fof/kor Hkju s d s fy, Åij e sa miyC/k çk:iA

ii½ ita hdj.k l[a ;k vkSj fuek.Z k d s o"k Z d s lkFk okguk as dh l[a ;k dh lpw hA

iii½ ifjogu çkf/kdj.k l s çkIr okguk sa dh ekU; ijfeV dh Lo&çekf.kr çfrA

10

[PART IV DELHI GAZETTE : EXTRAORDINARY 11

iv½ lpw uk d s fy, ir s d s lcwr dh Lo çekf.kr çfrA v½ okgu pkyd] lgk;d midj.k tSl s okgu pkyd] lgk;d vkfn dh lpw hA vi½ çR;ds okgu d s lkFk lqjf{kr midj.kk sa dh lpw h vii½ fnYyh ty ckMs Z d s i{k e sa rS;kj ifz r okgu MhMh@osru vkn's k ¼le;≤ ij fu/kkZfjr vuqlkj½ d s :i e sa vkons u 'kYq dA

viii½ fnYyh ty ckMs Z d s i{k e sa cSda xkjVa h d s :i e sa fu"iknu xkjaVh ¼fufn"Z V vf/kdkjh }kjk vf/klwfpr½½ dsoy çfr okguA

ix) vkons d vkons u tek dju s d s le; okguk sa d s ijfeV vkSj lR;kiu d s fy, irk çek.k d s eyw nLrkots ks a dk s lkFk yk,Aa

eS a ?kk"s k.kk djrk g wa fd eSu s mi;äqZ fu;e vkSj 'krk saZ dk s Li"V :i l s le>k g S vkSj eS@a ge bld s ikyu dju s d s fy, iwjh rjg l s lger gASa

uke

fnukda % irk

LFkku% lia d Z l[a ;k%

lhoj ykbuk]sa lfs IVd VSda vkSj cna xï s e sa Jfedk sa dh lqj{kk d s fy, l'a kkfs /kr ekud v‚ijfs Vxa vH;kl% 1- ì"BHkfw e% ekuuh; yfs ¶VuVsa xouZj u s 21-08-2017 dk s fnYyh e sa lhoj Jfedks a dh db Z ekSrk sa dk lKa ku yus s d s fy, ,d cSBd cyq kbAZ ekuuh; yfs ¶VusaV xouZj u s eSuvq y Losotas l Z d s :i e sa jkts xkj d s fu"k/s k vkSj mud s iuq okZl vf/kfu;e & 2013 d s rgr lQkb Z dju]s ukfy;ksa d s vojk/s k] lfs IVd VdSa ] lhoj bR;kfn dk s gVku s d s fy, t:jh vfuok; Z dk;k saZ d s ckj s e sa tkx:drk dh deh ij fpark O;ä dhA ^^ iEs l vf/kfu;e &2013 ^^vuyq Xud &1 d s :i e sa lya Xu gSA bl ekey s e sa ekuuh; loksPZ p U;k;ky; MCY;wih ¼lh½ 583@2003 u s bl lca /a k e sa Hkh fu.kZ; fn;k g S ftl s vuyq Xud &2 d s :i e sa tkMs +k x;k gSA ekuuh; yfs ¶VuVsa xouZj u s rhu dk;dZ kjh lfefr xfBr dh ftle sa e[q ; dk;dZ kjh vf/kdkjh ¼fnYyh ty ckMs ½Z ] vk;äq ¼nf{k.k fnYyh uxj fuxe½ vkSj v/;{k ¼ub Z fnYyh uxj ifj"kn½ 'kkfey FkAs foLrr̀ fopkj&foe'k Z d s i'pkr]~ foLr`r ekud lpa kyu çfØ;k ¼,lvkis h½ rS;kj dh xb Z gS tk s ihb,Z e,l vf/kfu;e &2013 d s çko/kkuk sa d s vuqlkj dfe;Z k sa dks fnYyh ljdkj d s vf/kdkj {ks= esa ukyh] lhoj] lfs IVd VSda bR;kfn e sa vojk/s k dk s gVku s d s dk; Z e sa yx s dfe;Z k sa d s lkekU; lqj{kk mik;k sa d s varxZr nh xbZ gSA

2- {ks=kf/kdkj%

Ø0 dk;Z {ks= mÙkjnk;h vf/kdkjh@foHkkx

la0

1 lhoj oky s {ks=ksa e sa leLr lhojts ra= ftldk vuqj{k.k fnYyh uxj fuxe lhekvk sa e sa fnYyh ty ckMs Z djrk gSA fnYyh ty ckMs Z
2 lhoj ykbu] izkbots lfs IVd VSad@cna xM<~ ]+s fnYyh Nkouh {ks= esa fnYyh Nkouh ckMs Z

3 lhoj ykbu@lfs IVd VSda ] ;fn dkbs Z gS ub Z fnYyh uxj ub Z fnYyh uxj ikfydk ifj"kn~

ikfydk ifj"kn ~ dh lhek e sa vuqjf{kr

4 izkbots O;fDr;ks a }kjk fufeZr lHkh lfs IVd VSda rFkk ?kjks a d s leLr uxj fuxe] fnYyh Nkouh ckMs ]Z ub Z fnYyh

lhoj dusD'ku vkfn tgk a dh lhoj ykbu dk j[kj[kko uxj ikfydk ifj"kn]~ fnYyh fodkl izkf/kdj.k vkfn

fnYyh ty ckMs Z ugh a djrkA rFkk izkboVs O;fDr tk s ifj"knk sa d s Lokeh gSA

5 vikVZeVsa @xziq gkmflxa lkslk;fV;k@a ekWy@ futh vLirky fuoklh dY;k.k l?a k@ifjlj ds Lokeh

vkfn

6 ljdkjh ifjlj ifjlj d s vuqj{kd lca fa /kr vf/kdj.k tSl s fnYyh

fodkl izkf/kdj.k] ykds fuek.Z k foHkkx]

lh0ih0MCY;0w Mh0] lHkh uxj fuxe] fnYyh Nkouh

ckMs ]Z fnYyh 'kgjh vkokl l/q kkj ckMs Z vkfn]

3- çfØ;k%

11

12 DELHI GAZETTE : EXTRAORDINARY PART IV]

d] lhoj oky s {ks=k sa e sa dke djuk% lhoj ykbu e sa vojk/s k d s lca /a k e sa dk; Z dh dkbs Z f'kdk;r] lwpuk çkIr dju s d s ckn] ekud v‚ijsfVxa çfØ;k dk s viuk;k tk,xk% &

tgk a rd lHa ko gk]s eSuvq y Losotsa l Z d s :i e sa jkts xkj fu"k?s k ¼ihb,Z e,l½ vf/kfu;e 2013 d s fu;e 3 ¼1½ d s vuiq kyu e]sa eSU;vq y lQkb Z dk; Z l s cpk tkuk pkfg,A lhoj ykbu d s lHkh j[kj[kko dk;ksaZ dk s iwjh rjg l s ;kaf=d e'khujh ij fLop djuk gkxs kA ;fn] Jfedks a d s fy, eSugkys e sa tkuk t:jh gS] rk s lHkh lqj{kk mik;k sa d s ckn dsoy çf'kf{kr Jfedk sa dk s ;g dk; Z lkSia k tk,xkA

1- ihb,Z e,l vf/kfu;e 2013 d s fu;e 6 ¼3½ t s d s vuiq kyu e sa lgk;d vfHk;ark ¼,b½Z @dfu"B vfHk;ark ¼tbs ½Z @i;Zo{s kd d s ikl ,Ecyq sal] ifq yl] Qk;j fczxMs ] ikl d s vLirkyk sa d s lHkh vkikrdkyhu uEcj gkxsa s fdlh Hkh nq?kVZ uk d s ekey s e sa rRdky jkgr çnku dh tk ldAs

2- ihb,Z e,l vf/kfu;e 2013 d s fu;e 6 ¼3½ , d s vuiq kyu e sa de l s de rhu deh Z vkSj LoPNrk fujh{kd ¼,,lvkb½Z @lus Vs jh baLiDs Vj ¼,lvkb½Z dfu"B vfHk;ark ¼tbs ½Z d s in l s de ugh a gkxsa ]s d s lkFk i;Zo{s kd gkus k pkfg,A bu lHkh Jfedk sa dk s vojk/s k] lQkb Z vkfn dk s gVku s d s dke e sa Hkkx yus s l s igy s Åij mfYyf[kr lHkh dk s i;Zo{s kh LVkQ d s ikl viuh mifLFkfr nt Z djuh gkxs hA

