(1)In the case of a factory where the drainage system is proposed to be connected to the public sewerage system, prior approval of the arrangements made shall be obtained from local authority.(2)In the case of a factory situated in a place where no public sewerage system exists, prior approval of the arrangements made for proposal of trade wastes and effluents shall be obtained from the Public Health Authorities or [The Kerala State Pollution Control Board appointed under the Water (Prevention and Control of Pollution) Act, 1974, and the Air (Prevention and Control of Pollution) Act, 1981.] [Inserted by G.O. (Rt) No. 1790/87/LBR &REH dt. 01/12/1987.](3)Rubbish, filth or debris shall not be allowed to accumulate or to remain in any part of the premises in a factory for more than 24 hours and shall be disposed in a manner approved by the Public Health Authorities shall filth and other decomposing matter shall be kept in covered receptacles.(4)Wastes and effluents resulting from factory or industrial processes and which may be of the nature of injurious or obnoxious substances, shall not be disposed of without being suitably treated to render them unobjectionable to the satisfaction of the Public Health Authorities and of the Inspector of Factories. If any objection is raised by the Occupier or the Manager of a factory or if any difference of opinion arises between the Public Health Authorities and the Inspector with regard to treatment of wastes and other effluents under this rule, the matter shall be referred to the Chief Inspector of Factories whose decision shall be final.(5)All open drains carrying waste or sullage water or sewerage shall be constructed of masonry or other impermeable material and shall be regularly flushed at least twice daily and, where possible, connected with some recognized drainage line.
