Punjab State Board for the
Prevention and Control of Air Pollution Rules, 1983
[22nd September, 1983]
In exercise of the powers conferred by section 54 of the Air (Prevention and
Control of Pollution) Act, 1981 (Central Act No. 14 of 1981), the Governor of
Punjab, after consultation with the Board, is pleased to make the following
rules, namely -
Rule 1. Short title and commencement.?
(1)
These rules may be called 'The
Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983.
(2)
They shall come into force on the date of their publication in the
Official Gazette.
Rule 2. Definitions.?
In these rules, unless the context otherwise
requires, -
(a)
"Act",
means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No 4
of 1981);
(b)
"Appellate
Authority", means the Appellate Authority constituted by the State
Government under sub-section (1) of section 31;
(c)
"Chairman",
means the Chairman of the State Board;
(d)
"Consultant"
means any person appointed as such by the Board under sub- section (5) of
section 14;
(e)
"Form",
means a Form appended to these rules;
(f)
"furnace",
means any structure or installation where any form or type of fuel is burnt or
otherwise a temperature higher than ambient is maintained;
(g)
"Member
Secretary", means the Member Secretary of the State Board;
(h)
"Premises",
means any building, structure or property used for industrial or trade purposes
where pollution occurs;
(i)
"recognized
university", means -
(i)
any
university incorporated by law in any of the State of India;
(ii)
the Punjab,
Sind or Dacca University in the case of degrees or degrees or diplomas obtained
as a result of examinations held before the 15th August 1947; or
(iii)
any other
university recognised by the Government for the purposes of these rules;
(j)
"section",
means a section of the Act;
(k)
"State
Air Laboratory", means a laboratory established or specified as such by
the State Government under sub-section (1) of section 28.
(l)
"State
Board Laboratory", means a laboratory established or recognised as such by
the State Board under sub-section (1) of section 28.
(m)
"year",
means the financial year commencing from the first day of April.
Rule 3. The procedure for transaction of business of the State Board and its Committees.?
The provisions of the Punjab State Board for the
Prevention and Control of Water Pollution (Procedure for Transaction of
Business) Rules, 1976 shall mutatis
mutandis apply for regulating the intervals and time and place at
which meetings of the State Board or any committee constituted by the Board under
section 11 are to be held and the procedure to be followed at such meetings
including the quorum necessary for the transaction of business thereat.
Rule 4. Manner and purposes for temporary association.?
The manner in which and the purposes for which a
person may be associated by the State Board under section 12 shall be such as
are specified in the Punjab State Board for the Prevention and Control of Water
Pollution Rules, 1977, as amended from time to time.
Rule 5. Powers and duties of the Chairman and Member-Secretary.?
The powers and duties of the Chairman and the
Member Secretary shall be such as are specified for the Chairman and the
Member-Secretary of the Board in the Punjab State Board for the Prevention and
Control of Water Pollution Rules, 1977, as amended from time to time.
Rule 6. Conditions for appointment of Consultants.?
The conditions subject to which, the State Board
may appoint a consultant under sub-section (5) of section 14 shall be such as
are specified for the appointment of a consultant by the Board in the Punjab
State Board for the Prevention and Control of Water Pollution Rules, 1977, as
amended from time to time.
[1][Rule 7. Air Pollution Control Area and manner of declaration of such area.?
(1)
The areas
bounded by the respective boundaries of the industries specified in the
Schedule appended to the Act and located within the State of Punjab and hereby
declared as air pollution control areas under sub-section (1) of section 19 of
the Act.
(2)
In addition
to the areas declared as air pollution control areas under sub-rule (1), the
State Government may, by notification, declare any other area to be pollution
control area if, on the recommendations of the Board, it is satisfied that the
status of the air quality of the area is such that it is necessary to control
air pollution in that area under and in accordance with the provisions of the
Act.]
Rule 8. Application for consent.?
(1)
An application for obtaining the consent of the State Board as required
under section 21 for operating than industrial plant, for the purpose of any
industry specified in the Schedule appended to the Act, in an air pollution
control area declared as such under section 19 shall be made to the State Board
in Form 1:
Provided that where any person immediately before
the declaration of any area as air pollution control area operates in such area
any such industrial plant, he shall make such application in the specified form
within a period of three months from the date of such declaration.
