The Rajasthan Water (Prevention and Control of
Pollution) Rules, 1975
In exercise of the powers conferred by section 64 of the Water (Prevention and
Control of Pollution) Act, 1974 (6 of 1974) the State Government after
consultation with the State Board for the Prevention and Control of Water
Pollution, hereby makes the following rules, namely:-
CHAPTER
I
Preliminary
Rule - 1. Short title & commencement.?
(1)
These Rules may be called the Rajasthan Water
(Prevention and Control of Pollution) Rules, 1975.
(2)
They shall come into force on the date of their
publication in the Official Gazette.
Rule - 2. Definitions.?
(a)
'Act' means the Water (Prevention and Control of
Pollution) Act, 1974 (6 of 1974).
(b)
['Board or State Board'] means
the [Rajasthan State Pollution Control Board].
(c)
'Chairman' means the Chairman of the State Board.
(d)
'State Board Laboratory' means a Laboratory
established or recognised as such under sub-section (2) of section 17.
(e)
'State Water Laboratory' means a Laboratory
established or specified as such under sub-section (1) of section 52.
(f)
'Form' means a Form set out in Schedule I.
(g)
'Member' means a Member of the State Board and
includes the Chairman thereof.
(h)
'Member-Secretary' means the Member-Secretary of
the State Board.
(i)
'Schedule' means a Schedule appended to these
Rules.
(j)
'Section' means a Section of the Act.
(k)
'Year' means a Financial Year commencing on the
first day of April.
CHAPTER
II
Terms and
Conditions of Service of the members of the Board and of its Committees
Rule - 3. Salary, allowances & other conditions of service of the Chairman.?
Salary, allowances and other terms and
conditions of service of the Chairman shall be such as may be specified by the
Government of Rajasthan from time to time.
Rule - 4. Salary allowances & other conditions of service of member Secretary.?
Salary allowances and other terms and
conditions of service of the Member-Secretary shall be such as may be specified
by the Government of Rajasthan from time to time.
Rule - 5. Salary allowances & other conditions of service of Board & its committee.?
(1)
Non-official Members of the Board or any of its
Committees residing in Jaipur shall be paid sitting allowance (fee)
of [Rs. 150/-] and conveyance charges of [Rs. 50/- for each side
of the journey for] the actual meeting of the Board or any of its
Committees.
(2)
Non-official Members of the Board or any of its
Committees not resident in Jaipur shall be paid Travelling Allowance as
admissible to an Officer of the category 'A' under Travelling Allowance Rules
of the State Government subject to the modification that the daily allowance
will be [Rs. 60/-] per day. Such a member shall also be paid in
addition, a sitting allowance of [Rs. 150/-] for each day of the meeting:
Provided that in case of a member of
the Rajasthan Legislative Assembly who is also a Member of the Board or any of
its Committees, the said daily and travelling allowance will be
admissible [x x x] on production of certificate by the Member that he
has not drawn any such allowance for the same journey and halts from any other
Government source.
(3)
The official members who are residing in Jaipur
shall be paid fixed conveyance charge of [Rs. 30/-] for each meeting.
Official members who are not resident in Jaipur shall be paid travelling
allowance admissible to them as per the T.A. Rules of the Government concerned.
CHAPTER
III
Powers and
Duties of the Chairman and Member-Secretary and Appointments of Officers and
Employees
Rule - 6. Power & duties of the Chairman.-
(1)
The Chairman shall have over all control over the
day-to-day activities of the Board.
(2)
The Chairman may undertake tours within Rajasthan
or outside Rajasthan within the territories of India for carrying out the
functions of the Board.]
(3)
Subject to rules, if any, made under sub-section
(3) of section 12, the Chairman shall have full powers in matters
of [appointment], promotion, confirmation, transfer and termination of
services of the officers and employees of the Board.
(4)
The Chairman shall have full powers in the matters
of acceptance of tenders.]
(5)
Subject to over-all sanctioned budget provisions,
the Chairman shall have full powers to administratively approve and sanction
all estimates.
Rule - 7. Creation and abolition of posts.?
(i)
The Board may [within the Sanctioned
budget] create such posts as it considers necessary for the efficient
performance of its functions and may abolish any post, so created:
[Provided that for creation of the
posts above the rank of Environment Engineer or any other post equivalent
thereto the Board shall obtain prior sanction of the State Government.]
(ii)
In emergency, the Chairman may create posts upto
the level of Engineering Subordinate for a short period not exceeding three
months subject to subsequent ratification by the Board.
Rule - 8. Powers, duties of member-Secretary.?
The Member-Secretary shall be
subordinate to the Chairman and shall subject to the control of the Chairman
exercise the following powers, namely:-
(1)
The Member-Secretary shall be incharge of all the
confidential papers of the Board and shall be responsible for preserving them.
(2)
The Member-Secretary shall produce such papers
whenever so directed by the Chairman or by the Board.
(3)
The Member-Secretary shall make available to any
member of the Board for his perusal, any record of the Board, with the prior
approval of the Chairman.
(4)
The Member-Secretary shall be entitled to call for
the services of any officer or employee of the Board, and files, papers and
documents for study from any Department of the Board, as also to carry out
inspection of any department at any time including checking of accounts,
vouchers bills and other records and stores pertaining to the Board or Regional
Offices thereunder.
(5)
The Member-Secretary may withhold any payment:
Provided that as soon as may be after
such withholding of payment the matter shall be placed before the Board for its
approval.
(6)
The Member-Secretary shall make all arrangements
for holding meetings of the Board and meetings of the Committees constituted by
the Board.
(7)
All orders, or instructions to be issued by the
Board shall be under the signatures of the Member-Secretary or of any other
officer authorised in this behalf by the Chairman.
(8)
[xxx]
(9)
The Member-Secretary shall write and maintain
confidential reports of all Officers of the Board and shall get them
countersigned by the Chairman.
(10)
[xxx]
(11)
(i) The Member-Secretary shall sanction the Annual
Increments of all Officers of the Board, provided that the increments of
Officers shall be with held only with the approval of the Chairman.
[(ii) The Annual Increments of other
employees of the Board not referred to in clause (i) shall be sanctioned by the
Officers authorised in this behalf by the Member-Secretary provided that the
increments shall be withheld only with the approval of the Member-Secretary.]
(12)
The Member-Secretary shall exercise such other
powers and perform other functions as may be delegated to him from time to time
either by Board or by the Chairman.
CHAPTER
IV
Temporary
Association of Persons with State Board
Rule - 9. Manner and purpose of association of persons with State Board.-
The State Board may invite any person,
whose assistance or advise it considers useful to obtain in performing any of
its functions to participate in the deliberations of any of its meetings. The
travelling allowance to the person associated will be allowed as per Board
Rules provided in rule 5.
CHAPTER
V
Rule - 10. Appointment of consulting Engineer.?
For the purpose of assisting the Board
in the performance of its functions the Board may appoint a Consulting Engineer
to the Board for a specified period not exceeding four months:
Provided that the Board, may with the
prior approval of the State Government extend the period of the appointment
from time to time:
Provided further that if at the time of
the initial appointment the Board had reason to believe that the services of
the Consulting Engineer would be required for a period of more than four
months, the State Board shall not make the appointment without the prior
approval of the State Government.
Rule - 11. Power to terminate Appointment.?
Notwithstanding the appointment of a
Consulting Engineer for a specified period under rule 10 the State Board shall
have the right to terminate the services of the Consulting Engineer before the
expiry of the specified period, if in the opinion of the Board the Consulting
Engineer is not discharging his duties properly or to the satisfaction of the
Board or such a course of action is necessary in the public interest.
Rule - 12. Emoluments of the consulting Engineer.?
The Board may pay the Consulting
Engineer suitable employments or fees depending on the nature of work and
qualifications and experience of the Consulting Engineer:
Provided that the Board shall not
appoint any person as Consulting Engineer without the prior approval of the
State Government, if the emoluments or fees payable to him exceed Rupees two
thousand per month.
Rule - 13. Tours by consulting Engineer.?
The Consulting Engineer may undertake
tours within the country for the performance of the duties entrusted to him by
the Board and in respect of such tours he shall be entitled to travelling and
daily allowances as may be [specified] by the State Board. He shall,
however, get the prior approval of the Member-Secretary to his tour programme.
Rule - 14. Consulting Engineer not to disclose information.?
The Consulting Engineer shall not
disclose any information either given by the Board or obtained during the
performance of the duties assigned to him either from the Board or otherwise to
any person other than the Board without the written permission of the Board.
