Dadra and Nagar Haveli act 29 of 1986 : The Environment (Protection) Act, 1986

Wm“; Wm, M“ .m my PM.“ W, N. v. .u, u. m followingmalmrsmamcly 7 (n) m: sLundards nfqublny Man, man or ml for varmux ma: and purpmu, (b) the maxxmum allowable lmms of concenlrmkm M van-mus :nwmnmzmal pollumnr! (mclndmg me) rm mm.“ mm (c) the proccdurcs and 531mm: for m: hundlmg nl‘hmrdnus suhsmm, m,

1 mum-r (ykomlou) ACT, 1986 4. (I) Wuhuuv prejudme m m prowumu nlwb-stc‘mn (3) of mum. 3, the 0mm Gm‘cmmznt may appmm afficexs with such ummum as u (hmks m {m m; yurposu of mm Act and may cmrusx m [hm such onh: pawns and mum; under nus Am as u may dm 5: (z) The omcm appointed mum xubsecuuu (l) mu be subjccl m the gcncral camel and direcnon or the mem Government or, 1: sn directcd by mm Govtmmcm. am a! m: authomy or aumomms. «my, mnstimmd undcr mmmmn (3) ufscclmn x m army mm Ruxkomyor office: 5. wauhuandmp muymmg conumeu m any orhzr law m mm m lhbprovxs1onsnnh\3Ac\, m: lera] Government maan m: exert“: of“; powus and performance arm functions under [his Ac ucdzrecnnnsm Wnung m any pcrson,ol“c:roranyamhoriry and such person. amen or xmhomy smn be bound m comply Wl‘h suchdu'ccuons. Expluvmlmh in: me avmdnucc ofdoub‘s. 11 xshneby declared mm 0|: pnucr \o nsuc «mum under this mum. mm“ 1h: powzrmmrect. (a) my damn». pmmbniun m rcgula operanon m process; or n u( my mdush'y. an “Emmy m rcgulafion Dfrhe “Apply Dicker) any or mm or my emu survicc a. m The Central Government may. by nunfltauon m (h: Offlnal Galena. make mm m rapes! of an or any or {he mauers rcfcrred m in who" 3. (2) In wruculnr. and wuhmn prejudi 'la me gcncralily ohm- Appmm» mam m DEM ma um. Wm and Ann mm m am mm, mm m “w me m7 mmlal mu...

rcrwnn .. m. mun m“ naan: nrmuy; u. nu mmuxm any xmmmum nandhns subsmnce cm‘pt m accordance m. such pmcmm and «Mr :33" mmvlymg Wm. such “(amends as my b.- prc v mi Wm, ms m camF‘Y m prong, «um an, ‘ulvdl

,5 ma mvaxuumr (Romanov) Act, 15 (d) m: pmhibman ind reslnctmns on the mmnmg ofhumrdum mbxmm m different arm, (a) me pmmmion and muicuom (an m- Xmalmn ufmdusmcs and me Canymg an a! processes and npcmnam m dvfl‘cvmx mas: u) m:proudur:x andsafl'guurdxfonht preveminn ufaw: m whmh may must enwranmemal pnuumn and I'm pmwdmg (Mrcmzdial m snrnfnrxuch madam; CHAPTER II] human. Comm. m: Aumm or memumm PoLLu-ncm 55$: 7. No pmoncmymg on my mdnslry. optrmvon or prawn» shall m, ' barge or cum or pumu m be mwhurged or ammcd any mam, cmmmmm pollnmm in mm of such slaudard~ as my a: open- prescribed u a.» mu; u; mm pallml an" m a! m: m... éamx

cunndcrs nccmssaryv any pm: m rm the purpose of puformmg any of me funcuuns ur [in Cmual Gavemmim entrusted to mm; (b) for (he purpnsc 0f dnmxmng whether and ;r w m whax manner, any such funcuous are m he performed or whtLhtr anypmwimmufimx Actor me rummndemmunde; 0. any noncmcrdcr dmzc‘um or :1uLY1orlxnIlonwrvru_m 5. gave“ a: granted undu lhls Act ls bang m in; bum Cumpllud \Mm,

