Section 29 in The Punjab Water Prevention and Control of Pollution Rules, 1977
29. [ Application for Consent. [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]
(1)An application for obtaining the consent of the Board for establishing or taking any steps to establish any industry, operation or process or any treatment and disposal system or any extension or addition thereto which is likely to discharge sewage or trade effluent into a stream or well or sewer or on land (such discharge being hereinafter in this rule referred to as discharge of sewage), shall be made in Form XIII-B for the industries falling under Red Category, as notified by the Board from time to time, and in Form-XIII-C for the industries falling under Green Category, as notified by the Board from time to time, and for bringing into use any new or altered outlet for the discharge of sewage or beginning to make any new discharge of sewage under Section 25 or continuing of an existing discharge of sewage under Section 26, shall be made to the Board, in the case of any person other than a local body in From XIII, for the industries falling under Red Category, as notified by the Board from time to time, or in Form XIII-C for the industries falling under Green Category, as notified by the Board from time to time, and in the case of any local body, in Form XIII-A, which may be obtained from the office of the Board, on payment of twenty five rupees.(2)The application under sub-rule (1) shall be accompanied by the amount of application fee as specified in Schedule-III appended to these rules. The Government may revise the application fee specified in the said Schedule-III from time to time.]
