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[Cites 0, Cited by 0] [Section 25(8)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(8)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

(b)the expression “new discharge” means a discharge which is not, as respects the nature and composition, temperature, volume, and rate of discharge of the effluent substantially a continuation of a discharge made within the preceding twelve months (whether by the same or a different outlet), so however that a discharge which is in other respects a continuation of previous discharge made as aforesaid shall not be deemed to be a new discharge by reason of any reduction of the temperature or volume or rate of discharge of the effluent as compared with the previous discharge.