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The Water (Prevention and Control of Pollution) (Consent) Chhattisgarh Rules, 1975

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(a) "Act" means the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974);

(b) "Board" means the Chhattisgarh State Prevention and Control of Water Pollution Board, constituted under subsection (1) of Section 4;

(c) "Section" means the section of the Act;

(d) "Chairman" means the Chairman of the Board;

(e) "Member-Secretary" means the Member-Secretary of the Board;

(f) "Member" means member of the Board nominated by the Government;

(g) "Consent" means the sanction of the authority of the Board for the discharge of the effluent;

(h) "Consent Fees" means the fees charged by the Board for the grant of consent by the Board;

(i) "Investment" means the amount of capital invested by the industry on capital works including land, machinery and equipment;

(j) "Consent renewal fee" means the licensing fees required to be paid annually to the Board for the discharge of sewage or trade effluent into a stream or well.

(ii) In the case of improvements to the existing facilities, the person/persons shall make an application for the consent of the Board which will be deemed as a new application.

(iii) In the case of new discharges, the person/persons shall submit the application giving the details of the manufacturing processes etc. indicated in the Consent forms alongwith appliances and designs of Waste Treatment facilities that are to be provided.

(iv) The application forms may be obtained from the office of the Chhattisgarh Slate Prevention and Control of Water Pollution Board, Bhopal, on payment of Rs. 5/- as application form fee.

[(v) The application form shall be duly accompanied by the consent fee as specified in the following Schedule : -

(vi) On receipt of the application form by the Board, the Board will have a right to examine the proposed site or existing site and ask for any such details which may not have been elaborated in the application form.

(vii) The date on which complete information connected with application form has been received by the Board shall be the date of receipt of application form for calculating the period of 4 months for the purpose of sub-section (7) of Section 25.

(viii) On examination by the Board, the consent will be granted to the applicant with or without any condition in the form set out in the schedule appended to these rules.

(ix) The applicant shall conform to the Consent given by the Board and abide by instructions that arc given in the Consent.

(x) The applicant shall submit periodical information and other reports if so desired in the Consent of the Board.

(xi) Where Consent is given subject to the conditions of providing measures by the applicant for treating the effluent to conform to the standard the applicant shall complete such requirements within the stipulated time.

Schedule

[See Rule 4 (viii)]

Office of the Chhattisgarh State Prevention and Control of Water Pollution Board 87, Malviya Nagar, Bhopal-3

Consent Form

Bhopal, dated the....

For and on behalf of the Chhattisgarh State
Prevention and Control of Water Pollution Board.

Member-Secretary

Annexure

Enclosure to Reference Letter Issued to

(a) Violation of any terms and conditions of this Consent;

(b) Obtaining this Consent by misrepresentation or failure to disclose fully all relevant facts;

(c) A change in any condition that requires temporary or permanent reduction of elimination of the authorised discharge.

(a) To enter upon the applicant's premises where an effluent source is located or in which any records are required to be kept under the terms and conditions of this Consent;

(b) To have access to and copy at reasonable times, any records required to be kept under the terms and conditions of this Consent;

(c) To inspect at reasonable times any monitoring equipment or monitoring method required in this consent; or

(d) To sample at reasonable times any discharge pollutants.

(a) The following shall be limited and monitored by the applicant as specified :

*Daily/Weekly/Monthly/Trimonthly

**Grab/24 hour, Composite.

*Daily/Weekly/Monthly/Trimonthly

**Grab/24 hour, Composite.

(b) The pH shall not be less than 5.5 greater than 9.0.

(a) The following shall be limited and monitored by the applicant as specified.

*Daily/Weekly/Monthly/Trimonthly

**Grab/24 hour, Composite.

(i) Flow, Temperature and Total solids-one per month;

(b) The pH shall not be less than 5.5 or greater than 9.0 for outfalls.

(i) Report of Progress;

(ii) Completion of final plans by;

(iii) Award of contract or other commitment of financing;

(iv) Commencement of construction by;

(v) Report of construction progress;

(vi) Completion of construction by;

(vii) Attainment of operational level by :

(b) The applicant shall submit to the Consent Issuing Authority the required report of progress or where a specific action is required in (a) above to be taken by a certain dale, a written notice of compliance or non-compliance with each of the above scheduled dates, post marked not later than 14 days following each elapsed date. Each notice of non-compliance shall include the following information :-

(1) A short description of the non-compliance;

(2) A description of any action taken or proposed by the applicant to comply with the elapsed scheduled requirement without further delay;

(3) A description of any factors which tend lo explain or mitigate the non-compliance; and

(4) An estimate of the date applicant will comply with the elapsed schedule requirement and assessment of the possibility that the applicant will meet the next schedule requirement in time.

