Section 30B(1) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
(1)The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely:-(i)The notice shall be in writing in Form No. XV.(ii)The person giving notice may sent it to,-(a)The Member Secretary, Rajasthan State Pollution Control Board, Jaipur, or(b)Any other officer authorised by the Board in this behalf, (iii) Notice shall be sent by registered post with acknowledgement due.
