(8)In case of a factory which comes into existence after this rule comes into effect, no manufacturing process shall be started in the factory unless complete details, as specified in sub-rules (9) and (10) of the arrangements for the treatment and the disposal of the wastes and effluents have been submitted to and approved by the Chief Inspector and unless arrangement as approved have been made :Provided that in case of factories which are already in existence on the date on which this rule comes into force, the above mentioned details shall be submitted to the Chief Inspector within three months and the arrangements as approved shall be made within six months of the date of approval. The Chief Inspector may, however, extend these period up to six months and 12 months respectively :Provided further that the approval of the Chief Inspector mentioned in this sub-rule shall not be necessary in the following circumstances :-(a)Where the drainage system of the factories is connected to the public sewerage system or where the wastes of the factory are proposed to be discharged into the public sewerage. In the case of such a factory, complete details and particulars in respect of the proposed arrangements for the treatment and disposal of the wastes shall be submitted to the authority under whose control the public sewerage functions and no manufacturing process shall be started in the factory and the wastes shall not be discharged into the public sewerage system unless the arrangements have been approved by the said authority, and where the approval has been given by the said authority an attested copy of the letter of approval along with the details of the arrangements shall be submitted to the Chief Inspector within one month of the date of approval.(b)When the arrangement and scheme for the treatment and disposal of the wastes of the factory have been approved by the Director of Health Services.In the case of such a factory, an attested copy of the letter of approval with complete details of the arrangements and the scheme for the treatment and disposal of wastes shall be submitted to the Chief Inspector within one month of the date of approval and no manufacturing process shall be started in the factory unless the approval of the Director of Health Services has been obtained and unless arrangements as approved have been made.
