Section 28 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
28. The form of report of State Board Laboratory.
- When a sample of emission has been sent for analysis to a State Board Laboratory, the Board Analyst appointed under sub-section (2) of Section 29 shall analyse or cause to be analysed the sample and submit a report of the result of such analysis in Form V in triplicate to the Member-Secretary.
