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Union of India - Section

Section 56 in The Inland Vessels Act, 2021

56. Investigation into incidents of pollution.-

(1)The State Government shall direct any designated authority or such other authorised officer appointed under Chapter XIII to conduct investigation into incidents of pollution.
(2)The State Government shall update the Central Government with such information or report of the court, if so directed by such court concerned, on incidents of pollution that occurs within its jurisdiction.