Section 19(4) in The Air (Prevention And Control Of Pollution) Act, 1981
(4)The State Government may, after consultation with the State Board, by notification in the Official Gazette, direct that with effect from such date as may be specified therein, no appliance, other than an approved appliance, shall be used in the premises situated in an air pollution control area:Provided that different dates may be specified for different parts of an air pollution control area or for the use of different appliances.
