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State of Haryana - Act

Haryana Air (Prevention and Control of Pollution) Rules, 1983

HARYANA
India

Haryana Air (Prevention and Control of Pollution) Rules, 1983

Rule HARYANA-AIR-PREVENTION-AND-CONTROL-OF-POLLUTION-RULES-1983 of 1983

Published on 15 December 1983
Commenced on 15 December 1983
[This is the version of this document from 15 December 1983.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Air (Prevention and Control of Pollution) Rules, 1983Published vide Notification No. G.S.R. 73/C.A.14/81/S, 54/83, dated 15.12.1983Last Updated 8th January, 2020No.G.S.R. 73/C.A.14/81/S, 54/83. - In exercise of the power conferred by section 54 of Air (Prevention and Control of Pollution) Act, 1981 (Parliament Act 14 of 1981), the Governor of Haryana after consultation with the Haryana State Board for Prevention and Control of Water Pollution hereby makes the following rules, namely :-

1. Short title.

- These rules may be called the Haryana Air (Prevention and Control of Pollution) Rules, 1983.

2. Definitions.

- In these rules unless the context otherwise requires.-

(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981;

(b)"appellant" means any person aggrieved by and appealing against an order made by the Board;

(c)"Appellate Authority" means the appellate authority constituted under sub-section (1) of section 31

(d)"Board" means the Haryana State Board for the Prevention and Control of Water Pollution constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974;

(e)"Chairman" means the Chairman of the Board;

(f)"Consultants" means and includes any person whose services technical or otherwise, may be obtained to conduct the affairs of the Board;

(g)"form" means a form appended to these rules;

(h)"furnace" means any structure or installation where any form or type of fuel is burnt or otherwise a temperature higher than ambient is maintained;

(i)"Government" means the Haryana Government in the Administrative Department;

(j)"Member Secretary" means the Member Secretary of the Board;

(k)"Premises" means any building, structure or property used for industrial or trade purposes where pollution occurs;

(l)"State Air Laboratory" means a laboratory established or specified as such under sub-section(;) of section 28;

(m)"section" means a section of the Act;

(n)"State Board Laboratory" means a laboratory established or recognized as such under sub-section (2) of section 17;

(o)"year" means the financial year commencing on the 1st day of April; and

(p)The words and expressions used herein but not defined in these rules shall have the same meaning as assigned to them in the Act.

3. Terms and conditions of members of the Board, Section 7 (7).

- The terms and conditions of the service of the members of the Board shall be the same as provided in the Haryana Water (Prevention and Control of Pollution) Act, 1978.

4. Powers and duties of Chairman, Section 7(7).

(1)The Chairman shall have overall control over the day-to-day activities of the Board.

(2)The Chairman may undertake tours within India for carrying out of the functions of the Board and for consultation with the Central Board;Provided that he shall keep the Government informed of his tours and shall send an advance copy of his tour so that it reaches the Government atleast two days before the commencement of his tour. He shall obtain prior permission of the Government for visiting any place outside Haryana. Union Territories of Chandigarh and Delhi;Provided further that the Chairman may undertake tours within India to attend any meeting convened either by the Government of India or by the Central Board after giving intimation to the Government.

(3)The Chairman may with the prior approval of the Government visit any country outside India.

(4)The Chairman shall have full powers in the matters of appointment, promotion, confirmation, transfer and termination of service of the officers and employees of the Board, maximum stage of whose pay scale does not exceed Rs. 2000. For officers and employees where maximum stage of pay scale exceeds Rs. 2000 all such powers shall have vest in the Board.

(5)In the matter of acceptance of the tenders for works, the Chairman shall have the same powers as are vested with the Engineer-in-Chief, P.W.D. (Public Health Branch), Haryana, from time to time subject to the concurrence of the Board.

(6)For making purchases of all kinds of goods or obtaining supply of any materials or articles, the power of the Chairman shall be-

(a)upto Rs. 500 for each item at a time, without calling tenders subject to the condition that the total amount of such purchases does not exceed Rs. 5,000 in a year;

(b)upto Rs.20,000 at a time, after calling tenders; and

(c)above Rs. 20,000 at a time after calling tenders subject to the approval of the Board.

(7)Subject to overall sanctioned budget provision, the Chairman shall have the same powers to approve and sanction all estimates as are vested in or delegated to thee Engineer-in-Chief, Haryana, P.W.D. (Public Health Branch) from time to time. The Board shall have full powers to administratively approve and sanction all estimates subject to budget provision.

5. Meeting of the Board, Section 10.

(1)The Procedure for convening meetings of the Board shall be as under :-

(i)Meeting of the Board shall ordinarily be held at Chandigarh on such dates as may be fixed by the Chairman.

(ii)The Chairman shall upon the written request of not less than 5 members of the Board or upon a direction of the Government or if he so chooses himself, call a special meeting.

(iii)Seven clear days' notice of an ordinary meeting and two clear days' notice of a special meeting specifying the time and place at which such meeting is to be held and the business to be transacted thereat, shall be given to the members by the members by the Member Secretary. A copy of the notice shall also be passed on the notice board of the office of the Board. Such notice shall, in the case of special meetings, include a motion or proposition, If any, mentioned in the written request made for such meeting, or in the Government direction or in the proposal made by the Chairman.

(iv)The notice may be given to the member personally or by sending it by registered post at his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.

(v)No member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ten days clear notice to the Member Secretary unless the Chairman in his discretion permits him to do so.

(vi)No proceedings shall be invalid merely on the ground that the provision in the rules relating to the notice is not strictly complied with.

(2)Every meeting shall be presided over by the Chairman and in his absence by any other member elected by the members present at the meeting for that purpose.

(3)All questions at a meeting shall be decided by a majority of votes of members present and voting shall be by raising of hands in favour of the proposal.

(4)In case of an equality of votes, the Presiding Officer shall have and exercise a second or casting vote.

(5)Five members (including the Chairman and Member Secretary) shall form the quorum for any meeting.

(6)If within fifteen minutes of the time fixed for any meeting or during the course of meeting, the quorum is not present, the Presiding Officer shall adjourn the meeting to such hour on the same or on some other date as he may fix.

(7)No quorum shall be necessary for the adjourned meeting.

(8)No matter which had not been on the agenda of the original meeting shall be discussed at such adjourned meeting.

(9)No fresh notice shall be required for the adjourned meeting.

(10)Record shall be kept of the names of members who attend the meeting of the Board and of the proceedings at the meeting in a minute book to be maintained by the Member Secretary.

(11)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting and shall be confirmed and signed by the Presiding Officer at such meeting.

(12)The proceedings shall be open to inspection by any member in the office of the Board during office hours.

(13)Except with the permission of the Presiding Officer no business which is not entered in the agenda or of which due notice has not been given by a member, shall be transacted at any meeting.

(14)Except with the permission of the Presiding Officer, no business shall be transacted at any meeting otherwise than in the order in which it is entered in the order of the business of the day.

6. Procedure for transaction of business of the committee, Section 11.

(1)The time and place of the meeting of the committee constituted under section 11 shall be as specified by the Chairman or Member Secretary.

(2)The quorum for the meeting of a committee shall be one-half of the total number of members of the committee.

(3)Subject to sub-rules (1) and (2), the meetings of the committee shall as far as possible be governed by the rules applicable to the meetings of the Board.

7. Fees and allowances of members of a committee. Section 11(3).

(1)A member of the committee who is not a member of the Board shall be entitled to get a fee such as may be specified by the Board or the Chairman for each day of the meeting of the committee which he attends. This will be excluding his travelling allowance as permissible to Grade-I Officer of the Board.

(2)Notwithstanding anything in sub-rule (2) if such person is a Government servant or employee in a Government Undertaking, he shall be entitled to travelling allowance and daily allowance only at the rates provided under the relevant rules applicable to him.

8. Fees and allowances of temporarily associated persons, Section 12(3).

(1)The Board may invite any person whose assistance or advice is considered useful to obtain in performing any of its functions.

(2)If the person associated with the Board, under sub-rule (1) happens to be a non-official, he shall be entitled to get a fee of rupees two hundred for each day of actual meeting of the Board in which he is so associated and for each day of the actual work for any of the work of the Board. This will be excluding traveling allowance as permissible to Grade-I officer of the Board.

