(1) These rules may be called the Water (Prevention and Control of Pollution) Rules, 1975.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these rules unless the context otherwise requires:

(a) Act means the Water (Prevention and Control of Pollution) Act, 1974;

(b) Chairman means the Chairman of the Central Board;

(c) Central Board Laboratory means a laboratory established or recognised as such under sub-section (3) of Section 16;

(d) Central Water Laboratory means a laboratory established or specified as such under sub-section (1) of Section 51;

(e) Form means a Form set out in Schedule I;

(f) Member means a Member of the Central Board and includes the Chairman thereof;

(g) Member-Secretary means the Member-Secretary of the Central Board;

(h) Section means a section of the Act;

(i) Schedule means a schedule appended to the rules;

(j) Year means the financial year commencing on the first day of April.

TERMS AND CONDITIONS OF SERVICE OF THE MEMBERS OF THE CENTRAL BOARD AND OF COMMITTEES OF CENTRAL BOARD

1[* * *]

(1) The Member-Secretary shall be paid a monthly pay in the scale of Rs. 2250 125 2500.

2[(2)(a) In addition to the salary specified in sub-rule (1) the Member-Secretary shall be entitled to city compensatory allowance and house rent allowance as admissible to a Central Government servant in terms of Ministry of Finance (Department of Expenditure). O.M. No. 2(3) E. II(B)/64, dated the 27th November, 1965:

Provided that where the Member-Secretary is allotted an accommodation by the Central Government he shall not be entitled to house rent allowance and shall be required to pay ten per cent of the emoluments drawn by him as house rent or licence fee.

(b) In respect of journeys undertaken by the Member-Secretary in connection with his duties as Member-Secretary he shall be entitled to travelling allowance and daily allowance at the rates permissible in the case of a Government officer of equivalent rank under the Supplementary Rules of the Central Government;

(c) The Central Board shall provide to the Member-Secretary, medical facilities as admissible to an officer of the Central Government drawing salary in the scale of Rs. 2250 2500 per mensem.]

(3) Notwithstanding anything contained in sub-rules (1) and (2) where a Government servant is appointed as Member-Secretary, the terms and conditions of his service shall be such as may be specified by the Central Government from time to time.

Non-official members of the Central Board resident in Delhi shall be paid an allowance of rupees [seventy-five]3 per day for each day of the actual meetings of the Central Board.

(2) Non-official members of the Central Board, not resident in Delhi shall be paid an allowance of rupees seventy-five per day (inclusive of daily allowance) for each day of the actual meetings of the Central Board and also travelling allowance at such rate as is admissible to a Grade I Officer of the Central Government:

Provided that in case of a Member of Parliament who is also a member of the Central Board, the said daily and travelling allowance will be admissible when the Parliament is not in session and on production of a certificate by the member that he has not drawn any such allowance for the same journey and halts from any other Government source.

A member of a committee of the Central Board shall be paid in respect of meetings of the committee travelling and daily allowances, if he is a non-official, at the rates specified in Rule 5, as if he were a member of the Central Board and, if he is a Government servant, at the rates, admissible under the relevant rules of the respective Government under whom he is serving.

POWERS AND DUTIES OF THE CHAIRMAN AND MEMBER-SECRETARY AND APPOINTMENTS OF OFFICERS AND EMPLOYEES

The Chairman shall have overall control over the day-to-day activities of the Central Board.

(2)(i) The Chairman may undertake tours within India for carrying out the functions of the Central Board:

Provided that he shall keep the Central Government (Secretary to the Ministry of Works and Housing) and the Central Board, informed of his tours.

(ii) The Chairman may, with the prior approval of the Central Government, visit any country outside India.

4[(3)] In the matter of acceptance to tenders, the Chairman shall have full powers subject to the concurrence of the Central Board:

Provided that no such concurrence is required for the acceptance of tenders upto an amount of rupees one thousand in each case.

5[(4)] Subject to overall sanctioned budget provision, the Chairman shall have full powers to administratively approve and sanction all estimates.

