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[Cites 0, Cited by 1] [Section 21(4)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

(b)the cost incurred in getting such sample analysed shall be payable by the occupier or his agent and in case of default of such payment, the same shall be recoverable from the occupier or his agent, as the case may be, as an arrear of land revenue or of public demand: