The Water (Prevention and Control of Pollution) Act, 1974

CONTENTS
Sections	Particulars

1	Short title, application and commencement.
2	Definitions.
3	Constitution of Central Board.
4	Constitution of State boards.
5	Terms and Conditions of service of members.
6	Disqualifications.
7	Vacation of seats by members.
8	Meeting of Board.
9	Constitution of Committees.
10	Temporary Association of persons with board for particular purposes.
11	Vacancy in Board not to invalidate acts or proceedings.
11A	Delegation of powers to chairman.
12	Member-Secretary and officers and other employees of Board.
13	Constitution of Joint Boards.
14	Composition of Joint Boards.
15	Special provision relating to giving of directions.
16	Functions of Central Board.
17	Functions of State Board.
18	Power to give Direction.
19	Power of State Government to restrict the application of the act.
20	Power to obtains information.
21	Power to take samples of effluents and procedure to be followed in connection therewith.
22	Reports of results of analysis on samples taken under section 21.
23	Power to entry and inspection.
24	Prohibition on use of stream or well for disposal of polluting matter.
25	Restrictions on new outlets and new discharges.
26	Provisions regarding existing discharge of sewage or trade effluent.
27	Refusal or withdrawal of consent by State Board.
28	Appeals.
29	Revision.
30	Power of State Board to carry out certain works.
31	Furnishing of Information to State Board and other agencies in certain.
32	Emergency measures in case of pollution of stream or well.
33	Power of board to make application to courts for restraining apprehend.
33A	Power to give directions.
34	Contributions by Central Government.
35	Contributions by State Government.
36	Fund of Central Board.
37	Fund of State Board.
37A	Borrowing powers of board.
38	Budget.
39	Annual Report.
40	Accounts and Audit.
41	Failure to comply with directions under sub-section (2) or sub-section.
42	Penalty for Certain Acts.
43	Penalty for contravention of provisions of Section 24.
44	Penalty for contravention of Section 25 or Section 26.
45	Enhanced Penalty after previous conviction.
45A	Penalty for contravention of certain provisions of this act.
46	Publication of names of offenders.
47	Offences by companies.
48	Offences by Government Departments.
49	Cognizance of offences.
50	Members, Officers and Servants of boards to be public servants.
51	Central water laboratory.
52	State water laboratory.
53	Analysts.
54	Report of analysts.
55	Local authorities to assist.
56	Compulsory Acquisition of land for the state board.
57	Return and Reports.
58	Bar of Jurisdiction.
59	Protection of action taken in good faith.
60	Overriding effect.
61	Power of Central Government to Supersede the Central Board.
62	Power of State Government to Supersede State Board.
63	Power of Central Government tot make rules.
64	Power of State Government to make rules.

Indian Laws -Bare Acts

Latest News

Latest Legal News
Supreme Court, High Court, Law India

Supreme Court India
News & Views ... under Updation

Legal Knowledge

What is a Will , Types of Will , Need for a Will

Company Law Tips , How to form a Company,

Legal Profession

The Water (Prevention and Control of Pollution) Act, 1974

Latest News

Legal Knowledge

Laws in India

Legal Software CDs, Case Laws, Judgment CDs India