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State of Odisha - Act

The Orissa Air (Prevention and Control of Pollution) Rules, 1983

ODISHA
India

The Orissa Air (Prevention and Control of Pollution) Rules, 1983

Rule THE-ORISSA-AIR-PREVENTION-AND-CONTROL-OF-POLLUTION-RULES-1983 of 1983

Published on 1 January 1983
Commenced on 1 January 1983
[This is the version of this document from 1 January 1983.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Air (Prevention and Control of Pollution) Rules, 1983Published vide Notification No. Orissa Gazette Extraordinary No. 1626/12.12.1983S.R.O. No. 622/80 - In exercise of the powers conferred by Section 54 of the Air (Prevention and Control of Pollution) Act, 1981 (No 14 of 1981), the State Government hereby make the following rules, namely :Chapter-I Preliminary

1. Short title and commencement.

(1)These rules may be called the Orissa Air (Prevention and Control of Pollution) Rules, 1983.

(2)They shall come into force on the date of their publication in the Official Gazette

2. Definition.

(1)In these rules unless the context otherwise requires-

(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981. (Act 14 of 1981);

(b)"Appellate Authority" means the Appellate Authority constituted by the State Government under Sub-section (1) of Section 31;

(c)"Board" means the State Board referred to in Section 4 of the Act;

(d)"Chairman" means the Chairman of the Board;

(e)"Form" means a form set out in Schedule;

(f)"Furnace" means any structure or installation where any form or type of fuel is burnt or otherwise a high temperature higher than ambient is maintained ;

(g)"Government" means the Government of Orissa;

(h)"Premises" means any building, structure or property used for industrial or grade purposes where pollution occurs;

(i)"State Air Laboratory" means a laboratory established or specified as such under Sub-section (1) of Section 28 ;

(j)"Schedule" means a schedule appended to these rules;

(k)"State Board Laboratory" means a laboratory established or recognised as such under Sub-section (2) of Section 17;

(l)"Water Rules" means the Orissa Water (Prevention and Control of Pollution) Rules, 1983 ; and

(m)Words and expressions used but not defined in these Rules and defined in the Air (Prevention and Control of Pollution) Act, 1981 shall have the meanings respectively assigned to them in that Act.

Chapter-II

3.

The provision of Rules 4 to 11 Rule 13 and Rule 17 of the Water Rules, shall mutatis mutandis apply to these rules.[3A [Inserted vide Orissa Gazette Extraordinary No. 1341 dated 30.8.2003.]

(1)Every notification under sub-section (1) of Section 19, declaring any area within the State as air pollution control area, shall specify :-

(i)The boundaries of the area, if the area is not a whole district or the whole State;

(ii)The date on which such declaration shall come into force :

Provided that no such notification may be made without prior consultation with the Board who may assess/evaluate the pollution potential/levels of different air polluting activities and on identification, recommend to Government for the purpose.

(2)A notification referred to in sub-rule (1) shall be published in the official gazette and at least one English and one vernacular daily newspaper having a circulation of not less than five thousand in the State including the local area.]Chapter-III

4. The form of application and fees etc.

(1)An application -received under Sub-section (2) of Section 21 of the Act for obtaining consent of the State Board for operating any industry shall be made to the Board in Form 1.

(2)Such applications shall be accompanied by fee as fixed by Government from time to time.

(3)Any application not accompanied by the prescribed fee shall not be entertained by the Board.

(4)The prescribed fees shall be paid by Bank Draft in the favour of the Board as may be specified by the Board.

(5)In case of any areas newly declared as Air Pollution Control areas the application in Form I for this purpose shall be made within one hundred days from the date of such declaration.Chapter-IV

5.

(1)On receipt of an application for consent under Section 21 the Board may depute any of its Officers accompanied by as many. Assistants as may be necessary to visit and inspect any place or premises under the control of the applicant or the occupier, to which such application relates for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such Officer may consider necessary. Such Officer for that purpose may inspect any place or premises, where emission from the chimney or to give emissions from any location within the premises of the industry as also any control devices installed in the said premises. Such Officer, may for that purpose, inspect any place or premises under the control of the applicant or occupier, and may require the applicant to furnish to him any plans, specifications or other data relating to control, equipment of systems or any part thereof that he considers necessary.