Rule - 15. Duties & functions of Consulting Engineer.?
The Consulting Engineer shall discharge
such duties and perform such functions as assigned to him by the Board and it
will be his duty to advice the Board on all technical matters referred to him
by the Board.
CHAPTER
VI
Budget of the
State Board
Rule - 16. Form of Budget Estimates.?
(1)
The Budget in respect of the year next ensuing
showing the estimated receipts and expenditure of the Board shall be prepared
in Forms I, II, III and IV and forwarded to the State Government.
(2)
The estimated receipts and expenditure shall be
accompanied by the budget, estimates for the current year.
(3)
The Budget shall as far as may be based on the
account heads specified in Schedule-II.
Rule - 17. Submission of Budget Estimates to the Board.?
(1)
The Budget Estimate as compiled in accordance with
rule 16 shall be placed by the Member-Secretary before the Board [before
31st December of each year for approval].
(2)
After approval of the budget estimates by the
Board, four copies of the approved budget proposals with copies of schedules
shall be furnished to the State Government forthwith.]
Rule - 18. Estimates of Establishments, Expenditure & fixed Recurring Expenditure.?
(1)
The estimates of expenditure on fixed establishment
as fixed monthly recurring charges on account of rent, allowance, etc., shall
provide for the gross sanctioned pay without deductions of any kind.
(2)
To the estimates referred to in sub-rule (1) shall
be added a suitable provision for leave salary based on past experience with
due regard to the intention of the member of the staff in regard to leave so
far as the same can be ascertained.
(3)
If experience indicates that the total provision
for fixed charges referred to in sub-rules (1) and (2) are not likely to be
fully utilised, a suitable lump sum deduction shall be made from the total
amount estimated.
Rule - 19. Re-appropriation & Emergent Expenditure.?
No expenditure which is not covered by
a provision in sanctioned budget estimates, or which is likely to be in excess
over the amount provided under any head shall be incurred by the Board without
provision being made by re-appropriation from some other head under which
savings are firmly established and available.
Rule - 20. Power to incur Expenditure.?
Till the Board frames its own rules,
the State Board shall incur expenditure out of the funds received by it in
accordance with the General Financial and Accounts Rules of the State
Government and other instructions issued by the Government from time to time.
Rule - 21. Operation of fund of the State Board.?
The fund of the
Board shall be operated by the Member Secretary of the Board or by any other officer of the Board
who may be so empowered, subject to such conditions as may be laid down, by the
State Board.]
CHAPTER
VII
Annual
Report of the State Board
Rule - 22. Form of Annual Report.?
The annual report in respect of the
year last ended giving a true and full account of the activities of the State
Board during the previous financial year shall contain the particulars
specified in the Schedule III and shall be submitted to the State Government
by [the 30th of September each year].
CHAPTER
VIII
Account of
the State Board
Rule - 23. Form & annual statements of Accounts of the State Board.?
The annual Statement of Accounts of the
State Board shall be in Forms V to IX.
CHAPTER
IX
Report of
State Board Analyst
Rule - 24. Form of report of State Board analyst.?
When a sample of any water, sewage or
trade effluent has been sent for analysis to a Laboratory established or
recognised by the Board, the Board analyst appointed under sub-section (3) of
Section 53 shall analyse the sample and submit to the Board a report in
triplicate in Form X of the result of such analysis.
CHAPTER
X
State Water
Laboratory
Rule - 25. Functions of State Water Laboratory.?
The State Water Laboratory shall cause
to be analysed and samples of water, sewage or trade effluent received by it
from any Officer authorised by the Board for the Board for the purpose, and the
findings shall be recorded in triplicate in Form XI.
Rule - 25A. Qualification for Government or State Board Analyst.?
?A person shall not be qualified for appointment
or recognised as a Government Analyst or a Board Analyst as the case may be,
under sub-section (2) or sub-section (3) of Section 53 of the Act, unless he is
a:-
(a)
Graduate in science from a recognised University
with five years experience in laboratory, engaged in environmental
investigation, testing or analysis; or
(b)
Post graduate in science or a graduate in
engineering or a graduate in medicine or equivalent with two years experience
in a laboratory, engaged in environmental investigation, testing or analysis;
or
(c)
Post graduate in environmental science from a
recognised University with two years experience in a laboratory engaged in
environmental investigation, testing or analysis.]
Rule - 26. Fees for report.?
The fees for each such report shall be
such as may be notified by the State Government from time to time.
CHAPTER
XI
Powers and
Functions of the Board
Rule - 27. Power to take samples.?
?The Board or any Officer empowered by it in
this behalf shall have power to take for the purpose of analysis samples of
water from any [stream or well or sewer or on land] or samples of
sewage or trade effluent which is passing [from any plant or outlet] or
from over any place into any such [stream or well or sewer or on land].
Rule - 28. Form of Notice.?
A notice under clause (a) of
sub-section (3) of section 21 shall be in Form XII.
Rule - 29. Application for consent.?
(1)
An application for obtaining the
consent of the State Board:-
(a)
For established or taking any steps for
establishing any industry, operation or process or any treatment and disposal
system, or any extension or addition thereto, which is likely to discharge
sewage or trade effluent into a stream or well or sewer or on land under
Section 25 of the Act; or
(b)
For bringing into use any new or altered outlet for
the discharge of sewage or trade effluent into a stream or well or sewer or on
land under Section 25 of the Act; or
(c)
For making any new discharge of sewage or trade
effluent into a stream or well or sewer or on land under Section 25 of the Act
or for continuing the existing discharge of sewage or trade effluent into a
stream or well or sewer or on land, under Section 26 of the Act shall be made
to the State Board in Form No. XIII.
(2)
Such application shall be accompanied
by the fees as prescribed in Schedule IV:
Provided that
where a person who is establishing or carrying on any industry, operation or
process and is generating hazardous waste as defined under the Hazardous Wastes
(Management & Handling and Transboundary Movement) Rules, 2008 and
requiring authorization thereunder, the application for consent shall be
accompanied with a fee equal to one and half times of amount of fee specified
under Schedule IV, other than the hazardous waste covered under category 5.1 of
Schedule I of the Rules of 2008, if the quantity of waste/used spent oil is
<5 KL per annum.
(3)
Where a person, intends to operate an
industry, operation or process or any treatment and disposal system,
application for consent to operate shall be made at least four months prior to
commissioning of an industry fading which an application shall be accompanied
with an additional fee of 50% of the fee as specified in Schedule IV.
(4)
Where a person makes an application for
renewal of consent to operate to it shall be made at least four months prior to
expiry of period of consent to operate, failing which the application shall be
accompanied with an additional fee of 50% of the fee as specified in Schedule
IV.
(5)
Payment of additional fee as specified
in sub-rule (3) and (4) above, shall not preclude the Board to take appropriate
action under the Act.
(6)
For the small/tiny scale industries
under Green category and having investments upto rupees five crores, the
acknowledgement by the State Board, of the receipt of the consent to operate
application form duly filled up and accompanied by the specified fee shall
serve the purpose of consent and such consent shall remain in force till such time,
the unit modifies/ changes its process and or raw material and or product and
or increases production.
(7)
The quarry licenses/STPs (Short Term
Permits) upto one hectare, the acknowledgement by the State Board, of the
receipt of the consent to operate application form duly filled up and
accompanied by the specified fee shall serve the purpose of consent and such
consent shall remain in force till such time, the renewal of lease is due or
production increases:
Provided that
such acknowledgement shall be subject to compliance with EIA Notification, 2006
issued by the Ministry of Environment, Forest and Climate Change, Government of
India, as amended from time to time.
(8)
Where a project proponent intends to
obtain consent to establish or consent to operate expeditiously and has
submitted application from along with all requisite documents and has deposited
double the amount of the fee specified in Schedule IV and is not a defaulter
with the State Board. The application shall be disposed off on merit within seven
working days of the receipt of application.
(9)
The fee shall be paid through Demand
Draft payable in favour of the Member Secretary, Rajasthan State Pollution
Control Board or in the manner specified by the State Board, from time to
time.]
Rule - 30. Power for making inquiry in application for consent.?
(1)
On receipt of an application for consent under
section 25 or section 26 the State Board may depute any of its Officers,
accompanied by as many assistants as may be necessary to visit the premises of
the applicant 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 informations as such Officer may
consider necessary. Such Officer may for that purpose inspect any place where
water or sewerage or trade effluent is discharged by the application or
treatment plants, purification works or disposal system of the applicant and
may require the applicant to furnish to him any plans, specifications and other
data relating to such treatments plants, purification works to disposal systems
or any part thereof that he considers necessary.
