Section 7(2) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
(2)In addition to the areas declared as air pollution control areas under sub-rule (1), the State Government may, by notification, declare any other area to be pollution control area if, on the recommendations of the Board, it is satisfied that the status of the air quality of the area is such that it is necessary to control air pollution in that area under and in accordance with the provisions of the Act.]
