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State of Punjab - Act

The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983

PUNJAB
India

The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983

Rule THE-PUNJAB-STATE-BOARD-FOR-THE-PREVENTION-AND-CONTROL-OF-AIR-POLLUTION-RULES-1983 of 1983

Published on 22 September 1983
Commenced on 22 September 1983
[This is the version of this document from 22 September 1983.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983Published vide Notification No. G.S.R. 83/c.a. 14/81/s. 54/84 dated 22.9.1983In exercise of the powers conferred by section 54 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of 1981), the Governor of Punjab, after consultation with the Board, is pleased to make the following rules, namely -

1. Short title and commencement.

(1)These rules may be called 'The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act", means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No 4 of 1981);

(b)"Appellate Authority", means the Appellate Authority constituted by the State Government under sub-section (1) of section 31;

(c)"Chairman", means the Chairman of the State Board;

(d)"Consultant" means any person appointed as such by the Board under sub- section (5) of section 14;

(e)"Form", means a Form appended to these rules;

(f)"furnace", means any structure or installation where any form or type of fuel is burnt or otherwise a temperature higher than ambient is maintained;

(g)"Member Secretary", means the Member Secretary of the State Board;

(h)"Premises", means any building, structure or property used for industrial or trade purposes where pollution occurs;

(i)"recognized university", means -

(i)any university incorporated by law in any of the State of India;

(ii)the Punjab, Sind or Dacca University in the case of degrees or degrees or diplomas obtained as a result of examinations held before the 15th August 1947; or

(iii)any other university recognised by the Government for the purposes of these rules;

(j)"section", means a section of the Act;

(k)"State Air Laboratory", means a laboratory established or specified as such by the State Government under sub-section (1) of section 28.

(l)"State Board Laboratory", means a laboratory established or recognised as such by the State Board under sub-section (1) of section 28.

(m)"year", means the financial year commencing from the first day of April.

3. The procedure for transaction of business of the State Board and its Committees.

- The provisions of the Punjab State Board for the Prevention and Control of Water Pollution (Procedure for Transaction of Business) Rules, 1976 shall mutatis mutandis apply for regulating the intervals and time and place at which meetings of the State Board or any committee constituted by the Board under section 11 are to be held and the procedure to be followed at such meetings including the quorum necessary for the transaction of business thereat.

4. Manner and purposes for temporary association.

- The manner in which and the purposes for which a person may be associated by the State Board under section 12 shall be such as are specified in the Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977, as amended from time to time.

5. Powers and duties of the Chairman and Member-Secretary.

- The powers and duties of the Chairman and the Member Secretary shall be such as are specified for the Chairman and the Member-Secretary of the Board in the Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977, as amended from time to time.

6. Conditions for appointment of Consultants.

- The conditions subject to which, the State Board may appoint a consultant under sub-section (5) of section 14 shall be such as are specified for the appointment of a consultant by the Board in the Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977, as amended from time to time.

7. [ Air Pollution Control Area and manner of declaration of such area. [Substituted vide Punjab Government Notification No. G.S.R. 43/C.A. 14/81/Ss. 19 and 54 Amd. (1)/84, dated 30.3.1984.]

(1)The areas bounded by the respective boundaries of the industries specified in the Schedule appended to the Act and located within the State of Punjab and hereby declared as air pollution control areas under sub-section (1) of section 19 of the Act.

(2)In addition to the areas declared as air pollution control areas under sub-rule (1), the State Government may, by notification, declare any other area to be pollution control area if, on the recommendations of the Board, it is satisfied that the status of the air quality of the area is such that it is necessary to control air pollution in that area under and in accordance with the provisions of the Act.]

8. Application for consent.

(1)An application for obtaining the consent of the State Board as required under section 21 for operating than industrial plant, for the purpose of any industry specified in the Schedule appended to the Act, in an air pollution control area declared as such under section 19 shall be made to the State Board in Form 1:Provided that where any person immediately before the declaration of any area as air pollution control area operates in such area any such industrial plant, he shall make such application in the specified form within a period of three months from the date of such declaration.

