Section 21 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

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Union of India - Section

Section 21 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

21. Repeal and saving .-All rules corresponding to these rules and in force in a Union territory immediately before the commencement of these rules are hereby repealed:

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these rules.[FORM I](See rule 9)Application For Consent For Emission/continuation Of Emission Under Section 21 Of The Air (Prevention And Control Of Pollution) Act, 1981.From__________________________________________________ToThe Member Secretary,Central Pollution Control Board,_____________________________________________________________________Sir,I/We hereby apply for Consent/Renewal of Consent under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) to bring into use a new/altered [Strike out which is not rlevant.] stack for the discharge of emission/to begin to make new discharge of emission/to continue to discharge emission [Strike out which is not rlevant.] from stack in industry owned by .................................

For Office Use Only

1. Code No.| |-

2. Whether the unit is situated in a critically polluted area as identified by Ministry of Environment & Forests| |-

To be filled in by Applicant

Part A-General

3 (a) Name of Owner/Occupier| |-

(b) Name and address of the unit and location| |-

4 (a) Whether the unit is generating hazardous waste as defined in the Hazardous Wastes (Management and Handling) Rules, 1989| |-

(b) If so the category No.| |-

5 (a) Total capital invested on the project| |-

(b) Year of commencement of production| |-

6 (a) List and quantum of products and bye-products| |-

(b) List and quantum of raw materials used| |-

7. Furnish a flow diagram of manufacturing process showing input and output in terms of products and waste generated including for captive power generation and dematerialized water| |-

PART B-Pertaining to sewage and trade effluent

8. Quantity and source of water for:| |-

(a) Cooling m3/d| |-

(b) Process m3/d| |-

(d) Others m3/d| |-

9. Sewage and trade effluent discharge| |-

(a) quantum of discharge m3/d| |-

(b) Is there any effluent treatment plant| |-

(d) Characteristics of final effluent pH| |-

Suspended solids| |-

Dissolved solids| |-

Chemical Oxygen Demand (COD)| |-

Biochemical Oxygen Demand (BOD)/20°C| |-

Oil and grease| |-

(Additional parameters as specified by the concerned Pollution Control Board)| |-

(e) Mode of disposal and final discharge point (enclose .map showing discharge point)| |-

(f) Parameters and Frequency of self-monitoring| |-

PART C-Pertaining to stack and vent emissions

10 (a) Number of stacks and vents with height and dia (m)| |-

(b) Quality and quantity of stack emission from each of the above stacks-particulate matter t and Sulphur Dioxide(S02) (Additional parameters as specified by the concerned Pollution Control Board)| |-

(d) Parameters and Frequency of self monitoring| |-

PART D-Pertaining to hazardous waste and hazardous chemicals.

11 Solid wastes:| |-

(a) Total quantum of generation| |-

(b) Quantum of hazardous waste generated and its nature, as defined under the Environment (Protection) Act, 1986. (See the Hazardous Wastes Management and Handling Rules, 1989).| |-

(c) Mode of storage within the plant, method of disposal and any other information sought by the concerned Pollution Control Board| |-

12 (a) Hazardous Chemicals as defined under Environment (Protection) Act, 1986(See the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989)| |-

(b) Whether any isolated storage is involved if yes, attach details| Yes/No

-on-site measures| Yes/No

-off-site measures| Yes/No

I/We enclose herewith Receipt No. ......... Bank Draft No Dated ............. for Rs (Rupees ...............) in favour of the Central Pollution Control Board, New Delhi towards the fees payable under Section 25 of the Act.Yours faithfully,Name and Signature of applicantNotes :- 1. Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto shall be liable to be punished under the Act.FORM IICentral Board For The Prevention And Control Of Water Pollution[See rule 10(2)]NOTICE OF INSPECTION

Chairman| Member Secretary.............................|-

| Shri...............................................|-

| No. ...............................................|-

| Dated ............................................|-

| .....................................................

To..............................................Take Notice that for the purpose of enquiry under section 21 the following officers of the Central Board namely:-

(i)Shri ..............................................

(ii)Shri ..............................................

(iii)Shri ..............................................

and the persons authorised by the Board to assist them shall inspect-Any systems of your Industrial Plant.Any other parts thereof or pertaining thereto under management/control of date (a) ...................................................... between ...................................................... Hours when all facilities requested by them for such inspection should be made available to them on the site. Take Notice that refusal or denial to above stated demand made under the functions of the Central Board shall amount to obstruction punishable under section 37(1) of the Act.By order of the BoardMember SecretaryCopy to :

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Union of India - Section

Section 21 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

21. Repeal and saving .-All rules corresponding to these rules and in force in a Union territory immediately before the commencement of these rules are hereby repealed: