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State of Assam - Section

Section 27 in The Air (Prevention and Control of Pollution) Assam Rules, 1991

27. Annual consent.

(1)The Board shall have the right to alter, modify or review its decision regarding the consent on such alteration, modification or review the same and shall constitute a condition in the consent.
(2)The Board may alter, modify or include any particular condition in the consent which is required to be implemented by the applicant.
(3)In order to maintain a clean condition of the natural environment, the Board shall have a right to inspect any premise or premises.
(4)The Board may make surprise checks of premise or premises and the applicant shall render all assistance to such officers in make such checks authorised by the Board in the matter.
(5)The applicant shall pay an annual consent fee to the Board as per following schedule:Industries having an investment of-
(a) More than Rs. 5 crores Rs. 5,000
(b) More than Rs. 1 crore but less than Rs. 5 crores and Rs. 5crores Rs. 2,500
(c) More than Rs. 50 lakhs but less than Rs. 1 crore and Rs. 50lakhs Rs. 1,000
(d) More than Rs. 10 lakhs but less than Rs. 50 lakhs and Rs. 1lakh Rs. 500
(e) More than Rs. 1 lakh but less than Rs.10 lakhs and Rs. 1 lakh Rs. 250
(f) Minimum fee Rs. 250
(6)Inspection. - With a view to keeping a constant check on quality of emission discharged into natural environment, the Board will do continuous monitoring of samples at fixed points in the chimneys/stack as may be deemed necessary.They may also make surprise checks and inspection and the applicant shall render all assistance in case of such inspection.
(7)Emergency. - In case of emergency when air quality of the environment suddenly deteriorates, the applicant shall co-operate with the Board, and if necessary close down certain operations to prevent and control pollution in the environment as a temporary measure under orders of the Board.