(2)
Such Officer shall before visiting any premises of
the applicant for the purpose of inspection under sub-rule (1) above give
notice to the applicant of his intention to do so in Form No. XTV. The
applicant shall furnish to the Officer such necessary information as
legitimately required for the purpose.
(3)
An Officer of the Board may, before or after carrying
out an inspection under sub-rule (1) above require the applicant to furnish to
him in writing such additional information or clarification or to produce
before him documents, as he may consider necessary for the purpose
investigation of the application and may for that purpose summon the applicant
or his authorised agent to the Officer of the State Board.
Rule - 30A. Directions.?
(1)
Any direction issued under Section
33,-A shall be in Writing.
(2)
The direction shall specify the nature
of action to be taken and the time within which it shall be complied with by
the person, officer or the authority to whom such direction is given.
(3)
The person, officer or authority to
whom any direction is sought to be issued, shall be granted an opportunity of
being heard:
Provided that
where the State Board is of the opinion that in view of the likelihood of a
grave injury to the environment, it is not expedient to provide an opportunity
of being heard, it may for reasons to be , recorded in writing, issue direction
without providing such an opportunity.
(4)
Where the direction is for the stoppage
or regulation of electricity or water or any other service affecting the
carrying on of any industry, operation or process, a copy of the direction
shall also be endorsed to the occupier of the industry, operation or process.
Rule - 30B. Manner of giving notices.?
(1)
The manner of giving notice under clause (b) of
sub-section (1) of Section 49 shall be as follows, namely:-
(i)
The notice shall be in writing in Form No. XV.
(ii)
The person giving notice may sent it to,-
(a)
The Member Secretary, Rajasthan State Pollution
Control Board, Jaipur, or
(b)
Any other officer authorised by the Board in this
behalf, (iii) Notice shall be sent by registered post with acknowledgement due.
(2)
The period of sixty days mentioned in clause (b) of
sub-section (1) of Section 49 shall be reckoned from the date of its first
receipt by one of the authorities mentioned above.]
CHAPTER
XII
Procedure
for Transaction of Business
Rule - 31. Notice for meetings.?
(1)
Meeting of the Board shall ordinarily be held at
Jaipur on such dates as may be fixed by the Chairman.
(2)
The Chairman shall, upon the written request of not
less than five members of the Board or upon a direction of the State Government
call a special meeting of the Board.
(3)
Seven clear days notice of an ordinary meeting and
three clear days notice of a special meeting specifying the time and place at
which such meeting is to be held and the business to be transacted therein
shall be given by the Member-Secretary to the Members.
(4)
Notice of a meeting may be given to the Members by
delivering the same by messenger or sending it by Registered Post to his last
known place or in such other manner as the Chairman may in the circumstances of
the case thinks fit.
(5)
No members shall be entitled to bring forward for
consideration of the meeting any matter of which he has not given 10 clear days
notice to the Member-Secretary unless the Chairman in his discretion permits
him to do so.
(6)
The State Board may adjourn any meeting from day to
day or any particular day and no such fresh notice shall be required for any
adjourned meeting.
(7)
No proceeding shall be invalidated merely on the
ground that the provision in this relating to notice is not complied with on
account of any technical defect.
Rule - 32. Presiding officer.?
Every meeting shall be presided over by
the Chairman and in his absence by a Chairman for the meeting to be elected by
the Members present from amongst themselves.
Rule - 33. All questions to be decided by majority.?
(1)
All questions at a meeting shall be decided by a
majority of votes of members present, and voting shall be by raising of hands
in favour of the proposal.
(2)
In case of an equality of votes, the Presiding
Officer shall have a second or casting vote.
Rule - 34. Quorum.?
(1)
Five Members shall form the quorum for any meeting.
(2)
If at any time fixed for any meeting or during the
course of any meeting a quorum is not present, the Presiding Officer shall
adjourn the meeting and if quorum is not present on the expiration of fifteen
minutes from such adjournment the Presiding Officer shall adjourn the meeting
to such hour on the following or on some other future date as he may fix.
(3)
No quorum shall be necessary for the adjourned
meeting.
(4)
No matter which had not been on the agenda of the
original meeting shall be discussed at such adjourned meeting.
(5)
No fresh notice shall be required for the adjourned
meeting.
Rule - 35. Minutes.?
(1)
Record shall be kept of the names of members who
attend the meeting and of the proceedings of the meeting in a book to be
maintained for the purpose by the member-Secretary.
(2)
The Minutes of the previous meeting shall be
circulated with the Agenda at the beginning of every succeeding meetings. The
minutes shall be confirmed and signed by the Presiding Officer at such
meeting.]
(3)
The proceeding shall be open to inspection by any
member at the Office of the Board during office hours.
Rule - 36. Maintaining order as meeting.?
The Presiding Officer shall preserve
order at a meeting.
Rule - 37.
[x x x]
Rule - 38. Order of Business.?
(1)
As far as possible at any meeting business shall be
transacted in the order in which it is entered in the Agenda.
(2)
Either at the beginning of the meeting or after the
conclusion of the debate on a motion during the meeting the Presiding Officer
or a Member may suggest a change in the order of business as entered in the
Agenda and if the [majority of members agree] such a change shall
take place.
Rule - 39. Procedure for Transaction of Business of committee constituted by the Board.?
(1)
The time and place of the meeting of the Committee
constituted by the Board under sub-section (1) of section 9 shall be as
specified by the Chairman.
(2)
The quorum for a meeting of a Committee constituted
under sub-section (1) of section 9 shall comprise atleast three members of the
Committee.
(3)
Subject to sub-rule (1) and sub-rule (2), the
meetings of any of the Committees constituted under sub-section (3) of section
9 shall, as far as may be governed by the rules applicable to the meetings of
the Board.
Form
I
[Rajasthan
State Pollution Control Board]
Detailed
Budget Estimates for the year 19.
(See rule
16)
Administration
(Expenditure)
|
Head of Account
|
Actuals for the past three years
|
Sanctioned estimate for the current
year 197
|
|
19
|
19
|
19
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
|
|
Actual of last six months i.e. year
19
|
Actuals of six months current year 19
|
Revised estimate for the next year 19
|
Budget estimate for the next year 19
|
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
Variations between Cols. 5 & 8
|
Variations between Column 8 and 9
|
Explanation for Column 10 and 11
|
|
10
|
11
|
12
|
|
|
|
|
Form
II
[Rajasthan
State Pollution Control Board]
Statement
of details of provision proposed for pay of officers/establishment of the year,
19-19
(See rule 16)
|
Name and Designation
|
Reference to page of estimate for
|
Sanctioned pay of the post
|
Amount of provision for the year at
the rate in Column 3(c)
|
|
Mini. of the due on
(a)
|
Maxi. Person 1st April
(b)
|
Actual pay concerned next year
(c)
|
|
1
|
2
|
3
|
4
|
|
|
|
|
|
|
|
|
Interest falling due within the year
|
Total provisions for the year i.e.
total of column 4 & 5(c)
|
Remarks
|
|
Date of increment
(a)
|
Rate of increment
(b)
|
Amount of increment
(c)
|
|
5
|
6
|
7
|
|
|
|
|
|
Form
III
[Rajasthan
State Pollution Control Board]
Nominal
Roll
(See rule 16)
R.E. 19
B.E. 19
19.
|
Name and designation
|
Pay
|
Dearness allowance
|
City compensatory allowance
|
House rent allowance
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
|
Overtime allowance
|
Children education allowance
|
Leave travel concession
|
Other allowance
|
Total
|
|
6
|
7
|
8
|
9
|
10
|
|
Total
|
|
|
|
|
Form
IV
[Rajasthan
State Pollution Control Board]
Abstract
of Nominal Rolls
(See rule 16)
|
Actual sanctioned strength as on 1st
March, 19
|
|
Particulars of posts
|
|
1
|
|
2
|
|
I.
|
Officers:
|
|
|
(a) Posts filled
|
|
|
(b) Posts vacant
|
|
II.
|
Establishment:
|
|
|
(a) Posts filled
|
|
|
(b) Posts vacant
|
|
III.
