Section 17 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
17. Submission of information by the occupier, section 23 (1).
- An officer incharge of industrial plant or occupier of the premises from where due to an accidental breakdown of some processes or installations or otherwise an emission occurs or is apprehended to occur in excess of the standards laid down by the board, shall forthwith intimate the fact of such occurrence or of the apprehension of such occurrence to all or any of the following, namely :-(a) Board, (b) District Collector, (c) Sub-Divisional Magistrate, (d) nearest police station and (e) the nearest officer of the local authority including Panchayat , Public Health Department and the Department of Industry.