(2)
The applications made under sub-rule (1) for industries mentioned under
column 1 of the table given shall be accompanied by the amount of consent fee
as specified under column 2 thereof against the corresponding entry of the
aforesaid column -
Industries having capital investment in rupees
Consent fee in rupees
|
(1) Not exceeding five lakhs.
|
250
|
|
(2) Exceeding five lakhs but not ten lakhs.
|
500
|
|
(3) Exceeding ten lakhs not exceeding fifty lakhs.
|
1,000
|
|
(4) Exceeding fifty lakhs but not exceeding one crore.
|
2,000
|
|
(5) Exceeding one crore.
|
5,000
|
Note:- In this rule, the expression "Investment", means the
amount of capital investment in an Industry on capital works including land,
building, machinery and equipments.
(3)
Any application not accompanied by the fees as specified in sub-rule
(2), shall not be entertained by the Board.
(4)
The aforesaid fees for the grant of consent shall be paid through Bank
Drafts drawn in favour of the State Board.
Rule 9. Procedure for making enquiry into application for consent.?
(1)
On receipt of an application for consent under rule 9, the State Board
may depute any of its officers accompanied by as many assistants as may be
necessary to visit and inspect the place or premises under the control of the
applicant or the occupier to which such application relates for the purpose of
verifying the correctness or otherwise of the particulars furnished in the
application or for obtaining such further particulars or information as such
officer may consider necessary. Such Officer may, for that purpose, inspect any
place or premises where emission from the chimney or fugitive emissions from
any location within the premises of the industry as also any control devices
installed in the said premises. Such Officers may for that purpose, inspect any
place or premises under the control of the applicant or occupier, and may
require the applicant to furnish to him any plans, specifications or other data
relating to control equipment or systems or any part thereof that he considers
necessary.
(2)
Such Officers shall, before visiting any premises of the applicant for
the purpose of inspection under sub-rule (1), give notice to the applicant of
his intention to do so in Form 2 and on the specified date of inspection the
applicant shall furnish to such officer all information and provide all
facilities to conduct the said inspection.
(3)
An officer of the Board may, before or after carrying out an inspection
under sub-rule (1) require the applicant to furnish to him orally or in writing
such additional information or clarification, or to furnish such documents as
he may consider necessary for the purpose of investigation of the application
and may for that purpose summon the applicant or his authorised agent.
Rule 10. Authorities to whom information under section 23 is to be furnished.?
The information under sub-section (1) of section 23
shall be furnished to the State Board and also to the following authorities -
(i)
Director of
Industries, Punjab.
(ii)
Environmental
Engineer of the Regional Office of the Board, under whose jurisdiction the air
pollution control area falls.
Rule 11. Manner of taking samples of air or emission.?
(1)
The occupier of the premises shall provide portholes and platforms
conveniently located for easy access to potholes and all other necessary facilities
for taking samples of air or emission from any chimney, flue, or duct, or any
other outlets.
(2)
(a) The samples of air for gaseous emission shall be taken either into
an absorbing solution and/or in a suitable container.
(b) The samples of air for particular matter shall be taken
isokinetically.
Rule 12. Forms of notices and reports.?
(1)
A notice under sub-section (3) of section 26 shall be in Form 3.
(2)
The State Board Analyst shall submit a report of the sample analysed by
him under sub-section (1) of section 27 in triplicate to the State Board in
Form 4.
(3)
The Government Analyst shall submit a report of the sample analysed by
him under sub-section (3) of section 27 in triplicate to the State Board in
Form 5.
Rule 13. Functions of the State Air Laboratory.?
The functions of the State Air Laboratory shall be
to analyse or test the samples of air or emission, submitted to it under
section 26 by the Board or any officer empowered by the State Board in this
behalf and to communicate to the State Board or such officer, as the case may
be the result of such analysis or tests.
Rule 14. Procedure for submission of samples for report of State Air Laboratory and fees.?
The procedure for the submission of the samples of
air or emission for analysis or test to the State Air Laboratory shall be in
accordance with section 26.
Rule 15. Qualifications for appointment as Government Analyst and State Board Analyst.?
