Section 22(1) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
(1)An application for obtaining the consent of the Board under section 21 shall be made to it in Form 'A':Provided that where any person, immediately before the declaration of any area as air pollution control area, operates in such area any industrial plant for the purpose of any industry specified in the Schedule I shall make the application for consent within a period of four months from the date of such declaration of the area.
