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State of Rajasthan - Act

The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

RAJASTHAN
India

The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

Rule THE-RAJASTHAN-WATER-PREVENTION-AND-CONTROL-OF-POLLUTION-RULES-1975 of 1975

  • Published on 27 August 1975
  • Commenced on 27 August 1975
  • [This is the version of this document from 27 August 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975Published vide Notification No. G.S.R. 48/F. 27(5) PH./75/Gr. 3, dated 27-8-1975, Published in Rajasthan Gazette, Part 4-C(1), Extraordinary, dated 11-9-1975In exercise of the powers conferred by section 64 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) the State Government after consultation with the State Board for the Prevention and Control of Water Pollution, hereby makes the following rules, namely:-

Chapter I
Preliminary

1. Short title & commencement.

(1)These Rules may be called the Rajasthan Water (Prevention and Control of Pollution) Rules, 1975.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(a)'Act' means the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974).
(b)['Board or State Board'] [Substituted by Notification dated 18-2-1981. w.e.f. 16-4-1981.] means the [Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].
(c)'Chairman' means the Chairman of the State Board.
(d)'State Board Laboratory' means a Laboratory established or recognised as such under sub-section (2) of section 17.
(e)'State Water Laboratory' means a Laboratory established or specified as such under sub-section (1) of section 52.
(f)'Form' means a Form set out in Schedule I.
(g)'Member' means a Member of the State Board and includes the Chairman thereof.
(h)'Member-Secretary' means the Member-Secretary of the State Board.
(i)'Schedule' means a Schedule appended to these Rules.
(j)'Section' means a Section of the Act.
(k)'Year' means a Financial Year commencing on the first day of April.

Chapter II
Terms and Conditions of Service of the members of the Board and of its Committees

3. Salary, allowances & other conditions of service of the Chairman.

- Salary, allowances and other terms and conditions of service of the Chairman shall be such as may be specified by the Government of Rajasthan from time to time.

4. Salary allowances & other conditions of service of member Secretary.

- Salary allowances and other terms and conditions of service of the Member-Secretary shall be such as may be specified by the Government of Rajasthan from time to time.

5. Salary allowances & other conditions of service of Board & its committee.

(1)Non-official Members of the Board or any of its Committees residing in Jaipur shall be paid sitting allowance (fee) of [Rs. 150/-] [Substituted for the words 'Rs. 100' by Notification dated 25-5-2007, Published in Rajasthan Gazette Extraordinary Part 4-C(I), dated 30-5-2007, Page 25(5).] and conveyance charges of [Rs. 50/- for each side of the journey for] [Substituted for the words 'Rs. 30/- for each day of' by Notification dated 25-5-2007, Published in Rajasthan Gazette Extraordinary Part 4-C(I), dated 30-5-2007, Page 25(5).] the actual meeting of the Board or any of its Committees.
(2)Non-official Members of the Board or any of its Committees not resident in Jaipur shall be paid Travelling Allowance as admissible to an Officer of the category 'A' under Travelling Allowance Rules of the State Government subject to the modification that the daily allowance will be [Rs. 60/-] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] per day. Such a member shall also be paid in addition, a sitting allowance of [Rs. 150/-] [Substituted for the words 'Rs. 100' by Notification dated 25-5-2007, Published in Rajasthan Gazette Extraordinary Part 4-C(I), dated 30-5-2007, Page 25(5).] for each day of the meeting:Provided that in case of a member of the Rajasthan Legislative Assembly who is also a Member of the Board or any of its Committees, the said daily and travelling allowance will be admissible [x x x] [Deleted by Notification dated 18-2-1981, w.e.f. 16-4-1981.] on production of certificate by the Member that he has not drawn any such allowance for the same journey and halts from any other Government source.
(3)The official members who are residing in Jaipur shall be paid fixed conveyance charge of [Rs. 30/-] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] for each meeting. Official members who are not resident in Jaipur shall be paid travelling allowance admissible to them as per the T.A. Rules of the Government concerned.

Chapter III
Powers and Duties of the Chairman and Member-Secretary and Appointments of Officers and Employees

6. Power & duties of the Chairman.

(1)The Chairman shall have over all control over the day-to-day activities of the Board.
(2)[ The Chairman may undertake tours within Rajasthan or outside Rajasthan within the territories of India for carrying out the functions of the Board.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(3)Subject to rules, if any, made under sub-section (3) of section 12, the Chairman shall have full powers in matters of [appointment] [Inserted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.], promotion, confirmation, transfer and termination of services of the officers and employees of the Board.
(4)[ The Chairman shall have full powers in the matters of acceptance of tenders.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(5)Subject to over-all sanctioned budget provisions, the Chairman shall have full powers to administratively approve and sanction all estimates.

7. Creation and abolition of posts.

- (i) The Board may [within the Sanctioned budget] [Inserted by Notification dated 18-2-1981, w.e.f. 16-4-1981.] create such posts as it considers necessary for the efficient performance of its functions and may abolish any post, so created:[Provided that for creation of the posts above the rank of Environment Engineer or any other post equivalent thereto the Board shall obtain prior sanction of the State Government.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(ii)In emergency, the Chairman may create posts upto the level of Engineering Subordinate for a short period not exceeding three months subject to subsequent ratification by the Board.

8. Powers, 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, with the prior approval of the Chairman.
(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 or Regional Offices thereunder.
(5)The Member-Secretary may withhold any payment:Provided that as soon as may be after such withholding of payment the matter shall 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 under the signatures of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.
(8)[xxx] [Omitted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(9)The Member-Secretary shall write and maintain confidential reports of all Officers of the Board and shall get them countersigned by the Chairman.
(10)[xxx] [Omitted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(11)
(i)The Member-Secretary shall sanction the Annual Increments of all Officers of the Board, provided that the increments of Officers shall be with held only with the approval of the Chairman.
(ii)[ The Annual Increments of other employees of the Board not referred to in clause (i) shall be sanctioned by the Officers authorised in this behalf by the Member-Secretary provided that the increments shall be withheld only with the approval of the Member-Secretary.] [Substituted by Notification dated 18-2-1981, w.e.f. 16-4-1981.]
(12)The Member-Secretary shall exercise such other powers and perform other functions as may be delegated to him from time to time either by Board or by the Chairman.

