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State of Punjab - Act

The Punjab Water Prevention and Control of Pollution Rules, 1977

PUNJAB
India

The Punjab Water Prevention and Control of Pollution Rules, 1977

Rule THE-PUNJAB-WATER-PREVENTION-AND-CONTROL-OF-POLLUTION-RULES-1977 of 1977

  • Published on 12 February 1968
  • Commenced on 12 February 1968
  • [This is the version of this document from 12 February 1968.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Water Prevention and Control of Pollution Rules, 1977Published vide Punjab Government Notification No. GSR 109/CA.6/74/Section 64/77, datedPublic Works DepartmentNo. GSR 109/CA.6/74/Section 64/77. - In exercise or the powers conferred by Section 64 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974), the Governor of Punjab, after consultation with the Punjab State Board for the Prevention and Control of Water Pollution, is pleased to make the following rules, namely :-

Chapter 1

Preliminary

1. Short title and commencement.

(1)These rules may be called the [Punjab Water Prevention and Control of Pollution Rules, 1977.] [Substituted for the words 'Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977' vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires :-
(a)"Act" means the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974);
(b)"Board" means the Punjab State Board for the Prevention and Control of Water Pollution;
(c)"Chairman" means the chairman of the Board;
(cc)[ "consent fee" means the fee charged for the grant of consent by the Board; and;] [Inserted vide Punjab Notification No. G.S.R. 105/C/A/ 6/74/Amdendment (1)/81, dated 5.12.1981.].
(d)"Form" means a form set out in Schedule I;
(e)"Government" means the Government of the State of Punjab;
(ee)[ "investment" means the amount of capital invested in an industry on capital works including land, machinery and equipment;] [Inserted vide Punjab Notification No. G.S.R. 105/C/A/ 6/74/Amdendment (1)/81, dated 5.12.1981.].
(f)"member" means a member of the Board including the chairman;
(g)"member-secretary" means the member secretary of the Board;
(h)"meeting" means the meeting or an adjourned meeting of the Board;
(i)"section" means a section of the Act;
(j)"Schedule" means a schedule appended to these rules;
(k)"State Board Laboratory" means a laboratory established or recognised as such under sub-section (2) of Section 17;
(l)"State Water Laboratory" means a laboratory established under clause (a) of sub-section (1) of Section 52 or a laboratory or institute specified under clause (b) of the aforesaid sub-section to carry out the functions entrusted to the State Water Laboratory.;
(m)"year" means the financial year commencing on the first day of April.

Chapter 2

Terms and conditions of service the members of the Board and of Committees of the Board

3. Salaries, allowances and other conditions of service of chairman.

(1)In case the chairman is appointed from amongst Government employees, the terms and conditions of his service shall be such as may specified by the Government from time to time.
(2)In case the chairman is a non-official person :-
(i)he shall be paid a fixed salary [equivalent to the maximum of the scale of Chief Engineer in the Department of Public Works, Punjab] [Substituted for the words 'of two thousand seven hundred and fifty rupees' vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.] per month; and
(ii)the other terms and conditions of his service, including allowances payable to him, shall be such as may be specified by the Government from time to time and in the absence of being so specified such terms and conditions shall be, as far as may be, the same as are applicable to a Class I Officer of the corresponding status of the Government.
(3)The power to sanction casual leave and earned leave to the chairman shall vest in the Government.

4. Salaries, allowances and other conditions of service of member-Secretary.

(1)The member-Secretary shall be paid a monthly salary in the scale of [Rs. 15900-20600] [Substituted for 'Rs. 2100-100-2500' vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]
(2)[. The other terms and conditions of his service, including allowances payable to him, shall be such as may be specified by the Government from time to time, and in the absence of being so specified, such terms and conditions shall be, as far as may be the same, as are applicable to an officer getting the corresponding pay scale of Government :Provided that in case a person is appointed through direct recruitment to the said post, the conditions of maximum age limit applicable for initial recruitment in the State Government Service and knowledge of Punjabi upto Matriculation standard shall not be applicable.] [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]
(3)Terms and conditions of service of the member-Secretary appointed on deputation shall be regulated in accordance with the instructions issued by the Government from time to time.
(4)The power to sanction casual leave to the member-Secretary shall vest in the Chairman and the power to grant leave other than casual leave to him shall vest in the Government.

5. Terms and conditions of service of non-official member of the Board.

- The payment of travelling and daily allowances to the non-official members of the Board shall be regulated in accordance with the instructions issued by the Government, - vide Chief Secretary U.O. No. 688-Pol. (i) 68/3562, dated 12th February, 1968 or such instructions as may be issued by it, from time to time, in the behalf.

6. Terms and conditions of service of members of committees of Board as are not members of the Board.

- A person who is a member of a committee constituted under sub-section (1) of Section 9 but he is not a member of the Board shall, for attending the meetings of the committee, be paid travelling and daily allowances at the same rate at which these are admissible to a non- official member of the Board in case such person is a non-official and at the rates admissible to him as a Government employee in case he is a Government employee.

Chapter 3

Powers and duties of the Chairman and member-secretary and appointment of officers and employees

7. Powers and duties of chairman.

(1)The chairman shall have overall control over the day-to-day activities of the Board.
(2)
(i)The chairman may undertake tours within the State of Punjab for carrying out the functions of the Board :
Provided that he shall keep the Government, and the Board informed of his tours.
(ii)The chairman may, with the prior approval of the Government, visit any place in India or abroad and also keep the members of the Board informed of his tours.
(3)Subject to rules, if any, made under sub-section (3) of Section 12, the chairman shall have full powers in the matters of promotion, confirmation, transfer and termination of services of the officers and employees of the Board.
(4)Subject to over all sanctioned budget provision, the chairman shall have full power to administratively approve and sanction all estimates.

8. [ Creation and abolition of posts. [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]

- The Board may create such posts as it considers necessary for the efficient performance of its functions and may abolish any post so created :Provided that for the creation and abolition of the posts, in all the wings of Board, carrying the pay scale equal to the post of Assistant Environmental Engineer and above, the Board shall obtain prior approval of the Government.]

8A. [ Powers of Appointment. [Inserted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]

- The Board shall make the appointments to all the posts, in all the wings of the Board, carrying the pay scales less than that of the post of Assistant Environment Engineer, and the appointments to all the other posts, in all the wings of the Board, carrying pay scales equal to the post of Assistant Environment Engineer and above shall be made by the Government.]

9. Powers and duties of member-secretary.

- The member-secretary shall be subordinate to the chairman and shall, subject to the control of the Chairman, exercise the following powers, namely :-
(1)The member-secretary shall be incharge of all the confidential papers of the Board and shall be responsible for preserving them.
(2)The member-secretary shall produce such papers whenever so directed by the chairman or by the Board.
(3)The member-secretary shall make available to any member of the Board, for his perusal, any record of the Board.
(4)The member-secretary shall be entitled to call for the services of any officer or employee of the Board, and files, papers and documents for study from any department of the Board, as also to carry out inspection of any department at any time including checking of accounts, vouchers, bills and other records and stores pertaining to the Board.
(5)The member-secretary may withhold any payment, but every case in which payment is withheld shall, as soon as may be, be placed before the Board for its approval.
(6)The member-secretary shall make all arrangements for holding meetings of the Board and meetings of the committees constituted by the Board.
(7)All orders or instructions to be issued by the Board shall be authenticated by the member-secretary or any other officer authorised in this behalf by the chairman.
(8)The member-secretary shall authorise, sanction or pass all payments against allotments made or estimates sanctioned.
(9)The member-secretary shall write and maintain confidential reports of all Class I and Class II Officers of the Board and shall get them countersigned by the chairman.
(10)The member-secretary shall countersign the confidential reports of all Class III employees of the Board.
(11)
(i)The member-secretary shall sanction the annual increments of Class I and Class II Officers of the Board :
Provided that the increments of Class I and Class II Officers shall be withheld only with the approval of the chairman.
(ii)The annual increments of the employees of the Board other than those referred to in clause (i) shall be sanctioned by officers authorised in this behalf by the member-secretary.
(12)The member-secretary shall have full powers for according technical sanction to all estimates.
(13)The member-secretary shall exercise such other powers and perform such other functions as may be delegated to him from time to time either by the Board or by the chairman.

Chapter 4

Temporary association of persons with Board for particular purposes

10. Manner and purpose of association of persons with Board.

(1)The Board may invite any person whose assistance or advice it considers useful to obtain in performing any of its functions to participate in deliberations of any of its meetings.
(2)Any person associated by the Board under sub-rule (1) shall be paid such allowances as are admissible to the non-official members of the Board.
(3)Notwithstanding anything contained in sub-rule (2), if such person is a Government employee or an employee in a Government undertaking, he shall be paid such travelling and daily allowances as are admissible under relevant rules applicable to him.