|
Class IV:
|
|
|
(a) Posts filled
|
|
|
(b) Posts vacant
|
|
|
Total III -
Class IV
|
|
|
Grand Total I,
II and III
|
|
Sanctioned Budget Grant
|
|
Revised Estimate
|
|
19
|
-19
|
|
19
|
-19
|
|
No. of posts included
|
Pay and Allowances
|
|
No. of posts included
|
Pay and Allowances
|
|
3
|
4
|
|
5
|
6
|
|
|
|
|
|
|
Form
V
[Rajasthan
State Pollution Control Board]
Receipts
and Payments for the year ended
(See rule 23)
|
Previous Year
|
Receipts
|
Previous Year
|
Payments
|
|
1
|
2
|
3
|
4
|
|
*Pending balance..........
|
|
1.
|
Capital expenditure
|
|
|
I.
|
Grants received
|
|
|
(i) Works.........
|
|
|
(a) from Government............
|
|
|
(ii) Fixed assets..........
|
|
|
(b) from other agencies.........
|
|
|
(iii) Other assets..........
|
|
|
II.
|
Fees
|
|
|
(a) Laboratory equipment.
|
|
|
III.
|
Fines & Forfeitures.
|
|
|
(b) Vehicles.
|
|
|
IV.
|
Interest on Investment.
|
|
|
(c) Furniture and fixtures.
|
|
|
V.
|
Miscellaneous receipts.
|
|
|
(d) Scientific instruments and office
appliances.
|
|
|
VI.
|
Miscellaneous advances.
|
|
|
(e) Tools and plants.
|
|
|
VII.
|
Deposits.
|
|
2.
|
Revenue expenditure.......
|
|
|
|
|
|
(A) Administrative................
|
|
|
|
|
|
(i) Pay of Officers................
|
|
|
|
|
|
(ii) Pay of establishment........
|
|
|
|
|
|
(iii) Allowances &
Honoraria................
|
|
|
|
|
|
(iv) Leave salary & pension
contributions..........
|
|
|
|
|
|
(v) Contingent expenditure........
|
|
|
|
|
|
Deduction recoveries.......
|
|
|
|
|
|
(B) (i) Board laboratory.
|
|
|
|
|
|
(ii) Charges to be paid to the
central water laboratory.
|
|
|
|
|
|
(C) Running and maintenance of
vehicles.
|
|
|
|
|
|
(D) Maintenance & repairs.
|
|
|
|
|
|
(i) Building and land drainage
including rents, if any.........
|
|
|
|
|
|
(ii) Works.
|
|
|
|
|
|
(iii) Furniture and fixture.........
|
|
|
|
|
|
(iv) Scientific Instrument &
office appliances................
|
|
|
|
|
|
(v) Tools and plants.
|
|
|
|
|
|
(vi) Temporary works (including
maintenance and repairs)
|
|
|
|
|
|
(E) Fees to consultants &
specialist
|
|
|
|
|
|
(F) Law Charges................
|
|
|
|
|
|
(G) Miscellaneous................
|
|
|
|
|
|
(H) Fees for Audit................
|
|
|
|
|
3.
|
Purchases..........
|
|
|
|
|
4.
|
Miscellaneous.........
|
|
|
|
|
5.
|
Advances.............
|
|
|
|
|
6.
|
Deposits closing balance
|
|
|
|
|
|
|
|
|
Accounts Officer
|
Member Secretary
|
Chairman
|
|
|
|
|
|
|
|
Form
VI
State
Pollution Control Board Annual Statement of Accounts
Income
and Expenditure Account for the year ended 31st March, 19.
(See rule 23)
|
Previous year
|
Expenditure
|
Total of sub-head
|
Total of major head
|
Previous year
|
Income details
|
Total of sub-head
|
Total of major head
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
Rs.
|
Rs.
|
Rs.
|
|
Rs.
|
Rs.
|
Rs.
|
|
Revenue
Expenditure
|
|
|
|
By-
|
|
|
|
|
A-Administrative:
|
|
|
|
(i) Grants Received
|
|
|
|
|
(i) Pay of
Officers
|
|
|
|
(a) From
Government
|
|
|
|
|
(ii) Pay of
establishment
|
|
|
|
(b) From other
agencies
|
|
|
|
|
(iii)
Allowance and Honoraria
|
|
|
|
Total.........
|
|
|
|
|
(iv) Leave
Salary & Pension contributions
|
|
|
|
Less:
|
|
|
|
|
(v) Boards
contribution to the staff Provident Fund
|
|
|
|
Amount utilised for capital
expenditure net grant available for revenue expenditure
|
|
|
|
|
(vi)
Contingent expenditure
|
|
|
|
|
|
|
|
|
Deduct recoveries
|
|
|
|
(ii) Fees
|
|
|
|
|
B-Running expenses of laboratories:
|
|
|
|
(iii) Service rental charges
|
|
|
|
|
(i) Main
Laboratory
|
|
|
|
(iv) Fines and forfeitures
|
|
|
|
|
(ii) Payments
to be made to State Water Laboratory
|
|
|
|
(v) Interest on investments
|
|
|
|
|
C-Running and maintenance of Vehicles
|
|
|
|
(vi) Miscellaneous receipts
|
|
|
|
|
D-Maintenance and Repairs:
|
|
|
|
(vii) Excess of expenditure over
income
|
|
|
|
|
(i) Building
and Land Drainage
|
|
|
|
|
|
|
|
|
(ii) Works
|
|
|
|
Total..........
|
|
|
|
|
(iii)
Furniture and fixtures
|
|
|
|
|
|
|
|
|
(iv)
Scientific instruments and Office appliances
|
|
|
|
|
|
|
|
|
(v) Tools and
plants
|
|
|
|
|
|
|
|
|
E-Temporary works (Including maintenance
and repairs)
|
|
|
|
|
|
|
|
|
F-Fees to Consultants and Specialists
|
|
|
|
|
|
|
|
|
G-Law Charges
|
|
|
|
|
|
|
|
|
H-Depreciations:
|
|
|
|
|
|
|
|
|
(i) Buildings
|
|
|
|
|
|
|
|
|
(ii)
Laboratory equipments
|
|
|
|
|
|
|
|
|
(iii) Vehicles
|
|
|
|
|
|
|
|
|
(iv) Furniture
and Fixtures
|
|
|
|
|
|
|
|
|
(v) Scientific
instruments and Office appliances
|
|
|
|
|
|
|
|
|
(vi) Tools and
plants
|
|
|
|
|
|
|
|
|
I-Miscellaneous:
|
|
|
|
|
|
|
|
|
(i) Write off
losses (as per details in the statement attached)
|
|
|
|
|
|
|
|
|
(ii) Other
miscellaneous expenditure
|
|
|
|
|
|
|
|
|
J-Fees for audit
|
|
|
|
|
|
|
|
|
K-Excess of income over expenditure
|
|
|
|
|
|
|
|
|
Total...............
|
|
|
|
|
|
|
|
|
Accounts Officer
|
Member-Secretary
|
Chairman
|
Form
VII
State
Board For Prevention And Control of Water Pollution Annual Statement of
Accounts
Balance
Sheet as t 31st March, 19 .
(See rule 23)
|
Capital and Liabilities
|
Property and Assets
|
|
Previous year
|
Details
|
Total of sub-head
|
Total of major head
|
Previous year
|
Details
|
Total of sub-head
|
Total of major head
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
A-Capital funds:
|
|
|
|
1. Works-
(As per form )
|
|
|
|
|
(i) Grants
received from Government for Capital expenditure :-
|
|
|
|
2. Fixed assets-
|
|
|
|
|
(a) Amount
utilised up to 31st March, 19 .
|
|
|
|
(a) Value of
land provided by Government (at cost)
|
|
|
|
|
(b) Unutilised
balance on 31st March, 19 .
|
|
|
|
(b)
Buildings:-
|
|
|
|
|
(ii) Grant
from other agencies for capital expenditure:
|
|
|
|
Balance as per last balance sheet
Additions during the year
|
|
|
|
|
(a) Amount
utilised up to 31st March, 19.
|
|
|
|
|
|
|
|
|
(b) Unutilised
balance on 31st March, 19.
|
|
|
|
Total........
|
|
|
|
|
(iii) Value of
land provided by Government (Per contra)
|
|
|
|
Less depreciation during the year
|
|
|
|
|
B-Capital Receipts:
|
|
|
|
Total........
|
|
|
|
|
(i) Deposits
received for works from outside bodies:-
|
|
|
|
3. Other assets:
(As per Form IX)
|
|
|
|
|
(a) Deposits
|
|
|
|
(a) Laboratory
equipments as per last balance sheet
|
|
|
|
|
(b) Less
expenditure
|
|
|
|
|
|
|
|
|
(ii) Other
deposits
|
|
|
|
Additions during the year.
