Section 15 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
15. Functions of the State Air Laboratory and fee for report .-The State Air Laboratory established by the Central Government for a Union territory shall cause to be analysed by the Government Analyst any sample of air or emission received by it from any officer authorised by the Board for the purpose and shall be entitled to collect a fee for Rs. 200 for each of the report.
