(1)The information furnished under Rules 81AD and 81AE shall include the quantity of the solid and liquid wastes generated per day, their characteristics and the method of treatment such as incineration of solid wastes, chemical and biological treatment of liquid waste and arrangements for their final disposal.(2)It shall also include information on the quality and quantity of gaseous waste discharged through the stacks or other opening, and arrangements such as provision of scrubbers, cyclone separators, electrostatic precipitators or similar arrangements made for controlling pollution of the environment.(3)The occupier shall also furnish the information prescribed in the sub-rules (1) and (2) to the State Pollution Control Board.