3- lhoj eSugkys e sa ço's k dju s l s igy]s ihb,Z e,l vf/kfu;e 2013 d s fu;e 6 ¼3½ D;]w vkj] ,l d s vuiq kyu es]a dk;ZLFky d s nkus ks a rjQ ¼MkmuLVªhe vkSj viLVªhe½ ij nk s ;k rhu eSugkys d s eSugkys doj [kkys s tk,xa s vkSj vU; O;fDr;k sa d s ço's k dk s çfrcfa /kr dju s d s fy, nkus k sa rjQ l s lkbu ckMs Z d s lkFk ckdMsZ fd;k tk,xkA ; s eSugkys ço's k l s de l s de ,d ?kVa s igy s [kyq k jgxs k rkfd ;g lqfuf'pr fd;k tk ld s fd lHkh tgjhyh xSl mRlftZr gk s tk,Aa bu eSugkys k sa d s utnhd fdlh vuf/k—r O;fä dk s vuqefr ugh a nh tk,xhA vfXu vkSj /kew iz ku eSugkys d s ikl vkSj mld s vkl&ikl l[rh l s çfrcfa /kr fd;k tk,xkA

4- ihb,Z e,l vf/kfu;e 2013 d s fu;e 7 ¼i½ d s vuiq kyu e]sa lhoj ykbu dk s goknkj dju s d s fy, eSugkys e sa dke dju s l s igy s vkSj nkSjku eSugkys d s nkus k sa rjQ Cyksoj@,MtkLVQuS dk s j[kk tk,xkA eSuvq y Ldkofs Uxxa fu;e] 2013 e sa çnku fd, x, lHkh lqj{kk xStVs dk; Z LFky ij miyC/k gkus k pkfg, vkSj mi;kxs l s igy s i;Zo{s kd }kjk mudh dk;{Z kerk dh tkpa dh tkuh pkfg,A çkFkfed fpfdRlk c‚Dl] ,Ecyq sal ;k foHkkxh; okgu dk s çkFkfed lgk;rk çnku dju s ;k n?q kZVuk ds ekey s e sa vLirky y s tku s d s fy, dk; Z LFky d s ikl miyC/k gkus k pkfg,A

5- fu;e 6 ¼3½ ch d s vuiq kyu e]sa ;g ,b@Z tbs @Z i;Zo{s kd }kjk lqfuf'pr fd;k tk,xk fd dfe;Z ks a dk s vna j tku s dh btktr nus s d s fy, lhoj ykbu d s vna j dkbs Z tgjhyk xSl ekStnw ugh a gSA xSlk sa dh lhek fuEukuqlkj lkj.khc) gS% &

Ø0 l0a xSl ,d ?kVa s lia d Z dh U;uw re lhek vkB ?kaV s lia d Z dh vf/kdre lhek
1 lhvks 0-04ifz r'kr ok; q dh ek=k ls 0-005ifz r'kr ok; q dh ek=k ls

2 ,p 2 ,l 0-02ifz r'kr ok; w dh ek=k ls 0-001ifz r'kr ok; q dh ek=k ls
3 lh ,p 4 lHa kor% dh lhek ugh a nh gS vkDlhtu i;kZIr ifz r'kr gS 1ifz r'kr ok; q dh ek=k ls

4 vk s 2 vkDlhtu Lrj 19-5&21ifz r'kr ok; q dh ek=k ls

6- vuyq Xud &3 e sa lya Xu dk; Z ijfeV i;Zo{s kd }kjk lHkh xSlk sa dh tkpa dju s vkSj lHkh lqj{kk mik;k sa dk s lfq uf'pr dju s d s ckn deh Z dk s tkjh fd;k tk,xkA

7- i;Zo{s kd d s ekxnZ 'kuZ e sa dk;ZLFky e sa mrju s dh vueq fr nsu s oky s çR;ds deh Z d s fy, dk;ZLFky d s ikl tehu ij de l s de nk s lgk;d çnku fd, tk,xa As fdlh Hkh deh Z dk s eSugkys d s vna j tku s dh vueq fr nsu s l s igy]s i;Zo{s kd ihb,Z e,l vf/kfu;e &2013 d s rgr cuk, x, fu;ek sa d s çko/kkuk sa d s vuqlkj dk;dZ rk Z dh fQVusl] lHkh lqj{kk xStVs k sa dk mi;kxs vkSj vueq r lhek d s Hkhrj lHkh xSlk sa dh mifLFkfr dh tkpa djxs kA

8- eSugkys d s dxkj ij fdlh Hkh lkexzh dk

9- fuEufyf[kr lqj{kkRed fx;j vkSj lqj{kk midj.k ihb,Z e,l vf/kfu;e &2013 dh /kkjk ¼2½ d s mi/kkjk ¼1½ d s [kMa ¼Mh½ e sa mfYyf[kr dk; Z LFky ij miyC/k gkxsa %s &

¼i½ lqj{kk 'kjhj d s diM@+s lqj{kk 'kjhj nkgs u@lqj{kk csYV]

¼ii½ lkekU; pgs jk ekLd]

¼iii½ lqj{kk e'kky]

12

[PART IV DELHI GAZETTE : EXTRAORDINARY 13

¼iv½ gkFk nLrku]s

¼v½ lqj{kk xkxs Yl]

¼vi½ lqj{kk gys eVs ]

¼vii½ vkikrdkyhu fpfdRlk v‚Dlhtu Reus cs itta or fdV] ¼viii½ xSl e‚fuVj]

¼ix½ gMs yiSa ]

¼x½ çfrfcfa cr tSdVs ]

¼xi½ xkbM ikbi lVs ]

¼xii½ lqj{kk VªkbikMs lVs ]

¼xiii½ okMj lVw ]

¼xiv½ Dyksjhu ekLd]

¼xv½ ,;j dça slj vkSj Cykvs j]

¼xvi½ e‚Mîyw j ,;jykbal vkifw r Z Vª‚yh flLVe] ¼xvii½ i.w k Z pgs jk e[q kkSVk]

¼xviii½ lqj{kk xcqa Vw ]

¼xiv½ jus dkVs A

10- tSl s gh] deh Z dk s pus ] pj[kh ;k lh<+h dh enn l s mrkjk tkrk gS] i;Zo{s kd] deh Z dh xfrfof/k dk fujh{k.k djxs k vkSj ;fn dehZ vlgt gS] rk s ml s rRdky ckgj fudkyk tk,xkA ;fn deh Z QVq jsLV d s ek/;e l s uhp s mrj jgk gS] rks ;g tkpa uk pkfg, fd D;k lHkh QVq LsLV Bhd l s tMq +s gS a vkSj fVªiksaM e sa yxh pj[kh Bhd yxh gSA 11- vpkud gok dk s ikuh ds Lrj vkSj lHa kkfor ck< + e sa o`f) dh psrkouh d s :i e sa ekuk tk ldrk gSA bld s ckn] deh Z dk s rqjar dk;ZLFky l s okil fudky fy;k tk,xkA

12- ;g lfq uf'pr dju s d s fy, fd xSl vko';d ncko ij miyC/k gS] v‚Dlhtu flyMsa j dh tkpa dh tk,xh vkSj çkFkfed fpfdRlk c‚Dl es a lHkh vko';d nokvk sa dh miyC/krk vkSj lekfIr frfFk dk lqfuf'pr fd;k tk;xs kA 13- deh Z dk s ,d ckj e sa 15 feuV l s vf/kd eSugkys d s vanj jgu s vueq fr ugh a nh tk,xhA mPp rkieku d s ekey s e]sa bl çdkj d s dke l s cpk tkuk pkfg,A

14- i;Zo{s kd }kjk ;g lfq uf'pr fd;k tk,xk fd lsfIVd VSad@lhoj dh lQkb Z d s fy, dk;Zjr deh Z u s vYdkgs y ugh a yh gS ;k fdlh vU; nok d s çHkko e sa ugh a gSA

15- eSugkys @dk;ZLFky d s ikl tehu d s Lrj ij [kM +s nk s lgk;d lko/kku jgxsa ]s lrd Z jgsaxs vkSj deh Z dh lqj{kk d s ckj s esa lfq uf'pr dju s d s fy, eSugkys d s vna j mld s lkFk ckr djrs jgxsa As