|
|
|
|
|
|
|
|
Total.......
|
|
|
|
|
D-Amount due:
|
|
|
|
Less depreciation during the year
|
|
|
|
|
(i) Purchase
|
|
|
|
|
|
|
|
|
(ii) Other
|
|
|
|
Total........
|
|
|
|
|
E-Excess of income over expenditure:
|
|
|
|
(b) Vehicles
as per last balance sheet
|
|
|
|
|
(i) Up to 31st
March, 19 .
|
|
|
|
Additional during the year.
|
|
|
|
|
(ii) Add for
the year ....
|
|
|
|
Total........
|
|
|
|
|
(iii) Deduct
Excess of Expenditure over income
|
|
|
|
(c) Furniture
& Fixtures as per last balance sheet
|
|
|
|
|
|
|
|
Total........
|
|
|
|
|
|
|
|
Less depreciation during the year.
|
|
|
|
|
|
|
|
Total........
|
|
|
|
|
|
|
|
(d) Scientific
Instruments and office appliances as per last balance sheet
|
|
|
|
|
|
|
|
Total.......
|
|
|
|
|
|
|
|
(e) Tools and
Plants: as per last balance sheet
|
|
|
|
|
|
|
|
Additions during the year.
|
|
|
|
|
|
|
|
Total.......
|
|
|
|
|
|
|
|
Less depreciation during the year.
|
|
|
|
|
|
|
|
Total.......
|
|
|
|
|
|
|
|
4. Sundry Debtors:
|
|
|
|
|
|
|
|
(i) Amounts
due from outside bodies for expenditure incurred
|
|
|
|
|
|
|
|
(ii) Expenditure..........
|
|
|
|
|
|
|
|
Less amount
received.......
|
|
|
|
|
|
|
|
(iii) Other
sundry debtors
|
|
|
|
|
|
|
|
5. Advances:
|
|
|
|
|
|
|
|
(a)
Miscellaneous Advances
|
|
|
|
|
|
|
|
(b) Other
amount recoverable
|
|
|
|
|
|
|
|
Cash:
|
|
|
|
|
|
|
|
(a)
Notice/Short term deposit
|
|
|
|
|
|
|
|
(b) Cash in
hand
|
|
|
|
|
|
|
|
(c) Cash at
bank
|
|
|
|
|
|
|
|
(d) Cash in
transit
|
|
|
|
|
Total
|
|
|
|
Total:
|
|
|
|
|
Accounts Officer
|
Member-Secretary
|
Chairman
|
Form
VIII
[Rajasthan State Pollution Control
Board]
Annual Statement of Accounts
Expenditure
on words as on 31st March, 19 .
(Item
I-Assets of the Balance Sheet)
(See rule
13)
|
S. No.
|
Name of work
|
UP TO 31st MARCH, 19
|
|
Direct expenditure
|
Overhead charges
|
Total expenditure
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
|
|
DURING THE YEAR
|
|
UP TO 31st MARCH, 19
|
|
Direct Expenses
|
Overhead charges
|
Total expenditure
|
Direct expenditure
|
Overhead charges
|
Total expenditure
|
|
6
|
7
|
8
|
|
9
|
10
|
11
|
|
Total
|
|
|
|
|
|
|
|
Accounts Officer
|
Member-Secretary
|
Chairman
|
Form
IX
[Rajasthan
State Pollution Control Board]
Annual
Statement of Accounts
|
Fixed
assets as on 31st March, 19
|
(Item No.
2-Assets of the Balance Sheet)
|
|
Other
assets as on 31st March, 19
|
(Item No.
3-Assets of Balance Sheet)
|
(See rule 23)
|
S. No.
|
Particulars of Assets
|
Balance as on 31st March, 19
|
Additions during the year
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
|
|
|
|
|
|
|
Depreciation during the year
|
Sales or write-off during the year
|
Balance as on 31st March, 19
|
Cumulative Depreciation as on 31st
March, 19
|
|
6
|
7
|
8
|
9
|
|
|
|
|
|
|
Accounts Officer
|
Member-Secretary
|
Chairman
|
Form
X
Report
by the State Board Analyst
(See rule 24)
Report No...............
Dated the............. 19 .
I hereby certify that I, (i)
............ State Board Analyst duly appointed under sub-section (3) of
section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of
1974) 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: -
...............day of........... 19.
(Signature)
State Board Analyst
Address .................
....... .................
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 method of analysis. If the space is not adequate the details may be given
on a separate sheet of paper.
Form
XI
Report
By the Government Analyst
(See rule 25)
Report No...............
Dated the ............ 19 .
I hereby certify that I (i)
.............. Government Analyst duly appointed under sub-section (1) of
section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of
1974) 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 .
(Signature)
Government Analyst
Address .......................
.......................................
.......................................
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 method of analysis. If the space is not adequate the details may be given
on a separate sheet of paper.
Form
XII
[Rajasthan
State Pollution Control Board]
Notice
of Intention to have Sample Analysed
(See rule 28)
To
........................................
.......................................
.......................................
Take notice that it is intended to have
analysed the sample of water/sewage effluent/trade effluent which is being
taken to-day the ............day of.......... 19
...........................................................................................................................................................
...........................................................................................................................................................
...........................................................................................................................................................
Name and Designation of the person who
takes the sample.
(Here specify the stream, well, plant,
vessel or place from where the sample is taken).
To
..............................
..............................
[Form
XIII]
Application for Consent to
Establish/Consent to Operate under section 25/26 of the Water (Prevention and
Control of Pollution) Act, 1974
From:-
.....................
.......................
To,
Member Secretary/Regional Officer,
Rajasthan State Pollution Control Board,
.......................
......................
Sir,
I/We hereby apply for obtaining
|
Consent, in From XIII, under Section
25/26 of the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of
1974) for establishing an industry/operation/process/activity/service or any
treatment and disposal system or for Consent to Operate for bringing into use
or to continue to use any new/altered outlet or for discharge of sewage/trade
effluent or to continue to discharge sewage/trade effluent, or discharge of
sewage/trade effluent on land/premises owned by ........... (Name of
Director/Proprietor/Partner etc.)
|
Part I: General Information
A.
Details of
Industry/Activity/Service/Operation/Process:-
|
1
|
2
|
3
|
|
a.
|
Name of
Industry/Activity/Service/Operation/Process
|
|
|
b.
|
Name and Designation of the Applicant
|
|
|
c.
|
Correspondence Address
Plot No./Khasra No.
Village/Area
Street/locality/City
Tehsil
District
State
Pin Code
Telephone No. (including STD Code)
Mobile No.
E-Mail Address
Fax No.
|
|
|
d.
|
Site Address
Plot No./Khasra No.
Village/Area
Street/Locality/City
Tehsil
District
Pin Code
Telephone No. (including STD Code)
Mobile No.
Fax No.
|
|
|
e.
|
Plot Area/Mining Lease Area
|
|
|
f.
|
Land classification
(a) Industrial or
(b) Commercial, or
(c) Agriculture, or
(d) Residential, or
(e) Other than above
|
|
|
g
|
Whether covered under Aravalli
Notification
|
|
|
h.
|
Whether requiring authorization under
the rules dealing with Hazardous Waste notified under Environment
(Protection) Act, 1986 and quantity of used/ waste oil is > 5 KL
|
|
|
i.
|
Whether covered under EIA
Notification, 2006
|
|
|
j.
|
Gross Built up Area
|
|
|
k.
|
Consent is applied for (Entire
Industry/Activity/Service/Operation/Process or Part thereof- please specify)
|
|
|
l.
|
Category of
Industry/Activity/Service/Operation/Process
|
Red/Orange/Green
|
|
m.
|
Scale of
Industry/Activity/Service/Operation/Process
|
Large/Medium/Small/Tiny/ Other
|
|
n.
|
Status of
Industry/Activity/Service/Operation/Process
|
Proposed/Under
Construction/Operational/Non-Operational
|
|
o.
|
Total Capital Investment (without
depreciation) in Industry/Activity/Service/Operation/Process (as per Project
Report/CA Certificate) for which consent is applied (Rs. in lacs)
|
|
|
p.
|
Date of Commissioning
|
|
|
q.
|
Total number of employees (including
contractual workers) in the Industry/ Activity/ Service/ Operation/ Process
(maximum)
|
|
|
r.
|
Total number of residents in the
colony; if any within the premises of the establishment
|
|
|
s.
|
Installed Capacity of the
Industry/Activity/Service/Operation/Process
|
Name
|
Quantity (with unit)
|
|
t.
|
No. of working days in a year
|
|
|
u.
|
No. of shifts per day
|
|
|
v.
|
Electric connection number and name
|
|
B.
