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State of Rajasthan - Act

The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

RAJASTHAN
India

The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

Rule THE-RAJASTHAN-AIR-PREVENTION-AND-CONTROL-OF-POLLUTION-RULES-1983 of 1983

Published on 24 February 2001
Commenced on 24 February 2001
[This is the version of this document from 24 February 2001.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983Published vide Notification G.S.R. 59, Rajasthan Gazette, Part 4-C(1), dated, 24.11.1983, page 235G.S.R. 59. - In exercise of the powers conferred by Section 54 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) the State Government after consultation with the State Board for the Prevention and Control of Water Pollution, hereby makes the following rules, namely:Chapter - I Preliminary

1. Short title and commencement.

(1)These rules may be called the Rajasthan Air (Prevention and Control of Pollution) Rules, 1983.

(2)These shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires:-

(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981);

(b)"Form" means a form annexed to these rules;

(c)"Section" means the section of the Act;

(d)[ xxx] [Notification No. Nil, No. 8.3.1995 - Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]

(e)Words and expressions used but not defined in these rules and defined in the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) shall have the meaning respectively assigned to them in that Act.

Chapter - II Manner of Declaration of Air Pollution Control Area

3. Manner of declaration of any area or areas within the State as air pollution control area or areas.

- Any area or areas within the State may be declared as air pollution control area or areas either by reference to a map or by reference to the boundary of any district or by reference to the circumference or boundary of the industry specified in the schedule or partly by one method and partly by another.Chapter - III The Form of Application for the Consent of the State Board, the Fees Payable therefor, the Period within which such Application shall be made, the Particulars it may Contain and the Procedure for Making Enquiry for Giving Consent

4. The form of application for consent.

- An application for obtaining the previous consent of the State Board for [establishing or operating any industrial plant] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289] under Section 21 shall be made to the State Board in [Form I] [Substituted 'Form I and Form I-A as the case may be' by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).]:Provided that where any person, immediately before the declaration of any area as an air pollution control area under sub-Section (1) of Section 19 of the Act, was operating in such area any industrial plant for the purpose of any industry [x x x] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289] such person shall make an application in [Form I] [Substituted 'Form I and Form I-A as the case may be' by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).] within four months from the date of declaration of air pollution control area.

5. [ Consent fee. [Substituted by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).]

(1)Application under Rule 4 shall be accompanied by the fee as specified in Schedule: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 there under, the application for consent shall be accompanied with fee equal to one and half times of the amount of fee specified under Schedule, other than the hazardous waste covered under category 5.1 of Schedule I of the said Rules of 2008, if the quantity of waste/used/spent oil is < 5 KL per annum.

(2)Where a person, intends to operate an industry, operation or process or any treatment and disposal system, application for consent to operate shall be made at least four months prior to commissioning of an industry failing which an application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule.

(3)Where a person makes an application for renewal of consent to operate it shall be made at least four months prior to expiry of period of consent to operate, failing which the application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule.

(4)Payment of additional fee as specified in sub-rules (2) and (3) above, shall not preclude the Board to take appropriate action under the Act.

(5)For the small/tiny scale industries under Green category and having investments upto rupees five crores, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the unit modifies/changes its process and or raw material and or product and or increases production.

(6)The quarry licenses/STPs (Short Term Permits) upto one hectare, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the renewal of lease is due or production increases:Provided that such acknowledgement shall be subject to compliance with Environment Impact Assessment Notification dt. 14.09.2006 issued by the Ministry of Environment, Forest and Climate Change, Government of India, as amended from time to time.

(7)Where a project proponent intends to obtain consent to establish or consent to operate expeditiously and has submitted application form along with all requisite documents and has deposited double the amount of the fee specified in Schedule and is not a defaulter with the State Board, the application shall be disposed off on merit within seven working days of the receipt of application.

(8)The fee shall be paid through Demand Draft payable in favour of the Member Secretary, Rajasthan State Pollution Control Board or in the manner specified by the State Board, from time to time.]

6. Procedure for making enquiry into application for consent.

(1)On receipt of an application for consent under Section 21 the State Board may depute any of its officers accompanied by such assistants as may be necessary, to visit and inspect any place or premises under the control of the applicant for the purpose of verifying the correctness or otherwise of the particulars furnished in the application. Such officer may for that purpose inspect any place or premises where emission from the Chimney of fugitive emission from any location within the premises of the industry as also any control device is installed in the said premises. Such officer may for that purpose, inspect any place or premises under the control of the applicant or occupier, and may require the applicant or occupier to furnish to him any plans, specifications or other data relating to control equipment or system or any parts thereof that he considers necessary.

