Section 16 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
16. Consent Register.
- The Board will maintain a register containing particulars of industrial plants to which consent has been granted under Section 21 in Form VI.Form I[See Rule 4]To be submitted in triplicateApplication for Consent For Emission/continuation of Emission Under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981From Dated :ToThe Member-Secretary,State Prevention and Control of Pollution Board Orissa,BhubaneswarSir,I,/We hereby apply for CONSENT under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) to make emission from Industrial Plant owned by (1)............for a period up to (2)...............
