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100 Crore fine Volkswagen by Nation Green Tribunal (NGT) on emission of prescribed limits, which is affecting the environment and health of people.
The NGT formed a expert panel to for the matter in which the amount of fine is calculated on the ground of health damage causes by the emission of nitrozen oxide from the vehicles of Volkswagen group.
The report recommending imposition of fine was filed by this panel in december 2018.
the bench headed by Justice Adarsh Kumar Goel passed the order in the application filed by satvinderjeet Singh Sodhi which was filed in the aftermath of 2015 global emission scandal or 'Dieselgate'.
Where the company can trying to meet US regulatory standards and found guilty on changing its disel engines which cause the emission of Nitrogen Oxide (Nox) 40 times more.
The bench ordered the German based company to deposit the penalty before Central Pollution Control Board, within 24 hours, otherwise the MD of the Indian subsidiary will be arrested with the attachments of assets.
Whereas the company is cleaning that its vehicles are working in agreement with emissions norms prescribed under Bharat stage IV.
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