Section 45 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
45. Manner of giving notice.
- The manner of giving notice under Section 43 (1) (b) shall be as follows, namely:(1)The notice shall be in writing in Form X.(2)The person giving notice may send notice to the Member-Secretary. Pollution Control Board, Assam.(3)The notice may be sent by registered post.(4)The period of sixty days mentioned in Clause (b) of sub-section (1) of Section 43 of the Air (Prevention and Control of Pollution) Act, 1981 shall be recorded from the date of receipt of the notice, by the Member-Secretary of the Board.
