Section 6 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
6. Submission of information by the occupier.
- An Officer-in-charge of Industrial Plant or occupier of the premises, from where due to an accidental break-down of some processes or installations or otherwise, an emission occurs or is apprehended to occur in excess of the standards laid down by the Board, shall forthwith intimate the fact of such occurrence or of the apprehension of such occurrence to the Board, District Collector, Sub-Divisional Magistrate, nearest Police Authority and the nearest Officer of the Local Authority including Panchayat, Public Health Department and Department of Industry.Chapter-VI
