Section 3(8)(a) in The Environment (Protection) Rules, 1986

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Union of India - Subsection

Section 3(8)(a) in The Environment (Protection) Rules, 1986

(a)a stand-alone thermal power plant (of any capacity), or a captive thermal power plant of installed capacity of 100 MW or above, located beyond 1000 kilometres from the pit-head or, in an urban area or an ecologically sensitive area or a critically polluted industrial area, irrespective of its distance from the pit-head, except a pit-head power plant, with immediate effect] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]

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Union of India - Subsection

Section 3(8)(a) in The Environment (Protection) Rules, 1986