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State of Assam - Section

Section 26 in The Air (Prevention and Control of Pollution) Assam Rules, 1991

26. The form of application for the consent of the Board, the fees payable and period within which application is to be made.

(1)An application for obtaining the consent of the Board in terms of Section 21 of the Act shall be made in Form 1; provided that in case of improvement to the existing facilities the person shall be required to file a fresh application.
(2)The application form may be obtained from the Officer of the Board on payment of rupees one hundred as application fee.
(3)The application form should be duly accompanied by the prescribed consent fee as per schedule below:Industries having an investment of-
(a) More than Rs. 5 crores Rs. 15,000
(b) More than Rs. 1 crore but less than Rs. 5 crores and Rs. 5crores Rs. 7,500
(c) More than Rs. 50 lakhs but less than Rs. 1 crore and Rs. 50lakhs Rs. 3,500
(d) More than Rs. 10 lakhs but less than Rs. 50 lakhs and Rs. 1lakh Rs. 1,000
(e) More than Rs. 1 lakh but less than Rs.10 lakhs and Rs. 1 lakh Rs. 500
(f) Minimum fee Rs. 500
Provided that the Board may from time to time by resolution alter/modify or amend the schedule of fees above mentioned.
(4)On receipt of the application Form the Board may examine the proposed site or existing site and ask for any such details which may not have been elaborated in the application Form.
(5)The date on which complete information connected with the application Form has been received by the Board shall be the date of receipt of application for calculating the said period of four months tor the purpose of sub-section (4) of Section 21 of the Act.
(6)The Board shall after having satisfied on examination of the application, grant the consent to the applicant with or without any condition in Form II.
(7)The applicant shall submit periodical information and other reports as may be asked for by the Board in connection with the consent given by the Board.