Section 5 in The Environment (Protection) Rules, 1986
5. Prohibition and restriction on the location of industries and the carrying on processes and operations in different areas. - (1) The Central Government may take into consideration the following factors while prohibiting or restricting the location of industries and carrying on of processes and operations in different areas:-
(i)Standards for quality of environment in its various aspects laid down for an area.(ii)The maximum allowable limits of concentration of various environmental pollutants (including noise) for an area.(iii)The likely emission or discharge of environmental pollutants from an industry, process or operation proposed to be prohibited or restricted.(iv)The topographic and climatic features of an area.(v)The biological diversity of the area which, in the opinion of the Central Government, needs to be preserved.(vi)Environmentally compatible land use.(vii)Net adverse environmental impact likely to be caused by an industry, process or operation proposed to be prohibited or restricted.(viii)Proximity to a protected area under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 or a sanctuary, National Park, game reserve or closed area notified, as such under the Wild Life (Protection) Act, 1972, or places protected under any treaty, agreement or convention with any other country or countries or in pursuance of any decision made in any international conference, association or other body.(ix)Proximity to human settlements.(x)Any other factor as may be considered by the Central Government to be relevant to the protection of the environment in an area.(2)While prohibiting or restricting the location of industries and carrying on of processes and operations in an area, the Central Government shall follow the procedure hereinafter laid down.(3)(a)Whenever it appears to the Central Government that it is expedient to impose prohibition or restrictions on the location of an industry or the carrying on of processes and operations in an area, it may, by notification in the Official Gazette and in such other manner as the Central Government may deem necessary from time to time, give notice of its intention to do so.(b)Every notification under clause (a) shall give a brief description of the area, the industries, operations, processes in that area about which such notification pertains and also specify the reasons for the imposition of prohibition or restrictions on the location of the industries and carrying on of processes or operations in that area.(c)Any person interested in filing an objection against the imposition of prohibition or restriction on carrying on of processes or operations as notified under clause (a) may do so in writing to the Central Government within sixty days from the date of publication of the notification in the Official Gazette.(d)The Central Government shall, within a period of one hundred and twenty days from the date of publication of the notification in the Official Gazette, consider all the objections received against such notification and may [within [five hundred and forty five days][, and in respect of the States of Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim and Jammu and Kashmir in exceptional circumstance and for sufficient reasons within a further period of one hundred and eighty days] [Inserted by Notification No. S.O. 2537(E), dated 8.8.2017, (w.e.f. 19.11.1986).][from such date of publication,] [Inserted by G.S.R. 562(E), dated 27.5.1992.] impose prohibition or restrictions on location of such industries and the carrying on of any process or operation in an area.(4)[ Notwithstanding anything contained in sub-rule (3), whenever it appears to the Central Government that it is in public interest to do so, it may dispense with the requirement of notice under clause (a) of sub-rule (3).] [ Inserted by G.S.R. 320(E), dated 16.3.1994 (w.e.f. 16.3.1994).]