(2)Such Officer shall, before visiting any premises of the applicant for the purpose of inspection under Sub-rule (1) above, give notice to the applicant of his intention to do so in Form II. The applicant shall furnish to such Officer ail information and provide all facilities to conduct the inspection.

(3)An Officer of the Board may, before or after carrying out an inspection under Sub-rule (1) above require the applicant to furnish to him orally or in writing such additional information or clarification, or to produce before him such documents, as he may consider necessary for the purpose of investigation of the application and may for that purpose summon the applicant or his authorised agent to the office of the Board.Chapter-V

6. Submission of information by the occupier.

- An Officer-in-charge of Industrial Plant or occupier of the premises, from where due to an accidental break-down of some processes or installations or otherwise, an emission occurs or is apprehended to occur in excess of the standards laid down by the Board, shall forthwith intimate the fact of such occurrence or of the apprehension of such occurrence to the Board, District Collector, Sub-Divisional Magistrate, nearest Police Authority and the nearest Officer of the Local Authority including Panchayat, Public Health Department and Department of Industry.Chapter-VI

7. The manner of taking samples of air or emission.

(1)The Board or any Officer empowered by it in this behalf shall have the power to take, for the purpose of analysis, samples of air or emission from any chimney fuel or duct, plant or vessel or any other sources and outlets, stationary or mobile. The occupier of the premises shall provide all necessary facilities for sampling of air or emission from any chimney, fuel or duct, plant or vessel or any other sources and outlets, stationary or mobile, as may be specified by the Board or any Officer empowered by it in his behalf. The occupier of the premises shall provide all necessary facilities for access to the sampling places as may be specified by the Board or any officer empowered by it in this behalf.

(2)The procedures used for sampling air or emission from any chimney, fuel or duct, plant or vessel or any other sources and outlets, stationary or mobile, the instruments used for sampling and the methods of measuring air pollutants shall be such as may be approved by the Board to suit the situation.Chapter-VII

8. Form of notice under Sub-section (3) of Section 26.

- A notice under Sub-section (3) of Section 26 shall be given in Form III.Chapter - VIII

9. Report of the Board Analyst.

- When a sample of any air or emission has been sent for analysis to a laboratory established or recognised by the Board, the Board Analyst shall analyse the sample and submit to the Board a report of the result of such analysis in triplicate in Form V.Chapter - IX

10. Report of the Government Analyst.

- When a sample of any air or emission has been sent for analysis to laboratory established by the State Government, the Government Analyst shall analyse the samples and submit to the Board a report of the result of such analysis in triplicate in Form V.Charter-X State Air Laboratory

11. Function of the State Board Laboratory and fees prescribed.

(1)The State Air Laboratory shall cause to be analysed any samples of air or emission received by it from any Officer authorised by the Board for the purpose, and the findings shall be recorded in triplicate in Form V.

(2)The fees for giving each such report shall be such as may be specified by the Board from time to time.Chapter-XI

12. The qualification required for Government or State Board Anaiyst.

- The qualification for the Government or State Board Analyst under Subsections (1) and (2) of Section 29 shall be as follows :At least a 2nd class Bachelor's degree with any of the following subjects :Physics, Chemistry, Botany, Environmental Engineering, Geology, Public Health Engineering.Chapter - XII

13. [ Memorandum of Appeal. [Inserted vide O.G.E.No. 1117, dated 1.9.1998.]

(1)Every appeal preferred under Subsection (1) of Section 21 shall be filed by the aggrieved party in Form-VI.

(2)Every aggrieved person preferring an appeal shall do so separately in his own name and no joint appeal shall be entertained by the Appellate Authority.

