Section 3(2) in The Environment (Protection) Act, 1986
(2)In particular, and without prejudice to the generality of the provisions of sub-section (1), such measures may include measures with respect to all or any of the following matters, namely:(i)co-ordination of actions by the State Governments, officers and other authorities(a)under this Act, or the rules made thereunder; or(b)under any other law for the time being in force which is relatable to the objects of this Act;(ii)planning and execution of a nation-wide programme for the prevention, control and abatement of environmental pollution;(iii)laying down standards for the quality of environment in its various aspects;(iv)laying down standards for emission or discharge of environmental pollutants from various sources whatsoever:Provided that different standards for emission or discharge may be laid down under this clause from different sources having regard to the quality or composition of the emission or discharge of environmental pollutants from such sources;(v)restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards;(vi)laying down procedures and safeguards for the prevention of accidents which may cause environmental pollution and remedial measures for such accidents;(vii)laying down procedures and safeguards for the handling of hazardous substances;(viii)examination of such manufacturing processes, materials and substances as are likely to cause environmental pollution;(ix)carrying out and sponsoring investigations and research relating to problems of environmental pollution;(x)inspection of any premises, plant, equipment, machinery, manufacturing or other processes, materials or substances and giving, by order, of such directions to such authorities, officers or persons as it may consider necessary to take steps for the prevention, control and abatement of environmental pollution;(xi)establishment or recognition of environmental laboratories and institutes to carry out the functions entrusted to such environmental laboratories and institutes under this Act;(xii)collection and dissemination of information in respect of matters relating to environmental pollution;(xiii)preparation of manuals, codes or guides relating to the prevention, control and abatement of environmental pollution;(xiv)such other matters as the Central Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act.
