Section 30A in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
30A. [ Directions. [Rule 30-A & 30-B added by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]
(1)Any direction issued under Section 33,-A shall be in Writing.(2)The direction shall specify the nature of action to be taken and the time within which it shall be complied with by the person, officer or the authority to whom such direction is given.(3)The person, officer or authority to whom any direction is sought to be issued, shall be granted an opportunity of being heard:Provided that where the State Board is of the opinion that in view of the likelihood of a grave injury to the environment, it is not expedient to provide an opportunity of being heard, it may for reasons to be , recorded in writing, issue direction without providing such an opportunity.(4)Where the direction is for the stoppage or regulation of electricity or water or any other service affecting the carrying on of any industry, operation or process, a copy of the direction shall also be endorsed to the occupier of the industry, operation or process.