Chapter 5

Consulting Engineer

11. Appointment of consulting engineer.

- For the purposes of assisting itself in the performance of its functions, the Board may appoint a consulting engineer to the Board for a specified of period not exceeding four months :Provided that the Board may, with the prior approval of the Government, extend the period of such appointment from time to time :Provided further that if at the time of the initial appointment the Board has reason to believe that the services of the consulting engineer would be required for a period of more than four months, the Board shall not make the appointment without the prior approval of the Government.

12. Power to terminate appointment.

- Notwithstanding the appointment of the consulting engineer for a specified period under Rule 11, the Board shall have the right to terminate the services of the consulting engineer before the expiry of the specified period, if, in the opinion of the Board, the consulting engineer is not discharging his duties properly or to the satisfaction of the Board or such a course of action is necessary in the public interest.

13. Emoluments of the consulting engineer.

- The Board may pay the consulting engineer suitable emoluments or fees depending on the nature of work, and the qualifications and experience of the consulting engineer :Provided that the Board shall not appoint any person as consulting engineer without the prior approval of the Government if the emoluments or fees payable to him exceed two thousand rupees per month.

14. Tours by consulting engineer.

- The consulting engineer may undertake tours within the State for the performance of the duties entrusted to him by the Board and in respect of such tours he shall be entitled to travelling and daily allowances as admissible to a Class I Officer of the Government. He shall, however, get the prior approval of the member-secretary to his tour programme.

15. Consulting engineer not to disclose information.

- The consulting engineer shall not disclose any information either given by the Board or obtained during the performance of the duties assigned to him either from the Board or otherwise to any person other than the Board without the written permission of the Board.

16. Duties and functions of consulting engineer.

- The consulting engineer shall discharge such duties and perform such functions as are assigned to him by the Board and it will be his duty to advise the Board on all technical matters referred to him by the Board.

Chapter 6

Budget of Board

17. Form of budget estimates.

(1)The budget in respect of the year next ensuing showing the estimated receipts and expenditure of the Board shall be prepared in Forms I, II, III and IV set out in Schedule I and submitted to the Government.
(2)The estimated receipts and expenditure shall be accompanied by the revised budget estimates for the current year.
(3)The budget shall be based, as far as may be, on the account heads specified in Schedule II.

18. Submission of budget estimates to Board.

(1)The budget estimates as compiled in accordance with rule 17 shall be placed by the member-secretary before the Board by the 5th October each year for approval.
(2)After approval of the budget estimates by the Board, four copies of the final budget proposals incorporating therein such modifications as have been decided upon by the Board shall be submitted to the Government by the 15th October each year.

19. Estimates of establishment expenditure and fixed recurring charges.

(1)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent and allowances shall provide for the gross sanctioned pay without deduction of any kind.
(2)To the estimates referred to in sub-rule (1) shall be added a suitable provision for leave salary based on past experience with due regard to the intention of the members of the staff in regard to leave as far as the same can be ascertained.
(3)If experience indicates that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilized, a suitable lumpsum deduction shall be made from the total amount estimated.

20.

No expenditure which is not covered by a provision in the sanctioned budged estimates, or which is likely to be in excess of the amount provided under any head, shall be incurred by the Board without provision being made by re-appropriation from some other head under which savings are firmly established and available.

21.

The Board shall incur expenditure out of the funds received by it in accordance with the Punjab Financial Rules and other instructions issued by the Government from time to time.

22.

The funds of the Board shall be operated by the member-secretary of the Board or in his absence by any officer authorised by the Board subject to the approval of the Government.

22A. [ Annual Report of the activities of the Board. [Inserted vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]

- The form of annual report of the year last ended, giving a true and full account of the activities of the Board during the previous financial year, shall conform to the particulars specified in Form IV-A.]

Chapter 7

Accounts of Board

23.

The annual statement of accounts of Board shall be in Forms V to IX.

Chapter 8

Report of Board Analyst

24.

When a sample of any water, sewage or trade effluent has been sent for analysis to a laboratory established or recognised by the Board, the Board analyst appointed under sub-section (3) of Section 53 shall analyse the sample and submit to the Board a report in triplicate in Form X of the result of such analysis.

Chapter 9

State Water Laboratory

25. Functions of State Water Laboratory.

- The State Water Laboratory shall cause to be analysed any samples of water, sewage or trade effluent received by it from any officer authorised by the Board for the purpose, and the findings shall be recorded in triplicate in Form XI.

26. Fees for report.

- The fees for each such report shall be such as may be notified by the Government from time to time.[Chapter 9A] [Chapter 9A added vide Punjab Notification No. G.S.R. 60/C.A./ 6/74/Sections 64 and 53/Amendment (4)/83, dated 15.6.1983.]Qualifications of Analysts

26A. Qualifications for Government Analyst and Board Analyst.

- A person shall not be qualified for appointment as Government Analyst or Board Analyst unless he -
(i)possesses B.Sc. Degree in Chemistry with experience of analysing the samples of water or of sewage or trade effluent in any teaching or research laboratory or in any Government laboratory for a minimum period of five years; or
(ii)possesses B.Sc. Degree in Chemical Engineering or Bio-Chemical Engineering or M.Sc. Degree in Chemistry or any equivalent qualification with an experience of analysing samples of water or sewage or trade effluent in a teaching or research laboratory or in a Government laboratory for a minimum period of two years.

Chapter 10

Power and functions of Board

27. Power to take samples.

- The Board or any officer empowered by it in this behalf shall have power to take for the purpose of analysis samples of water from any stream or well or samples of sewage or trade effluent which is passing from any plant or vessel or from or over any place into any such stream or well in the State.

28. Form of notice.

- A notice under clause (a) of sub-section (3) of Section 21 shall be in Form XII.

29. [ Application for Consent. [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]

(1)An application for obtaining the consent of the Board for establishing or taking any steps to establish any industry, operation or process or any treatment and disposal system or any extension or addition thereto which is likely to discharge sewage or trade effluent into a stream or well or sewer or on land (such discharge being hereinafter in this rule referred to as discharge of sewage), shall be made in Form XIII-B for the industries falling under Red Category, as notified by the Board from time to time, and in Form-XIII-C for the industries falling under Green Category, as notified by the Board from time to time, and for bringing into use any new or altered outlet for the discharge of sewage or beginning to make any new discharge of sewage under Section 25 or continuing of an existing discharge of sewage under Section 26, shall be made to the Board, in the case of any person other than a local body in From XIII, for the industries falling under Red Category, as notified by the Board from time to time, or in Form XIII-C for the industries falling under Green Category, as notified by the Board from time to time, and in the case of any local body, in Form XIII-A, which may be obtained from the office of the Board, on payment of twenty five rupees.
(2)The application under sub-rule (1) shall be accompanied by the amount of application fee as specified in Schedule-III appended to these rules. The Government may revise the application fee specified in the said Schedule-III from time to time.]

30. Procedure for making inquiry into application for consent.

(1)On receipt of an application for consent under Section 25 or Section 26, the Board may depute any of its officers, accompanied by as many assistants as may be necessary, to visit the premises of the applicant, to which such application relates, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such officer may consider necessary. Such officer may for that purpose, inspect any place where water or sewage or trade effluent is discharged by the applicant, or treatment plants, purification works, or disposal systems of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such treatment plants, purification works or disposal systems or any part thereof, that he considers necessary.
(2)Such officer shall, before visiting any premises of the applicant for the purpose of inspection under sub-rule (1), give notice to the applicant of his intention to do so in Form XIV. The applicant shall furnish to such officer all facilities that such officer may legitimately require for the purpose.
(3)An officer of the Board may, before or after carrying out an inspection under sub-rule (1), require the applicant to furnish to him, orally or in writing such additional information or clarification, or to produce before him such documents, as be may consider necessary for the purpose of investigation of the application and may, for that purpose, summon the applicant or his authorised agent to the office of the Board.

31. [ Grant and renewal of Consent. [Substituted vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]

(1)The Board may issue the consent referred to in rule 29 above, to any industry, for a period of one year, five years and fifteen years, to the applicant in Form-XV, subject to such conditions as are consistent with the provisions of section 25.
(2)If the Board is of the view that the water quality of a steam has suddenly deteriorated, it may clear the closing down of certain operations to prevent undue pollution in the stream as a temporary measure.
(3)The concerned industry shall get its consent renewed from the Board after the expiry of the period for which it has been granted by the Board under sub-rule (1). In case of any change in the nature of quantum of pollution load, due to change in their production process or expansion of the existing unit or any other reason, to such an extent that the existing pollution control facility becomes inadequate or inappropriate for the increased discharges, the industry shall obtain a fresh consent even before the expiry of the previous consent.]