(2)Such officer shall before visiting any premises of the applicant for the purpose of inspection under sub-rule (1) above, give notice to the applicant of his intention to do so in Form II. The applicant shall furnish to such officer all informations and provide all facilities to conduct the inspection.

(3)An officer of the Board may, before or after carrying out an inspection under sub-rule (1) above, require the applicant to furnish to him orally or in writing such additional information or clarification or to produce before him such documents, as he may consider necessary for the purpose of investigation of the application and may for that purpose summon the applicant or his authorised agent to the office of the State Board.Chapter - IV Furnishing of Information to State Board, Authorities or Agencies

7. Furnishing of information to State Board, Authorities or Agencies.

- (i) The person incharge of premises from where due to accident or other unforeseen act or event, emission or any air pollutant into atmosphere, in excess of the standard laid down by the State Board, occurs or is apprehended to occur, shall forthwith intimate the fact of such occurrence or the apprehension of such occurrence to the State Board and to all or any one of the following authorities, namely :-

(i)District Collector;

(ii)Sub-Divisional Magistrate;

(iii)Nearest Officer of the Local Authority concerned including Panchayat;

(iv)Public Health Department;

(v)Department of Industries.

Chapter - V The Manner in which samples of air or emission may be taken

8. Manner of taking samples of air or emission.

(1)The samples of air or emission from any chimney, flue or duct or any other outlet, shall be taken from the outlet of any chimney, flue or duct.

(2)Such samples, shall be taken in suitable containers with an appropriate instrument.

(3)Such containers shall be closed sufficiently tight to prevent leakage, evaporation, entrance of moisture and shall carefully be sealed.

(4)Such samples shall be taken in the quantity sufficient for analysis.Chapter - VI Form of the Notice

9. Form of notice.

- A notice under sub-Section (3) of Section 26 shall be in Form III.Chapter - VII Report of State Board Analyst

10. Form of Report of State Board Analyst.

- The report of State Board Analyst shall be in Form IV.Chapter - VIII Report of Government Analyst

11. Form of Report of Government Analyst.

- The report of Government analyst shall be in Form V.Chapter - IX State Air Laboratory

12. Functions of the State Air Laboratory.

- The State Air Laboratory shall cause to have analysed any sample of air or air pollutants or emission received from any person and the findings of results shall be recorded in Form V. [The fees for each such report shall be such as may be notified by the State Government.] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]

12A. [ Direction. - (1) Any direction issued under Section 31-A shall be in writing.

(2)The direction shall specify the nature of action to be taken and the time within which it shall be complied with by the person, officer or the authority to whom such a direction is given.

(3)The person, officer or authority to whom any direction is sought to be issued, shall be granted an opportunity of being heard :Provided that where the State Board is of the opinion that in view of the likelihood of a grave injury to the environment, it is not expedient to provide an opportunity of being heard, it may for reasons to be recorded in writing, issue direction without providing such an opportunity.

(4)Where the direction is for the stoppage or regulation of electricity or water or any other service affecting the carrying on of any industry, operation or the process, a copy of the direction shall also be endorsed to the occupier of the industry, operation or process as the case may be.

12B. Manner of giving notice.

(1)The manner of giving notice under clause (b) of sub-Section (1) of Section 43 shall be as follows, namely: -

(i)The notice shall be in writing in Form IX.

(ii)The person giving notice may send it to :-

(a)The member Secretary, Rajasthan State Pollution Control Board, Jaipur or

(b)Any other officer authorised by the Board in this behalf.

(iii)Notice shall be sent by registered post with acknowledgement due.

(2)The period of sixty days mentioned in clause (b) of sub-Section (1) of Section 43 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]Chapter - X The Qualification for Government or Board Analyst[13. Qualification for Government or State Board Analyst. - A person shall not be qualified for appointment or recognised as a Government Analyst or a Board Analyst as the case may be under sub-Section (1) or sub-Section (2) of Section 29 of the Act unless he is a :-

(1)Graduate in science from a recognised University with five years experience in laboratory engaged in environmental investigation, testing or analysis; or

(2)Post graduate in science or a graduate in engineering or a graduate in medicine or equivalent with two years experience in a laboratory engaged in environmental investigation, testing or analysis; or

(3)Post graduate in environmental science from a recognised University with two years experience in a laboratory engaged in environmental investigation, testing or analysis.]Chapter - XI Appeals

14. Memorandum of Appeal.

(1)Any person aggrieved by an order made by the State Board under Sections 20, 21 or 22 may file an appeal to the Appellate Authority constituted by the State Government in Form VI.

