Section 36 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
36. Form of report of State Board Analyst Section 22(3).
- When sample of any water, sewage or trade effluent has been sent for analysis to a laboratory established or recognized by the Board Analyst to a laboratory established or recognized by the Board, the Board Analyst appointed under sub-section (3) of section 53 shall analyse the sample and submit to the Board a report of the result of such analysis in triplicate in form 'J'.Form 'A'(See Rule 21)Haryana State Board for the Prevention and Control of Water PollutionNotice of intention to have sample analysedTo___________________________________________________________________________Take notice that it is intended to have analysed the sample of water/sewage effluent /trade effluent which is being taken today the _____________________ day of ___________ 19_____________ from (I) ______________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Name and designation of the person who takes the sample.(I)Here specify the stream, well, plant, vessel or place from where the sample is taken.To___________________________________________________________________________[Form B] [Substituted vide Notification No. 16/3/2001-Env.-iii. the 17th April, 2002.][See Rule 22(I)]Common Application Form For ConsentFrom______________________________________________________ToMember Secretary,Haryana State Pollution Control Board,Chandigarh.Sir,I/We hereby apply for consent/authorization for the year ___________ to ___________.