32. [ Directions. [Rules 32 and 33 added vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]

(1)Any direction issued section 33-A shall be in writing.
(2)The direction shall specify the nature of action to be taken and the time within which it shall be complied with by the person, officer or authority, to whom such direction is given.
(3)The person, officer or authority to whom any direction is sought to be issued, shall be served with a copy of the direction and shall be given an opportunity of not less than fifteen days from the date of service of such notice, to file, with an Officer designated in this behalf, the objection, if any, to the issue of such direction.
(4)Where the direction is for the stoppage or regulation of electricity or water or any other service, affecting the carrying on of any industry, operation or process and is sought to be issued to an officer or an authority, as the case may be, a copy of the direction shall also be endorsed to the occupier, and objections, if any, filed by the occupier with an officer designated in this behalf, shall be dealt with in accordance with the procedure given under sub-rule (3), and sub-rule (5) of this rule:Provided that no opportunity of being heard, shall be given to the occupier, if he had already been heard with regard to the stoppage or regulation of electricity or water or any other service referred to above.
(5)The Board shall within a period of forty five days from the date of receipt of the objections, if any, or from the date upto which an opportunity is given to the person, officer or authority to file objections, whichever is earlier, after considering the objections, if any, accordingly decide to confirm or modify or not to issue the direction so given after giving reasons in writing.
(6)Where the Board is of the opinion that in view of the likelihood of a grave injury to the environment it is not expedient to provide an opportunity to file objections against the direction, it may for reasons to be recorded in writing, issue direction without providing such opportunity.
(7)A direction or notice thereof, as the case may be, required to be issued under this rule shall be deemed to be duly served :-
(a)Where the person to be served, is a company, if such direction or notice thereof, as the case may be, is addressed in the name of the company at its principal office or at its registered office or at the place of business as the case may be and is delivered in person or is sent by registered post;
(b)Where the person to be served is a serving Government Officer, if such direction or notice thereof, as the case may be, is addressed to that person, and a copy thereof is endorsed to the Head of Department or to the Secretary to Government, as the case may be, being incharge of the Department, in which for the time being the business relating to the Department is transacted in which said officer is employed, is delivered in person or is sent by registered post; and
(c)In any other case, if the direction or notice thereof, as the case may be, is addressed to the person to be served; and
(i)is delivered in person to him; or
(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or delivered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it related; or
(iii)is sent by registered post to that person.
Explanation. - For the purpose of this sub-rule :-
(a)'Company' means any body corporate and includes a firm or other association of individuals;
(b)'a Servant' is not a member of the family".

33. Manner of giving notice.

- The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely :-
(a)The notice shall be in writing in Form XVI;
(b)if the alleged offence has taken place in a Union Territory the person giving notice may send notice to :-
(i)the Central Board;
(ii)the Ministry of Environment and Forests (represented by the Secretary to Government of India); and
(iii)The Administrator of the Union Territory (represented by the Secretary Head Incharge of Environment);
(c)the notice shall be sent by registered post with acknowledgement due; and
(d)the period of sixty days specified in clause (b) sub-section (1) of section 49 of the Act, shall be reckoned from the date, it is first received by one of the authorities specified in clause (b).]

I

Form IState Board for the Prevention and Control of Water PollutionDetailed Budget Estimates for the year 19__.(See rule 17)Administration
(Expenditure){|
|-| Heads of Account| Actuals for the past three years| Sanctioned estimate for the current year 19__| Actual expenditure of last six months of year 19__| Actual expenditure of six months of the current year 19__| Revised estimate for the current year 19__| Budget estimate for the next year 19__| Variations between columns 5 & 8| Variations between columns 8 & 9| Explanation for columns 10 & 11|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12|-|||||||||||||}Form IIState Board for the Prevention and Control of Water PollutionEstablishmentStatement of details of provision proposed for Pay of Officer/Establishment for the year____________________(See rule 17)
    Sanctioned pay of the post   Increment falling due within the year    
Name and designation Reference to page of estimate form Minimum Maximum Actual pay of the person concerned due on Ist April, nextyear Amount of provision for the year at the rate given in column3(c) Date of increment Rate of increment Amount of increment Total provision for the year i.e. total of columns 4 and 5(c) Remarks
    (a) (b) (c) (a) (b) (c)    
1 2   3   4   5   6 7
                     
Form IIIState Board for the Prevention and Control of Water Pollution(Nominal Rolls)(See rule 17)
            R.E.19 19/B.E. 19 19
Name and designation Pay Dearness allowance City compensatory allowance House Rent allowances Overtime allowance Children educational allowance Leave travel concession Other allowances Total
1 2 3 4 5 6 7 8 9 10
                   
Form IVState Board for the Prevention and Control of Water PollutionAbstract of Nominal Rolls(See rule 17)
Actual sanctioned strength as on 1st March, 19__ Particulars of posts Sanctioned Grant 19 Budget40 Revised 19 Estimated 19 Budget 19 Estimates 19 Explanation for the difference between sanctioned BudgetGrant, Revised Estimates and Budget Estimates
|- No. of posts included Pay and allowances No. of posts included Pay and allowances No. of posts Pay and allowances
1 2 3 4 5 6 7 8 9
I. Officers -              
(a) Posts filled ..            
    |- (b) Posts vacant ..            
  |- Total I Officers ..            
  |- II. Establishment -              
(a) Posts filled ..            
  |- (b) Posts vacant ..            
  |- Total II Establishment ..            
    |- III. Class IV - ..            
(a) Posts filled ..            
  |- (b) Posts vacant ..            
  |- Total III-Class I ..            
  |- Grand Total-I, II and III ..            
Form IV-A(See rule 22-A)Punjab Pollution Control BoardAnnual Report for the Financial YearApril 1, 19_____ to March 31, 19____
      Annexures
CHAPTER - 1. Introduction 1. Members of the Board.
CHAPTER - 2. Constitution of the Board including changes therein 2. Organisation chart.
CHAPTER - 3. Meeting of the Board with major decisions taken therein 3. Staff strength including recruitment.
CHAPTER - 4. Committees constituted by the Board and their activities. 4. Publications.
CHAPTER - 5. Monitoring Network for Air, Water and Soil quality 5. Training courses/Seminars/Work-shops organised or attended.
CHAPTER - 6. Present state of environment, environmental problems andcounter measures 6. Consents to establish industries
CHAPTER - 7. Environmental Research 7. Consents to operate industries
CHAPTER - 8. Environmental Training.    
CHAPTER - 9. Environmental awareness and public participation.    
CHAPTER - 10. Environmental Standards including time schedule for theirenforcement.    
Form VPunjab State Board for the Prevention and Control of Water PollutionReceipts and Payments for the year ending------------(See rule 23)
Previous Year Receipts Previous Year Payment
(1) (2) (3) (4)
Opening Balance .. .. 1. Capital Expenditure -  
I. Grants received -   (i) Works  
(a) from Government .. (ii) Fixed Assets  
(b) from other agencies .. (iii) Other Assets -  
II. Fees ..   (a) Laboratory Equipment  
    (b) Vehicles  
    (c) Furniture and Fixtures  
    (d) Scientific Instruments and office Appliances  
    (e) Tools and Plant  
III. Fines and forfeitures   2. Revenue Expenditure -  
IV. Interest on investments   (A) Administrative -  
V. Miscellaneous Receipts   (i) Pay of Officers  
VI. Miscellaneous Advances   (ii) Pay of Establishment  
VII. Deposits .. (iii) Allowances and Honoraria  
Total .. (iv) Leave Salary and Pension Contribution  
    (v) Contingent Expenditure  
    Deduct - Recoveries ..
    (3) (i) Board Laboratory  
    (ii) Charges to be paid to the State Water Laboratory  
    (C) Running and Maintenance of Vehicles  
    (D) Maintenance and Repairs -  
    (i) Buildings and Land, Drainage (including rents, if any)  
    (ii) Works ..
    (iii) Furniture and Fixtures  
    (iv) Scientific Instruments and office appliances  
    (v) Tools and Plant ..
    (vi) Temporary Works (including maintenance and repairs)  
    (E) Fees to Consultants and Specialists  
    (F) Law Charges ..
    (G) Miscellaneous ..
    (H) Fees for Audit ..
    3. Purchases ..
    4. Miscellaneous ..
    5. Advances ..
    6. Deposits ..
    Closing Balance ..
    Total ..
Form VIState Board for the Prevention and Control of Water Pollution(Annual Statement of Account)Income and Expenditure Account for the year ending 31st March, 19__(See rule 23)
Previous year Expenditure Details Total of Sub-Head Total of Major Head Previous year Income Details Total of Sub-Head Total of Major Head
1 2 3 4 5 6 7 8
    Rs Rs     Rs Rs
  Revenue Expenditure            
  (A) Administrative -       By -    
  (i) Pay of Officers ..     (I) Grants received -    
  (ii) Pay of Establishment ..     (a) From Government    
  (iii) Allowances and Honoraria ..     (b) From other agencies    
               
