26.
PROVISIONS REGARDING EXISTING DISCHARGE OF SEWAGE OR TRADE EFFLUENT.
Where immediately before the commencement of this Act any person was discharging any
sewage or trade effluent into a stream or well or sewer or on land the provisions of
section 25 shall, so far as may apply in relation to such person as they apply in relation
to the person referred to in that section subject to the modification that the application
for consent to be made under sub-section (2) of that section shall be made on or
before such date as may be specified by the State Government by notification in this
behalf in the Official Gazette. |
