Section 6(5) in The Karnataka Regulation of Stone Crushers Act, 2011
(5)The Licencing Authority shall send the proposal of declaration of safer zone under sub-section (4), to the pollution control Board for its certification. On receipt of the proposal by the pollution control Board or where three months have lapsed from the date of the proposal and no communication has been received by the Licencing Authority, the Licencing Authority shall by notification declare the safer zone in accordance with the proposal.
