Section 5(4) in The Environment (Protection) Rules, 1986
(4)[ Notwithstanding anything contained in sub-rule (3), whenever it appears to the Central Government that it is in public interest to do so, it may dispense with the requirement of notice under clause (a) of sub-rule (3).] [ Inserted by G.S.R. 320(E), dated 16.3.1994 (w.e.f. 16.3.1994).]
