Section 4 in The Orissa Air (Prevention and Control of Pollution) Rules, 1983
4. The form of application and fees etc.
(1)An application -received under Sub-section (2) of Section 21 of the Act for obtaining consent of the State Board for operating any industry shall be made to the Board in Form 1.(2)Such applications shall be accompanied by fee as fixed by Government from time to time.(3)Any application not accompanied by the prescribed fee shall not be entertained by the Board.(4)The prescribed fees shall be paid by Bank Draft in the favour of the Board as may be specified by the Board.(5)In case of any areas newly declared as Air Pollution Control areas the application in Form I for this purpose shall be made within one hundred days from the date of such declaration.Chapter-IV