Surrounding Details:-
|
S. No.
|
Which of
the following features exist within 1 km of the site
|
|
|
1.
|
Human Settlement (Village/ City/
Town)
|
|
|
2.
|
Forest Sanctuary/ National Park/
Nallah/ Stream/ River/ Pond/ Dam/ any other water body
|
|
|
3.
|
Industrial area (Specify)
|
|
|
4.
|
Any major industry (Specify)
|
|
Part II: Information related to
Industry/Activity/Service/Operation/Process
(a)
Type of Industry/ Activity/ Service/ Operation/
Process:
(a)
Manufacturing
(b)
Healthcare
(c)
Hospitality
(d)
Project
(e)
Mine
(f)
Any Other (Please Specify)
(b)
Raw Material Details
|
S. No.
|
Name
|
Consumption
(With Unit)
|
Nature
(Solid, Liquid, Gas)
|
Storage
Capacity (With Unit)
|
|
1
|
|
|
|
|
|
2
|
|
|
|
|
|
3
|
|
|
|
|
(c)
Product/ By Product/ Service/Activity details
|
S. No.
|
Name
|
Quantity/Capacity
(With Unit)
|
Product or
By Product or Service
|
Storage Capacity
|
|
1
|
|
|
|
|
|
2
|
|
|
|
|
|
3
|
|
|
|
|
|
4
|
|
|
|
|
(d)
Electric Energy Requirement (Kilo Watt)
|
1.
|
Total
|
|
|
2.
|
In Process
|
|
|
3.
|
In Pollution Control Measure
|
|
(e)
Water Requirement (Kilo liter per Day)
|
1.
|
Total Water Requirement
|
|
|
2.
|
Fresh Water Component
|
|
|
3.
|
Recycle Water Component
|
|
(f)
Water Consumption Details (Kilo liter per Day)
|
S. No.
|
Source of
Water
|
Boiler/Cooling
|
Domestic
|
Industrial
Process
|
Any other
use
|
Total
Consumption
|
Flow
measuring device
|
|
1
|
Surface water
|
|
|
|
|
|
|
|
2
|
Ground water
|
|
|
|
|
|
|
|
3
|
RIICO/ PHED supply
|
|
|
|
|
|
|
|
4
|
Recycled water
|
|
|
|
|
|
|
|
5
|
Any Other (Please specify)
|
|
|
|
|
|
|
|
6
|
Total
|
|
|
|
|
|
|
Part III: Information related to
Effluent Generation, Treatment and Disposal
(a)
Effluent Generation & Disposal Details
|
S. No.
|
Type of
Effluent (Trade/Domestic)
|
Quantity of
Effluent Generated (KLD)
|
Recycled in
the Process/Activity (KLD)
|
Disposed/Discharged
(KLD)
|
Mode of
Disposal
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
1
|
|
|
|
|
|
|
2
|
|
|
|
|
|
|
3
|
|
|
|
|
|
(b)
Number of discharge outlet (s)
(c)
Mode of treatment and disposal
|
Mode
|
Yes/ No
|
Capacity
|
Mode of
conveyance of effluent
|
|
Connected to CETP/Common STP
|
Yes/No
|
|
Open drain/Closed
Conduit/Tankers/Other (Please specify)
|
|
Having own ETP
|
Yes/No.
|
|
Open drain/Closed Conduit/Tankers/
Other (Please specify)
|
|
Having own STP
|
Yes/No.
|
|
Open drain/Closed Conduit/Tankers/
Other (Please specify)
|
(d)
Type of treatment system installed
|
S. No.
|
Type
(Sewage Treatment Plant/ Effluent Treatment Plant)
|
Unit
Operations & Process installed
|
Capacity of
the Treatment System
|
|
1
|
|
|
|
|
2
|
|
|
|
|
3
|
|
|
|
Part IV: Information related to Air
Pollution and Control Systems
(a)
Air Emission Details
|
A. Process
Status
|
|
S. No.
|
Stack attached to process
|
Stack height from ground level (in
meter)
|
Details of Air Pollution Control
Measures
|
Probable pollutants
|
Infrastructural monitoring facility
(Yes/No/Not required)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
B. Flue
gases stacks
|
|
S. No.
|
Stack attached to Plant
|
Fuel
|
Rated fuel consumption (lt/hr,Kg,'hr)
|
Stack height from ground level (in
meter)
|
Details of Air Pollution Control
Measures
|
Probable pollutants
|
Infrastructural monitoring facility (Yes/
No/ Not required)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
C. Fugitive
emission
|
|
S.No.
|
Source
|
Details of Air Pollution Control
Measures
|
Details of Air Pollution Control
Measures
|
|
|
|
|
|
D. Details
of D.G. Sets
|
|
S.No.
|
Rating (KVA/KW)
|
Status fof Acoutic enclousre
|
Height of Stack (in meter)
|
Infracture facilities for stack
emission monitoring (Yes/No/Not required)
|
|
Above roof
|
Above Ground Level
|
|
|
|
|
|
|
Part V: Information related to Solid
Waste:
|
S.No.
|
Source/Process
|
Quantity
|
Mode of storage
|
Mode of disposal
|
Whether covered under the rules
dealing with Hazardous Waste notified under Environment (Protection) Act,
1986
|
|
1
|
|
|
|
|
|
|
2
|
|
|
|
|
|
|
<p
</p
|
|
|
|
|
|
Part VI: Information related to Consent
Fee Deposition
|
S. No.
|
DD/Pay Order No./ECS Transaction
No./Token no./Challan No.
|
Date
|
Bank Name/ e-Mitra/CSC
|
Amount
|
|
1
|
|
|
|
|
|
2
|
|
|
|
|
1.
I/We, hereby declare that the information furnished
above is correct to the best my/ our knowledge
2.
I/We, hereby submit that in case of change, either
of the point of characteristic of discharge or the quantity of discharge or its
quality, a fresh application for consent shall be made and until such consent
is granted no charge shall be made
3.
I/We, understand the State Board and its official
authorized in this behalf by the State Board can make necessary
changes/modification in the data provided by me/us while deciding the
application on the basis of the information provided by me/us.
Date:-
Place
Signature
Name
Designation
Seal
Note:- (i) Consent application must be
accompanied with the fees as specified in the notifications issued by the State
Government time to time.
(ii) Consent fee shall be paid through
Bank Draft payable in favour of the Member Secretary, Rajasthan State Pollution
Control Board or through ESC or through e-Mitra/CSC or Bank Challan or any
other facility as per orders issued by the State Board time to time.
(iii) Documents as per check list as
specified by the State Board shall be submitted along with the application.
(iv) All documents including consent
application form submitted to the State Board shall be signed/attested by the
proprietor/authorized signatory along with seal.
Form
XIV
[Rajasthan
State Pollution Control Board]
Notice
of Inspection
(See rule 31)
|
Chairman
|
Member-Secretary
|
|
Shri
|
Shri.......................
|
|
..............................
|
|
..............................
|
|
No.........................
|
|
Dated....................
|
To:
......................
......................
......................
......................
Take Notice that for the purpose of
enquiry under section 25/26 the following Officers of the State Board, namely:-
(i)
Shri............
(ii)
Shri...........
(iii)
Shri..........
And the persons authorised by the Board
to assist them shall inspect the:-
(a)
Water Works.
(b)
Sewage Works.
(c)
Waste Treatment Plant.
(d)
Factory.
(e)
Disposal system.
(f)
Any other parts thereof or pertaining thereto under
management/control on date(s) .............. between.............. hours when
all facilities requested by them for such inspection should be available to
them on the site. Take notice that refusal or denial to above stated demand
made under the functions of the State Board shall amount to obstruction
punishable under section 42 of the Act.
By Order of the Board,
Member-Secretary
Copy to:
(a)
..........
(b)
..........
(c)
..........
Form XV
(See rule 31)
|
From (1)
|
...............................
...............................
...............................
|
By Regd. Post A.D.
|
To,
..............................
..............................
..............................
Notice under Section 49(1 )(b) of the
Water (Prevention and Control of Pollution) Act, 1974.