Chapter IV
Temporary Association of Persons with State Board

9. Manner and purpose of association of persons with State Board.

- The State Board may invite any person, whose assistance or advise it considers useful to obtain in performing any of its functions to participate in the deliberations of any of its meetings. The travelling allowance to the person associated will be allowed as per Board Rules provided in rule 5.

Chapter V

10. Appointment of consulting Engineer.

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

11. Power to terminate Appointment.

- Notwithstanding the appointment of a Consulting Engineer for a specified period under rule 10 the State 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.

12. Emoluments of the consulting Engineer.

- The Board may pay the Consulting Engineer suitable employments or fees depending on the nature of work and 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 State Government, if the emoluments or fees payable to him exceed Rupees two thousand per month.

13. Tours by consulting Engineer.

- The Consulting Engineer may undertake tours within the country 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 may be [specified] [Substituted by Notification dated 18-2-1981, w.e.f. 16-4-1981.] by the State Board. He shall, however, get the prior approval of the Member-Secretary to his tour programme.

14. 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.

15. Duties & functions of Consulting Engineer.

- The Consulting Engineer shall discharge such duties and perform such functions as assigned to him by the Board and it will be his duty to advice the Board on all technical matters referred to him by the Board.

Chapter VI
Budget of the State Board

16. 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 and forwarded to the State Government.
(2)The estimated receipts and expenditure shall be accompanied by the budget, estimates for the current year.
(3)The Budget shall as far as may be based on the account heads specified in Schedule-II.

17. Submission of Budget Estimates to the Board.

(1)The Budget Estimate as compiled in accordance with rule 16 shall be placed by the Member-Secretary before the Board [before 31st December of each year for approval] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].
(2)[ After approval of the budget estimates by the Board, four copies of the approved budget proposals with copies of schedules shall be furnished to the State Government forthwith.] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]

18. Estimates of Establishments, Expenditure & fixed Recurring Expenditure.

(1)The estimates of expenditure on fixed establishment as fixed monthly recurring charges on account of rent, allowance, etc., shall provide for the gross sanctioned pay without deductions 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 member of the staff in regard to leave so far as the same can be ascertained.
(3)If experience indicates that the total provision for fixed charges referred to in sub-rules (1) and (2) are not likely to be fully utilised, a suitable lump sum deduction shall be made from the total amount estimated.

19. Re-appropriation & Emergent Expenditure.

- No expenditure which is not covered by a provision in sanctioned budget estimates, or which is likely to be in excess over 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.

20. Power to incur Expenditure.

- Till the Board frames its own rules, the State Board shall incur expenditure out of the funds received by it in accordance with the General Financial and Accounts Rules of the State Government and other instructions issued by the Government from time to time.

21. [ Operation of fund of the State Board. [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]

- The fund of the Board shall be operated by the Member Secretary of the Board or by any other officer of the Board who may be so empowered, subject to such conditions as may be laid down, by the State Board.]

Chapter VII
Annual Report of the State Board

22. Form of Annual Report.

- The annual report in respect of the year last ended giving a true and full account of the activities of the State Board during the previous financial year shall contain the particulars specified in the Schedule III and shall be submitted to the State Government by [the 30th of September each year] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].

Chapter VIII
Account of the State Board

23. Form & annual statements of Accounts of the State Board.

- The annual Statement of Accounts of the State Board shall be in Forms V to IX.

Chapter IX
Report of State Board Analyst

24. Form of report of State Board analyst.

- 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 X
State Water Laboratory

25. Functions of State Water Laboratory.

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

25A. [ Qualification for Government or State Board Analyst. [Inserted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]

- A person shall not be qualified for appointment or recognised as a Government Analyst or a Board Analyst as the case may be, under sub-section (2) or sub-section (3) of Section 53 of the Act, unless he is a:-
(a)Graduate in science from a recognised University with five years experience in laboratory, engaged in environmental investigation, testing or analysis; or
(b)Post graduate in science or a graduate in engineering or a graduate in medicine or equivalent with two years experience in a laboratory, engaged in environmental investigation, testing or analysis; or
(c)Post graduate in environmental science from a recognised University with two years experience in a laboratory engaged in environmental investigation, testing or analysis.]

26. Fees for report.

- The fees for each such report shall be such as may be notified by the State Government from time to time.

Chapter XI
Powers and Functions of the 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 sewer or on land] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] or samples of sewage or trade effluent which is passing [from any plant or outlet] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.] or from over any place into any such [stream or well or sewer or on land] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].

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 by Notification No. G.S.R. 22, dated 7.5.2015 (w.e.f. 11.9.1975).]

(1)An application for obtaining the consent of the State Board:-
(a)For established or taking any steps for establishing 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 under Section 25 of the Act; or
(b)For bringing into use any new or altered outlet for the discharge of sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act; or
(c)For making any new discharge of sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act or for continuing the existing discharge of sewage or trade effluent into a stream or well or sewer or on land, under Section 26 of the Act shall be made to the State Board in Form No. XIII.
(2)Such application shall be accompanied by the fees as prescribed in Schedule IV:Provided that where a person who is establishing or carrying on any industry, operation or process and is generating hazardous waste as defined under the Hazardous Wastes (Management & Handling and Transboundary Movement) Rules, 2008 and requiring authorization thereunder, the application for consent shall be accompanied with a fee equal to one and half times of amount of fee specified under Schedule IV, other than the hazardous waste covered under category 5.1 of Schedule I of the Rules of 2008, if the quantity of waste/used spent oil is <5 KL per annum.
(3)Where a person, intends to operate an industry, operation or process or any treatment and disposal system, application for consent to operate shall be made at least four months prior to commissioning of an industry fading which an application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule IV.
(4)Where a person makes an application for renewal of consent to operate to it shall be made at least four months prior to expiry of period of consent to operate, failing which the application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule IV.
(5)Payment of additional fee as specified in sub-rule (3) and (4) above, shall not preclude the Board to take appropriate action under the Act.
(6)For the small/tiny scale industries under Green category and having investments upto rupees five crores, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the unit modifies/ changes its process and or raw material and or product and or increases production.
(7)The quarry licenses/STPs (Short Term Permits) upto one hectare, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the renewal of lease is due or production increases:Provided that such acknowledgement shall be subject to compliance with EIA Notification, 2006 issued by the Ministry of Environment, Forest and Climate Change, Government of India, as amended from time to time.
(8)Where a project proponent intends to obtain consent to establish or consent to operate expeditiously and has submitted application from along with all requisite documents and has deposited double the amount of the fee specified in Schedule IV and is not a defaulter with the State Board. The application shall be disposed off on merit within seven working days of the receipt of application.
(9)The fee shall be paid through Demand Draft payable in favour of the Member Secretary, Rajasthan State Pollution Control Board or in the manner specified by the State Board, from time to time.]

