Section 26(5) in The West Bengal Special Economic Zone Act, 2003.
(5)The empowered Officer deputed by the Board may, with me approval of the Development Commissioner, conduct inspections of the units in a Special Economic Zone to verify the compliance of the environmental standards as required under the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981 and the Environment (Protection), Act, 1986 and the rules or regulations framed thereunder.