(2)The fee payable for an appeal shall be Rs. 50/- which shall be deposited in the office of the Appellate Authority and an authenticated copy of the receipt obtained shall be annexed to the memorandum of appeal.

(3)Every appeal shall:-

(i)be in writing;

(ii)specify the name and address of the appellant and date of the order appealed against;

(iii)specify date on which the order against was communicated to the appellant;

(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;

(v)state precisely the relief prayed for; and

(vi)be signed and verified by the appellant or an agent duly authorised by the appellant in writing in this behalf.

(4)Every appeal shall be accompanied by :-

(a)an authenticated copy of the order against which appeal is preferred;

(b)any document relevant to the appeal; and

(c)a satisfactory proof of the payment of the fee prescribed under sub-rule (2).

(5)Every memorandum of appeal shall be submitted in quadruplicate in the office of the Appellate Authority and shall either be presented by the appellant or his authorised agent in person or sent to the office of Appellate Authority by registered post. When the memorandum of appeal is presented by an agent duly authorised by the appellant, it shall be accompanied by a power of attorney.

(6)On receipt of the memorandum of appeal, the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it as the case may be.

(7)The Appellate Authority shall, as soon as may be after the memorandum of appeal is filed before it, fix a date for hearing the appeal and give intimation of the same to the appellant and the Member-Secretary of the State Board in Form VII. While giving such intimation to the Member-Secretary a copy of the memorandum of the appeal together with its enclosures shall also be sent to the Member-Secretary and he shall be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.

(8)Where on the date fixed for hearing or on any date to which the hearing of the appeal may be adjourned the appellant or his duly authorised agent does not appear when the appeal is called for hearing, the appeal shall liable to be dismissed or may be decided ex parte.

(9)Where an appeal is dismissed under sub-rule (8) the appellant may, within 30 days from the date of dismissal of the appeal, apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any cause, sufficient in the opinion of the Appellate Authority from appearing when the appeal was called for hearing the Appellate Authority may restore the appeal on such terms as it thinks fit.

(10)The order passed by the Appellate Authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereon and the reasons for the same.

(11)A copy of the order passed in appeal shall be supplied by the Appellate Authority, free of cost to the appellant as well as to the Member-Secretary.Chapter - XII Maintenance of Register

15. Consent Register.

- State Board shall maintain register in Form VIII as required by Section 51.[Form I] [Substituted by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).]Application for Consent to Establish/Consent to Operate under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981From:-.................................To,Member Secretary/ Regional Officer, Rajasthan State Pollution Control Board,.................................Sir,I/We hereby apply for obtainingConsent, in Form No. I under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), for establishing an industrial plant/operation/process/activity or for Consent to Operate any industrial plant owned by..................(Name of Director/proprietor/ partner etc.)

Part I – General Information

A. Details of Industry/Activity/Service/Operation/Process :

1	2	3
a.	Name ofIndustry/Activity/Service/Operation/Process
b.	Name and Designation of the Applicant
c.	CorrespondenceAddressPlot No./Khasra No.Village/AreaStreet/locality/CityTehsilDistrictStatePin CodeTelephone No.(including STD Code)Mobile No.E-Mail AddressFax No.
d.	Site AddressPlot No./Khasra No.Village/AreaStreet/Locality/CityTehsilDistrictPin CodeTelephone No.(including STD Code)Mobile No.Fax No.
e.	Plot Area/Mining Lease Area
f.	Land classification(a) Industrial or(b) Commercial, or(c) Agriculture, or(d) Residential, or(e) Other than above
g	Whether covered under Aravalli Notification
h.	Whether requiring authorization under the rulesdealing with Hazardous Waste notified under Environment(Protection) Act, 1986 and quantity of used/ waste oil is > 5KL
i.	Whether covered under EIA Notification, 2006
j.	Gross Built up Area
k.	Consent is applied for (EntireIndustry/Activity/Service/Operation/Process or Part thereof-please specify)
l.	Category ofIndustry/Activity/Service/Operation/Process	Red/Orange/Green
m.	Scale ofIndustry/Activity/Service/Operation/Process	Large/Medium/Small/Tiny/ Other
n.	Status ofIndustry/Activity/Service/Operation/Process	Proposed/UnderConstruction/Operational/Non-Operational
o.	Total Capital Investment (without depreciation)in Industry/Activity/Service/Operation/Process (as per ProjectReport/CA Certificate) for which consent is applied (Rs. in lacs)
p.	Date of Commissioning
q.	Total number of employees (including contractualworkers) in the Industry/ Activity/ Service/ Operation/ Process(maximum)
r.	Total number of residents in the colony; if anywithin the premises of the establishment
s.	Installed Capacity of theIndustry/Activity/Service/Operation/Process	Name	Quantity (with unit)
t.	No. of working days in a year
u.	No. of shifts per day
v.	Electric connection number and name