30. Power for making inquiry in application for consent.

(1)On receipt of an application for consent under section 25 or section 26 the State 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 informations as such Officer may consider necessary. Such Officer may for that purpose inspect any place where water or sewerage or trade effluent is discharged by the application or treatment plants, purification works or disposal system of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such treatments plants, purification works to 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) above give notice to the applicant of his intention to do so in Form No. XTV. The applicant shall furnish to the Officer such necessary information as legitimately required for the purpose.
(3)An Officer of the Board may, before or after carrying out an inspection under sub-rule (1) above require the applicant to furnish to him in writing such additional information or clarification or to produce before him documents, as he may consider necessary for the purpose investigation of the application and may for that purpose summon the applicant or his authorised agent to the Officer of the State Board.

30A. [ Directions. [Rule 30-A & 30-B added by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]

(1)Any direction issued under 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 the authority to whom such direction is given.
(3)The person, officer or authority to whom any direction is sought to be issued, shall be granted an opportunity of being heard:Provided that where the State 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 of being heard, it may for reasons to be , recorded in writing, issue direction without providing such an opportunity.
(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, a copy of the direction shall also be endorsed to the occupier of the industry, operation or process.

30B. Manner of giving notices.

(1)The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely:-
(i)The notice shall be in writing in Form No. XV.
(ii)The person giving notice may sent it to,-
(a)The Member Secretary, Rajasthan State Pollution Control Board, Jaipur, or
(b)Any other officer authorised by the Board in this behalf, (iii) Notice shall be sent by registered post with acknowledgement due.
(2)The period of sixty days mentioned in clause (b) of sub-section (1) of Section 49 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.]

Chapter XII
Procedure for Transaction of Business

31. Notice for meetings.

(1)Meeting of the Board shall ordinarily be held at Jaipur on such dates as may be fixed by the Chairman.
(2)The Chairman shall, upon the written request of not less than five members of the Board or upon a direction of the State Government call a special meeting of the Board.
(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted therein shall be given by the Member-Secretary to the Members.
(4)Notice of a meeting may be given to the Members by delivering the same by messenger or sending it by Registered Post to his last known place or in such other manner as the Chairman may in the circumstances of the case thinks fit.
(5)No members shall be entitled to bring forward for consideration of the meeting any matter of which he has not given 10 clear days notice to the Member-Secretary unless the Chairman in his discretion permits him to do so.
(6)The State Board may adjourn any meeting from day to day or any particular day and no such fresh notice shall be required for any adjourned meeting.
(7)No proceeding shall be invalidated merely on the ground that the provision in this relating to notice is not complied with on account of any technical defect.

32. Presiding officer.

- Every meeting shall be presided over by the Chairman and in his absence by a Chairman for the meeting to be elected by the Members present from amongst themselves.

33. All questions to be decided by majority.

(1)All questions at a meeting shall be decided by a majority of votes of members present, and voting shall be by raising of hands in favour of the proposal.
(2)In case of an equality of votes, the Presiding Officer shall have a second or casting vote.

34. Quorum.

(1)Five Members shall form the quorum for any meeting.
(2)If at any time fixed for any meeting or during the course of any meeting a quorum is not present, the Presiding Officer shall adjourn the meeting and if quorum is not present on the expiration of fifteen minutes from such adjournment the Presiding Officer shall adjourn the meeting to such hour on the following or on some other future date as he may fix.
(3)No quorum shall be necessary for the adjourned meeting.
(4)No matter which had not been on the agenda of the original meeting shall be discussed at such adjourned meeting.
(5)No fresh notice shall be required for the adjourned meeting.

35. Minutes.

(1)Record shall be kept of the names of members who attend the meeting and of the proceedings of the meeting in a book to be maintained for the purpose by the member-Secretary.
(2)[ The Minutes of the previous meeting shall be circulated with the Agenda at the beginning of every succeeding meetings. The minutes shall be confirmed and signed by the Presiding Officer at such meeting.] [Substituted by Notification dated 18-2-1981, w.e.f. 16-4-1981.]
(3)The proceeding shall be open to inspection by any member at the Office of the Board during office hours.

36. Maintaining order as meeting.

- The Presiding Officer shall preserve order at a meeting.

37.

[x x x] [Deleted by Notification dated 18-2-1981, w.e.f. 16-4-1981.]

38. Order of Business.

(1)As far as possible at any meeting business shall be transacted in the order in which it is entered in the Agenda.
(2)Either at the beginning of the meeting or after the conclusion of the debate on a motion during the meeting the Presiding Officer or a Member may suggest a change in the order of business as entered in the Agenda and if the [majority of members agree] [Substituted by Notification dated 18-2-1981, w.e.f. 16-4-1981.] such a change shall take place.

