Section 47 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
47.
In addition to the functions of the Board mentioned under Section 17 of the Act and without prejudice to the performance of its functions, the Board is-(1)to advise the Industrial licensing authorities concerned including the Central Government and local bodies about the suitability of the proposals including selection of site and process for setting up new industries or expanding existing industries within the State (and near the State boundaries that are likely to pollute to air or water within the State) and such advice shall be with respect to abatement to air and water pollution;(2)to issue or deny "Consent" to establish for the purpose of setting up new industries and expansion of existing industries within the State considering the applications made in forms specified by the Board in this behalf and the Member-Secretary of the Board shall issue or deny such "No Objection Certificate" within 3 (three) months from the date of making an application and the procedure specified by the Board shall be followed in respect of such application:(3)to asses the nature and extent of pollution from any source;(4)to set up research and development service in the filed of pollution control;(5)to carry out Environment Impact Assessment studies, and Air Quality Surveys as directed by the Government or the Central Board from time to time in collaboration with other agencies wherever necessary;(6)to institute fellowship for carrying out fundamental or applied research in the filed of Environment Engineering or Science; Provident that the findings of such research will be useful to the Board for carrying out its functions, the terms and conditions of such fellowship being as specified by the Board.Form No. 1[See Rule 26(i)](To be submitted in triplicate)Application for consent for emission/continuation of emission under Section 21 of Air (Prevention and Control of Pollution) Act, 1981From.............................................Dated................ToThe Member-Secretary,Pollution Control Board, AssamSir,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)..................
