Section 20 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
20. Other relevant information, if any
SignatureName and address of the applicant on behalf ofName and address of the firmExplanatory note for filling in the form and the annexureThe notes are given only for which explanation is considered desirable.Form(1)Here mention the name of the owner of the land/premises, if other than the applicant, industry or factory in continuation of legal business as per the Air (Prevention and Control of Pollution) Act, 1981. If land/premises belongs, to the Factory/Industry say - self.Major Industry - More than 2 crore rupees capital.Medium Industry - 10 lakhs to 2 crore rupees.Small Scale Industry - Less 10 lakh rupees.
