Section 5(7) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(7)Where a project proponent intends to obtain consent to establish or consent to operate expeditiously and has submitted application form along with all requisite documents and has deposited double the amount of the fee specified in Schedule 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.
