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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

(3)Where a person makes an application for renewal of consent to operate it shall be made at least four months prior to expiry of period of consent to operate, failing which the application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule.