Section 3(1) in Environment (Protection) Rules, 1986
(1)Setting Up Technology Solution for emission norms: - (i) Compliance of specified emission norms for Particulate Matter, as per extant notifications and instructions of Central Pollution Control Board, issued from time to time.(ii)[ In case of coal washeries, middling and rejects to be utilised in any Thermal Power Plants, subject to the said Thermal Power Plant complying with the stipulated emission and fly ash norms as specified in Ministry of Environment, Forest and Climate Change notification number S.O. 3305 (E) dated the 7th December, 2015, read with the notification number S.O. 763 (E), dated the 14th September, 1999 and its amendments [vide numbers S.O. 979 (E), dated the 27th August, 2003, S.O. 2804 (E), dated the 3rd November, 2009 and S.O. 254(E) dated 25th January, 2016] and related subsequent notifications and amendments issued from time to time.]
