SC: Repeated Anticipatory Bail Pleas Abuse Process and Reduce Litigation to a Gamble  ||  Supreme Court: State Officers Cannot Back Litigants Through Affidavits Against the Law  ||  Supreme Court: Accused Deserves Parity With Discharged Co-Accused if Evidence is Not Stronger  ||  SC Allows Euthanasia of Rabid Stray Dogs if Necessary and Protects Officials Acting in Good Faith  ||  Kerala High Court: University Syndicate Cannot Sue Chancellor as Both Form Same Legal Body  ||  Kerala High Court: Unsigned FIS is Admissible if Informant Confirms its Contents in Court  ||  J&K&L High Court: Purchaser’s Structure on Migrant Land Alone Cannot Block Sale Deed Registration  ||  Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law  ||  Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case  ||  Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies    

Air Quality Commission calls for strict implementation of RFID system at 13 toll plazas of Delhi- (Press Information Bureau) (29 Dec 2020)

MANU/PIBU/4347/2020

Environment

Commercial vehicles without RFID tags or inadequate balance in the tags will not be allowed entry from 01st January.

Move to help reduce vehicular pollution from vehicles entering Delhi.

The Radio Frequency Identification (RFID) system was set-up at 13 Toll Plazas in Delhi to control vehicular pollution from commercial vehicles entering Delhi. These 13 toll plazas contribute to about 70 % commercial vehicles entry to NCT of Delhi.

It was brought into the notice of the Commission for Air Quality Management for Delhi NCR and adjoining areas that RFID is not being fully implemented at 13 toll plazas in Delhi w.e.f. 14/08/2020 and waiver is being given to Commercial Vehicles without such RFID tags or inadequate balance in the tags.

Considering the pollution scenario in Delhi and the fact that commercial vehicles are important contributor to the vehicular pollution, South Delhi Municipal Corporation (SDMC) has been instructed to ensure RFID compliance at all the 13 toll plazas with effect from 01st January, 2021 and disallowing entry of vehicles without RFID tags or inadequate balance in the tags.

SDMC has also been directed to give adequate publicity and advance intimation to minimize inconvenience to the drivers of commercial vehicles entering Delhi.

Tags : STRICT IMPLEMENTATION   RFID SYSTEM   VEHICULAR POLLUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved