LexSection 146 — Prohibition in respect of air pollutant.
The Cantonments Act, 2006
No owner, occupier, lessee or any other occupant of the premises shall allow or cause to be allowed any air pollutant above the standards, laid down under clause (g) of sub-section (1) of section 17 of the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981).Open in Lexace · Ask the AI about this section