m mvmmmm (summon) Act. 1936 9. m When she «muss: or any environmental pollumm m ems uf|h< prescnhcd slandards occurs as is appmhmded m mus duuo shy amdem or other unfoxmen an 0! mm, the pcsssm ruxpnnslblc for such discharge and use pcrmn in shssgs oflhc plus as whsch such discharge muss 0| is apmhcnded m mus shall be bound m prevm‘ ur mmgm Ihe snvszomhmsal pollunau mm as s sssuls of such dwchargc and sth also fonhwuh: . (a) Ennmmc [he [an ofsuch occurrcnw or apprehensxon ufsnth mums”, and (h) be huund, 1r shncd upon, m render an assmsncs, Io Seth nuthm’mes as agcncles as may be psescssbed. (2) oh smsps of m|ormauun msh rupee! m the (ass or sppsshsnsmn or my umnnmv: at the mass mfured to in sub. when (1) Whether through shumsmh undex shas subwnnn os sshsswssc, [he authonncs ur ageucscs yefencd w m subiecmm (1) shall, as Car‘y as praulcablc, cam: such sumsdm sucmsss lo I): mm as are hscsssssy m psmm m mmgsss 1m: sswssomshm pollutmn. <3) The uxpcnwstany, manned by any authority arugencymm rtspbcl u) m remcdml ms-ssms mfcrred m m snmssusm s2». wgexhes wlth mums (at suuh Jenxouabl: ssss as she Governmm my. 17y osdsr, m) from ms due when s «sand for tho expanses 1x mde unul u ss pmd may be «award by such amhmuy or agcncy mm lb: perm" concerned as arrears of 1m mvmuc ur m‘ pubhs demand 11:. (n Subjco in \he prousmus nf shss xecnon may pssm empomud by the. Ccnual Government In shss behanshxll have s “gm w mum, at all runsrmabk simes wivh such assmanoe as hr m. m, ms as mfm'ma- sushm was and mm rows 0! airy and ms

Pflwzr m we “ka m pmr dun lo b: [ullawd m Lhzmmn m the 5m law 11. m The 0mm Governmem ox any omen :mpowutd by“ m |hls behalf. shill have pom «a cake, for m: prufimw or analysu, maple: or an, mm, so}! w my.“ subsmnce from any {mom premises or other plan: m such manner as may be macaw (z) Thé resultcfany amiyusoiasamplctaken nndcrsub-semnn (1) mu m)! be adrmmblc m zwdunc: m any ‘cgal proctcdmg unless [he provxsions of (h: subsections (3] and (4) are comphed mm (3) Subjccl m the pmmmm chubsecnon (4). [hzwrson taking me sample man sub-swunn u) man-7

mum m ENVIRDNMVN’K (mmxmu) ACr. 19M (a) {or the purpose or examining nnn nailing any equipmnl, imluamal planL mm, ragiswr, dacumenl or any mher material ohjoc! m for conduciing a aaamh a! any building in Whichhfi has mason lo bellow that an afl‘encc undelr this An at [lie mm man: [hummer lm been 01' IS bemg m is abmn m be committed and In; snzing any such eqlnymenh industrial plum. record. mgiskr, documem oi alhcr malarial abjccl i( kc nan manna to behev: mm n my furnish evidence nf me cnmnnsalon m- an nuance punishablc under Lh|s Acl or the mica made inemndcr nr mni xuuhscllure |S umessary to prevail! or mingm cnnmnnumal pallnuon. (2) Every person carrying an any ulduslry_ upcrauon on process ox handling nny hazardous suhslanc: shall be bound lo iennar all mimnm to due person empowered hy the Cmiral Govzmmznt undcr subaclion (1) [or carrying BL“ the innuu’ona undzr max sub aacnnnnnn min iaua todnsn William any mamma- cause or excllw, he shall In; gum or an ofl‘mcu undcr ans Au. (3) Ir my person Wilmlly delays oi obstructs any person em~ powered by lhe Cmua! Govummcnl under suNccum-A (1) n W performance nrnis Tux-muons. he alinll be ginliy oi an Mfume undzr \hls Act. (4) The provismnx of Lhe Lad: a! Cnmmal anduu. ms, or. in relation to ma State nnamnin md Kashmir, or any area in WhK’h um cm is no! infoxce.1he pruvismns ni any cpmspnnnlnglnw m (01:: m nan State of ma mall. so far M may he, apply m any small or sc'mlrc undnr this soclum as may apply in my search or seizure made undci [he auinomy ni a mum lssued under MUD“ 94 pm: said Cude or. us the we may be, under Lhc mnupcnding pmvlsmn

magma umcx sccnun 12 and such palm sum mmm (he Gwen-Amen: Analyst appointed or Mngmscd under lectlnn u m mung. aboux mg wurul nbsem: o! m: acmpm or n; ngcm or pmou. or. ax me as: may be, m nfnul m Sign mg camamtr or 12. m Tm Cemral Guvemluem may. by “gunman“ m m: Envnonr 0mm: Gaze“: , mm mm. (a) establish an: or more cmmmmmu) [abom‘louex mnnx

