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State of Haryana - Section

Section 47 in Haryana (Prevention and Control of Water Pollution) Rules, 1978

47. I/We hereby submit that in case of any change from what is stated in this application in respect of raw materials, products, process of manufacturing & treatment and /or disposal of effluent, emission, Hazardous waste etc. in quality & quantity; a fresh application for consent /authorization shall be made & until the grant of fresh consent/authorization no change shall be made.