Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab State Board for the Prevention and Control of Air Pollution Rules, 1983

(2)The applications made under sub-rule (1) for industries mentioned under column 1 of the table given shall be accompanied by the amount of consent fee as specified under column 2 thereof against the corresponding entry of the aforesaid column -Industries having capital investment in rupees Consent fee in rupees
(1) Not exceeding five lakhs. 250
(2) Exceeding five lakhs but not ten lakhs. 500
(3) Exceeding ten lakhs not exceeding fifty lakhs. 1,000
(4) Exceeding fifty lakhs but not exceeding one crore. 2,000
(5) Exceeding one crore. 5,000
Note:- In this rule, the expression "Investment", means the amount of capital investment in an Industry on capital works including land, building, machinery and equipments.