  (iv) Leave Salary and Pension Contributions       Total |-   (v) Board's Contribution to the Staff Provident Fund       Less - Amount utilised for Capital expenditure    
  (vi) Contingent expenditure       Net grant available for Revenue expenditure    
  Deduct - Recoveries       (II) Fees -    
  (B) Running expenses of Laboratories -       (III) Service Rental Charges    
  (i) Main Laboratory       (IV) Fines and Forfeitures    
  (ii) Payments to be made to State Water Laboratory       (V) Interest on investments    
  (C) Running and Maintenance of Vehicles       (VI) Miscellaneous Receipts    
  (D) Maintenance and Repairs -       (VII) Excess of expenditure over income    
  (i) Buildings and Land Drainage       Total |-   (ii) Works            
  (iii) Furniture and Fixtures            
  (iv) Scientific instruments and office appliances            
  (v) Tools and Plant            
  (E) Temporary Works            
  (including Maintenance and Repairs)            
  (F) Fees to Consultants and Specialists            
  (G) Law Charges            
  (H) Depreciation -            
  (i) Buildings            
  (ii) Laboratory Equipment            
  (iii) Vehicles            
  (iv) Furniture and Fixtures            
  (v) Scientific instruments and office appliances            
  (vi) Tools and Plants            
  (I) Miscellaneous -            
  (i) Write off of losses (as per details in the statementattached)            
  (ii) Other miscellaneous expenditure            
  (J) Fees for Audit            
  (K) Excess of Income over expenditure            
  Total            
  Accounts Officer Member-Secretary Chairman
Form VIIState Board for the Prevention and Control of Water PollutionAnnual Statement of AccountsBalance Select as on 31st March, 19__(See rule 23)
Capital and Liabilities         Property and Assets
Previous Year Details Total of sub-head Total of major head Previous Year Details Total of sub-head Total of Major head
1 2 3 4 5 6 7 8
  A. Capital Fund---------       1. Works--------    
  (i) Grants received from Government for capital expenditure -       (As per Form VIII)    
  (a) Amount utilized upto 31st March 19__       2. Fixed Assets (As per Form IX)    
  (b) Unutilised balance on 31st March 19__       (a) Value of land provided by Government (at cost)    
  (ii) Grant from other agencies for capital expenditure -       (b) Buildings -    
  (a) Amount utilised upto 31st March 19__       Balance as per last Balance sheet    
  (b) Unutilised balance on 31st March 19__       Additions during the year    
| | | | | |-   (iii) Value of land provided by Government (per contra)       Total ..    
| | | | | |-           Less :    
  B. Capital Receipts       Depreciation during the year    
| | | | | |-   C. (i) Deposits received for works from outside bodies       Total ..    
| | | | | |-   Deposits       3. Other Assets (As per Form IX)    
  Less Expenditure            
  (ii) Other deposits       (a) Laboratory Equipment as per last Balance sheet - Additionduring the year    
| | | | | |-   D. Amount due       Total    
| | | | | |-   1. Purchases       Less : Depreciation during the year    
  2. Others            
| | | | | |-   E. Excess of Income over expenditure upto 31st of March,19__Add for the year       Total    
  Deduct - Excess of Expenditure over income       (b) Vehicles as per last Balance sheetAdditions during theyear    
          Less Depreciation during the year    
| | | | | |-           Total    
| | | | | |-           (c) Furniture and Fixtures -
          As per last Balance sheet
          Additions during the year
| | | | | |-           Total    
| | | | | |-           Less Depreciation during the year    
| | | | | |-           Total    
| | | | | |-           (d) Scientific Instruments and office appliances -    
          As per last Balance sheet    
          Additions during the year    
| | | | | |-           Total    
| | | | | |-           (c) Tools and plants -    
          As per last Balance sheet    
          Additions during the year    
| | | | | |-           Total    
| | | | | |-           Less Depreciation during the year    
| | | | | |-           Total    
| | | | | |-           4. Sundry Debtors -    
          (i) Amounts due from outside bodies for expenditure incurred-    
          Expenditure    
          Less amount received    
          (ii) Other Sundry debtors    
          5. Advances -    
          (v) Miscellaneous Advances    
          (b) Other Amounts recoverable    
          Cash -    
          (a) Notice/short term Deposits    
          (b) Cash in Bank    
          (c) Cash in transit    
  Total       Total    
  Accounts Officer Member-Secretary Chairman
Form VIIIState Board for the Prevention and Control of Water PollutionAnnual Statement of AccountsExpenditure on works as on 31st March, 19__(Item I - Assets of the Balance Sheet)(See rule 23)
    Upto 31st March, 19__ During the year 19__ Upto 31st March, 19__
    |- Sr. No. Name of work                
    Direct Expenditure Overhead Charges Total Expenditure Direct Expenditure Overhead Charges Total Expenditure Direct Expenditure Overhead Charges Total Expenditure
  Total                  
Accounts Officer Member-Secretary Chairman
Form IXState Board for the Prevention and Control of Water PollutionAnnual Statement of AccountsFixed Assets as on 31st March, 19__, (Item 2 - Assets of the Balance Sheet).Other Assets as on 31st March, 19__, (Item 3 - Assets of the Balance Sheets).(See rule 23)
Sr. No. Particulars of Assets Balance as on 31st March, 19__ Additions during the year Total Depreciation during the year Sales or write off during the year Balance as on 31st March, 19__ Cumulative Depreciation as on 31st March, 19__
                 
