(1) This Act may be called the Environment (Protection) Act, 1986.
(2) It extends to the whole of India.
(3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act and for different areas.
1 . 19th November, 1986, vide notification No. G.S.R. 1198(E), dated 12th November, 1986, see Gazette of India, Extraordinary, Part II, sec. 3(i).
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
05-12-1989 | RULES FOR THE MANUFACTURE, USE/IMPORT/EXPORT AND STORAGE OF HAZARDOUS MICRO ORGANISMS/ GENETICALLY ENGINEERED ORGANISMS OR CELLS (Rules 1989) | |||
26-09-2017 | The Wetlands (Conservation and Management) Rules, 2017 | |||
05-03-2018 | Regulation of Persistent Organic Pollutants Rules, 2018 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
27-08-2014 | S.O. 2169 27.08.2014 Final Eco Sensitive Zone Shingba Rhododendron Sanctuary, Sikkim | |||
04-02-2015 | S.O. 383(E) 04.02.2015- Amendment in CRZ Notification, 2011 | |||
17-02-2015 | S.O. 556(E) 17.02.2015- Amendment in CRZ Notification, 2011 | |||
25-02-2015 | S.O. 616 25.02.2015 Final Eco Sensitive Zone Notification on Madei WLS Goa | |||
25-01-2016 | G.S.R. 254 (E) 25-01-2016 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2016 | |||
15-05-2017 | S.O. 1563 (E) [15.05.2017] Final Notification Declaring Eco Sensitive Zone around Rajiv Gandhi National Park, Andhra Pradesh | |||
28-06-2017 | S.O. 2032 (E) 28.06.2017-SEIAA Goa | |||
16-08-2019 | S.O. No. 2951 (E) 16.08.2019 SEIAA Haryana Amandment | |||
09-09-2019 | S.O.3248(E)-09.09.2019-Reconstitution of Gujarat Coastal Zone Management Authority | |||
30-10-2019 | S.O.3903(E)30.10.2019-Reconstitution of Kerala Coastal Zone Management Authority | |||
31-10-2019 | S.O.3975(E) 31.10.2019-Reconstitution of Goa Coastal Zone Management Authority | |||
18-11-2019 | S.O.4137(E)18.11.2019-Reconstitution of National Coastal Zone Management Authority | |||
13-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4500(E) around Vettangudi Bird Sanctuary, Tamil Nadu | |||
26-12-2019 | S.O.4620(E) 26.12.2019-Corrigendum in Reconstitution of Goa Coastal Zone Management Authority | |||
09-01-2020 | S.O.124(E)09.01.2020-Reconstitution of Daman and Diu Coastal Zone Management Authority | |||
09-01-2020 | S.O.125(E)09.01.2020-Notification regarding Blue Flag Certification | |||
16-01-2020 | S.O.236 (E) dated 16/01/2020- Amendment in EIA Notification, 2006 | |||
17-02-2020 | S.O.751(E) dated 17/02/2020-Amendment in EIA Notification, 2006 | |||
27-03-2020 | S.O.1223 (E) dated 27/03/2020-Amendment in EIA Notification, 2006 | |||
28-03-2020 | S.O.1224 (E) dated 28/03/2020-Amendment in EIA Notification, 2006 | |||
01-05-2020 | S.O.1422 (E) dated 01/05/2020-Amendment in CRZ Notification 2011 | |||
21-05-2020 | S.O.1561(E) dated 21/05/2020-Amendment in EIA Notification, 2006 | |||
21-05-2020 | S.O.1562 (E) dated 21/05/2020-Amendment in EIA Notification, 2006 | |||
15-10-2020 | S.O.3636(E) dated 15/10/2020-Amendment in EIA Notification, 2006 | |||
20-10-2020 | S.O.3752 (E) dated 20/10/2020-Amendment in EIA Notification, 2006 | |||
27-11-2020 | S.O.4254 (E) dated 27/11/2020-Amendment in EIA Notification, 2006 | |||
01-01-2021 | S.O.2(E) DATED 01-01-2021 regarding Amendment in ICRZ Notification 2019 | |||
01-01-2021 | S.O.2(E) dated 01/01/2021- Amendment in ICRZ Notification 2019 | |||
18-01-2021 | S.O.221 (E) dated 18/01/2021-Amendment in EIA Notification, 2006 | |||
02-03-2021 | S.O.980 (E) dated 02/03/2021-Amendment in EIA Notification, 2006 | |||
18-03-2021 | S.O.1247 (E) dated 18/03/2021-Amendment in EIA Notification, 2006 | |||
09-06-2021 | S.O.2239 (E) dated 09/06/2021-Amendment in ICRz Notification 2019 | |||
16-06-2021 | S.O.2339 (E) dated 16/06/2021-Amendment in EIA Notification, 2006 | |||
17-06-2021 | S.O.2353(E) dated 17/06/2021-Reconstitution of Kerala Coastal Zone Management Authority | |||
25-06-2021 | S.O.443 (E) dated 25/06/2021-Amendment in EIA Notification, 2006 | |||
13-07-2021 | S.O.2817 (E) dated 13/07/2021-Amendment in EIA Notification, 2006 | |||
16-07-2021 | S.O.2859 (E) dated 16/07/2021-Amendment in EIA Notification, 2006 | |||
23-08-2021 | S.O.3460 (E) dated 23/08/2021-Reconstitution of Odisha Coastal Zone Management Authority | |||
15-09-2021 | S.O.3794 (E) dated 15/09/2021-Regarding Reconstitution of Tamil Nadu Coastal Zone Management Authority | |||
26-11-2021 | S.O.4886(E) dated 26/11/2021-Regarding Amendment in CRZ Notification 2019 | |||
13-12-2021 | S.O.5188 (E) dated 13/12/2021-Reconstitution of Maharashtra Coastal Zone Management Authority | |||
03-01-2022 | S.O.38 (E) dated 03/01/2022-Reconstitution of Puducherry Coastal Zone Management Authority | |||
21-02-2022 | S.O.802 (E) dated 21/02/2022-Amendment in EIA Notification, 2006 | |||
23-02-2022 | S.O.832 (E) dated 23/02/2022-regarding Reconstitution of Andaman and Nicobar Coastal Zone Management Authority | |||
25-02-2022 | S.O.861 (E) dated 25/02/2022-Amendment in EIA Notification, 2006 | |||
03-03-2022 | S.O.984 (E) dated 03/03/2022-Constitution of SEIAA/SEAC Kerala | |||
12-04-2022 | S.O.1807 (E) dated 12/04/2022-Amendment in EIA Notification, 2006 | |||
20-04-2022 | S.O.1886 (E) dated 20/04/2022-Amendment in EIA Notification, 2006 | |||
22-04-2022 | S.O.1920 (E) dated 22/04/2022-Constitution of SEIAA/SEAC Meghalaya | |||
25-04-2022 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1923(E), Panidehing Wildlife Sanctuary, Assam | |||
26-04-2022 | S.O.1947 (E) dated 26/04/2022-Reconstitution of West Bengal Coastal Zone Management Authority | |||
27-04-2022 | S.O.1953 (E) dated 27/04/2022-Amendment in EIA Notification, 2006 | |||
05-05-2022 | S.O.2090 (E) dated 05/05/2022-Amendment in CRZ Notification 2011 | |||
09-05-2022 | S.O.2163 (E) dated 09/05/2022-Amendment in EIA Notification, 2006 | |||
11-05-2022 | S.O.2194 (E) dated 11/05/2022- Reconstitution of National Coastal Zone Management Authority | |||
01-06-2022 | S.O.2500 (E) dated 01/06/2022-Constitution of SEIAA/SEAC Himachal Pradesh | |||
06-07-2022 | S.O.3104 (E) dated 06/07/2022-Amendment in Constitution of SEIAA/SEAC JMaharashtra | |||
08-07-2022 | S.O.3143 (E) dated 08/07/2022-Amendment in Constitution of SEIAA/SEAC Jammu and Kashmir | |||
14-07-2022 | S.O.3194 (E) dated 14/07/2022-Amendment in EIA Notification, 2006 | |||
20-07-2022 | S.O.3250 (E) dated 20/07/2022-Amendment in EIA Notification, 2006 | |||
29-07-2022 | S.O.3573(E) dated 29/07/2022-Extension in Constitution of SEIAA/SEAC Telangana | |||
19-09-2022 | S.O.4361 (E) dated 19/09/2022-Constitutionof SEIAA/SEAC Odisha | |||
28-09-2022 | S.O.4566 (E) dated 28/09/2022-Reconstitution of Maharashtra Coastal Zone Management Authority | |||
30-09-2022 | S.O.4648 (E) dated 30/09/2022- Notification regarding Empowering Under Section 10 of the Environment Protect Act 1986 | |||
30-09-2022 | S.O.4649 (E) - Notification regarding authorizing under Section 19 of Environment Protection Act 1986 | |||
30-09-2022 | S.O.4650 (E) dated 30/09/2022- Notification regarding delegation of Powers under Section 5 of Environment Protection Act 1986 | |||
04-10-2022 | S.O.4715 (E) dated 04/10/2022- Constitutiion of SEIAA/SEAC Uttarakhand | |||
24-11-2022 | S.O.5494 (E) dated 24/11/2022-Amendment in ICRZ Notification 2019 | |||
24-11-2022 | S.O.5495 (E) dated 24/11/2022-amendment in CRZ Notification 2019 | |||
20-12-2022 | S.O.5946 (E) dated 20/12/2022- Reconstitution of Gujarat Coastal Zone management Authority | |||
20-12-2022 | S.O.6071 (E) dated 27/12/2022-Reconstitution of Goa Coastal Zone Management Authority | |||
21-03-2023 | S.O.1317 (E) dated 21/03/2023-Reconstitution of Kerala Coastal Zone Management Authority | |||
21-04-2023 | S.O.1832 (E) dated 21/04/2023-Amendment in EIA Notification, 2006 | |||
17-05-2023 | S.O.2192(E) dated 17/05/2023- Constitution of SEIAA/SEAC West Bengal | |||
18-05-2023 | S.O.2226 (E) dated 18/05/2023-Amendment in EIA Notification, 2006 | |||
13-06-2023 | S.O.2581 (E) dated 13/06/2023- Constitution of SEIAA SEAC Gandhinagar | |||
13-06-2023 | S.O.2590 (E) dated 13/06/2023- Constitiution of SEIAA/SEAC Mizoram | |||
03-07-2023 | S.O.2903 (E) dated 03/07/2023- amendment in CRZ Notification 2011 | |||
25-07-2023 | S.O.3319 (E) dated 25/07/2023-Constitution of SEIAA/SEAC Puducherry | |||
26-07-2023 | S.O.3372 (E) dated 26/07/2023-Amendment in EIA Notification, 2006 | |||
10-08-2023 | S.O.3581(E) dated 10/08/2023-Amendment in Reconstitution of Goa Coastal Zone Management Authority | |||
25-08-2023 | S.O.3804 (E) dated 25/08/2023-Constitution of SEIAA/SEAC Sikkim | |||
30-08-2023 | S.O.3840 (E) dated 30/08/2023-Amendment in EIA Notification, 2006 | |||
06-10-2023 | S.O.4354 (E) dated 06/10/2023-Constitution of SeIAA/SEAC Assam | |||
31-10-2023 | S.O.4751 (E) dated 31/10/2023-Reconstitution of Daman and Diu Coastal Zone Management Authority | |||
12-02-2024 | S.O.637 (E) dated 12/02/2024-Constitution of SEIAA/SEAC Jammu and Kashmir | |||
08-03-2024 | S.O.1188 (E) dated 08/03/2023-Constitution of SEIAA/SEAC Bengaluru | |||
11-03-2024 | S.O.1201 (E) dated 11/03/2024-Constitution of SEIAA/SEAC Telangana | |||
08-04-2024 | S.O.1641 (E) dated 08/04/2024-Reconstitution of SEIAA SEAC Jharkhand | |||
08-04-2024 | S.O.1641(E) dated 08/04/2024- Constitution of SEIAA/SEAC Jharkhand | |||
25-04-2024 | S.O.1791 (E) dated 25-04-2024- Reconstitution of SEIAA-SEAC Goa | |||
06-05-2024 | Sessa Orchid Sanctuary, Eagle Nest WLS, Pakke Tiger Reseve (Arunachal Pradesh) S.O. No. 1923 (E) | |||
13-05-2024 | S.O.1980 (E) dated 13-05-2024- Reconstitution of SEIAA-SEAC Andhra Pradesh | |||
16-05-2024 | Dachigham National Park (Jammu & Kashmir) S.O. No. 2002(E) | |||
17-05-2024 | Phulwari Ki Nal Wildlife Sanctuary (Rajasthan) S.O. No. 2016(E) | |||
24-05-2024 | Amendment: Kaimur Wildlife Sanctuary (Uttar Pradesh) S.O. No. 2143(E) | |||
03-06-2024 | Amendment: Pench National Park and the Mansinghdeo Wildlife Sanctuary (2 PAs) (Maharashtra) S.O. No. 2169(E) | |||
05-06-2024 | Panna National Park and Gangau Sanctuary (Madhya Pradesh) S.O. No. 2191(E) | |||
07-06-2024 | S.O.2215 (E) dated 07/06/2024- Amendment in EIA Notification 2006 | |||
10-06-2024 | Amendment: Dyanganga Wildlife Sanctuary (Maharashtra) S.O. No.2227(E) | |||
10-06-2024 | S.O.2222(E) dated 10/06/2024- Reconstitution of SEIAA SEAC Maharashtra | |||
18-06-2024 | Amendment: Okhla Bird Sanctuary (Uttar Pradesh) S.O. No. 2354(E) | |||
03-07-2024 | Amendment: Kalsubai Harishchandragad Wildlife Sanctuary (Maharashtra) S.O. No. 2579(E) | |||
05-07-2024 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2629(E) Shimla Water Catchment Wildlife Sanctaury, Himachal Pradesh | |||
05-07-2024 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2630(E) Jaldapara National Park, West Bengal | |||
08-07-2024 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2651(E) Netravali Wildlife Sanctaury, Goa | |||
10-07-2024 | Amendment S.O. No.(E) 2704 in Final Notification Delclaring Eco Sensitive Zone Debrigarh Wildlife Sanctuary, Odisha | |||
10-07-2024 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2681(E) Mahavir Harina Vansthali National Park, Telangana | |||
10-07-2024 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2680(E) Majathal Wildlife Sanctaury, Himachal Pradesh | |||
11-07-2024 | Amendment S.O. No.(E) 2715 in Final Notification Delclaring Eco Sensitive Zone Amchang Wildlife Sanctuary, Assam | |||
11-07-2024 | Amendment S.O. No.(E) 2707 in Final Notification Delclaring Eco Sensitive Zone Kailam Wildlife Sanctuary, Manipur | |||
15-07-2024 | Amendment S.O. No.(E) 2772 in Final Notification Delclaring Eco Sensitive Zone Jiri Makru Wildlife Sanctuary, Manipur | |||
16-07-2024 | Amendment S.O. No.(E) 2783in Final Notification Delclaring Eco Sensitive Zone Kapilash Wildlife Sanctuary, Odisha | |||
16-07-2024 | Amendment S.O. No.(E) 2782 in Final Notification Delclaring Eco Sensitive Zone Cotigao Wildlife Sanctuary, Goa | |||
18-07-2024 | SO 418(E) dated 18-07-2024-Draft Notification for Amendment in EIA Notification 2006 | |||
26-07-2024 | Amendment S.O. No.(E) 2984 in Final Notification Delclaring Eco Sensitive Zone Karera Wildlife Sanctuary, Madhya Pradesh | |||
