The Water (Prevention and Control of Pollution) Act, 1974

75 sections.

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Section 1 — Short title, application and commencement.
Section 2 — Definitions.
Section 3 — Constitution of Central Boards.
Section 4 — Constitution of State Board.
Section 5 — Terms and conditions of service of members.
Section 6 — Disqualifications.
Section 7 — Vacation of seats by members.
Section 8 — Meetings of Board.
Section 9 — Constitution of committees.
Section 10 — Temporary association of persons with Board for particular purposes.
Section 11 — Vacancy in Board not to invalidate acts or proceedings.
Section 11A — Delegation of powers to Chairman.
Section 12 — Member-secretary and officers and other employees of Board.
Section 13 — Constitution of Joint Board.
Section 14 — Composition of Joint Boards.
Section 15 — Special provision relating to giving of directions.
Section 16 — Functions of Central Board.
Section 17 — Functions of State Board.
Section 18 — Powers to give directions.
Section 19 — Power of State Government to restrict the application of the Act to certain areas.
Section 20 — Power to obtain information.
Section 21 — Power to take samples of effluents and procedure to be followed in connection therewith.
Section 22 — Reports of the result of analysis on samples taken under section 21.
Section 23 — Power of entry and inspection.
Section 24 — Prohibition on use of stream or well for disposal of polluting matter, etc.
Section 25 — Restrictions on new outlets and new discharges.
Section 26 — Provision regarding existing discharge of sewage or trade effluent.
Section 27 — Refusal or withdrawal of consent by State Board.
Section 27A — Power to issue guidelines.
Section 28 — Appeals.
Section 29 — Revision.
Section 30 — Power of State Board to carry out certain works.
Section 31 — Furnishing of information to State Board and other agencies in certain cases.
Section 32 — Emergency measures in case of pollution of stream or well.
Section 33 — Power of Board to make application to courts for restraining apprehended pollution of water in streams or wells.
Section 33A — Power to give directions.
Section 33B — Appeal to National Green Tribunal.
Section 34 — Contributions by Central Government.
Section 35 — Contributions by State Government.
Section 36 — Fund of Central Board.
Section 37 — Fund of State Board.
Section 37A — Borrowing powers of Board.
Section 38 — Budget.
Section 39 — Annual report.
Section 40 — Accounts and audit.
Section 41 — Failure to comply provisions of section 20 or directions issued thereunder.
Section 41A — Failure to comply with provisions of section 32, or directions issued under section 33 or section 33A.
Section 42 — Penalty for certain acts.
Section 43 — Penalty for contravention of provisions of section 24.
Section 44 — Penalty for contravention of section 25 or section 26.
Section 45 — Omitted.
Section 45A — Penalty for contravention of certain provisions of the Act.
Section 45B — Adjudicating officer.
Section 45C — Appeal.
Section 45D — Penalty amount to be credited to Environmental Protection Fund.
Section 45E — Offences for failure to comply with provisions of section 25 or 26 and for failure to pay penalty.
Section 46 — Publication of names of offenders.
Section 47 — Omitted.
Section 48 — Penalty for contravention by Government Department.
Section 49 — Cognizance of offences.
Section 50 — Members, officers and servants of Board to be public servants.
Section 51 — Central Water Laboratory.
Section 52 — State Water Laboratory.
Section 53 — Analysts.
Section 54 — Reports of analysts.
Section 55 — Local authorities to assist.
Section 56 — Compulsory acquisition of land for the State Board.
Section 57 — Returns and reports.
Section 58 — Bar of jurisdiction.
Section 59 — Protection of action taken in good faith.
Section 60 — Overriding effect.
Section 61 — Power of Central Government to supersede the Central Board and Joint Boards.
Section 62 — Power of State Government to supersede State Board.
Section 63 — Power of Central Government to make rules.
Section 64 — Power of State Government to make rules.