(4)Wastes and effluents resulting from factory or industrial processes and which may be of the nature of injurious or obnoxious substances, shall not be disposed of without being suitably treated to render them unobjectionable to the satisfaction of the Public Health Authorities and of the Inspector of Factories. If any objection is raised by the Occupier or the Manager of a factory or if any difference of opinion arises between the Public Health Authorities and the Inspector with regard to treatment of wastes and other effluents under this rule, the matter shall be referred to the Chief Inspector of Factories whose decision shall be final.