(3)Notwithstanding anything in sub-rule (2) if such person is a Government servant or employee in a Government Undertaking, be shall be entitled to travelling allowance and daily allowance only at the rates provided under the relevant rules, applicable to him.

9. Terms and Conditions of Service of Member Secretary, Section 14(1).

- The term and conditions of the service of the Member Secretary of the Board Shall be the same as provided in the Haryana (Prevention and Control of Water Pollution) Rules, 1978.

10. Powers and duties of the Member Secretary, Section 14 (2).

- The Member Secretary shall be subordinate to the Chairman and shall subject to the control of the Chairman, have the following function powers and obligations namely :--

(i)The Member Secretary shall be incharge of all the confidential papers of the Board and shall be responsible for preserving them.

(ii)The Member Secretary shall produce the aforesaid papers only when so directed by the Chairman or by the Board.

(iii)The Member Secretary shall make all arrangements for holding Meetings of the Board and meetings of the committees constituted By the Board.

(iv)All orders or instructions to be issued by the Board shall be under the signature of the Member Secretary or any other officer authorized in this behalf by the Chairman.

(v)The Member Secretary shall write the confidential reports of all officers or employees of the Board (except the personal staff of the Chairman the maximum of whose pay scale exceeds Rs. 2,000 and shall submit the same to the Chairman for further recording of remarks by him. The reports of all other officers or employees (except the personal staff of the Chairman) shall be initiated by such officers as are authorized for the purpose by the Chairman and submitted to the Member Secretary for recording his remarks. The confidential reports of the personal staff of the Chairman shall be written by him.

(vi)The Member Secretary shall authorize sanction or pass all payments against allotments made or estimates sanctioned.

(vii)The Member Secretary shall allow the annual increment of all officers or employees the maximum of whose pay scale exceeds Rs. 2,500. The annual increments of other employees of the Board shall be allowed by an officer and officers authorized in this behalf by the Member Secretary;

Provided that the increment of an officer or an employee shall not be withheld except with the approval of Chairman.

(viii)The Member Secretary shall be entitled to call for the service of any officer or employee of the Board and files, papers and documents for study from any department of the Board, as also to carry out inspection of any department at any time, including checking of accounts, vouchers bills and other records and stores pertaining to the Board or regional offices thereunder.

(ix)The Member Secretary may withhold any payment :

Provided that as soon as may be, after such withholding of payment, the matter shall be placed before the Chairman for his approval.

(x)The Member Secretary may undertake tours within India for carrying out the function of the Board and for consultation with the Central Board with the prior approval of the Chairman, subject to such directions as the Government may issue from time to time.

(xi)The Member Secretary may visit any country outside India with the prior approval of the Government.

11. Creation and abolition of posts, conditions of appointments of officers and employees, Section 14 (3).

(1)The Board may create such posts as It considers necessary for the efficient performance of its functions and may abolish any post, so created:Provided that for the creation of any post the maximum of whose pay Scale exceeds Rs. 2,500 the Board shall obtain prior sanction of the Government.

(2)If any officer or employee is on deputation from the Government and before his appointment to the Board was in occupation of a Government residence allotted to him either on payment of a rent equal to 10 per cent of his salary or an standard rent and on his appointment to the Board a higher rent by way of market rent or any other rent becomes payable on the house already in his occupation then he would be required to pay the rent at the rate which would have been applicable to him had he continued to serve the Government and the difference between these two rents shall be paid by the Board.

12. Appointment and conditions of service of consulting Engineer, Section 14 (5).

- (I) The consulting Engineer may be appointed by the Board for a specified period not exceeding four months:Provided that the Board may with the prior approval of the Government extend the period of appointment from time to time:Provided further that if at the time of initial appointment the Board has reasons to believe that services of the consulting Engineers would be required for a period longer than four months, the Board shall not make the appointment without the prior approval of the Government.

(2)Notwithstanding the appointment of a Consulting Engineer for a specified period under sub-rule (1) of rule 12 the Board shall have the right to terminate the services of the Consulting Engineer before the expiry of the specified period if, in the opinion of the Board the Consulting Engineer is not discharging his duties properly or to the satisfaction of the Board if such a course of action is necessary in the public interest.

(3)The Board may pay the consulting Engineer suitable emoluments or fees depending on the nature of work and the qualifications and experience of the incumbent:Provided that the Board shall not appoint any person as Consulting Engineer without prior approval of the government if the emoluments or fees payable to him exceed rupees two thousand per month.

(4)The Consulting Engineer may with the prior approval of the Chairman undertake tours within the State for the performance of the duties entrusted to him by the Board or by the Chairman in connection with such tours, he shall be entitled to get such travelling and daily allowance as is admissible to a Grade I Officer of the Government.

(5)Consulting Engineer shall not without the written permission of the Chairman disclose any information either obtained from Board's office or obtain otherwise during the performance of his duties except when it is necessary for the due discharge of such duties.

(6)The Consulting Engineer shall discharge such duties and perform such functions as are assigned to him by the Chairman of the Board and it will be his duty to advise the Chairman on all technical and other matters, referred to him by the Chairman.

(7)The industries, municipal committees, corporations and all other such bodies shall get the schemes for Air Quality Monitoring, Stack and Ambient Air Sampling and Air Pollution Control Measure etc. prepared from a Consulting Engineer in the open market or the State Public Health Engineering Department/other State Institutions. If however, the Chairman, Member Secretary, any other technical officer or any other member of the staff of the Board performs the functions jointly or separately of a Consulting Engineer for any industry, municipal committee, corporation or any other body for drawing up some scheme for them jointly or separately, suitable fee honorarium as may be decided by the Board or Chairman will be charged from those for whom the scheme is drawn up. 75% of such fee or honorarium will go to the Funds of the Board and the disbursement of balance 25% of the fee or honorarium will be made as an incentive to such officers or personnel of the Board as have drawn up the scheme in a proportion to be decided by the Chairman, provided that such a remuneration payable to each officer or employee of the Board shall be limited, to his one month's emoluments in a year. For obtaining this remuneration, the officers and employees on deputation to the Board from other department will not be required by the Board of Government to obtain any sanction from their parent department or Government nor will they be required to deposit any part of his remuneration into the Government Treasury.

13. Air pollution control area and manner of declaration of such area, Section 19 (1).

- 1 The area bounded by the respective boundaries of the industries specified in Schedule appended to act shall be the Air Pollution Control Areas under sub-section (1) of section 19 of the Act.

(2)In addition to the air pollution control area under sub-rule (1) above the Government may declare any specified area as pollution control area or areas on the recommendation of the Board after it is satisfied for the need of action to control air pollution on the basis of the status of the air quality of that area by notification in the office Gazette.

14. Functions of the Board, Section 17 (1) (i).

- The Board will perform such other functions as may be specified by the Government in writing from time to time.

15. Application for Consent, section 21 (2)-(1).

- An application for obtaining the consent of the Board for bringing into use any flue or altered chimney for emission into atmosphere under section 21 or for continuing an existing emission from Chimney into atmosphere under section 21 shall be made to the Board in [Form-I] [Substituted vide Notification No. 16/3/2001-Env.-iii. the 17th April, 2002.].

