Section 35 in The Water (Prevention And Control Of Pollution) Rules, 1975
35. [ Manner of giving notice
.-The manner of giving notice under clause (b) of sub-section (1) of section 49 shall be as follows, namely:-(1)The notice shall be in writing in Form XV;(2)If the alleged offence has taken place in a Union territory, the person giving notice may send notice to-(i)the Central Board; and(ii)the Ministry of Environment and Forests (represented by the Secretary to the Government of India); and(iii)the Administrator of the Union territory (represented by the Secretary/Head incharge of Environment).(3)The notice shall be sent by registered post acknowledgement due; and(4)The period of sixty days mentioned in clause (b) of sub-section (1) of section 49 of the Act, shall be reckoned from the date it is first received by one of the authorities mentioned in sub-rule (2).]
