2026 INSC 796 1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4020 OF 2020

AMRAVATI MUNICIPAL CORPORATION ...APPELLANT(S)

VERSUS

GANESH DADARAO ANASANE & ORS. …RESPONDENT(S)

WITH

CIVIL APPEAL NO. 8630 OF 2022

J U D G M E N T

1. Our endeavour is to institutionalise the process of s olid waste

management for our country. An integral part of which relates to making

of enforceable laws governing the subject, and this is already achieved

with the issuance of the Solid Waste Management Rules, 2026. However,

the mission to institutionalise solid waste management does not end here.

2. In fact, it only begins from here

1

. Constitutional Courts, as also the

National Green Tribunal, have the duty to follow it up to ensure that the

1

T.N.Godavarman Thirumulpad vs. Union of India and Ors. (2024) 15 SCC 302, where it was held, “22.

As new bodies, authorities and regulators for environmental governance emerged from time to time,

their institutionalisation assumes extraordinary importance. Institutionalisation means that these bodies

must work in compliance with institutional norms of efficiency, integrity and certainty ...”

2

mandate of a statute, coupled with the Rules and Regulations made

thereinunder are translated into an effective and a robust system of

enforcement. If the Rules contemplate establishing a regulatory body, we

must ensure that they are not only constituted but also notified to

commence work. If they are notified, then we must ensure that the

members are appointed and take charge. We must enquire if they have

the infrastructure and human resources to function effectively. Their

powers and duties must be recognized and fine-tuned with accountability.

It is also necessary for the constitutional court to provide that much of

hand-holding, as is necessary for these regulatory bodies to evolve with

discipline, creativity, expertise, efficiency and fairness in action. With this

kind of judicial review, while moving away from micromanaging

environmental governance, constitutional courts will enable entrenching

regulatory institutions that will earn public trust and confidence.

3. So, we picked up the thread from where the executive left it. The

Solid Waste Management Rules, 2026 contemplate the constitution of the

Committee for Effective Implementation at the Central Level. Rule 18 is

as follows:-

“18. Committee for Effective Implementation at Central level.—

(1) A committee shall be constituted by the Central Pollution Control

Board under chairpersonship of the Chairman, Central Pollution

Control Board to recommend measures to Ministry of Environment,

Forest and Climate Change for effective implementation of these rules.

3

(2) The committee shall monitor the implementation of these rules and

also take such measures as required for removal of difficulties.

(3) The committee shall also be tasked with the guiding and

supervision of the development and operation of the online centralised

portal.

(4) The committee shall comprise of representatives from concerned

Central Ministries or Departments, all State Pollution Control Board,

expert institutions such as National Environmental Engineering

Research Institute and stakeholders such as associations

representing obligated entities, treatment facility providers and any

other stakeholders as invited by the chair of the committee.”

4. By our order dated 12.05.2026, we had directed the Ld. ASG , to take

instructions about appointment of the committee as provided in Rule

18(1). Following our directions, the ASG has placed before us an Office

Memorandum dated 09.03.2026 appointing the Central Implementation

Committee. This is a good development and we must appreciate the

efforts of the Ld. ASG and also the prompt action of MoEF&CC in issuing

the OM. The OM, which is comprehensive in all respects is as follows:-

“Office Memorandum

Subject: Constitution of Central Implementation Committee for

effective implementation of Solid Waste Management Rules,

2026- reg

Ministry of Environment, Forest and Climate Change (MoEFCC) has

notified the Solid Waste Management (SWM) Rules, 2026 on 27

January 2026 under the Environment (Protection) Act, 1986, which

shall come into effect from 1 April 2026, in supersession of the Solid

Waste Management Rules, 2016, to ensure environmentally sound

management of solid waste in the country.

Clause 18 and Clause 38(3) of the SWM Rules, 2026 directs that the

CPCB shall constitute a Central Implementation Committee under the

Chairmanship Chairman, CPCB for the effective implementation of

these rules and recommend measures to MoEF&CC and for making it

robust.

4

In view of the above, a Committee comprising of following members is

hereby constituted for the effective implementation of SWM Rules,

2026 w.e.f. 01.04.2026

1 Chairman, Central Pollution Control Board Chairperson

2 Representative from MoEF&CC Member

3.Representative from Ministry of Housing and

Urban Affairs, MoHUA Member

4 Representative from Ministry of Panchayati Raj Member

5 Representative from Ministry of Chemicals

and Fertilizers Member

6 Representative from Department of Drinking Water and

Sanitation Member

7 Representative from National Environmental Engineering

Research Institute Member

8 Representative from Bureau of Indian Standards Member

9 Chairman of the 36 SPCBs /PCCs Member

10 Representative from Federation of Hotel and Restaurant

Associations of India Member

11. Representative from Cement Manufactures

Association Member

12. Member Secretary, Central Pollution Control Board Member Convener”

5. Interestingly, this OM also specifies the scope of the work entrusted

to the Committee. We will reproduce it here for ready reference;

“Scope of Work of the Committee:

i. The Committee shall monitor the implementation of these rules and

also take such measures as required for removal of difficulties as

per Clause 18(2) of SWM Rules, 2026.

ii. The Committee shall recommend measures to MoEF&CC for

effective implementation of these Rules.

iii. The Committee shall also be tasked with the guiding and

supervision of the development and operation of the online

centralised portal as per Clause 18(3) of SWM Rules, 2026.

