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

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

(2)Where a person, intends to operate an industry, operation or process or any treatment and disposal system, application for consent to operate shall be made at least four months prior to commissioning of an industry failing which an application shall be accompanied with an additional fee of 50% of the fee as specified in Schedule.