- Each Settlee/Licensee has to obtain a valid Environmental Clearance in terms of the Notification No. 1533A dated 14.09.2006 issued by Ministry of Environment and Forest, Government of India.Provided further that the Settlee/Licensee shall obey and comply with such other instructions regarding environmental protection and Environmental Clearance issued from time to time by the Government of India, State Government, Central Pollution Control Board, State Pollution Control Board and the Collector of the District.
