Section 26(1) in The West Bengal Special Economic Zone Act, 2003.
(1)The Development Commissioner may, upon delegation of powers by the West Bengal Pollution Control Board (hereinafter referred to as the "Board"), grant clearance and consent in the prescribed manner under the provisions of the Water (Prevention and Control of Pollution) Act, 1974, the Air (Prevention and Control of Pollution) Act, 1981, and the Environment (Protection) Act, 1986, to establish and operate units and activities in a Special Economic Zone, under such terms and conditions as may be decided by the Board from time to time.