(2)The application made under sub-rule (1) for industries mentioned under column 1 of the table given below shall be accompanied by the amount of consent fee as specified under column 2 thereof against the corresponding entry of the aforesaid column:-

[1 [In Rule 15(2), A-I(i,ii) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997 Substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.]	2
A-1(i)	Consent Fee For 1st Year to OperateIndustries other than Covered Under Headings A-II to A-VIII
(a)	Industries having capital investment exceedingRs. 100 crores	50,000
(b)	Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores	40,000
(c)	Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores	80,000
(d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores	20,000]
[(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores	10,000]
(e)	Industries having a capital investmentexceeding Rs. 0.50 crores but not exceeding Rs. 1.0 crore	5,000
(f)	Industries having a capital investmentexceeding Rs. 0.25 crores but not exceeding Rs. 0.5 crore	2,000
(g)	Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore	500
(h)	Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore	200
(i)	Industries having a capital investment upto Rs.0.02 crore	100
(ii)	Consent Fee to be Charged Annually forSubsequent Years to Operate Industries other than Covered UnderHeadings A-II To A-VIII
(a)	Industries having capital investment exceedingRs. 100 crores	25,000
(b)	Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores	20,000
(c)	Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores	15,000
(d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 3 crore but exceeding Rs. 10 crores	8,000]
[(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores	3700]
(e)	Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore	1,500
(f)	Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore	1,000
(g)	Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore	500
(h)	Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore	200
(i)	Industries having a capital investment upto Rs.0.02 crore	100]
[A-II(i) [A-II(i,ii) substituted in Rule 15(2) vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.]	Consent Fee For Ist Year to Operate HighlyPolluting Industries Such as Fertilizer (Nitrogen/phosphate)Sugar, Cement, Fermentation and Distillery, Petro-Chemical,Thermal, Power Plant, Oil Refinery Sulfuric Acid, Iron AndSteel, Pulp and Paper, Dye and Dye Intermediates, PesticidesManufacturing, Basic Drugs and Pharmaceuticals Etc.
(a)	Industries having capital investment exceedingRs. 100 crores	1,50,000
(b)	Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores	1,20,000
(c)	Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores	90,000
(d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 3 crore but not exceeding Rs. 10 crores	60,000]
[(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores	30,000]
(e)	Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore	15,000
(f)	Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore	6,000
(g)	Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore	1,500
(h)	Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore	600
(i)	Industries having a capital investment upto Rs.0.02 crore	300]
(ii)	Consent Fee to be Charged Annually forSubsequent year to Operate Highly Polluting Industries Such asFertilizer (Nitrogen/phosphate) Sugar, Cement, Fermentation andDistillery, Petro-Chemical, Thermal, Power Plant, Oil RefinerySulfuric Acid, Iron and Steel, Pulp and Paper, Dye and DyeIntermediates, Pesticides Manufacturing, Basic Drugs andPharmaceuticals Etc.
	Rs.
(a)	Industries having capital investment exceedingRs. 100 crores	75,000
(b)	Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores	60,000
(c)	Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores	45,000
(d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores	24,000]
[(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores	11,000]
(e)	Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore	4,500
(f)	Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore	3,000
(g)	Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore	1,500
(h)	Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore	600
(i)	Industries having a capital investment upto Rs.0.02 crore	300
[A-III(I) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Consent Fee to Establish (Noc) Pulverisers
(a)	Pulverisers with the capacity not exceeding 100tons/days	2,000
(b)	Pulverisers with the capacity exceeding 100tons/days	3,000
(ii)	Consent Fee For 1st Year to OperatePulverisers
(a)	Pulverisers with the capacity not exceeding 100tons/days	2,000
(b)	Pulverisers with the capacity exceeding 100tons/days	3,000
(iii)	Consent Fee to be Charged Annually ForSubsequent Years to Operate Pulverisers
(a)	Pulverisers with the capacity not exceeding 100tons/days	2,000
(b)	Pulverisers with the capacity exceeding 100tons/days	3,000]
(A) [-IV(i) [A-IV(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.]	Consent Fee to Establish (NOC) Stone Crushers
(a)	Crushing unit with the capacity not exceeding100 tons/day	5,000
(b)	Crushing unit with the capacity exceeding 100tons/day	7,500
(ii)	Consent Fee to be Charged Annually to OperateStones Crushers
(a)	Crushing unit with the capacity not exceeding100 tons/day	5,000
(b)	Crushing unit with the capacity exceeding 100tons/day	7,500
(iii)	Fee for Transfer of Consent to Operate StonesCrushers
(a)	Crushing unit with the capacity not exceeding100 tons/day	20,000
(b)	Crushing unit with the capacity exceeding 100tons/day	35,000]
[A-V(i) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.]	Consent Fee to Establish (NOC) Hot Mix Plants
(a)	Hot Mix Plant capacity not exceeding 40tons/days	5,000
(b)	Hot Mix Plant capacity exceeding 40 tons/days	7,500
(ii)	Consent Fee For 1st Year to Operate Hot MixPlants
(a)	Hot Mix Plant capacity not exceeding 40tons/days	5,000
(b)	Hot Mix Plant capacity exceeding 40 tons/days	75,00
(iii)	Consent Fee to be Charged Annually forSubsequent Years to Operate Hot Mix Plants
(a)	Hot Mix Plant capacity not exceeding 40tons/days	5,000
(b)	Hot Mix Plant capacity exceeding 40 tons/days	7,500]
[A-VI(i) [A-VI(i) substituted in Rule 15(2), vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.]	Consent Fee to be Charged Annually to OperateRice Shellers
(a)	Units having a capital investment not exceedingRs. 25 lacs	10,000
(b)	Units having a capital investment exceeding Rs.25 lacs but not exceeding Rs. 50 lacs	12,500
(c)	Units having a capital investment exceeding Rs.50 lacs	15,000]
[A-VII(i) [A-VII(i,ii) substituted in Rule 15(2) vide Notification No. 12/17/2002-Env.III. the 20th September, 2002]	Consent fee to establish mining activities :
(a)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above	Rs. 1 lac
(b)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores	Rs. 75,000
(c)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores	Rs. 60,000
(d)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore	Rs. 50,000
(e)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs	Rs. 40,000
(f)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs	Rs. 30,000
(g)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs	Rs. 20,000
(h)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs	Rs.10,000
(i)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs	Rs. 5,000
(j)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs	Rs. 1,000]
A-VII(ii)	Annual consent fee to operate miningactivities :
(a)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above	Rs. 2 lacs
(b)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores	Rs. 1.5 lacs
(c)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores	Rs. 1.25 lacs
(d)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore	Rs. 1 lacs
(e)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs Rs. 75,000
(f)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs	Rs. 50,000
(g)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs	Rs. 25, 000
(h)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs	Rs. 10,000
(i)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs	Rs. 1,000
(j)	For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs	Rs. 1,000
[A-VIII(i) [A-VIII(i,ii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th January, 1998.]	Consent Fee to Establish (NOC) Brick Kilns
(a)	Units having a capital investment not exceedingRs. 30 lacs	5,000
(b)	Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs	10,000
(c)	Units having a capital investment exceeding Rs.50 lacs	15,000
(ii)	Consent Fee to be Charged Annually to OperateBrick - Kilns
(a)	Units having a capital investment not exceedingRs. 30 lacs	5,000
(b)	Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs	10,000
(c)	Units having a capital investment exceeding Rs.50 lacs	15,000]
[A-IX(i) [Added by Notification No. S.O.55/C.A.14/1981/S.54/2018, dated 27.8.2018.]	Consent fee to establish projects/units covered under Haryana Bio-Energy policy 2018	Nil;
(ii)	Consent fee to be charged for 1st and for subsequent year to operate projects/units covered under Haryana Bio-Energy policy 2018	Nil.]

The capital investment to be taken for the purpose of consent shall be the original cost invested and additions thereon and shall include all items, like land, factory building, office building and machinery etc. The above is also applicable to the cases where factory or land is on lease or rental basis.

(3)The consent granted shall be valid for a period not exceeding 4 years from the date of its grant.

(4)Any application not accompanied by the prescribed fees shall not be entertained by the Board.

(5)The prescribed fees shall be paid by bank draft drawn in favour of the Board.

16. Procedure for making inquiry into application for consent, section 21 (3).

(1)On receipt of an application for consent under section 21 the Board may depute any of its officers accompanied by as many assistants as may be necessary to visit and inspect any place or premises under the control of the applicant or the occupier to which such application relates, for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such officer may consider necessary. Such officer may for that purpose inspect any place or premises, rare emission from the chimney or fugitive emissions from any location within the premises of the industry as also any control devises installed in the said premises. Such officer may, for that purpose, inspect any place of premises under the control of the applicant or the occupier, and may require the applicant to furnish to him any plans specifications or other data relating to control equipment or systems or any part thereof that he considers necessary.

(2)Such officer shall before visiting any premises of the applicant for the purpose of inspection under sub-rule (1) above give notice to the applicant to his intention to do so in form II. The applicant shall furnish to such officer all information and provide all facilities to conduct the inspection.

(3)An officer of the Board may , before or after carrying an inspection under sub-rule (1) above , require the applicant to furnish to him orally or in writing such additional information or clarification or to produce before him such documents , as he may consider necessary , for that purpose of investigation of the application and may for that purpose summon the application or his authorized agent to the office of the Board.

