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State of Haryana - Section
Section 15 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
15. Application for Consent, section 21 (2)-(1).
- An application for obtaining the consent of the Board for bringing into use any flue or altered chimney for emission into atmosphere under section 21 or for continuing an existing emission from Chimney into atmosphere under section 21 shall be made to the Board in [Form-I] [Substituted vide Notification No. 16/3/2001-Env.-iii. the 17th April, 2002.].| [1 [In Rule 15(2), A-I(i,ii) substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997 Substituted vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] | 2 | |
| A-1(i) | Consent Fee For 1st Year to OperateIndustries other than Covered Under Headings A-II to A-VIII | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 50,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 40,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 80,000 |
| (d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores | 20,000] |
| [(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 10,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crores but not exceeding Rs. 1.0 crore | 5,000 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crores but not exceeding Rs. 0.5 crore | 2,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 200 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 100 |
| (ii) | Consent Fee to be Charged Annually forSubsequent Years to Operate Industries other than Covered UnderHeadings A-II To A-VIII | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 25,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 20,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 15,000 |
| (d) [ [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crore but exceeding Rs. 10 crores | 8,000] |
| [(d-i) [In Rule 15(2), (d&d-i) in A-I(i) &(ii) substituted vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 3700] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 1,500 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 1,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 200 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 100] |
| [A-II(i) [A-II(i,ii) substituted in Rule 15(2) vide Notification No. G.S.R. 90/CA6/74/S.64/97 the 5th December, 1997.] | Consent Fee For Ist Year to Operate HighlyPolluting Industries Such as Fertilizer (Nitrogen/phosphate)Sugar, Cement, Fermentation and Distillery, Petro-Chemical,Thermal, Power Plant, Oil Refinery Sulfuric Acid, Iron AndSteel, Pulp and Paper, Dye and Dye Intermediates, PesticidesManufacturing, Basic Drugs and Pharmaceuticals Etc. | |
| (a) | Industries having capital investment exceedingRs. 100 crores | 1,50,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 1,20,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 90,000 |
| (d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crore but not exceeding Rs. 10 crores | 60,000] |
| [(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 30,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 15,000 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 6,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 1,500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 600 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 300] |
| (ii) | Consent Fee to be Charged Annually forSubsequent year to Operate Highly Polluting Industries Such asFertilizer (Nitrogen/phosphate) Sugar, Cement, Fermentation andDistillery, Petro-Chemical, Thermal, Power Plant, Oil RefinerySulfuric Acid, Iron and Steel, Pulp and Paper, Dye and DyeIntermediates, Pesticides Manufacturing, Basic Drugs andPharmaceuticals Etc. | |
| Rs. | ||
| (a) | Industries having capital investment exceedingRs. 100 crores | 75,000 |
| (b) | Industries having a capital investmentexceeding Rs. 50 crores but not exceeding Rs. 100 crores | 60,000 |
| (c) | Industries having a capital investmentexceeding Rs. 10 crores but not exceeding Rs. 50 crores | 45,000 |
| (d) [ [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 3 crores but not exceeding Rs. 10 crores | 24,000] |
| [(d-i) [(d&d-i) substituted In A-II(i) &(ii) in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Industries having a capital investmentexceeding Rs. 1 crore but not exceeding Rs. 3 crores | 11,000] |
| (e) | Industries having a capital investmentexceeding Rs. 0.50 crore but not exceeding Rs. 1.0 crore | 4,500 |
| (f) | Industries having a capital investmentexceeding Rs. 0.25 crore but not exceeding Rs. 0.50 crore | 3,000 |
| (g) | Industries having a capital investmentexceeding Rs. 0.10 crores but not exceeding Rs. 0.25 crore | 1,500 |
| (h) | Industries having a capital investmentexceeding Rs. 0.02 crores but not exceeding Rs. 0.10 crore | 600 |
| (i) | Industries having a capital investment upto Rs.0.02 crore | 300 |
| [A-III(I) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Consent Fee to Establish (Noc) Pulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000 |
