Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NGT Directs CPCB to Take Action Towards Plastic Waste Management - (10 Sep 2019)

ENVIRONMENT

National Green Tribunal (NGT) has noted that there is no proper mechanism for plastic waste management in the country and directed the Central Pollution Control Board (CPCB) to take necessary action in this regard. The Tribunal said that mere issuance of directions by the CPCB was not sufficient and compliance needs to be overseen.

Tags : NGT   PLASTIC WASTE MANAGEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved