(6)Wastes which are gaseous or a mixture of gases and solids shall be removed by means of a mechanical exhaust system or by such other means as may be effective and practicable and the system of exhaust shall be of adequate capacity and the wastes removed shall be disposed of in such manner as to ensure that they do not escape in any work-room or that they do not spread and cause nuisance in the vicinity of the factory.Where the gaseous wastes contain solid particles in such quantity as may create nuisance in the locality, effective arrangements shall be made to separate solid materials from the gaseous wastes before allowing the gaseous wastes to escape in the atmosphere and effective arrangement shall be made for the collection and disposal of the collected solid wastes :Provided that the provisions of this sub-rule shall not apply to a factory which is already in existence on the date on which these amendments came into force but in case of such factories the Chief Inspector may direct the occupier and the manager of the factory to take such steps and to make such arrangements to prevent or minimise the nuisance as may be practicable :Provided further that the Chief Inspector may relax the requirements of this Rule to such extent and subject to such conditions as he may specify in writing if he is satisfied that compliance with the provisions of this sub-rule is not practicable or necessary in consideration of the capacity of the factory or the degree of nuisance created thereby.
