(1)The information furnished under Rules 128 and 128-A shall include the quantity of the solid and liquid wastes generated per day, their characteristics and the method of treatment such as incineration of solid wastes, chemical and biological treatment of liquid waste and arrangement for their final disposal.(2)It shall also include information on the quality and quantity of gaseous water discharged through the stacks or other opening, and arrangement such as provision of scrubbers, cyclone separators, electrostatic precipitators or similar such arrangements made for controlling pollution on the environment.(3)The occupier shall also furnish the information prescribed in the sub-rules (1) and (2) to the State Pollution Control Board.
