Section 29(1) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 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.
