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[Section 14]
[Entire Act]
State of Odisha - Subsection
Section 14(7) in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
| A. | In case of Industries | |
| (a) | Large scale industries having capital investment of Rs. 5.00crores or above | Rs. 3,000 |
| (b) | Medium scale industries having capital investment of Rs. 1.00crore or above, but below Rs. 5.00 crores | Rs. 1,500 |
| (c) | Medium scale industries with capital investment below Rs. 1.00crore | Rs. 1,000 |
| (d) | Small scale industries with capital investment of above Rs.10.00 lakhs | Rs. 500 |
| (e) | Small scale industries with capital investment of Rs. 2.00lakhs, but below Rs. 10.00 lakhs | Rs. 250 |
| (f) | Small scale industries with capital investment of Rs. 2.00lakhs or below | Rs. 100 |
| B. | In case of Local Bodies | |
| (a) | Municipalities/Corporation having a population of more than 10lakhs | Rs. 5,000 |
| (b) | Municipalities/Corporation having a population of more than 5lakhs but less than 10 lakhs | Rs. 2,500 |
| (c) | Municipalities/NACs having a population of more than 1 lakhbut less than 5 lakhs | Rs. 1,000 |
| (d) | Municipalities/NACs having a population up to 1 lakh and anyother local bodies such as Notified Area Authority | Rs. 250] |