National Environment Tribunal Act, 1995

22. Deposit of amount payable for damage to environment

(1) Where any amount of compensation is ordered to be paid under any award by the Tribunal on the ground of any damage to environment, that amount shall be remitted to the authority specified under sub-section (3) of section 7A of the Public Liability Insurance Act, 1991 for being credited to the Environment Relief Fund established under that section.

(2) The amount of compensation credited to the Environment Relief Fund under sub-section (1)   may be utilized by such person or authority, in such manner and for such purposes of environment as may be prescribed.