Section 47(6) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(6)to institute fellowship for carrying out fundamental or applied research in the filed of Environment Engineering or Science; Provident that the findings of such research will be useful to the Board for carrying out its functions, the terms and conditions of such fellowship being as specified by the Board.Form No. 1[See Rule 26(i)](To be submitted in triplicate)Application for consent for emission/continuation of emission under Section 21 of Air (Prevention and Control of Pollution) Act, 1981From.............................................Dated................ToThe Member-Secretary,Pollution Control Board, AssamSir,I/We hereby apply for Consent under Section 21 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) to make emission from Industrial Plant owned by (1).................for a period up to (2)..................
