18. [ Disposal Of Trade Wastes And Effluents. [Substituted by Notification No. 2617/XXXVI-3-2001(F)-82-CA-LXIII-1948-1950 AM (52)-1984, dated April 12, published in U.P. Gazette, Extra, dated 12th April, 1984.]
- The arrangements made in accordance with sub-section (1) of Section 12 of the Act for the treatment of wastes and effluents and for their disposal shall be in accordance with the provisions contained in "The Water (Prevention and Control of Pollution) Act, 1974 (Act No. VI of 1974) and shall be approved by the State, Board constituted by the State Government under sub-section (1) of Section 4 of the said Act (Act No. VI of 1974) from time to time.]Ventilation and Temperature(Section 13)
