Section 31 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
31. Form of report of State Air Laboratory and fees.
(1)When a sample has been sent for analysis to a State Air Laboratory, the Government Analyst appointed under sub-section (1) of Section 29 shall analyse or cause to be analysed the sample and submit a report to the result of such analysis in Form VI in triplicate to the Member-Secretary.(2)The fees for each such report shall be such as may be notified by the Government from time to time in consultation with the Board.