29-07-2024 | Amendment S.O. No.(E) 3026 in Final Notification Delclaring Eco Sensitive Zone Bondla Wildlife Sanctuary, Goa | |||
30-07-2024 | Amendment S.O. No.(E) 3039 in Final Notification Delclaring Eco Sensitive Zone Nugu Wildlife Sanctuary, Karnataka | |||
05-08-2024 | Amendment S.O. No.(E) 3126 in Final Notification Delclaring Eco Sensitive Zone Keibul Lamjao National Park, Manipur | |||
06-08-2024 | Amendment S.O. No.(E) 3183 in Final Notification Delclaring Eco Sensitive Zone Kuldhia Wildlife Sanctuary, Odisha | |||
09-08-2024 | Final notification of Kamlang WLS & Namdapha Tiger Reserve (Arunachal Pradesh) S.O. No. 3243(E) | |||
12-08-2024 | Amendment S.O. No.(E) 3249 in Final Notification Delclaring Eco Sensitive Zone Daranghati Wildlife Sanctuary, Himachal Pradesh | |||
13-08-2024 | Amendment S.O. No.(E) 3456 in Final Notification Delclaring Eco Sensitive Zone Painganga Wildlife Sanctuary, Maharashtra | |||
13-08-2024 | Amendment S.O. No.(E) 3445 in Final Notification Delclaring Eco Sensitive Zone Jaikawadi Bird Sanctuary, Maharashtra | |||
13-08-2024 | Amendment S.O. No.(E) 3452 in Final Notification Delclaring Eco Sensitive Zone Balukhanda Konarak Wildlife Sanctuary, Odisha | |||
16-08-2024 | Amendment S.O. No.(E) 3184 in Final Notification Delclaring Eco Sensitive Zone Rajgir Wildlife Sanctuary, Bihar | |||
21-08-2024 | Amendment S.O. No.(E) 3548 in Final Notification Delclaring Eco Sensitive Zone Bhagwan Mahavir Wildlife Sanctuary, Goa | |||
21-08-2024 | Amendment S.O. No.(E) 3549 in Final Notification Delclaring Eco Sensitive Zone Ghugua Fossil National Park, Madhya Pradesh | |||
22-08-2024 | Amendment S.O. No.(E) 3584 in Final Notification Delclaring Eco Sensitive Zone Son Ghariyal Wildlife Sanctuary, Madhya Pradesh | |||
23-08-2024 | Amendment S.O. No.(E) 3591 in Final Notification Delclaring Eco Sensitive Zone Chandaka Dampara Wildlife Sanctuary, Odisha | |||
02-09-2024 | Amendment S.O. No.(E) 3738 in Final Notification Delclaring Eco Sensitive Zone Madhav National Park, Madhya Pradesh | |||
02-09-2024 | Amendment S.O. No.(E) 3740 in Final Notification Delclaring Eco Sensitive Zone Dr Salim Ali Bird Sanctuary, Goa | |||
02-09-2024 | Amendment S.O. No.(E) 3739 in Final Notification Delclaring Eco Sensitive Zone Melghat Tiger Reserve , Maharashtra | |||
02-09-2024 | Amendment S.O. No.(E) 3736 in Final Notification Delclaring Eco Sensitive Zone Kaimur Wildlife Sanctuary, Bihar | |||
03-09-2024 | Amendment S.O. No.(E) 3754 in Final Notification Delclaring Eco Sensitive Zone Madei Wildlife Sanctuary, Goa | |||
05-09-2024 | Amendment: Gautala Autramghat Wildlife Sanctuary (Maharashtra) S.O. No. 3819(E) | |||
06-09-2024 | Amendment: Tipeshwar Wildlife Sanctuary (Maharashtra) S.O. No. 3956(E) | |||
06-09-2024 | Amendment: Bhimbandh Wildlife Sanctuary (Bihar) S.O. No 3831(E) | |||
10-09-2024 | Amendment: Zeilad Wildlife Sanctuary (Manipur) S.O. No. 3880(E) | |||
13-09-2024 | Amendment: Gandhi Sagar Wildlife Sanctuary (Madhya Pradesh) S.O. No. 3943(E) | |||
27-09-2024 | Tal Chhapar Wildlife Sanctuary (Rajasthan) S.O. No. 4242(E) | |||
01-10-2024 | Amendment: Bunning Wildlife Sanctuary (Manipur) S.O. No. 4274(E) | |||
03-10-2024 | Amendment: Great Indian Bustard Wildlife Sanctuary (2 PAs) (Maharashtra) S.O. No. 4331(E) | |||
04-10-2024 | Amendment: Baraila Lake Salim Ali Jubba Sahni Bird Sanctuary (Bihar) S.O. No. 4337(E) | |||
07-10-2024 | Amendment: Talacauvery Wildlife Sanctuary (Karnataka) S.O. No. 4343(E) | |||
08-10-2024 | Amendment: Bhimashankar Wildlife Sanctuary (Maharashtra) S.O. No. 4366(E) | |||
09-10-2024 | Amendment: Barnawapara Wildlife Sanctuary (Chhattisgarh) S.O. No. 4386(E) | |||
09-10-2024 | Amendment: Chaprala Wildlife Sanctuary (Maharashtra) S.O. No. 4382(E) | |||
14-10-2024 | Amendment: Neora Valley National Park (West Bengal) S.O. No. 4500(E) | |||
14-10-2024 | Amendment: Bhamragarh Wildlife Sanctuary (Maharashtra) S.O. No. 4495(E) | |||
15-10-2024 | Amendment: Kitam Wildlife Sanctuary (Sikkim) S.O. No. 4530(E) | |||
16-10-2024 | Amendment: Bir Aishwan Wildlife Sanctuary (Punjab) S.O. No. 4546(E) | |||
16-10-2024 | Amendment: Pocharam Wildlife Sanctuary (Telangana) S.O. No. 4548(E) | |||
17-10-2024 | Amendment: Anerdam Wildlife Sanctuary (Maharashtra) S.O. No. 4554(E) | |||
18-10-2024 | Amendment: Nalsarovar Wildlife Sanctuary (Gujarat) S.O. No. 4572(E) | |||
18-10-2024 | Amendment: Tungareshwar Wildlife Sanctuary (Maharashtra) S.O. No. 4566(E) | |||
23-10-2024 | Amendment: Naigaon Mayur Wildlife Sanctuary (Maharashtra) S.O. No. 4637(E) | |||
23-10-2024 | Amendment: Yedsi Ramling Ghat Wildlife Sanctuary (Maharashtra) S.O. No. 4640(E) | |||
24-10-2024 | Amendment: Kathlaur Kushalia Wildlife Sanctuary, (Punjab) S.O. No. 4647(E) | |||
24-10-2024 | Amendment: Mayureshwar Supe Wildlife Sanctuary (Maharashtra) S.O. No. 4654(E) | |||
28-10-2024 | Amendment: Radhanagari Wildlife Sanctuary (Maharashtra) S.O. No. 4705(E) | |||
28-10-2024 | Amendment: Manjeera Crocodile Wildlife Sanctuary (Telangana) S.O. No. 4702(E) | |||
28-10-2024 | Amendment: Khaparwas Wildlife Sanctuary (Haryana) S.O. No. 4704(E) | |||
05-11-2024 | Amendment: Abohar Wildlife Sanctuary , Punjab S.O. No. 4817(E) | |||
11-11-2024 | Sukhna Wildlife Sanctuary (Haryana) S.O. No. 4874(E) | |||
29-11-2024 | Final Gorumara National Park (West Bengal) S.O. No. 5132(E). | |||
04-12-2024 | Final Bhimgad Wildlife Sanctuary (Karnataka) S.O. No. 5226(E) | |||
09-12-2024 | Amendment: Great Indian Bustard Wildlife Sanctuary (2 PAs) (Maharashtra) S.O. No. 5293(E) | |||
10-12-2024 | Final Bhitarkanika National Park (Odisha) S.O. No. 5323(E) | |||
11-12-2024 | Amendment: Great Indian Bustard Rollapadau Wildlife Sanctuary (Andhra Pradesh) S.O No.5348(E) | |||
12-12-2024 | Amendment: Harika Lake Wildlife Sanctuary , Punjab S.O. No. 5377(E) | |||
13-12-2024 | Amendment: Pranhita Wildlife Sanctuary Maharashtra) S.O. No. 5397(E) | |||
13-12-2024 | Amendment: Gautam Budha Wildlife Sanctuary (Bihar) S.O. No. 5383(E) | |||
16-12-2024 | Amendment: Tadoba Tiger National Park and Andhari Wildlife Sanctuary (2 PAs) (Maharashtra) S.O. No. 5441(E) | |||
18-12-2024 | Amendment: Karnala Wildlife Sanctuary (Maharashtra) S.O. No. 5471(E) | |||
18-12-2024 | Amendment: Sanjay Dubri and Sanjay National Park (2 PAs) (Madhya Pradesh) S. O. No. 5468(E) | |||
19-12-2024 | Amendment: Gudavi Bird Sanctuary (Karnataka) S.O. No. 5494(E) | |||
20-12-2024 | Amendment: Udaipur Wildlife Sanctuary (Bihar) S.O. No. 5510(E) | |||
23-12-2024 | Amendment: Chhichhila Wildlife Sanctuary (Haryana) S.O. No. 5534(E) | |||
31-12-2024 | Amendment: Rajiv Gandhi National Park (Andhra Pradesh) S.O. No.17(E) | |||
06-01-2025 | Amendment: Pangolakha Wildlife Sanctuary (Sikkim) S.O. No. 100 (E) | |||
07-01-2025 | Amendment: Melukote Wildlife Sanctuary (Karnataka) S.O. No. 115(E) | |||
08-01-2025 | Amendment: Khol Hi Raitan Wildlife Sanctuary (Haryana) S.O. No. 148(E) | |||
09-01-2025 | SO 155(E) dated 09-01-2025-Amendment in Reconstitution of SEIAA SEAC Maharashtra | |||
09-01-2025 | Amendment: Bir Dosanjh Wildlife Sanctuary (Punjab) S.O. No. 150(E) | |||
10-01-2025 | Amendment: Bhindawas Wildlife Sanctuary (Haryana) S.O. No. 191(E) | |||
13-01-2025 | Amendment: Khangchendzonga National Park (Sikkim) S.O. No. 239(E) | |||
15-01-2025 | Amendment: Bandhavgarh Tiger Reserve (2 PAs) (Madhya Pradesh) S.O. No. 288(E) | |||
15-01-2025 | Amendment: Kinnersani Wildlife Sanctuary (Telangana) S.O. No. 290(E) | |||
17-01-2025 | Amendment: Gangewadi Great Indian Bustard Wildlife Sanctuary (Maharashtra) S.O. No. 324(E) | |||
17-01-2025 | Amendment: Kyongnosla Alpine Wildlife Sanctuary (Sikkim) S.O. No. 316(E) | |||
24-01-2025 | Amendment: Maenam Wildlife Sanctuary (Sikkim) S.O. No. 445 (E) | |||
27-01-2025 | Amendment: Ghataprabha Wildlife Sanctuary (Karnataka) S.O. No. 491(E) | |||
31-01-2025 | Amendment: Pushpagiri Wildlife Sanctuary (Karnataka) S.O. No. 556(E) | |||
03-02-2025 | Amendment: Ghatigaon Hukna Wildlife Sanctuary (Madhya Pradesh) S.O. No. 597(E) | |||
06-02-2025 | Amendment: Shingba Rhododendron Wildlife Sanctuary (Sikkim) S.O. No. 621 (E) |
In this Act, unless the context otherwise requires,--
(a) "environment" includes water, air and land and the inter-relationship which exists among and between water, air and land, and human beings, other living creatures, plants, micro-organism and property;
(b) "environmental pollutant" means any solid, liquid or gaseous substance present in such concentration as may be, or tend to be, injurious to environment;
(c) " environmental pollution" means the presence in the environment of any environmental pollutant;
1[(ca) "Fund" means the Environmental Protection Fund established under section 16;]
(d) "handling", in relation to any substance, means the manufacture, processing, treatment, package, storage, transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of such substance;
(e) "hazardous substance" means any substance or preparation which, by reason of its chemical or physico-chemical properties or handling, is liable to cause harm to human beings, other living creatures, plants, micro-organism, property or the environment;
(f) "occupier", in relation to any factory or premises, means a person who has control over the affairs of the factory or the premises and includes, in relation to any substance, the person in possession of the substance;
(g) "prescribed" means prescribed by rules made under this Act.
1. Ins. by Act 18 of 2023, s. 2 and Schedule (w.e.f. 1-4-2024).
(1) Subject to the provisions of this Act, the Central Government shall have the power to take all such measures as it deems necessary or expedient for the purpose of protecting and improving the quality of the environment and preventing, controlling and abating environmental pollution.
(2) In particular, and without prejudice to the generality of the provisions of sub-section (1), such measures may include measures with respect to all or any of the following matters, namely:--
(i) co-ordination of actions by the State Governments, officers and other authorities--
(a) under this Act, or the rules made thereunder; or
(b) under any other law for the time being in force which is relatable to the objects of this Act;
(ii) planning and execution of a nation-wide programme for the prevention, control and abatement of environmental pollution;
(iii) laying down standards for the quality of environment in its various aspects;
(iv) laying down standards for emission or discharge of environmental pollutants from various sources whatsoever:
Provided that different standards for emission or discharge may be laid down under this clause from different sources having regard to the quality or composition of the emission or discharge of environmental pollutants from such sources;
(v) restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards;
(vi) laying down procedures and safeguards for the prevention of accidents which may cause environmental pollution and remedial measures for such accidents;
(vii) laying down procedures and safeguards for the handling of hazardous substances;
(viii) examination of such manufacturing processes, materials and substances as are likely to cause environmental pollution;
(ix) carrying out and sponsoring investigations and research relating to problems of environmental pollution;
(x) inspection of any premises, plant, equipment, machinery, manufacturing or other processes, materials or substances and giving, by order, of such directions to such authorities, officers or persons as it may consider necessary to take steps for the prevention, control and abatement of environmental pollution;
(xi) establishment or recognition of environmental laboratories and institutes to carry out the functions entrusted to such environmental laboratories and institutes under this Act;
(xii) collection and dissemination of information in respect of matters relating to environmental pollution;
(xiii) preparation of manuals, codes or guides relating to the prevention, control and abatement of environmental pollution;
(xiv) such other matters as the Central Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act.
