Section 25(2) in Water (Prevention and Control of Pollution) Act, 1974
(2)An application for consent of the State Board under sub-section (1) shall be made in such form, contain such particulars and shall be accompanied by such fees as may be prescribed.] [Substituted by section 12, Act 53 of 1988, for sub-sections (1) and (2) (w.e.f. 29-9-1988).]
