Section 2 in U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017
2. Amendment of Rule 3.
- In the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) Rules, 1981 hereinafter referred to as the said rules in Rule 3, for sub-rule (1), the following sub-rule shall be substituted, namely -"(1) An application for obtaining the consent of the Board for bringing into use any new or altered outlet for the discharge or trade effluents into a stream or well or for making any new discharge of sewage or trade effluents into a stream or well under Section 25 or for continuing an existing discharge of sewage or trade effluent into a steam or well under Section 26 shall be made to the Board in Form I through online consent management system only as established and made operational by the State Board. The consent application shall be disposed of through online consent management system only and no application will be disposed of manually. The consent fee as per the provisions of the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) (First Amendment) Rules, 2008 shall be made online through the online consent management system.
