Section 25(5) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(5)Where the directives given in the notice under sub-section (5) have not been satisfactorily complied with by the occupier within such period as specified in the notice or any extension of period give thereto, the application may be returned by the Member-Secretary to the occupier where after it shall be deemed that no application for consent under Section 21 has been made. The consent fees remitted with the application will, in that case, be forfeited by the occupier.