Whereas an offence under the Water
(Prevention and Control of Pollution) Act, 1974 has been committed/is being
committed by (2)
I/We hereby give notice of 60 days
under Section 49(1)(b) of the Water (Prevention & Control of Pollution)
Act, 1974 of my/our intention to file a complaint in the Court against
(2)............. for violation of Section(s) of the Water (Prevention and Control
of Pollution) Act, 1974.
In support of my/our notice, I/We are
enclosing the following documents (3) as evidence of proof of violation of the
Water (Prevention and Control of Pollution) Act, 1974.
|
Place: ...................
|
........................
|
|
Date:.....................
|
........................
|
|
(Signature(s))
|
Explanation:-
(1)
In case of the notice is given in the name of a
company, documentary evidence authorising the person to sign the notice on
behalf of the company shall be enclosed to this notice. Company for this
purpose means a Company defined in explanation to Section 47 of the Water
(Prevention and Control of Pollution) Act, 1974.
(2)
Here give the name and address of the alleged
offender. In case of a manufacturing/processing/operating unit, indicate the
name/location/nature of activity, etc.
(3)
Documentary evidence shall include
photographs/Technical reports, health reports of the area etc. for enabling
enquiry into the alleged violation/offence.
[Schedule]
[See Rule 5]
Part I
Fee for
Industries/ Process/ Projects/ Activities other than Mining, Quarrying and
Health Care Facilities (in rupees)
|
S. No.
|
Capital
Investment (in rupees)
|
For Consent
to Establish
|
For Consent
to Operate
|
For
acknowledgment
|
|
Red
|
Orange
|
Green
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
1.
|
Up to 5 Lacs
|
3000
|
2000
|
1000
|
7500
|
1000
|
|
2.
|
More than 5 Lacs Upto 10 lacs
|
4500
|
3000
|
1500
|
12000
|
1500
|
|
3.
|
More than 10 Lacs Upto 25 lacs
|
6000
|
4000
|
2000
|
16500
|
2000
|
|
4.
|
More than 25 Lacs Upto 50 lacs
|
9000
|
6000
|
3000
|
24000
|
3000
|
|
5.
|
More than 50 Lacs Upto 1 Crore
|
15000
|
10000
|
5000
|
28500
|
5000
|
|
6.
|
More than 1 Crore Upto 2 Crores
|
18000
|
12000
|
6000
|
37500
|
6000
|
|
7.
|
More than 2 Crore Upto 5 Crores
|
21000
|
14000
|
7000
|
42000
|
7000
|
|
8.
|
More than 5 Crore Upto 10 Crores
|
24000
|
16000
|
8000
|
48000
|
|
9.
|
More than 10 Crore Upto 25 Crores
|
30000
|
20000
|
10000
|
57000
|
|
10.
|
More than 25 Crore Upto 50 Crores
|
37500
|
25000
|
12500
|
72000
|
|
11.
|
More than 50 Crore
|
Rs. 50000 + Rs. 1000 per Crore or
part thereof, of incremental investment above 50 crores
|
70% of applicable fees for Red
category
|
35% of applicable fees for Red
category
|
Rs. 72000 + Rs. 1500 per Crore or
part thereof, of incremental investment above 50 crore
|
Acknowledgment is not applicable
|
Part-II
A.
Fee for mining and Short
Term Permits (in rupees)
|
S. No.
|
Lease area
of the mines
|
For Consent
to Establish
|
For Consent
to Operate
|
|
Major
|
Minor
|
Major
|
Minor
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
1.
|
Less than 1 Hectare
|
15000
|
8000
|
33000
|
24000
|
|
2.
|
1 Hectare to 5 Hectare
|
17000
|
12000
|
37500
|
33000
|
|
3.
|
Above 5 Hectare
|
17000 + Rs 1000 per incremental
hectare above 5 hectares
|
12000 + Rs 400 per incremental
hectare above hectares
|
90000 + Rs 1500 per incremental
hectare above 5 hectares
|
37500 + Rs 750 per incremental
hectare above 5 hectares
|
B.
Fee for Quarry Licenses
(in rupees)
|
S. No.
|
Lease area
of the mines
|
For Consent
to Establish
|
For Consent
to Operate
|
|
1.
|
Upto 1.0 Heare
|
-
|
2000
|
|
2.
|
More than 1.0 Hectare
|
8000
|
For 1 Year (annual)
|
For 3 Years
|
|
4000
|
11000
|
Schedule ? II
[Rajasthan
State Pollution Control Board]
Budget
& Accounts Head
(See rule 18)
Administration
Head of Accounts (Expenditure)
1.
Salaries
2.
Wages
3.
Travel Expenses
4.
Office Expenses :-
(a)
Furniture
(b)
Postage
(c)
Office Machines/Equipment
(d)
Liveries
(e)
Hot and cold weather charges
(f)
Telephones
(g)
Electricity and Water charges
(h)
Stationery
(i)
Printing
(j)
Staff Car and other vehicles (k) Other items
5.
Fee and Honoraria
6.
Payment for professional and special services
7.
Rents, rates and taxes/royalty
8.
Publications
9.
Advertising sales and Publicity expenses
10.
Grants-in-aid/Contributions/Subsidies
11.
Hospitality Expenses/Sumptuary Allowances etc.
12.
Pensions/Gratuities
13.
Write off/Losses
14.
Suspenses
15.
Expenses in connection with the setting up and
maintenance of the Board Laboratory
16.
Other charges (A residuary head, this will also
include rewards and prizes)
Head of Account (Receipts)
1.
Payment by State Government
2.
Fees
3.
Fines and other receipts
[Schedule - III]
(See rule 22)
Rajasthan
State Pollution Control Board, Jaipur
Annual
report for the Financial Year April 19 to March 31, 19 .
Chapter-1. Introduction.
Chapter-2. Constitution of the Board
including changes therein.
Chapter-3. Meeting of the Board with
major decisions taken therein.
Chapter-4. Committees constituted by
the Board and their activities.
Chapter-5. Monitoring Network for air,
water and soil quality.
Chapter-6. Presents status of
environment, environmental problems and counter measures.
Chapter-7. Environmental Research.
Chapter-8. Environmental Training.
Chapter-9. Environmental Awareness and
public participation.
Chapter-10. Environmental standards
including time schedule for their enforcement.
Chapter-11.1 Prosecution launched and convictions
secured for environmental pollution control.
Chapter-11.2 Directions given for
closure of polluting industrial units.
Chapter-12. Finance and Accounts of the
Board.
Chapter-13. Annual plan of following
year.
Chapter-14. Any other important matter
dealt with by the State Board.
Annexures
1.
Members of the Board
2.
Organisation Chart.
3.
Staff Strength including recruitment.
4.
Publication.
5.
Training Courses/Seminars/Workshops organised or
attended.
6.
Consents to establish industries, operation &
processes issued/refused.
7.
Consents to operate industries operations &
processes issued/refused.
[Schedule IV]
[See Rule 5]
Part I
Fee for
Industries/ Process/ Projects/ Activities other than Mining, Quarrying and
Health Care Facilities (in rupees)
|
S. No.
|
Capital
Investment (in rupees)
|
For Consent
to Establish
|
For Consent
to Operate
|
For
acknowledgment
|
|
Red
|
Orange
|
Green
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
1.
|
Up to 5 Lacs
|
3000
|
2000
|
1000
|
7500
|
1000
|
|
2.
|
More than 5 Lacs Upto 10 lacs
|
4500
|
3000
|
1500
|
12000
|
1500
|
|
3.
|
More than 10 Lacs Upto 25 lacs
|
6000
|
4000
|
2000
|
16500
|
2000
|
|
4.
|
More than 25 Lacs Upto 50 lacs
|
9000
|
6000
|
3000
|
24000
|
3000
|
|
5.
|
More than 50 Lacs Upto 1 Crore
|
15000
|
10000
|
5000
|
28500
|
5000
|
|
6.
|
More than 1 Crore Upto 2 Crores
|
18000
|
12000
|
6000
|
37500
|
6000
|
|
7.
|
More than 2 Crore Upto 5 Crores
|
21000
|
14000
|
7000
|
42000
|
7000
|
|
8.
|
More than 5 Crore Upto 10 Crores
|
24000
|
16000
|
8000
|
48000
|
Acknowledgment is not applicable
|
|
9.
|
More than 10 Crore Upto 25 Crores
|
30000
|
20000
|
10000
|
57000
|
|
10.
|
More than 25 Crore Upto 50 Crores
|
37500
|
25000
|
12500
|
72000
|
|
11.
|
More than 50 Crore
|
Rs. 50000 + Rs. 1000 per Crore or
part thereof, of incremental investment above 50 crores
|
70% of applicable fees for Red
category
|
35% of applicable fees for Red
category
|
Rs. 72000 + Rs. 1500 per Crore or
part thereof, of incremental investment above 50 crore
|
Part-II
A.
