Section 25(7) in Haryana Air (Prevention and Control of Pollution) Rules, 1983
(7)[ The fee payable for filling an appeal under section 31 shall be as decided by the Government from time to time. This fee shall be deposited with the Board before filling the appeal] [Substituted vide Notification No. S.O.242/C.A.14/1981/S.54/99 the 24th November, 1999]. [Each member of the appellant authority shall be paid an honorarium per case or fixed honorarium, as decided by the Government from time to time] [Substituted vide Notification No. S.O.26/C.A.14/1981/S.54/2011 the 25th February, 2011].
