Section 4 in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983
4. The form of application for consent.
- An application for obtaining the previous consent of the State Board for [establishing or operating any industrial plant] [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] under Section 21 shall be made to the State Board in [Form I] [Substituted 'Form I and Form I-A as the case may be' by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).]:Provided that where any person, immediately before the declaration of any area as an air pollution control area under sub-Section (1) of Section 19 of the Act, was operating in such area any industrial plant for the purpose of any industry [x x x] [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] such person shall make an application in [Form I] [Substituted 'Form I and Form I-A as the case may be' by Notification No. G.S.R. 21, dated 7.5.2015 (w.e.f. 24.11.1983).] within four months from the date of declaration of air pollution control area.