(3) The Central Government may, if it considers it necessary or expedient so to do for the purposes of this Act, by order, published in the Official Gazette, constitute an authority or authorities by such name or names as may be specified in the order for the purpose of exercising and performing such of the powers and functions (including the power to issue directions under section 5) of the Central Government under this Act and for taking measures with respect to such of the matters referred to in sub-section (2) as may be mentioned in the order and subject to the supervision and control of the Central Government and the provisions of such order, such authority or authorities may exercise the powers or perform the functions or take the measures so mentioned in the order as if such authority or authorities had been empowered by this Act to exercise those powers or perform those functions or take such measures.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
18-03-2016 | Plastic Waste Management Rules 2016 | |||
06-04-2016 | Regulation of Poly-chlorinated Biphenyls (PCBs) 2016 | |||
08-04-2016 | Solid Waste Management Rules 2016 | |||
08-04-2016 | Regulation on Lead contents in Household and Decorative Paints Rules, 2016 | |||
10-04-2016 | Solid Waste Management (Amendment) Rules, 2016 | |||
26-09-2017 | The Wetlands (Conservation and Management) Rules, 2017 | |||
05-03-2018 | Regulation of Persistent Organic Pollutants Rules, 2018 | |||
27-03-2018 | Plastic Waste Management (Amendment) Rules 2018 | |||
19-03-2020 | Solid Waste Management (Amendment) Rules, 2020 | |||
17-09-2021 | Plastic Waste Management (Second Amendment) Rules, 2021 | |||
16-02-2022 | Plastic Waste Management (Amendment) Rules, 2022 | |||
06-07-2022 | Plastic Waste Management (Second Amendment) Rules, 2022 | |||
12-10-2023 | Green Credit Rules, 2023 | |||
14-03-2024 | Plastic Waste Management (Amendment) Rules, 2024 | |||
26-09-2024 | G.S.R. 596(E). Ecomark Rules, 2024 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
06-04-2016 | Regulation of Poly-chlorinated Biphenyls (PCBs) 2016 | |||
08-04-2016 | Regulation on Lead contents in Household and Decorative Paints Rules, 2016 | |||
05-03-2018 | Regulation of Persistent Organic Pollutants Rules, 2018 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
14-09-1999 | G.S.R. 763 (E) 14-09-1999 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 1999 | |||
27-08-2003 | G.S.R. 979 (E) 27-08-2003 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2003 | |||
14-09-2006 | S.O. 1533 (E) dated 14.09.2006 - Environment Impact Assessment Notification, 2006 | |||
13-11-2006 | S.O. 1939(E) dated 13.11.2006 - Corrigendum to EIA Notification, 2006 | |||
11-10-2007 | S.O. 1737 (E) dated 11.10.2007 - Eligibility criteria for selection of members of SEIAA/SEAC - Amendment to EIA Notification, 2006 | |||
03-11-2009 | G.S.R. 2804 (E) 03-11-2009 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2009 | |||
01-12-2009 | S.O. 3067 (E) dated 01.12.2009 - SEIAA - Amendment to EIA Notification, 2006 | |||
06-01-2011 | S.O.20(E)06.01.2011-Island Protection Zone 2011 | |||
04-04-2011 | S.O. 695 (E) 04.04.2011 - Building construction and highways project - Amendment to EIA Notification, 2006 | |||
23-11-2011 | S.O.4894 (E) dated 23/11/2021- Reconstitutionof SEIAA SEAC Chhatisgarh | |||
25-01-2012 | S.O. 156 (E) dated 25.01.2012 - Appraisal of proposal of 8(a) and 8(b) basis of Form-1, Form-1(A) - Amendment to EIA Notification, 2006 | |||
29-03-2012 | S.O. 680 29.03.2012 Final Eco Sensitive Zone Notifictaion on for Dalma Wildlife Sanctuary, Jharkand-West Bengal | |||
28-06-2012 | Notification Declaring Eco Sensitive Area S.O. No. 513(E) Amendment in Environment Protection Act, 1986 | |||
04-10-2012 | S.O. No. 2364 04.10.2012 Final Eco Sensitive Zone Notification on Bandipur NP, Karnataka | |||
13-12-2012 | S.O. 2896 (E) dated 13.12.2012 - requirement of EC for renewal of mining lease after 04.11.2011 - Amendment to EIA Notification, 2006 | |||
18-12-2012 | Final Notification Declaring Eco Sensitive zone S.O. No.2930(E) around Bhagrirathi, Uttarakhand | |||
13-03-2013 | S.O. 647 (E) dated 13.03.2013 - No fresh EC required for renewal of mining lease - Amendment to EIA Notificaiton, 2006 | |||
21-08-2013 | S.O. 2555 (E) dated 21.08.2013 - Validity of EC from commencement of work - Amendment to EIA Notification, 2006 | |||
22-08-2013 | S.O. 2559 (E) dated 22.08.2013 - scoping of Construction Building and National Highways project - Amendment to EIA Notification, 2006 | |||
22-08-2013 | S.O.2557(E) 22.08.2013- Amendment in CRZ Notification, 2011 | |||
22-08-2013 | S.O. 2558 (E) 22.08.2013- Amendment in Island Protection Zone(IPZ) Notification, 2011 | |||
09-09-2013 | S.O. 2731 (E) dated 09.09.2013 - Amendment in mining of minerals - Amendment to EIA Notification, 2006 | |||
26-02-2014 | S.O. 562 (E) dated 26.02.2014 - item 8(a) -Building Construction - Amendment to EIA Notification, 2006 | |||
28-02-2014 | S.O.637(E) and S.O. 638 (E) dated 28.02.2014 - Show cause notice for violation of conditions of Environmental Clearance - Amendment to EIA Notification, 2006 | |||
07-05-2014 | S.O.1244(E) 07.05.2014- Amendment in CRZ Notification, 2011 | |||
25-06-2014 | S.O. 1598 (E) dated 25.06.2014 - Draft Notification for irrigation and Thermal projects - Amendment to EIA Notification, 2006 | |||
27-08-2014 | S.O. 2173 27.08.2014 Final Eco Sensitive Zone Notification Pangolakha Widllife Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2168 27.08.2014 Final Eco Sensitive Zone Notifcation on Kyongnosla Wildlife Sanctuary, Sikkim | |||
27-08-2014 | S.O.2171 27.08.2014 Final Eco Sensitive Zone Notification Fambonglho Wildlife Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2167 27.08.2014 Final Eco Sensitive Zone Notification on Kitam Bird Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2169 27.08.2014 Final Eco Sensitive Zone Shingba Rhododendron Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2172 27.08.2014 Final Eco Sensitive Zone Notification on Barsey Rhododendron Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2170 27.08.2014 Final Eco Sensitive Zone Notification on Maenam Wildlife Sanctuary, Sikkim | |||
27-08-2014 | S.O. 2166 27.08.2014 Final Eco Sensitive Zone Notification on Khangchendzonga NP, Sikkim | |||
07-10-2014 | S.O. 2601 (E) dated 07.10.2014 - for item 1(a) - Amendment to EIA Notification, 2006 | |||
09-10-2014 | S.O. 2600 (E) dated 09.10.2014 - Member/Chairman of Committee - Amendment to EIA Notification, 2006 | |||
22-12-2014 | S.O. 3252 (E) dated 22.12.2014 - Item 8 - Amendment to EIA Notification, 2006 | |||
03-02-2015 | S.O. 382 (E) dated 03.02.2015 - Highway projects - Amendment to EIA Notification, 2006 | |||
04-02-2015 | S.O. 383(E) 04.02.2015- Amendment in CRZ Notification, 2011 | |||
17-02-2015 | S.O. 556(E) 17.02.2015- Amendment in CRZ Notification, 2011 | |||
23-03-2015 | S.O. 811 (E) dated 23.03.2015 - coal block -Amendment to EIA Notification, 2006 | |||
31-03-2015 | S.O. 938 (E) 31.03.2015- Amendment in CRZ Notification, 2011 | |||
10-04-2015 | S.O. 996 (E) dated 10.04.2015 - Standard ToR - Amendment to EIA Notification, 2006 | |||
17-04-2015 | S.O. 1142 (E) dated 17.04.2015 - Bio-medical Waste Treatment Facilities - Amendment to EIA Notification, 2006 | |||
29-04-2015 | S.O. 1141 (E) dated 29.04.2015 - validity of Environmental Clearance - Amendment to EIA Notification, 2006 | |||
16-06-2015 | S.O. 1599 (E) 16.06.2015- Amendment in CRZ Notification, 2011 | |||
17-06-2015 | S.O. 1659 17.06.2015 Final Eco Sensitive Zone Notification on Kapilash Wildlife Sanctuary, Odisha | |||
26-06-2015 | S.O. 1736 26.06.2015 Final Eco Sensitive Zone Notification on Pulicat Wildlife Sanctuary, Andhra Pradesh | |||
06-07-2015 | S.O. 1834 (E) dated 06.07.2015 - Thermal Power Plants - Amendment to EIA Notification, 2006 | |||
05-08-2015 | S.O. 2125 (E) 05.08.2015-SEIAA Meghalaya | |||
12-08-2015 | S.O. 2199 (E) 12.08.2015-SEIAA Tamil Nadu | |||
21-08-2015 | S.O. 2287 (E) 21.08.2015-SEIAA Haryana | |||
31-08-2015 | S.O. 2571 (E) dated 31.08.2015 - validity of EC for Construction project - amendment to EIA Notification, 2006 | |||
14-09-2015 | S.O. 2572 (E) dated 14.09.2015 - EC for standalone pelletization plant - Amendment to EIA Notification, 2006 | |||
27-09-2015 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3528 Daroji Bear Sanctuary, Karnataka | |||
16-11-2015 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4950(E)around the Sharavathi Valley Wildlife Sanctuary in the state of Karnataka. | |||
15-12-2015 | S.O. 3386 (E) 15.12.2015-SEIAA Arunachal Pradesh | |||
15-12-2015 | S.O. 3385 (E) 15.12.2015-SEIAA Puducherry | |||
15-12-2015 | S.O. 3387 (E) 15.12.2015-SEIAA Odisha | |||
15-01-2016 | S.O. 141 (E) dated 15.01.2016 - EC for mining of minor minerals irrespective of the area of mining lease - amendment to EIA Notification, 2006 | |||
20-01-2016 | S.O. 190 (E) dated 20.01.2016 - Composition of DEIAA/DEAC - Amendment to EIA Notification, 2006 | |||
22-01-2016 | Final Notification declaring Eco-sensitive Zone SO 230(E)around the KARNALA Wildlife Sanctuary Maharashtra | |||
25-01-2016 | G.S.R. 254 (E) 25-01-2016 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2016 | |||
28-01-2016 | S.O. 268 (E) 28.02.2016-SEIAA Jammu & Kashmir | |||
03-03-2016 | S.O. 648 (E) dated 03.03.2016 - Preparation of EIA/EMP report by accredited consultant - Amendment to EIA Notification, 2006 | |||
11-03-2016 | S.O. 1055(E) [11.03.2016] Final Notification declaring Eco sensitive Zone around Bir Moti Bagh Wildlife Sanctuary, Punjab | |||
22-03-2016 | S.O. 1213 (E) 22.03.2016- Amendment in Island Protection Zone (IPZ) Notification, 2011 | |||
22-03-2016 | S.O.1212(E) 22.03.2016- Amendment in CRZ Notification, 2011 | |||
25-04-2016 | S.O.1497(E) 25.04.2016- Amendment in CRZ Notification, 2011 | |||
12-05-2016 | S.O. 1723 (E) 12.05.2016-SEIAA Chandigarh-Main | |||
08-06-2016 | S.O. 2060 (E) 08.06.2016- Reconstitution of Kerala Coastal Zone Management Authority | |||
01-07-2016 | S.O. 2277(E) [01.07.2016] Final Notification declaring Eco Sensitive Zone around Bir Bhunerheri Wildlife Sanctuary Punjab | |||
01-07-2016 | S.O. 2275(E) [01.07.2016] Final Notification declaring Eco Sensitive Zone around Bir Gurdialpura Wildlife Sanctuary, Punjab | |||
01-07-2016 | S.O. 2269 (E) dated 01.07.2016 - EC for mining of minor mineral for cluster area - Amendment to EIA Notification, 2006 | |||
21-07-2016 | S.O. 2483(E) [21.07.2016] Final Notification declaring Eco Sensitive Zone around Bir Bhadson Wildlife Sanctuary, Punjab | |||
21-07-2016 | S.O. 2480(E) [21.07.2016] Final Notification declaring Eco Sensitive Zone around Bir Dosanjh Wildlife Sanctuary, Punjab | |||
05-08-2016 | S.O. 2638(E) [05.08.2016] Final notification declaring Eco Sensitive Zone around Abohar Wildlife Sanctuary, Punjab | |||
09-09-2016 | S.O. 2906(E) [09.09.2016] Final notification declaring Eco Sensitive Zone around Chandaka Dampara Wildlife Sanctuary, Odisha | |||
14-09-2016 | S.O. 2944 (E) dated 14.09.2016 - Validity of Environmental Clearance - Amendment to EIA Notification, 2006 | |||
30-09-2016 | S.O. 3099(E) [30.09.2016] Final Notification declaring Eco Sensitive Zone around 97 Protected Areas in the Union Territory of Andaman and Nicobar Islands | |||
30-09-2016 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1874(E) Saddle Peak National Park, Andaman & Nicobar | |||
26-10-2016 | S. O. 3313 [26.10.2016] Final Notification declaring Eco Sensitive Zone around Bir Aishwan WLS, Punjab | |||
26-10-2016 | S. O. 3309 [26.10.2016] Final Notification declaring Eco Sensitive Zone around Zeilad WLS, Manipur | |||
26-10-2016 | S. O. 3310 [26.10.2016] Final Notification declaring Eco Sensitive Zone around Yangoupokpi Lokchao Wildlife Sanctuary, Manipur | |||
26-10-2016 | 90.S. O. 3307 (E) [26.10.2016] Final Notification declaring Eco Sensitive Zone around Kailam WLS, Manipur | |||
26-10-2016 | S.O.3324(E) 26.10.2016-Reconstitution of Goa Coastal Zone Management Authority | |||
09-11-2016 | S.O. 3415 (E) 09.11.2016-SEIAA Jharkhand | |||
19-11-2016 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4152(E) Biligirirangaswamy Temple Wildlife Sanctuary, Karnataka | |||
23-11-2016 | s.O. 3518 (E) dated 23.11.2016 - EC for expansion or Modernization or Change of product mix in existing projects with No Increase in Pollution Load - Amendment to EIA Notification, 2006 | |||
30-11-2016 | S.O. 3596 (E) [30.11.2016] Final Notification declaring Eco Sensitive Zone around Pakhal Wildlife Sanctuary,Telangana | |||
30-11-2016 | S.O. 3595(E) [30.11.2016] Final Notification declaring Eco Sensitive Zone around Painganga Wildlife Sanctuary, Maharashtra. | |||
30-11-2016 | S.O. 3597(E) [30.11.2016] Final Notification declaring Eco Sensitive Zone around Takhni - Rehmapur Wildlife Sanctuary, Punjab | |||
05-12-2016 | S.O. 3645 (E) [05.12.2016] Final Notification declaring Eco Sensitive Zone around Sanjay Gandhi National Park, Maharashtra | |||
09-12-2016 | S.O. 3999 (E) dated 09.12.2016 - Integration of environmental condition in building bye-laws - Amendment to EIA Notification, 2006 | |||
09-12-2016 | Final Notification declaring Eco Sensitive Zone S.O. No. 3996(E) around Gautala Autramghat Wildlife Sanctuary, Maharashtra | |||
14-12-2016 | S.O. 4030 (E) [14.12.2016] Final Notification declaring Eco Sensitive Zone around Son Gharial Wildlife Sanctuary, Madhya Pradesh | |||
14-12-2016 | S. O. 4029 (E) [14.12.2016] Final Notification declaring Eco Sensitive Zone around Gandhi Sagar WLS, Madhya Pradesh | |||
14-12-2016 | S.O. 4031 (E) [ 14.12.2016] Final Notification declaring Eco Sensitive Zone around Ghatigaon Hukna Wildlife Sanctuary, Madhya Pradesh | |||
14-12-2016 | S.O. 4028 (E) [14.12.2016] Final Notification declaring Eco Sensitive Zone around Bunning Wildlife Sanctuary, Manipur | |||