(2)The applications made under sub-rule (1) for industries mentioned under column 1 of the table given shall be accompanied by the amount of consent fee as specified under column 2 thereof against the corresponding entry of the aforesaid column -Industries having capital investment in rupees Consent fee in rupees

(1) Not exceeding five lakhs.	250
(2) Exceeding five lakhs but not ten lakhs.	500
(3) Exceeding ten lakhs not exceeding fifty lakhs.	1,000
(4) Exceeding fifty lakhs but not exceeding one crore.	2,000
(5) Exceeding one crore.	5,000

Note:- In this rule, the expression "Investment", means the amount of capital investment in an Industry on capital works including land, building, machinery and equipments.

(3)Any application not accompanied by the fees as specified in sub-rule (2), shall not be entertained by the Board.

(4)The aforesaid fees for the grant of consent shall be paid through Bank Drafts drawn in favour of the State Board.

9. Procedure for making enquiry into application for consent.

- On receipt of an application for consent under rule 9, the State Board may depute any of its officers accompanied by as many assistants as may be necessary to visit and inspect the place or premises under the control of the applicant or the occupier to which such application relates for the purpose of verifying the correctness or otherwise of the particulars furnished in the application or for obtaining such further particulars or information as such officer may consider necessary. Such Officer may, for that purpose, inspect any place or premises where emission from the chimney or fugitive emissions from any location within the premises of the industry as also any control devices installed in the said premises. Such Officers may for that purpose, inspect any place or premises under the control of the applicant or occupier, and may require the applicant to furnish to him any plans, specifications or other data relating to control equipment or systems or any part thereof that he considers necessary.

(2)Such Officers shall, before visiting any premises of the applicant for the purpose of inspection under sub-rule (1), give notice to the applicant of his intention to do so in Form 2 and on the specified date of inspection the applicant shall furnish to such officer all information and provide all facilities to conduct the said inspection.

(3)An officer of the Board may, before or after carrying out an inspection under sub-rule (1) require the applicant to furnish to him orally or in writing such additional information or clarification, or to furnish such documents as he may consider necessary for the purpose of investigation of the application and may for that purpose summon the applicant or his authorised agent.

10. Authorities to whom information under section 23 is to be furnished.

- The information under sub-section (1) of section 23 shall be furnished to the State Board and also to the following authorities -

(i)Director of Industries, Punjab.

(ii)Environmental Engineer of the Regional Office of the Board, under whose jurisdiction the air pollution control area falls.

11. Manner of taking samples of air or emission.

(1)The occupier of the premises shall provide portholes and platforms conveniently located for easy access to potholes and all other necessary facilities for taking samples of air or emission from any chimney, flue, or duct, or any other outlets.

(2)

(a)The samples of air for gaseous emission shall be taken either into an absorbing solution and/or in a suitable container.

(b)The samples of air for particular matter shall be taken isokinetically.

12. Forms of notices and reports.

(1)A notice under sub-section (3) of section 26 shall be in Form 3.

(2)The State Board Analyst shall submit a report of the sample analysed by him under sub-section (1) of section 27 in triplicate to the State Board in Form 4.

(3)The Government Analyst shall submit a report of the sample analysed by him under sub-section (3) of section 27 in triplicate to the State Board in Form 5.

13. Functions of the State Air Laboratory.

- The functions of the State Air Laboratory shall be to analyse or test the samples of air or emission, submitted to it under section 26 by the Board or any officer empowered by the State Board in this behalf and to communicate to the State Board or such officer, as the case may be the result of such analysis or tests.

14. Procedure for submission of samples for report of State Air Laboratory and fees.

- The procedure for the submission of the samples of air or emission for analysis or test to the State Air Laboratory shall be in accordance with section 26.

