Section 15 in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
15. Consent Register.
- State Board shall maintain register in Form VIII as required by Section 51.[Form I] [Substituted by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).]Application for Consent to Establish/Consent to Operate under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981From:-.................................To,Member Secretary/ Regional Officer, Rajasthan State Pollution Control Board,.................................Sir,I/We hereby apply for obtainingConsent, in Form No. I under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), for establishing an industrial plant/operation/process/activity or for Consent to Operate any industrial plant owned by..................(Name of Director/proprietor/ partner etc.)