6[(1) The Central Government may create such posts as it considers necessary for the efficient performance of the Central Board and may abolish any post, so created.

(2) All appointments for the posts created under sub-rule (1) shall be made by the Central Board in accordance with the provisions of the Central Pollution Control Board (Method of Recruitment, Terms and Conditions of Service of Officers and other Employees other than Member Secretary) Regulations, 1995 and the Scientific and Technical Group A posts in Central Pollution Control Board Regulations, 2009:

Provided that with respect to a post falling under the pay band 4, no appointment shall be made by the Central Board without the prior approval of the Central Government.]

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 in charge of all the confidential papers of the Board and shall be responsible for preserving them.

(2) The Member-Secretary shall produce such papers wherever so directed by the Chairman or by the Central Board.

(3) The Member-Secretary shall make available to any member of the Central Board, for his perusal, any record of the Board.

(4) The Member-Secretary shall be entitled to call for the services of any officer or employee of the Central 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, 7[and in any case not later than three months] after such withholding of payment the matter shall be placed before the Central Board for its approval.

(6) The Member-Secretary shall make all arrangements for holding meetings of the Central Board and meetings of the Committees constituted by the Central Board.

(7) All orders or instructions to be issued by the Central Board shall be over the signature of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.

(8) The Member-Secretary shall authorise, sanction or pass all payments against allotments made or estimates sanctioned.

(9) The Member-Secretary shall write and maintain confidential reports of all Class I and Class II Officers of the Central Board and shall get them countersigned by the Chairman.

(10) The Member-Secretary shall countersign the confidential reports of all the Class III employees of the Central Board.

(11)(i) The Member-Secretary shall sanction the annual increments of Class I and Class II Officers of the Central Board:

Provided that the increments of Class I and Class II Officers shall be whithheld only with the approval of the Chairman.

(ii) The annual increments of other employees of the Central Board not referred to in clause (i) shall be sanctioned by officers authorised in this behalf by the Member-Secretary.

(12) The Member-Secretary shall have full powers for according technical sanction to all estimates.

(13) The Member-Secretary shall exercise such other powers and perform such other functions as may be delegated to him from time to time either by the Board or by the Chairman.

TEMPORARY ASSOCIATION OF PERSONS WITH CENTRAL BOARD

(1) The Central Board may invite any person, whose assistance or advice it considers useful to obtain in performing any of its functions, to participate in the deliberations of any of its meetings.

(2) If the person associated with the Board under sub-rule (1) happens to be a non-official, resident in Delhi, he shall be entitled to get an allowance of rupees 8[seventy-five] per day for each day of actual meeting of the Central Board in which he is so associated.

(3) If such person is non-resident in Delhi, he shall be entitled to get an allowance of rupees seventy-five per day (inclusive of daily allowance) for each day of actual meeting of the Central Board in which he is so associated and also to travelling allowance at such rates as is admissible to a Grade I Officer of the Central Government.

(4) Notwithstanding anything in sub-rules (2) and (3), if such person is a Government servant or an employee in a Government undertaking he shall be entitled to travelling and daily allowances only at the rates admissible under the relevant rules applicable to him.

CONSULTING ENGINEER

For the purpose of assisting the Central 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 Central Government extend the period of the appointment from time to time:

Provided further that if at the time of the initial appointment the Central Board had reason to believe that the services of the consulting engineer would be required for a period of more than four months, the Central Board shall not make the appointment without the prior approval of the Central Government.

Notwithstanding the appointment of a consulting engineer for a specified period under Rule 11, the Central 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:

9[Provided that the services of a consulting engineer shall not be terminated under this rule by the Central Board except after giving him a reasonable opportunity of showing cause against the proposed action.]

The Central Board may pay the consulting engineer suitable emoluments or fees depending on the nature of work, and the qualifications and experience of the consulting engineer:

Provided that the Central Board shall not appoint any person as consulting engineer without the prior approval of the Central Government if the emoluments or fees payable to him exceeds rupees two thousand per month.

