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State of Rajasthan - Section

Section 17 in Rajasthan Factories Rules, 1951

17. [ Disposal of Trade Wastes and Effluents.— The arrangements made in every factory for the treatment of wastes and effluents due to the manufacturing processes carried on therein shall be in accordance with those approved by the relevant Water And Air pollution Boards appointed under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981 and other appropriate authorities".]

[Substituted by No.4, dated 8.1.1991 [25-6-1992]]