Section 29 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
29. The authorities or agencies to whom information under sub-section (1) of Section 23 is to be furnished.
- Any officer or person in charge of any industrial plant or occupier of the premises from where due to an accidental breakdown of some processes, installations or otherwise, an emission occurs or is apprehended to occur in excess of the standard laid down by the Board, shall forthwith intimate in writing the fact of such occurrences or of the apprehension of such occurrences to the Board or-the District Magistrate or the Sub-Divisional Magistrate, as the case may be, having jurisdiction over the area, nearest police station or Deptt. of Industry of the Government or Chief Executive of the local Municipal Body or Secretary of the Local Gaon Panchayat or Director of Health Services of the Government or Chief Medical and Health Officer or Sub-Divisional Medical and Health Officer having jurisdiction over the area and Medical Officer of the nearest Primary Health Officer or State Dispensary.