A person shall not be qualified for appointment as
Government Analyst or State Board Analyst unless he possesses B. Sc. degree in
Chemistry, Bio Chemistry, Micro Biology, Chemical Engineering or Bio-Chemical
Engineering from a recognised university with at least three years' experience
of research in the filed of water and waste water or stack emission and ambient
air a laboratory set up for such purposes.
Rule 16. Manner of appeal under sub-section (3) of section 31.?
(1)
Every appeal against an order passed by the Board under the Act shall be
filed by the aggrieved person (hereinafter referred to as the appellant) in the
following manner.
(i)
The Appeal
shall be in Form 6.
(ii)
Every appeal
shall be made separately in the name of the appellant and no joint appeal made
on behalf of more than one party shall be entertained by the Appellate Authority.
(iii)
(a) Every
appeal shall -
(i)
be in
writing;
(ii)
specify the
name and address of the applicant and the date of the order appealed against;
(iii)
specify the
date on which the order appealed against was communicated to the appellant;
(iv)
contain a
clear statement of facts of the case and grounds relied upon by the appellant
in support of the appeal;
(v)
state
precisely the relief prayed for; and
(vi)
be signed by
the appellant or his agent duly authority by the appellant in writing, in this
behalf.
(b) Every appeal shall be accompanied by -
(i)
a certified
copy of the order against which appeal is made;
(ii)
a copy of
the application made under rule 10, if any;
(iii)
any such
other document relating to the appeal; and
(iv)
a
satisfactory proof of the payment of the fees specified under sub-rule.
(v)
A fee of Rs.
150 for every appeal under this rule shall be deposited in the office of the
Appellate Authority and an authenticated copy of the receipt obtained thereof.
(vi)
Every
Memorandum of appeal shall be submitted in quadruplicate and shall either be
presented to the Appellate Authority by the appellant or his authorised agent
in person or sent to such authority by registered post. When the Memorandum of
appeal is presented by an agent duly authorised by the appellant it shall be
accompanied by a letter of authority written on a stamped paper of the value as
required by law.
(vii)
The
Memorandum of appeal not presented in accordance with the procedure specified
in this rule and not accompanied by the proof of payment of the fees specified
therefor shall not be entertained by the Appellate Authority.
(viii)
On receipt
of the Memorandum of appeal the Appellate Authority shall endorse thereon the
date of its presentation or receipt by post and the name of the appellant or
his duly authorised agent presenting it.
Rule 17. Procedure to be followed by the Appellate Authority in dealing with and disposal or the Appeal.?
(1)
The Appeal Authority shall, as soon as may be, after the Memorandum of
Appeal is filed before it fix a date for hearing of the appeal and give
intimation of the same to appellant and the Member-Secretary in Form 7. While
giving such intimation to the Member Secretary, a copy of the Memorandum of
appeal together with its enclosures shall also be sent to the Member-Secretary
and he shall be called upon to send to the Appellate Authority all the relevant
records connected with the matter relating to the appeal.
(2)
Where the material on record is sufficient to enable the Appeal
Authority to come to a definite decision, it may take an additional evidence
and call for such further material from the appellant or the Member-Secretary
as it deems fit. Such material shall from part or the record only after the
party other than that from whom such record has been received, has been given
an opportunity to peruse such record.
(3)
Where on the date fixed for hearing or any date to which the hearing of
the appeal may be adjourned, the appellant or his duly authorised agent does
not appear when the appeal is called for hearing, the appeal shall be liable to
be dismissed.
(4)
Where an appeal is dismissed under sub-rule (3) the appellant may,
within thirty days from the dismissal of the appeal, apply to the Appellate
Authority for the restoration of the appeal and if it is shown to the
satisfaction of the Appellate Authority that the appellant had not received
intimation of the date of hearing of the appeal or was prevented by any cause
sufficient, in the opinion of the Appellate Authority, from appearing when the
appeal was called for hearing the Appellate Authority may restore the appeal on
such terms as it thinks fit.
(5)
The order passed by the Appellate Authority on the appeal shall be in
writing and shall state clearly the points before it for determination, the
decision thereon and the reasons for the decision.
(6)
A copy of the order passed in appeal shall be supplied by the Appellate
Authority free of cost to the appellant and a copy thereof shall also be sent
to the Member Secretary.
Rule 18. The Form the Budget Estimates, annual reports and accounts of the State Board.?
