Section 4 in Assam Brick Kilns Establishment and Regulation Rules, 2013
4. Operation of Brick Kilns.
- (i) The brick kiln shall be allowed to function subject to the compliance of the guidelines for operation of such units as prescribed by the Ministry of Environment & Forests, Government of India; Central Pollution Control Board, Delhi and Pollution Control Board, Assam as issued from time to time provided that valid Consent for establishment and operation has been obtained from Pollution Control Board, Assam under Air (Prevention & Control of Pollution) Act, 1981.(ii)Stack height of brick kiln and Emission Standard shall be as per notification of Ministry of Environment & Forests, Government of India under Schedule-I at SI. No. 74 of Environment (Protection) Rules, 1986 vide G.S.R. 543(E) date 22.07.2009 (as amended from time to time). The ambient air quality shall conform to the National Ambient Air Quality Standards notified by Ministry of Environment & Forests vide No. G.S.R. 826(E) date 16.11.2009 or as amended from time to time. The brick unit shall install permanent stack and the height of the stack must be atleast 30 meters. Brick Kilns with moving chimney shall not be allowed.(iii)The brick kiln shall be provided with port hole, platform, ladder etc. for purpose of monitoring and sampling. The port hole shall be made at a height of 2/3rd of the total height of the stack.(iv)The emission sample shall be collected when the brick kiln is fully fired and in operation.
