Air (Prevention and Control of Pollution) Act, 1981


(Act no. 14 of 1981)

Vacancy in board not to invalidate acts or preceding.

CONTENTS

Sections

Particulars

         Preamble
           
1 Short Title, Extent and Commencement
2 Definitions.
3 Central Pollution Control Board.
4 State Pollution control board constituted under section 4 of Act 6 of 1974 to be State Board under this Act
5 Constitution of State Board.
6 Central board to exercise the powers and perform the functions of a State Board in the Union Territories
7 Terms and conditions of service of members.
8 Disqualifications.
9 Vacation of seats by members.
10 Meetings of board.
11 Constitution of committees.
12 Temporary association of persons with board for particular purposes.
13

 
14 Member-Secretary and officers and others employees of state boards.
15 Delegation of powers.
16 Functions of central board.
17 Functions of state board.
18 Power to give  directions.
19 Power to declare air pollution control areas.
20 Power to give instructions for  ensuring standards for emission from automobiles
21 Restrictions on use of certain industrial plants.
22 Persons carrying on industry, etc., not to allow emission of air pollutants in excess of the standards laid down by State Board
22A Power of board to make application to court for restraining persons
23 Furnishing of information to state board and other agencies in certain cases.
24 Power of entry and inspection.
25 Power to obtain information
26 Power to take samples of air or emission and procedure to be followed
27 Reports of the result of analysis on samples taken under section 26.
28 State air laboratory.
29 Analysts.
30 Report of analysts.
31 Appeals
31A Power to give directions.
32 Contributions by Central Government.
33 Fund of board.
33A Borrowing powers of boards.
34 Budget
35 Annual report
36 Accounts and audit
37 Failure to comply with the provisions of section 21 or section 22 or with the directions issued under section 31A
38 Penalties for certain acts.
39 Penalty for contravention of certain provisions of the act.
40 Offences by companies.
41 Offences by government departments.
42 Protection of action taken in good faith.
43 Cognizance of offences.
44 Members, Officers and Employees of board to be pubic servants.
45 Reports and returns.
46 Bar of jurisdiction.
47 Power to state government to supersede state board.
48 Special provision in the case of suppression of the central board or the state board constituted under the Water (Prevention and control of Pollution) Act, 1974
49 Dissolution of state boards constituted under the act.
50 Omitted by the act 47 of 1987.
51 Maintenance of register.
52 Effect of other laws.
53 Power of central government to make rule.
54 Power of state government to make rules.
      
    SCHEDULES
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