Section 29(6) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(6)For the small/tiny scale industries under Green category and having investments upto rupees five crores, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the unit modifies/ changes its process and or raw material and or product and or increases production.