15. Qualifications for appointment as Government Analyst and State Board Analyst.

- A person shall not be qualified for appointment as Government Analyst or State Board Analyst unless he possesses B. Sc. degree in Chemistry, Bio Chemistry, Micro Biology, Chemical Engineering or Bio-Chemical Engineering from a recognised university with at least three years' experience of research in the filed of water and waste water or stack emission and ambient air a laboratory set up for such purposes.

16. Manner of appeal under sub-section (3) of section 31.

(1)Every appeal against an order passed by the Board under the Act shall be filed by the aggrieved person (hereinafter referred to as the appellant) in the following manner.

(i)The Appeal shall be in Form 6.

(ii)Every appeal shall be made separately in the name of the appellant and no joint appeal made on behalf of more than one party shall be entertained by the Appellate Authority.

(iii)

(a)Every appeal shall -

(i)be in writing;

(ii)specify the name and address of the applicant and the date of the order appealed against;

(iii)specify the date on which the order appealed against was communicated to the appellant;

(iv)contain a clear statement of facts of the case and grounds relied upon by the appellant in support of the appeal;

(v)state precisely the relief prayed for; and

(vi)be signed by the appellant or his agent duly authority by the appellant in writing, in this behalf.

(b)Every appeal shall be accompanied by -

(i)a certified copy of the order against which appeal is made;

(ii)a copy of the application made under rule 10, if any;

(iii)any such other document relating to the appeal; and

(iv)a satisfactory proof of the payment of the fees specified under sub-rule.

(v)A fee of Rs. 150 for every appeal under this rule shall be deposited in the office of the Appellate Authority and an authenticated copy of the receipt obtained thereof.

(vi)Every Memorandum of appeal shall be submitted in quadruplicate and shall either be presented to the Appellate Authority by the appellant or his authorised agent in person or sent to such authority by registered post. When the Memorandum of appeal is presented by an agent duly authorised by the appellant it shall be accompanied by a letter of authority written on a stamped paper of the value as required by law.

(vii)The Memorandum of appeal not presented in accordance with the procedure specified in this rule and not accompanied by the proof of payment of the fees specified therefor shall not be entertained by the Appellate Authority.

(viii)On receipt of the Memorandum of appeal the Appellate Authority shall endorse thereon the date of its presentation or receipt by post and the name of the appellant or his duly authorised agent presenting it.

17. Procedure to be followed by the Appellate Authority in dealing with and disposal or the Appeal.

(1)The Appeal Authority shall, as soon as may be, after the Memorandum of Appeal is filed before it fix a date for hearing of the appeal and give intimation of the same to appellant and the Member-Secretary in Form 7. While giving such intimation to the Member Secretary, a copy of the Memorandum of appeal together with its enclosures shall also be sent to the Member-Secretary and he shall be called upon to send to the Appellate Authority all the relevant records connected with the matter relating to the appeal.

(2)Where the material on record is sufficient to enable the Appeal Authority to come to a definite decision, it may take an additional evidence and call for such further material from the appellant or the Member-Secretary as it deems fit. Such material shall from part or the record only after the party other than that from whom such record has been received, has been given an opportunity to peruse such record.

(3)Where on the date fixed for hearing or any date to which the hearing of the appeal may be adjourned, the appellant or his duly authorised agent does not appear when the appeal is called for hearing, the appeal shall be liable to be dismissed.

(4)Where an appeal is dismissed under sub-rule (3) the appellant may, within thirty days from the dismissal of the appeal, apply to the Appellate Authority for the restoration of the appeal and if it is shown to the satisfaction of the Appellate Authority that the appellant had not received intimation of the date of hearing of the appeal or was prevented by any cause sufficient, in the opinion of the Appellate Authority, from appearing when the appeal was called for hearing the Appellate Authority may restore the appeal on such terms as it thinks fit.

(5)The order passed by the Appellate Authority on the appeal shall be in writing and shall state clearly the points before it for determination, the decision thereon and the reasons for the decision.

(6)A copy of the order passed in appeal shall be supplied by the Appellate Authority free of cost to the appellant and a copy thereof shall also be sent to the Member Secretary.

