Section 15 in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
15. Submission of information by the occupier under sub-section (1) of Section 23.
- An officer in-charge of Industrial Plant or occupier of the premises from where due to an accidental breakdown of some processes or installations or otherwise, an emission occurs or is apprehended to occur in excess of the standard laid down by the Board shall forthwith intimate the fact of such occurrence to all or any one of the Board, District Collector, Sub-Divisional Magistrate, nearest Police Authority and the nearest Officer of the Local Authority including Panchayat, Public Health Department and Department of Industry.
