Section 7 in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
7. Furnishing of information to State Board, Authorities or Agencies.
- (i) The person incharge of premises from where due to accident or other unforeseen act or event, emission or any air pollutant into atmosphere, in excess of the standard laid down by the State Board, occurs or is apprehended to occur, shall forthwith intimate the fact of such occurrence or the apprehension of such occurrence to the State Board and to all or any one of the following authorities, namely :-(i)District Collector;(ii)Sub-Divisional Magistrate;(iii)Nearest Officer of the Local Authority concerned including Panchayat;(iv)Public Health Department;(v)Department of Industries.Chapter - V The Manner in which samples of air or emission may be taken
