Section 29(2) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(2)Such application shall be accompanied by the fees as prescribed in Schedule IV:Provided that where a person who is establishing or carrying on any industry, operation or process and is generating hazardous waste as defined under the Hazardous Wastes (Management & Handling and Transboundary Movement) Rules, 2008 and requiring authorization thereunder, the application for consent shall be accompanied with a fee equal to one and half times of amount of fee specified under Schedule IV, other than the hazardous waste covered under category 5.1 of Schedule I of the Rules of 2008, if the quantity of waste/used spent oil is <5 KL per annum.