14-12-2016 | .S.O. 4027 (E) [ 14.12.2016] Final Notification declaring Eco Sensitive Zone around Bandhavgarh National Park and Panpatha Wildlife Sanctuary, Madhya Pradesh | |||
23-12-2016 | S.O. 4162 (E) 23.12.2016- Amendment in CRZ Notification, 2011 | |||
28-12-2016 | S.O. 4205(E) [28.12.2016] Final Notification declaring Eco Sensitive Zone around Melghat Tiger Reserve, Maharashtra. | |||
28-12-2016 | S.O. 4204(E) [28.12.2016] Final Notification declaring Eco Sensitive Zone around Kathlaur-Kushalia Wildlife Sanctuary, Punjab | |||
30-12-2016 | S.O. 4241 (E) dated 30.12.2016 - Environment clearances of Iron Ore Blocks in Karnataka State - Amendment to EIA Notification, 2006 | |||
06-02-2017 | S. O. 350 (E) [06.02.2017] Final Notification declaring Eco Sensitive Zone around Bir Mehas WLS, Punjab. | |||
14-02-2017 | S. O. 435 [14.02.2017] Final Notification declaring Eco Sensitive Zone around Sajjangarh Wildlife Sanctuary, Rajasthan | |||
28-02-2017 | S. O. 668(E) [28.02.2017] Final Notification declaring Eco Sensitive Zone around Lonar WLS, Maharashtra. | |||
28-02-2017 | S.O. 678 (E) 28.02.2017-SEIAA Assam | |||
28-02-2017 | S.O. 677 (E) 28.02.2017-SEIAA West Bengal | |||
14-03-2017 | S.O. 804 (E) dated 14.03.2017 - Appraisal of proposal of violation of EIA Notification, 2006 | |||
16-03-2017 | S.O. 839 (E) [16.03.2017] Final Notification declaring Eco Sensitive Zone around Jhajjar- Bachauli Wildlife Sanctuary, Punjab | |||
16-03-2017 | S.O. 837 (E) [16.03.2017] Final Notification declaring Eco Sensitive Zone around Umred Karhandla Wildlife Sanctuary, Maharashtra. | |||
17-03-2017 | S.O. 850 (E) 17.03.2017-SEIAA Maharashtra | |||
20-03-2017 | S.O. 891 (E) [20.03.2017] Final Notification declaring Eco Sensitive Zone around Kaimur Wild Life Sanctuary, Uttar Pradesh. | |||
23-03-2017 | S.O. 938(E) [23.03.2017] Final Notification Declaring Eco Sensitive Zone around Van Vihar WLS, Rajasthan. | |||
13-04-2017 | S.O. 1174(E) [13.04.2017] Final Notification Declaring Eco Sensitive Zone around Sri Lankamalleswara Wildlife Sanctuary, Andhra Pradesh | |||
13-04-2017 | S.O. 1176(E) [13.04.2017] Final Notification Declaring Eco Sensitive Zone around Mookambika Wildlife Sanctuary, Karnataka | |||
13-04-2017 | S.O. 1173(E) [13.04.2017] Final Notification Declaring Eco Sensitive Zone around Todgarh Raoli Wildlife Sanctuary, Rajasthan | |||
13-04-2017 | S.O. 1175(E) [13.04.2017] Final Notification Declaring Eco Sensitive Zone around Bhamragarh Wildlife Sanctuary, Maharashtra | |||
17-04-2017 | S.O. 1191(E) [17.04.2017] Final Notification Declaring Eco Sensitive Zone around Sitamata Wildlife Sanctuary, Rajasthan | |||
26-04-2017 | S.O. 1311 (E) [26.04.2017] Final Notification declaring Eco Sensitive Zone around Keibul Lamjao National Park, Manipur | |||
28-04-2017 | S.O. 1366 (E) [28.04.2017] Final Notification declaring Eco Sensitive Zone around Kambalakonda Wildlife Sanctuary, Andhra Pradesh | |||
28-04-2017 | S.O. 1367 (E) [28.04.2017] Final Notification declaring Eco Sensitive Zone around Kalsubai Harishchandragad Wildlife Sanctuary, Maharashtra | |||
03-05-2017 | S.O.1393(E) 03.05.2017- Amendment in CRZ Notification, 2011 | |||
03-05-2017 | S.O. 1400 (E) 03.05.2017-SEIAA Tamil Nadu-Amendment | |||
05-05-2017 | S.O. 1432 (E) [05.05.2017] Final Notification declaring Eco sensitive Zone around Manjeera Wildlife Sanctuary, Telangana | |||
11-05-2017 | S.O. 1514 (E) 11.05.2017-SEIAA Daman-Diu | |||
15-05-2017 | S.O. 1563 (E) [15.05.2017] Final Notification Declaring Eco Sensitive Zone around Rajiv Gandhi National Park, Andhra Pradesh | |||
15-05-2017 | S.O. 1566 (E) [15.05.2017] Final Notification Declaring Eco Sensitive Zone around Rowa Wildlife Sanctuary, Tripura | |||
15-05-2017 | S.O. 1568 (E) [15.05.2017] Final Notification Declaring Eco Sensitive Zone around Harike Wildlife Sanctuary, Punjab | |||
15-05-2017 | S.O. 1567 (E) [15.05.2017] Final Notification declaring Eco Sensitive Zone around Great Indian Bustard Rollapadu Wildlife Sanctuary, Andhra Pradesh | |||
15-05-2017 | S.O. 1564 (E) [15.05.2017] Final Notification declaring Eco Sensitive Zone around Talacauvery Wildlife Sanctuary, Karnataka. | |||
15-05-2017 | S.O. 1565 (E) [15.05.2017] Final Notification declaring Eco Sensitive Zone around Sagareshwar WLS, Maharashtra. | |||
17-05-2017 | S.O. 1604 (E) [17.05.2017] Final Notification declaring Eco-Sensitive Zone around Dyanganga Wildlife Sanctuary, Maharashtra | |||
17-05-2017 | S.O. 1603 (E) [17.05.2017] Final Notification Declaring Eco Sensitive Zone around Phansad Wildlife Sanctuary, Maharashtra | |||
19-05-2017 | S.O. 1654 (E) [19.05.2017] Final Notification declaring Eco-Sensitive Zone around Balukhand-Konark WLS, Odisha | |||
26-05-2017 | S.O. 1701 (E) [26.05.2017] Final Notification declaring Eco-sensitive Zone around Brahmagiri Wildlife Sanctuary, Karnataka. | |||
26-05-2017 | S.O. 1699 (E) [26.05.2017] Final Notification declaring Eco-sensitive Zone around Pocharam Wildlife Sanctuary,Telangana | |||
26-05-2017 | S.O. 1698 (E) [26.05.2017] Final Notification declaring Eco-sensitive Zone around Mahavir Harina Vanasthali National Park, Telangana | |||
31-05-2017 | S.O. 1751 (E) [31.05.2017] Final Notification declaring Eco Sensitive Zone around Yedshi Ramling Ghat WLS, Maharashtra | |||
31-05-2017 | S.O. 1752 (E) [31.05.2017] Final Notification declaring Eco Sensitive Zone around Gangewadi New Great Indian Bustard Sanctuary, Maharashtra | |||
06-06-2017 | Notification for constitution of Expert Appraisal Committee for dealing proposals of violation of EIA Notification, 2006 | |||
07-06-2017 | S.O. 1817 (E) [07.06.2017] Final Notification declaring Eco Sensitive Zone around Amchang Wildlife Sanctuary, Assam | |||
07-06-2017 | S.O. 1815 (E) [07.06.2017] Final Notification declaring Eco Sensitive Zone around Attiveri Bird Sanctuary, Karnataka | |||
07-06-2017 | S.O. 1811 (E) [07.06.2017] Final Notification declaring Eco Sensitive Zone around Rangayyanadurga Four Horned Antelope Wildlife Sanctuary, Karnataka | |||
07-06-2017 | S.O. 1814 [07.06.2017] Final Notification declaring Eco Sensitive Zone around Debrigarh Wildlife Sanctuary, Odisha | |||
07-06-2017 | S.O. 1816 (E) [07.06.2017] Final Notification declaring Eco Sensitive Zone around Nongkhyllem Reserved Forest Sanctuary, Meghalaya | |||
08-06-2017 | S.O. 1857 (E) [08.06.2017] Final Notification Declaring Eco Sensitive Zone around Arabithittu Wildlife Sanctuary, Karnataka | |||
09-06-2017 | S.O. 1868 (E) [09.06.2017] Final Notification Declaring Eco Sensitive Zone around Nelapattu Bird Sanctuary, Andhra Pradesh | |||
28-06-2017 | S.O. 2029 (E) [28.06.2017] Final Notification declaring Eco Sensitive Zone around Ghataprabha Bird Sanctuary, Karnataka | |||
28-06-2017 | S.O. 2031 (E) 28.06.2017-SEIAA Gujarat | |||
28-06-2017 | S.O. 2032 (E) 28.06.2017-SEIAA Goa | |||
28-06-2017 | S.O. 2028 (E) 28.06.2017 Final Notification declaring Eco Sensitive Zone around Pushpagiri Wildlife Sanctuary, Karnataka | |||
06-07-2017 | S.O. 2147 (E) [06.07.2017] Final Notification Declaring Eco Sensitive Zone around Ranebennur Blackbuck Sanctuary, Karnataka | |||
06-07-2017 | S.O. 2148 (E) [06.07.2017] Final Notification Declaring Eco Sensitive Zone around Gudavi Bird Sanctuary, Karnataka | |||
06-07-2017 | S.O. 2146 (E) [06.07.2017] Final Notification declaring Eco Sensitive Zone around Jiri - Makru Wildlife Sanctuary, Manipur | |||
12-07-2017 | S.O. 2202 (E) [12.07.2017] Final Notification Declaring Eco Sensitive Zone around Jaikawadi Bird Sanctuary, Maharashtra | |||
31-07-2017 | S.O.2444(E) 31.07.2017-Amendment in CRZ Notification, 2011 | |||
08-08-2017 | Amendment Notification Declaring Eco Sensitive Zone S.O. No.2537(E) around Amendment in Environment protection Act, 1986 | |||
09-08-2017 | S.O. 2538 (E) [09.08.2017] Final Notification Declaring Eco Sensitive Zone around Satpura Tiger Reserve, Madhya Pradesh | |||
09-08-2017 | S.O. 2539 (E) [09.08.2017] Final Notification Declaring Eco Sensitive Zone around Kuldiha Wildlife Sanctuary, Odisha | |||
11-08-2017 | S.O. 2605 (E) [11.08.2017] Final Notification declaring Eco Sensitive Zone around Ratapani and Singhori WLS, Madhya Pradesh | |||
17-08-2017 | S.O. 2669 [17.08.2017] Final Notification declaring Eco Sensitive Zone around Dinosaur National Park, Madhya Pradesh | |||
22-08-2017 | S.O. 2734 [22.08.2017] Final Notification declaring Eco Sensitive Zone around Jaldapara National Park, West Bengal | |||
22-08-2017 | S.O. 2733 [22.08.2017] Final Notification declaring Eco Sensitive Zone around Cauvery Wildlife Sanctuary, Karnataka | |||
29-08-2017 | S.O. 2811 [29.08.2017] Final Notification declaring Eco Sensitive Zone around Sanjay National Park and Sanjay Dubri Wildlife Sanctuary, Madhya Pradesh | |||
01-09-2017 | S.O. 2859 [01.09.2017] Final Notification declaring Eco Sensitive Zone around Kinnerasani Wildlife Sanctuary, Telangana | |||
05-09-2017 | S.O. 2936 (E) 05.09.2017-SEIAA Karnataka | |||
06-09-2017 | S.O. 2942 [06.09.2017] Final Notification declaring Eco Sensitive Zone around Narpuh Wildlife Sanctuary,Meghalaya | |||
12-09-2017 | S.O. 2994 (E) [12.09.2017] Final Notification declaring Eco Sensitive Zone around Neora Valley National Park, West Bengal | |||
12-09-2017 | S.O. 2993 (E) [12.09.2017] Final Notification declaring Eco Sensitive Zone around Ramadevarabetta Vulture Sanctuary, Karnataka | |||
13-09-2017 | S.O. 3029 (E) [13.09.2017] Final Notification declaring Eco Sensitive Zone around Pench National Park and the Mansinghdeo Wildlife Sanctuary, Maharashtra | |||
13-09-2017 | S.O. 3028 (E) [13.09.2017] Final Notification declaring Eco Sensitive Zone around Bagdara Wildlife Sanctuary, Madhya Pradesh | |||
13-09-2017 | S.O. 3027 (E) [13.09.2017] Final Notification declaring Eco Sensitive Zone around Madhav National Park, Madhya Pradesh | |||
14-09-2017 | S.O. 3031 (E) [14.09.2017] Final Notification declaring Eco Sensitive Zone around Malai Mahadeshwara Wildlife Sanctuary, Karnataka | |||
18-09-2017 | S.O. 3064 (E) [18.09.2017] Final Notification declaring Eco Sensitive Zone around Ghughua Fossil National Park, Madhya Pradesh | |||
18-09-2017 | S.O. 3063 (E) [18.09.2017] Final Notification declaring Eco Sensitive Zone around Karera Wildlife Sanctuary, Madhya Pradesh | |||
21-09-2017 | S.O. 3082 (E) [21.09.2017] Final Notification declaring Eco Sensitive Zone around Ken Garial Wildlife Sanctuary,Madhya Pradesh | |||
21-09-2017 | S.O. 3084 (E) [21.09.2017] Final Notification declaring Eco Sensitive Zone around Melukote Wildlife Sanctuary, Karnataka | |||
27-09-2017 | S.O. 3132 (E) [27.09.2017] Final Notification declaring Eco Sensitive Zone around Nugu Wildlife Sanctuary, Karnataka | |||
27-09-2017 | S.O. 3133 (E) [27.09.2017] Final Notification declaring Eco Sensitive Zone around Nauradehi Wildlife Sanctuary, Madhya Pradesh | |||
06-10-2017 | G.S.R. 1227(E) 06.10.2017-amendment in CRZ Notification 2011 | |||
06-10-2017 | G.S.R.1227 E- 06.10.2017- Amendment in CRZ Notification, 2011 | |||
06-10-2017 | S.O. 3266(E) 06.10.2017- Reconstitution of National Coastal Zone Management Authority | |||
10-10-2017 | S.O. 3288 (E) 10.10.2017-SEIAA Madhya Pradesh | |||
16-10-2017 | S.O. 3338 (E) 16.10.2017-SEIAA Uttar Pradesh | |||
08-11-2017 | S.O. 3557 (E) 08.11.2017-SEIAA Punjab | |||
10-11-2017 | S.O. 3573(E) [10.11.2017] Final Notification declaring Eco Sensitive Zone around Ranipur Wildlife Sanctuary, Uttar Pradesh | |||
10-11-2017 | S.O. 3577(E) [10.11.2017] Final Notification declaring Eco Sensitive Zone around Ranganthittu Bird Sanctuary, Karnataka | |||
17-11-2017 | S.O. 3613(E) [17.11.2017] Final Notification declaring Eco Sensitive Zone around Singalila National Park, West Bengal. | |||
22-11-2017 | S.O. 3709(E) [22.11.2017] Final Notification declaring Eco Sensitive Zone around Saman Bird Sanctuary, Uttar Pradesh. | |||
29-11-2017 | S.O. 3777(E) [29.11.2017] Final Notification declaring Eco Sensitive Zone around Van Vihar National Park, Madhya Pradesh. | |||
29-11-2017 | S.O. 3776(E) [29.11.2017] Final Notification declaring Eco Sensitive Zone around Sohagi Barwa Wildlife Sanctuary, Uttar Pradesh | |||
29-11-2017 | S.O. 3775(E) [29.11.2017] Final Notification declaring Eco Sensitive Zone around Parwati Arga Wildlife Sanctuary, Uttar Pradesh | |||
20-12-2017 | S.O. 4001 (E) 20.12.2017-SEIAA Andhra Pradesh | |||
22-12-2017 | S.O.4040(E) 22.12.2017-SEIAA Maharashtra-Amendment | |||
03-01-2018 | S.O. 35(E) [03.01.2018] Final Notification declaring Eco Sensitive Zone around Orchha Wildlife Sanctuary, Madhya Pradesh | |||
17-01-2018 | S.O. 274 (E) 17.01.2018- Reconstitution of Lakshadweep Coastal Zone Management Authority | |||
06-03-2018 | S.O.332 (E) 06.03.2018- Amendment in CRZ Notification, 2011 | |||
06-03-2018 | S.O. 1002(E) 06.03.2018- Amendment in CRZ Notification, 2011 | |||
06-03-2018 | S.O. 1017 (E) 06.03.2018-SEIAA Manipur | |||
08-03-2018 | S.O. 1030 (E) dated 08.03.2018 - delegating power to SEIAA/SEAC for appraisal of proposal of violation of EIA Notification, 2006 - Amendment of Notification dated 14.03.2017 | |||
08-03-2018 | S.O. 1030 (E) dated 08.03.2018 - Delegation of power to SEIAA for category B proposal for Violation of EIA Notification, 2006 | |||
05-04-2018 | S.O.1514(E) 05.04.2018-SEIAA Bihar - Amendment | |||
06-04-2018 | S.O. 1530 (E) dated 06.04.2018 - validity of the environmental clearance for mining projects granted under the EIA Notification, 1994 | |||
06-04-2018 | Notification for constitution of Expert Appraisal Committee for dealing proposals of violation of EIA Notification, 2006 - Amendment | |||
16-04-2018 | Notification Declaring Eco Sensitive Area S.O. No. 1656(E) Amendment in Bhagirathi ESA Uttarakhand | |||
14-05-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1902(E) around Kheoni Wildlife Sanctuary, Madhya Pradesh | |||
30-05-2018 | S.O. 2203(E) 30.05.2018-SEIAA Chandigarh-Amendment | |||
