Section 22A(3) in The Air (Prevention And Control Of Pollution) Act, 1981
(3)Where under sub-section (2), the Court makes an order restraining any person from discharging or causing or permitting to be discharged the emission of any air pollutant, it may, in that order,(a)direct such person to desist from taking such action as is likely to cause emission;(b)authorise the Board, if the direction under clause (a) is not complied with by the person to whom such direction is issued, to implement the direction in such manner as may be specified by the Court.
