Section 32(1) in Water (Prevention and Control of Pollution) Act, 1974
(1)Where it appears to the State Board that any poisonous, noxious or polluting matter is present in [any stream or well or on land by reason of the discharge of such matter in such stream or well or on such land] [Substituted by Act 53 of 1988, section 16, for 'any stream or well' (w.e.f. 29-9-1988).] or has entered into that stream or well due to any accident or other unforeseen act or event, and if the Board is of opinion that it is necessary or expedient to take immediate action, it may for reasons to be recorded in writing, carry out such operations as it may consider necessary for all or any of the following purposes, that is to say,-(a)removing that matter from the [stream or well or on land] [Substituted by section 16, Act 53 of 1988, for 'stream or well' (w.e.f. 29-9-1988).] and disposing it of in such manner as the Board considers appropriate;(b)remedying or mitigating any pollution caused by its presence in the stream or well;(c)issuing orders immediately restraining or prohibiting the person concerned from discharging any poisonous, noxious or polluting matter [into the stream or well or on land] [Substituted by section 16, Act 53 of 1988, for 'into the stream or well' (w.e.f. 29-9-1988).], or from making insanitary use of the stream or well.