The consulting engineer may undertake tours within the country for the performance of the duties entrusted to him by the Central Board and in respect of such tours he shall be entitled to travelling and daily allowances as admissible to a Grade I Officer of the Central Government. He shall, however, get the prior approval of the Member-Secretary to his tour programme.

The consulting engineer shall not disclose any information either given by the Central Board or obtained, during the performance of the duties assigned to him either from the Central Board or otherwise, to any person other than the Central Board without the written permission of the Board.

The consulting engineer shall discharge such duties and perform such functions as are assigned to him, by the Central Board and it will be his duty to advise the Board on all technical matters referred to him by the Board.

BUDGET OF THE CENTRAL BOARD

(1) The budget in respect of the year next ensuing showing the estimated receipts and expenditure of the Central Board shall be prepared in Forms I, II, III and IV and submitted to the Central Government.

(2) The estimated receipts and expenditure shall be accompanied by the revised budget estimates for the current year.

(3) The budget shall as far as may be, be based on the account heads specified in Schedule II.

(1) The budget estimates as compiled in accordance with Rule 17 shall be placed by the Member-Secretary before the Central Board by the 5th of October each year for approval.

(2) After approval of the budget estimates by the Central Board, four copies of the final budget proposals incorporating therein such modifications as have been decided upon by the Central Board shall be submitted to the Central Government by the 15th of October each year.

(1) The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent, allowances, 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 members of the staff in regard to leave as far as the same can be ascertained.

(3) If experience indicates that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilised, a suitable lump sum deduction shall be made from the total amount estimated.

No expenditure which is not covered by a provision in the sanctioned budget estimates, or which is likely to be in excess over the amount provided under any head, shall be incurred by the Central Board without provision being made by re-appropriation from some other head under which savings are firmly established and available.

The Central Board shall incur expenditure out of the funds received by it in accordance with the instructions laid down under the General Financial Rules of the Central Government and other instructions issued by that Government from time to time.

The fund of the Central Board shall be operated by the Member-Secretary of the Central Board or in his absence by any officer of the Central Board who may, subject to the approval of the Central Government, be so empowered by the Central Board.

Nothing in this Chapter shall apply to a budget already finalised before the commencement of these rules.

ANNUAL REPORT OF THE CENTRAL BOARD

The annual report in respect of the year last ended giving a true and full account of the activities of the Central Board during the previous financial year shall contain the particulars specified in Schedule III[* * *].10

ACCOUNT OF THE CENTRAL BOARD

The annual statement of accounts of the Central Board shall be in Forms V to IX.

REPORT OF CENTRAL 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 Central Board, the Central Board analyst appointed under sub-section (3) of Section 53 shall analyse the sample and submit to the Central Board a report in triplicate in Form X of the result of such analysis.

CENTRAL WATER LABORATORY

The Central Water Laboratory shall cause to be analysed any samples of water, sewage or trade effluent received by it from any officer authorised by the Central Board for the purpose, and the findings shall be recorded 11[in a report] in triplicate in Form XI.

The fees payable in respect of each report of the Central Water Laboratory on any analysis or test mentioned in Column (2) of Schedule IV shall be at the rates specified in the corresponding entry in Column (3) thereof.]

POWERS AND FUNCTIONS OF THE CENTRAL BOARD IN RELATION TO UNION TERRITORIES

The Central Board shall act as the State Board for Union Territories under sub-section (4) of Section 4.

The Central 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 samples of sewage or trade effluent which is passing from any plant or vessel or from or over any place into any such stream or well in any Union Territory.

A notice under clause (a) of sub-section (3) of Section 21 shall, in the case of a Union Territory, be in Form XII.

13[An application for obtaining the consent of the Central Board for establishing or taking any steps to establish 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 (such discharge being hereinafter in this rule referred to as discharge of sewage); or for bringing into use any new or altered outlet for the discharge of sewage or beginning to make any new discharge of sewage under Section 25 or for continuing an existing discharge of sewage under Section 26 shall be made to the Central Board in Form XIII.]

