Section 3(3) in The Environment (Protection) Rules, 1986
(3)[ The standards for emission or discharge of environmental pollutants specified under sub-rule (1) or sub-rule (2) shall be complied with by an industry, operation or process within a period of one year of being so specified.[(3-A)(i) Notwithstanding anything contained in sub-rules (1) and (2), on and from the 1st day of January, 1994, emission or discharge of environmental pollutants from the [industries, operations or processes other than those industries, operations or processes for which standards have been specified in Schedule I shall] [Inserted omitted by S.O. 23(E), dated 16.1.1991 (w.e.f. 16.1.1991).][not exceed the relevant parameters and standards specified in Schedule VI:Provided that the State Boards may specify more stringent standards for the relevant parameters with respect to specific industry or locations after recording reasons therefor in writing;(ii)The State Board shall while enforcing the standards specified in Schedule VI follow the guidelines specified in Annexures I and II in that Schedule.][(3-B) The combined effect of emission or discharge of environmental pollutants in an area, from industries, operations, processes, automobiles and domestic sources, shall not be permitted to exceed the relevant concentration in ambient air as specified against each pollutant in columns (3) to (5) of Schedule VII.] [ Substituted by G.S.R. 7, dated 22.12.1998 (w.e.f. 2.1.1999). Earlier it was inserted by G.S.R. 176(E), dated 2.4.1996 (w.e.f. 3.4.1996).]