B. Surrounding Details:-

S. No.	Which of the following features exist within 1km of the site
1.	Human Settlement (Village/ City/ Town)
2.	Forest Sanctuary/ National Park/ Nallah/ Stream/River/ Pond/ Dam/ any other water body
3.	Industrial area (Specify)
4.	Any major industry (Specify)

Part II – Information related to Industry/Activity/Service/Operation/Process

(a)Type of Industry/ Activity/ Service/ Operation/ Process:

(g)Manufacturing

(h)Healthcare

(i)Hospitality

(j)Project

(k)Mine

(l)Any Other (Please Specify)

(b)Raw Material Details

S. No.	Name	Consumption (With Unit)	Nature (Solid, Liquid, Gas)	Storage Capacity (With Unit)
1
2
3

(c)Product/ By Product/ Service/Activity details

S. No.	Name	Quantity/Capacity (With Unit)	Product or By Product or Service	Storage Capacity
1
2
3
4

(d)Electric Energy Requirement (Kilo Watt)

1.	Total
2.	In Process
3.	In Pollution Control Measure

(e)Water Requirement (Kilo liter per Day)

1.	Total Water Requirement
2.	Fresh Water Component
3.	Recycle Water Component

(f)Water Consumption Details (Kilo liter per Day)

S. No.	Source of Water	Boiler/Cooling	Domestic	Industrial Process	Any other use	Total Consumption	Flow measuring device
1	Surface water
2	Ground water
3	RIICO/ PHED supply
4	Recycled water
5	Any Other (Please specify)
6	Total

Part III – Information related to Effluent Generation, Treatment and Disposal

(a)Effluent Generation & Disposal Details

S. No.	Type of Effluent (Trade/Domestic)	Quantity of Effluent Generated (KLD)	Recycled in the Process/Activity (KLD)	Disposed/Discharged (KLD)	Mode of Disposal
1	2	3	4	5	6
1
2
3

(b)Number of discharge outlet (s)

(c)Mode of treatment and disposal

Mode	Yes/ No	Capacity	Mode of conveyance of effluent
Connected to CETP/Common STP	Yes/No		Open drain/Closed Conduit/Tankers/Other (Pleasespecify)
Having own ETP	Yes/No.		Open drain/Closed Conduit/Tankers/ Other (Pleasespecify)
Having own STP	Yes/No.		Open drain/Closed Conduit/Tankers/ Other (Pleasespecify)

(d)Type of treatment system installed

S. No.	Type (Sewage Treatment Plant/ EffluentTreatment Plant)	Unit Operations & Process installed	Capacity of the Treatment System
1
2
3

Part IV – Information related to Air Pollution and Control Systems

(e)Air Emission Details

A. Process Status
S. No.	Stack attached to process	Stack height from ground level (in meter)	Details of Air Pollution Control Measures	Probable pollutants	Infrastructural monitoring facility (Yes/No/Notrequired)




B. Flue gases stacks
S. No.	Stack attached to Plant	Fuel	Rated fuel consumption (lt/hr,Kg,'hr)	Stack height from ground level (in meter)	Details of Air Pollution Control Measures	Probable pollutants	Infrastructural monitoring facility (Yes/ No/ Notrequired)




C. Fugitive emission
S.No.	Source	Details of Air Pollution Control Measures	Details of Air Pollution Control Measures

D. Details of D.G. Sets
S.No.	Rating (KVA/KW)	Status fof Acoutic enclousre	Height of Stack (in meter)	Infracture facilities for stack emission monitoring(Yes/No/Not required)
Above roof	Above Ground Level

Part V – Information related to Solid Waste:

S.No.	Source/Process	Quantity	Mode of storage	Mode of disposal	Whether covered under the rules dealing withHazardous Waste notified under Environment (Protection) Act, 1986
1
2

Part VI – Information related to Consent Fee Deposition

S. No.	DD/Pay Order No./ECS Transaction No./Tokenno./Challan No.	Date	Bank Name/ e-Mitra/CSC	Amount
1
2

a. I/We, hereby declare that the information furnished above is correct to the best my/ our knowledgeb. I/We, hereby submit that in case of change in either of the point of emission or characteristic of emission or change in stack or process of operation, an application for consent shall be made and until such consent is granted no change shall be made.c. I/We, understand the State Board and its official authorized in this behalf by the State Board can make necessary changes/ modification in the data provided by me/us while deciding the application on the basis of the information provided by me/us.Date:-PlaceSignatureNameDesignationSealNote: I. Consent application must be accompanied with the fees as specified in the notifications issued by the State Government time to time.II. Consent fee shall be paid through Bank Draft payable in favour of the Member Secretary, Rajasthan State Pollution Control Board or through ECS or through e-Mitra/ CSC or Bank Challan or any other facility as per orders issued by the State Board time to time.III. Documents as per check list as specified by the State Board shall be submitted along with the application.IV. All documents including consent application form submitted to the State Board shall be signed/ attested by the proprietor/ authorized signatory along with seal.Form II[Rajasthan State Pollution Control Board] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289.]Notice of Inspection[See Rule 6(2)]Chairman...............Member-Secretary.Shri...........................No.............................Dated.......................To,____________________________________________________________________________________________________________________________________________________________________________________________________________________________Take notice that for the purpose of enquiry under Section 21 of the Air (Prevention and Control) Act, 1981 the following officers of the State Board, namely.-(i)Shri(ii)Shri(iii)Shriand the persons authorised by the Board to assist them shall inspect:-

(1)any system of your industrial plant; and

(2)any other parts thereof or pertaining thereto under management/control of ...............on date(s).................between.........hours........... Also note that all facilities required by them for such inspection should be made available to them on the site.By Order of The Board Member-SecretaryCopy to:

1.

...

2.

...

3.

...Form III[Rajasthan State Pollution Control Board] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]Notice of Intention To Have Sample Analysed[See Rule 9]To,.............................................Take notice that it is intended to have analysed the sample of Air/emission from your premises which is being taken today the day of...........................19 from (1).................Name and designation of the person taking the samples

(I)Here specify the Stack, Chimney or any other emission or outlets.

To,......................................................Form IVReport of The State Board Analyst[See Rule 10]Report No...................Dated the...................I hereby certify that I,................ [Here write the full name of the State Board Analyst] State Board Analyst duly appointed under sub-Section (2) of Section 29 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) received on the ........................... [Here write the date of receipt of the sample.] day of.......... 19 ............. from ............ [Here write the name of the Board or person or body of persons or officer from whom the sample was received.] a sample of..................................... for analysis. The sample was in a condition fit for analysis reported below:-I further certify that I have analysed the aforementioned sample on .......... [Here write the date of analysis.] and declare the result of the analysis to be as follows:-..................................... [Here write the details of the analysis and refer the method of analysis, if the space is not adequate the details may be given on a separate sheet of paper.]The condition of the seals, fastening and container on receipt was as follows:-..........................................................................signed this..............day of............19 ...Address.............................................................................................

(Signature)State Board Analyst

Form VReport By The Government Analyst[See Rule 11 and 12]Report No.....................Dated the.....................I hereby certify that I, ............ [Here write the full name of the Government Analyst] Government Analyst duly appointed under sub-Section (1) of Section 29 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) received on the ............... [Here write the date of receipt of the sample.] date of 19 from ............. [Here write the name of the Board or person or body of persons or officer from whom the sample was received]a sample of........The sample was in a condition fit for analysis reported below:-I further certify that I have analysed the aforementioned sample, on ........... [Here write the date of analysis] and declare the result of the analysis to be as follows:-......................... [Here write the details of the analysis and refer the method of analysis, if the space is not adequate the details may be given on a separate sheet of paper.]...............................The condition of the seals, fastening and container on receipt was as follows:-.................................Signed this...............day........................of......................19 .

(Signature)Government Analyst.