29-06-2018 | S.O. 3170 (E) 29.06.2018-SEIAA Chhattisgarh | |||
02-07-2018 | S.O. 3197 E) 02.07.2018- Amendment in CRZ Notification, 2011 | |||
06-07-2018 | S.O. 3303 (E) 06.07.2018 - Reconstitution of Tamilnadu Coastal Zone Management Authority | |||
06-07-2018 | S.O. 3312 (E) 06.07.2018- Reconstitution of Maharashtra Coastal Zone Management Authority | |||
13-07-2018 | S.O. 3445 (E) 13.07.2018-SEIAA Himachal Pradesh | |||
13-07-2018 | S.O. 3447 (E) 13.07.2018-SEIAA Bihar | |||
20-07-2018 | S.O. 3546(E) 20.07.2018- Reconstitution of Odisha Coastal Zone Management Authority | |||
25-07-2018 | S.O. 3611 (E) dated 25.07.2018 - Preparation of District Survey Report for minor mineral | |||
25-07-2018 | S.O. 3611 (E) dated 25.07.2018 - District Survey Report of sand mining or river bed mining - Amendment to EIA Notification, 2006 | |||
27-07-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3689(E) around Narsinghgarh Wildlife Sanctuary,Madhya Pradesh | |||
03-08-2018 | S.O.3840(E) dated 03-08-2018-Amendment in IPZ Notification 2011 | |||
05-09-2018 | S.O.4290(E) 05.09.2018- Corrigendum of Reconstitution of Tamil Nadu Coastal Zone Management Authority | |||
10-09-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.4773(E) around Patna Bird Sanctuary, Uttar Pradesh | |||
01-10-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.5136(E) around Nanda Devi National Park, Uttarakhand | |||
03-10-2018 | S.O.5056(E) 03.10.2018-Reconstitution of Puducherry Coastal Zone Management Authority | |||
03-10-2018 | S.O.5097(E) 03.10.2018-Reconstitution of Andaman & Nicobar Coastal Zone Management Authority | |||
22-11-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.5836(E) around Raiganj Wildlife Sanctuary, West Bengal | |||
26-11-2018 | S.O. 5845 (E) dated 26.11.2018 - Half-yearly compliance reports in respect of the stipulated prior environmental clearance terms and conditions - EIA Notification, 2006 | |||
03-12-2018 | S.O.5953(E) 03.12.2018- Reconstitution of West Bengal Coastal Zone Management Authority | |||
18-12-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.6212(E) around Jamwaramgarh Wildlife Sanctuary, Rajasthan. | |||
19-12-2018 | S.O. 6250 (E) dated 19.12.2018 - Amendment to EIA Notification, 2006 for CETP project activities | |||
26-12-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.6319(E) around Bondh Barethan Wildlife Sanctuary, Rajasthan | |||
31-12-2018 | Final Notification Declaring Eco Sensitive Zone S.O. No.06(E) around Bakhira Wildlife Sanctuary, Uttar Pradesh.Re-notification New | |||
03-01-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 27(E) around Aner Dam Wildlife Sanctuary Maharashtra | |||
07-01-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.110(E) around Chandraprabha Wildlife Sanctuary, Uttar Pradesh | |||
14-01-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.318(E) around Chintamoni Kar Bird Sanctuary, West Bengal | |||
14-01-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.319(E) around Senchal Wildlife Sanctuary, West Bengal | |||
17-01-2019 | S.O. 345 (E) dated 17.01.2019 -Ethanol blending project - Amendment to EIA Notification, 2006 | |||
17-01-2019 | G.S.R. 35(E) 17.01.2019-Draft Island Protection Zone(IPZ) Notification, 2019 2018 | |||
18-01-2019 | G.S.R. 37(E) 18.01.2019-Coastal Regulation Zone(CRZ) Notification, 2018 | |||
04-02-2019 | S.O. No.(E) 652 Final Notification Declaring Eco Sensitive Zone Mount Harriet National Park, Andhaman and Nicobar | |||
27-02-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1042(E) Cuthbert Bay Wildlife Sanctuary, Andaman and Nicobar | |||
03-2019 | S.O.1242(E) 08.03.2019-Island Protection Zone Notification 2019 | |||
08-03-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1315(E) around Jai Prakash Narayan (Surahatal), Bird Sanctuary, Uttar Pradesh | |||
08-03-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1221(E) around Yawal Wildlife Sanctuary, Maharashtra | |||
08-03-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1222(E) around Sunabeda Wildlife Sanctuary, Odisha | |||
08-03-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1220(E) around Nahargarh Wildlife Sanctuary, Rajasthan | |||
31-05-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No.1909(E) around Karaivetti Bird Sanctuary, Tamil Nadu | |||
03-06-2019 | Final Notification declaring Eco sensitive Zone around Mouling National Park, S.O. No. 1918(E) Arunachal Pradesh | |||
07-06-2019 | S. O.1924 (E) 07.06.2019 - SEIAA Puducherry | |||
07-06-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No.1928(E), around Udayamarthandapuram Bird Sanctuary, Tamil Nadu | |||
07-06-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No.1929(E) around Chitrangudi Bird Sanctury, Tamil Nadu | |||
07-06-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No.1930(E) around Koonthankulam Bird Sanctaury, Tamil Nadu | |||
07-06-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1927(E) around Gangotri National Park Uttarakhand | |||
07-06-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1931(E) around Chapramari Wildlife Sanctuary, West Bengal | |||
12-06-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1967(E) around Tawi Wildlife Sanctuary , Mizoram. | |||
12-06-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.1966(E) around Pualreng Wildlife Sanctuary , Mizoram. | |||
13-06-2019 | SO 1960 dated 13.06.2019 - 5(g) Distilleries project - EIA Notification, 2006 | |||
25-06-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.2165(E) around Thorangtlang Wildlife Sanctuary, Mizoram. | |||
02-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No2359(E) .around Lengteng Wildlife Sanctuary , Mizoram. | |||
02-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.2358(E) around Murlen National Park, Mizoram. | |||
05-07-2019 | S. O. 2379 (E) 05.07.2019 - SEIAA J and K | |||
12-07-2019 | S.O.2505E) 12.07.2019-CRZ Notification for Blue Flag Certification | |||
15-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.2519(E) around Dampa Tiger Reserve, Mizoram | |||
19-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.2606(E) around Keoladeo National Park, Rajasthan | |||
19-07-2019 | S.O. No. 2601 (E) 19.07.2019 SEIAA Mezoram | |||
30-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.2776(E) around the Sandi Bird Sanctuary Uttar Pradesh | |||
30-07-2019 | S.O. No. 2733 (E) 30.07.2019 SEIAA Telangana | |||
31-07-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2773(E) around Gangakondan Spotted Deer Sanctuary, Tamil Nadu | |||
01-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2775(E) on Hazaribag Wildlife Sanctuary, Jharkhand | |||
01-08-2019 | Final Notification declaring Eco Sensitive Zone around S.O. No. 2774(E) Udwa lake Bird Sanctuary, Jharkhand. | |||
02-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2794(E) around Nellai Sanctuary, Tamil Nadu | |||
05-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2795(E) around Parasnath and Topchanachi Sanctuary, Jharkhand | |||
05-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2796(E) around Gauatam Buddha Sanctaury, Jharkhand | |||
09-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2893(E) Chincholi Wildlife Sanctuary, Karnataka | |||
16-08-2019 | S.O. No. 2951 (E) 16.08.2019 SEIAA Haryana Amandment | |||
29-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3152(E) around the Lakh Bahosi Bird Sanctuary Uttar Pradesh | |||
29-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3153(E) around Nawabganj Bird Sanctuary, Uttar Pradesh | |||
29-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3151(E) around Ramnabagan Wildlife Sanctuary, West Bengal | |||
30-08-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3149(E) around Badrama and Khalasuni Wildlife Sanctuary, Odisha | |||
06-09-2019 | SO No 3244(E) 06.09.2019 SEIAA Punjab Amendment | |||
11-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O.No. 3249(E) around Tadoba Tiger Reserve and Andheri WLS ESZ Notification, Maharashtra | |||
11-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O.No.3250(E) around Tungareshwar Wildlife Sanctaury, Maharashtra | |||
13-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3306(E) around Vaduvoor Bird Sanctuary, Tamil Nadu | |||
18-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4890(E) around Hastinapur Wildlife Sanctuary, Uttar Pradesh. | |||
19-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4892(E) around Tipeshwar WLS, Maharashtra. | |||
25-09-2019 | Final Notifiation Declaring Eco Sensitive Zone S.O. No. 3462(E) Hollongapar Gibbon Sanctuary, Assam | |||
26-09-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3529(E) around Samaspur Wildlife Sanctuary, Uttar Pradesh | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No. 3653(E), Kanger Valley National Park, Chhattisgarh | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3650(E) around Melaselvanur-Kelaselvanoor Bird Sanctuary, Tamil Nadu | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3651(E) around Megamalai Sanctuary, Tamil Nadu | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3649(E) arouind Soor Sarovr Bird Sanctuary, Uttar Pradehs | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3655(E) Vijay Sagar Bird Wildlife Sanctuary, Uttar Pradesh | |||
10-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3652(E) around Bibhutibhushan Wildlife Sanctuary, West Bengal | |||
11-10-2019 | SO No. 3701 (E) 11.10.2019 SEIAA Andman Nicobar | |||
11-10-2019 | SO No. 3702 (E) 11.10.2019 SEIAA Jharkhand Amendment | |||
21-10-2019 | SO No. 3768 (E) 21.10.2019 SEIAA Himachal Pradesh Amendment | |||
28-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3871(E) around Jasrota Wildlife Sanctuary, Jammu & Kashmir | |||
30-10-2019 | SO No 3902 (E) dated 30.10.2019 SEIAA Sikkim | |||
30-10-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.3974(E) around Srivilliputhur Grizzled Squirrel Sanctuary, Tamil Nadu | |||
01-11-2019 | Final Notification Declaring Eco Sensitive Zone, S.O. No. 4007(E) around Kanjirankulam Bird Sanctuary Tamil Nadu | |||
06-11-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4009(E) Pench National Park & Pench Mougali Wildlife Sanctuary, Madhya Pradesh | |||
08-11-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4075(E) around Vallanadu Blackbuck Sanctuary, Tamil Nadu | |||
08-11-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4076(E) around Gumuti Wildlife Sanctaury,Tripura | |||
11-11-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4077(E) around Trishna Wildilfe Sanctuary, Tripura include Bison (Rajbari) National Park | |||
29-11-2019 | S.O. 4307 (E) dated 29.11.2019 - Amendment of EIA Notification, 2006 - Validity of EC Mining lease | |||
06-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4372(E) around Khawnglung Wildlife Sanctuary, Mizoram | |||
10-12-2019 | SO No 4429 (E) 10.12.2019) Amendment SEIAA Tamil Nadu | |||
10-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4440(E) around Sakkarakottai Bird Sanctuary, Tamil Nadu | |||
11-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4444(E) around Nandankanan Wildlife Sanctuary, Odisha | |||
13-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4498(E) around Mudumalai Tiger Reserve, Tamil Nadu | |||
13-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4500(E) around Vettangudi Bird Sanctuary, Tamil Nadu | |||
17-12-2019 | Final Notification Declaring Eco Sensitive Zone S.O. No.4499 (E) around Therthnagal Bird Sanctuary, Tamil Nadu | |||
31-12-2019 | SO No 05(E) 31.12.2019) Amendment SEIAA Haryana | |||
01-01-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.08(E) around Gulf of Mannar National Park, Tamil Nadu | |||
01-01-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.07(E) around Cuvery North Sanctuary, Tamil Nadu | |||
06-01-2020 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 107(E) around Sajjangarh wildlife Sanctuary | |||
06-01-2020 | Notification Declaring Eco Sensitive Area S.O. No. 94(E) Amendment in Doon Valeey uttarakhand | |||
16-01-2020 | SO 236(E) dated 16.01.2020 - Exemption of EC for exploration drilling in respect of on-shore and off-shore oil and gas | |||
23-01-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.410(E) around Point Calimere Sanctuary, Tamil Nadu | |||
23-01-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.412(E) around Kodaikanal Sanctuary Tamil Nadu | |||
23-01-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.411(E) around Point Calimere Sanctuary (including Block A) Tamil Nadu | |||
31-01-2020 | S. O. 567 (E) 31.01.2020 - SEIAA Chandigarh | |||
11-02-2020 | Final Notification Declaring Eco Sensitive Zone S.O.No. 654(E) around Great Indian Bustard Wildlife Sanctuary, Maharashtra | |||
12-02-2020 | SO No 666 (E) 12.02.2020) Amendment SEIAA Andhra Pradesh | |||
20-02-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.794(E) around Oussudu Sanctuary, Tamil Nadu | |||
21-02-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.796(E) National Chambal Wildlife Sanctuary, Madhya Pradesh | |||
21-02-2020 | Amendment Notification Declaring Eco Sensitive Zone S.O No. 814(E) around Keoladeo Wildlife Sanctuary, Rajasthan | |||
11-03-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1036(E) around Bannerghatta National Park, Karnataka | |||
18-03-2020 | Notification Declaring Eco Sensitive Area S.O. No. 1127(E) Amendment in Environment Protect Act, 1986 | |||
29-04-2020 | SO No. 1395 (E) 29.04.2020 SEIAA Westbengal constitution | |||
29-04-2020 | SO No. 1396 (E) 29.04.2020 SEIAA Karnataka Amendment | |||
29-04-2020 | SO No. 1397 (E) 29.04.2020 SEIAA Tamil Nadu Amendment | |||
21-05-2020 | SO No. 1562 (E) 21.05.2020 SEIAA Maharashtra Extension | |||
22-05-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.1615(E) around Vellode Bird Sanctuary Tamil Nadu | |||
28-05-2020 | SO No. 1682 (E) 28.05.2020 SEAC 2 Gujarat constitution | |||
