Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
Accountant General, M.P. vs S.K.Dubey & Anr. on 29 February, 2012
Sri Kedarnath Silk Mills, Rep By ... vs #A.P. Transco Rep By Its Managing ... on 20 August, 2008
M/S Baba Bricks Field vs U.P. Pollution Control Board on 2 February, 2012

User Queries
[Section 31] [Complete Act]
Central Government Act
Section 31(2) in Water (Prevention And Control Of Pollution) Act, 1974
(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.