The Punjab State Board for the Prevention and
Control of Water Pollution Rules, 1977 shall mutatis mutandis apply for the preparation and submission
of Budget Estimates, annual reports and accounts of the Board.
Rule 19. Register to be maintained.?
The register to be maintained under section 51 by
the State Board shall be in Form 8.
Form 1
[See rule
8]
To be submitted in triplicate
(Application for consent to operate
an industrial plant under section 21 of the Air (Prevention and Control of
Pollution) Act, 1981.
From
To
The Member-Secretary,
Punjab State Board for the Prevention and Control
of Air Pollution.
11-A, The Mall,
Patiala.
Sir,
I/We hereby apply for consent under section 21 of
the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of
1981) to make emission from Industrial Plant owned _______________ for a period
upto ________
2. The Annexures/Appendices, other particulars and
plans are attached herewith in triplicate.
3. I/We further declare that the information
furnished in the Annexure/Appendices, and plans is correct to the best of
may/our knowledge.
4. I/We hereby submit that in case of a change
either of the point or the quantity of emission or of its quality a fresh
application for consent shall be made and until such consent is granted, no
change shall be made.
5. I/We hereby agree to submit to the Board,
application for renewal of Consent one month in advance of the date of expiry
of the consented period for emission, or to be continued thereafter.
I/We undertake to furnish any other information
within one month of its being called for by the Board.
Yours faithfully,
Signature _______________
_______________________
Name and Address of the applicant _____________
Accompaniments:
(i)
Index/site
plan;
(ii)
Topographical
map;
(iii)
Detailed
layout plan of different processes and point sources of emissions and position
of stacks and chimneys;
(iv)
Process flow
sheet;
(v)
Latest
analysis report;
(vi)
Details of
air pollution control devices provided or proposed to be provided;
(vii)
Ambient air
quality report, if available;
(viii)
Draft No.
___________ dated __________ for Rs. __________ Drawn on Drawn on ___________
as consent fee.
Annexure to Form 1
Chimney Existing/New/Altered.
Note :- Any applicant knowingly giving incorrect information or suppressing
any information pertaining thereto shall be liable to any action under the
previsions of the Act.
While filling this Annexure the applicant shall for such of the items
not pertaining to his activity, state "Not applicable" against the
relevant one and not leave blank.
1.
(a) Full name of the applicant with address. (Tel. No. _________)
(b) Is the firm registered ?
(c) If yes, give number and date of registration and the authority with
whom registered.
(d) Full address of the registered office.
(e) Name, designations and full addresses of person such as partners,
Managing Director/Director/Manager, etc.
(f) Under which category does the industry fall. Whether
Major/Medium/Small Scale.
2.
Full name of the land/premises/Institute/Factory/Industry/Local body
with address. Tel. No. Telegraphic address.
3.
Give revenue/City Survey No. of the land/premises for which the
application is made. District ___________ Town ____________ Village ___________
City _________ Survey No. ___________ Revenue Survey No. __________ Area in
Hectares ___________.
4.
State month and year in which the plant was actually put into commission
or is proposed to be put in commission.
5.
State the Civil/Military Defence Industrial Estate etc. under whose administrative
Jurisdiction the occupier's industrial plant is situated District Corporation
Municipality Village Panchayat/Cantonment/Defence Department/State
Government/Prohibited Areas.
6.
(a) State whether plant site has been declared as prohibited area. Yes/No.
(b) If yes, state the name of the authority and furnish a certified copy
of the order under which the areas has been declared as prohibited area.
7.
State working season per year of the plant.
Continuous/Batchwise
8.
(a) Number of persons attending the factory per day.
(b) Number of persons residing in the premises.
9.
Indicate the present use of the land in the vicinity (in 5 km. radius)
of the
(i)
Human
settlements of more that 1,000 population. (Specify population and distance
from the plants)
(ii)
Commercial -
(iii)
Industrial -
(iv)
Fisheries -
(v)
Sanctuary/National
Parks/Hills/Mountains -
(vi)
Ancient
Monuments -
10.
Climatelogical and Meteorological Details (if available).
(a)
Indicate the
climatic conditions at the site (e.g. arid, semi-arid, etc.) -
(b)
Rainfall, yearly
average range -
(c)
Temperature,
seasonal ranges -
(d)
Information
on speed and direction of wind -
(e)
Humidity,
solar radiation -
11.
