Section 5(1) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
(1)Application under Rule 4 shall be accompanied by the fee as specified in Schedule:Provided that where a person who is establishing or carrying on any industry, operation or process and is generating hazardous waste as defined under the Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008 and requiring authorization there under, the application for consent shall be accompanied with fee equal to one and half times of the amount of fee specified under Schedule, other than the hazardous waste covered under category 5.1 of Schedule I of the said Rules of 2008, if the quantity of waste/used/spent oil is < 5 KL per annum.