(3)

(a)Every appeal shall-

(i)be in writing ;

(ii)specify the name and address of the appellant and the date of the order appealed against;

(iii)specify the date on which the order appealed against was communicated to the appellant;

(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;

(v)state precisely the relief prayed for; and

(vi)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf.

(b)Every appeal shall be accompanied by-

(i)an authenticated copy of the order against which appeal is made;

(ii)any document relating to the appeal; and

(iii)a satisfactory proof of the payment of the prescribed fee.

(c)The fee fixed by Government from time to time shall be deposited by every appellant in the office of the Appellate Authority and an authenticated copy of the receipt obtained shall be annexed to every appeal. No appeal which is not accompanied by the aforesaid copy of the receipt shall be entertained by the Appellate Authority.

(d)Every Memorandum of Appeal shall be submitted in quadruplicate to the Appellate Authority by the appellant or his authorised agent in person or sent to such Authority by registered post. When the Memorandum of Appeal is presented by an agent duly authorised by the appellant, it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law, appointing him as his agent.

(e)On receipt of the Memorandum of Appeal, the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it as the case may be.

14. Produce to be followed by the Appellate Authority in dealing with and disposal of the appeal etc.

(1)The Appellate Authority shall, as soon as may be, after the Memorandum of Appeal is filed before it, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Member-Secretary in Form VIII. While giving such intimation to the Member-Secretary, a copy of the Memorandum of Appeal together with its enclosures shall also be sent to the Member-Secretary and he shall be called upon to send to the Appellate Authority, all the relevant records connected with the matter relating to the appeal.

(2)Where the material on record is insufficient to enable the Appellate Authority to come to a definite decision, it may take additional evidence and call for such further material from the appellant or the Member-Secretary. as he deems fit. Such material shall form part of the record, but not before the party other than that from whom such record has been received, has been given an opportunity to pursue such record, itself against anything contained therein which is detrimental to the interest of that party.

(3)Where on the date fixed for hearing or on the date to which the hearing of the appeal is adjourned the appellant or his duly authorised agent does not appear when the appeal is called for hearing, the appeal shall be liable to be dismissed.

(4)Where an appeal is dismissed under Sub-rule (3) the appellant may, within 15 days from the dismissal of the appeal, apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any cause, sufficient in the opinion of the Appellate Authority from appearing when the appeal was called for hearing, the Appellate Authority may restore the appeal on such terms as it thinks fit.

(5)The order passed by the Appellate Authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereof and the reasons for the decision.

(6)A copy of the order passed in appeal shall be supplied by the Appellate Authority free of cost to the appellant and copy thereof shall also be sent to the Member-Secretary.]

(7)[ The fees payable under Sub-section (3) of Section 31 shall be as follows :] [Added vide O.G.E.No. 1117, dated 1.9.1998.]

A.	In case of Industries
(a)	Large scale industries having capital investment of Rs. 5.00crores or above	Rs. 3,000
(b)	Medium scale industries having capital investment of Rs. 1.00crore or above, but below Rs. 5.00 crores	Rs. 1,500
(c)	Medium scale industries with capital investment below Rs. 1.00crore	Rs. 1,000
(d)	Small scale industries with capital investment of above Rs.10.00 lakhs	Rs. 500
(e)	Small scale industries with capital investment of Rs. 2.00lakhs, but below Rs. 10.00 lakhs	Rs. 250
(f)	Small scale industries with capital investment of Rs. 2.00lakhs or below	Rs. 100
B.	In case of Local Bodies
(a)	Municipalities/Corporation having a population of more than 10lakhs	Rs. 5,000
(b)	Municipalities/Corporation having a population of more than 5lakhs but less than 10 lakhs	Rs. 2,500
(c)	Municipalities/NACs having a population of more than 1 lakhbut less than 5 lakhs	Rs. 1,000
(d)	Municipalities/NACs having a population up to 1 lakh and anyother local bodies such as Notified Area Authority	Rs. 250]

Chapter -XIII

15.