5

iv. The Committee shall prepare guidelines for imposition and

collection of environment compensation from entities involved in

collection, sorting, transportation and treatment or processing of

solid waste and disposal, in case of violation or noncompliance

under these rules, as per Clause 17(2) of SWM Rules, 2026.

v. The Committee shall recommend the modalities for utilization of the

funds for solid waste management (as levied & collected under

environmental compensation by State Pollution Control Board or

Pollution Control Committee) and approved by the MoEF&CC, as

Clause 17(4) of SWM Rules, 2026.

vi. The Committee shall meet at least once in six months to submit its

report and recommendations to MoEF&CC for effective

implementation of these rules, as per Clause 38(3) of SWM Rules,

2026.

vii. The tenure of the committee shall initially be one year, which may

be extended or re- constituted thereafter.

viii. To address any other matter as referred to the Committee.”

6. The above-referred Committee is constituted in exercise of powers

under Rule 18 read with Rule 38(3) of the SWM Rules, 2026. The

committee is the duty bearer for monitoring and implementing the SWM

Rules as it exercises its power to take such measures as may be required

for “effective implementation of Rules”. The committee’s functioning and

its decisions will have the force of law.

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Rule 18(3) specifically tasks the

committee to guide and supervise the development and operation of the

Online Centralised Portal contemplated under Rule 16.

7. Continuing the process of institutionalisation of solid waste

management, we enquired from the Ld. ASG about the next important

2

Lifecare Innovations vs. Union of India (2025) INSC 269, wherein it was observed that committees set

up under statutory regimes have the force of law for enforcing the legal mandate that is entrusted to

them.

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step of formulating a method and manner of determination and collection

of environmental compensation for transgression of the Solid Waste

Management Rules. It is high time that the determination and imposition

of environmental compensation is not left to the discretion of regulatory

bodies, tribunals, or Courts. There must be a structured regime through

which people will know with clarity and certainty, as to, for which type of

environmental violation, what consequential punitive action will follow.

This clarity and certainty will sub- serve the twin purposes of deterrence

as also the imminent consequence of a violation. Rule 17 is the statutory

incorporation of the need to evolve the principles for determination,

imposition and collection of compensation. Rule 17 is as follows;

“17. Imposition of Environmental Compensation-

(1) The Environmental Compensation shall be levied based upon

polluter pays principles on persons, who are not complying with the

provisions of these rules, including the following activities:

(a) entities carrying out activities without registration as

mandated under these rules;

(b) entities providing false information or willful

concealment of material facts by the entities registered

under these rules;

(c) entities submitting forged or manipulated documents

by the entities registered under these laws;

(d) entities engaged in collection, segregation, sorting,

transportation, processing, and disposal of solid waste.

(2) Central Implementation Committee constituted by Central Pollution

Control Board under these rules shall prepare guidelines for imposition

and collection of environment compensation from entities involved in

collection, sorting, transportation and treatment or processing of solid

waste and disposal, in case of violation or non-compliance under these

rules.

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(3) The environment compensation shall be levied by the concerned

State Pollution Control Board or Pollution Control Committee for non-

compliance of responsibilities and obligations set out under these

rules, as per guidelines prepared by Central Pollution Control Board

based upon the provisions in these rules. In case, the State Pollution

Control Board or Pollution Control Committee does not take action in

reasonable time, the Central Pollution Control Board shall issue

directions to the State Pollution Control Board or Pollution Control

Committee.

(4) The funds collected under e nvironmental compensation shall be

kept in a separate escrow account by State Pollution Control Board or

Pollution Control Committee, for the purpose and the funds collected

shall be utilised related to collection, segregation, transportation and

treatment or processing of solid waste and disposal. Modalities for

utilization of the funds for solid waste management would be

recommended by the Central Implementation Committee and

approved by the Ministry of Environment, Forest and Climate Change.

5. In addition to the provisions of Environmental Compensation in sub-

rule (1) of rule 17, action under section 15 of the Environment

(Protection) Act 1986, may also be taken.”

(emphasis supplied)

8. Under sub-rule 17(2), the Central Implementation Committee is

mandated to prepare guidelines for imposition and collection of

environmental compensation. Our task is now to help the Central

Implementation Committee to prepare and issue the necessary guidelines

for imposition and collection of environmental compensation. For this

purpose, we will first refer to the principles that have been evolved through

legal precedents commencing from the decision of this Court in M.C.

