Section 2(1)(m) in The National Green Tribunal Act, 2010

[Cites 0, Cited by 15] [Section 2(1)] [Section 2] [Entire Act]

(m)"substantial question relating to environment" shall include an instance where,-

(i)there is a direct violation of a specific statutory environmental obligation by a person by which,-

(A)the community at large other than an individual or group of individuals is affected or likely to be affected by the environmental consequences; or

(B)the gravity of damage to the environment or property is substantial; or

(C)the damage to public health is broadly measurable;

(ii)the environmental consequences relate to a specific activity or a point source of pollution;

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