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Water (Prevention & Control of Pollution) Act, 1974
Water (Prevention & Control of Pollution) Act, 1974
Water (Prevention & Control of Pollution) Act, 1974 regulates agencies chargeable for pollution checking and scope of pollution control boards both at the centre and states. The Indian parliament adopted the Water (Prevention & Control of Pollution) Act, 1974 with the aim of prevention and control of pollution in India. There are many important sections if which a very few are mentioned.
The state water boards even have the correct to examine sewage or trade effluents, works and plants for the treatment of sewage and trade effluents and to review all water purification plants.
Section 25 of the Water (Prevention & Control of Pollution) Act, 1974 states that Prior Consent of the State Board under section 25 is critical to line up any industry, plant or process which is probably going to discharge sewage or trade effluent into a stream or well or sewer or onto land or bring into use any new or altered outlets for the discharge of sewage or begin to create any new discharge of sewage. The section further states that each State Board is vulnerable to maintain a register containing particulars or conditions imposed under the section associated with any outlet, or to any effluent, from any land or premises which must be receptive inspection by the state board.
Section 24 and Section 43 of the Water (Prevention & Control of Pollution) Act, 1974 deals with prohibition on use of stream or well for disposal of polluting matter and penalty for contravention. Under the scope of the availability, no one shall knowingly cause or permit any poisonous, noxious or polluting mater as determined by the State Board to enter into any stream or sewer or onto land. Anyone failing to abide by the laws of under is answerable for imprisonment under Section 24 & Section 43 starting from not but one year and 6 months to 6 years together with monetary fines. The section further states that no one shall knowingly cause or permit to enter the other matter which can impede the flow of water of the stream causing pollution of any kind.
Section 42 of the of the Water (Prevention & Control of Pollution) Act, 1974 states penalties and fines sure acts including flattening pillars, Obstructs somebody acting under the orders or direction of the Board, causes damages on any works or property belonging to the Board and Failure to furnish any officer other employee of the Board any information required. The fine and penalty includes Imprisonment for a term which can extend up to 3 months or with fine to Rs. 10,000/- or both.
Drinkable at source found without conventional treatment but after disinfection is designated as Class a long time water designated for outdoor bathing comes under Class B. Any drinkable source which has been conventionally treated comes under Class C while water used for propagation of wildlife and fisheries is demarked as Class D. Water under Class E is employed for irrigation and industrial cooling together with waste disposal.