(1) On receipt of an application for consent under Section 25 or Section 26, the Central 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 information as such officer may consider necessary. Such officer may, for that purpose, inspect any place where water or sewage or trade effluent is discharged by the applicant, or treatment plants, purification works or disposal systems of the applicant and may require the applicant to furnish to him any plans, specifications and other data relating to such treatment plants, purification works or 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 XIV. The applicant shall furnish to such officer all facilities that such officer may legitimately require for the purpose.

(3) An officer of the Central Board may, before or after carrying out an inspection under sub-rule (1) above, require the applicant to furnish to him, orally or in writing such additional information or clarification, or to produce before him 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 to the office of the Central Board.

14[(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 served with a copy of the proposed direction and shall be given an opportunity of not less than fifteen days from the date of service of a notice to file with an officer designated in this behalf the objections, if any, to the issue of the proposed direction.

(4) Where the proposed direction is for the stoppage or regulation of electricity or water or any other services affecting the carrying on of any industry, operation or process and is sought to be issued to an officer or an authority, a copy of the proposed direction shall also be endorsed to the occupier of the industry, operation or process, as the case may be, and objections, if any, filed by the occupier with an officer designated in this behalf shall be dealt with in accordance with the procedures under sub-rules (3) and (5) of this rule:

Provided that no opportunity of being heard shall be given to the occupier, if he had already been heard earlier and the proposed direction referred to in sub-rule (3) above for the stoppage or regulation of electricity or water or any other service was the resultant decision of the Central Board after such earlier hearing.

(5) The Central Board shall within a period of 45 days from the date of receipt of the objections, if any, or from the date upto which an opportunity is given to the person, officer or authority to file objections whichever is earlier, after considering the objections, if any, received from the person, officer or authority sought to be directed and for reasons to be recorded in writing, confirm, modify or decide not to issue the proposed direction.

(6) In a case where the Central 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 to file objections against the proposed direction, it may, for reasons to be recorded in writing, issue directions without providing such an opportunity.

(7) Every notice or direction required to be issued under this rule shall be deemed to be duly served:

(a) Where the person to be served is a company, if the document is addressed in the name of the company and its registered office or at its principal office or place of business and is either

(i) sent by registered post; or

(ii) delivered at its registered office or at the principal office or place of business;

(b) Where the person to be served is an officer serving Government, if the document is addressed to the person and a copy thereof is endorsed to his Head of the Department and also to the Secretary to the Government, as the case may be, incharge of the Department in which for the time being the business relating to the Department in which the officer is employed is transacted and is either:

(i) sent by registered post, or

(ii) is given or tendered to him;

(c) In any other case, if the document is addressed to the person to be served and

(i) is given or tendered to him, or

(ii) if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it relates, or

(iii) is sent by registered post to that person.

Explanation. For the purposes of this sub-rule:

(a) company means any body corporate and includes a firm or other association of individuals;

(b) a servant is not a member of the family.

The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely:

(1) The notice shall be in writing in Form XV;

(2) If the alleged offence has taken place in a Union Territory, the person giving notice may send notice to:

(i) the Central Board; and

(ii) the Ministry of Environment and Forests (represented by the Secretary to the Government of India); and

(iii) the Administrator of the Union Territory (represented by the Secretary/Head incharge of Environment).

(3) The notice shall be sent by registered post acknowledgement due; and

(4) The period of sixty days mentioned in clause (b) of sub-section (1) of Section 49 of the Act, shall be reckoned from the date it is first received by one of the authorities mentioned in sub-rule (2).]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 17]

(Expenditure)

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 17]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 17]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 17]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

Receipts and Payments for the year ended 20 .