17. Submission of information by the occupier, section 23 (1).

- An officer incharge of industrial plant or occupier of the premises from where due to an accidental breakdown of some processes or installations or otherwise an emission occurs or is apprehended to occur in excess of the standards laid down by the board, shall forthwith intimate the fact of such occurrence or of the apprehension of such occurrence to all or any of the following, namely :-(a) Board, (b) District Collector, (c) Sub-Divisional Magistrate, (d) nearest police station and (e) the nearest officer of the local authority including Panchayat , Public Health Department and the Department of Industry.

18. Power to take samples, selection 26(1).

(1)The Board or any officer empowered by it in this behalf shall have the power to take for the purpose of analysis , samples or air or emission from any chimney, flue or duct, plant or vessel or any other sources and outlets, stationary or mobile under sub -section (1) of section 26. The occupier of their premises shall provide all necessary facilities for sampling of air or emission from any chimney, flue or duct, plant or vessel of any other sources and outlets, stationary or mobile, as may be specified by the Board or any officer empowered by it in this behalf. The occupier of the premises shall provide all necessary facilities for access to the sampling places as may be specified by the Board or any officer empowered by it in this behalf.

(2)The procedure to be followed for sampling air or emission from any chimney, flue or duct, plant or vessel or any other sources and outlet, stationary or mobile, the instruments to be used for sampling and the methods of measuring air pollutants shall be such as may be specified by the Board to suit the situation.

19. Form of notice, section 26(3).

- A notice under sub section (3) of section 26 shall be in form III.

20. Form of report of Board analyst, section 27(1).

- When a sample of any air or emission has been sent for analysis to a laboratory established or recognized by the Board, the Board Analyst appointed under sub section (2) of section 29 shall analyze the sample and submit to the Board a report of the result of such analysis in triplicate in form IV.

21. Functions of the State Air Laboratory, Section 27(3) and Section 28 (2).

(1)The State Air Laboratory shall cause to be analyzed and samples of air or emission received by it from any officer authorized by the Board for the purpose and the findings shall be recorded in triplicate in form V.

(2)The fees for each such report shall be such as may be notified by the Board from time to time.

22. Qualifications of Government /State Board Analyst, Section 29(1) and (2).

- The qualification of the Government Analyst and State Board Analyst shall be as follows:-At least II Class M.Sc. in Basic Sciences or Life Sciences or Earth Sciences with three years experience in environmental quality management.

23. [ [Substituted vide Notification No. S.O. 81/C.A. 14/1981/S. 54/2019, dated 20.11.2019.]

(1)The Appellate Authority shall consist of either a single person or three persons appointed by the State Government, -

(i)in case of single person authority, the Appellate Authority shall consist of either, retired District and Session Judge or Administrative Secretary of Environment and Climate Change Department or a member of All India Services who is or has been in the service of Central or any State Government of the rank and equivalence Principal Secretary and has experience in administering institutions dealing with matters related to the environment; or

(ii)in case of three persons the Appellate Authority shall consist of, one of the persons, indicated at (i) above, who shall be designated as President of Appellate Authority; and any two persons from the following category shall be appointed by the Government as Members, -

(a)Scientist having experience of fifteen years in the field of Environmental Management equivalent to the status of group A services;

(b)Professional/Expert at least in the rank of Professor, from the Department of Environment of a reputed university;

(c)Secretary/Director level of All India Services officer;

(d)Serving/Retired Engineer of not below the level of Superintending Engineer;

(e)Serving/retired Additional Director from Prosecution Department, Haryana;

(f)Retired District/Additional District and Session Judge;

(g)Administrative Secretary/Secretary of Forest or Irrigation Department.

In case, the President is a non-judicial person, in that case one member shall be from judicial side and other from the technical side.

(2)The President of the authority shall be paid with an honorarium of one lakh rupees per month and members shall be paid fifty thousand rupees per month by the Government and the Government shall pay the travelling allowances to the Appellate Authority, at such rates as are admissible to Grade I officer of the Government.

(3)The term of President or Members of the Appellate Authority shall be for a period of two years.

(4)The President and/or Members of the Appellate Authority may hold office till the age of sixty-seven years.

(5)The Head Quarter of the Appellate Authority shall be either Panchkula or Chandigarh, as decided by the Government. The Government shall also make the arrangements of the sitting/conducting/functioning of the Appellate Authority and other secretarial services.]

24. Memorandum of appeal, Section 31(3).

(1)Every appeal against an order passed by the Board shall be filed by the aggrieved party in the form VII.

(2)Every aggrieved person preferring an appeal shall do so separately in his own name and no joint appeal made on behalf of more than one person shall be entertained by the Appellate Authority.

(3)

(a)Every appeal shall -

(i)be in writing;

(ii)specify the name and address of the appellant and the date of the order appealed against ;

(iii)specify the date on which the order appealed against was communicated to the appellant ;

(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;

(v)State precisely the relief prayed for; and

(vi)be signed and verified by the appellant or an agent duly authorized by the appellant in writing in this behalf.

(4)Every appeal shall be accompanied by:-

(i)An authenticated copy of the order against which appeal is made;

(ii)A copy of the application made by the appellant on which the Board passed the order being impugned in the appeal;

(iii)Any document relative to the appeal.

(5)A fee as prescribed under sub -rule (7) of rule 21 shall be deposited by every appellant in the office of the Board and the authenticated copy of the receipt obtained therefore shall be annexed to every appeal. No appeal which is not accompanied by the aforesaid copy of the receipt shall be entertained by the Appellate Authority.

(6)Every memorandum of appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellant or his authorized agent in person or sent to such authority through the Board by registered post .When the memorandum of appeal is presented by an agent duly authorized by the appellant it shall be accompanied by a letter of authority written on a stamped paper of the value as required by the law, appointing him such an agent.

(7)On receipt of the memorandum of appeal, the appellate authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorized agent presenting it, as the case may be.

25. Procedure to be followed for disposal of the appeals, section 31(3).

(1)The appellate authority shall as soon as may be after the memorandum of appeal is filed before it, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Member-Secretary in form VIII. While giving such intimation to the Member -Secretary, a copy of the memorandum of appeal together its enclosures, he shall also be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.

(2)Where the material on record is insufficient to enable the Appellate Authority to come to a definite decision, it may take additional evidence and call for such further material from the appellant or the Member Secretary as it may deem fit. Such material shall form part of the record , but not before, the party other than from whom such record has been received has been given an opportunity to persue such record, itself against anything contained therein which is detrimental to the interests of that party.

(3)Where on the date fixed for hearing or any date to which the hearing of the appeal may be adjourned, the appellant or his duly authorized agent does not appear when the appeal is called for hearing, the appeal shall be liable to be dismissed.

(4)Where an appeal is dismissed under sub rule(3), the appellant may; within 30 days from the dismissal of the appeal ,apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any cause, sufficient in the opinion of the Appellate Authority, from appearing when the appeal was called for hearing, the Appellate Authority may restore the appeal on such terms as it thinks fit.

(5)The order passed by the Appellate Authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereon, and the reasons for the decision.

(6)A copy of the order passed in a appeal shall be supplied by the Appellate Authority free of cost to the appellant and a copy thereof shall also be sent to the Member-Secretary.

(7)[ The fee payable for filling an appeal under section 31 shall be as decided by the Government from time to time. This fee shall be deposited with the Board before filling the appeal] [Substituted vide Notification No. S.O.242/C.A.14/1981/S.54/99 the 24th November, 1999]. [Each member of the appellant authority shall be paid an honorarium per case or fixed honorarium, as decided by the Government from time to time] [Substituted vide Notification No. S.O.26/C.A.14/1981/S.54/2011 the 25th February, 2011].

26. Form of budget estimates, Sections 34 and 36.

(1)The budget in receipt of a financial year next ensuing showing the estimated receipts and expenditure of the Board shall be prepared in form IX and submitted to the Government.

(2)The estimated receipts and expenditure shall be accompanied by the revised budget estimates for the current year.

(3)The budget shall, as far as may be, based on the account heads specified in form X.

(4)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent allowances shall provide for the gross sanctioned pay without deduction of any kind.

(5)To the estimates referred to in sub rule(1) shall be added a suitable provision for leave salary based on past experience with due regard to the intention of the Members of the staff in regard to leave as far as the same can be ascertained.

(6)If experience indicate that total estimate for fixed charges referred to in sub rule(1) and (2) is not likely to be fully utilized, a suitable lump sum deduction shall be made from the total estimated amount.

