Section 35 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
35. [ Application for consent. [Substituted by Notification No. F. 11-5-85-XXXII, dated 31-5-1991.]
- An application for obtaining the consent of the State Board for establishing or taking any steps to establish any industry, operation or process or any treatment and disposal system or any extension or addition or thereto, which is likely to discharge sewage or trade effluent into a stream or well or sewer or on land (such discharge being hereinafter in this rule referred to as discharge of sewage); or for bringing into use any new or altered outlet for the discharge of sewage or beginning to make any new discharge of sewage under Section 25 or for continuing an existing discharge of sewage under Section 26 shall be made to the State Board in the form prescribed under Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975].