Give list of all materials used in the process in metric tonnes per day.
List of raw material Principal use Amount in metric tonnes per day.
Note: - A process flow diagram must be
included with this statement showing entry and exit points of all raw
materials, intermediate products, by-products and finished products, label
process and control equipment.
12.
Fuel consumption in metric tonnes per day.
|
Coal
|
Oil
|
Wood
|
Natural
Gas
|
Others
(Specify)
|
1.
Daily consumption in tonnes
2.
Calorific value
3.
Ash content percentage
4.
Sulphur content percentage
5.
Other specify
13.
Atmospheric Emission for each stack-
(i)
Stack No.
(ii)
Material of
construction of stack
(iii)
Stack
attached to;
(iv)
Stack
height;
(a)
above the
roof Mts.
(b)
above the
ground level Mts.
(v)
Stack top:
(a)
round or
circular
(b)
Insider
dimensions of at top.
(vi)
Gas quantity
m3. Hr.
(vii)
Flue gas
temp. Co
(viii)
Exist
velocity of the gas - m/sec.
|
(a) Flue
gas Emissions
|
Analysis
of flue gas in mg/m3
|
|
Stack
No.
|
Type of
Fuel
|
Qty. of
Fuel/hr
|
Type of
SO2HC firing
|
CO
|
Particular
|
Other
Specify
|
(b) Process Emissions
|
Quality
of gas m3/hr.
|
SO2
|
CO2
|
CO
|
Nox
|
Analysis
of vent gas in mg/m3
|
Other
Specify
Particulars
|
|
|
|
Hydrocarbons
|
|
|
(c) Particulate analysis (if available)
size-distribution
50% Stack No.
10%
5%
3%
1%
(II) Chemical composition (if available).
14.
Give details of fuel gas sampling arrangements.
15.
Give details of laboratory facilities available for analysis of emission.
16.
Is there sufficient space available for installing air pollution control
equipment ?
17.
Details of air pollution control system
(a)
Existing -
Given detailed, specifications (Collectors, precipitators, scrubbers etc.)
(b)
Proposed
18.
State the total quantity of air handled by ventilation equipment.
Specify size and number of equipments installed or to be installed.
19.
Give the following details -
(a)
Total
investment in the factory and the year of investment.
(b)
The
estimated expenditure for implementation of the scheme to control air
pollution.
(c)
Expenditure
incurred to date and progress achieve (physical) for air pollution control, if
any, and the years/year of investments along with physical progress achieved.
The firm should give details of action taken to date and the expenditure
incurred and the time required for the completion of the scheme.
(d)
Annual
operation and maintenance cost of air pollution control plant, if any.
(e)
Further
action that is being taken by the firm to control air pollution.
20.
Other relevant information, if any
Signature
Name and address of the applicant on behalf of
Name and address of the firm
Explanatory note for filling in the form and the
annexure
The notes are given only for which explanation is
considered desirable.
Form
(1)
Here mention the name of the owner of the land/premises, if other than
the applicant, industry or factory in continuation of legal business as per the
Air (Prevention and Control of Pollution) Act, 1981. If land/premises belongs,
to the Factory/Industry say - self.
Major Industry - More than 2 crore rupees capital.
Medium Industry - 10 lakhs to 2 crore rupees.
Small Scale Industry - Less 10 lakh rupees.
(2)
Here mention the date upto which the consent is sought for.
Annexure to Form
Existing means that which is in operation at the
time of applying for the consent.
New means that which will be brought into operation
in future.
Altered means that which has been modified due to
change in quantity and/or quality of emission, arrangement and or point of emission
etc.
Item No. 1 - Here give the name of the person who is
authorised by the Industry/Institution/Factory/Local Bodies to transact their
legal business.
Item No. 2 - Here give the registered name of the
Industry/Institution/Factory/Local Bodies etc. under which the business is
carried out.
Item No. 6 - Applicable to only those areas which are
prohibited areas such as the ordnance factories, Mint, etc.
Item No. 10 (3) - Here state the temperature in 00c in
summer, winter monsoon and post-monsoon seasons.
(d) Here state the seasonal average wind direction and speed in and
around the site of the plant. The above information can be had from
representative of Meteorological Centre.