(7)The budget estimates as complied in accordance with the rule shall be placed by the Member Secretary before the Board by the 5th October each year for approval.

(8)After approval of the budget estimates by the Board four copies of the final budget proposals incorporating therein such modifications, if any, as have been decided upon by the Board, shall be submitted to the Government by the 15th October each year.

(9)No expenditure which is not covered by a provision in the budget approved by the Board or which is likely to be in excess over the amount provided under any head, shall be incurred by the Board without provisions being made by re-appropriation from some other head under which savings are firmly established and available.

(10)The Board shall incur expenditure out of the funds received by it in accordance with the instructions laid down under the Punjab Financial Rules as are applicable to the State of Haryana and such other instructions issued by the Government in this behalf, from time to time, either generally to all concerned or specifically to the Board.

(11)The Board may delegate any financial power to the Chairman, Member Secretary or any officer of the Board to incur expenditure to a specified extent.

(12)Subject to the control of the Chairman, the fund of the Board shall be operated by the Member-Secretary of the Board or in his absence by any officer of the Board who may be so empowered by the Chairman. The Chairman may also delegate powers to any officer or officers of the Board either singly or jointly to issue cheques on account of the expenditure which has been sanctioned for payment.

(13)Nothing in these rules shall apply to a budget already finalized before the commencement of these rules.

27. Form of annual report, section 35.

(1)The annual report giving a true and full account of the activities of the Board during the previous financial year and containing the particulars specified in the Form XI shall be submitted to the Government by the 15th May, each year.[Form I] [Form-I substituted vide Notification No. 16/3/2001-Env.-iii. the 17th April, 2002.][See Rule 15(I) I]Common Application form for ConsentFrom______________________________________________________ToMember Secretary,Haryana State Pollution Control Board,Chandigarh.Sir,I/We hereby apply for consent/authorization for the year ___________ to ___________.

1. consent to /operate/renewal of consent under Section 25 and 26 of the Water (Prevention and Control of Pollution) Act, 1974 as amended.

2. consent to /operate/renewal of consent under Section 21 of Air (Prevention and Control of Pollution) Act, 1981 as amended.

3. Authorization/renewal of authorization under Rule 5 of the Hazardous Waste (Management and Handling rules) 1989 as amended in connection with my/our existing/proposed/altered/additional manufacturing/processing activities from the premises as per detail given below:-

Part A – General

1. Name, Designation, Office Address, Telephone Fax and E-mail address of the Applicant.

(a)Name and location of the Industrial Unit/Premises for which the application is made (Give Revenue Survey Number/Plot No. Name of the Taluka and District, also Telephone No. and Fax No.

(b)Details of planning permission obtained from Municipal Corporation / Directorates of Urban Development or Town & Country Planning/Haryana Urban Development Authority, which ever applicable.

(c)Name of the Municipal Corporation/Panchayat Samiti/Panchayat under whose jurisdiction the unit is located & name of the license issuing authority.

2. Name Address with Telephone, Fax and E-mail address of the Managing Director/Managing Partner and officer responsible for the matter connected with Pollution Control and Hazardous Waste Disposal.

3. If registered as a Small- Scale Industries Unit give number and date of registration.

4. Gross Capital Investment of the unit without depreciation till the date of application (cost of building, land, pant and machinery) (to be supported by an affidavit, annual report and certificate from Chartered Accountant, for proposed units, give estimated figure).

5. If the site is located near seashore/river bank/other water bodies; indicate the name & distance of the water body.

6. Does the location satisfy the requirements under relevant Central/State Government notification on ecologically fragile area etc. if so give details?

7. If the site is situated in notified industrial estate:

(a)Whether effluent collection, treatment & disposal system has been provided by the authority;

(b)Will the applicant utilize the system, if provided.

(c)if not provided, details of proposed arrangement for the treatment of effluent.

8. Total Plot area, Built up area and area available for the use of treated sewage/trade effluent.

9. Month and Year of the proposed commissioning of the unit.

10. Number of workers and office staff :

11. (a) Do you have a residential colony within the premises in respect of which the present Application is made?

(b)If yes, please state population staying.

(c)Indicate its location & distance with reference to plant site.

12. List of products and by-products manufactured in tones/month, kilolitre/month or Numbers/month (give figures corresponding to maximum installed production capacity).

13. List of Raw materials and process chemicals with annual consumption corresponding to above stated production figures, in tones/month, kilo litre/month or numbers/month.

14. Description of process of manufacture for each of products showing input/output, quality and quality of solid, liquid and gaseous wastes, if any, forms each unit process. (to be supported by flow sheet and /or material balance.

Part B – Waste Water aspects (for Water Consent) if not applicable write not applicable)

15. Water Consumption for different uses (m3/day)

(1)Industrial cooling, Spraying in mine pits or boiler feeds.

(2)Domestic purpose.

(3)Processing whereby water gets polluted & the pollutants are easily biodegradable & are toxic.

(4)Processing whereby water gets polluted and the pollutants are not easily biodegradable and are toxic.

(5)Other such as agriculture, gardening etc. (Specify).Total ________________

16. Source of Water supply, Name of the authority granting permission if applicable & quality permitted.

17. Quantity of waste water (Effluent) generated (m3/day)

(1)Domestic

(2)Industrial

18. Water Budget calculations accounting for difference between water consumption and effluent generated.

19. Present treatment of sewage/canteen effluent (give sizes capacity).

20. Present treatment of trade effluent (give sizes/capacity of treatment units)

(A schematic diagram of treatment scheme with inlet/outlet characteristics of each unit operation/process is to be provided. Included details of residue management system (sludge's).

21. (a) Are sewage and trade effluent mixed together?

(b)If yes, state at which stage whether before or after treatment.

22. Capacity of treated effluents, sump, guard pond, if any.

23. Mode of Disposal of treated effluent, with respective quantity, m3 per day.

(1)Into stream/river (name of the river).

(2)Into drain/sewer (owner of the sewer).

(3)On land for irrigation on owned land/lease land specifies the cropped area (to be supported by relevant documents).

(4)Quantity of treated effluent reused /recycled. Provide a location map of the disposal arrangement indicating the outlets of for sampling.

24. uality of untreated / treated effluents (specify pH and concentration of Suspended Solids, Bio Chemical Oxygen Demand, Chemical Oxygen Demand & specific pollutants relevant to the industry. Total Dissolved Solids to be reported for disposal on land or into stream/river).

Enclose a copy of latest report of analysis from the laboratory approved/recognized by Haryana State Pollution Control Board/Central Board/Central Government in the Ministry of Environment and Forests. For proposed unit furnish expected characteristics of the untreated/treated effluents.

Part C – Air Emission aspect (for Air Consent) if not applicable write not applicable

25. Fuel Consumption

Coal	Low Sulpher	High Speed	Furnace Oil	Natural Gas	Others (specify)
	(a) Fuel Consumption (Tones per Day)
	(b) Calorific value
	(c) Ash content%
	(d) Sulpher content%
	(e) Others (Specify).

26. Details of stack

(a)Stack numbers

(b)Attached to

(c)Fuel type

(d)Fuel quantity

(e)Material of Construction

(f)Shape (Round/Rectangular)

(g)Height in meters (above ground level)

(h)Diameter /size in meters

(i)Gas quantity, Nm3/hour

(j)Gas temperature C

(k)Exit Gas Velocity

(l)Control equipment preceding the stack

(Attach Specification including residue management Systems of each of the Control equipment indicating the inlet/outlet concentration of relevant pollutants.

27. Do you adequate facility for collection of samples of emission in the form of portholes, platform, ladder etc. as per Central Board Publication "EMISSIONS regulations Part III'' (December, 1985).

28. Quality of treated flue gas emission and process emissions Specify concentration of criteria pollutants and industry/process specific pollutants stack wise. Enclose a copy of latest report of analysis from the approved/recognized laboratory by Haryana State Pollution Control Board/Central Government in the Ministry of Environment and Forest. For proposed units furnish the expected characteristics of the emissioin.

Part D – Hazardous Waste Aspects (for authorization under Hazardous Waste Rules) if not applicable write not applicable.

29. (a) Whether the unit is generating Hazardous Waste as defined in the Hazardous Waste (Management and Handling) Rules, 1989 as amended.

(b)If so, the Category No.

