Bare Act - The Environment (Protection) Act, 1986

The Environment (Protection) Act, 1986

(Act no.29 of 1986)

CONTENTS
Sections	Particulars
	Preamble

1	Short Title, extent and commencement
2	Definitions.
3	Power of Central Government to take measures to protect and improve.
4	Appointment of officers and their powers and functions.
5	Power to give directions.
6	Rules to regulate environmental pollution.
7	Persons carrying on industry, operation, etc. not to allow emission or discharge of environmental pollutants in excess of the standards.
8	Persons handling hazardous substances to comply with procedural safeguard.
9	Furnishing of information to authorities and agencies in certain cases.
10	Power of entry and inspection.
11	Power to take sample and procedure to be followed in connection therewith.
12	Environmental Laboratories.
13	Government analysts.
14	Reports of Government analysts.
15	Penalty for contravention of the provisions of the act and the rules, orders and directions
16	Offences by companies.
17	Offences by Government Departments.
18	Protection of action taken in good faith.
19	Cognizance of offences.
20	Information, Reports or Returns.
21	Members, Officers and Employees of the authority constituted under section 3 to be public servants
22	Bar of Jurisdiction.
23	Power to delegate.
24	Effect of other laws.
25	Power to make rules.
26	Rules made under this act to be laid before parliament.