Despite being one of World's most Polluted City, Delhi did not lodge even a single case under Air Act

December,17,2016:

Air Act has a minimum punishment of 1 year 6 months Jail.

Delhi despite being at the heart of the campaigns against pollution, but it still not have a single case registered for violation of Air Act in 2015.

Of all the 50 cases filed across the country, 42 were in lodged in Maharashtra itself.

National Crime Records Bureau report which was launched earlier this year highlighted that how despite being armed with a criminal law, Pollution Control Boards had failed abysmally to act in controlling the increasing levels of pollution.

Air (Prevention and Control of Pollution) Act, 1981, provides for a punishment of a term not less than 1.5 years for norm violations  its provisions.

Unlike forest officers, the Pollution Control Board staff and the scientists are not being trained to file the criminal complaints and the drag violators to the court and  just issue notices, requesting the violators to follow the rules said Ritwick Dutta, Advocate and Founder, Legal Initiative for Forest and Environment (LIFE).