Address..........................................................To,.........................................................Form VI[See Rule 14]Form of Memorandum of AppealBefore.....................................................................(here mention the name & designation of Authority)Memorandum of appeal under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981).Appeal No...........................................................................................................................................Appellant.V/s.[Rajasthan State Pollution Control Board] [Substituted by Amending Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289], Jaipur.Respondent.The appellant named above, begs to prefer this appeal against the order No. ......... dated ............ passed by, the [Rajasthan State Pollution Control Board] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289] and was communicated to the Appellant on................under section...... of the Air (Prevention and Control of Pollution) Act, 1981 on the following grounds :-

1. The facts of the case are as under:

(here briefly mention the facts of the case)

2. The grounds on which the appellant relies for the purpose of this appeal are as below:-

(here mention the grounds on which appeal is made).

1.

2.

3. 3. In the light of what is stated above, the appellant respectfully prayed that:

An amount of Rs as fee for this appeal has been paid vide receipt No date . and authenticated copy of which is attached in proof of payment.Signature of the appellant(Name in Block letters)Occupation........................Address.............................VerificationI ............................ the appellant in the above appeal/or duly authorised agent of the appellant do/does hereby declare that what is stated herein is true to the best of my knowledge and belief and nothing has been concealed in it.Signature....................Name...........................(In block letters)Occupation...................Address........................Date:Form VIIForm of Notice[See Rule 14(7)]Before.................................................................................(here mention the name and designation of the Authority).In the matter of appeal No 19 filed under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) by Shri................... (here mention the name and address of the appellant).Versus[Rajasthan State Pollution Control Board] [Substituted by Amending Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289.]RespondentWhereas Shri ................................................................ (here mention the name and address of the appellant) has filed before this Authority an appeal against the order No...............................dated...................passed by the [Rajasthan State Pollution Control Board] [Substituted by Amending Notification No. F. 6(1) Env./77, dated 2.12.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 17.12.2005, page 102, vide G.S.R. 63, enforced w.e.f. 17.12.2005 = 2006 RSCS/Part II/Page 412/H. 250 (page 496/H. 348)] under section .........................of the Act.And whereas under sub-Section (4) of Section 31 of the Act this Authority is required to give to the parties an opportunity of being heard.Now therefore, please take notice that this authority has fixed....................... the date of hearing of the aforesaid appeal. The hearing shall take place at............... A.M. on that date. You are hereby called upon to appear before this Authority at the appointed time, date and place, either in person or through a duly authorised agent, and explain your case. Please take notice that failure on your part to appear on the day of hearing, either in person or through a duly authorised agent, without showing sufficient cause to the satisfaction of this Authority, will make your appeal liable to be dismissed or decided ex parte.Given under the hand and seal of the Appellate Authority at.......................this day..........19 .[Form VIII[Substituted by Amending Notification No. F. 6(1) Env./77, dated 2.12.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 17.12.2005, page 102, vide G.S.R. 63, enforced w.e.f. 17.12.2005 = 2006 RSCS/Part II/Page 412/H. 250 (page 496/H. 348)]Consent Register[See Rule 15]

S. No.	Name of Address of the Occupier of IndustrialPlant	Particulars of grant of consent	Source	Emissions
Number	Date	Periodicity	Main Conditions		Type of Air Pollutants emitted	Standards prescribed

[Form IX][See Rule 12 B]Form of NoticeBy Registered A/DFrom (1).........................................................................................To.......................................................................................Notice under Section 43(1) (b) of the Air (Prevention & Control of Pollution) Act, 1981.Whereas an offence under the Air (Prevention & Control of Pollution) Act, 1981 has been committed/is being committed by (2).........................I/We hereby give notice of 60 days under Section 43(1 )(b) of the Air (Prevention & Control of Pollution) Act, 1981 of my/our intention to file a complaint in the Court against (2)....................... for violation of Section (S) of the Air (Prevention & Control of Pollution) Act, 1981.In support of my/our notice, I/We are enclosing the following documents (3) as evidence of proof of violation of the Air (Prevention & Control of Pollution) Act, 1981.

Place:	.......................
Dated:	.......................

Signature(s)Explanations : -

(1)In case the notice is given in the name of company, documentary evidence authorising the person to sign the notice on behalf of the company shall be enclosed to this notice. Company for this purpose, means company defined in explanation to Section 40 of the Air (Prevention & Control of Pollution) Act, 1981.

(2)Here give the name and address of the alleged offender. In case of manufacturing processing/operating unit, indicate the name/location nature of activity etc.