(b) Following promulgation of guidelines establishing test procedures for the analysis of pollutants, all sampling and analytical methods used to meet the monitoring requirements specified above shall conform to such guidelines, otherwise specified sampling and analytical methods used to meet the monitoring requirements specified above shall conform to such guidelines, otherwise specified sampling and analytical methods shall conform to the latest edition of the Indian Standard specifications and where it is not specified the guidelines as per standard methods for the examination of Water and Waste Waters 18th Edition of the American Public Health Association, New York, U.S.A. shall be used.

(c) The applicant shall take samples and measurement lo meet the requirements specified above at the location indicated below :

Point of Sampling

(i) Outfalls of waste;

(ii) 100 meter from point of confluence, down stream river or lake.

(b) The applicant shall record for each measurement or samples taken pursuant to the requirements of this consent the following information :

(1) the date, exact place and time of sampling;

(2) the dates on which analysis were performed;

(3) who performed the analysis;

(4) the analytical techniques or methods used; and

(5) the result of all required analysis;

(c) If the applicant monitors any pollutant more frequently as is required by this Consent he shall include the result of such monitoring in the calculation and reporting of values required in the discharge monitoring reports which may be prescribed by the Board. Such increased frequency shall be indicated on the Discharge Monitoring Report Form.

(d) The applicant shall retain for a minimum of 3 years all records of monitoring activities and results including all records of calibration and maintenance of instrumentation and original strip chart recording from continuous monitoring instrumentation. This period of retention shall be extended during the course of any unresolved litigation regarding the discharge of pollutants by the applicant or when requested by the Central or State Board.

(a) Monitoring information required by this Consent shall be summarized and reported by submitting a Discharge Monitoring Report Form duly filled in and signed, to the Board's office at the following address :-

(b) Each submitted Discharge Monitoring Report shall be signed as follows :-

(i) If submitted by Corporation-by a Principal Executive Officer of at least the level of Vice-President or his duly authorised representative, if such representative is responsible for the overall operation of the facility from which discharge described in the discharge Monitoring Report originates.

(ii) If submitted by a partnership, by a general partner,

(iii) If submitted by a sole proprietor, by the proprietor;

(iv) If submitted by a Municipality Stale or Central Government or other public enterprise, by a Principal Executive Officer, ranking elected official, commanding officer, or other duly authorised employee.

(c) All information submitted on the Discharge Monitoring Form shall be based upon measurements and sampling carried out during the three previous calendar months. The First Discharge Monitoring Report shall be submitted for a period ending 60 days from issuance. Thereafter, reporting periods shall end on the last date of each month. The applicant shall submit a Discharge Monitoring Report post marked not later than 28th day of the month following each completed reporting period.

(b) Waste Water Treatment. - Solids, sludges, filter, backwash or other pollutants removed from or resulting from treatment or control of waste water shall be disposed of in such a manner as to prevent any pollution from such materials from entering natural water.

(a) Cause of non-compliance;

(b) A description of the non-complying discharge including its impact upon the receiving waters;

(c) Anticipated time the condition of non-compliance is expected to continue or if such condition has been corrected, the duration of period of non-compliance;

(d) Steps taken by the applicant to reduce and eliminate the non-complying discharge; and

(e) Steps to be taken by the applicant to prevent recurrence of condition of non-compliance.

(b) The applicant shall take all reasonable steps to minimize any adverse impact to natural waters resulting from non-compliance with any effluent limitation specified in his Consent including such accelerated or additional monitoring as necessary lo determine the nature and impact of the non-complying discharge.

(c) Nothing in this Consent shall be construed lo relieve the applicant from civil or criminal penalties for non-compliance, whether or not such non-compliance is due to factors beyond its control such as equipment break-down, electric power failure, accident or natural disaster.

(a) no later than ...... certify in writing to the Consent Issuing Authority that the applicant has installed or provided for an alternative electric power sources sufficient to operate facilities utilized by the applicant to maintain compliance with the terms and conditions of the Consent; or

(b) no later than 30 days after the effective date of this Consent, certify in writing to the Consent Issuing Authority that upon the reduction, loss, or failure of one or more of the primary sources of electric power to any facilities utilised by the applicant to maintain compliance with the terms and conditions of this consent, the applicant shall halt, reduce or otherwise control production and/or all discharges in order to maintain compliance with the terms and conditions of this Consent.

