Section 28 in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
28. [ Manner of giving notice. [Rule 28 added by Notification No. F. 11-8-86-XXXII, dated 29-7-91.]
- The manner of giving notice under clause (b) of sub-section (1) of Section 43 shall be as follows, namely :(i)The notice shall be in writing in Form IX.(ii)The person giving notice may send it to-(a)Board; and(b)[Housing and Environment Department] represented by the Secretary, Government of Madhya Pradesh.(iii)Notice shall be sent by registered post with acknowledgment due; and(iv)Period of sixty days mentioned in clause (b) of sub-section (1) of Section 43 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.][Form I] [Substituted By Notification No. F. 11-8-Xxxii, Dated 14-10-91.](See Rule 13)[To be submitted in triplicate]Application for consent for emission/continuation of emission under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981Dated............From...........................................................................To,The Member-Secretary,Madhya Pradesh Pollution Control Board.Sir,I/We hereby apply for Consent/renewal of Consent under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) to bring into use a new/altered "Stack for the discharge of emission/to begin to make new discharge of emission/to continue to discharge emission" from stack in industry owned by-The relevant details are as below-(1)Full name of applicant, designation with address and telephone No.(2)Name of full-time Directors with addresses and telephone No.(3)Full factory address (with name of plot/premises) and telephone No.(4)Date of commissioning of factory or proposed date of commissioning of factory.(5)Capital investment made (Rs. in lakhs).(6)Total No. of employees.(7)(a)Licensed Annual Capacity of the factory.(b)Attach a brief description of the manufacturing process alongwith a flow diagram and the position of corresponding stack on the plot plan.(8)State the number of boilers, heaters, furnaces, installed in the factory along with their capacity, type/quantity of fuel used, and the emissions from the stacks.(9)Stack details:(a)Number of stacks(b)'Natural draft/ID Fan/FD Fan(c)Material of construction of stack(d)Stack height-(i)Above ground level (Meters)(ii)Above factory Room (Meters)(10)Attach information on air pollution control equipment in respect of each of the stacks listed in item 9 above-(a)Name of equipment.(b)Existing or proposed and for which pollutant and date of installation.(c)Reduction efficiency guaranteed by the manufacturer.(d)Quantity and Quality of current expected emission.(e)Whether the industry works in general shift or shifts or round the clock.(f)What monitoring is being done or proposed.(11)Attach information on compliance of emissions with respect to the standard.(12)I/We declare that the information furnished above is correct to the best of my/our knowledge.(13)I/We hereby submit that in case of change either of the point of the emission or its quality, a fresh application for consent shall be made and until such consent is granted, no emissions shall be made.(14)I/We hereby agree to submit to the State Board an application for renewal of consent one month in advance of the date of expiry of the consented period for stack emission, if to be continued thereafter.(15)I/We undertake to furnish any information within one month of its being called by the State Board.I/We enclose herewith Cash Receipt No............................Bank Draft No.................... dated................................. for Rs............(Rupees..........) in favour of Madhya Pradesh Pollution Control Board as has been payable under Section 21 of the Act.Yours faithfully Signature of ApplicantNotes. - (1) Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto shall be liable to be punished under the Act.(2)*Strike out which is not relevant.]Form II(See sub-rule (2) of Rule 14)Madhya Pradesh Pradushan Niwaran MandalNotice of InspectionChairmanMember SecretaryShri...............No.................Date...............To,..............................................Take notice that for the purpose of enquiry under Section 21, of the Air (Prevention and Control of Pollution) Act, 1981, 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.Any systems of your Industrial Plant.Any other parts thereof or pertaining thereto under management/control of date (a)...................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 37 (1) of the Act.By order of the Board, Member SecretaryCopy to-
