The National Green Tribunal Act, 2010

Schedule II [See Sections 15(4) and 17(1)] Heads under Which Compensation or Relief for Damage May Be Claimed

a.      Death;

b.     Permanent, temporary, total or partial disability or other injury or sickness;

c.      Loss of wages due to total or partial disability or permanent or temporary disability;

d.     Medical expenses incurred for treatment of injuries or sickness;

e.      Damages to private property;

f.      Expenses incurred by the Government or any local authority in providing relief, aid and rehabilitation to the affected persons;

g.     Expenses incurred by the Government for any administrative or legal action or to cope with any harm or damage, including compensation for environmental degradation and restoration of the quality of environment;

h.      Loss to the Government or local authority arising out of, or connected with, the activity causing any damage;

i.       Claims on account of any harm, damage or destruction to the fauna including milch and draught animals and aquatic fauna;

j.       Claims on account of any harm, damage or destruction to flora including aquatic flora, crops, vegetables, trees and orchards;

k.      Claims including cost of restoration on account of any harm or damage to environment including pollution of soil, air, water, land and eco-systems;

l.       Loss and destruction of any property other than private property;

m.    Loss of business or employment or both;

n.      Any other claim arising out of, or connected with, any activity of handling of hazardous substance.

Back

Index

Next