Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Meghalaya - Subsection

Section 24(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(1)An application for the consent of the Board to operate any industrial plant for the purpose of any industry specified in the Schedule of the Act in any air pollution control area under Section 21 of the Act shall be made to the Member-Secretary of the Board in Form I in triplicate by the occupier of the industrial plant.