AE mvxmum (PRm'EC'noN) ACT. A935 (2) xcvvc on the occupier or m ngcnl or person m charge with: pm, a name, xhen and (here. in such form as may be presumed. of m mminn u; have k 50 named, (b) m m: Venue: otht campicr or his agm or pagan mum 3 sample to: analysis (a cause the graph m be placcd m a contamcr m Cantamcn wmn mu h: "mm and mm and mu also bes‘gued bmh by the person “1ng m: sample and m: mupm ox Ins «gm! or puma". (d) send mmom «my, me mnmim or m: cum-mucus lo we lnbmmmy esubhshed m recognised by 1).: mum Cmvcnr mam \Indzr 59mm] 12. (4) Wm smmpYe n :aken («analysis under aub—xeulion(l)and Lhc pcKson \akmg (he sample scrvc: on the camper or in: am: 01 person .1 Dunc: under Claus: (a) or sub-section (3). Am? (a) \n x :35: Wham m: occupxtr. m agcm or penun mlfully mums mmsclf. me perm taking 1h: aamplc museum mu sample fur mlym m be placed m a summer m :onlamexs whwh shall be marked audiealud and mu also be ugned by me pcrsau mm; the sample. and lb) m a cascwhuc me accupel m m: ngem n1 parson present at um mm: or taking m: mnplmrum m s|gn me marked and mm mmaincr orcanmincxsuflhcsampl: u rcqmrud under clause (c) of subrmnon (a), the marked and scnIed comamcr mwmammsmubesiyud by the permnmkinglhcsamples. and m: comamcr nr oomalncn mu be KM whom dclny by the prison liking m: sample rm analysis to me bhmamry establishcd m

and m nan, amen m dvmfiam Oflrnw by umpln'w years or Wm. 1m: wmcn may cxmnn m on: mm mpm or wuu mm, Tn m cm the failure m uoTuawmuon comims wzm addv'honal W o my ax to we 1 mm mpccs for awry day dunng w c such ndumaxcnmlavmlwnmmmuzxa cr ccnnwcfionfor me m such [mlurc orcmnmv in (27 If ‘17: Imlurc or wnlmvumon lefexred m Lu submlmn (l) cnnhmus beyondzpenud Bfone yuaraflzr lhadutuvfconvmmm m: oflcndcl shall be pnmxhahlu wizh impnsoumcm fm a term which may exlcnd nu ma yuan m. (1) Wm: any 0mm under um Act has m Cnmmflwd by Awmpany, every [when whu. at me [me 9‘”an was commmcd

10 I112 Em'mrmmzm ("mm") ALT, um Lb) magma mic or men: labomlnncs or Immutes n: 2117 vmmmcum‘ Inhormonesm cmy mu “m magnum cmmsmd m an cuvlmnmenul luboxawry under this Act (2) The Central Govflnmani may. by nonficauon m [he 0mm Gama, makc mm xpmil‘ying (:7 (In: runmm of me mvuomnemal laboratory; (h) m: procedure for the submission m th: um labommry of (amplcs of m, walu, so)! or mha substance rm analym or ms. m: farm affine labmawry rcpon thumun and m: Ices pilynblk for xuuh report, (5) such mhzr mum as may be nbctssary or :xpedmu m enablt um laboramry to carry om Ks funcuans com 11 Th: Cum: Govcrumtm may by nahficxnon m we 0mm new Gazelle. nppomt Drrecogluxe suuh pcmmas 1: Hunks m and hxvmg mm"- m; pxescnbud quzdificmhms m h: Governmem Analysis for the purpos: of annlysis of 53mph: or m, mm son 0; mm subsmnce um (m analyxu in any canDml-cmsl Jabomwry mums or recognised under subaecumu (1) or mm. 12 chomwf 14‘ Any documcnt purporlmg m be a rcpon sAgncd by a 6“"“nmm‘ Gown-Amen! anilysl may be used ax ewdenc: or the {ants smlcd mm“ xherem in any pxoyeedmg undcr this Am. Funky 1m 15 (1) Whoevur fails to comply wixh or communes any ofrhc comm pm sinusonmmmmcmlesmadaommmmduocunwsmd "an of m thereunder, mu. m mpeu Drum. sum Mum m mmravmnou, be WM, We M pumshnblk mm )mpnsunmem for x (arm which my menu «Lays

rlovlaen mm mung coma-men m mm mm ~n¢u rcnuzr m Head nf mu Dcpanmcm mm: m any pumshment n h: pmvta am we mm: was commnud wuhaul ms knowledg: m m be axemiwd an due ddlgencz m pruvcm flucommuxmn nhuch “mm (2) Nomumandjng anyxmng cnmamed m subwuun (1) whczzan arrcncwudumu Acthax mammund byaDL-panmtm urcmcr‘mgm and (x \s Proud um the menu has been wmrmued mm the mnmntorconn?v4nce of cnsxunbmablcm any neglect on me pan of, my mm. mm man me Hm! orme Dcpar1mmx.su€h officer shall also In deemed u; be guilty 0! mm nuance and mu be natal: m be proacldad agaun‘ and punished aocnrdmgly.

