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Lawyers Environmental Awareness Forum v. State of Kerala and ors. - (National Green Tribunal) (23 May 2016)

NGT’s short-lived ban on diesel

MANU/GT/0072/2016

Environment

The National Green Tribunal, Southern Zone Bench, ruled that no diesel-powered vehicles with an engine capacity of 2000 cc and over would be register in the state. Moreover, vehicles over ten years old, regardless of size and engine capacity, will not be permitted to ply in major cities in the State.

Tags : NGT   DIESEL VEHICLE   KERALA   REGISTRATION  

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