Section 11 in The Environment (Protection) Rules, 1986
11. Manner of giving notice. - The manner of giving notice under clause (b) of section 19 shall be as follows, namely:-
(1)The notice shall be in writing in Form IV;(2)The person giving notice may send notice to,-(a)if the alleged offence has taken place in a Union territory:-(A)the Central Board; and(B)the Ministry of Environment and Forests (represented by the Secretary of the Government of India);(b)if the alleged offence has taken place in a State:-(A)the State Board; and(B)the Government of the State (represented by the Secretary to the State Government incharge of environment); and(C)the Ministry of Environment and Forests (represented by the Secretary to the Government of India);(3)The notice shall be sent by registered post-acknowledgment due; and(4)The period of sixty days mentioned in clause (b) of section 19 of the Environment (Protection) Act, 1986 (29 of 1986) shall be reckoned from the date it is first received by one of the authorities mentioned above.