Accounts Officer Member-Secretary Chairman
Form XReport by the State Board Analyst(See rule 24)Report No.______________________Dated, the__________________19__.I hereby certify that I, (I)_________________________State Board Analyst duly appointed under sub-section (3) of service 53 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974) received on the (II)______________ day of___________________19________from (III)___________________ a sample of____________for analysis. The sample was in a condition fit for analysis to be as follows : -
(V)__________________________________________________________
_____________________________________________________________The condition of the seals, fastening and container on receipt was as follows :-__________________________________________________________________________________________________________________________Signed this_______________day of_____________19
(Signature)State Board Analyst.
Address__________________________________________________To_________________________________________________________________________________________________________________________
(I)Here write the full name of the State Board Analyst.
(II)Here write the date of receipt of the sample.
(III)Here write the name of the Board or person or body of persons or officer from whom the sample was received.
(IV)Here write the date of analysis.
(V)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.
Form XIReport by the Government Analyst(See rule 25)Report No._______________________Dated, the____________________19__I hereby certify that I, (I)_____________________Government analyst duly appointed under sub-section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974) received on the (II) _____________day of ___________________19__. (III)___________________________a sample of _______________________for analysis. The sample was in a condition fit for analysis reported below.I further certify that I have analysed the aforementioned sample, on (IV)___________and declare the result of the analysis to be as follows :-
(V)___________________________________________________________
_____________________________________________________________The condition of the seals, fastening and container on receipt was as follows :-__________________________________________________________________________________________________________________________Signed this------------------day of------------------19__
(Signature)(Government Analyst)
Address _____________________________________________To____________________________________________________________________________________________________________________
(I)Here write the full name of the Government Analyst.
(II)Here write the date of receipt of the sample.
(III)Here write the name of the Board or person or body of persons or officer from whom the sample was received.
(IV)Here write the date of analysis.
(V)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.
Form XIIState Board for the Prevention and Control of Water PollutionNotice of intention to have sample analysed(See rule 28)To________________________________________________________________________Take notice that it is intended to have analysed the sample of water/ sewage effluent/trade effluent which is being taken today the______________day of------------------19 from (I)__________________________________________________________________________________________________________________________________________________________________________________________Name and Designation of the person who takes the sample._______________________________________________________________
(I)Here specify the stream, well, plant, vessel or place from where the sample is taken.
Form XIII(See rule 29)(to be submitted in triplicate)Proforma for obtaining of consent to operate under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974. (For Red Category).From------------------------------------------------------------------------------------------------------------------------------------------------------ToThe Member-Secretary,Punjab Pollution Control Board,Nabha Road, Patiala.Sir,I/We hereby apply for consent/renewal of consent in the enclosed Form XIII under Section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974, to operate an outlet/altered outlet for discharge of sewage/trade effluent from the premises of M/s----------------------------------------------------------------------------- ------------------------------------------------------------------------------------------------ for a period of---------------------years.
(2)The annexure, appendix, other particulars and plans are attached herewith in triplicate.
(3)I/We further declare that the information furnished in the annexure/appendix, plans and other particulars are correct to the best of my/our knowledge.
(4)I/We hereby submit that in case of a change either of the point or the quantity of emission/discharge or of its quality a fresh application for consent shall be made and until such consent is granted, no change shall be made.
(5)I/We hereby agree to submit to the Board application for renewal of consent 3 months in advance of the date of expiry of consented period for discharges to be continued thereafter.
(6)I/We undertake to furnish any other information within one month of its being called for the by the Board.Yours faithfully,SignatureName of Applicant------------------------Address of Applicant------------------------------------------------------------------------------Accompaniments -
(i)Index/site plan;
(ii)Topographical map/Location map;
(iii)Detailed layout plan of different processes, point sources of effluent and location of final outlet;
(iv)Process flow sheet;
(v)Details of water pollution control devices provided;
(vi)Receiving water quality report, if required;
(vii)Latest effluent analysis report;
(viii)Latest capital investment certificate/copy of balance sheet;
(ix)Copy of article of memorandum of Association/Partnership deed;
(x)Copy of Registration certificate;
(xi)Draft No. -----------------------dated------------------for Rs.-------------drawn on----------------as application fee.
Annexure to Form XIIIThe Water (Prevention and Control of Pollution) Act, 1974Section 25/26 (Application form for consent to operate)For office use
Code No. |- Date of Receipt |- Date of issue of consent |- Consent No. and Date |- Date of Renewal  
Section A : General Information  
A.1 Applicant (Occupier) :  
Full Name  
b) Address for correspondence address of Regd. Office  
Telephone No. -----------------  
(c) Capacity in which making application.  
A.2. Industrial Premises in Which Sewage Originates :  
(a) Location of premises.  
(b) Location (Residential/Industrial)  
FEZ. Commercial.  
(c) Postal address of premises.  
(d) International standard industry classification numberL/M/S and name of industrial process carried on the premises (ifavailable).  
(e) Category under which the industry falls L/M/S
(f) Product(s) of the industrial process--  
(i) Full name of Managing Director orequivalent/Directors/Partners.  
(g) Total investment in the industry and year of investment.  
(h) Date of commissioning of the industry.  
Section B : Details of Industrial Process and of Dischargeor Deposit :  
B.1 Describe industrial process for which sewage arises.Attach flow chart of sewage.  
B.2 State numbers of discharge points of sewage.  
B.3 In respect of each discharge point give particulars ofthe quantity and point at which the discharge or deposit entersthe inland water or public drains or public sewer or on land forirrigation.  
B.4 Describe method of treatment applied to the discharge ordeposit :-  
(a) Before it leaves the premises;  
(b) Between leaving the premises and reaching a dischargepoint and state the effluent standards which the treatment isdesigned to achieve.  
B.5 If there is a plant on the premises for treatingindustrial waste from premises.  
Describe any stand-by facilities available in the event ofbreakdown of the plant.  
B.6 (a) Time Bound Programme for pollution control.  
(b) Chemicals consumed in control of pollution.  
(c) Energy consumed in control of pollution.  
(d) Expenditure incurred on control of pollution.  
B.7 Specify one or more point in the premises at whichsamples of any discharge or deposit from the premises may betaken by the Board as being representative of the quality andquantity of the discharge or deposit.  
B.8 Are flow rates of the discharge or deposit measured ? Yes/No.
If yes, state method of measurement.  
B.9 If the discharge or deposit continuous or intermittent. Continuous/Intermittent.
If intermittent, state the period during which the dischargeor deposit is made on a working day to day or seasonally,describe how.  
Section C : Characteristics :  
C.1 Are characteristics of the discharge or deposit measured. Yes/No.
If yes, list characteristics which are measured.  
C.2 If the characteristics of the discharge or deposit aremeasured after treatment complete the following table withrespect to characteristics so measured over the 12 (twelve)months immediately preceding the application.  
Parameters Unit Mean Minimum Maximum
Flow Rate M3/day      
5-day biochemical oxygen demand mg/1      
Chemical oxygen demand mg/1      
Suspended solids mg/1      
Oil and Grease mg/1      
Heavy metals (Specify below) mg/1      
Temperature PH °C      
Note : If discharge or deposit commenced less than 12 months before application complete the above table for such period as the discharge or deposit existed.
before the application specify any heavy metals included above----------.  
C.3 (a) Are facilities available with the applicant forcarrying out the following tests of the waste waters.  
    Existing Proposed  
(i) Physical Yes/No Yes/No
(ii) Chemical Yes/No Yes/No
(iii) Bacteriological Yes/No Yes/No
(iv) Toxicological Yes/No Yes/No
(b) If yes whether the laboratory has been approved by theState Pollution Control Board.  
(c) If not approved, details of equipments available.  
C.4 List raw materials used in the industrial process carriedon the premises and their total quantities used in the 12(Twelve) months preceding the application.  
Sr.No. Raw material and chemicals Consumption in tonnes/day
i    
ii    
iii    
iv    
C.4 (a) List of products/by-products.
Sr.No. Name of product/by-product Production (Tonnes/day)
i    
ii    
iii    
iv    
Note : See note to section C.2.
C.5 List of all components of the discharge or deposit that may be volatile, inflammable or toxic. Estimate the concentration of each component and state the source of data on which the estimates are based.
Component Unit Concentration in Discharge
    Mean Minimum Maximum
         
(Applicable to large and medium industry).
C.6 State Details for solid wastes :
Description Quantity Method of Collection Method of Disposal
i Seasonal Wastes      
ii Spillage      
iii Rejected Materials      
D.1 (a) Source of water of supply (State the name of river orLake or any other source)  
(b) State the quantity of water consumed (in lts./day)  
Break up of quantity of water used.  
(i) For process (Lts./day)  
(ii) For washing (Lts./day)  
(iii) For cooling (Lts./day)  
(iv) For spraying in minepits (Lts./day)  
(v) As boiler feed (Lts./day)  
(vi) For Domestic purpose (Lts./day)  
(vii) For Agricultural purposes (Lts./day)  
(viii) Other uses (specify) (Lts./day)  
D.2 Waste water Discharge (in m3/day)  
(a) Waste water discharge from  
(i) Process  
(ii) Washing  
(iii) Cooling  
(iv) Sanitary/sewage from toilets/sullage from hand washingetc.  
(v) Any other source  
(b) (i) Amount of water lost in evaporation (in terms of %ageof total water usage)  
(ii) Amount of water lost in the product (in terms of %age oftotal water usage)  
(iii) Total of (i) and (ii) above  
D.3 (a) Do you propose to re-circulate any or all of theabove streams, if yes, give details of the same.  
(b) Quantity of water in re-circulation (m3/day)  
D.4 Details of treatment provided to waste water beforedischarge.  
(i) Treatment of effluent generated from the process  
(ii) Treatment of effluent generated from washing.  
(iii) Treatment of effluent generated from water scrubbersetc.  
(iv) Treatment of domestic effluent.  
D.5 Point of final disposal of waste water Mode of disposal Quantity (in m3/day)
(i) Onto land for irrigation/plantation and area of landavailable  
(ii) Public sewer  
(iii) Inland surface waters  
(iv) River (give name)  
(v) Choe (give name)  
(vi) Drain (give name)  
(vii) Nallah (give name)  
(viii) Any other - (specify)  
D.6(a) Are the effluents from the industry or any processtoxic ?  
(b) If yes,  
(i) Volume of this effluent  
(ii) Proposed treatment  
(c) State if the industrial effluent is  
(i) Having unpleasant smell Yes/No
(ii) Irritating Yes/No
(iii) Corrosive Yes/No
(iv) With colours Yes/No
(d) Is there any sudden change of temperature of effluentexceeding 100 °C at any time ? Yes/No
(e) Is there any change of run away reaction in their process?, Yes/No  
(f) What is the maximum storage of hazardous chemicals inyour industry ?  
(g) Brief description of hazard management measures (attachcopies of in-plant emergency plan).  
Section E : Location of Industrial Premises of DischargePoint and Proposed Sampling Point :  
E.1 Draw in the space provided, or on separate sheet, asketch plan, as nearly as possible to scale showing the locationof the industrial premises or of the building in which they aresituated (i) premises are part of a larger building on the plan--------------------  
(a) Show the relationship of the premises of building to thenearest major road intersection and name the roads or show therelationship of the premises or building to readily identifiablelandmark;  
(b) Show any public drain, public sewer, or inland watersadjacent to the premises or building; and  
(c) Mark the location of every discharge point.  
E.2 State whether storm water drains are kept separate fromindustrial/domestic effluent drains Yes/No
E.3 Draw in the space provided, or on a separate sheet asecond sketch plan, as nearly as possible to scale showing thelay out of the industrial premises on the plan.  
(a) Show the location of any one site treatment plant;  
(b) Mark the location of every proposed sampling point.  
Section F : Declaration  
1. I/We hereby certify that the particulars given above arecorrect to the best of my/our knowledge and belief.  
Occupier Manager of Industrial enterprise.
Signature/s--------------------------------- ------------------------------------------
Name/s------------------------------------- ------------------------------------------
(Block Letters)  
Date------------------------------------ -------------------------
Form XIII-A(To be submitted in triplicate)(See rule 29)Application for consent for Discharge/Continuation of Discharge Under Sections 25/26 of the Water (Prevention and Control of Pollution) Act, 1974From :To,The Member Secretary,Punjab State Board for the Preventionand Control of Water Pollution, Patiala.Sir,I, on behalf of the __________________________ (name of the local body) hereby apply for consent under Sections 25/26 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974) to bring into use any new or altered outlets for the discharge of sewage from land/premises owned by ____________ for a period upto ____________ as per details given in the Annexures.

