Section 31 in The Punjab Water Prevention and Control of Pollution Rules, 1977
31. [ Grant and renewal of Consent. [Substituted vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]
(1)The Board may issue the consent referred to in rule 29 above, to any industry, for a period of one year, five years and fifteen years, to the applicant in Form-XV, subject to such conditions as are consistent with the provisions of section 25.(2)If the Board is of the view that the water quality of a steam has suddenly deteriorated, it may clear the closing down of certain operations to prevent undue pollution in the stream as a temporary measure.(3)The concerned industry shall get its consent renewed from the Board after the expiry of the period for which it has been granted by the Board under sub-rule (1). In case of any change in the nature of quantum of pollution load, due to change in their production process or expansion of the existing unit or any other reason, to such an extent that the existing pollution control facility becomes inadequate or inappropriate for the increased discharges, the industry shall obtain a fresh consent even before the expiry of the previous consent.]
