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Supreme Court: Municipal Commissioners can be Prosecuted under Water Pollution Law - (29 Nov 2019)

ENVIRONMENT

Supreme Court has ruled that municipal commissioners and chief officers can also be prosecuted under the Water (Prevention and Control of Pollution) Act,1974 over pollution of water bodies in their jurisdictional areas. The Apex Court while clarifying the law on this point held that municipal bodies shall be deemed to be 'body corporate' and 'company' for the purposes of the Act and that their heads could be prosecuted for polluting water.

Tags : SUPREME COURT   WATER POLLUTION LAW  

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