16- dke iwjk gkus s d s ckn] dehZ ,Va hlfs IVd lkcuq vkSj ljlk sa d s rys l s ekfy'k d s lkFk Luku djxs kA 17- dke iwjk gkus s d s ckn] lHkh eSugkys Bhd l s

[k- lhoj jfgr {ks=k sa es a dke djuk%

pfwa d fnYyh d s ,ulhVh ljdkj d s vf/kdkj {ks= d s Hkhrj iwjk {ks= lhojts flLVe e sa ugha gS% blfy,] bu {ks=k sa e]sa Bksl vif'k"V dk s ukfy;k sa ;k lfs IVd VSda k sa d s ek/;e l s fudkyk tk jgk gSA futh vkSj lkotZ fud laLFkkvk sa d s ifjlj d s Hkhrj lfs IVd VSda dh lQkb Z d s nkSjku ekSr dh ?kVuk, a gbq Z gSAa bu {ks=ks a d s fy, ekud v‚ijsfVxa çfØ;k fuEukuqlkj gS% 1- {ks= d s ftyk eftLVªVs ;g lfq uf'pr djsxk fd viu s lca fa /kr vf/kdkj {ks= e sa fnYyh ty ckMs Z d s lkFk ita h—r dsoy ykblsal /kkjd [foØsrk½ l s lca fa /kr {ks= es a lfs IVd VSda ] ukfy;k sa vkfn l s lIs Vts @dhpM + dh lQkb]Z ifjogu vkSj fuiVku djAsa bu fofu;ek sa d s çoruZ dks ftyk eftLVªVs mi&vk;äq ¼jktLo½] dh v/;{krk okyh lfefr }kjk fu;fa =r fd;k tk,xk gkykfa d] ftyk eftLVªsV fofHkUu ljdkjh@uxj ikfydkvk@as lkotZ fud miØek sa l s deVs h d s lnL;ks a dk s 'kkfey djrk gSA fnYyh ty ckMs Z d s lfefr lnL; bld s lnL; lfpo dk dke djxsa sA

2- ykblsal foØsrk ekU;rk çkIr laLFkku ;k foHkkx l s çf'k{k.k d s o/S k çek.k&i= oky s çf'kf{kr Jfedk sa dk s lya Xu djxs kA foØsrk ;g Hkh lqfuf'pr djxs k fd ihb,Z e,l fu;e &2013 esa fufn"Z V lqj{kk xStVs miyC/k gS a vkSj dk;ZLFky ij mi;kxs

13

14 DELHI GAZETTE : EXTRAORDINARY PART IV]

fd, tkr s gSAa bld s vykok ;fn deh Z lQkb]Z vojk/s k vkfn dks gVku s d s fy, uhp s mrjrk gS rk s Hkkx&, e sa ekud v‚ijfs Vxa çfØ;k ykx w gkxs hA

3- Hkou d s çR;ds ekfyd@dkfct dk s dsoy mu foØsrkvk sa ls lsok izkIr djuk vfuok; Z gkxs k ftud s ikl fnYyh ty ckMs Z }kjk tkjh oS/k ykblsal gSA

4- ekfyd@vf/kdkjh ;g ifq "V djxs k fd foØsrk dk s tkjh ykblsal dk; Z d s fu"iknu dh rkjh[k ij ekU; gSA og lxa gz fjd‚M Z e sa mld s gLrk{kj Hkh layXu djxs k vkSj foØsrk vucq /a k e sa ifjogu fjd‚M Z ij Hkh viuk gLrk{kj djsxkA 5- ,lih,l@,lVhih e sa vf/klfw pr LFkkuk sa rd lsfIVd VSda vif'k"V ¼lsIVts ½ d s lxa gz vkSj ifjogu d s fy, 'kYq d vkSj lkFk gh lkFk lIs Vts d s fuiVkj s d s fy, LFkku fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk le;≤ ij vf/klwfpr fd;k tk,xkA

6- ykblsal/kkjh foØsrk] d s ikl mijksDr lqj{kk midj.k u gksu s ij ;k og lxa gz vkSj ifjogu d s fy, fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk fu/kkZfjr jkf'k l s vf/kd 'kYq d dh ekxa djrk gS rk s ykblsal jí dju s d s fy, mÙkjnk;h gkxs k vkSj bu fofu;eks a d s mYy?a ku d s fy, fu/kkZfjr teq kZuk yxk;k tk;xs kA

7- lIs Vts dk s fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk bl mí's ; d s fy, vueq kfs nr okguk sa e sa gh igpqa k;k tk,xkA 8- ykblsal/kkjd foØsrk ;g lfq uf'pr djsxk fd lxa gz fcna q l s fuiVkj s d s fy, vf/klfw pr LFkku rd ifjogu d s nkSjku lIs Vts dk dkbs Z fjlko@Nydko ugh a gS] A

9- lxa gz fcna q l s vf/klfw pr fuiVku LFkku rd okgu d s vkokxeu d s nkSjku fdlh n?q kVZ uk d s dkj.k lIs Vts y s tku s oky s okgu e sa çn"w k.k dh n[s kHkky dju s d s fy, vko';d midj.k yxk, tk;xsa sA

10- ykblsal/kkjd foØsrk fdlh n?q kVZ uk ;k vkink d s ekey s esa fdlh O;fä] okgu] lia fÙk vkSj i;kZoj.k dk s fdlh Hkh udq lku d s fy, iwjh rjg mÙkjnk;h gkxs kA

11- ykblsal/kkjh foØsrk gkFk xSl fMVsDVjk]sa xSl ekLd] lqj{kkRed fx;j] vkWDlhtu ekLd vkSj v‚Dlhtu flyMsa j vkSj çkFkfed fpfdRlk c‚Dl vkfn lHkh rjg d s vU; mik;k sa d s lkFk fnYyh ty ckMs Z d s ukfe vf/kdkjh }kjk fu/kkfZ jr lHkh lqj{kk mik;k sa d s fy, mÙkjnk;h gkxs k lQkb]Z lxa gz vkSj lIs Vts d s ifjogu d s fy, rSukr ykxs k sa d s fy, ykblsal/kkjd nus s d s fy, fnYyh ty ckMs Z d s ukfer vf/kdkjhA

12- ykblsal/kkjd foØsrk vf/klwfpr le; d s vuqlkj fnYyh ty ckMs Z d s ukfer vf/kdkjh }kjk vf/klwfpr LFkkuks a ij dsoy lIs Vts dk fuiVku djxs kA

13- ;g ykblsal/kkjd foØsrk }kjk lqfuf'pr fd;k tk,xk fd vf/klwfpr LFkkuk sa ij dkbs Z vkS|ksfxd vif'k"V dk fuiVkjk ugh a fd;k tkrk gSA

14- vf/klfw pr LFkkuk sa d s vykok ;fn fdlh Hkh ykblsal/kkjh foØsrk dk s lsIVts Mfa ixa djr s g,q ik;k x;k rk s ml ij 50]0000@&#i; s teq kZuk le;≤ ij vf/klfw pr teq kZuk yxk;k tk;xs kA ykblsal nk s fMQ‚YV d s ckn jí dj fn;k tk,xkA

15- ykblsal/kkjd foØsrk i;kZoj.k d s udq lku dk s de dju s d s fy, cpko midj.kk sa d s mi;ksx] lxa gz ] ifjogu vkSj fuiVku e sa rSukr depZ kfj;ks a d s vkof/kd çf'k{k.k d s fy, mÙkjnk;h gkxs kA

16- ykblsal/kkjd foØsrk ;g lqfuf'pr dju s d s fy, mÙkjnk;h gkxsa s fd gj O;fä dh ifz ro"k Z de l s de nk s ckj LokLF; tkpa &iM+rky gkxs h vkSj og ykblsal d s uohuhdj.k d s le; fnYyh ty ckMs Z d s ukfer vf/kdkjh dk s bldk fjd‚M Z tek djxs kA

17- ykblsal/kkjh foØsrk }kjk rSukr deh Z d s eqvkotk d s fy, de l s de 10 yk[k #i, d s fy, chek fd;k tk,xk lQkb]Z ifjogu vkSj lIs Vts d s fuiVku dh çfØ;k d s nkSjku nq?kVZ uk d s fLFkfr e sa Hkxq rku dh tku s okyh jkf'k PEMS ACT 2013 vkSj 2003 d s fjV ;kfpdk No583 esa U;k;ky; vkn's k fnukda 27-03-2013 d s vuqlkj nh tk;xs h A

