Section 21(3)(e) in Water (Prevention and Control of Pollution) Act, 1974

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(3)(e) in Water (Prevention and Control of Pollution) Act, 1974

(e)on the request of the occupier or his agent, send the second container,-

(i)in a case where such sample is taken from any area situated in a Union territory, to the laboratory established or specified under sub-section (1) of section 51; and

(ii)in any other case, to the laboratory established or specified under sub-section (1) of section 52.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 21(3)(e) in Water (Prevention and Control of Pollution) Act, 1974