Section 29(1) in The Punjab Water Prevention and Control of Pollution Rules, 1977
(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.
