P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

NGT: Industries will have to Recycle and Maintain Water Accounts - (07 Oct 2019)

ENVIRONMENT

National Green Tribunal has issued a directive wherein slaughterhouses, food processing units and other industries from where large quantities of effluents are discharged will have to maintain water accounts. It will also be mandatory for the industrial units to recycle the amount of water they consume instead of discharging on land or in water.

Tags : NGT   WATER ACCOUNTS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved