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The National Green Tribunal’s principal bench at New Delhi has imposed a fine of Rs One crore on the Kochi municipal corporation for its delay and indifference in carrying out solid waste treatment in accordance with Solid Waste Management Rules 2016.
The fine amount would be deposited in equal halves with the state and Central Pollution Control Boards. The tribunal found that the corporation’s solid waste management plant at Brahmpauram was functioning in violation of Solid Waste Management Rules 2016 and that waste from the plant contaminates the nearby bodies. The Tribunal Bench comprises Judicial Member S P Wangdi and Expert Member Dr.Nagin Danda.
The Tribunal considered the application filed by Jith Kumar,Abdul Basheer and Lawyers Environmental Awareness Forum(LEAF) filed through Advocates Varghese Paul and John Mathew against the functioning of the Brahmapuram Plant in violation of norms.
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