(3)Documentary evidence shall include, photographs/technical reports/ health reports of the area etc. for enabling enquiry into the alleged violation/offence.][Schedule] [Substituted by Notification No. G.S.R. 13, dated 26.5.2016 (w.e.f. 24.11.1983).][See Rule 5]

Part I – Fee for Industries/ Process/ Projects/ Activities other than Mining, Quarrying and Health Care Facilities (in rupees)

S. No.	Capital Investment (in rupees)	For Consent to Establish	For Consent to Operate	For acknowledgment
Red	Orange	Green
1	2	3	4	5	6	7
1.	Up to 5 Lacs	3000	2000	1000	7500	1000
2.	More than 5 Lacs Upto 10 lacs	4500	3000	1500	12000	1500
3.	More than 10 Lacs Upto 25 lacs	6000	4000	2000	16500	2000
4.	More than 25 Lacs Upto 50 lacs	9000	6000	3000	24000	3000
5.	More than 50 Lacs Upto 1 Crore	15000	10000	5000	28500	5000
6.	More than 1 Crore Upto 2 Crores	18000	12000	6000	37500	6000
7.	More than 2 Crore Upto 5 Crores	21000	14000	7000	42000	7000
8.	More than 5 Crore Upto 10 Crores	24000	16000	8000	48000
9.	More than 10 Crore Upto 25 Crores	30000	20000	10000	57000
10.	More than 25 Crore Upto 50 Crores	37500	25000	12500	72000
11.	More than 50 Crore	Rs. 50000 + Rs. 1000 per Crore or part thereof,of incremental investment above 50 crores	70% of applicable fees for Red category	35% of applicable fees for Red category	Rs. 72000 + Rs. 1500 per Crore or part thereof,of incremental investment above 50 crore	Acknowledgment is not applicable

Part-IIA. Fee for mining and Short Term Permits (in rupees)

S. No.	Lease area of the mines	For Consent to Establish	For Consent to Operate
Major	Minor	Major	Minor
1	2	3	4	5	6
1.	Less than 1 Hectare	15000	8000	33000	24000
2.	1 Hectare to 5 Hectare	17000	12000	37500	33000
3.	Above 5 Hectare	17000 + Rs 1000 per incremental hectare above 5hectares	12000 + Rs 400 per incremental hectare abovehectares	90000 + Rs 1500 per incremental hectare above 5hectares	37500 + Rs 750 per incremental hectare above 5hectares

B. Fee for Quarry Licenses (in rupees)

S. No.	Lease area of the mines	For Consent to Establish	For Consent to Operate
1.	Upto 1.0 Heare	-	2000
2.	More than 1.0 Hectare	8000	For 1 Year (annual)	For 3 Years
4000	11000

Part-IIIFee for Hospital, Health Care Facility and Common Bio-Medical Waste Treatment Facility (in rupees)

S. No.	Description	Amount in Rs.
Consent to Establish	Consent to Operate
1.	Hospitals, Nursing Homes and Health CareEstablishments upto 10 beds; Non-beded Health Care Facilities(Clinics); Pathological/ Forensic/ Research Laboratories andBlood Banks; Veterinary Institutions, Dispensaries and AnimalHouses; Drug vendor/ Drug ware house	5000/-	10000/-
2.	Operator of the Common Bio-Medical Waste Treatment Facility	30,000/-	1,00,000/-
3.	Hospitals, Nursing Homes and Health Care Establishments
	(i) More than 10 beds and upto 25 beds	10000/-	20000/-
	(ii) More than 25 beds and upto 50 beds	20000/-	40000/-
	(iii) More than 50 beds	20000/- + Rs. 500/- per incremental bed above 50beds	40000/- + Rs. 500/- per incremental bed above 50beds