39. Procedure for Transaction of Business of committee constituted by the Board.

(1)The time and place of the meeting of the Committee constituted by the Board under sub-section (1) of section 9 shall be as specified by the Chairman.
(2)The quorum for a meeting of a Committee constituted under sub-section (1) of section 9 shall comprise atleast three members of the Committee.
(3)Subject to sub-rule (1) and sub-rule (2), the meetings of any of the Committees constituted under sub-section (3) of section 9 shall, as far as may be governed by the rules applicable to the meetings of the Board.Form I[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Detailed Budget Estimates for the year 19.(See rule 16)Administration
(Expenditure){|
|-| Head of Account| Actuals for the past three years| Sanctioned estimate for the current year 197|-| 19| 19| 19|-| 1| 2| 3| 4| 5|-||||||}
Actual of last six months i.e. year 19 Actuals of six months current year 19 Revised estimate for the next year 19 Budget estimate for the next year 19
6 7 8 9
       
Variations between Cols. 5 & 8 Variations between Column 8 and 9 Explanation for Column 10 and 11
10 11 12
     
Form II[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Statement of details of provision proposed for pay of officers/establishment of the year, 19-19(See rule 16)
Name and Designation Reference to page of estimate for Sanctioned pay of the post Amount of provision for the year at the rate inColumn 3(c)
Mini. of the due on(a) Maxi. Person 1st April(b) Actual pay concerned next year(c)
1 2 3 4
           
Interest falling due within the year Total provisions for the year i.e. total ofcolumn 4 & 5(c) Remarks
Date of increment(a) Rate of increment(b) Amount of increment(c)
5 6 7
         
Form III[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Nominal Roll(See rule 16)R.E. 19 B.E. 19 19.
Name and designation Pay Dearness allowance City compensatory allowance House rent allowance
1 2 3 4 5
         
Overtime allowance Children education allowance Leave travel concession Other allowance Total
6 7 8 9 10
Total        
Form IV[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Abstract of Nominal Rolls(See rule 16)
Actual sanctioned strength as on 1st March, 19   Particulars of posts
1   2
  I. Officers:
    (a) Posts filled
    (b) Posts vacant
  II. Establishment:
    (a) Posts filled
    (b) Posts vacant
  III. Class IV:
    (a) Posts filled
    (b) Posts vacant
    Total III - Class IV
    Grand Total I, II and III
Sanctioned Budget Grant   Revised Estimate
19 -19   19 -19
No. of posts included Pay and Allowances   No. of posts included Pay and Allowances
3 4   5 6
         
Form V[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Receipts and Payments for the year ended(See rule 23)
Previous Year Receipts Previous Year Payments
1 2 3 4
  *Pending 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.  
III. Fines & Forfeitures.     (b) Vehicles.  
IV. Interest on Investment.     (c) Furniture and fixtures.  
V. Miscellaneous receipts.     (d) Scientific instruments and office appliances.  
VI. Miscellaneous advances.     (e) Tools and plants.  
VII. Deposits.   2. Revenue expenditure.......  
        (A) Administrative................  
        (i) Pay of Officers................  
        (ii) Pay of establishment........  
        (iii) Allowances & Honoraria................  
        (iv) Leave salary & pension contributions..........  
        (v) Contingent expenditure........  
        Deduction recoveries.......  
        (B) (i) Board laboratory.  
        (ii) Charges to be paid to the central water laboratory.  
        (C) Running and maintenance of vehicles.  
        (D) Maintenance & repairs.  
        (i) Building and land drainage including rents, ifany.........  
        (ii) Works.  
        (iii) Furniture and fixture.........  
        (iv) Scientific Instrument & officeappliances................  
        (v) Tools and plants.  
        (vi) Temporary works (including maintenance and repairs)  
        (E) Fees to consultants & specialist  
        (F) Law Charges................  
        (G) Miscellaneous................  
        (H) Fees for Audit................  
      3. Purchases..........  
      4. Miscellaneous.........  
      5. Advances.............  
      6. Deposits closing balance  
           
Accounts Officer MemberSecretary Chairman
Form VIState Pollution Control Board Annual Statement of AccountsIncome and Expenditure Account for the year ended 31st March, 19.(See rule 23)
Previous year Expenditure 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. Rs. Rs.
Revenue Expenditure       By-      
A-Administrative:       (i) Grants Received      
(i) Pay of Officers       (a) From Government      
(ii) Pay of establishment       (b) From other agencies      
(iii) Allowance and Honoraria       Total.........      
(iv) Leave Salary & Pensioncontributions       Less:      
(v) Boards contribution to thestaff Provident Fund       Amount utilised for capital expenditure net grant availablefor revenue expenditure      
(vi) Contingent 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 StateWater 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) Building and Land Drainage              
(ii) Works       Total..........      
(iii) Furniture and fixtures              
(iv) Scientific instruments andOffice appliances              
(v) Tools and plants              
E-Temporary works (Including maintenance and repairs)              
F-Fees to Consultants and Specialists              
G-Law Charges              
H-Depreciations:              
(i) Buildings              
(ii) Laboratory equipments              
(iii) Vehicles              
(iv) Furniture and Fixtures              
(v) Scientific instruments andOffice appliances              
(vi) Tools and plants              
I-Miscellaneous:              
(i) Write off losses (as perdetails in the statement attached)              
(ii) Other miscellaneousexpenditure              
J-Fees for audit              
K-Excess of income over expenditure              
Total...............              
Accounts Officer Member-Secretary Chairman
Form VIIState Board For Prevention And Control of Water Pollution Annual Statement of AccountsBalance Sheet as t 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 funds:       1. Works-(As per form )      
(i) Grants received fromGovernment for Capital expenditure :-       2. Fixed assets-      
(a) Amount utilised up to 31stMarch, 19 .       (a) Valueof land provided by Government (at cost)      
(b) Unutilised balance on 31stMarch, 19 .       (b)Buildings:-      
(ii) Grant from other agenciesfor capital expenditure:       Balance as per last balance sheet Additions during the year      
(a) Amount utilised up to 31stMarch, 19.              
(b) Unutilised balance on 31stMarch, 19.       Total........      
(iii) Value of land provided byGovernment (Per contra)       Less depreciation during the year      
B-Capital Receipts:       Total........      
(i) Deposits received for worksfrom outside bodies:-       3. Other assets:(As per Form IX)      
(a) Deposits       (a) Laboratory equipments as perlast balance sheet      
(b) Less expenditure              
(ii) Other deposits       Additions during the year.      
        Total.......      
D-Amount due:       Less depreciation during the year      
(i) Purchase              
(ii) Other       Total........      
E-Excess of income over expenditure:       (b) Vehicles as per last balancesheet      
(i) Up to 31st March, 19 .       Additional during the year.      
(ii) Add for the year ....       Total........      
(iii) Deduct Excess ofExpenditure over income       (c) Furniture & Fixtures asper last balance sheet      
        Total........      
        Less depreciation during the year.      
        Total........      
        (d) Scientific Instruments andoffice appliances as per last balance sheet      
        Total.......      
        (e) Tools and Plants: as per lastbalance sheet      
        Additions during the year.      
        Total.......      
        Less depreciation during the year.      
        Total.......      
        4. Sundry Debtors:      
        (i) Amounts due from outsidebodies for expenditure incurred      
        (ii) Expenditure..........      
        Less amount received.......      
        (iii) Other sundry debtors      
        5. Advances:      
        (a) Miscellaneous Advances      
        (b) Other amount recoverable      
        Cash:      
        (a) Notice/Short term deposit      
        (b) Cash in hand      
        (c) Cash at bank      
        (d) Cash in transit      
Total       Total:      
Accounts Officer Member-Secretary Chairman
Form VIII[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Annual Statement of AccountsExpenditure on words as on 31st March, 19 .(Item I-Assets of the Balance Sheet)(See rule 13)
S. No. Name of work UP TO 31st MARCH, 19
Direct expenditure Overhead charges Total expenditure
1 2 3 4 5
         
