This appeal has been preferred against the order dated 28.02.2019 passed by the Central Pollution Control Board (CPCB) requiring the applicant to pay Rs. 69,60,000/- for non compliance of the direction to install online continuous effluent monitoring system (OCEMS) and operating the unit which was ordered to be closed without permission.
Question raised is about the period of non-compliance and the justification for amount in question. According to the appellant, there was no violation of norms and even the system was in place.
Let the CPCB furnish its response in the matter by email at ngt.filing@gmail com before the next date of hearing. The deposit may not be required in the meanwhile.
Applicant may furnish a set of papers to the respondent and file an affidavit of service within one week.
A copy of this order be sent to the CPCB by email.
List for further consideration on 20.08.2019.