18. The Form the Budget Estimates, annual reports and accounts of the State Board.

- The Punjab State Board for the Prevention and Control of Water Pollution Rules, 1977 shall mutatis mutandis apply for the preparation and submission of Budget Estimates, annual reports and accounts of the Board.

19. Register to be maintained.

- The register to be maintained under section 51 by the State Board shall be in Form 8.Form 1[See rule 8]To be submitted in triplicate(Application for consent to operate an industrial plant under section 21 of the Air (Prevention and Control of Pollution) Act, 1981.FromToThe Member-Secretary,Punjab State Board for the Prevention and Control of Air Pollution.

11.

-A, The Mall,Patiala.Sir,I/We hereby apply for consent under section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of 1981) to make emission from Industrial Plant owned _______________ for a period upto ________

2. The Annexures/Appendices, other particulars and plans are attached herewith in triplicate.

3. I/We further declare that the information furnished in the Annexure/Appendices, and plans is correct to the best of may/our knowledge.

4. I/We hereby submit that in case of a change either of the point or the quantity of emission or of its quality a fresh application for consent shall be made and until such consent is granted, no change shall be made.

5. I/We hereby agree to submit to the Board, application for renewal of Consent one month in advance of the date of expiry of the consented period for emission, or to be continued thereafter.

I/We undertake to furnish any other information within one month of its being called for by the Board.Yours faithfully,Signature ______________________________________Name and Address of the applicant _____________Accompaniments:

(i)Index/site plan;

(ii)Topographical map;

(iii)Detailed layout plan of different processes and point sources of emissions and position of stacks and chimneys;

(iv)Process flow sheet;

(v)Latest analysis report;

(vi)Details of air pollution control devices provided or proposed to be provided;

(vii)Ambient air quality report, if available;

(viii)Draft No. ___________ dated __________ for Rs. __________ Drawn on Drawn on ___________ as consent fee.

Annexure to Form 1Chimney Existing/New/Altered.Note :- Any applicant knowingly giving incorrect information or suppressing any information pertaining thereto shall be liable to any action under the previsions of the Act.While filling this Annexure the applicant shall for such of the items not pertaining to his activity, state "Not applicable" against the relevant one and not leave blank.

1. (a) Full name of the applicant with address. (Tel. No. _________)

(b)Is the firm registered ?

(c)If yes, give number and date of registration and the authority with whom registered.

(d)Full address of the registered office.

(e)Name, designations and full addresses of person such as partners, Managing Director/Director/Manager, etc.

(f)Under which category does the industry fall. Whether Major/Medium/Small Scale.

2. Full name of the land/premises/Institute/Factory/Industry/Local body with address. Tel. No. Telegraphic address.

3. Give revenue/City Survey No. of the land/premises for which the application is made. District _____ Town Village _ City _ Survey No. _ Revenue Survey No. Area in Hectares _______.

4. State month and year in which the plant was actually put into commission or is proposed to be put in commission.

5. State the Civil/Military Defence Industrial Estate etc. under whose administrative Jurisdiction the occupier's industrial plant is situated District Corporation Municipality Village Panchayat/Cantonment/Defence Department/State Government/Prohibited Areas.

6. (a) State whether plant site has been declared as prohibited area. Yes/No.

(b)If yes, state the name of the authority and furnish a certified copy of the order under which the areas has been declared as prohibited area.

7. State working season per year of the plant.

Continuous/Batchwise

8. (a) Number of persons attending the factory per day.

(b)Number of persons residing in the premises.

9. Indicate the present use of the land in the vicinity (in 5 km. radius) of the

(i)Human settlements of more that 1,000 population. (Specify population and distance from the plants)

(ii)Commercial -

(iii)Industrial -

(iv)Fisheries -

(v)Sanctuary/National Parks/Hills/Mountains -

(vi)Ancient Monuments -

10. Climatelogical and Meteorological Details (if available).

(a)Indicate the climatic conditions at the site (e.g. arid, semi-arid, etc.) -

(b)Rainfall, yearly average range -

(c)Temperature, seasonal ranges -

(d)Information on speed and direction of wind -

(e)Humidity, solar radiation -

11. Give list of all materials used in the process in metric tonnes per day. List of raw material Principal use Amount in metric tonnes per day.

