Section 21(5) in The Air (Prevention And Control Of Pollution) Act, 1981
(5)Every person to whom consent has been granted by the State Board under sub-section (4), shall comply with the following conditions, namely:(i)the control equipment of such specifications as the State Board may approve in this behalf shall be installed and operated in the premises where the industry is carried on or proposed to be carried on;(ii)the existing control equipment, if any, shall be altered or replaced in accordance with the directions of the State Board;(iii)the control equipment referred to in clause (i) or clause (ii) shall be kept at all times in good running condition;(iv)chimney, wherever necessary, of such specifications as the State Board may approve in this behalf shall be erected or re-erected in such premises;(v)such other conditions as the State Board may specify in this behalf; and(vi)the conditions referred to in clauses (i), (ii) and (iv) shall be complied with within such period as the State Board may specify in this behalf:Provided that in the case of a person operating any industrial plant [* * *] [ The words " for the purpose of any industry specified in the Schedule" omitted by Act 47 of 1987, Section 9 (w.e.f. 1.4.1988).] in an air pollution control area immediately before the date of declaration of such area as an air pollution control area, the period so specified shall not be less than six months:Provided further that(a)after the installation of any control equipment in accordance with the specifications under clause (i), or(b)after the alteration or replacement of any control equipment in accordance with the directions of the State Board under clause (ii), or(c)after the erection or re-erection of any chimney under clause (iv),no control equipment or chimney shall be altered or replaced or, as the case may be, erected or re-erected except with the prior approval of the State Board.