28-05-2020 | SO No. 1683 (E) 28.05.2020 SEIAA Bihar Amendment | |||
04-06-2020 | Amendment notification declaring Eco Sensitive Zone S.O. No. 1738(E) around Chinchioli Wildlife Sanctuary, Karnataka | |||
08-06-2020 | SO No. 1788 (E) 08.06.2020 SEIAA Maharashtra Extension | |||
08-06-2020 | SO No. 1790 (E) 08.06.2020 SEIAA J and K Amendment | |||
10-06-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.1876(E) around National Chambal Sanctuary Wildlife Sanctuary, Uttar Pradehs | |||
18-06-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1958(E) around Rajparian Wildlife Sanctuary, Jammu & Kashmir | |||
18-06-2020 | Amendment Notification Declaring Eco Sensitive Zone S.O. No.1962(E) around Ramnabagan Wildlife Sanctuary, West Bengal | |||
24-06-2020 | S.O. No. 2025 (E) 24.06.2020 SEIAA Assam | |||
02-07-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2188(E) around the Kudremukh National Park in the state of Karnataka | |||
03-07-2020 | SO No. 2195(E) 03.07.2020 SEIAA Gujarat Amendment | |||
24-07-2020 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 2436(E) Ghughua Fossil Wildlife Sanctaury, Madhya Pradesh | |||
05-08-2020 | S.O. No.(E) 2632 Final Notification declaring Eco Sensitive Zone around Krishna Wildlife Sanctuary, Andhra Pradesh | |||
05-08-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2633(E) around Bhimashankar Wildlife Sanctuary, Maharashtra | |||
06-08-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.2631(E) around Jaisamand Wildlife Sanctuary, Rajasthan | |||
20-08-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 2936(E) around Sri Penusila Narsimha Swamy Sanctuary, Andhra Pradesh. | |||
28-08-2020 | Final Notification declaring Eco Sensitive Zone around Eagle Nest Wildlife Sanctuary S.O. No. 2943(E) , Arunachal Pradesh | |||
28-08-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2942(E)Someshwara Wildlife Sanctuary, Karnataka | |||
28-08-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 2935(E) Kharmor (Sardarpur) Sanctuary, Madhya Pradesh | |||
28-08-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 2938(E) around Mayureshwar Supe Wildlife Sanctuary, Maharashtra | |||
28-08-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.2941(E) around Kesarbagh Wildlife Sanctuary, Rajasthan | |||
28-08-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.2937(E) around Ballavpur Wildlife Sanctuary, West Bengal | |||
02-09-2020 | SO No. 3007(E) 02.09.2020 SEIAA GOAt Amendment | |||
07-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3032(E) Adichunchanagiri Peacock Sanctuary Karnataka | |||
07-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3034(E) around Naigaon Mayur Wildlife Sanctuary, Maharashtra | |||
07-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O.No. 3030(E) around Pranhita Wildlife Sanctaury, Maharashtra | |||
07-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3029(E) around Lakhary Wildlife Sanctuary, Odisha | |||
22-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3236(E) around Kanyakumari Sanctuary, Tamil Nadu | |||
22-09-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3237(E) around Mahananda Wildlife Sanctuary, West Bengal | |||
22-09-2020 | Notification Declaring Eco Sensitive Area S.O. No. 3235(E) Amendment in Environment Protect Act, 1986 | |||
08-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3497(E) Thimlapur Wildlife Sanctuary, Karnataka | |||
08-10-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 3496(E) around Sailana Wildlife Sanctuary, Madhya Pradesh | |||
12-10-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 3583 around Manali Bird Sanctuary, Himachal Pradesh | |||
15-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3630(E) around Radhanagari Wildlife Sanctuary, Maharashtra | |||
15-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3632(E) around Ramsagar Wildlife Sanctuary, Rajasthan | |||
20-10-2020 | SO 3752 SO 3753 (E) Amendment SEIAA Maharashtra 20 and 22 Oct 2020 | |||
20-10-2020 | SO 3751 (E) SEIAA Nagaland Reconstitute 20 Oct 2020 | |||
20-10-2020 | S.O. 3751 (E) dated 20/10/2020-Constituion of SEIAA-SEAC Nagaland | |||
26-10-2020 | SO No 3811 (E) 26.10.2020) Extension SEIAA MP | |||
27-10-2020 | Final Notification declaring Eco Sensitive Zone S.O. No. 3875(E) around Kalatop - Khajjiar Wildlife Sanctuary, Himachal Pradesh | |||
27-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3877(E) around Chaprala Wildlife Sanctuary, Maharashtra | |||
27-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3879(E) around Kasu Brahmananda Reddy National Park, Telangana | |||
27-10-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.3878(E) around Mahavir Swami Wildlife Sanctuary, Uttar Prdesh | |||
03-11-2020 | SO No 3978(E) 03.11.2020 SEIAA Jharkhand reconstitute | |||
05-11-2020 | Amendment Notificaiton Declaring Eco Sensitive Zone S.O. No. 4004(E) Sanjay Gandhi National Park | |||
11-11-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.4047(E) around Mount Abu Wildlife Sanctuary Rajasthan | |||
13-11-2020 | SO 4087 (E) SEIAA UP Extension 13th Nov 2020 | |||
19-11-2020 | SO 4170 (E) SEIAA Karnataka constitution 19th Nov 2020 | |||
25-11-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.4268(E) around Mukundra Hills Tiger Reserve, Rajasthan | |||
26-11-2020 | SO 4256 (E) SEIAA Goa constitution 26th Nov 2020 | |||
03-12-2020 | Notification Declaring Eco Sensitive Area S.O. No. 4367(E) Amendment in Environment Protect Act, 1986 | |||
24-12-2020 | Final Notification S.O. No. 4696(E) Declaring Eco Sensitive Zone around Dibang Wildlife Sanctuary, Arunachal Pradesh | |||
24-12-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No.4695(E) around Nandhaur Wildlife Sanctuary, Uttarakhand | |||
28-12-2020 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4729(E) around Mathikettan Shola National Park, Kerala | |||
11-01-2021 | SO No 107 (E) 11.01.2021) Reconstitution of SEIAA Maharashtra | |||
22-01-2021 | SO No 326 (E) 22.01.2021) Extension of SEIAA Gujarat | |||
03-02-2021 | SO No 525 (E) 03.02.2021) Extension of SEIAA Uttar Pradesh | |||
03-02-2021 | SO No 5245 (E) 03.02.2021) Reconstitution SEIAA Punjab | |||
03-02-2021 | S.O.524(E) dated 03/02/2021- Reconstitution of SEIAA-SEAC Punjab | |||
17-02-2021 | SO No 718 (E) 17.02.2021) Extension of SEIAA Andhra Pradesh | |||
19-02-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 787(E) Yadahalli Chinkara Wildlife Sanctuary Karantaka , | |||
19-02-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.788(E) around Satyamangalam Tiger Reserve Tamil Nadu | |||
19-02-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.789(E) around Sepahijala Sanctuary, include Clouded Leopard National Park , Tripura | |||
22-02-2021 | SO No 791 (E) 22 Feb 2021SEIAA Maharashtra Corrigendum | |||
22-02-2021 | Notification Declaring Eco Sensitive Area S.O. No. 834(E) Amendment Dahanu Taluka, Maharashtra | |||
25-02-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.918(E) around Tamhini WLS, Maharashtra | |||
01-03-2021 | S.O.974 (E) dated 01/03/2021- Reconstitution of UTEIAA Dadra and Nagar Haveli and Daman and Diu | |||
12-03-2021 | Final Notification Declaring Eco Sensitive Zone Campbell Bay National Park, S.O. No. 1193(E), Andaman and Nicobar | |||
12-03-2021 | Final Notification Declaring Eco Sensitive Zone Galathea Bay National Park, S.O. No. 1194(E) Andaman and Nicobar | |||
12-03-2021 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 1192(E)Satpura Tiger Reserve Madhya Pradesh | |||
12-03-2021 | Final Notification declaring Eco Sensitive Zone S.O. No. 1198(E) around Kanha National Park and Phen Wildlife Sanctuary, Madhya Pradesh | |||
12-03-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1196(E) around Katepurna Wildlife Sanctuary, Maharashtra | |||
08-04-2021 | Final Notification S.O. No. 1718(E) Eco Sensitive Zone Declaring Kane Wildlife Sanctuary, Arunachal Pradesh & Map | |||
08-04-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.1717(E) around Bassi Wildlife Sanctuary, Rajasthan | |||
12-05-2021 | S.O.1848(E) dated 12/05/2021-Constitutionof SEIAA-SEAC Andhra Pradesh | |||
18-05-2021 | Amendment Notification Declaring Eco Sensitive Zone S.O.No. 1929(E) around Bondh Baretha Wildlife Sanctuary, Rajasthan | |||
01-06-2021 | Final Notification declaring Eco sensitive Zone S.O. No. 2128(E) around Ramnagar Wildlife Sanctuary, Jammu and Kashmir | |||
11-06-2021 | S.O.2277 (E) dated 11/06/2021- Reconstitution of SEIAA-SEAC Madhya Pradesh | |||
16-06-2021 | Notification Declaring Eco Sensitive Area S.O. No. 2346(E) Amendment in Environment Protect Act, 1986 | |||
18-06-2021 | S.O. No.(E) 2409 Final Notification Declaring Eco Sensitive Zone Sri Venkataeshwra National Park and Wildlife Sanctuary, Andhra Pradesh | |||
18-06-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2406(E) around Hirapora Wildlife Sanctuary, Jammu & Kashmir | |||
18-06-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.2407(E) Karanja Sohol Wildlife Sanctuary, Maharashtra | |||
25-06-2021 | S.O.2527 (E) dated 25/06/2021-Constitution of SEIAA SEAC Arunachal Pradesh | |||
12-07-2021 | Final Notification declaring Eco Sensitive Zone S.O.No. 2775(E) around Kugti Wildlife Sanctuary, Himachal Pradesh | |||
12-07-2021 | S.O.2781 (E) dated 12/07/2021- Reconstitution of SEIAA-SEAC Manipur | |||
12-08-2021 | S.O.3271 (E) dated 12/08/2021-Reconstitution of SEIAA-SEAC Bihar | |||
27-08-2021 | Notification Declaring Eco Sensitive Area S.O. No. 3592(E) Amendment in Matheran ESA, Maharashtra | |||
06-09-2021 | S.O.3631 (E) dated 06/09/2021-Reconstitution of SEIAA-SEAC Delhi | |||
09-09-2021 | Amendment Notification declaring Eco Sensitive Zone S.O. No. 3653(E) Kanha National Park and Phen Wildlife Sanctuary, Madhya Pradesh | |||
10-09-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 3682(E) Shri Renukaji Wildlife Sanctuary, Himachal Pradesh | |||
10-09-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.3683(E) around Bhinsrodgarh Wildlife Sanctuary , Rajasthan | |||
21-09-2021 | S.O. No.(E) 3922 Final Notification Delclaring Eco Sensitive Zone Coringa Wildlife Sanctuary, Andhra Pradesh | |||
21-09-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.3921(E) around Binsar Wildlife Sanctuary, Uttarakhand | |||
29-09-2021 | Notification Declaring Eco Sensitive Area S.O. No. 4029(E) Amendment in Mount Abu ESA Rajasthan | |||
03-10-2021 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4668(E) around Sitamata Wildlife Sanctuary, Rajasthan | |||
13-10-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 4262(E) around Kishtewar National Park, Jammu & Kashmir | |||
14-10-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.4293(E) around Thane Creek Flamingo Wildlife Sanctuary, Maharashtra | |||
18-10-2021 | S.O. No.(E) 4373 Final Notification Declaring Eco Sensitive Zone Nagarjunasagar Srisailam Tiger Reserve Wildlife Sanctuary, Andhra Pradesh | |||
08-11-2021 | Final Notification Declaring Eco Sensitive Zone .S.O. No. 4615(E), Kanawar Wildlife Sanctuary, Himachal Pradesh | |||
08-11-2021 | Final Notification declaring Eco Sensitive Zone S.O. No. 4617(E) around Veerangana Durgawati WLS, Madhya Pradesh | |||
22-11-2021 | Final Notification declaring Eco sensitive Zone around S.O.No. 4793(E), Kais Wildlife Sanctuary, Himachal Pradesh | |||
02-12-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No.4929(E) around Askot Wildlife Sanctuary, Uttarakhand | |||
17-12-2021 | Final Notification Declaring Eco Sensitive Zone S.O. No. 5251(E) Jogimatti Wildlife Sanctuary, Karnataka | |||
31-12-2021 | Ash Utilisation Notification, 2021 | |||
31-12-2021 | Notification Declaring Eco Sensitive Area S.O. No. 5487(E) Amendment in Environment Protect Act, 1986 | |||
05-01-2022 | Final Notification Declaring Eco Sensitive Zone S.O. No. 39(E), Chail Wildlife Sanctuary, Himachal Pradesh | |||
05-01-2022 | Final notification declaring Eco-sensitive Zone S.O. No. 65(E) around the Dhauladhar Wildlife Sanctuary, Himachal Pradesh | |||
05-01-2022 | Final Notification declaring Eco Sensitive Zone S.O. No. 41(E) around Shikari Devi Wildlife Sanctuary,Himachal Pradesh | |||
11-01-2022 | S.O.146(E) dated 11/01/2022-Reconstitutionof SEIAA-SEAC Chennai | |||
12-01-2022 | Final Notification declaring Eco sensitive0 Zone S.O. No. 152(E) around Khokhan Wildlife Sanctuary, Himachal Pradesh | |||
13-01-2022 | Final Notification declaring Eco-sensitive Zone S.O. No. 172(E) around the Col. Sher Jung National Park (previously known as Simbalbara NP and WLS), Himachal Pradesh | |||
17-01-2022 | Final Notification Declaring Eco Sensitive Zone S.O.No. 210(E) around Surinsar Mansar Wildlife Sanctuary, Jammu & Kashmir | |||
17-01-2022 | Final Notification Declaring Eco Sensitive Zone S.O. No.213(E) around Bor Tiger Reserve Maharashtra | |||
24-01-2022 | Notification Declaring Eco Sensitive Area S.O. No. 327(E) Amendment in Dahanut Taluka , Maharasthra | |||
01-02-2022 | Final Notification declaring Eco Sensitive Zone S.O. No. 415(E) around Gamgul Siyabehi Wildlife Sanctuary, Himachal Pradesh | |||
01-02-2022 | Final Notification declaring Eco Sensitive Zone S.O. No. 409(E) around Tundah Wildlife Sanctuary, Himachal Pradesh | |||
16-02-2022 | S.O.745(E) dated 16/02/2022-Amendment in Constitution of SEIAA-SEAC Rajasthan | |||
16-02-2022 | S.O.754(E) dated 16/02/2022- Amendment in Constitution of SEIAA-SEAC Uttar Pradesh | |||
21-02-2022 | S.O.802 (E) dated 21/02/2022-Constitution of SEIAA/SEAC Chandigarh | |||
03-03-2022 | S.O.984 (E) dated 03/03/2022-Constitution of SEIAA/SEAC Kerala | |||
17-03-2022 | S.O.1196 (E) dated 17/03/2022-Constitution of SEIAA-SEAC Tripura | |||
25-03-2022 | Final Notification declaring Eco sensitive Zone S.O. No. 1331(E) around Nargu Wildlife Sanctuary, Himachal Pradesh | |||
25-03-2022 | Final Notification Declaring Eco Sensitive Zone S.O. No. 1330(E) around Kazinag National Park, Lachipora and Limber Sanctuary, Jammu & Kashmir | |||
