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[Section 15]
[Entire Act]
State of Haryana - Subsection
Section 15(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
| [1 [In Rule 15(2), A-I(i,ii) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997 Substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] | 2 | |
| A-1(i) | Consent Fee For 1st Year to OperateIndustries other than Covered Under Headings A-II to A-VIII | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 50,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 40,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 80,000 |
| (d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores | 20,000] |
| [(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 10,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crores but not exceeding Rs. 1.0 crore | 5,000 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crores but not exceeding Rs. 0.5 crore | 2,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 200 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 100 |
| (ii) | Consent Fee to be Charged Annually forSubsequent Years to Operate Industries other than Covered UnderHeadings A-II To A-VIII | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 25,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 20,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 15,000 |
| (d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crore but exceeding Rs. 10 crores | 8,000] |
| [(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 3700] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 1,500 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 1,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 200 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 100] |
| [A-II(i) [A-II(i,ii) substituted in Rule 15(2) vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] | Consent Fee For Ist Year to Operate HighlyPolluting Industries Such as Fertilizer (Nitrogen/phosphate)Sugar, Cement, Fermentation and Distillery, Petro-Chemical,Thermal, Power Plant, Oil Refinery Sulfuric Acid, Iron AndSteel, Pulp and Paper, Dye and Dye Intermediates, PesticidesManufacturing, Basic Drugs and Pharmaceuticals Etc. | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 1,50,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 1,20,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 90,000 |
| (d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crore but not exceeding Rs. 10 crores | 60,000] |
| [(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 30,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 15,000 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 6,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 1,500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 600 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 300] |
| (ii) | Consent Fee to be Charged Annually forSubsequent year to Operate Highly Polluting Industries Such asFertilizer (Nitrogen/phosphate) Sugar, Cement, Fermentation andDistillery, Petro-Chemical, Thermal, Power Plant, Oil RefinerySulfuric Acid, Iron and Steel, Pulp and Paper, Dye and DyeIntermediates, Pesticides Manufacturing, Basic Drugs andPharmaceuticals Etc. | |
| Rs. | ||
| (a) | Industries having capital investment exceedingRs. 100 crores | 75,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 60,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 45,000 |
| (d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores | 24,000] |
| [(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 11,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 4,500 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 3,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 1,500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 600 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 300 |
| [A-III(I) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Consent Fee to Establish (Noc) Pulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000 |
| (ii) | Consent Fee For 1st Year to OperatePulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000 |
| (iii) | Consent Fee to be Charged Annually ForSubsequent Years to Operate Pulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000] |
| (A) [-IV(i) [A-IV(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.] | Consent Fee to Establish (NOC) Stone Crushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 5,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 7,500 |
| (ii) | Consent Fee to be Charged Annually to OperateStones Crushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 5,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 7,500 |
| (iii) | Fee for Transfer of Consent to Operate StonesCrushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 20,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 35,000] |
| [A-V(i) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Consent Fee to Establish (NOC) Hot Mix Plants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 7,500 |
| (ii) | Consent Fee For 1st Year to Operate Hot MixPlants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 75,00 |
| (iii) | Consent Fee to be Charged Annually forSubsequent Years to Operate Hot Mix Plants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 7,500] |
| [A-VI(i) [A-VI(i) substituted in Rule 15(2), vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.] | Consent Fee to be Charged Annually to OperateRice Shellers | |
| (a) | Units having a capital investment not exceedingRs. 25 lacs | 10,000 |
| (b) | Units having a capital investment exceeding Rs.25 lacs but not exceeding Rs. 50 lacs | 12,500 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000] |
| [A-VII(i) [A-VII(i,ii) substituted in Rule 15(2) vide Notification No. 12/17/2002-Env.III. the 20th September, 2002] | Consent fee to establish mining activities : | |
| (a) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above | Rs. 1 lac |
| (b) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores | Rs. 75,000 |
| (c) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores | Rs. 60,000 |
| (d) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore | Rs. 50,000 |
| (e) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs | Rs. 40,000 |
| (f) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs | Rs. 30,000 |
| (g) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs | Rs. 20,000 |
| (h) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs | Rs.10,000 |
| (i) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs | Rs. 5,000 |
| (j) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs | Rs. 1,000] |
| A-VII(ii) | Annual consent fee to operate miningactivities : | |
| (a) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above | Rs. 2 lacs |
| (b) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores | Rs. 1.5 lacs |
| (c) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores | Rs. 1.25 lacs |
| (d) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore | Rs. 1 lacs |
| (e) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs Rs. 75,000 | |
| (f) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs | Rs. 50,000 |
| (g) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs | Rs. 25, 000 |
| (h) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs | Rs. 10,000 |
| (i) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs | Rs. 1,000 |
| (j) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs | Rs. 1,000 |
| [A-VIII(i) [A-VIII(i,ii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th January, 1998.] | Consent Fee to Establish (NOC) Brick Kilns | |
| (a) | Units having a capital investment not exceedingRs. 30 lacs | 5,000 |
| (b) | Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs | 10,000 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000 |
| (ii) | Consent Fee to be Charged Annually to OperateBrick - Kilns | |
| (a) | Units having a capital investment not exceedingRs. 30 lacs | 5,000 |
| (b) | Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs | 10,000 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000] |
| [A-IX(i) [Added by Notification No. S.O.55/C.A.14/1981/S.54/2018, dated 27.8.2018.] | Consent fee to establish projects/units covered under Haryana Bio-Energy policy 2018 | Nil; |
| (ii) | Consent fee to be charged for 1st and for subsequent year to operate projects/units covered under Haryana Bio-Energy policy 2018 | Nil.] |