Section 12(2) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021
(2)In particular and without prejudice to the generality of sub-section (1), the Commission shall, for the purposes of sub-section (1), have the following powers to perform its duties, including taking measures to abate air pollution and to regulate or prohibit activities that are likely to cause or increase air pollution in the National Capital Region and adjoining areas, namely:—(i)co-ordination of actions by the Governments of the National Capital Territory of Delhi and the States of Punjab, Haryana, Rajasthan and Uttar Pradesh, officers and other authorities under this Act or the rules made thereunder or under any other law for the time being in force, which is relatable to the objects of this Act;(ii)planning and execution of a programme for the region for prevention, control and abatement of air pollution;(iii)laying down parameters for the quality of air in its various aspects;(iv)laying down parameters for emission or discharge of environmental pollutants from various sources whatsoever that have implications on air quality in the region:Provided that different parameters for emission or discharge may be laid down under this clause from different sources having regard to the quality or composition of the emission or discharge of environmental pollutants from such sources that have implications on air quality in the region;(v)restriction of areas in which any industries, operations or processes or class of industries, operations or processes, that have implications on air quality in the region, shall not be carried out or shall be carried out subject to certain safeguards;(vi)carrying out and requiring investigations and research relating to problems of environmental pollution that have implications on air quality in the region;(vii)inspection of any premises, plant, equipment, machinery, manufacturing or other processes, materials or substances and giving, by order, of such directions to such authorities, officers or persons as it may consider necessary to take steps for the prevention, control and abatement of air pollution in the region;(viii)collection and dissemination of information in respect of matters relating to air pollution in the region;(ix)preparation of manuals or codes or guidelines relating to the prevention, control and abatement of air pollution in the region;(x)appoint officers, with prior approval of the Central Government, with such designations, as it thinks fit, for the purposes of this Act and may entrust to them such of the powers and functions under this Act or for the purposes of achieving the objects of this Act, as it may deem fit;(xi)issue directions in writing to any person, officer or any authority and such person, officer or authority shall be bound to comply with such directions.Explanation.—For avoidance of doubts, it is hereby declared that the power to issue directions under this section includes the power to direct—(a)the closure, prohibition or regulation of any industry, operation or process; or(b)stoppage or regulation of the supply of electricity or water or any other service.
