Section 4(1) in The National Environment Tribunal Act, 1995
(1)An application for claim for compensation may be made—(a)by the person who has sustained the injury;(b)by the owner of the property to which the damage has been caused;(c)where death has resulted from the accident, by all or any of the legal representatives of the deceased;(d)by any agent duly authorised by such person or owner of such property or all or any of the legal representatives of the deceased, as the case may be;(e)by any representative body or organisation, functioning in the field environment and recognised in this behalf by the Central Government, under all or any of the heads specified in the Schedule; or(f)by the Central Government or a State Government or a local authority under all or any of the heads specified in the Schedule:Provided that where all the legal representatives of the deceased have not joined in any such application for compensation, the application shall be made on behalf of or for the benefit of all the legal representatives of the deceased and the legal representatives who have not so joined shall be impleaded as respondents to the application.
