Report No. 186

Environmental Principles to be applied

Obviously, the proposed Court will have to apply the fundamental principles of environmental law as stated in Chapter VIII.

The statute must state that the Environment Court must keep in mind the Precautionary Principle, Polluter Pays Principle, New Burden of Proof Principle, Prevention Principle, Strict Liability so far as hazardous 148substances are concerned, Public Trust doctrine, Concept of intergenerational equity and the Concept of Sustainable Development.