Haryana Air (Prevention and Control Of Pollution) Amendment Rules, 2022

No. 2/20/2016-1Env.- In exercise of powers conferred by Section 54 of the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981), the Governor of Haryana, after consulting the Haryana State Pollution Control Board, hereby, makes the following rules further to amends the Haryana Air (Prevention and Control of Pollution) Rules, 1983, namely :-

Rule - 1.

(1)     These rules may be called the Haryana Air (Prevention and Control of Pollution) Amendment Rules, 2022.

(2)     These rules shall come into force with effect from the date of their publication in the Official Gazzette.

Rule - 2.

In the Haryana Air (Prevention and Control of Pollution) Rules, 1983, in rule 23, in sub-rule (1), in clause (i), for the words "retired District and Session Judge", the words "sitting or retired Judge of High Court" shall be substituted.