(1)In this rule, unless there be anything repugnant in the subject or context, the word "Stream" shall include any river, stream, water course, inland water tank, reservoir, or the like, whether natural or artificial, and "wastes" unless specifically mentioned shall include "effluents" whether solid, liquid or gaseous.(2)Such effluents as may be harmless and as do not need any treatment to make them harmless shall be separated from other effluents and shall be carried in separate drains:Provided that if the quantity of such effluents is very small, the Chief Inspector may permit all the effluents to be carried in one drain.(3)All wastes unless they are harmless shall be cleaned, treated and purified effectively by such electrical, mechanical, chemical or other means by a combination of any of these, as may be appropriate considering the nature and quality of the waste, so as to make the waste innocuous and harmless.(4)The waste shall be purified to such a degree and shall be disposed of in such a manner as may not pollute any stream or atmosphere or may not cause any damage or harm to any fish, animal or plant life or may not cause any injury to the health of, or be a source of nuisance to the inhabitants of the area in the vicinity of the factory or in the area over or through which the wastes may spread or pass.(5)Efficient drains shall be provided for the effluents from the point of origin to the place of treatment and the place of disposal.The drains shall be of such capacity as to be adequate for draining out the entire effluents without allowing them to over-flow and shall be constructed of masonry, concrete, or bricks and cement and shall be covered unless iron or concrete pipes are used for carrying the effluents:Provided that the Chief Inspector may, by an order in writing, relax the requirements of this sub-rule to such extent and subject to such conditions as he may specify, if he is satisfied that compliance with the provision thereof is not necessary or practicable.(6)Wastes which are gaseous or a mixture of gases and solids shall be removed by means of a mechanical exhaust system or by such other means as may be effective and practicable and the system of exhaust shall be of adequate capacity and the wastes removed shall be disposed of in such manner as to ensure that they do not escape in any work-room or that they do not spread and cause nuisance in the vicinity of the factory.Where the gaseous wastes contain solid particles in such quantity as may create nuisance in the locality, effective arrangements shall be made to separate solid materials from the gaseous wastes before allowing the gaseous wastes to escape in the atmosphere and effective arrangement shall be made for the collection and disposal of the collected solid wastes:Provided that the provisions of this sub-rule shall not apply to a factory which is already in existence on the date on which these amendments cams into force but in case of such factories the Chief Inspector may direct the occupier and the manager of the factory to take such steps and to make such arrangements to prevent or minimise the nuisance as may be practicable :Provided further that the Chief Inspector may relax the requirements of this rule to such extent and subject to such conditions as he may specify in writing if he is satisfied that compliance with the provisions of this sub-rule is not practicable or necessary in consideration of the capacity of the factory or the degree of nuisance created thereby.(7)Solid wastes shall not be allowed to spread in any workroom or in any part of the factory. Such wastes shall be collected in suitable receptacle at convenient places and arrangements shall be made for the disposal of such wastes at frequent intervals.(8)In case of a factory which comes into existence after this rule comes into effect, no manufacturing process shall be started in the factory unless complete details, as specified in sub-rules (9) and (10) of the arrangements for the treatment and the disposal of the wastes and effluents have been submitted to and approved by the Chief Inspector and unless arrangement as approved have been made :Provided that in case of factories which are already in existence on the date on which this rule comes into force, the above mentioned details shall be submitted to the Chief Inspector within three months and the arrangements as approved shall be made within six months of the date of approval. The Chief Inspector may, however, extend these period up to six months and 12 months respectively :Provided further that the approval of the Chief Inspector mentioned in this sub-rule shall not be necessary in the following circumstances :-(a)Where the drainage system of the factories is connected to the public sewerage system or where the wastes of the factory are proposed to be discharged into the public sewerage. In the case of such a factory, complete details and particulars in respect of the proposed arrangements for the treatment and disposal of the wastes shall be submitted to the authority under whose control the public sewerage functions and no manufacturing process shall be started in the factory and the wastes shall not be discharged into the public sewerage system unless the arrangements have been approved by the said authority, and where the approval has been given by the said authority an attested copy of the letter of approval along with the details of the arrangements shall be submitted to the Chief Inspector within one month of the date of approval.(b)When the arrangement and scheme for the treatment and disposal of the wastes of the factory have been approved by the Director of Health Services.In the case of such a factory, an attested copy of the letter of approval with complete details of the arrangements and the scheme for the treatment and disposal of wastes shall be submitted to the Chief Inspector within one month of the date of approval and no manufacturing process shall be started in the factory unless the approval of the Director of Health Services has been obtained and unless arrangements as approved have been made.(9)The following details and particulars in respect of the arrangements for treatment and disposal of wastes shall be submitted to the Chief Inspector for approval:-(a)Three copies of the layout plan of the factory showing the point of origin and the place of discharge or disposal of the wastes and the layout and arrangements of drains and other devices for carrying and disposal of the wastes from, the point of origin to the point of disposal or discharge.(b)Three copies of the site plan of the factory along with its environs showing the alignment of drains or channels for carrying the wastes as well as showing the area or through which the wastes are likely to spread or pass.In the site plan, the villages, residential areas, agricultural fields, etc., through or over which the wastes and the effluents may pass shall be clearly indicated.(c)Nature and description of different wastes produced in the factory.(d)The quantity of each of the wastes produced per day.(e)The chemical composition of the waste, chemical analysis and B.O.D. value on the liquid wastes.(f)The maximum quantity of the wastes required to be treated and disposal of any one day.(g)The maximum temperature of the wastes at the place where it is to be disposed of.(h)Where the wastes are to be discharged in a stream, the lowest rate of flow of the stream, in case it is a flowing stream, and size and capacity of the stream otherwise.(i)Three copies of the plans showing complete details of the treatment plant, or the arrangements for the treatment of wastes.(j)Three copies of the detailed description of the entire arrangement for treatment and disposal of wastes.(10)The Chief Inspector or an Inspector may require such other details, particulars or informations to be furnished as he may consider necessary in order to be able to examine the scheme for treatment and disposal of the wastes.(11)On receipt of complete details as prescribed above, the Chief Inspector may approve the arrangements with such conditions as he may specify in writing.(12)If the Chief Inspector finds that any arrangement which was approved was not effective he may direct the occupier and the Manager to re-examine and modify the arrangement in such a manner, to such an extent and within such a period as he may specify in writing.
