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U.P (Consent for Discharge of Sewage and Trade Effluents) (Second Amendment) Rules, 2017
Published vide Notification No. 3048/55-Parya-1-2017-256(Parya)-2001, dated 29.1.2018, published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 29th January, 2018, pp. 3-5
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"(1) An application for obtaining the consent of the Board for bringing into use any new or altered outlet for the discharge or trade effluents into a stream or well or for making any new discharge of sewage or trade effluents into a stream or well under Section 25 or for continuing an existing discharge of sewage or trade effluent into a steam or well under Section 26 shall be made to the Board in Form I through online consent management system only as established and made operational by the State Board. The consent application shall be disposed of through online consent management system only and no application will be disposed of manually. The consent fee as per the provisions of the Uttar Pradesh Water (Consent for Discharge of Sewage and Trade Effluents) (First Amendment) Rules, 2008 shall be made online through the online consent management system.
3. Amendment of Rule 5. - In the said rules, in Rule 5, after sub-rule (4), the following sub-rule shall be inserted, namely -"(5) Timeline for disposal of application for consent through Online Consent Monitoring Management System (OCMMS) or any similar online system. Without prejudice of the generality of the provisions of sub-section (7) of Section 25, the State Pollution Control Board in accordance with procedure for making enquiry into application for consent as per Rule 5(1) shall ensure disposal of consent application in accordance with timeline specified in Schedule III.
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]
(I) Consent to Establish
|
Category of Project |
Approving Authority |
Timeline |
|
Red Category Projects |
Chairman |
30 days |
|
Orange Category Projects |
Environmental Engineer/ Scientific Officer or any other officer discharging the function in the capacity of Regional Officer |
20 days |
|
Green Category Projects |
Environmental Engineer/ Scientific Officer or any other officer discharging the function in the capacity of Regional Officer |
20 days |
|
White Category Projects |
No need to apply for consent to establish under Water (Prevention and Control of Pollution) Act, 1974 as amended |
|
(II) Consent to Operate
|
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 officer discharging the function in the capacity of Chief Environment Officer |
20 days |
|
Orange Category Projects |
Environmental Engineer/ Scientific Officer or any other officer discharging the function in the capacity of Regional Officer |
20 days |
|
Green Category Projects |
Environmental Engineer/ Scientific Officer or any other officer discharging the function in the capacity of Regional Officer |
15 days |
|
White Category Projects |
No need to apply for consent to operate under Water (Prevention and Control of Pollution) Act, 1974 as amended". |
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