28-04-2022 | Final Notification Declaring Eco Sensitive Zone Mahatma Gandhi Marine National Park, S.O. No. 2020(E) Andaman and Nicobar | |||
06-05-2022 | Final Notification declaring Eco Sensitive zone S.O. No. 2135(E) around Kibber Wild Life Sanctuary, Himachal Pradesh | |||
06-05-2022 | Final Notification Declaring Eco Sensitive Zone S.O. No. 2141(E) around Gulmarg Wildlife Sanctuary, Jammu & Kashmir | |||
16-06-2022 | Notification Declaring Eco Sensitive Area S.O. No. 2820(E) Amendment in Mahableshwar Panchgani ESA, Maharashtra | |||
10-11-2022 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 5237E) Bandipur National Park, Karnataka | |||
10-11-2022 | Notification Declaring Eco Sensitive Area S.O. No. 5236(E) Amendment in Bhagirathi ESA, Uttarakhand | |||
07-12-2022 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 5694(E) around Kitam Bird Wildlife Sanctuary , Sikkim | |||
07-12-2022 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 5693(E) around Fambonglho Wildlife Sanctuary, Sikkim | |||
22-12-2022 | Amendment Declaring Notification Eco Sensitive Zone S.O. No. 6014(E) Mount Harriet National Park, Andaman and Nicobar | |||
30-12-2022 | Ash Utilisation (Amendment) Notification, 2022 | |||
08-02-2023 | Notification Declaring Eco Sensitive Area S.O. No. 625(E) Amendment in Dahanu Taluka, Maharashtra | |||
09-03-2023 | Notification Declaring Eco Sensitive Area S.O. No. 1125(E) Amendment in Dahanu Taluka, Maharashtra | |||
03-05-2023 | Amendment Declaring Eco Sensitive Zone S.O. No. 2112(E) Lonar Wildlife Sanctuary, Maharashtra | |||
09-05-2023 | Notification Declaring Eco Sensitive Area S.O. No. 2133(E) Amendment in Dahanu Taluka, Maharashtra | |||
03-07-2023 | Final Notification Declaring Eco Sensitive Zone S.O. No.2877(E) aorund Nokrek National Park, Meghalaya | |||
14-07-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No.3141(E) around Dalma Wildlife Sanctuary, Jharkhand | |||
14-07-2023 | Amendment notification Declaring Eco Sensitive Zone S.O. No. 3144(E) around Bir Motibagh Wildlife Sanctuary, Punjab | |||
14-07-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 3142(E) around Van Vihar Wildlife Sanctuary, Rajasthan | |||
07-08-2023 | Amendment Notification Declaring Eco Sensitive Zone, S.O. No.3516(E) around Pangolakha Wildlife Sanctuary, Sikkim | |||
20-09-2023 | Final Notification Declaring Eco Sensitive Zone S.O. No.4132(E) around Nagzira National Park Maharashtra | |||
26-09-2023 | Amendment Notification Declaring Eco Sensitive Zone, S.O. No. 4246(E) around Maenam Wildlife Sanctuary, Sikkim | |||
26-09-2023 | Amendment Notification Declaring Eco Sensitive Zone, S.O. No. 4245(E) around Barsey Wildlife Sanctuary, Sikkim | |||
11-10-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4422(E) around Bir Bhdason Wildlife Sanctaury, Punjab | |||
12-10-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4446(E) around Gurdialpur Wildlife Sanctaury, Punjab | |||
27-10-2023 | Final Notification Declaring Eco Sensitive Zone S.O. No.4747(E) around Gudekote Sloth Bear Sanctuary,Karnataka | |||
27-10-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4748(E) around Kyongnosla Alpine Wildlife Sanctuary, Sikkim | |||
27-10-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4749(E) around Shingaba Wildlife Sanctuary, Sikkim | |||
02-11-2023 | Final Notification declaring Eco Sensitive Zone S.O. No. 4799(E) around Ralamandal Sanctuary, Madhya Pradesh | |||
08-11-2023 | Amendment Notification Decalring Eco Sensitive Zone S.O.No. 4843(E) around Sajjangarh Wildlife Sanctuary, Rajasthan | |||
16-11-2023 | Amendment Notification Declaring Eco Sensitive Zone S.O. No. 4949(E) around Khangchendzonga National Park, Sikkim | |||
01-01-2024 | Ash Utilisation (Amendment) Notification, 2024 | |||
16-03-20107 | S.O. 840 (E) [16.03.2017] Final Notification declaring Eco Sensitive Zone around Nangal WLS, Punjab |
(1) Without prejudice to the provisions of sub-section (3) of section 3, the Central Government may appoint officers with such designations as it thinks fit for the purposes of this Act and may entrust to them such of the powers and functions under this Act as it may deem fit.
(2) The officers appointed under sub-section (1) shall be subject to the general control and direction of the Central Government or, if so directed by that Government, also of the authority or authorities, if any, constituted under sub-section (3) of section 3 or of any other authority or officer.
Notwithstanding anything contained in any other law but subject to the provisions of this Act, the Central Government may, in the exercise of its powers and performance of its functions under this Act, issue directions in writing to any person, officer or any authority and such person, officer or authority shall be bound to comply with such directions.
Explanation.--For the avoidance of doubts, it is hereby declared that the power to issue directions under this section includes the power to direct--
(a) the closure, prohibition or regulation of any industry, operation or process; or
(b) stoppage or regulation of the supply of electricity or water or any other service.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
14-09-1999 | G.S.R. 763 (E) 14-09-1999 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 1999 | |||
27-08-2003 | G.S.R. 979 (E) 27-08-2003 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2003 | |||
03-11-2009 | G.S.R. 2804 (E) 03-11-2009 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2009 | |||
25-01-2016 | G.S.R. 254 (E) 25-01-2016 : Fly ash in construction activities, Responsibilities of Thermal Power Plants and Specifications for use of ash-based products/responsibility of other agencies, Notification, 2016 |
(1) The Central Government may, by notification in the Official Gazette, make rules in respect of all or any of the matters referred to in section 3.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--
(a) the standards of quality of air, water or soil for various areas and purposes;
(b) the maximum allowable limits of concentration of various environmental pollutants (including noise) for different areas;
(c) the procedures and safeguards for the handling of hazardous substances;
(d) the prohibition and restrictions on the handling of hazardous substances in different areas;
(e) the prohibition and restrictions on the location of industries and the carrying on of processes and operations in different areas;
(f) the procedures and safeguards for the prevention of accidents which may cause environmental pollution and for providing for remedial measures for such accidents.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
27-11-1989 | The Manufacture, Storage and Import of Hazardous Chemicals Rules 1989. | |||
01-08-1996 | The Chemical Accident(Emergency Planning, Preparedness and Response) Rules, 1996 | |||
19-01-2000 | The Manufacture, Storage and Import of Hazardous Chemical(Amendment) Rules 2000 | |||
16-05-2001 | S.O. 432 (E) 16-05-2001 : Batteries (Management & Handling) Rules 2001 | |||
04-05-2010 | S.O. 1002 (E) 04-05-2010 : Batteries (Management & Handling) Amedments Rules 2010 | |||
18-03-2016 | Plastic Waste Management Rules 2016 | |||
23-03-2016 | G.S.R. 338 (E) 23-03-2016 : E-Waste (Management) Rules 2016 | |||
28-03-2016 | Bio-Medical Waste Management Rules 2016 | |||
29-03-2016 | Construction and Demolition Waste Management Rules 2016 | |||
04-04-2016 | G.S.R. 395 (E) 04-04-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 | |||
06-04-2016 | Regulation of Poly-chlorinated Biphenyls (PCBs) 2016 | |||
08-04-2016 | Solid Waste Management Rules 2016 | |||
08-04-2016 | Regulation on Lead contents in Household and Decorative Paints Rules, 2016 | |||
10-04-2016 | Solid Waste Management (Amendment) Rules, 2016 | |||
06-07-2016 | G.S.R. 670 (E) 06-07-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2016 | |||
28-02-2017 | G.S.R. 170 (E) 28-02-2017 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2017 | |||
05-03-2018 | Regulation of Persistent Organic Pollutants Rules, 2018 | |||
16-03-2018 | G.S.R.234(E) 16.03.2018 Bio-Medical Waste Management (Amendment) Rules, 2018 | |||
22-03-2018 | G.S.R. 261 (E) 22.03.2018: E-Waste (Management) Amendment Rules, 2018 | |||
27-03-2018 | Plastic Waste Management (Amendment) Rules 2018 | |||
11-06-2018 | G.S.R.544(E)11th June 2018 Hazardous and other Wastes (Managemetn & Trans-boundary Movement) Amendment Rules, 2018 | |||
19-02-2019 | the Bio-Medical Waste Management (Amendment) Rules, 2019 | |||
01-03-2019 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2019 | |||
10-05-2019 | The Bio-Medical Waste Management (Second Amendment) Rules, 2019 | |||
19-03-2020 | Solid Waste Management (Amendment) Rules, 2020 | |||
09-10-2020 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2020 | |||
27-01-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2021 | |||
12-08-2021 | Plastic Waste Management (Amendment) Rules 2021 | |||
17-09-2021 | Plastic Waste Management (Second Amendment) Rules, 2021 | |||
12-11-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2021 | |||
16-02-2022 | Plastic Waste Management (Amendment) Rules, 2022 | |||
06-07-2022 | Plastic Waste Management (Second Amendment) Rules, 2022 | |||
21-07-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2022 | |||
22-08-2022 | Battery Waste Management Rules, 2022 | |||
02-11-2022 | E-Waste (Management) Rules 2022 | |||
23-12-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2022 | |||
30-01-2023 | E-Waste (Management) Amendment Rules, 2023 | |||
27-04-2023 | Plastic Waste Management (Amendment) Rules, 2023 | |||
12-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2023 | |||
18-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2023 | |||
24-07-2023 | E-Waste (Management) Second Amendment Rules, 2023 | |||
12-10-2023 | Green Credit Rules, 2023 | |||
25-10-2023 | Battery Waste Management (Amendment) Rules, 2023 | |||
14-03-2024 | Plastic Waste Management (Amendment) Rules, 2024 | |||
14-03-2024 | Battery Waste Management (Amendment) Rules, 2024 | |||
26-09-2024 | G.S.R. 596(E). Ecomark Rules, 2024 |
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
06-04-2016 | Regulation of Poly-chlorinated Biphenyls (PCBs) 2016 | |||
08-04-2016 | Regulation on Lead contents in Household and Decorative Paints Rules, 2016 | |||
05-03-2018 | Regulation of Persistent Organic Pollutants Rules, 2018 |
No person carrying on any industry, operation or process shall discharge or emit or permit to be discharged or emitted any environmental pollutant in excess or such standards as may be prescribed.
No person shall handle or cause to be handled any hazardous substance except in accordance with such procedure and after complying with such safeguards as may be prescribed.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
27-11-1989 | The Manufacture, Storage and Import of Hazardous Chemicals Rules 1989. | |||
01-08-1996 | The Chemical Accident(Emergency Planning, Preparedness and Response) Rules, 1996 | |||
19-01-2000 | The Manufacture, Storage and Import of Hazardous Chemical(Amendment) Rules 2000 | |||
16-05-2001 | S.O. 432 (E) 16-05-2001 : Batteries (Management & Handling) Rules 2001 | |||
04-05-2010 | S.O. 1002 (E) 04-05-2010 : Batteries (Management & Handling) Amedments Rules 2010 | |||
23-03-2016 | G.S.R. 338 (E) 23-03-2016 : E-Waste (Management) Rules 2016 | |||
28-03-2016 | Bio-Medical Waste Management Rules 2016 | |||
04-04-2016 | G.S.R. 395 (E) 04-04-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 | |||
06-07-2016 | G.S.R. 670 (E) 06-07-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2016 | |||
28-02-2017 | G.S.R. 170 (E) 28-02-2017 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2017 | |||
16-03-2018 | G.S.R.234(E) 16.03.2018 Bio-Medical Waste Management (Amendment) Rules, 2018 | |||
22-03-2018 | G.S.R. 261 (E) 22.03.2018: E-Waste (Management) Amendment Rules, 2018 | |||
27-03-2018 | Plastic Waste Management (Amendment) Rules 2018 | |||
11-06-2018 | G.S.R.544(E)11th June 2018 Hazardous and other Wastes (Managemetn & Trans-boundary Movement) Amendment Rules, 2018 | |||
19-02-2019 | the Bio-Medical Waste Management (Amendment) Rules, 2019 | |||
01-03-2019 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2019 | |||
10-05-2019 | The Bio-Medical Waste Management (Second Amendment) Rules, 2019 | |||
09-10-2020 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2020 | |||
27-01-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2021 | |||
12-11-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2021 | |||
21-07-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2022 | |||
22-08-2022 | Battery Waste Management Rules, 2022 | |||
02-11-2022 | E-Waste (Management) Rules 2022 | |||
23-12-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2022 | |||
30-01-2023 | E-Waste (Management) Amendment Rules, 2023 | |||
12-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2023 | |||
18-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2023 | |||
24-07-2023 | E-Waste (Management) Second Amendment Rules, 2023 | |||
25-10-2023 | Battery Waste Management (Amendment) Rules, 2023 | |||
14-03-2024 | Battery Waste Management (Amendment) Rules, 2024 |
(1) Where the discharge of any environmental pollutant in excess of the prescribed standards occurs or is apprehended to occur due to any accident or other unforeseen act or event, the person responsible for such discharge and the person in charge of the place at which such discharge occurs or is apprehended to occur shall be bound to prevent or mitigate the environmental pollution caused as a result of such discharge and shall also forthwith--
(a) intimate the fact of such occurrence or apprehension of such occurrence; and
(b) be bound, if called upon, to render all assistance,
to such authorities or agencies as may be prescribed.