Mehta v. Union of India

3

and culminating in some of the recent decisions

on the subject and formulate the essential principles evolved therefrom.

3

(1987) 1 SCC 395. (para 31 and 32)

8

We will also refer to certain rules that have been issued by the executive

from which guiding principles can be gathered.

(I) Judicial precedents for determination of environmental

compensation evolved by the Supreme Court.

9. The method and manner of determining environmental

compensation, up till now, has only been the judge-made law. In M.C.

Mehta (supra), this Court held;

“

31. ….. We would therefore hold that where a n enterprise is engaged

in a hazardous or inherently dangerous activity and harm results to

anyone on account of an accident in the operation of such hazardous

or inherently dangerous activity resulting, for example, in escape of

toxic gas the enterprise is strictly and absolutely liable to compensate

all those who are affected by the accident and such liability is not

subject to any of the exceptions which operate vis-a-vis the tortious

principle of strict liability under the rule in Rylands v. Fletcher.

4

32. We would also like to point out that the measure of compensation

in the kind of cases referred to in the preceding paragraph must be

corelated to the magnitude and capacity of the enterprise because

such compensation must have a deterrent effect. The larger and more

prosperous the enterprise, the greater must be the amount of

compensation payable by it for the harm caused on account of an

accident in the carrying on of the hazardous or inherently dangerous

activity by the enterprise. ”

(emphasis supplied)

10. Similarly, in Vellore Citizens’ Welfare Forum v. Union of India,

5

this

Court has held:

“12. “The Polluter Pays Principle” has been held to be a sound

principle by this Court in Indian Council for Enviro- Legal

Action v. Union of India (1996) 3 SCC 212. The Court observed:

4

(1868) LR 3 HL 330: 19 LT 220: (1861- 73) All ER Rep 1.

5

(1996) 5 SCC 647.

9

“… we are of the opinion that any principle evolved in this behalf should

be simple, practical and suited to the conditions obtaining in this

country.”

The Court ruled that:

“… once the activity carried on is hazardous or inherently dangerous,

the person carrying on such activity is liable to make good the loss

caused to any other person by his activity irrespective of the fact

whether he took reasonable care while carrying on his activity. The

rule is premised upon the very nature of the activity carried on”.

Consequently, the polluting industries are “absolutely liable to compensate for the harm caused by them to villagers in the affected area, to the soil and to the underground water and hence, they are bound to take all necessary measures to remove sludge and other pollutants lying in the affected areas”. The “Polluter Pays Principle” as

interpreted by this Court means that the absolute liability for harm to

the environment extends not only to compensate the victims of

pollution but also the cost of restoring the environmental degradation.

Remediation of the damaged environment is part of the process of

“Sustainable Development” and as such the polluter is liable to pay the

cost to the individual sufferers as well as the cost of reversing the

damaged ecology.”

11. In M.C. Mehta v. Kamal Nath,

6

this Court held that:

“24. Pollution is a civil wrong. By its very nature it is a tort committed

against the community as a whole. A person, therefore, who is guilty

of causing pollution has to pay damages (compensation) for

restoration of the environment and ecology. He has also to pay

damages to those who have suffered loss on account of the act of the

offender. The powers of this Court under Article 32 are not restricted

and it can award damages in a PIL or a writ petition as has been held

in a series of decisions. In addition to damages aforesaid, the person

guilty of causing pollution can also be held liable to pay exemplary

damages so that it may act as a deterrent for others not to cause

pollution in any manner.”

12. In Research Foundation for Science (18) v. Union of India

7

, which

dealt with illegal disposal of domestic and imported hazardous waste, this

Court held that environmental compensation should cover both tangible

6

(2000) 6 SCC 213.

7

(2005) 13 SCC 186.

10

and intangible damage caused by an environmental harm, by observing

the following:

“29. The polluter-pays principle basically means that the producer of

goods or other items should be responsible for the cost of preventing

or dealing with any pollution that the process causes. This includes

environmental cost as well as direct cost to the people or property, it

also covers cost incurred in avoiding pollution and not just those

related to remedying any damage. It will include full environmental cost

and not just those which are immediately tangible. The principle also

does not mean that the polluter can pollute and pay for it. The nature

and extent of cost and the circumstances in which the principle will apply may differ from case to case.”

