Section 31(3) in The National Environment Tribunal Act, 1995
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, which 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 rules.THE NATIONAL ENVIRONMENT TRIBUNAL ACT, 1995THE SCHEDULE [See Section 3 (1)]HEADS UNDER WHICH COMPENSATION FOR DAMAGES MAY BE CLAIMED(a)Death;(b)Permanent, temporary, total or partial disability or other injury or sickness;(c)Loss of wages due to total or partial disability or permanent or temporary disability;(d)Medical expenses incurred for treatment of injuries or sickness;(e)Damages to private property; tc"(f)Expenses incurred by the Government or any local authority in providing relief, aid and rehabilitation to the affected persons;(g)Expenses incurred by Government for any administrative or legal action or to cope with any harm or damage, including compensation for environmental degradation and restoration of the quality of environment;(h)Loss to Government or local authority arising out of, or connected with, the activity causing any damage;(i)Claims on account of any harm, damage or destruction to the fauna including milch and draught animals and aquatic fauna;(j)Claims on account of any harm, damage or destruction to flora including aquatic flora, crops, vegetables, trees and orchards; tc"(k)Claims including cost of restoration on account of any harm or damage to environment including pollution of soil, air, water, land and eco-systems;(l)Loss and destruction of any property other than private property;(m)Loss of business or employment or both; tc"(n)Any other claim arising out of, or connected with, any activity of handling of hazardous substance. tc".