18- ykblsal dh ,d ifz r lIs Vst d s ifjogu gsr q i;z qDr okgu e sa lkeu s yxh gkxs hA okgu@dVsa us j@Vdas j ij lko/kkuh d s fy, yky jxa e sa SEPTIC TANK WASTE ¼vxa tzs h½ rFkk ihy s jxa e sa ^^eydMaq ** fgUnh es a fy[kk tk;xs kA

14

[PART IV DELHI GAZETTE : EXTRAORDINARY 15

vuqca/k & ¼4½

laxzg vkSj ifjogu fjdkMZ

ykblsal/kkjh }kjk Hkju s d s fy, ueuw k QkWeZ

i. vif"k'V dh igpku% d½ek=k

[k½Vkbi&&&&&&&& lfs IVd VSda &&&&&&&&&vU; x½irk

ii. vif"k'V tujVs j dk irk% d½ uke

[k½ Qkus u0a

Xk½ irk

?k½ fiu

v|kgs Lrk{kjh dk s fof/kor :Ik l s vf/kdr̀ fd;k x;k gS ,rn}~ kjk L=ksr dh lVhdrk vkSj ,df=r ifjogu vif"k'V ty dk idz kj iez kf.kr djrk gwa

fnukda &&&&&&&&&&&gLrk{kj ¼L=ksr d s Lokeh @dkfcr O;fDr½

iii. VªkalikVs Zj @vkWijVs j dk fooj.k% d½ dEiuh dk uke

[k½ ijfeV l[a ;k

Xk½ okgu ykblsal

?k½ ckgj fudkyu s dh rkjh[k mijksDr of.kZr vif"k'V ty dk s esj s }kjk fuEufyf[kr fuiVku lfq o/kk ij ,d= djd s fuiVku fd;k x;k Fkk vkSj izokfgr fd;k x;k A eS a iez kf.kr djrk g wa fd iwokDsZ r lR; vkSj lgh gSA

M½+ vf/kdr̀ ,tVsa vkSj ekfyd dk gLrk{kj%&&&&&&&&&&

iv. &&&&&&&&&&&&&&fnYyh ty ckMs Z d s vf/kd`r ,lih,l@,lVhih }kjk Lohd`fr mi;qZDr VªkalikVs Zj u s bl fuiVku lfq o/kk d s fy, of.kZr lsIVts fn;k vkSj bl s Lohdkj dj fy;k x;kA fuiVku frfFk &&&&&&&&&&&VªkalikVs Zj l s ,d= dh xb Z jkf"k&&&&&&&&&&

vf/kdr̀ gLrk{kjdrk Z vkSj Lokeh dk gLrk{kj&&&&&&&&&&&

uksV% fnYyh okVj ckMs Z lfs IVd VSda osLV icz /a ku fu;e 2015 d s fu;ek sa vkSj "krk sZa d s v/khu vkSj le;≤ ij bu fu;ek sa d s rgr ckMs Z }kjk tkjh fd, x, vkn"s k@fn"kkfunsZ"kA

URBAN DEVELOPMENT DEPARTMENT

(DELHI JAL BOARD)

NOTIFICATION

Delhi the 12th November, 2018

No.16(712)/UD/W/2018/1592.In exercise of powers conferred by Section 109 of the Delhi Water Board Act, (Act No. 4 of 1998), the Board hereby makes the following Regulations, for collection, transportation and disposal of waste of septic tanks (septage) and for matters connected therewith and incidental or ancillary thereto namely.

15

16 DELHI GAZETTE : EXTRAORDINARY PART IV]

CHAPTER - I

Preliminary

1. Short - Titles and Commencements:

(i) These Regulations may be called 'Delhi Water Board Septage Management Regulations 2018'

(ii) These Regulations shall come into force on the date their publication in the Delhi Gazette.

2. Definitions:

(i) 'Act' means the Delhi Water Board Act, 1998 (Delhi Act N0. 4 of 1998);

(ii) 'Board' means the Board as defined in the Act;

(iii) 'CEO' means the Chief Executive Officer of the Board;

(iv) 'Cleaning' means removal of septage;

(v) 'Committee' means the Septage Management Committee constituted in each District headed by the District Magistrate; the Members of the Committee may be co-opted by the District Magistrate from Government Departments, Public Undertakings, Municipalities etc. including Delhi Jal Baord.

(vi) 'Designated Officer(s)' means an officer of Delhi Jal Board authorized by Chief Executive Officer to issue license or any other work assigned to him;

(vii) 'Disposal' means transfer of septage to a designated location;

(viii) 'District Magistrate' means the District Magistrate of the area appointed by the Government. of National Capital Territory of Delhi and authorized to ensure the enforcement as well as compliance of these Regulations. He/she shall head the Committee constituted for enforcement and compliance of these Regulations;

(ix) "Drain" means as board as defined in the act.

(x) "License" means a written permission granted for this purpose to any person, Government. department, public undertaking, local bodies, firm, company registered under the Indian Companies Act, Associations, Society registered under Society Registration Act-1860 etc. intend to carry out the services of septage management having mentioned the purpose, period, name and address, route etc. under the signature of the authorized signatory of the Delhi Jal Board;

(xi) "Licensee" means any person /department /agency firm holding license.

(xii) 'Licensed vehicle' means a registered vehicle carrying valid license for cleaning, disposal and transportation of septage;

(xiii) "Manhole" means an opening through which a man may enter or leave a sewer or other closed structure for inspection, cleaning and other maintenance operations, fitted with a suitable cover;

(xiv) 'Member Secretary' means Secretary of the Committee nominated by the Chief Executive Officer, Delhi Jal Board;

(xv) "Notified location" means the location of delivery and disposal of septage, as defined and earmarked by Delhi Jal Board.

16

[PART IV DELHI GAZETTE : EXTRAORDINARY 17

(xvi) 'IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act-2013' means Prohibition of Employment as Manual Scavenger and their Rehabilitation Act-2013 and Rules made there under.

(xvii) 'Penalty' means financial punishment imposed for violation of these Regulations.

(xviii) "Registered Vehicle' means a vehicle duly registered by the Transport Authority of the State to perform the designated purpose;

(xix) "Septage" means fecal sludge produced in septic tanks;

(xx) "Septic-Tank" An underground tank that treats wastewater by a combination of solids settling and anaerobic digestion. The effluents may be discharged into soak pits or small bore sewers and the solids have to be pumped out periodically.

(xxi) "Sewers" means conduits provided for the purposes of carrying the liquid wastes of the community, otherwise known as sewage or sludge.

(xxii) "Sewage Pumping Station (SPS)" means the pump-house of Delhi Jal Board from where Sewage is pumped to a desired location.

(xxiii) "Sewage Treatment Plant (STP)" means the place where Sewage is treated by Delhi Jal Board.

(xxiv) "Sludge" means the settled solid-matter in semi-solid condition, it is usually a mixture of solids and water deposited at the bottom of Septic-tank, ponds etc. The term sewage- sludge is generally used to describe residuals from centralized waste water treatment while the term Septage is used to describe the residual from septic tank.

(xxv) 'Transportation' means safe transfer of septage through licensed vehicle from the place of work to the designated disposal location;

(xxvi) "Treatment" means any Technical method or process Design to alter the physical, chemical or biological and radiological character or composition of any waste or waste water to reduced or prevent pollutions.

(xxvii) 'Vendor(s)' means the person/entities that have been granted license by the Designated Officer of Delhi Jal Board.

(xxviii) 'Worker(s)'means any person engaged by the Vender(s) for removal, transportation and disposal of septage. All other words and expressions used in these Regulations and not defined in these regulations and not defined herein above but defined in the Act or any other law for the time being in force shall have the meaning respectively assigned to them under the Act or law and in absence thereof, the meaning as commonly understood in the water supply and sewage treatment / disposal industry.

CHAPTER-II

LICENSE FOR COLLECTION AND TRANSPORTATION OF SEPTAGE

3. License to be issued by the Delhi Jal Board.

Designated officer(s) of Delhi Jal Board will issue License for Collection and Transportation of Septage to notified locations.

