(4)While granting permit under sub-section (3), the Committee shall have regard to the following matters, namely:—(a)adverse effect on climate or weather patterns;(b)adverse effect on air, snow, soil, land or water quality;(c)significant changes in the atmospheric, terrestrial, aquatic, glacial, noise or marine environment;(d)harmful changes in the distribution, abundance or productivity of native microbes, animal or plant species or their population;(e)harm or jeopardise endangered species or population;(f)harm or significantly jeopardise the areas of environmental, biological, geological, scientific, historic, wilderness or aesthetic significance or of a primeval nature; and(g)such other significant detrimental effects on the Antarctic environment and its dependent and associated ecosystems as may be prescribed.