DURING THE YEAR   UP TO 31st MARCH, 19
Direct Expenses Overhead charges Total expenditure Direct expenditure Overhead charges Total expenditure
6 7 8   9 10 11
Total            
Accounts Officer Member-Secretary Chairman
Form IX[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Annual Statement of Accounts
Fixed assets as on 31st March, 19 (Item No. 2-Assets of the Balance Sheet)
Other assets as on 31st March, 19 (Item No. 3-Assets of Balance Sheet)
(See rule 23)
S. No. Particulars of Assets Balance as on 31st March, 19 Additions during the year Total
1 2 3 4 5
         
Depreciation during the year Sales or write-off during the year Balance as on 31st March, 19 Cumulative Depreciation as on 31st March, 19
6 7 8 9
       
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 section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (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 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: -...............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 (1) of section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (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 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 XII[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Notice 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 to-day the ............day of.......... 19.................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Name and Designation of the person who takes the sample.(Here specify the stream, well, plant, vessel or place from where the sample is taken).To............................................................[Form XIII] [Substituted by Notification No. G.S.R. 22, dated 7.5.2015 (w.e.f. 11.9.1975).]Application for Consent to Establish/Consent to Operate under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974From:-............................................To,Member Secretary/Regional Officer,Rajasthan State Pollution Control Board,.............................................Sir,I/We hereby apply for obtaining
Consent, in From XIII, under Section 25/26 of the Water(Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974)for establishing an industry/operation/process/activity/serviceor any treatment and disposal system or for Consent to Operatefor bringing into use or to continue to use any new/alteredoutlet or for discharge of sewage/trade effluent or to continueto discharge sewage/trade effluent, or discharge of sewage/tradeeffluent on land/premises owned by ........... (Name ofDirector/Proprietor/Partner etc.)

Part I – General Information

A. Details of Industry/Activity/Service/Operation/Process:-
1 2 3
a. Name ofIndustry/Activity/Service/Operation/Process  
b. Name and Designation of the Applicant  
c. CorrespondenceAddressPlot No./Khasra No.Village/AreaStreet/locality/CityTehsilDistrictStatePin CodeTelephone No.(including STD Code)Mobile No.E-Mail AddressFax No.  
d. Site AddressPlot No./Khasra No.Village/AreaStreet/Locality/CityTehsilDistrictPin CodeTelephone No.(including STD Code)Mobile No.Fax No.  
e. Plot Area/Mining Lease Area  
f. Land classification(a) Industrial or(b) Commercial, or(c) Agriculture, or(d) Residential, or(e) Other than above  
g Whether covered under Aravalli Notification  
h. Whether requiring authorization under the rulesdealing with Hazardous Waste notified under Environment(Protection) Act, 1986 and quantity of used/ waste oil is > 5KL  
i. Whether covered under EIA Notification, 2006  
j. Gross Built up Area  
k. Consent is applied for (EntireIndustry/Activity/Service/Operation/Process or Part thereof-please specify)  
l. Category ofIndustry/Activity/Service/Operation/Process Red/Orange/Green
m. Scale ofIndustry/Activity/Service/Operation/Process Large/Medium/Small/Tiny/ Other
n. Status ofIndustry/Activity/Service/Operation/Process Proposed/UnderConstruction/Operational/Non-Operational
o. Total Capital Investment (without depreciation)in Industry/Activity/Service/Operation/Process (as per ProjectReport/CA Certificate) for which consent is applied (Rs. in lacs)  
p. Date of Commissioning  
q. Total number of employees (including contractualworkers) in the Industry/ Activity/ Service/ Operation/ Process(maximum)  
r. Total number of residents in the colony; if anywithin the premises of the establishment  
s. Installed Capacity of theIndustry/Activity/Service/Operation/Process Name Quantity (with unit)
t. No. of working days in a year  
u. No. of shifts per day  
v. Electric connection number and name  
B. Surrounding Details:-
S. No. Which of the following features exist within 1km of the site  
1. Human Settlement (Village/ City/ Town)  
2. Forest Sanctuary/ National Park/ Nallah/ Stream/River/ Pond/ Dam/ any other water body  
3. Industrial area (Specify)  
4. Any major industry (Specify)  

