Section 29 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
29. Submission of information by the occupier.
- A person incharge of Industrial Plant or occupier of the premises from where, due to an accidental break-down 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 or of the apprehension of such occurrence to the State Board, District Collector, Sub-Divisional Magistrate, nearest Police Authority and the nearest officer of the Local authority (including Panchayat), Chief Medical Officer, Director of Industries and Director of Environment and Ecology.
