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State of Haryana - Section

Section 22 in Haryana (Prevention and Control of Water Pollution) Rules, 1978

22. Application for consent and procedure therein Section 25(2) and (3) and Section 26.

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(1)[ An application under sub-section (2) of section 25 or section 26 shall be made to the Haryana State Board in From 'B' which shall be accompanied with the receipt of having deposited the amount of consent fee with the said Board as specified hereunder :-] [Substituted vide Notification No. G.S.R. 30/C.A.6/74/S.64/68, the 25th March 1988.]
[A-I [Sr. No. A(I & II) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December 1997.] Consent to Establish (N.O.C.) Industries other than Covered under Headings A-II to A-V
(a) Industries having capital investment exceedingRs. 100 crores 35,000
(b) Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores 20,000
(c) Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores 12,000
(d) [ [Sr. No. (d & d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.16/C.A. 6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores 8,000]
[(d-i) [Sr. No. (d & d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.16/C.A. 6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores 5,700]
(e) Industries having a capital investmentexceeding Rs. 0.50 crores but not exceeding Rs. 1.0 crore 4,500
(f) Industries having a capital investmentexceeding Rs. 0.25 crores but not exceeding Rs. 0.5 crore 2,500
(g) Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore 1,500
(h) Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore 750
(i) Industries having a capital investment upto Rs.0.02 crore 200]
[A-II [Sr. No. A(I & II) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December 1997.] Consent Fee to Establish (N.O.C.) Highly Polluting Industries such as Fertilizer (Nitrogen/phosphate) sugar, Cement, Fermentation and Distillery, Petro-Chemical, thermal, power plant, Oil Refinery Sulfuric acid, iron and Steel, Pulp and Paper, Dye and Dye Intermediates, Pesticides Manufacturing, Basic Drugs and Pharmaceuticals Etc.
(a) Industries having capital investment exceedingRs. 100 crores 1,05,000
(b) Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores 60,000
(c) Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores 36,000
(d) [ [Sr. No. (d & d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.16/C.A. 6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investmentexceeding Rs. 3 crore but exceeding Rs. 10 crores 24,000]
[(d-i) [Sr. No. (d & d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.16/C.A. 6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores 17,700]
(e) Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore 14,500
(f) Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore 7,500
(g) Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore 4,500
(h) Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore 2,250
(i) Industries having a capital investment upto Rs.0.02 crore 600]
[A-III [Sr. No. A(III, IV, & V) & B-I(i) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent Fee to Establish (N.O.C.) Legally Constituted Bodies other than Industrial Units
(a) Munciptal corporation Faridabad 25,000
(b) Class 'A' Municipalities 5,000
(c) Class 'B' Municipalities 2,500
(d) Class 'C' Municipalities 500
(e) Public Health Rs. 5,000 per each town
(f) Haryana Urban Development Authority Rs. 50,000 per each Estate
(g) Private Colonizers Rs. 50,000 per each town ship]
[A-IV [Sr. No. A(III, IV, & V) & B-I(i) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent Fee to Establish (N.O.C.) Rice Shellers
(a) Unit having a capital investment not exceedingRs. 30 lacs 20,000
(b) Unit having a capital investment exceedingRs. 30 lacs but not exceeding Rs. 50 lacs 30,000
(c) Unit having a capital investment exceedingRs. 50 lacs 50,000]
[A-V [Sr. No. A(III, IV, & V) & B-I(i) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent fee to Establish (N.O.C.) Mining Activities
(a) Units paying licence fee for Mining not exceeding Rs. 25 lacs annually. 1,00,000]
(b) Units paying licence fee for Mining exceedingRs. 25 lacs but not exceeding Rs. 50 lacs. 1,50,000
(c) Units paying licence fee for Mining exceedingRs. 50 lacs 2,00,000]
[A-VI [Added by Notification No. S.O.56/C.A.6/1974/S.64/2018, dated 27.8.2018.] Consent fee to establish projects/units covered under Haryana Bio-Energy policy 2018 Nil;]
[B-I(i) [In Rule 22 (1) B-I (I-V) Substituted vide Notification No. G.S.R. 90/CA/6/74/S.64/97 the 5th December 1997.] Consent Fee to be Charged Annually for Sub-Sequent Years to Operate Industries not Covered under Headings B-II to B-V
