Registration of Importers as per provision of Plastic Waste Management Rules, 2016, as amended- (Ministry of Finance ) (17 Apr 2023)

MANU/CUST/0044/2023

Excise

1.Kind attention is invited to letter No. CP-20/94/2021-UPC-II-HO-CPCB-HO dated 24.03.2023 received from Central Pollution Control Board (CPCB) on the subject mentioned above (Copy enclosed).

2.1 As a background, importers of plastic packaging product or products with plastic packaging or carry bags or multi-layered packaging or plastic sheets or like require registration with CPCB/SPCB/PCC at the time of clearance.

2.2. The communication has brought out that difficulties are being faced by several importers, as their consignment is held up, as the registration on Centralised EPR portal is still under process.

2.3 In view of above, CPCB has requested concerned authorities to consider clearance of above-mentioned import consignments, based on the proof of submission of application for registration on the portal. The real-time status of the submitted application is also available in the National Dashboard section of the centralized EPR Portal (https://eprplastic.cpcb.gov.in/).

3. It is requested to sensitize the officers under your jurisdiction to take necessary action.

Tags : REGISTRATION IMPORTERS PROVISION