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The national green tribunal principal bench at New Delhi imposed a cost of Rs One crore on the Maharashtra pollution control board for its failure to fulfill its directions to act against polluting industries based on a judgment passed on December 18, 2015 by the tribunal.
The Tribunal directed the MPCB to prepare a comprehensive action plan to control air pollution in Mahul, Ambapada and chembur areas, with a focus on control of volatile Organic Compounds (VOC) emissions and associated adverse health impacts on the surrounding population within the period of two months from the date of judgment.
On the failure of PCB to act as per the directions, the applicants filed an Execution Application in 2016.The tribunal noted that the board was not sincere in acting as per the directions and recommendations of the committee and observed that the board had outsourced the task of assessing VOC Emission to a private entity, ignoring the expertise of Central Pollution Control Board in the matter.
The MPCB moved an application before NGT asking for time till December 31 to submit the report but the NGT demanded it by October 17.On October 25th when the case was posted the board sought for further time to submit the report. Therefore the tribunal imposed a cost of Rupees one crore on the MPCB directed to be paid by November 1.The tribunal also directed the Member secretary of MPCB to be personally present for the next hearing on November 15.
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