Section 29 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
29. [ Application for consent. [Substituted by Notification No. G.S.R. 22, dated 7.5.2015 (w.e.f. 11.9.1975).]
(1)An application for obtaining the consent of the State Board:-(a)For established or taking any steps for establishing any industry, operation or process or any treatment and disposal system, or any extension or addition thereto, which is likely to discharge sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act; or(b)For bringing into use any new or altered outlet for the discharge of sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act; or(c)For making any new discharge of sewage or trade effluent into a stream or well or sewer or on land under Section 25 of the Act or for continuing the existing discharge of sewage or trade effluent into a stream or well or sewer or on land, under Section 26 of the Act shall be made to the State Board in Form No. XIII.(2)Such application shall be accompanied by the fees as prescribed in Schedule IV:Provided that where a person who is establishing or carrying on any industry, operation or process and is generating hazardous waste as defined under the Hazardous Wastes (Management & Handling and Transboundary Movement) Rules, 2008 and requiring authorization thereunder, the application for consent shall be accompanied with a fee equal to one and half times of amount of fee specified under Schedule IV, other than the hazardous waste covered under category 5.1 of Schedule I of the Rules of 2008, if the quantity of waste/used spent oil is <5 KL per annum.(3)Where a person, intends to operate an industry, operation or process or any treatment and disposal system, application for consent to operate shall be made at least four months prior to commissioning of an industry fading which an application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule IV.(4)Where a person makes an application for renewal of consent to operate to it shall be made at least four months prior to expiry of period of consent to operate, failing which the application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule IV.(5)Payment of additional fee as specified in sub-rule (3) and (4) above, shall not preclude the Board to take appropriate action under the Act.(6)For the small/tiny scale industries under Green category and having investments upto rupees five crores, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the unit modifies/ changes its process and or raw material and or product and or increases production.(7)The quarry licenses/STPs (Short Term Permits) upto one hectare, the acknowledgement by the State Board, of the receipt of the consent to operate application form duly filled up and accompanied by the specified fee shall serve the purpose of consent and such consent shall remain in force till such time, the renewal of lease is due or production increases:Provided that such acknowledgement shall be subject to compliance with EIA Notification, 2006 issued by the Ministry of Environment, Forest and Climate Change, Government of India, as amended from time to time.(8)Where a project proponent intends to obtain consent to establish or consent to operate expeditiously and has submitted application from along with all requisite documents and has deposited double the amount of the fee specified in Schedule IV and is not a defaulter with the State Board. The application shall be disposed off on merit within seven working days of the receipt of application.(9)The fee shall be paid through Demand Draft payable in favour of the Member Secretary, Rajasthan State Pollution Control Board or in the manner specified by the State Board, from time to time.]
