22. [ Disposal of Trade Wastes, Effluents and emissions. [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
- The arrangements in every factory for the treatment of wastes, effluents and emissions due to the manufacturing processes carried on therein shall be in accordance with those as stipulations as approved by the relevant water and Air Pollution Boards appointed under the Water (Preventions and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981) and such other authorities as may be specified by the State Government from time to time.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
