Section 22 in The Air (Prevention And Control Of Pollution) Act, 1981
22. Persons carrying on industry, etc., not to allow emission of air pollutants in excess of the standards laid down by State Board
.No person [* * *] [The words " carrying on any industry specified in the Schedule or" omitted by Act 47 of 1987, Section 10 (w.e.f. 1.4.1988).] operating any industrial plant, in any air pollution control area shall discharge or cause or permit to be discharged the emission of any air pollutant in excess of the standards laid down by the State Board under clause (g) of sub-section (1) of section 17.
