Section 24 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
24. The form of application for the consent of the State Board, the fees payable and period within which application is to be made.
(1)An application for the consent of the Board to operate any industrial plant for the purpose of any industry specified in the Schedule of the Act in any air pollution control area under Section 21 of the Act shall be made to the Member-Secretary of the Board in Form I in triplicate by the occupier of the industrial plant.(2)The consent fees payable for making such application shall be as specified in Appendix II.(3)The application for consent shall contain the particulars specified in Form I and the Annexure thereto. The application for consent shall also be accompanied by the required consent fees, plans, drawings and such other details specified in Form I and the Annexure thereto.(4)An application not accompanied by the required consent fees or not containing the name, address or signature of the occupier of the industry and other particulars shall not be entertained and it will be returned by the Member-secretary to the applicant.(5)Where any person, immediately before the declaration of an area as air pollution control area, operates in such area any industrial plant for the purpose of any industry specified in the Schedule of the Act, such person shall make the application for consent within six months from the date of the Notification declaring such area as an air pollution control area.
