Environment (Protection) Act, 1986

(Act no.29 of 1986)

Contents
Sections	Particulars
	Preamble
1	Short Title, extent and commencement
2	Definitions
3	Power of Central Government to take measures to protect and improve
4	Appointment of officers and their powers and functions
5	Power to give directions
6	Rules to regulate environmental pollution
7	Persons carrying on industry, operation, etc. not to allow emission or discharge of environmental pollutants in excess of the standards
8	Persons handling hazardous substances to comply with procedural safeguard
9	Furnishing of information to authorities and agencies in certain cases
10	Power of entry and inspection
11	Power to take sample and procedure to be followed in connection therewith
12	Environmental Laboratories
13	Government analysts
14	Reports of Government analysts
15	Penalty for contravention of the provisions of the act and the rules, orders and directions
16	Offences by companies
17	Offences by Government Departments
18	Protection of action taken in good faith
19	Cognizance of offences
20	Information, Reports or Returns
21	Members, Officers and Employees of the authority constituted under section 3 to be public servants
22	Bar of Jurisdiction
23	Power to delegate
24	Effect of other laws
25	Power to make rules
26	Rules made under this act to be laid before parliament