Section 15(1) in The National Green Tribunal Act, 2010
(1)The Tribunal may, by an order, provide,-(a)relief and compensation to the victims of pollution and other environmental damage arising under the enactments specified in the Schedule I (including accident occurring while handling any hazardous substance);(b)for restitution of property damaged;(c)for restitution of the environment for such area or areas, as the Tribunal may think fit.
