Section 3 in The Water (Prevention and Control of Pollution) (Consent) Madhya Pradesh Rules, 1975
3. [ Procedures. [Substituted by Notification No. F-11-5-85-XXXII, dated 31-5-1991.]
- Any person who is discharging sewage to trade effluent into the stream or well or sewer or on land shall apply m the form appended to these rules to the Member-Secretary, Madhya Pradesh State Prevention and Control of Water Pollution Board, Bhopal.]
