Section 33(3) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(3)Form of report of State Air Laboratory and fees. - When a sample has been sent for analysis to a State Air Laboratory, the Government Analyst appointed under sub-section (1) of Section 29, shall analyse or cause to be analysed the sample and submit a report of the results in Form VI in triplicate to the Member-Secretary.The fees for each such report shall be such as may be notified by the Government from time to time in consultation with the Board.