| (ii) | Consent Fee For 1st Year to OperatePulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000 |
| (iii) | Consent Fee to be Charged Annually ForSubsequent Years to Operate Pulverisers | |
| (a) | Pulverisers with the capacity not exceeding 100tons/days | 2,000 |
| (b) | Pulverisers with the capacity exceeding 100tons/days | 3,000] |
| (A) [-IV(i) [A-IV(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.] | Consent Fee to Establish (NOC) Stone Crushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 5,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 7,500 |
| (ii) | Consent Fee to be Charged Annually to OperateStones Crushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 5,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 7,500 |
| (iii) | Fee for Transfer of Consent to Operate StonesCrushers | |
| (a) | Crushing unit with the capacity not exceeding100 tons/day | 20,000 |
| (b) | Crushing unit with the capacity exceeding 100tons/day | 35,000] |
| [A-V(i) [A-III(i,ii,iii) & A-V(i,ii,iii) substituted in Rule 15(2) vide Notification No. S.O.17/C.A. 14/1981/S.54/99 the 25th January, 1999.] | Consent Fee to Establish (NOC) Hot Mix Plants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 7,500 |
| (ii) | Consent Fee For 1st Year to Operate Hot MixPlants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 75,00 |
| (iii) | Consent Fee to be Charged Annually forSubsequent Years to Operate Hot Mix Plants | |
| (a) | Hot Mix Plant capacity not exceeding 40tons/days | 5,000 |
| (b) | Hot Mix Plant capacity exceeding 40 tons/days | 7,500] |
| [A-VI(i) [A-VI(i) substituted in Rule 15(2), vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th April, 1998.] | Consent Fee to be Charged Annually to OperateRice Shellers | |
| (a) | Units having a capital investment not exceedingRs. 25 lacs | 10,000 |
| (b) | Units having a capital investment exceeding Rs.25 lacs but not exceeding Rs. 50 lacs | 12,500 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000] |
| [A-VII(i) [A-VII(i,ii) substituted in Rule 15(2) vide Notification No. 12/17/2002-Env.III. the 20th September, 2002] | Consent fee to establish mining activities : | |
| (a) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above | Rs. 1 lac |
| (b) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores | Rs. 75,000 |
| (c) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores | Rs. 60,000 |
| (d) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore | Rs. 50,000 |
| (e) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs | Rs. 40,000 |
| (f) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs | Rs. 30,000 |
| (g) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs | Rs. 20,000 |
| (h) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs | Rs.10,000 |
| (i) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs | Rs. 5,000 |
| (j) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs | Rs. 1,000] |
| A-VII(ii) | Annual consent fee to operate miningactivities : | |
| (a) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5crore and above | Rs. 2 lacs |
| (b) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs.2.5 to 5 crores | Rs. 1.5 lacs |
| (c) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 2.5 crores | Rs. 1.25 lacs |
| (d) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 75to 1 crore | Rs. 1 lacs |
| (e) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 50to 75 lacs Rs. 75,000 | |
| (f) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 25to 50 lacs | Rs. 50,000 |
| (g) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 10to 25 lacs | Rs. 25, 000 |
| (h) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 5to 10 lacs | Rs. 10,000 |
| (i) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts Rs. 1to 5 lacs | Rs. 1,000 |
| (j) | For units whose dead rent as determined in theauction or royalty paid, whichever is higher, for amounts uptoRs. 1 lacs | Rs. 1,000 |
| [A-VIII(i) [A-VIII(i,ii) substituted in Rule 15(2) vide Notification No. S.O.36/C.A.14/1981/S.54/98 the 6th January, 1998.] | Consent Fee to Establish (NOC) Brick Kilns | |
| (a) | Units having a capital investment not exceedingRs. 30 lacs | 5,000 |
| (b) | Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs | 10,000 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000 |
| (ii) | Consent Fee to be Charged Annually to OperateBrick - Kilns | |
| (a) | Units having a capital investment not exceedingRs. 30 lacs | 5,000 |
| (b) | Units having a capital investment exceeding Rs.30 lacs but not exceeding Rs. 50 lacs | 10,000 |
| (c) | Units having a capital investment exceeding Rs.50 lacs | 15,000] |
| [A-IX(i) [Added by Notification No. S.O.55/C.A.14/1981/S.54/2018, dated 27.8.2018.] | Consent fee to establish projects/units covered under Haryana Bio-Energy policy 2018 | Nil; |
| (ii) | Consent fee to be charged for 1st and for subsequent year to operate projects/units covered under Haryana Bio-Energy policy 2018 | Nil.] |