(9)The following details and particulars in respect of the arrangements for treatment and disposal of wastes shall be submitted to the Chief Inspector for approval:-(a)Three copies of the layout plan of the factory showing the point of origin and the place of discharge or disposal of the wastes and the layout and arrangements of drains and other devices for carrying and disposal of the wastes from the point of origin to the point of disposal or discharge.(b)Three copies of the site plan of the factory along with its environs showing the alignment of drains or channels for carrying the wastes as well as showing the area or through which the wastes are likely to spread or pass.In the site plan, the villages, residential areas, agricultural fields, etc., through or over which the wastes and the effluents may pass shall be clearly indicated.(c)Nature and description of different wastes produced in the factory.(d)The quantity of each of the wastes produced per day.(e)The chemical composition of the waste, chemical analysis and B.O.D. value on the liquid wastes.(f)The maximum quantity of the wastes required to be treated and disposal of any one day.(g)The maximum temperature of the wastes at the place where it is to be disposed of.(h)Where the wastes are to be discharged in a stream, the lowest rate of flow of the stream, in case it is a flowing stream, and size and capacity of the stream otherwise.(i)Three copies of the plans showing complete details of the treatment plant, or the arrangements for the treatment of wastes.(j)Three copies of the detailed description of the entire arrangement for treatment and disposal of wastes.
