(3)Applications for appraisal of sites. - (a) Application for appraisal of sites in respect of the hazardous process factories covered under Section 2 (cb) of the Act shall be submitted to the Chairman of the Site Appraisal Committee.(b)The application for site appraisal alongwith 15 copies thereof shall be submitted in the Form 1. The committee may dispense with Furnishing information on any particular item in the Application Form if it considers the same to be not relevant to the application under consideration.