The provision in Rules 24 to 32 of the Water Rules relating to mode of preparation at budget estimates, accounts and annual reports shall mutatis mutandis apply to similar matters under these rules.Chapter - XIV

16. Consent Register.

- The Board will maintain a register containing particulars of industrial plants to which consent has been granted under Section 21 in Form VI.Form I[See Rule 4]To be submitted in triplicateApplication for Consent For Emission/continuation of Emission Under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981From Dated :ToThe Member-Secretary,State Prevention and Control of Pollution Board Orissa,BhubaneswarSir,I,/We hereby apply for CONSENT under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) to make emission from Industrial Plant owned by (1)............for a period up to (2)...............

2. The Annexure, appendices, other particulars and plans are attached herewith in triplicate.

3. I/We further declare that the information furnished in the Annexure/ Appendices, and-plans is correct to the best of my/our knowledge.

4. I/We hereby submit that in case of a change either of the point for the quantity of emission or of its quality a fresh application for CONSENT shall be made and until such consent is granted, no change shall be made.

5. I/We hereby agree to submit to the Board, application for renewal of CONSENT one month in advance of the date of expiry of the consented period for emission, or to be continued thereafter.

6. I/We undertake to furnish any other information within one month of its being called for by the Board.

Yours faithfullySignature.......................Name of Applicant..........;..............Address of Applicant........................Accompaniments(i)Index/site plan(ii)Topographical map(iii)Detailed layout plan of different processes and point sources of emissions and position of stacks and chimneys(iv)Process low sheet(v)Latest analysis report(vi)Detail of Air Pollution Control devices provided or proposed to be provided(vii)Ambient air quality report, if available(viii)Draft No......................Dated..................For Rs ...............drawn...........................on................................................................as consent.Annexure-IChimneyExistingNewAlteredNote-Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto shall be liable to any actions under the provisions of the Act.While filling this Annexure the applicant shall for such of the items not pertaining to his activity shall state "not applicable" against the relevant one and not leave blank.

1.	Full name of the applicant............
	(a) with address
		Tel. No................
	(b) Is the firm registered ?
	(c) If yes, give the number and date of registration and theauthority with whom registered
	(d) Full address of the registered office
	(e) Name, designation and full address of persons likePartners/ Managing Director/ Director/ Manager etc.
	(f) Under which category does the industry fallMajor/Medium/Small Scale
		State Government..........Prohibitedareas................Central Government..........Air PortAuthority..............
2.	Full name of the land/premises/Institute/Factory/Industry/Local Body withaddress.......................
		Tel. No.Telegraphic Address
3.	Give revenue/city survey No. of the land/premises for whichthe application is made..............	District...................Town.....................Village...................CitySurvey No.............Revenue Survey No............Areain Hectares...........
4.	State month and year in which the plant was actually put intocommission or is proposed to be put into commission
5.	State the Civil/Military Defence/ Industrial Estate etc. underDistrict whose Administrative jurisdiction the occupiers ofindustrial Corporation plant is situated.
		Municipality...................VillagePanchayat/Cantonment/ Defence Department...............PortTrust.......................StateGovernment.................ProhibitedAreas.................Central Government...............AirPort Authority...............
6.	(a) State whether plans site has been declared as prohibitedarea : Yes/No...............
	(b) If yes, state the name of the Authority and furnish acertified copy of the order under which the area has beendeclared as prohibited area.....................
7.	State working season per year....................Fullyear........ of the plant
		From.............to.............From..............to.............From..............to.............
	Continuous/batch-wise	Every year
8.	(a) Number, of persons attending the factory per day
	(b) Number of persons residing in the premises
9.	Indicate the present use of the land in the vicinity (5 km.radius) of the	(i) Human settlement of more than 1,000 population. Specifypopulation and distance from the plants, ...
		(ii).............. Commercial
		(iii) Industrial...
		(iv) Fisheries
		(v) Sanctuary/National Parks/Hills/Mountains
		(vi) Ancient monuments...
10.	Climatogical and Meteorological details (if available)
	(a) Indicate the climate conditions at the site (e.g. sand,semi-arid etc.)
	(b) Rainfall, yearly average range
	(c) Temperature, seasonal ranges
	(d) Information on speed and direction of wind
	(e) Humidity, solar radiation
11.	Give list of all materials used in the process in Metrictonnes/day
	{\|
List of Raw Materials	Principal use	Amount in Tonne/day

|-|| A process flow diagram must be included with this statementshowing entry and exit points of all raw materials, intermediateproducts, by-products and finished products, label process andcontrol equipment.|-| 12.| Fuel Consumption in Today||-||