30. Authorization required for

(i)Collection

(ii)Reception

(iii)Treatment

(iv)Transport

(v)Storage

(vi)Disposal of the Hazardous Waste

31. Quantity of the Hazardous Waste generated (kilogram/day) or (tones/month).

32. Characteristics of the Hazardous Waste specify the concentration of the relevant pollutants Enclose the copy of latest report of analysis from the laboratory approved/recognized by Haryana State Pollution Control Board/Central Government in the Ministry of Environment and Forest. For proposed unit furnish expected characteristics.

33. Mode of Storage (intermediate/final) (describe area, location and methodology)

34. Present treatment of Hazardous Waste, if any, (give type and capacity of treatment units)

35. Quantity of Hazardous Waste disposed

(i)Within the factory

(ii)Outside the factory (specify location and enclose copies of agreement)

(iii)Through sale (Enclose documentary proof and copies of agreement)

(iv)Outside State/Union Territory. If yes particulars of (i) and (ii) above.

(v)Others (specify).

Part E – Additional Information

36. (a) Do you any proposals to upgrade the present system for treatment and disposal of effluent /emission and or Hazardous Waste.

(b)If yes give the detail with time-schedule for the implementation and approximate expenditure to be incurred on it.

37. Capital and Recurring (Operations and Maintenance) expenditure on various aspects of environment protection such as effluent emission HW solid waste tree plantation monitoring data acquisition etc.

38. To which the pollution control equipment separate meters for recording consumption of electric energy are installed.

39. Which of the pollution control items are connected to Diesel Generator set (captive power source) to ensure the running in the event of normal power failure?

40. Nature, quantity and method of disposal non- hazardous solid waste generated separately from the process of manufacture & waste treatment (give detail of area/capacity available in applicants land).

41. Hazardous chemicals are defined under the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989.

(a)List of Hazardous chemicals stores (imported and indigenous)

(b)Details of isolated storage.

(c)Details of emergency preparedness plans (On-site/Off-site prepared).

42. Brief details of tree plantation/green belt development within applicant's premises.

43. Information of schemes for waste minimization, source recovery and recycling implemented and to be implemented, separately.

44. Any other additional information that the applicant desires to give.

45. I/We further declare that the information furnished above is correct to the best of my/our knowledge.

46. I/We hereby submit that in case of any change from what is stated in this application in respect of raw materials, products, process of manufacturing & treatment and /or disposal of effluent, emission, Hazardous waste etc. in quality & quantity; a fresh application for consent /authorization shall be made & until the grant of fresh consent/authorization no change shall be made.

47. I/We undertake to furnish any other information within 1 month of its being called by the Board/committee.

48. I/We agreed to submit to the board an application for renewal of consent/authorization in 2 months in advance before the date of expiry of the consent/authorization validity period.

49. I/We enclose herewith a demand draft for Rs. _(rupees) drawn in favour of ___ Haryana State Pollution Control Board as the fee for consent/authorization.

Yours faithfully,Signature _____________________Name ________________________Designation ___________________Documents enclosed :

1. Demand draft or receipt of deposit in an authorized bank towards consent fee/authorization.

2. Undertaking or affidavit or statement from the annual report or certificate from the Chartered Accountant in support of gross fixed capital investments.

3. Site pan/location map (in cases No. Objection Certificate was not obtained earlier).

4. Declaration regarding the distance of unit from the bank of Main River and in respect of stone crusher, hot mix plant for distance from highways and habitations.

5. Layout plan showing the location of stacks (chimney), effluent treatment plant, effluent disposal areas, air pollution control devices, Hazardous Waste treatments and disposal areas.

6. Manufacturing process flow sheet, with descriptive note on the manufacturing process for each product.

7. Copies of latest consent/authorization/environment impact assessment clearance.

8. Copy of small -scale industries registration certificate, if applicable.

9. Copies of letter of indent/industrial licenses, clearances from the department or any other relevant document (Please state).

10. Copies of the planning permission certificate issued by the Municipal Corporation/ Directorates of Urban Development or Town and Country Planning/Haryana Urban Development Authority.

Note. - The documents at Serial No. 2-10 are necessary for first application. For applications for renewal only document at Serial No. 7 is necessary.Form-II[See Rule 16(2)]Haryana State Board for the Prevention and Control of Water PollutionNotice of InspectionChairmanMember Secretary _________________________Shri _________________________No. _________________________Dated _________________________To______________________________________________________Take Notice that for the purpose of enquiry under section 21 the following officers of the Board namely :-

(i)Shri ___________________________________________________________________

(ii)Shri ___________________________________________________________________

(iii)Shri ___________________________________________________________________

And the persons authorized by the Board to assist them shall inspect.

(a)Any systems of your Industrial Plant.

(b)Any other parts thereof or pertaining there to under management/control on date (s) ___________________ between_____________ Hours when all facilities requested by them for such inspection should be made available to them on the site. Take notice that refusal or denial to above stated demand made under the functions of the Board shall amount to obstruction punishable under section 37 (1) of the Act.

By order of the BoardMember SecretaryCopy to :

1.

______________________________

2. ______________________________

3. ______________________________

Form-III(See Rule 19)Haryana State Board for the Prevention and Control of Water PollutionNotice of intention to have sample analysedTo_____________________________________________________________________________________________Take Notice that it is intended to have analysed the sample of Air emission from your premises which is being taken today the ______________________day of ___________________19 _____________________from (1)/___________________________________________________ __________________________________________________________________________________ __________________________________________________________________________________Name and designation of the person who takes the sample.

(1)Here specify the stack, Chimney or any other emission outlets.Form -IVReport by the Board Analyst(See Rule 20)Report No. ____________________________Dated the ____________________________I, hereby certify that I, (1) ____________________________________________________________Board analyst duly appointed under sub-section (2) of section 29 of the Air (Prevention and Control of Pollution) Act, 1981 received on the (II) _________________________ day of __________________19________________from(III) ___________________________________ a sample of _________________________________________________ for analysis. The sample was in a condition fit for analysis reported below:-I further certify that I have analysed the aforementioned sample on (IV) _____________________________ and declare the result of the analysis to be as follows:-

(V)_____________________________________________________________________________________

________________________________________________________________________________________The condition of the seals, fastening and container on receipt was as follows :- ________________________________________________________________________________________________________________________________________________________________________________Signed this ___________________________________day of ___________________________________19

(Signature)Board Analyst

Address__________________________________________________________________________________________To__________________________________________________________________________________________________________________________________________________________________________________

(I)Here write the full name of the Board Analyst.

(II)Here write the date of receipt of the sample.

(III)Here write the name of the Board or person or body of persons or officer from whom the sample was received.

(IV)Here write the date of analysis.

(V)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form -VReport by the Government Analyst(See Rule 21)Report No. ____________________________Dated the ____________________________I, hereby certify that I, (I) _________________________________________________Government Analyst duly appointed under sub-section (1) of section 29 of the Air (Prevention and Control of Pollution) Act, 1981 received on the (II) _________________day of _________________19_______________from(III) __________________________ a sample of _________________________________________________ for analysis. The sample was in a condition fit for analysis reported below:-I further certify that I have analysed the aforementioned sample on (IV) ______________________and declare the result of the analysis to be as follows:-

(V)________________________________________

Signed this ____________________________day of _______________________________________19

(Signature)Government Analyst

(I)Here write the full name of the Government Analyst.

(II)Here write the date of receipt of the sample.

(III)Here write the name of the Board or person or body of persons or officer from whom the sample was received.

(IV)Here write the date of analysis.

(V)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form-VI(See Rule 28)Under rule 28 the following shall be the form of the register to be maintained in respect of consents be issued under section 21 of the Act.I. General:

(a)Consent is issued to _________________________________________________ (Corporation, Company, Government Agency, Firm etc.)

(b)Postal Address

II. Location of plant or facilities : (Latitute and longitude must be to this nearest of 15 seconds).

(a)Nearest City ___________________ District _____________________

(b)Latitude ______________________ Longitude ____________________

(c)Is it located in air pollution control area? Yes/No

If yes, identification of air pollution control area.III. Type of Operation or process :

(a)Name of operation or process

(b)Schedule identification number.

