Section 3(5) in The Environment (Protection) Rules, 1986
(5)Notwithstanding anything contained in sub-rule (3), the standards for emission or discharge of environmental pollutants specified under sub-rule (1) or sub-rule (2) in respect of an industry, operation or process before the commencement of the Environment (Protection) Amendment Rules, 1991, shall be complied with by such industry, operation or process by the 31st day of December, 1991.] [Inserted omitted by S.O. 23(E), dated 16.1.1991 (w.e.f. 16.1.1991).][Inserted by G.S.R. 422(E), dated 19.5.1993 (w.e.f. 19.5.1993).]