(2) On receipt of information with respect to the fact or apprehension of any occurrence of the nature referred to in sub-section (1), whether through intimation under that sub-section or otherwise, the authorities or agencies referred to in sub-section (1) shall, as early as practicable, cause such remedial measures to be taken as are necessary to prevent or mitigate the environmental pollution.
(3) The expenses, if any, incurred by any authority or agency with respect to the remedial measures referred to in sub-section (2), together with interest (at such reasonable rate as the Government may, by order, fix) from the date when a demand for the expenses is made until it is paid, may be recovered by such authority or agency from the person concerned as arrears of land revenue or of public demand.
(1) Subject to the provisions of this section, any person empowered by the Central Government in this behalf shall have a right to enter, at all reasonable times with such assistance as he considers necessary, any place--
(a) for the purpose of performing any of the functions of the Central Government entrusted to him;
(b) for the purpose of determining whether and if so in what manner, any such functions are to be performed or whether any provisions of this Act or the rules made thereunder or any notice, order, direction or authorisation served, made, given or granted under this Act is being or has been complied with;
(c) for the purpose of examining and testing any equipment, industrial plant, record, register, document or any other material object or for conducting a search of any building in which he has reason to believe that an offence under this Act or the rules made thereunder has been or is being or is about to be committed and for seizing any such equipment, industrial plant, record, register, document or other material object if he has reasons to believe that it may furnish evidence of the commission of an offence punishable under this Act or the rules made thereunder or that such seizure is necessary to prevent or mitigate environmental pollution.
1[(2) Every person carrying on any industry, operation or process of handling any hazardous substance shall render assistance, as may be required, to the person empowered by the Central Government under sub-section (1) for carrying out the functions under that sub-section and if he fails to do so without any reasonable cause, he shall be liable to penalty provided under section 14B.
(3) If any person willfully delays or obstructs any person empowered by the Central Government under sub-section (1) in the performance of his functions under sub-sections (1) or (2), he shall be liable to penalty provided under section 14B.
(4) The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply to any search or seizures under this section as they apply to any search or seizures made under the authority of a warrant issued under section 94 of that Code.]
1. Subs. by Act 18 of 2023, s. 2 and Schedule for sub-sections (2) to (4) (w.e.f. 1-4-2024).
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
21-11-2023 | SO 4994(E)-Notification with regard to delegating powers under section 10 of the Environment Protection Act,1986 |
(1) The Central Government or any officer empowered by it in this behalf, shall have power to take, for the purpose of analysis, samples of air, water, soil or other substance from any factory, premises or other place in such manner as may be prescribed.
(2) The result of any analysis of a sample taken under sub-section (1) shall not be admissible in evidence in any legal proceeding unless the provisions of sub-sections (3) and (4) are complied with.
(3) Subject to the provisions of sub-section (4), the person taking the sample under sub-section (1) shall,--
(a) serve on the occupier or his agent or person in charge of the place, a notice, then and there, in such form as may be prescribed, of his intention to have it so analysed;
(b) in the presence of the occupier or his agent or person, collect a sample for analysis;
(c) cause the sample to be placed in a container or containers which shall be marked and sealed and shall also be signed both by the person taking the sample and the occupier or his agent or person;
(d) send without delay, the container or the containers to the laboratory established or recognised by the Central Government under section 12.
(4) When a sample is taken for analysis under sub-section (1) and the person taking the sample serves on the occupier or his agent or person, a notice under clause (a) of sub-section (3), then,--
(a) in a case where the occupier, his agent or person wilfully absents himself, the person taking the sample shall collect the sample for analysis to be placed in a container or containers which shall be marked and sealed and shall also be signed by the person taking the sample, and
(b) in a case where the occupier or his agent or person present at the time of taking the sample refuses to sign the marked and sealed container or containers of the sample as required under clause (c) of sub-section (3), the marked and sealed container or containers shall be signed by the person taking the samples,
and the container or containers shall be sent without delay by the person taking the sample for analysis to the laboratory established or recognised under section 12 and such person shall inform the Government Analyst appointed or recognised under section 13 in writing, about the wilful absence of the occupier or his agent or person, or, as the case may be, his refusal to sign the container or containers.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
21-11-2023 | S.O. 4995(E)- Notification with regard to delegating powers under section 11 of the Environment Protection Act, 1986 |
(1) The Central Government may, by notification in the Official Gazette,--
(a) establish one or more environmental laboratories;
(b) recognise one or more laboratories or institutes as environmental laboratories to carry out the functions entrusted to an environmental laboratory under this Act.
(2) The Central Government may, by notification in the Official Gazette, make rules specifying
(a) the functions of the environmental laboratory;
(b) the procedure for the submission to the said laboratory of samples of air, water, soil or other substance for analysis or tests, the form of the laboratory report thereon and the fees payable for such report;
(c) such other matters as may be necessary or expedient to enable that laboratory to carry out its functions.
The Central Government may, by notification in the Official Gazette, appoint or recognise such persons as it thinks fit and having the prescribed qualifications to be Government Analysts for the purpose of analysis of samples of air, water, soil or other substance sent for analysis to any environmental laboratory established or recognised under sub-section (1) of section 12.
Any document purporting to be a report signed by a Government Analyst may be used as evidence of the facts stated therein in any proceeding under this Act.
1[15. Penalty for contravention of provisions of Act, rules, orders and directions.--(1) Where any person contravenes or does not comply with any of the provisions of this Act or the rules made or orders or directions issued thereunder for which no penalty is provided, he shall be liable to penalty in respect of each such contravention which shall not be less than ten thousand rupees but which may extend to fifteen lakh rupees.
(2) Where any person continues contravention under sub-section (1), he shall be liable to additional penalty of ten thousand rupees for every day during which such contravention continues.]
1. Subs. by Act 18 of 2023, s. 2 and Schedule, for sections 15 to 17 (w.e.f. 1-4-2024).
1[CHAPTER IIIA
FUND, ACCOUNTS AND AUDIT
16. Environmental Protection Fund.--(1) The Central Government may, by notification in the Official Gazette, establish a fund to be known as the Environmental Protection Fund.
(2) There shall be credited to the Fund
(a) the amount of penalty imposed under the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981), and under this Act;
(b) the interest or other income received out of investments made from the Fund; and
(c) any other amount from such sources, as may be prescribed.
(3) The Fund shall be applied for--
(a) the promotion of awareness, education and research for the protection of environment;
(b) the expenses for achieving the objects and for purposes of the Air (Prevention and Control of Pollution) Act, 1981(14 of 1981) and under this Act;
(c) such other purposes, as may be prescribed.
(4) The Central Government shall notify the administrator for the administration of the Fund and other matters connected therewith and incidental thereto in such manner, as may be prescribed.
(5) The Central Government shall allocate seventy-five per cent. of the amount of penalties to the State Governments or Union territory administrations, which has been credited to the Fund.
1. Ins. by Act 18 of 2023, s. 2 and the Schedule (w.e.f. 1-4-2024).
(1) Where an offence under this Act has been committed by any Department of Government, the Head of the Department shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
Provided that nothing contained in this section shall render such Head of the Department liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a Department of Government and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any officer, other than the Head of the Department, such officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
No suit, prosecution or other legal proceeding shall lie against the Government or any officer or other employee of the Government or any authority constituted under this Act or any member, officer or other employee of such authority in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules made or orders or directions issued thereunder.
No court shall take cognizance of any offence under this Act except on a complaint made by,--
(a) the Central Government or any authority or officer authorised in this behalf by that Government; or
1[(aa) adjudicating officer or any officer authorised by him in this behalf;]
(b) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.
1. Ins. by Act 18 of 2023, s. 2 and Schedule (w.e.f. 1-4-2024).
The Central Government may, in relation to its functions under this Act, from time to time, require any person, officer, State Government or other authority to furnish to it or any prescribed authority or officer any reports, returns, statistics, accounts and other information and such person, officer, State Government or other authority shall be bound to do so.
All the members of the authority, constituted, if any, under section 3 and all officers and other employees of such authority when acting or purporting to act in pursuance of any provisions of this Act or the rules made or orders or directions issued thereunder shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
No civil court shall have jurisdiction to entertain any suit or proceeding in respect of anything done, action taken or order or direction issued by the Central Government or any other authority or officer in pursuance of any power conferred by or in relation to its or his functions under this Act.
Without prejudice to the provisions of sub-section (3) of section 3, the Central Government may, by notification in the Official Gazette, delegate, subject to such conditions and limitations as may be specified in the notification, such of its powers and functions under this Act [except the power to constitute an authority under sub-section (3) of section 3 and to make rules under section 25] as it may deem necessary or expedient, to any officer, State Government or other authority.
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
26-09-2017 | The Wetlands (Conservation and Management) Rules, 2017 |
1[24. Effect of other laws.--The provisions of this Act and the rules or orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force.]
1. Subs. by Act 18 of 2023, s. 2 and Schedule, for section 24 (w.e.f. 1-4-2024).
(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--
(a) the standards in excess of which environmental pollutants shall not be discharged or emitted under section 7;
(b) the procedure in accordance with and the safeguards in compliance with which hazardous substances shall be handled or cause to be handled under section 8;
(c) the authorities or agencies to which intimation of the fact of occurrence or apprehension of occurrence of the discharge of any environmental pollutant in excess of the prescribed standards shall be given and to whom all assistance shall be bound to be rendered under sub-section (1) of section 9;
(d) the manner in which samples of air, water, soil or other substance for the purpose of analysis shall be taken under sub-section (1) of section 11;
(e) the form in which notice of intention to have a sample analysed shall be served under clause (a) of sub-section (3) of section 11;
(f) the functions of the environmental laboratories, the procedure for the submission to such laboratories of samples of air, water, soil and other substances for analysis or test; the form of laboratory report; the fees payable for such report and other matters to enable such laboratories to carry out their functions under sub-section (2) of section 12;
(g) the qualifications of Government Analyst appointed or recognised for the purpose of analysis of samples of air, water, soil or other substances under section 13;
1[(ga) the manner of holding inquiry and imposing penalty by the adjudicating officer under sub-section (1) and other factors for determining quantum of penalty under clause (f) of sub-section (4) of section 15C;
(gb) the other amount under clause (c) of sub-section (2) of section 16;
(gc) the other purposes under clause (c) of sub-section (3) of section 16;
(gd) the manner of administration of Fund under sub-section (4) of section 16;
(ge) form for maintenance of accounts of the Fund and for preparation of annual statement of accounts under sub-section (1) of section 16A;
(gf) form for preparing annual report of the Fund under section 16B;]
(h) the manner in which notice of the offence and of the intention to make a complaint to the Central Government shall be given under clause (b) of section 19;
(i) the authority or officer to whom any reports, returns, statistics accounts and other information shall be furnished under section 20;
(j) any other matter which is required to be, or may be, prescribed.
1. Ins. by Act 18 of 2023, s. 2 and Schedule (w.e.f. 1-4-2024).
Year | Description | Hindi Description | Files(Eng) | Files(Hindi) |
---|---|---|---|---|
27-11-1989 | The Manufacture, Storage and Import of Hazardous Chemicals Rules 1989. | |||
01-08-1996 | The Chemical Accident(Emergency Planning, Preparedness and Response) Rules, 1996 | |||
19-01-2000 | The Manufacture, Storage and Import of Hazardous Chemical(Amendment) Rules 2000 | |||
16-05-2001 | S.O. 432 (E) 16-05-2001 : Batteries (Management & Handling) Rules 2001 | |||
04-05-2010 | S.O. 1002 (E) 04-05-2010 : Batteries (Management & Handling) Amedments Rules 2010 | |||
18-03-2016 | Plastic Waste Management Rules 2016 | |||
23-03-2016 | G.S.R. 338 (E) 23-03-2016 : E-Waste (Management) Rules 2016 | |||
28-03-2016 | Bio-Medical Waste Management Rules 2016 | |||
29-03-2016 | Construction and Demolition Waste Management Rules 2016 | |||
04-04-2016 | G.S.R. 395 (E) 04-04-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Rules, 2016 | |||
08-04-2016 | Solid Waste Management Rules 2016 | |||
10-04-2016 | Solid Waste Management (Amendment) Rules, 2016 | |||
06-07-2016 | G.S.R. 670 (E) 06-07-2016 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2016 | |||
28-02-2017 | G.S.R. 170 (E) 28-02-2017 : Hazardous and Other Wastes (Management and Transboundary Movement) Amendment Rules, 2017 | |||
26-09-2017 | The Wetlands (Conservation and Management) Rules, 2017 | |||
16-03-2018 | G.S.R.234(E) 16.03.2018 Bio-Medical Waste Management (Amendment) Rules, 2018 | |||
22-03-2018 | G.S.R. 261 (E) 22.03.2018: E-Waste (Management) Amendment Rules, 2018 | |||
27-03-2018 | Plastic Waste Management (Amendment) Rules 2018 | |||
11-06-2018 | G.S.R.544(E)11th June 2018 Hazardous and other Wastes (Managemetn & Trans-boundary Movement) Amendment Rules, 2018 | |||
19-02-2019 | the Bio-Medical Waste Management (Amendment) Rules, 2019 | |||
01-03-2019 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2019 | |||
10-05-2019 | The Bio-Medical Waste Management (Second Amendment) Rules, 2019 | |||
09-10-2020 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2020 | |||
27-01-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2021 | |||
12-08-2021 | Plastic Waste Management (Amendment) Rules 2021 | |||
17-09-2021 | Plastic Waste Management (Second Amendment) Rules, 2021 | |||
12-11-2021 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2021 | |||
16-02-2022 | Plastic Waste Management (Amendment) Rules, 2022 | |||
06-07-2022 | Plastic Waste Management (Second Amendment) Rules, 2022 | |||
21-07-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2022 | |||
22-08-2022 | Battery Waste Management Rules, 2022 | |||
02-11-2022 | E-Waste (Management) Rules 2022 | |||
23-12-2022 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2022 | |||
30-01-2023 | E-Waste (Management) Amendment Rules, 2023 | |||
27-04-2023 | Plastic Waste Management (Amendment) Rules, 2023 | |||
12-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Amendment, Rules, 2023 | |||
18-07-2023 | The Hazardous and Other Wastes (Management and Transboundary Movement) Second Amendment, Rules, 2023 | |||
24-07-2023 | E-Waste (Management) Second Amendment Rules, 2023 | |||
12-10-2023 | Green Credit Rules, 2023 | |||
25-10-2023 | Battery Waste Management (Amendment) Rules, 2023 | |||
14-03-2024 | Plastic Waste Management (Amendment) Rules, 2024 | |||
14-03-2024 | Battery Waste Management (Amendment) Rules, 2024 |
Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.