Section 14 in The Environment (Protection) Rules, 1986
14. [ Submission of environment statement.
- Every person carrying on an industry, operation or process requiring consent under section 25 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) or under section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) or both or authorisation under the Hazardous Wastes (Management and Handling) Rules, 1989 issued under the Environment (Protection) Act, 1986 (29 of 1986) shall submit an environmental [statement] [for the financial year ending on the 31st March in Form V to the concerned State Pollution Control Board on or before the [thirtieth day of September] [Inserted by G.S.R. 329(E), dated 13.10.1992 (w.e.f. 13.3.1992).][every year, beginning 1993.] [Inserted by G.S.R. 329(E), dated 13.10.1992 (w.e.f. 13.3.1992).]
