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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(a) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

(a)For established or taking any steps for establishing 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 under Section 25 of the Act; or