Section 22(2) in Maharashtra Factories Rules, 1963
(2)[ For the areas notified under Water (Prevention and Control of Pollution) Act, (6 of 1974) necessary approval to arrangements made for the treatment and disposal of all types of trade-waste and effluents shall be obtained from Maharashtra Water (Prevention and Control of Pollution) Board, constituted under that Act.] [Inserted and renumbered by G.N. dated 8.2.1988][3] [Renumbered by G.N. dated 8.2.1988] In the case of factories other than those mentioned in sub-rule (1) prior approval of the arrangements made for the disposal of trade-wastes and, effluents shall be obtained from the Health Officer.
