Section 31(3) in The Punjab Water Prevention and Control of Pollution Rules, 1977
(3)The concerned industry shall get its consent renewed from the Board after the expiry of the period for which it has been granted by the Board under sub-rule (1). In case of any change in the nature of quantum of pollution load, due to change in their production process or expansion of the existing unit or any other reason, to such an extent that the existing pollution control facility becomes inadequate or inappropriate for the increased discharges, the industry shall obtain a fresh consent even before the expiry of the previous consent.]
