Section 34 in The National Green Tribunal (Practices and Procedure) Rules, 2011
34. Manner of giving notice.
- The manner of giving notice under clause (b) of sub-section (1) of section 30 of the Act shall be as follows:-(a)the notice shall be in writing in Form V; and(b)the person giving notice shall send a copy of the same -(i)to the person concerned against whom the order or award has been passed by the Tribunal or the Central Government or the State Government or Union territory or the Board or Authority or Committee dealing with the matters relating to environment or forests constituted under the Act specified under Schedule I to the Act;(ii)to the District Collector of the concerned District where the cause of action has arisen or the property damaged is situated or environmental damage has arisen;(iii)to the authority specified under sub-section (3) of section 7A of the Public Liability Insurance Act, 1991 (6 of 1991).
