Section 12 in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
12. Functions of the State Air Laboratory.
- The State Air Laboratory shall cause to have analysed any sample of air or air pollutants or emission received from any person and the findings of results shall be recorded in Form V. [The fees for each such report shall be such as may be notified by the State Government.] [Notification No. Nil, No. 8.3.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]