Item No. 13 - Analysis of the flue gas emissions, process
emission and particulate analysis should be done for each stack emissions.
Wherever stacks are not provided the shop floor specific pollutants
concentration should be reported.
Chemical Analysis of the particulate matter in the
emission should be furnished giving details such as organic metals, metals,
non-metals, radioactive substances, asbestos, silicates etc.
Item No. 17 - Here state the detailed specifications of
control system used or proposed to be used with efficiency. Also furnish the
layout of the control system with dimensions.
Item No. 19 - Here state the total quantity of
ventilation air handled by equipments by such roof extractors, Evaporative
coolers etc.
Form 2
[See
sub-rule (2) or rule 9]
Notice of Inspection
From
To
No_________date________
Take notice that for the purpose of inquiry under
sub-section (3) of Section 21 of the Air (Prevention and Control of Pollution)
Act, 1981, the following officers of the Board namely -
And the persons authorised by the Board to assist
them shall inspect -
Any systems of your industrial plant.
Any other parts thereof or pertaining thereto under
management/control of date (a)_______between__________hours when all facilities
requested by them for such inspection should be made available to them on the
site. Take Notice that refusal or denial to above stated demand made under the
functions of the Board shall amount to obstruction punishable under sub-section
(1) of Section 37 of the aforesaid Act.
CC : to By order of the Board
Member-Secretary
Form 3
[See
sub-rule (1) of rule 12]
Notice of Intention to have sample
analysed
To
Take notice that it is intended to have analysed
the sample of air emission from your premises which is being taken today
the_________day of___________19___________from (1)
Name and designation of the person taking the
samples.
(1) Here specify the stack, chimney or any other
emission outlets.
To
Form 4
[See
sub-rule (2) of rule 12]
Report by the Board analyst
?
Report No.___________Dated______________
I hereby certify that I, (1)________State Board
Analyst duly appointed under sub-section (2) of Section 29 of the Air
(Prevention and Control of Pollution Act, 1981), received on the
(ii)_________day of_________19_____from (iii)________________a sample of
_____________for analysis. The sample was in a condition fit for analysis
reported below;
I further certify that I have analysed the
aforementioned sample on (iv)_________and declare the result of the analysis to
be as follows:
(v) The condition of the seals,
fastening and container on receipt was as follows - Signed
this__________day of__________19___
Address_______________State Board
Analyst
To
(i)
Here write the full name of the State Board Analyst.
(ii)
Here write the date of receipt of the sample.
(iii)
Here write the name of the Board or person or body of persons or officer
from whom the sample was received.
(iv)
Here write the date of analysis.
(v)
Here write the details of the analysis and refer to the methods of
analysis. If the space is not adequate the details may be given on a separate
sheet of paper.
Form 5
[See
sub-rule 37 of rule 13]
Report by the Government analyst
Report No.___________ Dated the____________
I hereby certify that I, (1)_________Government
Analyst duly appointed under sub-section (1) of Section 29 of the Air
(Prevention and Control of Pollution) Act, 1981, received on the
(II)_________day of________19_____from (III)__________a sample of_________for
analysis. The sample was in a condition fit for analysis recorded below.
I further verify that I have analysed the
aforementioned sample, on (IV)______and declare the result of the analysis to
be as follows -
(V) the condition of the seals,
fastening and container on receipt was as follows -
Singed this_______day of_________19___
Address____________Government analyst
To
(i)
Here write the full name of the Government analyst.
(ii)
Here write the date of receipt of the sample.
(iii)
Here write the name of the Board or person or body of persons or officer
from whom the sample was received.
(iv)
Here write the date of analysis.
(v)
Here write the details of the analysis and refer to the methods of
analysis. If the space is not adequate the details may be given on a separate
sheet of paper.
Form 6
[See
sub-rule (1) of rule 16]
Form of appeal under Section 31 of
the Air (Prevention and Control of Pollution) Act, 1981.
Before (Here mention the name and designation of
the authority)-
Appellate Authority constituted under Section 31 of
the Air (Prevention and Control of Pollution Act, 1981 (14 of 1981).
Shri___________________________(Nature of
Appellant)
vs.
