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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(c) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

(c)For making any new discharge of sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act or for continuing the existing discharge of sewage or trade effluent into a stream or well or sewer or on land, under Section 26 of the Act shall be made to the State Board in Form No. XIII.