Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Central Government extend the validity of the notification issued vide number S.O. 345(E), dated the 17th January, 2019 for a further period of one year- (Ministry of Environment and Forests) (18 Feb 2020)

MANU/ENVT/0025/2020

Environment

S.O.750(E).--WHEREAS, the Central Government in the erstwhile Ministry of Environment, Forest and Climate Change, in exercise of the powers conferred by sub-section (1) and clause (v) of sub-section (2) of section 3 of the Environment (Protection) Act, 1986 (29 of 1986), read with sub-rule (4) of rule 5 of the Environment (Protection) Rules, 1986, the Central Government has published notification for expediting prior environmental clearances to the projects for manufacturing of bio-ethanol for the purpose of blending with the petrol under the Ethonol Blending Programme vide number S.O. 345(E), dated the 17th January, 2019 to remain in force for a period of one year from the date of publication of the notification;

AND WHEREAS, the Ministry is in the receipt of representations for extension of validity of the notification for one more year to encourage to increase the ethanol production;

Now, therefore, in exercise of the powers conferred by sub-section (1) and clause (v) of sub-section (2) of section 3 of the Environment (Protection) Act, 1986 (29 of 1986), read with sub-rule (4) of rule 5 of the Environment (Protection) Rules, 1986, the Central Government, after having dispensed with the requirement of notice under clause (a) of sub-rule (3) of rule 5 of the said rules in public interest, for expediting production of Ethanol for its limited purpose of blending with petrol exclusively for its usage as bio-fuel, hereby extend the validity of the notification issued vide number S.O. 345(E), dated the 17th January, 2019 for a further period of one year from the date of publication of this notification in the Official Gazette.

Tags : VALIDITY   NOTIFICATION   EXTENSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved