Section 3 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
3.
The provision of Rules 4 to 11 Rule 13 and Rule 17 of the Water Rules, shall mutatis mutandis apply to these rules.[3A [Inserted vide Orissa Gazette Extraordinary No. 1341 dated 30.8.2003.](1)Every notification under sub-section (1) of Section 19, declaring any area within the State as air pollution control area, shall specify :-(i)The boundaries of the area, if the area is not a whole district or the whole State;(ii)The date on which such declaration shall come into force :Provided that no such notification may be made without prior consultation with the Board who may assess/evaluate the pollution potential/levels of different air polluting activities and on identification, recommend to Government for the purpose.(2)A notification referred to in sub-rule (1) shall be published in the official gazette and at least one English and one vernacular daily newspaper having a circulation of not less than five thousand in the State including the local area.]Chapter-III