Part II – Information related to Industry/Activity/Service/Operation/Process

(a)Type of Industry/ Activity/ Service/ Operation/ Process:
(a)Manufacturing
(b)Healthcare
(c)Hospitality
(d)Project
(e)Mine
(f)Any Other (Please Specify)
(b)Raw Material Details
S. No. Name Consumption (With Unit) Nature (Solid, Liquid, Gas) Storage Capacity (With Unit)
1        
2        
3        
(c)Product/ By Product/ Service/Activity details
S. No. Name Quantity/Capacity (With Unit) Product or By Product or Service Storage Capacity
1        
2        
3        
4        
(d)Electric Energy Requirement (Kilo Watt)
1. Total  
2. In Process  
3. In Pollution Control Measure  
(e)Water Requirement (Kilo liter per Day)
1. Total Water Requirement  
2. Fresh Water Component  
3. Recycle Water Component  
(f)Water Consumption Details (Kilo liter per Day)
S. No. Source of Water Boiler/Cooling Domestic Industrial Process Any other use Total Consumption Flow measuring device
1 Surface water            
2 Ground water            
3 RIICO/ PHED supply            
4 Recycled water            
5 Any Other (Please specify)            
6 Total            

Part III – Information related to Effluent Generation, Treatment and Disposal

(a)Effluent Generation & Disposal Details
S. No. Type of Effluent (Trade/Domestic) Quantity of Effluent Generated (KLD) Recycled in the Process/Activity (KLD) Disposed/Discharged (KLD) Mode of Disposal
1 2 3 4 5 6
1          
2          
3          
(b)Number of discharge outlet (s)
(c)Mode of treatment and disposal
Mode Yes/ No Capacity Mode of conveyance of effluent
Connected to CETP/Common STP Yes/No   Open drain/Closed Conduit/Tankers/Other (Pleasespecify)
Having own ETP Yes/No.   Open drain/Closed Conduit/Tankers/ Other (Pleasespecify)
Having own STP Yes/No.   Open drain/Closed Conduit/Tankers/ Other (Pleasespecify)
(d)Type of treatment system installed
S. No. Type (Sewage Treatment Plant/ EffluentTreatment Plant) Unit Operations & Process installed Capacity of the Treatment System
1      
2      
3      

Part IV – Information related to Air Pollution and Control Systems

(a)Air Emission Details
A. Process Status
S. No. Stack attached to process Stack height from ground level (in meter) Details of Air Pollution Control Measures Probable pollutants Infrastructural monitoring facility (Yes/No/Notrequired)
           
           
           
           
B. Flue gases stacks
S. No. Stack attached to Plant Fuel Rated fuel consumption (lt/hr,Kg,'hr) Stack height from ground level (in meter) Details of Air Pollution Control Measures Probable pollutants Infrastructural monitoring facility (Yes/ No/ Notrequired)
               
               
               
               
C. Fugitive emission
S.No. Source Details of Air Pollution Control Measures Details of Air Pollution Control Measures
       
D. Details of D.G. Sets
S.No. Rating (KVA/KW) Status fof Acoutic enclousre Height of Stack (in meter) Infracture facilities for stack emission monitoring(Yes/No/Not required)
Above roof Above Ground Level
           

Part V – Information related to Solid Waste:

S.No. Source/Process Quantity Mode of storage Mode of disposal Whether covered under the rules dealing withHazardous Waste notified under Environment (Protection) Act, 1986
1          
2          
           

Part VI – Information related to Consent Fee Deposition

S. No. DD/Pay Order No./ECS Transaction No./Tokenno./Challan No. Date Bank Name/ e-Mitra/CSC Amount
1        
2        

1. I/We, hereby declare that the information furnished above is correct to the best my/ our knowledge

2. I/We, hereby submit that in case of change, either of the point of characteristic of discharge or the quantity of discharge or its quality, a fresh application for consent shall be made and until such consent is granted no charge shall be made

3. I/We, understand the State Board and its official authorized in this behalf by the State Board can make necessary changes/modification in the data provided by me/us while deciding the application on the basis of the information provided by me/us.

Date:-PlaceSignatureNameDesignationSealNote:- (i) Consent application must be accompanied with the fees as specified in the notifications issued by the State Government time to time.(ii)Consent fee shall be paid through Bank Draft payable in favour of the Member Secretary, Rajasthan State Pollution Control Board or through ESC or through e-Mitra/CSC or Bank Challan or any other facility as per orders issued by the State Board time to time.(iii)Documents as per check list as specified by the State Board shall be submitted along with the application.(iv)All documents including consent application form submitted to the State Board shall be signed/attested by the proprietor/authorized signatory along with seal.Form XIV[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Notice of Inspection(See rule 31)
Chairman Member-Secretary
Shri Shri.......................
  ..............................
  ..............................
  No.........................
  Dated....................
To:........................................................................................Take Notice that for the purpose of enquiry under section 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 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-SecretaryCopy to:
(1)..........
(2)..........
(3)..........Form XV(See rule 31)
From (1) ............................................................................................. By Regd. Post A.D.
To,..........................................................................................Notice under Section 49(1 )(b) 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(1)(b) of the Water (Prevention & Control of Pollution) Act, 1974 of my/our intention to file a complaint in the Court against (2)............. for violation of Section(s) of the Water (Prevention and Control of Pollution) Act, 1974.In support of my/our notice, I/We are enclosing the following documents (3) as evidence of proof of violation of the Water (Prevention and Control of Pollution) Act, 1974.
Place: ................... ........................
Date:..................... ........................
  (Signature(s))
Explanation:-
(1)In case of the notice is given in the name of a company, documentary evidence authorising the person to sign the notice on behalf of the company shall be enclosed to this notice. Company for this purpose means a Company defined in explanation to Section 47 of the Water (Prevention and Control of Pollution) Act, 1974.
(2)Here give the name and address of the alleged offender. In case of a manufacturing/processing/operating unit, 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.[Schedule] [Substituted by Notification No. G.S.R. 13, dated 26.5.2016 (w.e.f. 24.11.1983).][See Rule 5]

Part I – Fee for Industries/ Process/ Projects/ Activities other than Mining, Quarrying and Health Care Facilities (in rupees)

