Section 3(1) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
(1)Every notification under sub-section (1) of Section 19, declaring any area within the State as air pollution control area, shall specify :-(i)The boundaries of the area, if the area is not a whole district or the whole State;(ii)The date on which such declaration shall come into force :Provided that no such notification may be made without prior consultation with the Board who may assess/evaluate the pollution potential/levels of different air polluting activities and on identification, recommend to Government for the purpose.
