LexSection 57 — Returns and reports.
The Water (Prevention and Control of Pollution) Act, 1974
The Central Board shall furnish to the Central Government, and a State Board shall furnish to the State Government and to the Central Board such reports, returns, statistics, accounts and other information with respect to its fund or activities as that Government, or, as the case may be, the Central Board may, from time to time, require.Open in Lexace · Ask the AI about this section