(i) where unavoidable to prevent loss of life or severe property damage; or

(ii) where excessive storm drainage or run-off would damage any facilities necessary for compliance with terms and conditions of this Consent. The applicant shall immediately notify the Consent Issuing Authority in writing of each such diversion or by pass in accordance with the procedure specified above for reporting non-compliance.-

(a) a description of a reporting system to be used to notify immediately persons responsible for management of the facility and appropriate State and Central authorities;

(b) a description of equipment or facilities (including overall facility) for the prevention, containment, or treatment of spills and unauthorized discharges;

(c) a list of all oil and hazardous materials used, processed or stored at the facility including the normal quantity maintained on the premises for each listed material;

(d) a brief description of any spills or unauthorized discharges which occurred during the 36 months period preceding the effective date of this Consent and subsequent measures taken by the applicant to prevent or reduce the possibility of further spills or unauthorized discharges; and

(e) an implementation schedule for additional equipment or facilities which might be required for sub-para (b) above but which are not yet operational.

[Form]

[See Rule 3]

...................
...................
...................

The Member-Secretary,
Chhattisgarh Pollution Control Board.

I/we hereby apply for Consent/Renewal of Consent under Section 25 or Section 26 of the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974) for establishing or taking any steps for establishment of Industry/operation process/of any treatment/disposal system to bring into use any new/altered outlet for discharge of * sewage/trade effluent*/to continue to discharge* sewage trade effluent* from land/premises owned by.....................

1. Full name of the applicant..................

2. Nationality of the applicant................

3. State of the applicant :

(a) Individual

(b) Proprietary concern

(c) Partnership firm

(whether registered or unregistered).

(d) Joint Family concern

(e) Private Limited Company

(f) Public Limited Company

(g) Government Company

(1) State Government

(2) Central Government

(3) Union Territory

(h) Foreign Company

(if a foreign company, the details of registration, in operation etc.)

(i) Any other Association or Body.

4. Name, Address and Telephone Nos. of the Applicant [the full list of individuals, partners, Chairman (full time or part-time), Managing Directors, Managing Partners/Directors (full time or part-time), other kinds of office bearers are lo be furnished with their period of tenure in the respective office, with telephone Nos. and address].

5. Address of the Industry :

(Survey No., Khasra No., location as per the revenue record, Village Firka, Tahsil, District, Police Station or SIIO, jurisdiction of the First-Class Magistrate).

6. Details of commissioning etc. :-

(a) Approximate date of the proposed commissioning of work.

(b) Expected date of production.

7. Total number of employees expected to be employed.

8. Details of licence, if any obtained under the provisions of Industrial Development Regulation Act, 1951.

9. Name of the person authorised to sign this form (the original authorization except in the case of individual/proprietary concern is to be enclosed).

10. (a) Attach the list of all raw materials and chemicals used per month.

(b) Licensed Annual Capacity of the Factory/Industry.

11. State daily quantity of Water in kilolitres utilised and its source (domestic/industrial/process/boiler/cooling/others).

12. (a) State the daily maximum quantity of effluent and mode of disposal (sewer or drains or river).

Also such analysis report of the effluents. Type of effluent, quantity in kilolitres, mode of disposal.

(i) Domestic.

(ii) Industrial.

(b) Quality of effluent currently being discharged or expected to be discharged.

(c) Water monitoring arrangement is currently there or proposed.

13. State whether you have any treatment plant for industrial, domestic or combined effluents.

Yes/No

If yes, attach a description of the process of treatment brief. Attach information on the quality of treated effluent vis-a-vis the standards.

14. Stale details of solid wastes generated in the process or during waste treatment.

15. I/We further declare that the information furnished above is correct to the best (ii) my/our knowledge.

16. I We hereby submit that in case of change either of the point of discharge or quantity of discharge or its quality a fresh application for Consent shall be made and until such consent is granted no change shall be made.

17. I/We hereby agree to submit to the Central Board an application for renewal of consent one month in advance of the dale of expiry of the consented period for outlet/discharge if to be continued thereafter.

18. I/We undertake to furnish any other information within one month of its being called by the Central Board.

19. I/We enclose herewith cash receipt No./bank draft No ................. dated .......... for Rs............ (Rupees .......) in favour of the Chhattisgarh State Prevention and Control of Water Pollution Board, Bhopal, as fees payable under Section 25 of the Act.

Yours faithfully
...............................
Signature of the applicant