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State of Uttar Pradesh - Act

U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017

UTTAR PRADESH
India

U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017

Rule U-P-CONSENT-FOR-DISCHARGE-OF-SEWAGE-AND-TRADE-EFFLUENTS-SECOND-AMENDMENT-RULES-2017 of 2017

  • Published on 29 January 2018
  • Commenced on 29 January 2018
  • [This is the version of this document from 29 January 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017Published vide Notification No. 3048/55-Parya-1-2017-256(Parya)-2001, dated 29.1.2018, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 29th January, 2018, pp. 3-5No. 3048/55-Parya-1-2017-256(Parya)-2001, dated 29.1.2018, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 29th January, 2018, pp. 3-5. - In exercise of the powers under Section 64 of the Water (Prevention and Control of Pollution) Act, 1974, the Governor, after consultation with the Uttar Pradesh Pollution Control Board, is pleased to make the following rules with a view to amending the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) Rules, 1981 (1981-LLT-V-272[243]).

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017.
(2)They shall come into force with effect from the date of their publication in the Gazette.

2. Amendment of Rule 3.

- In the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) Rules, 1981 hereinafter referred to as the said rules in Rule 3, for sub-rule (1), the following sub-rule shall be substituted, namely -"(1) An application for obtaining the consent of the Board for bringing into use any new or altered outlet for the discharge or trade effluents into a stream or well or for making any new discharge of sewage or trade effluents into a stream or well under Section 25 or for continuing an existing discharge of sewage or trade effluent into a steam or well under Section 26 shall be made to the Board in Form I through online consent management system only as established and made operational by the State Board. The consent application shall be disposed of through online consent management system only and no application will be disposed of manually. The consent fee as per the provisions of the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) (First Amendment) Rules, 2008 shall be made online through the online consent management system.

3. Amendment of Rule 5.

- In the said rules, in Rule 5, after sub-rule (4), the following sub-rule shall be inserted, namely -"(5) Timeline for disposal of application for consent through Online Consent Monitoring Management System (OCMMS) or any similar online system. Without prejudice of the generality of the provisions of sub-section (7) of Section 25, the State Pollution Control Board in accordance with procedure for making enquiry into application for consent as per Rule 5(1) shall ensure disposal of consent application in accordance with timeline specified in Schedule III.

4. Insertion of Schedule III.

- In the said rules, after Schedule II, the following Schedule shall be inserted, namely -"Schedule III[See sub-rule (5) of Rule 5]
(I)Consent to Establish
Category of Project Approving Authority Timeline
Red Category Projects Chairman 30 days
Orange Category Projects Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer 20 days
Green Category Projects Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer 20 days
White Category Projects No need to apply for consent to establish underWater (Prevention and Control of Pollution) Act, 1974 as amended  
(II)Consent to Operate
Category of Project Approving Authority Timeline
Red Category Large and Medium Scale Projects Chairman 30 days
Red Category Small Scale Projects Chief Environment Officer or any other officerdischarging the function in the capacity of Chief EnvironmentOfficer 20 days
Orange Category Projects Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer 20 days
Green Category Projects Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer 15 days
White Category Projects No need to apply for consent to operate underWater (Prevention and Control of Pollution) Act, 1974 as amended".