S. No. Capital Investment (in rupees) For Consent to Establish For Consent to Operate For acknowledgment
Red Orange Green
1 2 3 4 5 6 7
1. Up to 5 Lacs 3000 2000 1000 7500 1000
2. More than 5 Lacs Upto 10 lacs 4500 3000 1500 12000 1500
3. More than 10 Lacs Upto 25 lacs 6000 4000 2000 16500 2000
4. More than 25 Lacs Upto 50 lacs 9000 6000 3000 24000 3000
5. More than 50 Lacs Upto 1 Crore 15000 10000 5000 28500 5000
6. More than 1 Crore Upto 2 Crores 18000 12000 6000 37500 6000
7. More than 2 Crore Upto 5 Crores 21000 14000 7000 42000 7000
8. More than 5 Crore Upto 10 Crores 24000 16000 8000 48000
9. More than 10 Crore Upto 25 Crores 30000 20000 10000 57000
10. More than 25 Crore Upto 50 Crores 37500 25000 12500 72000
11. More than 50 Crore Rs. 50000 + Rs. 1000 per Crore or part thereof,of incremental investment above 50 crores 70% of applicable fees for Red category 35% of applicable fees for Red category Rs. 72000 + Rs. 1500 per Crore or part thereof,of incremental investment above 50 crore Acknowledgment is not applicable
Part-IIA. Fee for mining and Short Term Permits (in rupees)
S. No. Lease area of the mines For Consent to Establish For Consent to Operate
Major Minor Major Minor
1 2 3 4 5 6
1. Less than 1 Hectare 15000 8000 33000 24000
2. 1 Hectare to 5 Hectare 17000 12000 37500 33000
3. Above 5 Hectare 17000 + Rs 1000 per incremental hectare above 5hectares 12000 + Rs 400 per incremental hectare abovehectares 90000 + Rs 1500 per incremental hectare above 5hectares 37500 + Rs 750 per incremental hectare above 5hectares
B. Fee for Quarry Licenses (in rupees)
S. No. Lease area of the mines For Consent to Establish For Consent to Operate
1. Upto 1.0 Heare - 2000
2. More than 1.0 Hectare 8000 For 1 Year (annual) For 3 Years
4000 11000

II

[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Budget & Accounts Head(See rule 18)AdministrationHead 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)

Head of Account (Receipts)

1. Payment by State Government

2. Fees

3. Fines and other receipts

[Schedule - III] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.](See rule 22)Rajasthan State Pollution Control Board, JaipurAnnual report for the Financial Year April 19 to March 31, 19 .Chapter-1. Introduction.Chapter-2. Constitution of the Board including changes therein.Chapter-3. Meeting of the Board with major decisions taken therein.Chapter-4. Committees constituted by the Board and their activities.Chapter-5. Monitoring Network for air, water and soil quality.Chapter-6. Presents status of environment, environmental problems and counter measures.Chapter-7. Environmental Research.Chapter-8. Environmental Training.Chapter-9. Environmental Awareness and public participation.Chapter-10. Environmental standards including time schedule for their enforcement.Chapter-11.1 Prosecution launched and convictions secured for environmental pollution control.Chapter-11.2 Directions given for closure of polluting industrial units.Chapter-12. Finance and Accounts of the Board.Chapter-13. Annual plan of following year.Chapter-14. Any other important matter dealt with by the State Board.Annexures

1. Members of the Board

2. Organisation Chart.

3. Staff Strength including recruitment.

4. Publication.

5. Training Courses/Seminars/Workshops organised or attended.

6. Consents to establish industries, operation & processes issued/refused.

7. Consents to operate industries operations & processes issued/refused.

[Schedule IV] [Substituted by Notification No. G.S.R. 14, dated 26.5.2016 (w.e.f. 11.9.1975).][See Rule 5]

Part I – Fee for Industries/ Process/ Projects/ Activities other than Mining, Quarrying and Health Care Facilities (in rupees)