		Coal	Oil	Wood	Natural	Others (Specify)
1.	Daily consumption in tonnes
2.	Calorific value
3.	Ash content %
4.	Sulphur content %
5.	Other specify

|-| 13.| Atmospheric Emission for each stack||-|| (i) Stack No.||-|| (ii) Material of construction of stack||-|| (iii) Stack attached to||-|| (iv) Stack height||-|| (a) Above the roof Mts.||-|| (b) Above the ground level Mts.||-|| (v) Stack top||-|| (a) Round or Circular||-|| (b) Inside dimensions at top||-|| (vi) Gas Quantity m/sec.||-|| (vii) Flue gas stem. O. C.||-|| (viii) Exit velocity of the gas m3/hr.||-||| Analysis of fuel gas in mg/m3|-|| (a) Fuel gas emissions||-||

Stack No

Type of Fuel

Qty. of I Fuel/Hr

Type of firing

Particulars

Other specify

|-|| (b) Process emissions||-||

Quality of gas m3/hr	SO	CO	CO NO	Analysis of vent Hydrocarbons	Gas in mg/m3particulars	Other specify

|-|| (c) Particulars analysis (ifavailable) size distribution.||-||

SO-------%10--------%5---------%3---------%1---------%	{\|
Stack No.

|}|-|| (ii) Chemical composition (if available)||-| 14.| Give details of fuel gas samplingarrangements............................||-| 15.| Give details of laboratory facilities available for analysisof emission.||-| 16.| Is there sufficient space available for installing airpollution control equipment.................||-| 17.| Details of Air Pollution Control system||-|| (a) Existing ...............||-|| Give detailed specialisations (Collectors, precipitators,exurbanite etc.)||-|| (b) Proposed||-| 18.| State the total quantity of Air handled by ventilationequipment. Specify size and No. of equipments installed or to beinstalled.||-| 19.| Give the following details||-|| (a) Total investment in the factory and the year ofinvestment.||-|| (b) The estimated expenditure for implementation of the schemeto control air pollution.||-|| (c) Expenditure incurred to date and progress achieved(physical)for air pollution control, if any, and the year/ yearsof investments alongwith physical progress achieved, the firmshould give details of action taken to date and the expenditureincurred and the time required for the completion of the scheme.||-|| (d) Annual operation and maintenance cost of Air PollutionControl plant it any.||-|| (e) Further action that is being taken by the firm to controlair pollution.||-| 20.| Other relevant information if any||-||| Signature...................Name and address of theapplicant on behalf ofName..................... and addressof the firm.|}Explanatory Note For Filling In The Form And The AnnexuresThe notes are given only for these items for which explanation is considered desirable.Form

(1)[ Here mention the name of the owner of the land/premises, if other than the application industry or factory in continuation of legal business as per Air (Prevention and Control of Pollution) Act, 1981. If land/premises belong to the factory/industry, say self.The industries will be categorised based on the capital investment, as declared by Government of India from time to time.] [Amended by the Orissa Gazette Extraordinary No. 469/27.3.1987.]Major industry-more than 2 crore rupees capitalMedium industry-10 lakhs to 2 croresSmall-scale industry-less than 10 lakh rupees

(2)Here mention the date up to which the consent is sought for.Annexure To Form"Existing" means that which is in operation the time of applying for the consent."Now" means that which will be brought into operation in future."Altered" means that which has been modified due to change in quantity and/or quality of emission, arrangement and/or point of emission etc.Item No. 1-Here mention name of the owner of the land/premise and of other than the applicant industry or factory in continuation of legal business as per Air (Prevention and Control of Pollution) Act, 1981. If land/premises belong to the factory/industry, say self.Item No.2-Here give the registered name of the industry institution/ factory/local bodies etc., under which the business is carried out.Item No. 6-Applicable to only these areas which are prohibited areas such as the ordnance factories, Mint. etc.Item No. 10-(c) Here state the temperature in 0. C in Summer, Winter Monsoon and post Monsoon season.

