Applicable
to all industries manufacturing certain products as indicated in the Act. The
Act imposes the standards for emission or discharge of environmental pollutants
and the industries are required to adhere to such standards. (a) To see that the
standards for emission or discharge of environmental pollutants, are within the
limit as prescribed in the Schedule-I to the Rules. (The standards are
specified for 79 product groups) (b) To maintain the
ambient air quality standards as specified in the Schedule III to the Rules.
(Different standards are set for industrial area, commercial area, residential
area and silence zone- for day time and night time). (c) To adhere to
standards for emission or smoke, vapour etc from motor vehicles as specified in
the Schedule IV to the Rules. (d) To furnish
information to the concerned authorities (as specified in Schedule-V) in case
of excess pollution occurred or apprehend to occur, due to accident or other
unforeseen events. (e) To maintain the
emission or discharge of environmental pollutants with in the standards as
specified in Schedule VI in case of industries, operations other than those
listed in the Schedule I referred earlier. (f) In case of any
emission or discharge to maintain the relevant concentration in ambient air as
specified in Schedule VII. (g) To allow the
empowered officer to take samples of air, water, soil or other substances for
the purpose of analysis. (h) Every industry
carrying on an industry, operations or process requiring consent under Section
25 of Water (P & CP) Act, 1974, or under Section 21 of Air (P & CP)
Act, 1981 or both or authorisation under the Hazardous Waste (M &H) Rules
1989 issued under the E (P) Act, 1986 shall submit an Environmental Statement
for the financial year ending the 31st March in Form V to the concerned SPCB on
or before the 30th day of September every year. Failure
to comply with or contravention any provision may attract imprisonment up to 5
years of fine upto Rs. One Lakh or both. Department
of Forest, Ecology and Environment.THE
ENVIRONMENT (PROTECTION) RULES, 1986