Part-IVWhite Category

S. No.	Type of Unit
1.	Assembly of air coolers/ conditioners, repairing and servicing
2.	Assembly of bicycles, baby carriages and other small nonmotorizing vehicles
3.	Bailing (hydraulic press) of waste papers
4.	Bio fertilizer and bio-pesticides without using inorganicchemicals
5.	Biscuits trays etc from rolled PVC sheet (using automaticvacuum forming machines)
6.	Blending and packing of tea
7.	Block making for printing without foundry (excluding woodenblock making)
8.	Chalk making from plaster of Paris (only casting withoutboilers etc. (sun drying/ electrical oven)
9.	Compressed oxygen gas from crude liquid oxygen(without use of any solvents and by maintaining pressure &temperature only for separation of other gases)
10.	Cotton and woolen hosiers making (Dry process only without anydying/ washing operation)
11.	Diesel pump, repairing and servicing (complete mechanical dryprocess)
12.	Electric lamp (bulb) and CFL manufacturing by assembling only
13.	Electrical and electronic item assembling (completely dryprocess)
14.	Engineering and fabrication units (dry processwithout any heat treatment/ metal surface finishing operations/painting)
15.	Flavoured betel nuts production/ grinding of Spices(completely dry mechanical operations)
16.	Fly ash bricks/ block manufacturing
17.	Fountain pen manufacturing by assembling only
18.	Glass ampules and vials making from glass tubes
19.	Glass putty and sealant (by mixing with machine only)
20.	Ground nut decorticating
21.	Handlooin/ carpet weaving (without dying and bleachingoperation)
22.	Leather cutting and stitching (more than 10 machine and usingmotor)
23.	Manufacturing of coir items from coconut husks
24.	Manufacturing of metal caps containers etc
25.	Manufacturing of shoe brush and wire brush
26.	Medical oxygen
27.	Organic and inorganic nutrients (by physical mixing)
28.	Organic manure (manual mixing)
29.	Packing of powdered milk
30.	Paper pins and u clips
31.	Repairing of electric motors and generators (dry mechanicalprocess)
32.	Rope (plastic and cotton)
33.	Scientific and mathematical instrument manufacturing
34.	Solar module non conventional energy apparatus manufacturingunit
35.	Solar power generation through solar photovoltaic cell andwind power
36.	Mini hydel power (less than 25 MW)
37.	Surgical and medical products assembling only (not involvingeffluent/ emission generating processes)
38.	Flour Mill (Atta Chaki) without washing
39.	Furniture making units (without mechanized paint booth,anodizing, pickling, galvanizing, furnace and boiler)
40.	Wax Candles (excluding manufacturing of wax)
41.	Agarbati making units
42.	Blue potteries
43.	General wire industries like wire drawing,Barbed wire. Chain links making units (dry process without anyheat treatment/ metal surface finishing operations/ painting)
44.	Gems and jewelry units (without furnace and metal finishingoperations)
45.	Cold Storage
46.	Production of earthen pots, bricks (using flyash), kawelu etc. having maximum capacity of three lac numbersper year, manufactured through Ava-Kajawa process located withina radius of 300 kms. from any coal/ lignite based thermal powerplant
47.	Production of earthen pots, bricks, kawelu etc.having maximum capacity of three lac numbers per year,manufactured through Ava-Kajawa process located beyond a radiusof 300 kms. from any coal/ lignite based thermal power plant

Note. - 1. For Facility as listed at serial number 1 of Part-III of Schedule, the State Board will issue one time Consent to Operate.

2. In case of mines, the Consent period shall be coterminous with the validity of lease subject to maximum period as per sub-rule (5B) of Rule 5.

3. In case of quarry licenses the consent to operate will be granted normally for one year but can be granted upto 3 years on deposition of adequate fees provided Quarry License is valid for 3 years.

4. In case of mines which apply for consent to establish/ consent to operate for additional/ enhanced production or addition of new mineral within the validity period of consent to operate without any increase in lease area, the applicable fees shall be 20% of the prescribed fee. In such cases the consent to establish/ consent to operate shall be validated upto the period of validity of existing consent to operate.

5. In addition to fee mentioned in Schedule, all industries or processes or projects or activities requiring Environmental Clearance under the Environment Impact Assessment Notification, 2006, except quarry license, shall pay an additional amount of Rs 25000/- as onetime fee with the first consent to establish or consent to operate application, as the case may be.

6. The classification of industries in Large/ Medium/ Small/ Tiny scale shall be as notified by the Department of Industries.

7. The State Board shall issue consent to establish for a period of 5 years. In case Project Proponent requires extension in validity then a request for the same should be made atleast four months before the expiry of validity of consent to establish along with reasons for the same. In case Project Proponent fails to apply for extension four months before the expiry of validity of consent then fresh consent application alongwith requisite fees will have to-be submitted for extension in validity of consent.

8. That in case of quarry licences upto 1.0 hectares, only obtaining of acknowledgment as per sub-rule (6) of Rule 5 is sufficient subject to compliance of Environment Impact Assessment Notification, 2006, as amended from time to time. The quarry licence holder upto 1.0 hectares shall not he asked for separate consent to establish and consent to operate.

[Added by Amending Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289][Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289.]

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