Section 8 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983
8. Manner of declaration of air pollution control area .-(1) Every notification under sub-section (1) of section 19, declaring any area within any Union territory as air pollution control area, shall specify:-
(a)the boundaries of the area if the area is not a whole district or the whole Union territory;(b)the date on which such declaration shall come into force.(2)A notification referred to in sub-rule (1) shall be published in the Official Gazette and at least in one English and one vernacular daily newspapers having a circulation not less than five thousand in the Union territories.