ms momma (lmmzm-mN) Ac), mo wasdu’ecxlyln Charged, and wnrespanslbkm. Khucnmpanyfol m: madam “mm huslnrzs at uncompnny, aswnllaslhecolupuny shun Ir dzcmcd m be gullly of m: drum: and shall bu Llablu m h» plucctded agamu .lnd pumihed mommy. rmmm um nolhlng unnamed m m summon shall man my such pczsun lmble‘w any punishmcm pmvmed in may Am, lnae mm mm m “mm was commuted wimnm his knowledg: m am he amused all an: dlhgnufl: m prcvcm the commission or such omnu (2) walmstudlng anylhlng mum-m m subswllan (1), Wm: an Mfume under um Am has been commuted by a company and (I .s pmvtd mm the affine: 1m been cnmmiucd wuh m cansem m conmvance of. or is auribumble m any ubglecl on the pan qf, any 6mm, mundgfl , xcmlary or what o|ficnl a: Ah: o’ompmy, such dlrecwr, manager, secretary or emu officer shall also deemud m he gulllyol um offence and shall bu llahlr 10 ha wrucccdod against and punished moral-ugly Explanatlunii‘or \hc purpnscs or an; sewo l.) “company 'mem any body carpomu .md ”mum a firm on other amuanon of Indlvlduals: (by “mm". m lelafivn m a firm, means l parlnel m the firm 17, ll) Wm: an 011ch: mm ll“; Au has been nommn‘wd by any Dcparlmzm ofGovcmmenL the Head of m: Dk‘mnmcm man be dzemzd m bu pull)! of Lht uffulc: and shall be lmblc [0 be pmcccded aynnsx and punlshed mamlngly ll mm by Gwemmrm mpm

mum» or me nu mm: m orders or dnecuuns xssuea (hummer shah n: my cunr deemed m be pubhc m’vmh mm m mcmlng ofsocmm 210mm mm: Indian Pam Cudc mm. mm. a m \u puhlw mums an“?! 22- Nowwlcounshallhavqumdlcunn\ucmerluinmysmtm 1m. "an pxwenling m mpec! of mm"! am, mm ukcn or order or dnecmn mm hyth: Cemmmamummomny emeranthomym

12 Ymmmn u: mm. mm m good bum Dagmnnne 3! mm“ Imam, ¥mn. n Wm m Mcmben. mm m mPNYK. of m: we lexo~14m (mmxm) ACT. 1981: CHAPIER [v MmcLLummLs Is. No in“, plusecuuon ar cum legal wwwdmg mu he mm m: Government m any Mficzr or other empmye: or the Gamma“ at any amhonly consmmcd umm nus Act or any member, omen: or Dvhax employze at such auxhomy m mpm of “mung which n dam; or mtmdcd to be an“: m good (mm m pummm om“: Ac. or me lulumnde ur mom or diracuonussucd men-mm 19. Na coufl mu wk: comma ofany nffenc: um; um Act excep! on a wmplamt mad: by'7 (a) (h: Crmral Government or any mummy or 0mm smho- ristd H: mm behalf by ”m! Government. or (b) any penun who u.» gven nunca; ofnm 14;: man if“) days, in LN: manner pmcnhed, 131' [hr allcgad nlrcno; and of his mmmmnm make acnmplaint, m m: (mm Govummwl or the authorin or officer aalhamed IS afaresald. m. The Central Gavcmmcm may, m rdmmn In my {mum mum nus Act, rmm mu: to time mquue any pelson, officer, Slate Govern-nan! or mher auxhomy m 1mm {0 n or any presumed mummy or 0mm my report». remms, smlisucs, accolmls and uLhcr infonnauun and 5m person. officcr. 5m: Government or other authamy shall be bound m do so 2:. An mu members of me mummy. mmnuucd. 1r any, under Samoa 3 and all officers and mm :mpwyecs olswch amhonty Wham «cung or purponmg w an \n pursuance ofnny pronsmns of [his Au

