Section 26 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
26. The authorities and agents to whom information under sub-section (1) of Section 23 was to be furnished.
- The authorities or agencies to whom information under sub-section (1) of Section 23 has to be furnished shall be District Collector, District Medical Officer, Fire Force, Police Authority and Local Body having jurisdiction over the premises in which the emission occurs or is apprehended to occur.
