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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(4) in Bihar Factories Rules, 1950

(4)The waste shall be purified to such a degree and shall be disposed of in such a manner as may not pollute any stream or atmosphere or may not cause any damage or harm to any fish, animal or plant life or may not cause any injury to the health of, or be a source of nuisance to the inhabitants of the area in the vicinity of the factory or in the area over or through which the wastes may spread or pass.