(a) Industries having capital investment exceedingRs. 100 crores Rs. 50,000
(b) Industries having a capital investment exceedingRs. 50 crores but not exceeding Rs. 100 crores Rs. 40,000
(c) Industries having a capital investment exceedingRs. 10 crores but not exceeding Rs. 50 crores Rs. 30,000
(d) [ [Sr. No. d & d-i in B-I (i) Substituted vide Notification No. S.O. 16/CA6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investment exceedingRs. 3 crores but not exceeding Rs. 10 crores Rs. 20,000]
[(d-i) [Sr. No. d & d-i in B-I (i) Substituted vide Notification No. S.O. 16/CA6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investment exceedingRs. 1 crore but not exceeding Rs. 3 crores Rs. 10,000]
(e) Industries having a capital investment exceedingRs. 0.50 crore but not exceeding Rs. 1.0 crore Rs. 5,000
(f) Industries having a capital investment exceedingRs. 0.25 crore but not exceeding Rs. 0.50 crore Rs. 2,000
(g) Industries having a capital investment exceedingRs. 0.10 crores but not exceeding Rs. 0.25 crore Rs. 500
(h) Industries having a capital investment exceedingRs. 0.02 crores but not exceeding Rs. 0.10 crore Rs. 200
(i) Industries having a capital investment uptoRs. 0.02 crore Rs. 100]
[B-I(ii) [Sr. No. A(III, IV, & V) & B-I(i) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent fee to be Charged Annually for Sub-Sequent Years to Operate Industries not Covered under Headings B-II to B-V
(a) Industries having capital investment exceedingRs. 100 crores Rs.25,000
(b) Industries having a capital investment exceedingRs. 50 crores but not exceeding Rs. 100 crores Rs. 20,000
(c) Industries having a capital investment exceedingRs. 10 crores but not exceeding Rs. 50 crores Rs. 15,000
(d) Industries having a capital investment exceedingRs. 3 crores but not exceeding Rs. 10 crores Rs. 8,000
(d-i) Industries having a capital investment exceedingRs. 1 crore but not exceeding Rs. 3 crores Rs. 3,700
(e) Industries having a capital investment exceedingRs. 0.50 crore but not exceeding Rs. 1.0 crore Rs. 1,500
(f) Industries having a capital investment exceedingRs. 0.25 crore but not exceeding Rs. 0.50 crore Rs. 1,500
(g) Industries having a capital investment exceedingRs. 0.10 crores but not exceeding Rs. 0.25 crore Rs. 500
(h) Industries having a capital investment exceedingRs. 0.02 crores but not exceeding Rs. 0.10 crore Rs. 200]
[B-II(i) [Sr. No. A(III, IV, & V) & B-I(i) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent fee for Ist Year to Operative Highly Poluting Industries such as Fertilizer (Nitrogen/phosphate), Sugar, Cement, Tanneries, Fermentation And Distillery, Petro-Chemical, Thermal Power Plant, Oil Refinery Sulfuric acid, iron and steel, Pulp and Paper, Dye and Dye Intermediates, Pesticides Manufacturing, Basic Drugs and Pharmaceuticals etc.
(a) Industries having capital investment exceedingRs. 100 crores Rs. 1,50,000
(b) Industries having a capital investment exceedingRs. 50 crores but not exceeding Rs. 100 crores Rs. 1,20,000
(c) Industries having a capital investment exceedingRs. 10 crores but not exceeding Rs. 50 crores Rs. 90,000
(d) [ [Sr. No. d & d-i in B-I (i) Substituted vide Notification No. S.O. 16/CA6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investment exceedingRs. 3 crores but not exceeding Rs. 10 crores Rs. 60,000]
[(d-i) [Sr. No. d & d-i in B-I (i) Substituted vide Notification No. S.O. 16/CA6/74/S.64/99 dated 25th January, 1999.] Industries having a capital investment exceedingRs. 1 crore but not exceeding Rs. 3 crores Rs. 30,000]
(e) Industries having a capital investment exceedingRs. 0.50 crore but not exceeding Rs. 1.0 crore Rs. 15,000
(f) Industries having a capital investment exceedingRs. 0.25 crore but not exceeding Rs. 0.50 crore Rs. 6,000
(g) Industries having a capital investment exceedingRs. 0.10 crores Rs. 1,500
(h) Industries having a capital investment exceedingRs. 0.02 crores but not exceeding Rs. 0.10 crore Rs. 600
(i) Industries having a capital investment uptoRs. 0.02 crore Rs. 300]
[B-II(ii) [In Rule 22 (1) B-I (I-V) Substituted vide Notification No. G.S.R. 90/CA/6/74/S.64/97 the 5th December 1997.] Consent fee to be Charged Annually for Subsequent Years to Operate Highly Polluting Industries such as Fertilizer (Nitrogen/phosphate), Sugar, Cement, Fermentation and Distillery, Petro-Chemical, Thermal Power Plant, Oil Refinery Sulfuric acid, iron and Steel, Pulp and Paper, Dye and Dye Intermediates, Pesticides Manufacturing, Basic Drugs and Pharmaceuticals, Tanneries Etc.