Note: - A process flow diagram must be included with this statement showing entry and exit points of all raw materials, intermediate products, by-products and finished products, label process and control equipment.

12. Fuel consumption in metric tonnes per day.

Coal

Oil

Wood

Natural Gas

Others (Specify)

1. Daily consumption in tonnes

2. Calorific value

3. Ash content percentage

4. Sulphur content percentage

5. Other specify

13. Atmospheric Emission for each stack-

(i)Stack No.

(ii)Material of construction of stack

(iii)Stack attached to;

(iv)Stack height;

(a)above the roof Mts.

(b)above the ground level Mts.

(v)Stack top:

(a)round or circular

(b)Insider dimensions of at top.

(vi)Gas quantity m3. Hr.

(vii)Flue gas temp. Co

(viii)Exist velocity of the gas - m/sec.

(a) Flue gas Emissions

Analysis of flue gas in mg/m3

Stack No.

Type of Fuel

Qty. of Fuel/hr

Type ofSO2HC firing

Particular

Other Specify

(b)Process Emissions

Quality of gas m3/hr.	SO2	CO2	CO	Nox	Analysis of vent gas in mg/m3	Other SpecifyParticulars
			Hydrocarbons

(c)Particulate analysis (if available) size-distribution

50.

% Stack No.

10.

5.

3.

1.

(II)Chemical composition (if available).

14. Give details of fuel gas sampling arrangements.

15. Give details of laboratory facilities available for analysis of emission.

16. Is there sufficient space available for installing air pollution control equipment ?

17. Details of air pollution control system

(a)Existing - Given detailed, specifications (Collectors, precipitators, scrubbers etc.)

(b)Proposed

18. State the total quantity of air handled by ventilation equipment. Specify size and number of equipments installed or to be installed.

19. Give the following details -

(a)Total investment in the factory and the year of investment.

(b)The estimated expenditure for implementation of the scheme to control air pollution.

(c)Expenditure incurred to date and progress achieve (physical) for air pollution control, if any, and the years/year of investments along with physical progress achieved. The firm should give details of action taken to date and the expenditure incurred and the time required for the completion of the scheme.

(d)Annual operation and maintenance cost of air pollution control plant, if any.

(e)Further action that is being taken by the firm to control air pollution.

20. Other relevant information, if any

SignatureName and address of the applicant on behalf ofName and address of the firmExplanatory note for filling in the form and the annexureThe notes are given only for which explanation is considered desirable.Form

(1)Here mention the name of the owner of the land/premises, if other than the applicant, industry or factory in continuation of legal business as per the Air (Prevention and Control of Pollution) Act, 1981. If land/premises belongs, to the Factory/Industry say - self.Major Industry - More than 2 crore rupees capital.Medium Industry - 10 lakhs to 2 crore rupees.Small Scale Industry - Less 10 lakh rupees.

