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Union of India - Section
Section 9 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
9. Form of application for consent and fees .-(1) Every application for consent under sub-section (2) of section 21 shall be made in Form I and shall be accompanied by fees as specified below:-
| Industries having paid up capital | Fees Rs. |
| (i) Not exceeding Rs. 5,00,000 | 250 |
| (ii) Exceeding Rs. 5,00,000 but not exceeding Rs. 20,00,000 | 500 |
| (iii) Exceeding Rs. 20,00,000 but not exceeding Rs. 1 crore | 1000 |
| (iv) Exceeding Rs. 1 crore | 2000 |