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State of Uttar Pradesh - Section
Section 4 in U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017
4. Insertion of Schedule III.
- In the said rules, after Schedule II, the following Schedule shall be inserted, namely -"Schedule III[See sub-rule (5) of Rule 5]| Category of Project | Approving Authority | Timeline |
| Red Category Projects | Chairman | 30 days |
| Orange Category Projects | Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer | 20 days |
| Green Category Projects | Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer | 20 days |
| White Category Projects | No need to apply for consent to establish underWater (Prevention and Control of Pollution) Act, 1974 as amended |
| Category of Project | Approving Authority | Timeline |
| Red Category Large and Medium Scale Projects | Chairman | 30 days |
| Red Category Small Scale Projects | Chief Environment Officer or any other officerdischarging the function in the capacity of Chief EnvironmentOfficer | 20 days |
| Orange Category Projects | Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer | 20 days |
| Green Category Projects | Environmental Engineer/ Scientific Officer orany other officer discharging the function in the capacity ofRegional Officer | 15 days |
| White Category Projects | No need to apply for consent to operate underWater (Prevention and Control of Pollution) Act, 1974 as amended". |