Section 11(2)(b) in The Environment (Protection) Rules, 1986

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(b)if the alleged offence has taken place in a State:-

(A)the State Board; and

(B)the Government of the State (represented by the Secretary to the State Government incharge of environment); and

(C)the Ministry of Environment and Forests (represented by the Secretary to the Government of India);

Legal Document View