Section 33 in The Punjab Water Prevention and Control of Pollution Rules, 1977
33. Manner of giving notice.
- The manner of giving notice under clause (b) of sub-section (1) of Section 49 shall be as follows, namely :-(a)The notice shall be in writing in Form XVI;(b)if the alleged offence has taken place in a Union Territory the person giving notice may send notice to :-(i)the Central Board;(ii)the Ministry of Environment and Forests (represented by the Secretary to Government of India); and(iii)The Administrator of the Union Territory (represented by the Secretary Head Incharge of Environment);(c)the notice shall be sent by registered post with acknowledgement due; and(d)the period of sixty days specified in clause (b) sub-section (1) of section 49 of the Act, shall be reckoned from the date, it is first received by one of the authorities specified in clause (b).]
