Section 26 in The West Bengal Special Economic Zone Act, 2003.
26. Environmental clearances, etc.
(1)The Development Commissioner may, upon delegation of powers by the West Bengal Pollution Control Board (hereinafter referred to as the "Board"), grant clearance and consent in the prescribed manner under the provisions of the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981, and the Environment (Protection) Act, 1986, to establish and operate units and activities in a Special Economic Zone, under such terms and conditions as may be decided by the Board from time to time.(2)The Board shall provide assistance to the Development Commissioner for the discharge of the above functions, including placement of technical personnel under the administrative control of the Development Commissioner.(3)The units carrying on or intending to carry on any of the projects mentioned in the Schedule shall obtain environmental clearance from the Ministry of Environment and Forest, Government of India. In case the Central Government delegates the power to issue such environmental clerance to the State Government or to the Development Commissioner, the Development Commissioner may grant such clearance.(4)Every unit shall submit a quarterly certificate of compliance to the Development Commissioner, in the prescribed format, confirming that such unit fulfils the requirements or restrictions relating to the environment and pollution control.(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.
