The Chite Lui (Prevention and Control of Water Pollution) Act, 2018 (Act No. 3 of 2018)

The Mizoram GazetteEXTRA ORDINARY
Published by AuthorityRNI No. 27009/1973  Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLVII       Aizawl,    Tuesday 17.4.2018    Chaitra 27,      S.E. 1940,      Issue      No. 211
NOTIFICATION
No.H.12018/245/2018-LJD, the 12 th April, 2018. The following Act is hereby published for gen-
eral information.
The Chite Lui (Prevention and Control of Water Pollution)
 Act, 2018
(Act No. 3 of 2018)
(Received the assent of the Governor of Mizoram on 03.04.2018)
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THE CHITE LUI
(PREVENTION AND CONTROL OF WATER POLLUTION) ACT 2018
AN
ACT
to provide for the prevention and control of water pollution in Chite Lui including the river bank on both
sides (50 meters from the boundary of the river) and the maintaining or restoring of wholesomeness of the
entire river course from its source at Bawngkawn till its confluence with Tuirial River thereby covering the
entire length estimated to be around 20 kms approximately.
It is enacted by the Legislative Assembly of Mizoram in the Sixty-Ninth Year of the Republic of
India, as follows:
1. Short title, extent and commencement:-
(1) This Act may be called The Chite Lui (Prevention and Control of Water Pollution) Act,
2018.
(2) It extends to the catchment area of Chite Lui from its source at Bawngkawn till its confluence
with Tuirial River.
(3) It shall come into force on such date as the Government of Mizoram may notify in the
Official Gazette.
2. Definitions :-
In this Act, unless the context otherwise requires,-
(1) “Animal Carcass” (Ran thi) means a carcass of any domestic animal or wild animal;
(2) “Bio-medical waste” means any waste, which is generated during the diagnosis, treatment
or immunization of human beings or animals or in research activities pertaining thereto or
in the production or testing of biologicals;
(3) “Biologicals” means any preparation made from organisms or micro-organisms or product
of metabolism and bio-chemical reactions intended for use in the diagnosis, immunization
or the treatment of human beings or animals or in research activities pertaining thereto;
(4) “Chite Lui” means a river that flows in the eastern side of Aizawl City, traversing through
the alluvial valley at an altitude of 800 to 1000 metres;
(5) “Earth Spoils” (Leivung) means any excavated earth soils arising from construction of any
kind like building, road, playfield, etc;
(6) “Garbage” (Bawlhhlawh) means any kind of solid waste which is either degradable or non-
degradable biologically:
(7) “Pollution” means such contamination of water or such alteration of the physical, chemical
or biological properties of water or such discharge of any sewage, garbage, earth spoils,
animal carcass, bio-medical waste, trade effluent or of any other liquid, gaseous or solid
substance into water (whether directly or indirectly) as may, or is likely to, create a nuisance
or render such water harmful or injurious to public health or safety, or to domestic, commer-
cial, industrial, agricultural or other legitimate uses, or to the life and health of animals or
plants or of aquatic organisms;
Ex-211/20183
(8) “Sewage effluent” means effluent from any sewerage system or sewage disposal works and
includes sullage from open drains;
(9) “Sewer” means any conduit pipe or channel, open or closed, carrying sewage or trade effluent;
(10) “Trade effluent” includes any liquid, gaseous or solid substance which is discharged from
any premises used for carrying on any 3 (industry, operation or process, or treatment and
disposal system), other than domestic sewage;
3. Enforcement:-
(1) Any person or government or urban local body or non-governmental organization (NGO) or
corporate body or medical and research institution or any group of persons found to be
causing pollution of any kind as defined in sub-section 7 of section 2 shall be a cognizable
and non-bailable offence punishable as the term cited in sub-section (8) hereunder.
(2) Where an offence under this Act has been committed by any Department of Government,
the Head of the Department shall be deemed to be guilty of the offence and shall be liable to
be proceeded against and punished accordingly.
(3) Any person, persons or authority entrusted by the Save Chite Lui Coordination Committee
(SCLCC) shall keep careful watch and ward over Chite Lui and shall also report any com-
mission of this Act as defined under “Pollution” to the Nodal Officer for further action.
(4) The Sub-Divisional Police Officer (SDPO), North (Aizawl) shall act as the Nodal Officer as
and when report for any violation under this Act is received.
(5) The function of the Save Chite Lui Coordination Committee shall be vigilance and initiat-
ing required measures towards prevention and control of water pollution including monitor-
ing the provisions of this Act and it will act as Nodal Agency in the proper implementation
of this Act.
(6) The Nodal Officer shall make a written report to the Nodal Agency as and when prosecution
against offender is made and a copy of such report shall be given to the Chairman, Mizoram
Pollution Control Board, Aizawl District Magistrate and Superintendent of Police, Aizawl
DEF (District Executive Force).
(7) There shall be a quarterly review meeting of the Nodal Officer with the Nodal Agency in
order to apprise the situation on implementation of this Act.
(8) (a) Whoever contravenes any direction given or order made under this Act within such
time as may be specified in the direction or order so given shall be punishable with
imprisonment for a term which may extend to three months or with fine which may
extend to ten thousand rupees or with both.
(b) In case of continuing contravention, an additional fine which may extend to ten
thousand rupees may be imposed.
(c) In case of subsequent contravention after conviction for any previous contravention
under this Act, a fine which may extend to five thousand rupees for everyday during
which such contravention continues may be imposed.
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Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200
4. Publication of names of defaulters :-
If any person defaulted under this Act, name of the defaulter, the offence and the penalty imposed
shall be published at the offender’s expence in a daily newspaper consecutively for three days.
5. Act to have effect in addition to other Acts :-
The provisions of this Act shall be in addition to, and not in derogation of, the provisions in any
other law, for the time being in force, relating to rivers.
6. Power to make rules :-
The State Government may, by notification in the Official Gazette, make rules for the purpose of
carrying out the provisions of this Act. Every rule made by the Government under this Act shall be
laid as soon as may be it is made before the State Legislative Assembly.
7. Power to remove difficulties :-
(1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by
order, make such provisions or give such directions not inconsistent with the provisions of this Act
as may appear to it to be necessary or expedient for removing the difficulty.
Provided that no such order shall be made after the expiry of a period of three years from
the date of the commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before
the State Legislative Assembly.
Secretary,
Law & Judicial Deptt.
Govt. of Mizoram.

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