Air (Prevention and Control of Pollution) Act, 1981

(Act no. 14 of 1981)

Contents
Sections	Particulars
	Preamble
1	Short Title, Extent and commencement
2	Definitions
3	Central Pollution Control Board
4	State Pollution control board constituted under section 4 of Act 6 of 1974 to be State Board under this Act
5	Constitution of State Board
6	Central board to exercise the powers and perform the functions of a State Board in the Union Territories
7	Terms and conditions of service of members
8	Disqualifications
9	Vacation of seats by members
10	Meetings of board
11	Constitution of committees
12	Temporary association of persons with board for particular purposes
13	Vacancy in board not to invalidate acts or proceeding
14	Member-Secretary and officers and others employees of state boards
15	Delegation of powers
16	Functions of central board
17	Functions of state board
18	Power to give directions
19	Power to declare air pollution control areas
20	Power to give instructions for ensuring standards for emission from automobiles
21	Restrictions on use of certain industrial plants
22	Persons carrying on industry, etc., not to allow emission of air pollutants in excess of the standards laid down by State Board
22A	Power of board to make application to court for restraining persons
23	Furnishing of information to state board and other agencies in certain cases
24	Power of entry and inspection
25	Power to obtain information
26	Power to take samples of air or emission and procedure to be followed
27	Reports of the result of analysis on samples taken under section 26
28	State air laboratory
29	Analysts
30	Report of analysts
31	Appeals
31A	Power to give directions
32	Contributions by Central Government
33	Fund of board
33A	Borrowing powers of boards
34	Budget
35	Annual report
36	Accounts and audit
37	Failure to comply with the provisions of section 21 or section 22 or with the directions issued under section 31A
38	Penalties for certain acts
39	Penalty for contravention of certain provisions of the act
40	Offences by companies
41	Offences by government departments
42	Protection of action taken in good faith
43	Cognizance of offences
44	Members, Officers and Employees of board to be pubic servants
45	Reports and returns
46	Bar of jurisdiction
47	Power to state government to supersede state board
48	Special provision in the case of supersession of the central board or the state board constituted under the Water (Prevention and control of Pollution) Act, 1974
49	Dissolution of state boards constituted under the act
50	Omitted by the act 47 of 1987
51	Maintenance of register
52	Effect of other laws
53	Power of central government to make rule
54	Power of state government to make rules
	Schedule