Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(3)(b) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983 (b)The fee for filing an appeal shall be Rs. 100 and it shall be paid by every appellant in the office of the Board.