[See Rule 25]

CENTRAL BOARD FOR PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 25]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 25]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

(Item 1 Assets of the Balance Sheet)

[See Rule 25]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

Fixed Assets as on 31st March, 20, ..(Item 2 Assets of the Balance Sheet).

Other Assets as on 31st March, 20, ..(Item 3 Assets of the Balance Sheet).

[See Rule 25]

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

Receipts and Payments for the year ended 20 .

[See Rule 26]

Report No. ..

Dated the .. ..20 ..

I hereby certify that I, (I) Central 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 20 . 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 .. 20 .

(Signature)

Central Board Analyst

Address

..

To

(I) Here write the full name of the Central 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.

[See Rule 27]

Report No .

Date the ..20 ..

I hereby certify that I, (I) .. Government Analyst duly appointed under sub-section (i) of Section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) received on the (II) ..day of .. 20 ..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 .. 20 .

(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 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.

CENTRAL BOARD FOR THE PREVENTION AND CONTROL OF WATER POLLUTION

[See Rule 31]

To

Take notice that it is intended to have analysed the sample of water/sewage effluent/trade effluent which is being taken today the day of .. 20 . from (I)

Name and designation of the person

who takes the sample

(I) Here specify the stream, well, plant, vessel or place from where the sample is taken.

To

.

.

.

15[Form XIII

[See Rule 32]

From

Date : .

.

.

.

To

The Member-Secretary, Central Pollution Control Board.

Sir,

I/We hereby apply for Consent/Renewal of Consent under Section 25 or Section 26 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) for establishing or taking any steps for establishment of Industry/operation/process/or any treatment/disposal system to bring into use any new/altered outlet for discharge of *sewage/trade effluent*/to continue to discharge* sewage/trade effluent* from land/premises owned by ..

The other relevant details are as below :

(1) Full name of the applicant ..

(2) Nationality of the applicant ..

(3) Status of the applicant:

(a) Individual

(b) Proprietary concern

(c) Partnership firm

(whether registered or unregistered)

(d) Joint family concern

(e) Private Limited Company

(f) Public Limited Company

(g) Government Company

(1) State Government

(2) Central Government

(3) Union Territory

(h) Foreign Company

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

(i) Any other Association or Body:

(4) Name, Address and Telephone Nos. of the Applicant.

(the full list of individuals, partners, persons, Chairman (full time or part-time), Managing Directors, Managing Partners, Directors (full time or part-time), other kinds of office-bearers are to be furnished with their period of tenure in the respective office with telephone Nos. and address).

(5) Address of the Industry

(Survey No., Khasra No. location as per the revenue records, Village, Firka, Tehsil, District, Police Station or SHQ, jurisdiction of the First Class Magistrate).

(6) Details of commissioning, etc. :

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

(b) Expected date of production:

(7) Total number of employees expected to be employed.

(8) Details of licence, if any, obtained under the provisions of the Industrial Development (Regulations) Act, 1951,

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

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

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

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

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

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

(i) Domestic.

(ii) Industrial.

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

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

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

Yes/No

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

(14) State details of solid wastes generated in the process of during waste treatment

Description Quantity Method of collection Method of disposal

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

(16) I/We hereby submit that in case of change either of the point 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 change shall be made.

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

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

(19) I/We enclose herewith cash receipt No./bank draft No dated .. for Rs (Rupees .. .

.)

.)

in favour of the Central Pollution Control Board, New Delhi, as fees payable under Section 25 of the Act.

Yours faithfully,

Signature of the applicant.

Note : *Strike out which is not relevant.

Central Board for the Prevention and Control of Water Pollution

[See Rule 33(2)]

ChairmanMember-Secretary

Shri

Shri ..

..

No

Dated .

To

TAKE NOTICE that for the purpose of enquiry under Section 25/26 the following officers of the Central Board, namely:

(i) Shri

(ii) Shri

(iii) Shri

and the persons authorised by the Board to assist them shall inspect the

(a) Waterworks

(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 made available to them on the site. Take notice that refusal or denial to above-stated demand made under the functions of the Central Board shall amount to obstruction punishable under Section 42 of the Act.