(a) Industries having capital investment exceedingRs. 100 crores Rs. 75,000
(b) Industries having a capital investment exceedingRs. 50 crores but not exceeding Rs. 100 crores Rs. 60,000
(c) Industries having a capital investment exceedingRs. 10 crores but not exceeding Rs. 50 crores Rs. 45,000
(d) [ [Sr. No. ((d) & di) in B-II & B-III substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Industries having a capital investment exceedingRs. 3 crores but not exceeding Rs. 10 crores Rs. 24,000]
[(d-i) [Sr. No. ((d) & di) in B-II & B-III substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Industries having a capital investment exceedingRs. 1 crore but not exceeding Rs. 3 crores Rs. 11,000]
(e) Industries having a capital investment exceedingRs. 0.50 crore but not exceeding Rs. 1.0 crore Rs. 4,500
(f) Industries having a capital investment exceedingRs. 0.25 crore but not exceeding Rs. 0.50 crore Rs. 3,000
(g) Industries having a capital investment exceedingRs. 0.10 crores but not exceeding Rs. 0.25 crore Rs. 1,500
(h) Industries having a capital investment exceedingRs. 0.02 crores but not exceeding Rs. 0.10 crore Rs. 600
(i) Industries having a capital investment uptoRs. 0.02 crore Rs. 300]
[B-(iii) [Sr. No. ((d) & di) in B-II & B-III substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] Consent fee to be Charged Annually Legally Constituted Bodies Other than industrial units
(a) Municipal Corporation Faridabad Rs. 25,000
(b) Class `A' Municipalities Rs. 5,000
(c) Class `B' Municipalities Rs. 2,500
(d) Class `C' Municipalities Rs. 500
(e) Public Health Rs. 5,000 per each town
(f) Haryana Urban Development Authority Rs. 50,000 per each Estate
(g) Private Colonizers Rs. 50,000 per each town ship]
[B-IV(i) [Sr. No. B-IV (i) Substituted vide Notification No. 16/23/2000-Env.-II dated 03.05.2002.] Consent fee for Ist Year to Operate Rice Shillers
(a) Units having a capital investment not exceedingRs. 25 lacs Rs. 10, 000
(b) Units having a capital investment exceedingRs. 25 lacs but not exceeding Rs. 50 lacs Rs. 12,500
(c) Units having a capital investment exceedingRs. 50 lacs Rs. 15,000]
[B-IV(ii) [Sr. No. B-IV (ii) Substituted vide Notification No. 16/23/2000-Env.-II dated 03.05.2002.] Consent fee to be Charged Annually for Subsequent Years to operate Rice Shellers
(a) Units having a capital investment not exceedingRs. 25 lacs Rs. 10, 000
(b) Units having a capital investment exceedingRs. 25 lacs but not exceeding Rs. 50 lacs Rs. 12,500
(c) Units having a capital investment exceedingRs. 50 lacs Rs. 15,000]
[B-V(i) [In Rule 22 (1) B-I (I-V) Substituted vide Notification No. G.S.R. 90/CA/6/74/S.64/97 the 5th December 1997.] Consent fee for Ist Year to Operate Mining Activities
(a) Units paying license fee for Mining not exceeding Rs. 25 lacs annually. Rs. 1,50, 000
(b) Units paying license fee for Mining exceedingRs. 25 lacs but not exceeding Rs. 50 lacs. Rs. 2,25,000
(c) Units paying license fee for Mining exceeding Rs. 50 lacs Rs. 3,00,000
(ii) Consent fee to be Charged Annually for Subsequent Years to Operate Mining Activities
(a) Units paying license fee for Mining not exceeding Rs. 25 lacs annually. Rs. 1,25, 000
(b) Units paying license fee for Mining exceedingRs. 25 lacs but not exceeding Rs. 50 lacs. Rs. 1,75,000
(c) Units paying license fee for Mining exceeding Rs. 50 lacs Rs. 2,25,000]
[B-VI (i) [In Rule 22 (1) B-VI (i, ii) Add vide Notification No. 16/42/2005-Env.-III the 4th October 2007.] Consent fee to establish screening plant
(a) Screening unit with the capacity not exceeding 100 tons/day Rs. 5,000
(b) Screening unit with the capacity exceeding 100 tons/day Rs. 7,500
(ii) Consent fee to be charged annually to operate screening plant
(a) Screening unit with the capacity not exceeding 100 tons/day Rs. 5,000
(b) Screening unit with the capacity exceeding 100 tons/day Rs. 7,500]
[B-VII [Added by Notification No. S.O.56/C.A.6/1974/S.64/2018, dated 27.8.2018.] Consent fee to be charged for 1st and for subsequent year to operate projects/units covered under Haryana Bio-Energy policy 2018. Nil.]
(2)On receipt of any application for consent under section 25 or section 26, the Board may depute any of its officer's accompanied by as many assistants as may be necessary for the purposes of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as it may consider necessary, to visit the premises of the applicant to which such application relates. Such officers may for that purpose, inspect any place where water, sewage or 1[trades effluent] is discharged by the applicant as also any treatment plants, purification works, disposal systems and plants of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such water treatment plants, purification works or disposal systems and plants or any part thereof, that may be considered necessary.
(3)[Such officer may] [Substituted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.], before visiting any premises of the applicant for the purpose of inspection under sub-rule (2) give, [***] [Omitted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.], a notice to the applicant to his intention to do so in form 'C' and the applicant shall furnish to such officer all facilities that he may legitimately require for the purpose.
(4)The officer of the Board may, before or after carrying out the inspection under sub-rule (2) summon the applicant or his authorized agent, to the office of the Board or to any of its regional or sub-regional offices or to his camp office and 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.