2. Here mention the date upto which the consent is sought for.

Annexure to FormExisting means that which is in operation at the time of applying for the consent.New means that which will be brought into operation in future.Altered means that which has been modified due to change in quantity and/or quality of emission, arrangement and or point of emission etc.Item No. 1 - Here give the name of the person who is authorised by the Industry/Institution/Factory/Local Bodies to transact their legal business.Item No. 2 - Here give the registered name of the Industry/Institution/Factory/Local Bodies etc. under which the business is carried out.Item No. 6 - Applicable to only those areas which are prohibited areas such as the ordnance factories, Mint, etc.Item No. 10 (3) - Here state the temperature in 00c in summer, winter monsoon and post-monsoon seasons.(d)Here state the seasonal average wind direction and speed in and around the site of the plant. The above information can be had from representative of Meteorological Centre.Item No. 13 - Analysis of the flue gas emissions, process emission and particulate analysis should be done for each stack emissions. Wherever stacks are not provided the shop floor specific pollutants concentration should be reported.Chemical Analysis of the particulate matter in the emission should be furnished giving details such as organic metals, metals, non-metals, radioactive substances, asbestos, silicates etc.Item No. 17 - Here state the detailed specifications of control system used or proposed to be used with efficiency. Also furnish the layout of the control system with dimensions.Item No. 19 - Here state the total quantity of ventilation air handled by equipments by such roof extractors, Evaporative coolers etc.Form 2[See sub-rule (2) or rule 9]Notice of InspectionFromToNo_________date________Take notice that for the purpose of inquiry under sub-section (3) of Section 21 of the Air (Prevention and Control of Pollution) Act, 1981, the following officers of the Board namely -And the persons authorised by the Board to assist them shall inspect -Any systems of your industrial plant.Any other parts thereof or pertaining thereto under management/control of date (a)_______between__________hours when all facilities requested by them for such inspection should be made available to them on the site. Take Notice that refusal or denial to above stated demand made under the functions of the Board shall amount to obstruction punishable under sub-section (1) of Section 37 of the aforesaid Act.CC : to By order of the BoardMember-SecretaryForm 3[See sub-rule (1) of rule 12]Notice of Intention to have sample analysedToTake notice that it is intended to have analysed the sample of air emission from your premises which is being taken todaythe_________day of___________19___________from (1)Name and designation of the person taking the samples.

(1)Here specify the stack, chimney or any other emission outlets.ToForm 4[See sub-rule (2) of rule 12]Report by the Board analystReport No.___________Dated______________I hereby certify that I, (1)________State Board Analyst duly appointed under sub-section (2) of Section 29 of the Air (Prevention and Control of Pollution Act, 1981), received on the (ii)_________day of_________19_____from (iii)________________a sample of _____________for analysis. The sample was in a condition fit for analysis reported below;I further certify that I have analysed the aforementioned sample on (iv)_________and declare the result of the analysis to be as follows:

(v)The condition of the seals, fastening and container on receipt was as follows -

Signed this__________day of__________19___Address_______________State Board AnalystTo

(i)Here write the full name of the State Board Analyst.

(ii)Here write the date of receipt of the sample.

(iii)Here write the name of the Board or person or body of persons or officer from whom the sample was received.

(iv)Here write the date of analysis.

(v)Here write the details of the analysis and refer to the methods of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form 5[See sub-rule 37 of rule 13]Report by the Government analystReport No.___________ Dated the____________I hereby certify that I, (1)_________Government Analyst duly appointed under sub-section (1) of Section 29 of the Air (Prevention and Control of Pollution) Act, 1981, received on the (II)_________day of________19_____from (III)__________a sample of_________for analysis. The sample was in a condition fit for analysis recorded below.I further verify that I have analysed the aforementioned sample, on (IV)______and declare the result of the analysis to be as follows -

(V)the condition of the seals, fastening and container on receipt was as follows -

Singed this_______day of_________19___Address____________Government analystTo

(i)Here write the full name of the Government analyst.

(ii)Here write the date of receipt of the sample.

(iii)Here write the name of the Board or person or body of persons or officer from whom the sample was received.

(iv)Here write the date of analysis.

(v)Here write the details of the analysis and refer to the methods of analysis. If the space is not adequate the details may be given on a separate sheet of paper.

