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State of Punjab - Section

Section 8 in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983

8. Application for consent.

(1)An application for obtaining the consent of the State Board as required under section 21 for operating than industrial plant, for the purpose of any industry specified in the Schedule appended to the Act, in an air pollution control area declared as such under section 19 shall be made to the State Board in Form 1:Provided that where any person immediately before the declaration of any area as air pollution control area operates in such area any such industrial plant, he shall make such application in the specified form within a period of three months from the date of such declaration.
(2)The applications made under sub-rule (1) for industries mentioned under column 1 of the table given shall be accompanied by the amount of consent fee as specified under column 2 thereof against the corresponding entry of the aforesaid column -Industries having capital investment in rupees Consent fee in rupees
(1) Not exceeding five lakhs. 250
(2) Exceeding five lakhs but not ten lakhs. 500
(3) Exceeding ten lakhs not exceeding fifty lakhs. 1,000
(4) Exceeding fifty lakhs but not exceeding one crore. 2,000
(5) Exceeding one crore. 5,000
Note:- In this rule, the expression "Investment", means the amount of capital investment in an Industry on capital works including land, building, machinery and equipments.
(3)Any application not accompanied by the fees as specified in sub-rule (2), shall not be entertained by the Board.
(4)The aforesaid fees for the grant of consent shall be paid through Bank Drafts drawn in favour of the State Board.