Section 21(2) in The Air (Prevention And Control Of Pollution) Act, 1981
(2)An application for consent of the State Board under sub-section (1) shall be accompanied by such fees as may be prescribed and shall be made in the prescribed form and shall contain the particulars of the industrial plant and such other particulars as may be prescribed:Provided that where any person, immediately before the declaration of any area as an air pollution control area, operates in such area any industrial plant, [* * *] [The words " for the purpose of any industry specified in the Schedule" omitted by Act 47 of 1987, Section 9 (w.e.f. 1.4.1988).] such person shall make the application under this sub-section within such period (being not less than three months from the date of such declaration) as may be prescribed and where such person makes such application, he shall be deemed to be operating such industrial plant with the consent of the State Board until the consent applied for has been refused.
