Section 43 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
43. The particulars which the register maintained under Section 51 may contain.
- The register to be maintained by the Board under Section 51 of the Act all be in Form XV and shall contain the particulars as specified therein.Appendix I*Form I[See Rule 24](†To be submitted in triplicate)Date..........From..................................ToThe Member-SecretaryMeghalaya State Pollution Control Board, Shillong.Sir,I ††.......................occupier of the industrial plant ‡ ............. hereby apply for consent under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 for a period up to ................... (not exceeding three years) to operate the above mentioned industrial plant, detail pertaining to it being given in the Annexure and the accompaniments submitted in triplicate as part of this application.