2.

The annexure, appendices, other particulars and plans are attached herewith in triplicate.

3. I further declare that the information furnished in the Annexure/Appendices, and plans is correct to the best of my/our knowledge.

4. I hereby submit that in case of change of either of point or the quantity of discharge or its quality, a fresh application for CONSENT shall be made and until such CONSENT is granted, no change shall be made.

5. I hereby agree to submit to the Board, an application for renewal of CONSENT one month in advance of the date of expiry of the consented period for outlet/discharge, if be continued thereafter.

6. I undertake to furnish any other information within one month of its being called for by the Board.

Yours faithfully,Signature ____________________Designation on behalf of___________________(name and address or the local body)Accompaniments :(i)Index/site plan.(ii)Detailed layout plan showing sources of water supply rivers, water treatment works, storm drains, nallahs and sewage/effluent treatment works etc.(iii)Sewage treatment flow sheet.(iv)Copy of latest analysis report of sewage/effluent.(v)Draft No.___________ Dated______________ for Rs. _________________ drawn on _____________________ as consent fee.Annexure to Form XIII-A
Outlet/discharge ExistingNew/Altered
Note :- Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto shall be liable to be punished under the Act.While filling this Annexure the applicant shall for such of the items not pertaining to his activity shall state "Not applicable" against the relevant one and not leave blank.
1. Full Name of applicant with Designation. Telephone No.
2. Full Name of Local Body with address. TelephoneNo._______________Telegraphicaddress_____________________
3. Month and year from which local body is functioning.    
4. Status of local body : Corporation/Municipality Class-A,Class-B/Class-C/City/Cantonment Board/Gram Panchayat/any otherlocal Authority.
5. (a) Population    
  (i) As per latest census records :    
  (ii) Present population :    
  (b) Population covered under regular sewerage facilities :    
6. (i) No. of industries within the jurisdiction of local body :    
  (ii) No. of industries discharging effluent in sewers/gutters.    
7. (a) Source of water supply for the following use :    
  (i) Domestic    
  (ii) Industrial    
  (iii) Others (specify) :    
  (b) Whether water supply is treated.    
  (c) If yes, give details :    
  (d) Is the drinking water supplied to public regularly anlysedand declared safe by a competent authority ? Yes/No  
  (e) Give details of the Chemical and bacteriological analysisof the water supplied to the public (attach analysis report)    
8. State daily quantity of water in kilo-litres utilised for thefollowing uses :-    
  (a) Domestic :    
  (b) Industrial :    
  (c) Other (Specify) :    
  (d) Total :    
9. State the daily maximum quantity of effluents in kilo-litresarising from the local body for which the application is made :    
  (a) Sewage :    
  (b) Sullage :    
  (c) Industrial effluents :    
  (d) Total :    
10. State whether storm water drains are kept separate from sewage: Yes/No  
11. (a) Is Industrial effluent allowed to get mixed in domesticeffluent ? Yes/No  
  (b) If yes, state the ratio Domestic : Industrial    
12.. State, if any treatment for sewage is made : Yes/No  
  (i) If yes state the process of treatment in brief(separately) :    
  (ii) If no, give proposals and time bound programme :    
13. Is there any provision for disposal of : Already made Proposed to be made
  (a) Sewage over land for irrigation : Yes/No Yes/No
  (b) State area of land used in hectare for    
  (a) above :    
14. Give quantitative disposal of sewage in kilo-litres per dayinto places mentioned below :- Domestic Industrial Combined
  (i) Stream/river    
  (ii) On land for irrigtion    
  (iii) Lake/Pond    
15. (a) Is sufficient land available/can be made available in caseusing sewage on land for irrigation have to be considered ? Yes/No  
  (b) If yes, area of land available :    
16. Give details of compositionof sewage before treatment andafter treatment Before treatment After treatment
  (i) B.O.D. 5 days 20°C mg/1    
  (ii) Total suspended solids mg/1    
Notes :- (1) Furnish a copy of analysis report of representative sample carried out by a competent laboratory.
(2)Methods of determination as approved by the Board will be followed for determination of above mentioned parameters.
(3)In case of local bodies accepting industrial effluents into municipal sewage system the Board may prescribe additional parameters for submission of analysis reports.
17. State the details of solids waste in MT/days :
Description Garbage/Refuse Night soil septic tank sludge Industrial solid waste Sludge from water/waste treatment plants
(a) Quantity
(i) Mechanical Mannual
(ii) No. of lorries takers used/day
(iii) No. of persons employed
(c) Method of disposal :
(i) Sanitary LAND filling reclamation
(ii) Composting
(iii) Incineration
(iv) Any other
(d) Areas used/available/for handling/disposal of solid wastes
Signature__________Name and Designationof Applicant ________On behalf of ________Name and address __of the ____________Local Body________Form XIII-B[See rule 29(1)]Punjab Pollution Control Board(Common proforma for obtaining consent to establish (NOC) under section 25 of the Water (Prevention and Control of Pollution), Act, 1974 and under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981.(To be submitted in Triplicate)
For Office Use
Code No. |- Date of Receipt |- Consent No. and Dt. |- Valid up to  
To be filled by the Applicant
I. General :    
1. Name and address of the industry :   |- 2. Present address for correspondence :   |- Phone:   |- Fax:   |- 3. Name and address of applicant for : industrial licence   |- 4. Name of Directors/Partners :   |- 5. Date on which letter of intent was issued :    
6. Likely date of commissioning :    
7. Capital investment/Project Cost :    
     
II. Location :    
1. Give the location of the industry with complete address    
2. Area of land proposed to be acquired/already aquired    
3. Is the land situated within any Municipal Jurisdiction ?   Yes/No
4. Is the land situated outside the Lal Lakir of nearestvillage ?    
5. Is the land situated in an approved IndustrialZone/Industrial estate/Focal Point/FEZ area ?   Yes/No
     
III. Products and Raw Material Details:    
1. List of main products proposed to be produced withdesigned daily production capacity   Daily Production|- 2. List of by-products proposed to be produced with dailyproduction capacity   Daily Production|- 3. List of all raw materials with daily consumption at fullproduction capacity   Daily Production|- 4. List of all processing chemical materials consumed withexpected quantities   Daily Production|-      
IV. Manufacturing Process :    
Brief description of the process technology to be utilizedwith a process flow chart    
     
V. Power Load Requirement :    
     
VI. Domestic Services :    
1. Number of persons to be served    
2. Water-supply source and daily consumption m3/day    
3. Sewage Collection System   Sewer/Open drains/combined with industrial/separate.
4. Sewerage treatment,   Separate/with industrial effluent.
     