Form 6[See sub-rule (1) of rule 16]Form of appeal under Section 31 of the Air (Prevention and Control of Pollution) Act, 1981.Before (Here mention the name and designation of the authority)-Appellate Authority constituted under Section 31 of the Air (Prevention and Control of Pollution Act, 1981 (14 of 1981).Shri___________________________(Nature of Appellant)vs.The Punjab State Board for the Prevention and Control of Air Pollution______(Respondent)The appeal of Shri___________Address__________Distt.___________against the order_______dated_______passed by the Punjab State Board for the (Prevention and Control of Air Pollution) under the Air (Prevention and Control of Pollution) Act, 1981 shows as follows -

(1)Under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) the appellant has been granted consent subject to the condition mentioned in the consent order in respect of the____________ Company/Corporation/Municipality/Notified Area Committee etc. noted below-

(a)Name of plant/company/corporation/municipality/notified area committee:

(b)Place:

(c)Ward No.:

(d)Name of the street : and

(e)District.

A copy of the consent order in question is attached hereto.

(2)The facts of the case are as under -(here briefly mention the facts of the case).

(3)The grounds on which the appellant relies for the purpose of this appeal are as below-(here mention the grounds on which appeal is made).

(4)In the light of what is stated above, the appellant respectfully Prayeth that

(a)the unreasonable condition(s)_______imposed should be treated as annulled or should be substituted for such other condition(s) if appears to be reasonable.

(b)the unreasonable condition(s)_______should be varied in the following manner (here mention the manner in which the condition(s) objected).

An amount of Rs.____________an fee for this appeal has been paid, vide receipt No.___________dated___________-as authenticated copy of which is attached in proof of payment.Signature of the Appellant(Name in block letters)Dated________________Occupation________________Address______________VerificationI___________________________(appellant's name) in the above Memorandum of appeal/or duly authorised agent do/does hereby declare that what is stated therein is true to the best of my knowledge and belief and nothing has been hidden thereunder.Signature____________Name (in Block letters)Date_______Occupation_______Address___________*Strike out which is not applicable.Form 7[See sub-rule (1) of rule 17]Form of noticeBefore (herein mention the name and designation of the Authority)._________Appellate Authority as constituted under Section 31(1) of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) by Shri____________(here mention the name and address of the appellant).Vs.The Punjab State Board for the Prevention and Control of Water Pollution - Respondent.Whereas Shri____________(here mention the name and address of the appellant) has filed before this Authority a Memorandum of appeal against the order_____dated___________passed by the Punjab State Board for the Prevention and Control of Air Pollution under the Said Act;And whereas under sub-section (4) of Section 31 of the Act, this Authority is required to give to the parties an opportunity of being heard:Now, therefore, please take notice that this authority has fixed_______as the date of hearing of the aforesaid appeal. The hearing shall take place at________ AM/PM on that date in the office of the Board at Patiala. You are hereby called upon to appeal before this Authority at the appointed time and your case. Please take notice that failure on your part to appear on the day of hearing, either in person or through a duly authorised agent without showing sufficient cause to the satisfactions of this Authority will make your appeal liable to be dismissed or decided ex parte.Given under the hand and seal of the Appellate Authority at ______ This____day__________19_____(Delete whatever is not applicable).Form 8[See rule 19]The Form of the Register to be maintained under Section 51 of the Air (Prevention and Control of Pollution) Act, 1981.I. General -

(a)Consent is issued to -

(Corporation, Company, Government Agency, Firm etc.)

(b)Postal Address.

II. Location of plant or facilities (Latitude and longitude must be the nearest of 15 seconds) -

(a)Nearest city_________ District_______

(b)Latitude_________ Longitude________

(c)Is it located in air pollution control - Yes/No

If yes, identification operation or process,-

(a)Name of operation or process;

(b)Schedule identification number;

IV. Consentees classification,- Yes/No

(a)Proposed;

(b)Now operating;

(c)Modification of existing emission source

(d)Location change

(e)Ownership change

(f)Present consent order Number,

if any__________V. Implementation Dates, -

(a)In the case of proposed industries operation expected to begin (day)_______(month)_______(year)________

(b)Air pollution control equipment and emission to be installed standards achieved by (day)__________(month)_______(year)_______

VI. Emission Standards,-

Emission source Number (From plot plan)	Air pollutant emitted	Emission rate kg/hour or standard/Sec.
1	2	3

VII. Consent conditions, if any

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State of Punjab - Act