Section 13 in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
13. Application for consent under sub-section (2) of the Section 21.
(1)An application for obtaining the consent of the Board for bringing into use any new or altered chimney for emission into atmosphere or for continuing an existing emission from chimney into atmosphere shall be made to the Board in Form I.(2)Application as provided in the proviso to sub-section (2) of Section 21 shall be made within a period of four months from the date of publication of these rules in the "Madhya Pradesh Gazette".(3)Such application should be accompanied by a fee as provided for industries in Rule 4 of the Water (Prevention and Control of Pollution) Madhya Pradesh Rules, 1975.(4)Any application not accompanied by the prescribed fees shall not be entertained by the Board.(5)The prescribed fees shall be paid through Bank Draft in favour of the Board as may be specified by the Board.
