Section 8(1) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983
(1)An application for obtaining the consent of the State Board as required under section 21 for operating than industrial plant, for the purpose of any industry specified in the Schedule appended to the Act, in an air pollution control area declared as such under section 19 shall be made to the State Board in Form 1:Provided that where any person immediately before the declaration of any area as air pollution control area operates in such area any such industrial plant, he shall make such application in the specified form within a period of three months from the date of such declaration.