S. No. Capital Investment (in rupees) For Consent to Establish For Consent to Operate For acknowledgment
Red Orange Green
1 2 3 4 5 6 7
1. Up to 5 Lacs 3000 2000 1000 7500 1000
2. More than 5 Lacs Upto 10 lacs 4500 3000 1500 12000 1500
3. More than 10 Lacs Upto 25 lacs 6000 4000 2000 16500 2000
4. More than 25 Lacs Upto 50 lacs 9000 6000 3000 24000 3000
5. More than 50 Lacs Upto 1 Crore 15000 10000 5000 28500 5000
6. More than 1 Crore Upto 2 Crores 18000 12000 6000 37500 6000
7. More than 2 Crore Upto 5 Crores 21000 14000 7000 42000 7000
8. More than 5 Crore Upto 10 Crores 24000 16000 8000 48000 Acknowledgment is not applicable
9. More than 10 Crore Upto 25 Crores 30000 20000 10000 57000
10. More than 25 Crore Upto 50 Crores 37500 25000 12500 72000
11. More than 50 Crore Rs. 50000 + Rs. 1000 per Crore or part thereof,of incremental investment above 50 crores 70% of applicable fees for Red category 35% of applicable fees for Red category Rs. 72000 + Rs. 1500 per Crore or part thereof,of incremental investment above 50 crore
Part-IIA. Fee for mining and Short Term Permits (in rupees)
S. No. Lease area of the mines For Consent to Establish For Consent to Operate
Major Minor Major Minor
1 2 3 4 5 6
1. Less than 1 Hectare 15000 8000 33000 24000
2. 1 Hectare to 5 Hectare 17000 12000 37500 33000
3. Above 5 Hectare 17000 + Rs 1000 per incremental hectare above 5hectares 12000 + Rs 400 per incremental hectare abovehectares 90000 + Rs 1500 per incremental hectare above 5hectares 37500 + Rs 750 per incremental hectare above 5hectares
B. Fee for Quarry Licenses (in rupees)
S. No. Lease area of the mines For Consent to Establish For Consent to Operate
1. Upto 1.0 Heare - 2000
2. More than 1.0 Hectare 8000 For 1 Year (annual) For 3 Years
4000 11000
Part-IIIFee for Hospital, Health Care Facility and Common Bio-Medical Waste Treatment Facility (in rupees)
S. No. Description Amount in Rs.
Consent to Establish Consent to Operate
1. Hospitals, Nursing Homes and Health CareEstablishments upto 10 beds; Non-beded Health Care Facilities(Clinics); Pathological/ Forensic/ Research Laboratories andBlood Banks; Veterinary Institutions, Dispensaries and AnimalHouses; Drug vendor/ Drug ware house 5000/- 10000/-
2. Operator of the Common Bio-Medical Waste Treatment Facility 30,000/- 1,00,000/-
3. Hospitals, Nursing Homes and Health Care Establishments    
  (i) More than 10 beds and upto 25 beds 10000/- 20000/-
  (ii) More than 25 beds and upto 50 beds 20000/- 40000/-
  (iii) More than 50 beds 20000/- + Rs. 500/- per incremental bed above 50beds 40000/- + Rs. 500/- per incremental bed above 50beds
Part-IVWhite Category
S. No. Type of Unit
1. Assembly of air coolers/ conditioners, repairing and servicing
2. Assembly of bicycles, baby carriages and other small nonmotorizing vehicles
3. Bailing (hydraulic press) of waste papers
4. Bio fertilizer and bio-pesticides without using inorganicchemicals
5. Biscuits trays etc from rolled PVC sheet (using automaticvacuum forming machines)
6. Blending and packing of tea
7. Block making for printing without foundry (excluding woodenblock making)
8. Chalk making from plaster of Paris (only casting withoutboilers etc. (sun drying/ electrical oven)
9. Compressed oxygen gas from crude liquid oxygen(without use of any solvents and by maintaining pressure &temperature only for separation of other gases)
10. Cotton and woolen hosiers making (Dry process only without anydying/ washing operation)
11. Diesel pump, repairing and servicing (complete mechanical dryprocess)
12. Electric lamp (bulb) and CFL manufacturing by assembling only
13. Electrical and electronic item assembling (completely dryprocess)
14. Engineering and fabrication units (dry processwithout any heat treatment/ metal surface finishing operations/painting)
15. Flavoured betel nuts production/ grinding of Spices(completely dry mechanical operations)
16. Fly ash bricks/ block manufacturing
17. Fountain pen manufacturing by assembling only
18. Glass ampules and vials making from glass tubes
19. Glass putty and sealant (by mixing with machine only)
20. Ground nut decorticating
21. Handlooin/ carpet weaving (without dying and bleachingoperation)
22. Leather cutting and stitching (more than 10 machine and usingmotor)
23. Manufacturing of coir items from coconut husks
24. Manufacturing of metal caps containers etc
25. Manufacturing of shoe brush and wire brush
26. Medical oxygen
27. Organic and inorganic nutrients (by physical mixing)
28. Organic manure (manual mixing)
29. Packing of powdered milk
30. Paper pins and u clips
31. Repairing of electric motors and generators (dry mechanicalprocess)
32. Rope (plastic and cotton)
33. Scientific and mathematical instrument manufacturing
34. Solar module non conventional energy apparatus manufacturingunit
35. Solar power generation through solar photovoltaic cell andwind power
36. Mini hydel power (less than 25 MW)
37. Surgical and medical products assembling only (not involvingeffluent/ emission generating processes)
38. Flour Mill (Atta Chaki) without washing
39. Furniture making units (without mechanized paint booth,anodizing, pickling, galvanizing, furnace and boiler)
40. Wax Candles (excluding manufacturing of wax)
41. Agarbati making units
42. Blue potteries
43. General wire industries like wire drawing,Barbed wire. Chain links making units (dry process without anyheat treatment/ metal surface finishing operations/ painting)
44. Gems and jewelry units (without furnace and metal finishingoperations)
45. Cold Storage
46. Production of earthen pots, bricks (using flyash), kawelu etc. having maximum capacity of three lac numbersper year, manufactured through Ava-Kajawa process located withina radius of 300 kms. from any coal/ lignite based thermal powerplant
47. Production of earthen pots, bricks, kawelu etc.having maximum capacity of three lac numbers per year,manufactured through Ava-Kajawa process located beyond a radiusof 300 kms. from any coal/ lignite based thermal power plant
Note. - 1. For Facility as listed at serial number 1 of Part-III of Schedule, the State Board will issue one time Consent to Operate.

2. In case of mines, the Consent period shall be coterminous with the validity of lease subject to maximum period as per sub-rule (5B) of Rule 5.

3. In case of quarry licenses the consent to operate will be granted normally for one year but can be granted upto 3 years on deposition of adequate fees provided Quarry License is valid for 3 years.

4. In case of mines which apply for consent to establish/ consent to operate for additional/ enhanced production or addition of new mineral within the validity period of consent to operate without any increase in lease area, the applicable fees shall be 20% of the prescribed fee. In such cases the consent to establish/ consent to operate shall be validated upto the period of validity of existing consent to operate.

5. In addition to fee mentioned in Schedule, all industries or processes or projects or activities requiring Environmental Clearance under the Environment Impact Assessment Notification, 2006, except quarry license, shall pay an additional amount of Rs 25000/- as onetime fee with the first consent to establish or consent to operate application, as the case may be.

6. The classification of industries in Large/ Medium/ Small/ Tiny scale shall be as notified by the Department of Industries.

7. The State Board shall issue consent to establish for a period of 5 years. In case Project Proponent requires extension in validity then a request for the same should be made atleast four months before the expiry of validity of consent to establish along with reasons for the same. In case Project Proponent fails to apply for extension four months before the expiry of validity of consent then fresh consent application alongwith requisite fees will have to-be submitted for extension in validity of consent.

8. That in case of quarry licences upto 1.0 hectares, only obtaining of acknowledgment as per sub-rule (6) of Rule 5 is sufficient subject to compliance of Environment Impact Assessment Notification, 2006, as amended from time to time. The quarry licence holder upto 1.0 hectares shall not he asked for separate consent to establish and consent to operate.