Section 33(3) in Water (Prevention and Control of Pollution) Act, 1974
(3)Where under sub-section (2) the court makes an order restraining any person from polluting the water in any stream or well, it may in that order-(i)direct the person who is likely to cause or has caused the pollution of the water in the stream or well, to desist from taking such action as is likely to cause pollution or, as the case may be, to remove from such stream or well, such matter, and(ii)authorise the Board, if the direction under clause (i) (being a direction for the removal of any matter from such stream or well) is not complied with by the person to whom such direction is issued, to undertake the removal and disposal of the matter in such manner as may be specified by the court.
