(1) Furnishing of information to State Board and other agencies in certain cases. If at any place where any industry, operation or process, or any treatment and disposal system or any extension or addition thereto is being carried on, due to accident or other unforeseen act or event, any poisonous, noxious or polluting matter is being discharged, or is likely to be discharged into a stream or well or sewer or on land and, as a result of such discharge, the water in any stream or well is being polluted, or is likely to be polluted, then the person incharge of such place shall forthwith intimate the occurrence of such accident, act or event to the State Board and such other authorities or agencies as may be prescribed".]

(2) Where any local authority operates any sewerage system or sewage works, the provisions of sub- section (1) shall apply to such local authority as they apply in relation to the person in charge of the place where any industry or trade is being carried on.