IV. Consents Classification :

(a)	Proposed	Yes	No

(b)	Now operating

(c)	Modification of existing emission source

(d)	Location change

(e)	Ownership change

(f)	Present consent order
Number if any _______________________

V.	Implementation Dates:
(a) In case of proposed industries.
Operation expected to begin	____________________________________________________________
(Day)	(Month)	(Year)
(b) Air pollution control equipment and emission to beinstalled standards achieved by	____________________________________________________________
(Day)	(Month)	(Year)
VI.	Emission Standards :
________________________________________________________________________________________________________________________
Emission source Number (from plot Plant)	Air Pollution emitted		Emission rate kg/hour
________________________________________________________________________________________________________________________
1		2		3
________________________________________________________________________________________________________________________
________________________________________________________________________________________________________________________
VII.	Consent conditions, if any.

Form-VII[See Rule 24 (1)]Form of appeal under section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981).Before * _________________________________________________________________________ Appellate Authority constituted under section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981).Memorandum of appeal of Shri _________________________________ (Appellant).The Haryana State Board for the Prevention and Control of Water pollution ___________________________ (Respondent) The appeal of Shri _________________________________ resident of _____________________District _______________________ against the order ___________________________ dated ____________ Passed by the Haryana State Board for the Prevention and Control of Water Pollution under the Air (Prevention and Control of Pollution) Act, 1981 showeth as follows:

(1)Under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981), the appellant has been granted consent subject to the condition (s) mentioned in the consent order in respect of the ____________________ company/Corporation/Municipal/Notified Area Committee etc. noted below:

(a)Name of plant/company/Corporation.

(b)Place;

(c)Ward No.;

(d)Name of the Street; and

(e)District.

A copy of the consent order in question is attached hereto.

(2)The facts of the case are as under :(here briefly mention the facts of the case)._________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Detail whatever is not applicable.*Here mention the name and designation of the authority.

(3)The ground on which the appellant relies for the purpose of this appeal are as below:-(here mention the grounds on which appeal is made).

1. _______________________________________________________________

2. _______________________________________________________________

3. _______________________________________________________________

(4)In the light what is stated above, the appellant respectfully prayeth that :-An amount of Rs. ____________________ as fee for this appeal has been paid,---- viode receipt No. ________________________ dated __________________________ an authenticated copy of which is attached in proof of payment.Signature of the Appellant.(Name in block letters).Occupation __________________Address_____________________Dated ___________________VerificationI____________________________(appellant's name) in the above memorandum of appeal/or duly authorized agent do/does hereby declare that what is stated therein is true to the best of my knowledge and belief and noting has been hidden there under.Signature ______________________Name ________________________(in block letters)Occupation_____________________Address________________________Dated____________________*Strike out _ what is not applicable.Form-VIIIForm of Notice[See Rule 25 (1)]Before* _____________________________________________________________Appellate Authority as constituted under section 31 (1) of the Air (Prevention and Control of Pollution) Act, 1981(14 of 1981).In the matter of appeal No. ____________________19____________________________ filed under section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) by Shri _______________________(here mention the name and address of the Appellant).VersusThe Haryana State board for the Prevention and Control of Water Pollution/Respondent.Whereas Shri____________________________________________________________________________ ________________________________________________________________________________________ ________________________________________________________________________________________ (here mention the name and address of the Appellant) has filed before this Authority a Memorandum of appeal against the order________________________________ dated __________________________ passed by the Haryana State Board for the Prevention and Control of Water Pollution under the Air (Prevention and Control of Pollution) Act, 1981.And whereas under sub-section (4) of Section 31 of the Act, this Authority is required to give to the parties an opportunity of being heard.Now, therefore, please take notice that this authority has fixed _____________________________________________________________________as the date of hearing of the aforesaid appeal. The hearing shall take place at ___________________________________________ A.M. /P.M. on that date in the office of the Board at Chandigarh. You are hereby called upon to appear before the Authority at the appointed time, date and place, either in person or through a duly authorized agent, and explain your case. Please take notice that failure on your part to appear on the day of hearing, either in person or through a duly authorized agent, and explain your case. Please take notice that failure on your part to appear on the day of hearing, either in person or through a duly authorized agent, without showing sufficient cause to the satisfaction of this authority will make your appeal liable to be dismissed or decided ex-parte.Given under the hand and seal of the Appellate Authority ________________________________________________________________________________________________________________________ This ___________________________ day _________________________198 .Appellate Authority._______________________________________________________________________________________*Delete whatever is not applicable.*Here mention the name and name and designation of the authority.Form IX (Part-I)[See Rule 26(1) ]Haryana State Board for the Prevention and Control of Water PollutionDetailed Budget Estimates for the year 19_____.Administration

(Expenditure){|

|-|| Actuals of last six months i.e. year|| Actuals of last six months i.e. year|||||||-| Heads of Accounts| 19| 19| Sanctioned estimate for the current year| 19| 19| Actuals of six months of the current year 19| Received estimate for the current year 19| Budget estimate for the next year 19| Variations between columns 5&8| Variations between columns 8&9| Explanation for the columns 10&11|-| 1| 2| 3| 4| 5| 6| 7| 8| 9| 10| 11| 12|}Form IX (Part-II)Haryana State Board For the Prevention and Control of Water Pollution EstablishmentStatement of details of provisions proposed for pay of officers / establishment for the year 19____________

		Sanctioned pay of the post		Increment falling due within the year
Name and designation	Reference to page of estimates form	Mini-Maxi-Actual pay of the person concerneddue on 1st April next year	Amount provided for the year at the rate incolumn	Date of increment	Rate of increment	Amount of increment for the year	Total provisions for the year i.e. total ofcolumns 4 &5 (c)	Remarks
		(a)	(b)	(c)		(a)	(b)	(c)

Form IX (Part-III)Haryana State Board for the Prevention and Control of Water PollutionNormal Rolls

Name and designation	Pay	Dearness allowance	City Com-pensatory allowance	House Rent allowance	Children Educational Allowance	Leave or Travel concession	Other allowance	Total
1	2	3	4	5	6	7	8	9







Total

Form IX (Part-IV)Haryana State Board for the Prevention and Control of Water PollutionAbstract of Nominal Rolls

		Sanctioned Grant 19	Budget 19	Revised 19	Estimate 19	Budget 19	Estimate 19
Actual sanctioned strength	Particulars of Post	No. of posts included	Pay and Allowances	No of Posts included	Pay and allowances	No. of posts included	Pay and Allowances	Explanation for the differences betweensanctioned Budget Grant, Revised Estimates and Budget Estimates
1	2	3	4	5	6	7	8	9
I.	Officers-
(a) Posts filled :
(b) Posts vacant :	____________________________________________________________________
Total -I Officers	___________________________________________________________________
II.	Establishment--
(a) Posts filled :
(b) Posts vacant :	___________________________________________________________________
Total -II Establishment	___________________________________________________________________
III.	Class IV-
(a) Posts filled :
(b) Posts vacant :	___________________________________________________________________
Total -III Class IV	\|
Grand Total I,II,III	____________________________________________________________________

Form-X[See Rule 26 (3)]Budget and Account Heads AdministrationHeads and Accounts (Expenditure)

1. Salaries

2. Wages

3. Travelling Expenses

4. Office Expenses----

(a)Furniture

(b)Postage

(c)Office Machine/Equipments

(d)Liveries

(e)Hot and Cold Weather

(f)Telephones

(g)Electricity and Water Charges

(h)Stationery

(i)Printing

(j)Staff cars and other vehicles

(k)Other items

5. Fee and Honoraria

6. Payment for professional and special services

7. Rents, Rates and Taxes/Royalty

8. Publications

9. Advertising, Sales and Publicity Expenses

10. Grants-in-aid/Contributions/Subsidies

11. Hospitality Expenses/Sumptuary Allowance, etc.

12. Pensions/Gratuities

13. Write off/Losses

14. Suspenses

15. Expenses in connection with the setting up and maintenance of the Board Laboratory

16. Other chares (A residuary head, this will also include rewards and prizes)

Head of Accounts (Receipts)

1. Payments by Haryana Government

2. Fees

3. Fines and other receipts.

Form-XI[See Rule 27 (1)]Haryana State Board for the Prevention and Control of Water PollutionAnnual report for the year ______________

