Section 11 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
11. Function of the State Board Laboratory and fees prescribed.
(1)The State Air Laboratory shall cause to be analysed any samples of air or emission received by it from any Officer authorised by the Board for the purpose, and the findings shall be recorded in triplicate in Form V.(2)The fees for giving each such report shall be such as may be specified by the Board from time to time.Chapter-XI
