Section 27 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
27. Application for consent of the Board.
- [(1) An application under Section 21 for obtaining the consent of the Board for bringing into use any new or altered chimney for emission into atmosphere or for continuing an existing emission from chimney into atmosphere shall be made to the Board in Form 1 as amended from time to time through online consent management system only as established and made operational by the State Board. The consent application shall be disposed of through online consent management system only and no application will be disposed of manually. The consent fee as per the provisions of the Uttar Pradesh Air (Prevention and Control of Pollution) (Second Amendment) Rules, 2008 shall be made online through the online consent management system.] [Substituted by Notification No. 3049/LV-Parya-1-2017-256(Parya)-2001, dated 29.1.2018 (w.e.f 29.9.1983).](2)Such application should be accompanied by fee mentioned in Schedule I.(3)An application not accompanied by the prescribed fees shall not be entertained by the Board.(4)The prescribed fees shall be paid by Bank Draft in favour of the Member-Secretary or as may be specified by the Board.(5)Such application should also accompanied by a project containing details of various proposed air pollution control measures, monitoring systems, cost of such arrangements and a time bound programme for installation and commissioning of control equipment.(6)An application, not being an application, referred to in sub-rule (3), which is not complete in all respects may be returned for re-submission after the removal of defects found to exist.(7)The application for obtaining the consent of the Board under sub-rule (1) above should be made at least 2 months before the expected dale of bringing into use the new or altered chimney and in case of existing chimneys, the said application should be made up to the date notified by the Government in this behalf.