Fee for mining and Short
Term Permits (in rupees)
|
S. No.
|
Lease area
of the mines
|
For Consent
to Establish
|
For Consent
to Operate
|
|
Major
|
Minor
|
Major
|
Minor
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
1.
|
Less than 1 Hectare
|
15000
|
8000
|
33000
|
24000
|
|
2.
|
1 Hectare to 5 Hectare
|
17000
|
12000
|
37500
|
33000
|
|
3.
|
Above 5 Hectare
|
17000 + Rs 1000 per incremental
hectare above 5 hectares
|
12000 + Rs 400 per incremental
hectare above hectares
|
90000 + Rs 1500 per incremental hectare
above 5 hectares
|
37500 + Rs 750 per incremental
hectare above 5 hectares
|
B.
Fee for Quarry Licenses
(in rupees)
|
S. No.
|
Lease area
of the mines
|
For Consent
to Establish
|
For Consent
to Operate
|
|
1.
|
Upto 1.0 Heare
|
-
|
2000
|
|
2.
|
More than 1.0 Hectare
|
8000
|
For 1 Year (annual)
|
For 3 Years
|
|
4000
|
11000
|
Part-III
Fee for
Hospital, Health Care Facility and Common Bio-Medical Waste Treatment Facility
(in rupees)
|
S. No.
|
Description
|
Amount in
Rs.
|
|
Consent to
Establish
|
Consent to
Operate
|
|
1.
|
Hospitals, Nursing Homes and Health
Care Establishments upto 10 beds; Non-beded Health Care Facilities (Clinics);
Pathological/ Forensic/ Research Laboratories and Blood Banks; Veterinary
Institutions, Dispensaries and Animal Houses; Drug vendor/ Drug ware house
|
5000/-
|
10000/-
|
|
2.
|
Operator of the Common Bio-Medical
Waste Treatment Facility
|
30,000/-
|
1,00,000/-
|
|
3.
|
Hospitals, Nursing Homes and Health
Care Establishments
|
|
|
|
(i) More than 10 beds and upto 25
beds
|
10000/-
|
20000/-
|
|
(ii) More than 25 beds and upto 50
beds
|
20000/-
|
40000/-
|
|
(iii) More than 50 beds
|
20000/- + Rs. 500/- per incremental
bed above 50 beds
|
40000/- + Rs. 500/- per incremental
bed above 50 beds
|
Part-IV
White
Category
|
S. No.
|
Type of
Unit
|
|
1.
|
Assembly of air coolers/
conditioners, repairing and servicing
|
|
2.
|
Assembly of bicycles, baby carriages
and other small non motorizing vehicles
|
|
3.
|
Bailing (hydraulic press) of waste
papers
|
|
4.
|
Bio fertilizer and bio-pesticides
without using inorganic chemicals
|
|
5.
|
Biscuits trays etc from rolled PVC
sheet (using automatic vacuum forming machines)
|
|
6.
|
Blending and packing of tea
|
|
7.
|
Block making for printing without
foundry (excluding wooden block making)
|
|
8.
|
Chalk making from plaster of Paris
(only casting without boilers etc. (sun drying/ electrical oven)
|
|
9.
|
Compressed oxygen gas from crude
liquid oxygen (without use of any solvents and by maintaining pressure &
temperature only for separation of other gases)
|
|
10.
|
Cotton and woolen hosiers making (Dry
process only without any dying/ washing operation)
|
|
11.
|
Diesel pump, repairing and servicing
(complete mechanical dry process)
|
|
12.
|
Electric lamp (bulb) and CFL
manufacturing by assembling only
|
|
13.
|
Electrical and electronic item
assembling (completely dry process)
|
|
14.
|
Engineering and fabrication units
(dry process without any heat treatment/ metal surface finishing operations/
painting)
|
|
15.
|
Flavoured betel nuts production/
grinding of Spices (completely dry mechanical operations)
|
|
16.
|
Fly ash bricks/ block manufacturing
|
|
17.
|
Fountain pen manufacturing by
assembling only
|
|
18.
|
Glass ampules and vials making from
glass tubes
|
|
19.
|
Glass putty and sealant (by mixing
with machine only)
|
|
20.
|
Ground nut decorticating
|
|
21.
|
Handlooin/ carpet weaving (without
dying and bleaching operation)
|
|
22.
|
Leather cutting and stitching (more
than 10 machine and using motor)
|
|
23.
|
Manufacturing of coir items from
coconut husks
|
|
24.
|
Manufacturing of metal caps
containers etc
|
|
25.
|
Manufacturing of shoe brush and wire
brush
|
|
26.
|
Medical oxygen
|
|
27.
|
Organic and inorganic nutrients (by
physical mixing)
|
|
28.
|
Organic manure (manual mixing)
|
|
29.
|
Packing of powdered milk
|
|
30.
|
Paper pins and u clips
|
|
31.
|
Repairing of electric motors and
generators (dry mechanical process)
|
|
32.
|
Rope (plastic and cotton)
|
|
33.
|
Scientific and mathematical
instrument manufacturing
|
|
34.
|
Solar module non conventional energy
apparatus manufacturing unit
|
|
35.
|
Solar power generation through solar
photovoltaic cell and wind power
|
|
36.
|
Mini hydel power (less than 25 MW)
|
|
37.
|
Surgical and medical products
assembling only (not involving effluent/ emission generating processes)
|
|
38.
|
Flour Mill (Atta Chaki) without
washing
|
|
39.
|
Furniture making units (without
mechanized paint booth, anodizing, pickling, galvanizing, furnace and boiler)
|
|
40.
|
Wax Candles (excluding manufacturing
of wax)
|
|
41.
|
Agarbati making units
|
|
42.
|
Blue potteries
|
|
43.
|
General wire industries like wire
drawing, Barbed wire. Chain links making units (dry process without any heat
treatment/ metal surface finishing operations/ painting)
|
|
44.
|
Gems and jewelry units (without
furnace and metal finishing operations)
|
|
45.
|
Cold Storage
|
|
46.
|
Production of earthen pots, bricks
(using fly ash), kawelu etc. having maximum capacity of three lac numbers per
year, manufactured through Ava-Kajawa process located within a radius of 300
kms. from any coal/ lignite based thermal power plant
|
|
47.
|
Production of earthen pots, bricks,
kawelu etc. having maximum capacity of three lac numbers per year,
manufactured through Ava-Kajawa process located beyond a radius of 300 kms.
from any coal/ lignite based thermal power plant
|
Note. - 1. For Facility as listed at
serial number 1 of Part-III of Schedule, the State Board will issue one time
Consent to Operate.
2. In case of mines, the Consent period
shall be coterminous with the validity of lease subject to maximum period as
per sub-rule (5B) of Rule 5.
3. In case of quarry licenses the
consent to operate will be granted normally for one year but can be granted
upto 3 years on deposition of adequate fees provided Quarry License is valid
for 3 years.
4. In case of mines which apply for
consent to establish/ consent to operate for additional/ enhanced production or
addition of new mineral within the validity period of consent to operate
without any increase in lease area, the applicable fees shall be 20% of the
prescribed fee. In such cases the consent to establish/ consent to operate
shall be validated upto the period of validity of existing consent to operate.
5. In addition to fee mentioned in
Schedule, all industries or processes or projects or activities requiring
Environmental Clearance under the Environment Impact Assessment Notification,
2006, except quarry license, shall pay an additional amount of Rs 25000/- as
onetime fee with the first consent to establish or consent to operate
application, as the case may be.
6. The classification of industries in
Large/ Medium/ Small/ Tiny scale shall be as notified by the Department of
Industries.
7. The State Board shall issue consent
to establish for a period of 5 years. In case Project Proponent requires
extension in validity then a request for the same should be made atleast four
months before the expiry of validity of consent to establish along with reasons
for the same. In case Project Proponent fails to apply for extension four
months before the expiry of validity of consent then fresh consent application
alongwith requisite fees will have to-be submitted for extension in validity of
consent.
8. That in case of quarry licences upto
1.0 hectares, only obtaining of acknowledgment as per sub-rule (6) of Rule 5 is
sufficient subject to compliance of Environment Impact Assessment Notification,
2006, as amended from time to time. The quarry licence holder upto 1.0 hectares
shall not he asked for separate consent to establish and consent to operate.