Section 28(4) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
(4)[ Timeline for disposal of application for consent through Online Consent Monitoring Management System (OCMMS) or any similar online system without prejudice of the generality of the provisions of sub-section (4) of Section 21, the State Pollution Control Board in accordance with procedure for making enquiry into application for consent as per Rule 28 shall ensure disposal of consent application in accordance with timeline as specified in Schedule IV.] [Inserted by Notification No. 3049/LV-Parya-1-2017-256(Parya)-2001, dated 29.1.2018 (w.e.f 29.9.1983)]