VII. Water Requirement :    
1. Source of water-supply   Own Tubewell/Municipal Supply/other source.
2. Average daily consumption of water for -   Average/Quantity m3/day Maximum m3/hr.
(i) Process :    
(ii) Washings :    
(iii) Cooling :    
(iv) Domestic :    
(v) Others : Total |-    
VIII. Waste Water Discharge :
1.Waste water discharge - : Average M3/hr. Maximum M3/hr.
Process :    
Washing :    
Cooling :    
Domestic/Sewage from toilets/sullage from hand washing etc.) :    
Others :    
Total :    
2. Does industry propose to recirculate any or all of theabove waste streams.   Yes/No
3. If yes, (i) Quantity to be recirculated-cooling water   m3/day
(ii) Quantity to be recirculated - trade effluent   m3/day
4. (i) whether effluents need any treatment   Yes/No
(ii) If yes, whether conventional or special (Give detaileddescription)    
5. Point of final discharge (in case of water body give name,if for irrigation on land give area in Hectare)   On land for irrigation/land/Public Sewer/River/Choe/stream/Drain/Nallah.
IX. Waste Water Characteristics (if available) :
1. Indicate characteristics of waste water to be discharged-   Before treatment After treatment
(i) Temperature      
(ii) pH      
(iii) Ton      
(iv) Total suspended solids mg/1. mg/1.    
(v) Total dissolved solids mg/1.      
(vi) BOD mg/1.    
(vii) COD mg/1.    
(viii) Heavy metals (Ni Cr Zn Hg etc.)      
(ix) Cyanide mg/1.    
(x) Others      
2. Other toxic substances, proposed to be discharged ?  
Please specify nature and concentration (inorganics, organics including pesticides and organo chloro-compounds, henols, lignin, mercaptans, heavy metals and radio-active substances)  
X. Solid Waste :
    Process Treatment Plant Fuel burnings
1. Total quantity of solid wastes in tonnes per day      
2. Method proposed for disposal including treatment plantsludge      
  (Land fill/Dumping/Composting/Incinerator)      
XI. Sources of Air Pollution :
Source of Air Pollution Type Rating/Capacity Fuel Quantity per hour.
(i) Boilers(ii) Furnace(iii) D.G. set(iv) Others      
XII. Whether fluidized bed furnace or not. Yes/No
XIII. Atmosphere Emissions (If Available) :  
1. Emissions from fuel burnings (if available) -  
(i) Flue gas quantity M3/hr.  
(ii) Particulate matter (mg/Nm3at 2% W2)  
(iii) Stack Details  
(a) Material of construction  
(b) Internal Diameter-1. Top  
2. Bottom    
(c) Height from Ground Level (M)  
from Roof of Building (M).  
2. Emission from Process (if available) -  
(a) Expected emissions quantity (m3/hr.)  
(b) Composition of emissions -  
(i) Particulates (Nature and quantity)  
(ii) Gases  
(iii) Sulphur oxide  
(iv) Nitrogen monoxide  
(v) Carbon monoxide  
(vi) Ammonia  
(vii) Acid Mist  
(viii) Fluorine  
(ix) Chlorine  
(x) Halogens  
(xi) Hydrocarbons  
(xii) Mercaptans  
(xiii) Other specify  
(xiv) Stack Details -  
(a) Material of construction  
(b) Height from G.L.-------------------(m)from top ofbuilding--------(m)(Give details of stacks for each processemissions)
XIV. Whether Air Pollution Control system required to beinstalled ? If yes, give details.  
XV. Hazardous Wastes and Chemicals.  
1. Hazardous wastes (as defined in Hazardous Wastes(Management and Handling) Rules, 1989. -  
(a) Category of Hazardous Wastes.  
Quantum of hazardous waste generated in each category.  
(b) Method of disposal/treatment.  
(c) Mode of storage in the plant with storage capacity.  
2. Hazardous Chemicals (as defined in the Manufacture,Storage and Import of Hazardous, Rules 1989). -  
(a) Name of chemicals used and their quantity.  
(b) Whether any isolated storage outside factory premises isinvolved, if yes, give details.  
(c) Whether emergency plans have been proposed for taking.  
On site measures.  
Off site measures.  
XVI. Estimated Cost of Pollution Control :
1. Total Project Cost. |- 2. Expenditure proposed for - Capital (Rs) Recurring (Rs)
(a) Water Pollution Control |- (b) Air Pollution Control |- (c) Disposal arrangements |- (d) Solid Waste handling |- (e) Expenditure proposed |- for Pollution monitoring. |- Total Capital investment proposed on pollution control as apercentage of total investment of the industry.    
XVII. Any other additional information likely to havebeneficial or adverse environmental affect. -    
Place : Signature--------------------------------
Dated : Name-------------------------------------
  Designation-----------------------------
  Address----------------------------------
Note. - Submit NOC application in triplicate with the following enclosure to the Environmental Engineer, Punjab Pollution Control Board, Regional Office,-----------------------.
(i)Site plan
(ii)Location plan (including Plot No. Khasra No.) and main highways and Siher reference.
(iii)List of Directors/Partners.
(iv)Copy of letter of intent/Licence/DGTD Registration Certificate/SSI Certificate/Any other.
(v)Manufacturing process details alongwith flow sheet.
(vi)Copy of Project Report.
(vii)NOC Fee Rs. -------------------D.D. No.----------------Dt.--------------.
(viii)Copy of feasibility report on the pollution control systems for control of Water/Air Pollution.
(ix)Copy of certificate from concerned authority that proposed site is located in FEZ/Industrial Area/Focal Point demarcated by Town and Country Planning Department/Outside Lal Lakir/Phirni of nearest village.
(x)One copy of Partnership Deed/Article of Association of ---------------------------of Memorandum.
Acknowledgement/ScrutinyToM/s. ---------------------------------------------------------------------------------------------------Subject : Application for consent to establish (NOC) under Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981.Your application dated------------------has been received in this office on-----------. The Application has been scrutinized and will be processed after following information is submitted before----------------------.

1. The application is not on the prescribed proforma.

2. The amount of prescribed consent fee of Rs------------has not been deposited.

3. Col. No. ---------------------------have been left incomplete/blanks.

4. The application is not signed by the authorised signatory.

5. Site plan/index plan has not been attached.

6. (A) Certificate from concerned department that the proposed site is located outside the Lal Lakir and its distance from Lal Lakir, not submitted.

(B)Certificate from Town and Country Planning Authorities that the site is located outside Chandigarh Peripheral Zone not submitted.
(C)Certificate to the effect that proposed site falls in Free Enterprises Zone/Approved Industrial Area demarcated by the Town and Country Planning Department of Punjab not submitted.

7. Detailed lay out plan of the process involved has not been attached and points sources of effluent/emissions have not been mentioned.

8. Material balance statement indicating the quantity of chemicals used as raw material, the detail of chemical reaction, the amount of chemical-radical present in the product and the amount of chemical-radical present in the wastes/emissions have not been mentioned.

9. Manufacturing process details not submitted.

10. Feasibility report giving details regarding pollution control to be implemented is not enclosed.

11. Effluent/emissions has not been attached.

12. Partnership deed/memorandum of association/names of the owners or directors of the industry has not been given.

13. Application for obtaining authorisation under Hazardous Waste (Management and Handling) Rules, 1989 has not been received.

14. The location of the industry do not satisfy the existing guidelines of the Board.

15. Compliance report of previous NOC/consent in annotated form not submitted.

16. Copy of latest Balance Sheet not submitted.

17.

18.

19.

Your application dated-------------has been received, is complete and action is being taken to process the same.(Sd.)........Scrutiny OfficerPunjab Pollution Control BoardRegional Office, ----------------.Form XIII-C[See rule 29(1)]Serial No. -----------------(Application for Small Industries (Green) other than Highway Polluting Industries)To be Submitted in QuadruplicateToThe Environmental Engineer,Punjab Pollution Control Board,Regional Office ----------------------Subject : 1. Application for grant of consent to establish (NOC) to establish an industrial plant.

2. Application for grant of consent to operate an outlet under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974.

Note : Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto, shall be liable to be punished under the provisions of the Water (Prevention and Control of Pollution) Act, 1974.
1 Name and Address of the Industry   |- 2. Name of Directors/Partners   |- 3 Capital investment/Project Cost   |- 4. (a) Certificate from concerned authorities that proposed siteis located in FEZ/Industrial Area/Focal Point demarcated by Townand Country Planning Department (in case the site is locatedinside municipal limits)   Yes/No No | Date |-   (b) Certificate from concerned authorities that proposed siteis located outside the LAL LAKIR of nearest village and itsdistance from LAL LAKIR (in case site is located outsideMunicipal Limits).   Yes/No No | Date |- 5. Name of products   | Daily Production |- 6. Name of all material and chemicals used   | Daily Consumption |-       | |- 7. Brief description of manufacturing process   | |- 8. Water used inside the industry   Yes/No Quantity of water used per day for
        Domestic |-         Process |-         Cooling |- 9. Effluent from Industry produced   Yes/No Quantity of effluent KL/Day
        Domestic |-         Trade |-         Cooling |- 10. D.G. Set installed   Yes/No 1. D.G. Set Capacity |-         KVA |-         Stack Height above roof level
11. Boiler installed   Yes/No 1. Steam Generation |-         Capacity in ton/hr. |-         2. Air Pollution Control Device installed with details
        3. Stack Height above Ground level |-         4. Sampling Platform Provided
12. Furnace installed   Yes/No Type of furnace |-         Air Pollution Control
        Device installed with details. Yes/No
        Prescribed  
        Parameters achieved. Yes/No
        Stack Ht. Above G.L. |- 13. Fuel used   Yes/No Type of Fuel |-         Quantity of fuel in kg. Or in ltrs./hr. |- 14. Noise Pollution created   Yes/No Measures to contain noise pollution taken. Yes/No
        Prescribed parameters achieved for noise pollution. Yes/No
15. Hazardous substances used   Yes/No Name of substance |-         quantity in tons/day. |- 16. Hazardous Waste is being produced.   Yes/No Name of hazardous waste |-         quantity in tons/day.  

17. Undertaking :

The information given above is true to the best of my knowledge and nothing has been concealed.
  (Signature)
  Partners/Authorised Signatory.
Dated------------------ M/s --------------------------------
  Postal Address ------------------
  --------------------------------------
  --------------------------------------
Serial No. ...........(To be Completed by Authority of the Punjab Pollution Control Board)No.----------------Dated--------------ToM/s.----------------------------------------------------------------------------------------------------Subject : 1. Application for grant of consent to establish (NOC) an industrial plant.

