Section 12B(1) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(1)The manner of giving notice under clause (b) of sub-Section (1) of Section 43 shall be as follows, namely: -(i)The notice shall be in writing in Form IX.(ii)The person giving notice may send it to :-(a)The member Secretary, Rajasthan State Pollution Control Board, Jaipur or(b)Any other officer authorised by the Board in this behalf.(iii)Notice shall be sent by registered post with acknowledgement due.
