Section 19 in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
19. Functions of the State Board Laboratory under sub-section (3) of Section 27 and under sub-section (2) of Section 28.
- The State Air Laboratory shall cause to be analysed any samples of air or emission received by it from any officer authorised by the Board for the purpose and the findings shall be recorded in triplicate in Form V.