(d)Here state seasonal average wind direction and speed in and around the site of the plant. The above information can be had from representative Meteorological Centre.

Item No. 13-Analysis of the fuel gas emissions, process emission and particulars analysis should be done for each stack emissions. Wherever stakes are not provided the shop floor specific pollutants should be reported.Chemical analysis of the particular matter in the emission should be furnished giving details such as organic matter, metals, non-metals, radioactive substances, asbestos silicons etc.Item No. 17-Here state the detailed specifications of control system used or proposed to be used with efficiency. Also furnish the layout of the control system with dimension.Item No. 19-Here state the total quantity of ventilation of air handled by equipments such as roof extractors, evaporative coolers etc.Form - IINotice Of Inspection[See Rule 5 (2)]Member-Secretary..................Shri..............................No................................Dated.............................ToTake Notice that for the purpose, enquiry under Section 21 the following officers of the 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 your management/control of date (a)............between Hour 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 Board shall amount to obstruction punishable under Section 37 (1) of the Act.By order of the BoardMember-SecretaryCopy to:

1.

.................................

2.

.................................

3.

.................................Form - IIINotice Of Intention To Have The Sample Analysed[See Rule 8]ToTAKE NOTICE that it is intended to have analysed the sample of Air emission from your premises which is being taken today the..................day of.................. 20......... from (i).Name and designation of theperson who takes the sample.

(i)Here specify the stack, Chimney or any other emission outlets.

To......................................................................................................Form - IVReport by the State Board Analyst[See Rule 9]Report No.............................. Dated the........................I hereby certify that I, (I).............Board Analyst duly appointed under Sub-section (2) of Section 29 of the Air (Prevention and Control of Pollution) Act, 1981, received on the (ii) day of 20...................from (III) ...............a sample of for analysis. The sample was in a condition fit for analysis reported below.I further certify that I have analysed the aforementioned sample on (iv)..........and declare the result of the analysis to be as follows :

(v)...............................................

The condition of the seals, fastening and container on receipt was as follows :Signed this...................day of.................200...............Signature(Board Analyst)Address :..........................................................................To..........................................................................

(i)Here write the full name of the Board Analyst

(ii)Here write the date of receipt of the sample

(iii)Here write the name of the Board or person or body of persons or officer from whom the sample was received

(iv)Here write the date of analysis

(v)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form - VReport By The State Government Analyst[See Rule 10]Report No................Dated the................I hereby certify that I, (i)............Government Analyst duly appointed under Sub-section (1) of Section 29 of the Air (Prevention and Control of Pollution) Act, 1981, received on the (ii) a day of 20 from (iii).............a sample of.........for analysis. The sample was in a condition fit for analysis reported below :I further certify that I have analysed the aforementioned sample, on (iv)............and declare the result of the analysis to be as follows :

(v).....................................................

Signed this..............day of...............20.............Signature(Government Analyst)Address :..........................................................................To......................................................

(i)Here write the full name of the Government Analyst

(ii)Here write the date of receipt of the sample

(iii)Here write the name of the Board or person or body of persons or officer from whom the sample was received

(iv)Here write the date of analysis

(v)Here write details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form - VI[See Rule 16]Under Rule 42 the following shall be the form of the register to be maintained in respect of consents to be issued under Section 21 of the Act:I. General

(a)Consent is issued to............................................(Corporation. Company, Government Agency. Firm etc.)

(b)Postal Address-

II. Location of plant or facilities - (Latitude and longitude must be to the nearest of 15 seconds)

(a)Nearest city.......................District.....................

(b)Latitude........................Longitude....................

