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The National Green Tribunal has approached the Central Pollution Control Board and the State Pollution Control Board and asked them to respond to the application allowing the transportation of coal by the road.
Previously the Tribunal had passed an order in which it accepted the suggestion of the Expert Committee that coal for thermal plants should be transported by railway wagon or dedicated conveyor belt system and not be the road, so as to prevent pollution. However, review was sought for this order because,preventing road transportation of coal will affect power generation. It was also submitted that, measures were implemented to curb the dust pollution. The Tribunal further observed that, in the consent given to the operation of the plant, there law a condition that all internal roads should be pucca roads.There law no clarity on whether this condition imposed to regulate emission of particulate matter had been complied with.
Thus, the CPCB and MPCB were asked to furnish a report on the compliance and respond to the prayer of the application.
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