Section 23 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
23. Manner of declaration of air pollution control areas.
(1)The Government may, after consultation with the Board, by notification in the Gazette, declare any area with reference to a map or of any area coming under any one or more of the following as air pollution control area-(1)Village(2)Taluk(3)Panchayat(4)Municipality(5)Municipal corporation.(2)The air pollution control areas declared under sub-rule (1) be known by such name or number as may be specified in the notification under the said sub-rule.
