(2)In the case of a factory situated in a place where no public sewerage system exists, prior approval of the arrangements made for proposal of trade wastes and effluents shall be obtained from the Public Health Authorities or [The Kerala State Pollution Control Board appointed under the Water (Prevention and Control of Pollution) Act, 1974, and the Air (Prevention and Control of Pollution) Act, 1981.] [Inserted by G.O. (Rt) No. 1790/87/LBR &REH dt. 01/12/1987.]
