Section 47(1) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(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;