17

18 DELHI GAZETTE : EXTRAORDINARY PART IV]

(i) License will be issued in the format, prescribed in Annexure -(1), of these Regulations and will be valid for a period of five years from the date of issue, unless revoked earlier, and shall be renewable on its expiry subject to fulfilment of terms and conditions by the Licensee and on payment of fee prescribed for renewable.

4. Criteria for issue of License

a. The eligible applicant for obtaining the license means the person/entities as defined in regulation-2 clause (x) of these Regulations.

b. The applicant should own leak-proof, odour and spill proof transporting vehicle (s) with a proper vacuum/ suction and discharging arrangement.

c. The vehicle will have a valid permit of the Transport Department to operate in Delhi. d. The applicant shall have workers adequately trained for this purpose. e. The workers shall be equipped with safety gears and other protective equipment required to safely collect, transport and dispose of the Septage at the notified locations.

5. Application for License

The application for obtaining License for collection, transportation and disposal of Septage shall be submitted in prescribed format appended as annexure Annexure -(2) including Terms and Conditions and with such documents as prescribed by the Designated Officer (s) of Delhi Jal Board.

6. Invitation of Applicants to apply for License.

Delhi Jal Board shall give wide publicity on its web site and through leading Newspapers and other print and electronic media periodically, inviting prospective applicants to apply for the License.

7. Application Fee for the License

Delhi Jal Board shall charge application fee as prescribed from time-to-time for processing the application to grant the License. The fee will be Non-refundable and the same can be paid electronically or by Demand Draft in favour of Delhi Jal Board.

8. Performance Guarantee. The Licensee shall deposit prescribed amount, notified from time-to-time as performance Guarantee, in the form of Bank Guarantee which will be forfeited in case of any violation under the Regulations.

9. Publicity of the Licensed Vendor(s).

The Delhi Jal Board will periodically give wide publicity to the Agencies on its website as well as through print and electronic media, who have been granted License under these Regulations to undertake the work of collections and transportation of Septage.

10. Awareness Campaign

The Delhi Jal Board will undertake an awareness campaign to make the people aware of these Regulations as well as the need to engage only the Licensed agencies for collection, transportation and disposal of Septage.

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[PART IV DELHI GAZETTE : EXTRAORDINARY 19

CHAPTER-III

11. COLLECTION AND TRANSPORTATION OF SEPTAGE

Septic Tank Waste (Septage) shall be collected and transported only by vendor(s) having a valid License for this purpose issued by the Delhi Jal Board in the format prescribed at Annexure-(1) of these Regulations.

12. Owner/occupier of Building to engage only Licensed vendor(s).

(a) It shall be the duty of each owner/occupier of the building to engage the services of only those vendor(s) who has been issued License by the Delhi Jal Board for collection and transportation of Septage.

(b) The owner/occupier shall confirm that the License issued to the vendor(s) is valid on the date of execution of work. She/he shall also append her/his signature to the collection of septage record form prescribed at Annexure-3 of these Regulations.

13. Fee for Collection/Transportation of Septage.

(a) The fee for collection and transportation of Septage up to notified locations at Sewage Pumping Station(s)/Sewage Treatment Plant(s) shall be as notified by the Designated officer of Delhi Jal Board from time to time.

(b) Licensee shall not charge any amount from the Owner/Occupier of the Building in excess to the amount notified from time to time.

(c) Any demand for fee for collection and transportation of Septage in excess of the notified fee shall make the Licensee liable for cancellation of License and imposition of penalty prescribed for violation of these Regulations.

14. Vehicles for Transportation of Septage.

The Septage shall be transported only in the Vehicles approved for these purposes by the Designated Officer of Delhi Jal Board.

15. Precautions during Transportation.

The Licensee shall ensure that there will be no leakage/spillage of the Septage during transportation from the collection point to the notified location for disposal.

16. Preventive Measure in Case of Accident.

The vehicle carrying Septage shall be fitted with required equipments to avoid the pollution during the movement of the vehicle from Collection point to the notified disposal location.

17. Liability of Licensee in the Eventuality of Accident.

The Licensee shall be fully and solely liable for any damage cause to any person, vehicles, property and environment in the eventuality of any accident or disaster and shall be liable on its own to pay any damage charges /compensation, if any imposed by the authority /court of law there to, to the victims/their legal heirs.

18. Safety- Measure for the worker(s) deployed.

The Licensee shall be responsible for taking all the Safety Measures including provision of hand held Gas- Detectors, Gas-Masks, Protective-Gear, Oxygen-Mask with Oxygen- Cylinder and First Aid Box etc. and such

19

20 DELHI GAZETTE : EXTRAORDINARY PART IV]

other Measures as specified in Prohibition of Employment as Manual Scavengers and their Rehabilitation Act -2013 and Rules made there under including these Regulations.

19. Disposal of Septage.

(a) The Licensee shall dispose off Septage only at the locations notified by the Delhi Jal Board from time to time.

(b) The Licensee shall submit duly signed Septage collection and disposal form prescribed at Annexure -2 of these Regulations duly filled-in to the official of the Delhi Jal Board deployed to receive the Septage at the notified locations.

20. Training of worker(s).

The Licensee shall be responsible for periodic training of the worker(s) deployed in collection, transportation and disposal of the Septage.

21 Regular Health Check up of worker(s)

The Licensee shall be responsible for ensuring that every worker(s) deployed under goes Health Check-up at least twice per year and submit record of the same to Delhi Jal Board failing which the licensee shall be liable to pay penalty as notified from time to time .

22. Insurance

The worker(s) deployed by the Licensee shall be insured to cover compensation to be paid to the victims /their legal heirs under IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act 2013 & APEX Court's order dated 27-03-2014 in Writ Petition No.583 of 2003 (Safai Karamchari Andolan and Ors. V/s Union of India & Ors.) in the eventuality of accident during the process of Cleaning, Transportation and Disposal of Septage.

23. Cancelation of License. In case of violation of any of the provisions of IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act-2013 including these Regulations, the Licensee shall be liable to pay penalty as notified from time to time, including the Cancellation of license and forfeiture of performance guarantee as per the recommendation of Committee or Designated Officer (s).

CHAPTER IV

Disposal of Septage

24. Identification of Disposal Sites

The Delhi Jal Board will identify and notify the Sewage Pumping Stations and Sewage Treatment Plants where the Septage shall be disposed of by the License vendor(s).

25. Creation of Infrastructure to Receive the Septage.

The Board will create necessary infrastructure and provide necessary equipments at the notified locations, to facilitate the disposal of Septage brought by the License vendor(s).

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[PART IV DELHI GAZETTE : EXTRAORDINARY 21

26. Deployment of Staff to Receive the Septage

The Delhi Jal Board shall deploy sufficient staff at each notified locations, to receive the Septage and dispose it off through the Sewage Treatment Plants and Sewage Pumping Stations as the case may be.

27. Timing to Receive the Septage

The Septage will be received by the staff deployed by the Delhi Jal Board at each notified location during the hours as notified from time to time.

28 Industrial Waste not to be received.

The disposal of septage containing the Industrial waste shall not be permitted at the notified locations.

29 Training in Septage Management

The staff deployed by Delhi Jal Board at the notified locations will be trained for receiving and disposal of Septage.

CHAPTER V

MISCELLANEOUS

30 Display of License and Colour Coding on the Vehicle

(a) A copy of License shall be prominently displayed on the vehicle used for transportation of Septage.

(b) The vehicle/ container/tanker shall be painted with Yellow colour duly marked with (the precaution) in Red Colour "SEPTAGE TANK" (in English) and

" " (in Hindi).

31 Installation of GPS System

Each Vehicle used for Transportation of Septage shall be fitted with GPS Device and Access Rights of the same shall be given to the respective District Magistrates and the Agency Notified by District Magistrates for tracking of such vehicles.

32. Dispute Resolution Clause

Any dispute, arising out or in the connection with the operation of these regulations, shall be resolved under Indian Laws by competent Court of Law having jurisdiction of Delhi only.

By order and in the name of Hon'ble Minister (UD)

of National Capital Territory of Delhi

P.K. SHUKLA, Section Officer(Water)

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22 DELHI GAZETTE : EXTRAORDINARY PART IV]

ANNEXURE-( 1) (See Regulation -3)

LICENSE FOR COLLECTION AND TRANSPORTATION OF SEPTAGE

In accordance with all the terms and conditions of the By-laws/ Regulations the special License conditions accompanying this License and applicable rules, laws of Government of N.C.T. of Delhi permission is hereby granted to:

NAME OF LICENSEE……………………………………………………………………..