By order of the Board.

Copy to:

1.

2.

3. ]

16[Form XV

[See Rule 35]

By registered post acknowledgement due

From

.

.

.

To

.

.

.

Notice under Section 49 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 of the Water (Prevention and Control of Pollution) Act, 1974, of my our intention to file a complaint in the court against . (2) for violation of Section of the Water (Prevention and Control of Pollution) Act, 1974.

In support of my/our notice, I am/we are enclosing the following documents (3) as evidence of proof of violation of the Water (Prevention and Control of Pollution) Act, 1974.

Signature(s)

Place .

Date .

Explanation. (1) In case 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 with this notice. Company for this purpose means a company defined in Explanation to Section 47 of the Act.

(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.]

BUDGET AND ACCOUNT HEADS

[See Rule 17(3)]

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).

1. Payments by Central Government.

2. Fees.

3. Fines and other receipts.

17[SCHEDULE III

[See Rule 24]

April 1, . to March 31, .

ANNEXURES

1. Members of the Board.

2. Organisation Chart.

3. Staff Strength including recruitment.

4. Publications.

5. Training Courses/Seminars/Workshops organised or attended.

6. Consents to establish industries, operations and processes issued/refused.

7. Consents to operate industries operations and processes issued/refused.]

18[SCHEDULE IV

[See Rule 28]

* Vide G.S.R. 58(E), dated 27th February, 1975.

1. Omitted by G.S.R. 830(E), dt. 24-11-2011 (w.e.f. 24-11-2011).

2. Subs. by G.S.R. 515(E), dt. 30-10-1980 (w.e.f. 30-10-1980).

3. Subs. for fifty by G.S.R. 352, dt. 21-2-1976 (w.e.f. 6-3-1976).

4. Cl. (3) omitted by G.S.R. 36(E), dt. 29-1-1981 (w.e.f. 29-1-1981) and cls. (4) and (5) renumbered as (3) and (4).

5. Cl. (3) omitted by G.S.R. 36(E), dt. 29-1-1981 (w.e.f. 29-1-1981) and cls. (4) and (5) renumbered as (3) and (4).

6. Subs. by G.S.R. 803(E), dt. 9-11-2011 (w.e.f. 9-11-2011). Prior to substitution it read as: 8. Creation and abolition of posts. The Central Board may create such posts as it considers necessary for the efficient performance of its functions and may abolish any post, so created: Provided that for the creation of, and appointments to, posts, the maximum of the scale of which is above Rs. 1600 per month, the Central Board shall obtain prior sanction of the Central Government.

7. Ins. by G.S.R. 352, dt. 21-2-1976 (w.e.f. 6-3-1976).

8. Subs. for fifty by G.S.R. 352, dt. 21-2-1976 (w.e.f. 6-3-1976).

9. Ins. by G.S.R. 352, dt. 21-2-1976 (w.e.f. 6-3-1976).

10. Omitted by G.S.R. 717(E), dt. 27-7-1989 (w.e.f. 27-7-1989).

11. Ins. by G.S.R. 377(E), dt. 20-7-1978 (w.e.f. 20-7-1978).

12. Subs. by G.S.R. 377(E), dt. 20-7-1978 (w.e.f. 20-7-1978).

13. Subs. by G.S.R. 717(E), dt. 27-7-1989 (w.e.f. 27-7-1989).

14. Ins. by G.S.R. 717(E), dt. 27-7-1989 (w.e.f. 27-7-1989).

15. Subs. by G.S.R. 717(E), dt. 27-7-1989 (w.e.f. 27-7-1989).

16. Ins. by G.S.R. 717(E), dt. 27-7-1989 (w.e.f. 27-7-1989).

17. Subs. by G.S.R. 107(E), dt. 18-2-1992 (w.e.f. 18-2-1992).

18. Ins. by G.S.R. 377(E) dated 20-7-1978 (w.e.f. 20-7-1978).