Section 35(2) in The Water (Prevention And Control Of Pollution) Rules, 1975
(2)If the alleged offence has taken place in a Union territory, the person giving notice may send notice to-(i)the Central Board; and(ii)the Ministry of Environment and Forests (represented by the Secretary to the Government of India); and(iii)the Administrator of the Union territory (represented by the Secretary/Head incharge of Environment).