(c)Is it located in air pollution control area..............Yes/No

If yes, identification of air pollution control area -III. Type of operation or process

(a)Name of operation or process

(b)Schedule identification number

IV. Consents classificationYes No

(a)Proposed

(b)Now operating

(c)Modification of existing emission source

(d)Location change

(e)Ownership change

(f)Present order Number if any-

V. Implementation Dates:

(a)In the case of proposed industries

Operation expected to begin .............................

(day)

(month)

(year)

(b)Air pollution control equipment and emission to be installed standards achieved by..............................

(day)

(month)

(year)VI. Emission Standards :

Emission source Number (from plot plan)	Air Pollutant emitted	Emission rate kg/hour or standard/sec.
(1)	(2)	(3)

VII. Consent conditions if any :Form-VIIForm of appeal under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981)[See Sub-rule (1) of Rule 13]Here mention the name and designation of the authority before.....................Appellate Authority constituted under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) Memorandum of appeal ofShri............................................................... (Appellant)Vs.The State Pollution Control Board ... (Respondent)The appeal of Shri....................................................resident of...................................District.........................................against the order..............dated.....................passed by the State Pollution Control Board under [Section 31] [Substituted vide O.G.E.No. 1117, dated 1.9.1998.] of the Air (Prevention and Control of Pollution) Act, 1981 sheweth as follows:[* * *] [Omitted vide O.G.E.No. 1117, dated 1.9.1998.]

(a)Name of plant/company/corporation/municipality/notified area committee..............................

(b)Place...............

(c)Card No................

(d)Name of the street ; and................

(e)District............

A copy of the consent order in question is attached hereto.

2. The facts of the case are as under :

here briefly mention the facts of the case)

3. The grounds on which the appellant relies for the purpose of this appeal are as below :

(here mention the grounds on which appeal is made)

1.

2.

3. 4. In the light of what is stated above, the appellant respectfully prayeth that-

(a)the unreasonable condition(s) ................ imposed should be treated as annulled or it/they should be constituted for such other condition (s) it appears to be reasonable.

(b)the unreasonable condition(s) ................ should be varied in the following manner.

[Here mention the manner in which the condition (s) objected.]An amount of Rs.................as fee for this appeal has been paid vide receipt No..............dated............an(An authorised copy of which is attached in proof of payment.)Signature of the Appellant(Name in Block Letters)Occupation.......................Date.............................. Address......................VerificationI........................(appellant's name) in the above Memorandum of appeal/or duly authorised agent do/does hereby declare that what is stated therein is true to the best of my knowledge and belief and nothing has been hidden thereunder.Signature........................Name.............................(in Block Letters)Occupation.......................Address..........................Dated............................* Strike out which is not applicable.Form-VIIIForm of Notice[See Sub-rule (1) of Rule 4]Before ........................:.................Appellate Authority(Here mention name and designation of Authority)as constituted under Section 31(1) of the Air (Prevention and Control of Pollution), Act 1981 (14 of 1981).In the matter of appeal No...................20....filed under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) by Shri .............(here mention the name and address of the appellant).WHEREAS Shri..........................(here mention the name and address of the appellant) has filed before this Authority a Memorandum of Appeal against the order.....................dated........passed by the State Pollution and Control Board under Section 21 of the Act.AND WHEREAS under Sub-section (4) of Section 31 of the Act, this authority is required to give to the parties an opportunity of being heard :NOW, THEREFORE please take notice that this Authority has fixed ......................as the date of hearing of the aforesaid appeal, The hearing shall take place at.........................A.M./P.M. on that date in the office of the Authority. You are hereby called upon to appear before this Authority at the appointed time, date and place, either in person or through a duly authorised agent, and explain your case. Please take notice that failure on your part to appear on the day of hearing either in person or through a duly authorised agent, without showing sufficient cause to the satisfaction of this Authority shall make your appeal liable to be dismissed or decided ex parte.Given under the hand and seal of the Appellate Authority at................This......................day............................

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State of Odisha - Act