Section 38 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983
38. Annual statements of accounts.
- The annual statement of accounts to be prepared by the Board under sub-section (1) of section 36 shall be in Form 'K-I', 'K-II', 'K-III', 'K-IV' and 'K-V'.[Note. - Schedule and forms are not reproduced here].NotificationsNo. ENV. 1093/237/CR. 43/D.1, dated 6th November, 1995. - Whereas the Government of Maharashtra in exercise of its power conferred under sub-section (1) of section 19 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) had declared vide Government Notifications, Environment Department, (i) No. POA 1082/119/CR 32/UD.18, dated the 2nd May, 1983, (ii) No. POA. 1086/ 750/CR. 169/Desk-I dated 11th November, 1986 and (iii) No. POA. 1185/518/CR. 53, dated 14th August, 1985, the areas specified in the map appended thereto, as the air pollution control area for the purpose of the said Act;And whereas it appears to the State Government that in the remaining area in the State of Maharashtra described in the map hereto appended (hereinafter referred to as "the said area") the development of various industries may cause or is likely to cause air pollution as a result of emissions of air pollutants from the industries, situated in the said area so as to pose hazards to the population residing in the said area;And whereas, it appears expedient to the Government of Maharashtra that the said area should be declared as air pollution control area under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981);Now therefore, in exercise of the powers conferred by sub-sections (1) and (2) of section 19 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981), read with rule 21 of the Maharashtra Air (Prevention and Control of Pollution) Rules, 1983, the Government of Maharashtra, after consultation with the Maharashtra Pollution Control Board, hereby declares the said areas in the State of Maharashtra, as Air Pollution Control Areas for the purposes of the Air (Prevention and Control of Pollution) Act, 1981.A copy of the map of the said area proposed to be defined as air pollution control area has been kept open for the inspection of the members of the general public during office hours, at the office of the Member-Secretary, Maharashtra Pollution Control Board, Shri Chhatrapati Shivaji Maharaj Municipal Market Building, 4th floor, Mata Ramabai Ambedkar Marg, Mumbai - 400001.Published in M.G.G. Part IV-A, dated 6.11.1995, pp. 225-226.[No. MPC72004/708/CR. 88/D-3, dated 31st December, 2004.] [Published in M.G.G., Part IV-A, pp 592-595.] - In exercise of the powers conferred by sub-sections (1) and (2) of section 54 read with sub-section (1) of section 26 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) and of all other powers enabling it in that behalf, the Government of Maharashtra, after consultation with the State Board as required under sub-section (3) of the said section 54, hereby makes the following Rules, to amend the Maharashtra Air (Prevention and Control of Pollution) Rules, 1983 namely :-
