Section 40(8) in The Offshore Areas Mineral Concession Rules, 2006
(8)The standards and permissible limits for all pollutants, toxins and noise referred to in sub-rules (1), (4) and (5) shall be those notified by the concerned authority under the provisions of the relevant statutes including the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981), the Environment (Protection) Act, 1986 (29 of 1986), Wildlife Protection Act 1972 (53 of 1972), the Maritime Zones of India (Regulation of fishing by foreign vessels) Act, 1981 (42 of 1981) and the regulations administered by the Ministry of Shipping and those under the Coast Guard Act, 1978 (30 of 1978), as amended from time to time.
