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[Cites 0, Cited by 5] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Environment (Protection) Act, 1986

(2)If the failure or contravention referred to in sub-section (1) continues beyond a period of one year after the date of conviction, the offender shall be punishable with imprisonment for a term which may extend to seven years.