1. Introductory.

2. Constitution of the Board including changes therein.

3. Constitution of the committee by the Board and meeting of the Committee constituted by it.

4. Meetings of the Board.

5. Activities of the Board including the various functions performed under section 17 of the Act.

6. Prosecutions launched and convictions secured.

7. Finance and Accounts of the Board.

8. Visits to the Board by experts/important persons, etc.

9. Any other important matter dealt with by the Board.

Form XII-1[See Rule 27 (2)]Haryana State Board for the Prevention and Control of Water PollutionReceipts and Payments Accounts for the year ending ____________________________________________

Previsionsyear	Receipts	Previous year	Payments
1	2	3	4
Opining Balance Rs. ________________		1.	Capital Expenditure
1.	Grants received____________________		(i) Works________________________
2.	(a) From Govt. ____________________		(ii) Fixed Assest____________________
	(b) From other agencies_____________		(iii) other Assets ____________________
II.	Fees		(a) Laboratory Equipment
			(b) Vehicle
			(c) Furniture and Fixtures
			(d) Scientific Instruments and office application
			(e) Tools and Plant
		2	Revenue Expenditure
III.	Fines and Forfeitures	(A)	Administrative ___________________
			(i) Pay of officers _________________
IV.	Interest on investment		(ii) Pay of Establishment ___________
			(iii) Allowances and Honoraria ______
V.	Miscellaneous Receipts		(iv) Leave Salary and Pension Contribution
			________________________________
VI.	Miscellaneous Advances		(v) Contingent Expenditure
			________________________________
			Deduct Recoveries _______________
			________________________________
VII.	Deposits __________________________	(B)	(i) Board Laboratory
	Total_____________________________		(ii) Charges to be paid to the Central Water Laboratory.
		(C)	Running and Maintenance of Vehicles
			________________________________
		(D)	Maintenance and Repairs
			(i) Building and Land Drainage including rents, if any________________________________
			(ii) Works _______________________
			(iii) Furniture and Fixtures _________________
			(iv) Scientific Instruments and office appliances
			________________________________
			(v) Tools and Plants _______________
			(vi) Temporary works (including maintenance and repairs________________________________
		(E)	Fees to consultants and specialists____
			________________________________
		(F)	Law charges _____________________
		(G)	Miscellaneous ____________________
		(H)	Fees for Audit ____________________
		3.	Purchases _______________________
		4.	Miscellaneous ____________________
		5.	Advances _______________________
		6.	Deposits _______________________
			Closing Balance ________________
			Total
Accounts Officer			Member Secretary

Form XII - 2[See Rule 27 (2)]Haryana State Board for the Prevention and Control of Water PollutionAnnual Statement of AccountsIncome and Expenditure Account for the year ended 31st March, 19________

Expenditure	Income
Previous year	Details	Total of sub-head	Total of Major Head	Previous year	Details	Total of sub-head	Total of Major Head
1	2	3	4	5	6	7	8
To _______________________________________	Rs.	Rs.		Rs.		Rs.
Revenue Expenditure			By____________________________
(A)	Administrative	:		(I) Grants Received
	(i) Pay of officers	:		(a) From Government
	(ii) Pay of establishment	:		(b) From Government
	(iii) Allowance and Honoraria	:		(c) From other agenciesLess :
	(iv) Leave Salary and Pension Contribution	:		Amount utilized for Capital expenditure
	(v) Board's Contribution to the staff Provident Fund	:		Net grant available for Revenue expenditure
	(vi) Contingent expenditure	:
	Deduct-Recoveries -
(B)	Running expen. of Laboratory --			(II) Fees
	(i) Main Laboratory			(III) Services Rental charges
	(ii) Payment to be made to Central Water Laboratory
(C)	Running and Maintenance of vehicles	:		(IV) Fines and forfeitures
(D)	Maintenance and Repairs	:		(V) Interest on Investments
	(i) Building and Land Drainag	:
	(ii) Works	:
	(iii) Furniture and Fixtures	:
	(iv) Scientific instruments and office appliances	:
	(v) Tools and Plant	:		(VI) Miscellaneous Receipts
(E)	Temporary Works (including Maintenance and Repairs)	:		(VII) Excess of expenditure over income
(F)	Fees to Consultants and Specialists	:		Total
(G)	Law Charges	:
(H)	Depreciation	:
	(i) Buildings	:
	(ii) Laboratory Equipment	:
	(iii) Vehicles	:
	(iv) Furniture and Fixtures	:
	(v) Scientific Instruments and Office Appliances	:
	(vi) Tools and Plant	:

(I)	Miscellaneous	:
	(i) Write off of losses (as per details in the statementattached)	:
	(ii) Other miscellaneous expenditure	:
(J)	Fees for Audit	:
(K)	Excess of Income over expenditure	:
	Total	:
Accounts Officer		Member Secretary	Chairman

Form XII - 3[See Rule 27 (2)]Haryana State Board for the Prevention and Control of Water PollutionAnnual Statement of AccountsBalance Sheet as on 31st March, 19________

Capital and Liabilities	Property and Assets
Previous year	Details	Total of sub-head	Total of Major Head	Previous year	Details	Total of sub-head	Total of Major Head
1	2	3	4	5	6	7	8
A	Capital Fund	:	1.	Works(As per Schedule A)
	(i) Grants received from Government for Capital Expenditure			2. Fixed Assets(As per Schedule B)
	(a) Amount utilized up to 31st March, 19 ________			(a) Value of land provided by Government (at cost)
	(b) Utilised balance on 31st March, 19 ________			(b) Building __________
	(ii) Grant from other agencies for Capital Expenditure			Balance as per last Balance SheetAdditions during the year ____________________
	(a) Amount utilized up to 31st March, 19 ________
	(b) Utilised balance on 31st March, 19 ________			Total __________________________________________
	(iii) Value of land provided by Government (per contra)			Depreciation during the year_____________________Less-Total __________________________________________
B	Capital Receipts		3	Other Assets(As per Schedule (C)
C	(i) Deposits received for works from outside bodies -Deposits(ii) Other deposits			(a) Laboratory equipment as perlast Balance sheetAdditional during the year________________Total _______________Less Depreciation during the year____________Total ________________
D	Amounts due ----(i) Purchases(ii) Others			(b) Vehicles as per last BalanceSheetAdditional during the year_______________Total ________________Last Depreciation during theyear_____________Total ________________
E	Excess of income over expenditure -(i) Up to 31st March, 19 ____(ii) Add for the year or(iii) Deduct - Excess ofexpenditure over income
				(c) Furniture and Fixturesas per last Balance SheetAdditional during theyear________________Total _______________Last Depreciation during the year____________Total ________________
				(d) Scientific Instruments andoffice Appliance -as per last Balance SheetAdditional during theyear________________ Total_______________Last Depreciation during the year____________Total _______________
				(e) Tools and Plantsas per last Balance SheetAdditional during the year _________________ Total_______________
			4	Sundry Debtors--(i) Amounts due from outsidebodies for expenditure incurredExpenditure ---Less Amount received(ii) Other Sunday Debtors
			5	Advances -(a) Miscellaneous Advances(b) Other amounts recoverable
			6	Cash-(a) Notice/Short Term Deposits(b) Cash in Bank(c) Cash in Hand(d) Cash in transit
Total	:	Total		___________________
Accounts Officer	Member Secretary	Chairman

Form XII - 4[See Rule 27 (2)]Haryana State Board for the Prevention and Control of Water PollutionAnnual Statement of Accounts(Schedule A showing the Expenditure on Works as on 31st March, 19 ___________________)(Item I _________________ Assets of the Balance Sheet)

		Upto 31st March, 19 _______	During the year 19 _______	Upto 31st March, 19 _______
Sr.No.	Name of Works	Direct Expenditure	Overhead charges	Total expenditure	Direct Expenditure	Overhead charges	Total expenditure	Direct Expenditure	Overhead charges	Total expenditure
Total
Accounts Officer			Member Secretary	Chairman

Form XII - 5[See Rule 27 (2)]Haryana State Board For the Prevention and Control of Water PollutionAnnual Statement of Accounts

	Fixed Assets as at 31st March, 19 ______	(Item 2 Assets of the Balance Sheet)
	Other Assets as at 31st March, 19 ______	(Item 2 Assets of the Balance Sheet)
Sr.No.	Particulars of Assets	Balance as on 31st March, 19____	Additions during the year	Total	Depreciation during the year	Sales or write off during the year	Balance as on 31st March, 19 _____	Cumulative depreciation as at 31st March,19____

	Accounts Officer		Member Secretary			Chairman

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