ADDRESS…………………………………………………………………………………………………………………

………………………………………………………………………………………………………………………………

………………………………………………

For the disposal of Septage from Septic Tank at the ……………………………………………………SPS/ STP of

DJB.

This License is based on information provided in the Septage Transporter License application. This License is effective for the period set forth below, may be suspended or revoked for Condition of Non Compliance and is not transferable. The original License shall be kept on file in the Licensee's office. A copy of this License shall be carried in every registered vehicle used by the Licensee.

EFFECTIVE DATE:- _ _ _ _ _ _ _ _ _

EXPIRATION DATE :- _ _ _ _ _ _ _ _

License is liable to be cancelled in case of violation of any Acts, Rules and Regulations relating to the operation of Septage System or in cases of Safety protocols not being adhered to or in case of non-permitted disposals. Signature with Stamp

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[PART IV DELHI GAZETTE : EXTRAORDINARY 23

ANNEXURE-(2) (See Regulation -5)

PEFORMA OF APPLICATION FOR THE LICENSE FOR COLLECTION, TRANSPORTATION AND DISPOSAL

OF SEPTAGE

To,

______________________ ______________________

PASTE PHOTO

______________________ (SELF

ATTESTED)

1. Name of the applicant: Shri/Ms___________________________________

2. Nationality: Indian______________________Other_______________

3. Address: Regd. Office:_________________________________________ Head office:___________________________________________________

4. Telephone No.: (O)_________Mobile No.____________Email ID________

5. Registration No. of Vehicle:____________________________________

6. Pollution Certificate of the Vehicle valid up to:_______________________

7. Insurance of the Vehicle valid up to:_______________________________

8. Fitness of the Vehicle valid up to:__________________________________

9. Vehicle, w hether fitted with GPS:_________________________________

10. Details of the vehicles indicating leak proof, odour and spill proof having proper vacuum/ suction and discharging arrangement (Document proof of any may be enclosed).

11. Processing fee for License Rs. (As prescribed by Delhi Jal Board) D.D. No._____________Date_____________Bank____________________ I/We certify that information given by me/us in column 1 to 11 are true to the best of my knowledge and belief. I also certify that I have read and understood the attached terms and conditions 1 to 13 and agree to abide by them. I agree that if any information given by me is found wrong the application for License will be liable for cancellation at any time.

Signature(s) of applicant(s)

Date: __________________

No. of document attached: _______________

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24 DELHI GAZETTE : EXTRAORDINARY PART IV]

ANNEXURE-(3) (See Regulation -12-B)

COLLECTION AND TRANSPORT RECORDS FORM

Sample Form to be filled by Licensee

i. Identification of Waste:

a) Volume

b) Type:__________ Septic Tank______________Others

c) Address

ii. Details of Waste Generator:

a) Name

b) Phone Number

c) Address

d) Pin The undersigned being duly authorized does hereby certify the accuracy of the source and type of wastewater collected and transported

Date___________________Signature (of the generator/owner/occupier)

iii. Details of Transporter/Operator:

a) Company Name

b) Permit No.

c) Vehicle License

d) Pump out date The above described wastewater was collected and disposed by me to the disposal facility name below and was discharged. I certify that the foregoing is true and correct.

e) Signature of authorized agent and title:____________________________

iv. Acceptance by__________________DJB's authorized SPS/STP

The above transporter delivered the described Septage to this disposal facility and it was accepted. Disposal Date_______________Amount Collected from Transporter________

S ignature of authorized signatory and title___________________________ NOTE: SUBJECT TO THE TERMS AND CONDITIONS OF DELHI WATER BOARD SEPTIC TANKWASTE MANAGEMENT REGULATIONS 2018 AND ORDERS/GUIDELINES ISSUED BY THE BOARD UNDER THESE REGULATIONS FROM TIME TO TIME.

TERMS AND CONDITIONS

1. The licensee will engage only trained worker(s) having valid certificate of training from the recognized institution or the department. The Licensee shall be responsible for taking all the Safety Measures including provision of hand held Gas-Detectors, Gas-Masks, Protective-Gear, Oxygen-Mask with Oxygen- Cylinder and First Aid Box etc. and such other Measures as specified in IN PROHIBITION OF EMPLOYMENT AS

24

[PART IV DELHI GAZETTE : EXTRAORDINARY 25

MANUAL SCAVENGERS AND THEIR REHABILITATION Act -2013 and Rules made thereunder including these Regulations.

2. License to be issued by the Delhi Jal Board.

Designated officer(s) of Delhi Jal Board will issue License for Collection and Transportation of Septage to notified locations.

License will be issued in the format, prescribed in Annexure -(1), of these Regulations and will be valid for a period of five years from the date of issue, unless revoked earlier.

3. Fee for Collection/Transportation of Septage.

(a) The fee for collection and transportation of Septage up to notified locations at Sewage Pumping Station(s)/Sewage Treatment Plant(s) shall be as notified by the Designated officer of Delhi Jal Board from time to time.

(b) Licensee shall not charge any amount from the Owner/Occupier of the Building in excess to the amount notified from time to time.

(c) Any demand for fee for collection and transportation of Septage in excess of the notified fee shall make the Licensee liable for cancellation of License and imposition of penalty prescribed for violation of these Regulations.

4. Application Fee for the License

Delhi Jal Board shall charge application fee per vehicle as prescribed from time-to-time for processing the application to grant the License. The fee will be Non-refundable and the same can be paid electronically or by Demand Draft in favour of Delhi Jal Board.

5. Performance Guarantee. The Licensee shall deposit prescribed amount per vehicle, notified from time-to-time as performance Guarantee, in the form of Bank Guarantee which will be forfeited in case of any violation under the Regulations.

6. Vehicles for Transportation of Septage.

The Septage shall be transported only in the Vehicles approved for these purposes by the Designated Officer of Delhi Jal Board.

7. Precautions during Transportation.

The Licensee shall ensure that there will be no leakage/spillage of the Septage during transportation from the collection point to the notified location for disposal.

8. Preventive measure in case of accident.

The vehicle carrying Septage shall be fitted with required equipments to avoid the pollution during the movement of the vehicle from Collection point to the notified disposal location.

9. Liability of Licensee in the eventuality of accident.

The Licensee shall be fully and solely liable for any damage cause to any person, vehicles, property and environment in the eventuality of any accident or disaster and shall be liable on its own to pay any damage charges /compensation, if any imposed by the authority /court of law there to, to the victims/their legal heirs.

10. Safety- Measure for the worker(s) deployed.

The Licensee shall be responsible for taking all the Safety Measures including provision of hand held Gas- Detectors, Gas-Masks, Protective-Gear, Oxygen-Mask with Oxygen- Cylinder and First Aid Box etc. and such other Measures as specified in IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act -2013 and Rules made there under including these Regulations.

25

26 DELHI GAZETTE : EXTRAORDINARY PART IV]

11. Disposal of Septage.

(a) The Licensee shall dispose off Septage only at the locations notified by the Delhi Jal Board from time to time.

(b) The Licensee shall submit duly signed Septage collection and disposal form prescribed at Annexure -3 of these Regulations duly filled-in to the official of the Delhi Jal Board deployed to receive the Septage at the notified locations.

12. Training of worker(s).

The Licensee shall be responsible for periodic training of the worker(s) deployed in collection, transportation and disposal of the Septage.

13. Regular Health Check up of worker(s)

The Licensee shall be responsible for ensuring that every worker(s) deployed under goes Health Check-up at least twice per year and submit record of the same to Delhi Jal Board failing which the licensee shall be liable to pay penalty as notified from time to time .

14. Insurance

The worker(s) deployed by the Licensee shall be insured to cover compensation to be paid to the victims /their legal heirs under IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act 2013 & APEX Courts order dated 27-03-2014 in Writ Petition No.583 of 2003 in the eventuality of accident during the process of Cleaning, Transportation and Disposal of Septage.

15. Cancellation of License. In case of violation of any of the provisions of IN PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION Act-2013 including these Regulations, the Licensee shall be liable to pay penalty as notified from time to time, including the Cancellation of license and forfeiture of performance guarantee as per the recommendation of Committee or Designated Officer (s)

16. Identification of Disposal Sites

The Delhi Jal Board will identify and notify the Sewage Pumping Stations and Sewage Treatment Plants where the Septage shall be disposed of by the License vendor(s).

