Section 7A — Establishment of Environmental Relief Fund.

1 [ 7A. Establishment of Environmental Relief Fund. (1) The Central Government may, by notification, establish a fund to be known as the Environmental Relief Fund. 2 [(1A) There shall be credited to the Relief Fund established under sub-section (1)-- (a) the amount referred to in sub-section (2C) of section 4; (b) the amount of penalty imposed under this Act; (c) the interest or other income received out of investments made from the Fund; and (d) any other amount from such sources, as may be prescribed.] (2) The Relief Fund shall be utilised for paying, in accordance with the provisions of this Act and the scheme made under sub-section (3),relief under the award made by the Collector under section 7. (3) The Central Government may, by notification, make a scheme specifying the authority in which the Relief Fund shall vest, the manner in which the Relief Fund shall be administered, the form and the manner in which money shall be drawn from the Relief Fund and for all other matters connected with or incidental to the administration of the Relief Fund and the payment of relief therefrom.]

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