W m: mum.“ we» «.M wuwmwm WW.“ shall not he dlxchavgud m tmvued under wnum (b) the vmcedur: m acwxdaua: vah and m: sarcguuds m compliance Mm “hm. lunaydous sul‘rslanccs shall be haur dled or cause m be handled «ndu sechon 8, (c7 m amhormex or agencies m which mnmanon ohhe rm nf “cm-rem umppmhmmu ufoccurrtncc nflhz thchnrg: 01 any clwlmnmcnml pollumm In excess .2; Lhr prcscnbcd smmlmrds mu hr: given md m whom all assvuancc sbaH be bound m b: rendered nudersubsccuon(Dofsmnong,

u: mwnnnm LYIUIEC‘HON) ACT, was ofl‘wn m pursuance of any pawn confcrmd by or m relmun m its or his Tunufinns under mn Au, 2:. Withuut yrcjudw: m we pmvisians of subwunu (3) of sun on llth-mral Governmemmay,bynnuficafioniu lhc 0mm“ Gmm,dc1cgm, subject to such conduions and hmnllmnx 25 may be spcmfied m m: nnumnnon, such urns powers and (uncum under [his Au. [expepr [he power w ”mung: an numomy under sun mun“ (3) ohcmion J and u: make mks under secdon 251 an u may deem necmsary or upedxem. to any smut. Stale Guvcmmen‘ nr 0th aurhunly. 24. (1! Sunset [0 m: prowsmnx or submuon (2). 111: pm- vmuns or «us Au and m: rules or omen mndu Lhexe In man have arm notwnhsmlldmg anything mmnsvslcm xhcrzwilh cantamcd m anycnactmml mhcnhan am An. (2) thm'nnyuucu omissioncnnsmulesan ufl‘cucepumshabh: undkr this An ad also mum uuy cum Au lhcn m: DHEnder found guilty nrmh onencc shall 11: lxuhk Io be put-“shad undcr m: n M An and not undcr (hm Act 25‘ (l) The Ccnnal Govtmmrm guy» by nunficauun in official Gan-t v. makc mks fur carrymg mu m: purpoxcs of mu Au (2) In pumnulnx, und wxrhoul preJlIdxoe m m: genmmy nfm: rmgo;ng powcr such mics may proud: for all or any of Line folluwmg mum, “may 7 m run "Maw.“ m "W“ ,4 WM n...\;.,m...w.u mumwn 13 mm m «kw mm o! nun um rm m mak: rules

L35“ expuy of m: wsswn memaxely followmg (he session or me Mm". suecesswe sessions armsam, boxh Houscs mm m mikmg any modificaaon m thc ml: or bothHousuagxee mm m: ruluhnuld um he made, me ml: shall lhucnfizr rm: mes: only In such momma form or Moran :ffch as‘hccssz may bc:su,howewr,1hmmy such mvdificmvun or annulmem shall I): \vnhnut pmumce m m: vnhduy .0! anything prevmusly dam: under mm ml: Thu Au of Pnrllammr named \hc 355:)“ or (ht Prcsldcm or lndiaonlh<23rdMny, was -

Kuvu mm undrr um no m Emmormm mummy.) An, In: (a) the manncr m wluch samples 01' a", mm, m: or am subuxnc: for me purpoxc of "mm mu be \akm \mdn‘ xubwuan (1) oncmm 11, (:1 m; {mm m winch “gum: of xmmnpn [a hav: .1 sampl: mlymd mall be scrvcd Imdcr clam: (1)1)fiubvmc‘inn (3) of Emma ll, (D Lb: funcuons of (h: envnunmemal Iabnmtona, (h: pmr ccdur: for the submisrinn m such Inbomwrics 03' samples of air, water, SOII and othzr substances for analysm or last; 01: [mm of labomury mpurr m: {vex Wm: for win mpon and othu mauers K0 enable such labommns lo Carly om mm (amnion: under whmuon (2) cl secnon 12, (g the qualmmms at Government Analyu appmntcd or recognised fur the purpose of analysis a! samplcs of an waxcL m1 m mm substance: under section 1 - (h) (hzmznncrm whichnohne arm: mfl'ume and uflhemtzuuon m make a (mmp‘am‘ m m: Cemrfl Gamma“ she." be Even under clause (b) of mlmn 19; o) the nurhomy or officer to whom any (opens, returns. mmucx, «mum and my.” mfnrmannfl mu b: Iunmhud undu sacuon 2a: (1) any mm mm Much is required m be, ur my be, plucnbed. 26- Every rule mddc mm mm Act shall be land. as soon as my be aficl u .5 made, How each House of Paxhnmem'. wlnlc u m m sasmn. [or a ma! penod of (hmy days whuch may be cumpnud In one session or In two or man successive sessmns, and m bzfore (he