Water (Prevention and Control of Pollution) Act, 1974

(Act no. 6 of 1974)

Contents
Sections	Particulars
	Preamble
1	Short title, application and commencement
2	Definitions
3	Constitution of Central Board
4	Constitution of State boards
5	Terms and Conditions of service of members
6	Disqualifications
7	Vacation of seats by members
8	Meeting of Board
9	Constitution of Committees
10	Temporary Association of persons with board for particular purposes
11	Vacancy in Board not to invalidate acts or proceedings
11A	Delegation of powers to chairman
12	Member-Secretary and officers and other employees of Board
13	Constitution of Joint Boards
14	Composition of Joint Boards
15	Special provision relating to giving of directions
16	Functions of Central Board
17	Functions of State Board
18	Power to give Direction
19	Power of State Government to restrict the application of the act
20	Power to obtains information
21	Power to take samples of effluents and procedure to be followed in connection therewith
22	Reports of results of analysis on samples taken under section 21
23	Power to entry and inspection
24	Prohibition on use of stream or well for disposal of polluting matter
25	Restrictions on new outlets and new discharges
26	Provisions regarding existing discharge of sewage or trade effluent
27	Refusal or withdrawal of consent by State Board
28	Appeals
29	Revision
30	Power of State Board to carry out certain works
31	Furnishing of Information to State Board and other agencies in certain
32	Emergency measures in case of pollution of stream or well
33	Power of board to make application to courts for restraining apprehend
33A	Power to give directions
34	Contributions by Central Government
35	Contributions by State Government
36	Fund of Central Board
37	Fund of State Board
37A	Borrowing powers of board
38	Budget
39	Annual Report
40	Accounts and Audit
41	Failure to comply with directions under sub-section (2) or sub-section
42	Penalty for Certain Acts
43	Penalty for contravention of provisions of Section 24
44	Penalty for contravention of Section 25 or Section 26
45	Enhanced Penalty after previous conviction
45A	Penalty for contravention of certain provisions of this act
46	Publication of names of offenders
47	Offences by companies
48	Offences by Government Departments
49	Cognizance of offences
50	Members, Officers and Servants of boards to be public servants
51	Central water laboratory
52	State water laboratory
53	Analysts
54	Report of analysts
55	Local authorities to assist
56	Compulsory Acquisition of land for the state board
57	Return and Reports
58	Bar of Jurisdiction
59	Protection of action taken in good faith
60	Overriding effect
61	Power of Central Government to Supersede the Central Board
62	Power of State Government to Supersede State Board
63	Power of Central Government tot make rules
64	Power of State Government to make rules