The Punjab State Board for the Prevention and
Control of Air Pollution______(Respondent)
The appeal of Shri___________
Address__________
Distt.___________
against the order_______dated_______passed by the
Punjab State Board for the (Prevention and Control of Air Pollution) under the
Air (Prevention and Control of Pollution) Act, 1981 shows as follows -
(1)
Under Section 21 of the Air (Prevention and Control of Pollution) Act,
1981 (14 of 1981) the appellant has been granted consent subject to the
condition mentioned in the consent order in respect of the____________
Company/Corporation/Municipality/Notified Area Committee etc. noted below-
(a)
Name of plant/company/corporation/municipality/notified
area committee:
(b)
Place:
(c)
Ward No.:
(d)
Name of the
street : and
(e)
District.
A copy of the consent order in question is attached
hereto.
(2)
The facts of the case are as under -
(here briefly mention the facts of the case).
(3)
The grounds on which the appellant relies for the purpose of this appeal
are as below-
(here mention the grounds on which appeal is made).
(4)
In the light of what is stated above, the appellant respectfully Prayeth
that
(a)
the
unreasonable condition(s)_______imposed should be treated as annulled or should
be substituted for such other condition(s) if appears to be reasonable.
OR
(b)
the
unreasonable condition(s)_______should be varied in the following manner (here
mention the manner in which the condition(s) objected).
An amount of Rs.____________an fee for this appeal
has been paid, vide receipt No.___________dated___________-as authenticated
copy of which is attached in proof of payment.
Signature of the Appellant
(Name in block letters)
Dated________________Occupation________________Address______________
Verification
I___________________________(appellant's name) in
the above Memorandum of appeal/or duly authorised agent do/does hereby declare
that what is stated therein is true to the best of my knowledge and belief and
nothing has been hidden thereunder.
Signature____________
Name (in Block letters)
Date_______Occupation_______Address___________
Form 7
[See
sub-rule (1) of rule 17]
Form of notice
Before (herein mention the name and designation of
the Authority)._________Appellate Authority as constituted under Section 31(1)
of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) by
Shri____________(here mention the name and address of the appellant).
Vs.
The Punjab State Board for the Prevention and
Control of Water Pollution - Respondent.
Whereas Shri____________(here mention the name and
address of the appellant) has filed before this Authority a Memorandum of
appeal against the order_____dated___________passed by the Punjab State Board
for the Prevention and Control of Air Pollution under the Said Act;
And whereas under sub-section (4) of Section 31 of
the Act, this Authority is required to give to the parties an opportunity of being
heard:
Now, therefore, please take notice that this
authority has fixed_______as the date of hearing of the aforesaid appeal. The
hearing shall take place at________ AM/PM on that date in the office of the
Board at Patiala. You are hereby called upon to appeal before this Authority at
the appointed time and your case. Please take notice that failure on your part
to appear on the day of hearing, either in person or through a duly authorised
agent without showing sufficient cause to the satisfactions of this Authority
will make your appeal liable to be dismissed or decided ex parte.
Given under the hand and seal of the Appellate
Authority at ______ This____day__________19_____
(Delete whatever is not applicable).
Form 8
[See rule
19]
The Form of the Register to be
maintained under Section 51 of the Air (Prevention and Control of Pollution)
Act, 1981.
I.
General -
(a)
Consent is
issued to -
(Corporation, Company, Government Agency, Firm etc.)
(b)
Postal
Address.
II.
Location of plant or facilities (Latitude and longitude must be the
nearest of 15 seconds) -
(a)
Nearest
city_________ District_______
(b)
Latitude_________
Longitude________
(c)
Is it
located in air pollution control - Yes/No
If yes, identification operation or process,-
(d)
Name of
operation or process;
(e)
Schedule
identification number;
III.
Consentees classification,- Yes/No
(a)
Proposed;
(b)
Now
operating;
(c)
Modification
of existing emission source
(d)
Location
change
(e)
Ownership
change
(f)
Present
consent order Number,
if any__________
IV.
Implementation Dates, -
(a)
In the case
of proposed industries operation expected to begin
(day)_______(month)_______(year)________
(b)
Air
pollution control equipment and emission to be installed standards achieved by
(day)__________(month)_______(year)_______
V.
Emission Standards,-
|
Emission
source Number (From plot plan)
|
Air
pollutant emitted
|
Emission
rate kg/hour or standard/Sec.
|
|
1
|
2
|
3
|
VI. Consent conditions, if any