2. Application for grant of consent to operate an outlet under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974.

Consent No. ------------------------ Date of issue -------------------
Application dated ------------------is received from M/s----------------located at-------------------Tehsil--------------------District---------------The industry does not fall in the list of highly polluting industries at notified by the Board----------vide No.-----------------------Dated------------------.This acknowledgement may be construed as consent to establish/consent to operate the industrial plant under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974.This is valid as long as the information and data given in the application remain unchanged and the industry is small scale sector.Special Conditions :The Board reserves the right of inspection of the industry as per the provisions of the Water (Prevention and Control of Pollution) Act, 1974.The industry shall comply with all general conditions as mentioned in Annexure-1.The Board reserves the right to revoke the consent in case any pollution/nuisance is created by the industry and to impose necessary conditions for pollution control as per the provisions of the Water (Prevention and Control of Pollution) Act, 1974.Environmental Engineer,Punjab Pollution Control Board,Regional Office,------------------.Dated ------------------------DA/Annexure
Endorsement No. --------------- Dated---------------
A copy of the above is forwarded to the Member Secretary/Senior Environmental Engineer, Punjab Pollution Control Board, Patiala for information and necessary action please.DA/Annexure.Environmental EngineerPunjab Pollution Control Board,Regional Office-------------------.List of Highly Polluting Industries

1. Fertilizer (Nitrogen/Phosphate)

2. Cement

3. Tanneries

4. Pulp and Paper

5. Manufacturing of Dyes and Dye intermediates.

6. Pesticides manufacturing and formulation except where no emissions are involved.

7. Basic Drugs, Pharmaceutical and Formulations.

8. Slaughter house above 70 No. Total Live Weight Killed or discharging effluent 1000 lts./day and animal bone processing.

9. Heat treatment/Tempering/Electroplating/Surface Coating and Hardening.

10. Dyeing and processing Cotton/Woollen/Synthetic yarn/Fabric discharging effluent above 1500 lts./day.

11. Oil Extraction, Vegetables Ghee/Hard Oil using hazardous substances in the process.

12. Processing of Paddy, Rice, Maize, Barley above 15 T/day or discharging effluent 1500 lts./day.

13. Stone Crushers.

14. Processing industry for Dairy, Food, Vegetables/Fruit discharging effluent more than 1500 lts./day.

15. Processing/Manufacturing of Chemical including Organic, Inorganic Acids and its Compounds Zine Lead Oxides, Chlorinated Paraffin Wax and Zinc recovery etc.

16. Industrial units having Induction furnace, Arc Furnace, or boiler furnace/other furnaces using more than 150 kg/hour of solid fuel or 100 lts./hr. of liquid fuel.

17. Brick Kiln and Lime Kiln.

Form XIVState Board for the Prevention and Control of Water PollutionNotice of Inspection(See rule 30)
Chairman Member-Secretary
Shri Shri___________________________
  ___________________________
  ___________________________
No.________________Date_______________To____________________________________________________________________________________Take Notice that for the purpose of enquiry under sections 25/26 the following officers of the State Board, namely :-
(i)Shri___________________________
(ii)Shri__________________________
(iii)Shri__________________________
and the persons authorised by the Board to assist them shall inspect the -
(a)Water Works
(b)Sewage Works
(c)Waste treatment Plant
(d)Factory
(e)Disposal system
(f)Any other parts thereof or pertaining thereto under management/control
on date(s)__________________________between___________________hours when all facilities requested by them for such inspection should be made available to them on the site. Take notice that refusal or denial to above stated demand made under the functions of the State Board shall amount to obstruction punishable under Section 42 of the Act.By order of the Board.Member-Secretary.Copy to :

1.

_______________________________

2.

_______________________________

3.

_______________________________[Form XV] [Added vide Punjab Notification No. G.S.R. 105/C/A/ 6/74/Amd. (1)/81, dated 5.12.1981.](See rule 31)Punjab State Board for the Prevention and Control of Water Pollution, PatialaConsent FormNo. WPCB/____________Patiala, the ..............Subject :- Consent to ................. for the discharge of effluent under Section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974.Ref :- Application No. ........ of ........ Dated ......... Expiry date .....)With reference to the above application for consent to discharge effluent under the Water (Prevention and Control of Pollution) Act, 1974, hereinafter referred to as the Act ....... is authorised by the State Board to discharge its industrial and other effluents arising out of their premises situated at ... into a (hereby specify the stream, well or land) subject to the following conditions (to be specified by the State Board) :-For and on behalf of the Punjab State Board for Prevention and Control of Water Pollution, Patiala.Form-XVI(See Rule 33)Form of NoticeBy registered PostAcknowledgement due
(1)From---------------------------------------------------To---------------------------------------------------Notice under section 49 of the Water (Prevention and Control of Pollution) Act, 1974.Whereas an offence under the Water (Prevention and Control of Pollution) Act, 1974 has been committed/is being committed by------------------------------------- -----------------------------------------------------------------------------------------------.

2. I/We hereby give notice of 60 days under section 49 of the Water (Prevention and Control of Pollution) Act, 1974 of my/our intention to file a complaint in the court against------------------------------------------------------------------------------------------------------------------------------------------------------------------------------.

3. For violation of section-----------------------------of the Water (Prevention and Control of Pollution) Act, 1974.

In support of my/our notice, I am/we are enclosing the following documents (3) as evidence of proof of violation of the Water (Prevention and Control of Pollution) Act, 1974.-----------------------Signature(s)Place------------------Date-------------------Explanation :

1. In case the notice is given in the name of company, documentary evidence authorising the person to sign the notice on behalf of the company shall be enclosed to his notice. Company for this purpose means a company defined in Explanation to Section 47 of the Act.

2. Here give the name and address of the alleged offender. In case of a manufacturing/processing operating units, indicate the name/location/nature of activity, etc.

3. Documentary evidence shall include photographs/technical reports, health reports of the area etc. for enabling enquiry into the alleged violation/offence".

II

Budget and Accounts Heads(See rule 17)AdministrationHeads of Accounts (Expenditure)

1. Salaries.

2. Wages.

3. Travel Expenses.

4. Office Expenses -

(a)Furniture
(b)Postage
(c)Office Machines/Equipment
(d)Liveries
(e)Hot and cold weather charges
(f)Telephones
(g)Electricity and Water charges
(h)Stationery
(i)Printing
(j)Staff car and other vehicles
(k)Other items.

5. Fee and Honoraria.

6. Payment for professional and special services.

7. Rents, Rates and Taxes/Royalty.

8. Publications.

9. Advertising, Sales and Publicity Expenses.

10. Grants-in-aid/Contributions/Subsidies.

11. Hospitality Expenses/Sumptuary Allowances etc.

12. Pensions/Gratuities.

13. Write off/Losses.

14. Suspenses.

15. Expenses in connection with the setting up and maintenance of the Board Laboratory.

16. Other charges (A residuary head, this will also include rewards and prizes).

Heads of Accounts (Receipts)

1. Payments by Central Government.

2. Fees.

3. Fines and other receipts.

III

[See rule 29(2)]
Sr.No. Particulars Application fee to be charged for obtainingconsent to establish Application fee to be charged for obtainingconsent to operate for one year Application fee to be charged for obtainingconsent to operate to operate for five years Application fee to be charged for obtainingconsent to operate for fifteen years
1 2 3 4 5 6
1. Industries having total investment upto Rs. 10 lakhs 500 500 1000 1400
2. Industries having total investment exceeding Rs. 10.00 lacsbut not exceeding Rs. 25.00 lacs. 750 750 2500 3500
3. Industries having total investment exceeding Rs. 25.00 lacsbut not exceeding Rs. 50.00 lacs 1250 1250 6250 7000
4. Industries having total investment exceeding Rs. 50.00 lacsbut not exceeding Rs. 1.00 crore 2500 2500 12500 15000
5. Industries having total investment exceeding Rs. 1.00 crorebut not exceeding Rs. 5.00 crores 5000 5000 25000 35000
6. Industries having total investment exceeding Rs. 5.00 croresbut not exceeding Rs. 10.00 crores 10000 10000 50000 70000
7. Industries having total investment exceeding Rs. 10.00crores but not exceeding Rs. 25.00 crores 20000 20000 100000 140000
8. Industries having total investment exceeding Rs. 25.00crores but not exceeding Rs. 50.00 crores 30000 30000 150000 210000
9. Industries having total investment exceeding Rs. 50.00crores but not exceeding Rs. 100.00 crores 40000 40000 200000 280000
10. Industries having total investment exceeding Rs. 100.00crores but not exceeding Rs. 200.00 crores 50000 50000 250000 350000
11. Industries having total investment exceeding Rs. 200.00crores 100000 100000 500000 700000
12. Municipal Corporations   10000 50000 70000
13. Municipal Council Class-I   5000 25000 35000
14. Municipal Council Class-II   3000 15000 20000
15. Municipal Council Class-III   2000 10000 15000
Note : (1) No consent application fee will be charged from the industries manufacturing ECOMARK products for grant of consent on yearly basis.
(2)The application fee to be charged from the industries falling under Green Category, as notified by the Board from time to time, shall be fifty cent of the consent fee to be charged for one year.