17. Creation of Infrastructure to Receive the Septage.

The Board will create necessary infrastructure and provide necessary equipments at the notified locations, to facilitate the disposal of Septage brought by the License vendor(s).

18. Deployment of staff to receive the Septage

The Delhi Jal Board shall deploy sufficient staff at each notified locations, to receive the Septage and dispose it off through the Sewage Treatment Plants and Sewage Pumping Stations as the case may be.

19. Timing to receive the Septage

The Septage will be received by the staff deployed by the Delhi Jal Board at each notified location during the hours as notified from time to time.

20. Industrial Waste not to be received.

The disposal of septage containing the Industrial waste shall not be permitted at the notified locations.

21. Training in Septage Management

The staff deployed by Delhi Jal Board at the notified locations will be trained for receiving and disposal of Septage.

22. Display of License and colour coding on the vehicle

(a) A copy of License shall be prominently displayed on the vehicle used for transportation of Septage.

(b) The vehicle/ container/tanker shall be painted with Yellow colour duly marked with (the precaution) in Red Colour "SEPTAGE TANK" (in English) and

26

[PART IV DELHI GAZETTE : EXTRAORDINARY 27

" " (in Hindi).

23. Installation of GPS System

Each Vehicle used for Transportation of Septage shall be fitted with GPS Device and Access Rights of the same shall be given to the respective District Magistrates and the Agency Notified by District Magistrates for tracking of such vehicles.

24. Application for License

The application for obtaining License for collection, transportation and disposal of Septage shall be submitted in the format attached as Annexure-2 of the regulations along with the following documents:-

i) Format available as above to be duly filled up.

ii) List of number of vehicles with registration number and year of Manufacture.

iii) Self-attested Copy of Valid Permits of vehicles(s) obtained from the Transport Authority.

iv) Self-attested copy of proof of address for communication.

v) List of worker(s)viz Vehicle Driver, Helper etc.

vi) List of safely equipments with each vehicle

vii) Application fee in the form of DD/ Pay Order amounting to Rs (As prescribed from time to time) per vehicle drawn in favour of Delhi Jal Board.

viii) Performance Guarantee in form of Bank Guarantee in favour of Delhi Jal Board amounting to Rupees (As notified by designated officer)) only per vehicle.

ix) Applicant to bring along Original Documents for verification of Permit of vehicles(s) and address proof for verification at the time of submission of the application.

It is hereby undertaken that the above stated terms and conditions have been clearly understood and I/we fully agree to abide by the same.

Date: Name:

Place: Address:

Contact no:

Modified Standard Operating Practices for workers safety in sewer lines, septic tanks and closed pits:

1. Background: Hon'ble Lt. Governor convened a meeting on 21.08.2017 taking cognizance of many deaths of sewer workers in Delhi. Hon'ble Lt. Governor expressed concerns on lack of awareness about mandatory actions that are needed to carry out cleaning, removing blockage of drains, septic tanks, sewers etc. under the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act - 2013, "PEMS Act-2013"

annexed as Annexure -1. The Hon'ble Supreme Court in the matter WP(C) 583/2003 has also given judgment in this regard which is annexed as Annexure-2. Hon'ble Lt. Governor constituted a three members committee comprising of Chief Executive Officer (Delhi Jal Board), Commissioner (South Delhi Municipal Corporation) and Chairman (New Delhi Municipal Council). Detailed deliberations were held and; thereafter, detailed Standard Operating Procedure (SOP) have been formulated which are enumerated herein below for implementation as per provisions of PEMS Act - 2013 and General Safety Measures of worker engaged in cleaning, removal of blockage in drain, sewer, septic tanks etc. within the jurisdiction of Govt. of NCT of Delhi.

27

28 DELHI GAZETTE : EXTRAORDINARY PART IV]

2. Jurisdiction:

S. N. Area of working Authority/Department responsible
1. Entire sewerage network in sewered areas being maintained by DJB within Delhi Municipal limits. Delhi Jal Board
2. Sewer line, private septic tanks/close pits in Delhi Cantonment Area. Delhi Cantonment Board
3. Sewer lines/ septic tanks if any, maintained in New Delhi Municipal Council Limit New Delhi Municipal Council
4. All septic tanks and the House sewer connections constructed by private entities etc. where sewer lines are not being maintained by DJB. All Municipal Corporations, Delhi Cantonment Board, New Delhi Municipal Council, Delhi Development Authority etc. and the private entities which is owner of the premises.
5. Apartments/ Group Housing Societies/ Malls/Pvt. Hospitals etc. Resident Welfare Associations/ Owner of the premise
6. Government Premises The respective authority i.e Delhi Development Authority, PWD, CPWD, all Municipal Corporations, Delhi Cantonment Board, Delhi Urban Shelter Improvement Board etc.; maintaining the premise

3. Procedure:

a. Working in Sewered areas:

After receiving any complaint, information, work regarding to blockage in sewer line, following standard operating procedure will be adopted: -

In Compliance to the Rule 3(1) of the Prohibition of

Employment as Manual Scavengers (PEMS) Act 2013, as far

as possible, the intervention of manual cleaning be avoided.

All the maintenance work of sewer line will have to be

completely switched over to mechanical machinery. If,

necessary for the workers to go down in the manhole, only

trained workers will be assigned this job after taking all safety

measures.

1. In compliance to Rule 6(3) j of the PEMS Act 2013, the Assistant Engineer(AE)/Junior Engineer(JE)/Supervisor shall have all emergency contract number of Ambulance, Police, Fire Brigade, nearby hospitals before issuance of work permit for man entry to provide immediate relief in case of any accident.

2. In compliance to Rule 6(3) a, of the PEMS Act 2013 at least three workers along with supervisor not less than the rank of Assistant Sanitary Inspector(ASI)/ Sanitary Inspector(SI)/Junior Engineer(JE) will be associated.

28

[PART IV DELHI GAZETTE : EXTRAORDINARY 29

All these workers shall mark their attendance with the Supervisory Staff as mentioned above before leaving to attend the work of removal of blockage, cleaning etc.

3. In compliance to Rule 6(3) q, r, s of the PEMS Act 2013, before entering the sewer manhole, the manhole cover of two or three manholes on both sides (downstream & upstream) of the work place will be opened and barricaded with sign board on both sides properly to restrict the entry of other persons. These manholes will be left open for minimum one hour before entry to ensure that all the obnoxious gases are emitted. No unauthorized person shall be allowed nearby these manholes. Ignition and smoking shall be strictly prohibited near and around the manholes.

4. In compliance to Rule 7(i) of the PEMS Act 2013 the blowers/ exhaust fans will be placed on either side of the manhole before and during working in the manholes to ventilate the sewer line. All the safety gadgets as provided in the Manual Scavenging Rules, 2013 should be available at the work site and their functionality should be checked by the supervisor before use. First-aid box, Ambulance or departmental vehicle should be available near the work site to provide first aid or to carry any victim to the hospital in case

met with the accident.

5. In compliance to Rule 6(3) b, it shall be ensured by the AE/JE/Supervisor that none of the toxic gases are present inside the sewer line for allowing the workers to go inside. The limit of gases is tabulated as under: -

S. No. GAS MAXIMUM LIMIT FOR 1 HOUR EXPOSURE MAXIMUM LIMIT FOR 8 HOUR EXPOSURE
1 CO 0.04% by volume in air 0.005% by volume in air
2 H2S 0.02% by volume in air 0.001% by volume in air
3 CH4 Probably no limit provided oxygen percentage is sufficient 1% by volume in air
4 O2 Oxygen level should be 19.5 – 21 % by volume in air

6. The work permit as enclosed at Annexure-3 shall be issued by the supervisor to the worker after checking all the gases and ensuring all the safety measures.

7. Minimum of two helpers at ground level near the work place shall be provided for each worker permitted to scale down the work place under the guidance of the supervisor. Before permitting any worker to go inside the manhole, the supervisor shall check about

29

30 DELHI GAZETTE : EXTRAORDINARY PART IV]

the fitness of the worker, use of all safety gadgets and presence of all the gases within permissible limit as per the Provisions of Rules framed under PEMS Act -2013.

