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Andhra Pradesh HC Passes Slew of Directions to State Authorities in Vizag Gas Leak - (08 May 2020)

ENVIRONMENT

Andhra Pradesh High Court noted that Styrene is notified as a dangerous substance under the provisions of the Environmental Protection Act, 1986 and as per the Chemical Accident (Emergency Planning, Preparedness, and Response) Rules, 1996, certain crisis response steps need to be taken, such as formulation of Crisis alert system, central crisis group, state crisis group all the way down to local crisis group by the State Authorities.

Tags : ANDHRA PRADESH HIGH COURT DIRECTIONS TO STATE AUTHORITIES IN VIZAG GAS LEAK

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