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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(8)(a) in Bihar Factories Rules, 1950

(a)Where the drainage system of the factories is connected to the public sewerage system or where the wastes of the factory are proposed to be discharged into the public sewerage. In the case of such a factory, complete details and particulars in respect of the proposed arrangements for the treatment and disposal of the wastes shall be submitted to the authority under whose control the public sewerage functions and no manufacturing process shall be started in the factory and the wastes shall not be discharged into the public sewerage system unless the arrangements have been approved by the said authority, and where the approval has been given by the said authority an attested copy of the letter of approval along with the details of the arrangements shall be submitted to the Chief Inspector within one month of the date of approval.