8. No material shall be allowed to be stacked on the verge of the manhole which may fall inside the manhole and harm the worker.

9. The following Protective Gear and Safety Equipments shall be available at work site as mentioned in clause

(d) of Sub-section(1) of Section (2) of PEMS Act-2013: -

(i) Safety body clothing/safety body harness/Safety belt,

(ii) Normal Face Mask,

(iii) Safety Torch,

(iv) Hand Gloves,

(v) Safety Goggles,

(vi) Safety Helmet,

(vii) Emergency Medical Oxygen Resuscitator Kit,

(viii) Gas Monitor,

(ix) Head Lamp,

(x) Reflecting Jacket,

(xi) Guide Pipe Set,

(xii) Safety Tripod Set,

(xiii) Wadder Suit,

(xiv) Chlorine Mask,

(xv) Air Compressor and Blower,

(xvi) Modular Airlines Supply Trolley System,

(xvii) Full Face Mask,

(xviii) Safety Gumboots,

(xix) Raincoat.

10. As soon as, the worker is scaled down with the help of chain pulley or ladder, the supervisor shall observe the movement of the worker and if the worker is uncomfortable, he shall be taken out immediately. In case the worker is stepping down through foot-rests, it should be checked whether all the footrests are properly fixed and one standby ladder is lowered and fixed properly, besides chain pulley fixed on tripod over the manhole.

11. Sudden breeze may be considered as a warning of rise in water level and possible flooding. Thereafter, worker shall be immediately withdrawn from the work place.

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[PART IV DELHI GAZETTE : EXTRAORDINARY 31

12. The oxygen cylinder shall be checked to ensure the gas is available at the required pressure and the availability of all required medicines in the first-aid box ensuring the expiry date thereof respectively.

13. The worker shall not be allowed inside the manhole more than 15 minutes at one stretch. In case of high temperature, this type of work should be avoided.

14. It shall be ensured by the supervisor that the worker engaged for cleaning of septic tanks/ sewer has not consumed alcohol or is under influence of any other drug.

15. The two helpers standing at ground level near the manhole/work place shall be attentive, alert and shall continue talking with the worker(s) inside the manhole to ensure about their safety.

16. After completion of the work, the worker shall take bath with antiseptic soap and massage with mustard oil.

17. After completion of the work, all the manholes shall be covered properly and site shall be cleaned in all respect.

18. The worker deployed by the contractor for cleaning, removal of blockage of sewer, septic tank, drains etc. shall be insured by the contractor for minimum Rs.10 lacs towards the compensation to be paid in the eventuality of an accident during the process of cleaning, transportation and disposal of septage as per 'PEMS ACT- 2013' and APEX Courts order Dated 27.03.2013 in writ petition No583 of 2003.

b. Working in Unsewered areas:

Since the entire area within the jurisdiction of Govt. of NCT of Delhi has not been covered with sewerage system; therefore, in the remaining areas, the soil waste is being disposed off either through drains or septic tanks. Incidents of death have occurred during cleaning of the septic tanks within the premises of private and public entities. The Standard Operating Procedure for these areas as under:

1. The District Magistrate of the area will ensure that only license holders [vendor(s)] registered with Delhi Jal Board carry out the cleaning, transport and disposal of septage/sludge from the septic tanks, drains etc. in their respective area of jurisdiction. The enforcement of these Regulations will be controlled by the Committee headed by the area District Magistrate [Deputy Commissioner (Revenue)]; however, the District Magistrate may co-opt Committee Members from various Government/Municipalities/Public Undertakings. The member of Committee from Delhi Jal Board will act as Member Secretary of the above mentioned Committee.

2. The license vendor(s) will engage only trained workers having valid certificate of training from the recognized institution or the department. The vendor will also ensure that required Safety Gadgets as specified in PEMS Rules-2013 are available and used at work place. Further, Standard Operating Procedure as in Part - A above shall be applicable in case worker scales down for cleaning, removal of blockage etc.

3. It shall be mandatory for each owner/occupier of the building to engage the services of only those vendor(s) which possess valid license issued by the Delhi Jal Board.

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32 DELHI GAZETTE : EXTRAORDINARY PART IV]

4. The owner/occupier shall confirm that the license issued to the vendor(s) is valid on the date of execution of work. She/he shall also append her/his signature to the collection record and vendor(s) shall append his signature on transport record annexed as Annexure - 4.

5. The fee for collection and transportation of Septic Tank Waste (septage) upto notified locations at SPS/STP as well as locations for disposal of septage shall be notified by the Designated Officer of Delhi Jal Board from time to time.

6. The Licensee vendor(s), not having the safety gadgets as mentioned above or demanding fee for collection and transportation of septage in excess of the fee prescribed by the Designated Officer of Delhi Jal Board shall render the licensee liable for cancellation of license and imposition of penalty prescribed for violation of these Regulations.

7. The Septage shall be transported only in the vehicles approved for this purposes by the Designated Officer of Delhi Jal Board.

8. The licensee vendor(s) shall ensure that there is no leakage/spillage of the septage during transportation, from the collection point to the notified location for disposal.

9. The vehicle carrying septage shall be fitted with required equipments to take care of pollution due to any accident during the movement of the vehicle from Collection point to the notified disposal location.

10. The licensee vendor(s) shall be fully and completely liable for any damage to any person, vehicles, property and environment in case of any accident or disaster.

11. The licensee vendor(s) shall be responsible for taking all the safety measures including provision of hand held gas detectors, gas masks, protective gear, oxygen mask with oxygen cylinder and first aid box etc. and such other measures as prescribed by the Designated Officer of Delhi Jal Board for grant of licensee for the people deployed for cleaning, collection and transportation of septage.

12. The licensee vendor(s) shall dispose of septage only at the locations notified by the Designated Officer of Delhi Jal Board as per notified time.

13. It shall be ensured by the licensee vendor(s) that no industrial waste is disposed of at the notified locations.

14. Any licensee vendor(s) found dumping septage other than the notified locations shall be liable to pay the penalty of Rs. 50,000/- or as notified from time-to-time, per default. The license shall be cancelled for two defaults.

15. The licensee vendor(s) shall be responsible for periodical training of the staff deployed in collection, transportation and disposal of the septage, use of protective equipment for taking measures to minimize the damage to the environment.

16. The licensee vendor(s) shall be responsible for ensuring that every person deployed under goes health check- up at least twice every year and submit record of the same to the Designated Officer of Delhi Jal Board at the time of renewal of license.

17. The worker deployed by the licensee vendor(s) shall be insured for minimum Rs.10 lacs towards the compensation to be paid in the eventuality of an accident during the process of cleaning, transportation and

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[PART IV DELHI GAZETTE : EXTRAORDINARY 33

disposal of septage as per PEMS ACT 2013 and APEX Courts order Dated 27.03.2013 in writ petition No583 of 2003.

18. A copy of license shall be prominently displayed on the vehicle used for transportation of septage. The vehicle/ container/tanker shall be painted with Yellow color duly marked with (the precaution) in Red Color

"SEPTIC TANK WASTE" (in English) and "मलकंुुंुं ुं ड" (in Hindi).

ANNEXURE-4

COLLECTION AND TRANSPORT RECORDS FORM

Sample Form to be filled by Licensee

i. Identification of Waste:

a) Volume

b) Type:__________ Septic Tank______________Others

c) Address

ii. Details of Waste Generator:

a) Name

b) Phone Number

c) Address

d) Pin The undersigned being duly authorized does hereby certify the accuracy of the source and type of wastewater collected.

Date___________________Signature of septage generator

iii. Details of Transporter/Operator:

a) Company Name

b) Permit No.

c) Vehicle License

d) Pump out date The above described wastewater was collected and disposed by me to the disposal facility name below and was discharged. I certify that the foregoing is true and correct.

e) Signature of authorized agent and title:____________________________

iv. Acceptance by__________________DJB's authorized SPS/STP

The above transporter delivered the described septage to this disposal facility and it was accepted. Disposal Date_______________Amount Collected from Transporter________ Signature of authorized signatory and title___________________________

NOTE: SUBJECT TO THE TERMS AND CONDITIONS OF DELHI WATER BOARD SEPTIC TANK WASTE

MANAGEMENT REGULATIONS 2015 AND ORDERS/GUIDELINES ISSUED BY THE BOARD UNDER

THESE REGULATIONS FROM TIME TO TIME.

Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi-110054.

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