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Department of Environment suggested alternative for defunct coastal authorities- (Ministry of Environment and Forests) (25 Apr 2016)

MANU/ENVT/0104/2016

Environment

The Central Government outlined proposals to avoid confusion and subversion of laws in areas where Coastal Zone Management Authorities are not functional.

The proposed Notification states that in the absence of a CZMA, the Department of Environment of the State government will have to receive proposals for development and provide comments to the Environment ministry.

Additionally, the draft Notification offers restrictions on setting up off sewage treatments plants in coastal zones in Greater Mumbai, and three times the replantation efforts in the perpetration of tree cutting.

Relevant : Declaration of specified areas as Coastal Regulation Zone MANU/ENVT/0006/2011 Amendments to Notification dated 6 January 2011 MANU/ENVT/0066/2016

Tags : COASTAL AUTHORITY   DEPARTMENT OF ENVIRONMENT  

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