Section 33 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
33. Report of the State Board Laboratory and Fee.-
(1)The State Air Laboratory shall cause to be analysed any samples of air or emission received by it from an officer authorised by the Board, for the purpose, and the findings shall be recorded in triplicate in Form V.(2)The fees for each such report shall be as mentioned in Schedule I.
