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State of Punjab - Section

Section 24 in The Punjab Water Prevention and Control of Pollution Rules, 1977

24.

When a sample of any water, sewage or trade effluent has been sent for analysis to a laboratory established or recognised by the Board, the Board analyst appointed under sub-section (3) of Section 53 shall analyse the sample and submit to the Board a report in triplicate in Form X of the result of such analysis.