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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Disposal of Trade Waste and Effluent. - In the case of a factory where the drainage system is proposed to be connected to the public sewerage system or natural water course nearby, prior approval of the arrangements shall be obtained from the Authority and the Madhya Pradesh State Prevention and Control of Water Pollution Board constituted under Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), if found necessary and a copy of the approval shall be attached with the application. All the drainage systems shall be connected by a suitable trap as to exclude volatile and other objectionable matters.