Section 7 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
7. [ Air Pollution Control Area and manner of declaration of such area. [Substituted vide Punjab Government Notification No. G.S.R. 43/C.A. 14/81/Ss. 19 and 54 Amd. (1)/84, dated 30.3.1984.]
(1)The areas bounded by the respective boundaries of the industries specified in the Schedule appended to the Act and located within the State of Punjab and hereby declared as air pollution control areas under sub-section (1) of section 19 of the Act.(2)In addition to the areas declared as air pollution control areas under sub-rule (1), the State Government may, by notification, declare any other area to be pollution control area if, on the recommendations of the Board, it is satisfied that the status of the air quality of the area is such that it is necessary to control air pollution in that area under and in accordance with the provisions of the Act.]
