Section 30B in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
30B. Manner of giving notices.
(1)The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely:-(i)The notice shall be in writing in Form No. XV.(ii)The person giving notice may sent it to,-(a)The Member Secretary, Rajasthan State Pollution Control Board, Jaipur, or(b)Any other officer authorised by the Board in this behalf, (iii) Notice shall be sent by registered post with acknowledgement due.(2)The period of sixty days mentioned in clause (b) of sub-section (1) of Section 49 shall be reckoned from the date of its first receipt by one of the authorities mentioned above.]
