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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(ii) in The Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975

(ii)where excessive storm drainage or run-off would damage any facilities necessary for compliance with terms and conditions of this Consent. The applicant shall immediately notify the Consent Issuing Authority in writing of each such diversion or by pass in accordance with the procedure specified above for reporting non-compliance.-