13. With regard to assessing the temporal extent to which

compensation should be paid, in a recent decision of Vellore District

Environment Monitoring v. District Collector, Vellore and Ors

8

., this court

held that until the damage caused by the Polluter is reversed, the polluter

continues to pay compensation in the following words:

“91.1. In the light of the principles outlined above, this Court has the

duty to foster a more comprehensive, balanced, and sustainable approach to curb the water pollution in the river. The principles mentioned not only ensure compliance but also encourage long- term

strategies for environmental protection, public health, and sustainable development. Moreover, the legal position is clear: until the damage

caused by the tanneries to the ecology is reversed, the polluters have

a continuing duty to pay compensation and further, it is the bounden

duty of both the Central and State Governments and local authorities to prevent, protect and preserve natural resources and maintain a healthy and clean environment.”

14. In the case of Delhi Pollution Control Committee v. Lodhi Property

Co. Ltd

9

, it was reiterated that the aspect of compensation is restitutionary

8

2025 SCC OnLine SC 207, [91.1]

9

(2026) 2 SCC 670, [23]

11

in nature as opposed to a punitive action. Mere payment of a fine would

not absolve the polluter or the authority to pay compensation. The State,

apart from preventing such acts in the future, should take immediate steps

for restoration of the damage already done; undertake an exercise for

determining the valuation of the damage done and recover it from the

persons found responsible for causing such a damage

.

“32. More recently, in T.N. Godavarman Thirumulpad, In re [T.N.

Godavarman Thirumulpad, In re, (2025) 2 SCC 641] , this Court while

considering the issue of illegal construction in the Corbett Tiger

Reserve drew the distinction between action against persons violating

the law and measures for restoration of the environmental damage.

The Court held: (SCC pp. 728- 29, paras 173 & 175)

“173. … However, the principle of restoration of damaged

ecosystem would require the States to promote the

recovery of threatened species. We are of the considered

view that the States would be required to take steps for the

identification and effective implementation of active

restoration measures that are localised to the particular

ecosystem that was damaged. The focus has to be on

restoration of the ecosystem as close and similar as

possible to the specific one that was damaged.

***

175. We find that, bringing the culprits to face the

proceedings is a different matter and restoration of the

damage already done is a different matter. We are of the

considered view that the State cannot run away from its

responsibilities to restore the damage done to the forest.

The State, apart from preventing such acts in the future,

should take immediate steps for restoration of the damage

already done; undertake an exercise for determining the

valuation of the damage done and recover it from the persons found responsible for causing such a damage.”

11. Principles

33. Based on a review of precedents on this issue, the following legal

position emerges:

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33.1. There is a distinction between a direction for payment of

restitutionary and compensatory damages as a remedial measure for

environmental damage or as an ex ante measure towards potential

environmental damage on the one hand; and a punitive action of fine

or imprisonment for violations under Chapters VII of the Water Act and

VI of the Air Act on the other hand.”

(emphasis supplied)

15. Financial capacity of the polluter could also be a guiding principle

while determining environmental compensation. In Sterlite Industries

(India) Ltd. v Union of India,

10

the size and financial capacity of the

polluter was taken into account , wherein a lumpsum Rs. 100 crore was

charged as environmental compensation after the Court examined the

financial statements of the company. The following passage is instructive;

“

47. In the Annual Report 2011 of the appellant Company, at pp. 20

and 21, the performance of its copper project is given. We extract

hereinbelow the paragraph titled “Financial Performance”:

“PBDIT for the financial year 2010- 2011 was Rs 1043 crores, 40%

higher than PBDIT of Rs 744 crores for the financial year 2009- 2010.

This was primarily due to higher LME prices and lower unit costs at

Copper India and with the improved by-product realisation.”

Considering the magnitude, capacity and prosperity of the appellant

Company, we are of the view that the appellant Company should be

held liable for a compensation of Rs 100 crores for having polluted the

environment in the vicinity of its plant and for having operated the plant

without a renewal of the consents by the TNPCB for a fairly long period

and according to us, any less amount, would not have the desired

deterrent effect on the appellant Company. The aforesaid amount will

be deposited with the Collector of Thoothukudi District, who will invest

it in a fixed deposit with a nationalised bank for a period of five years.

The interest therefrom will be spent for improving the environment,

including water and soil, of the vicinity of the plant after consultation

with TNPCB and approval of the Secretary, Environment, Government

of Tamil Nadu.”

10

(2013) 4 SCC 575.

13

16. In the recent judgement of Rhythm County v. Satish Sanjay

Hegde

11

, this Court has placed an important pre-condition for imposing

environmental compensation by holding that any compensation that is

awarded must be proportionate, bearing some rational nexus to the

pollution caused by the polluter in question

12

by holding that, “this Court

has consistently underscored that environmental compensation must rest

on a foundation of rationality, proportionality and reasoned assessment.”

17. On the basis of the principles laid down in the above-mentioned

cases, we can formulate the principles as under:

I) Environmental compensation cannot be seen as a

replacement for penalties levied against the erring polluter. It

is restitutionary in nature and is paid in addition to the penalty

or fine that the polluter is liable to pay.

II) The temporal extent of paying compensation by the polluter

ends only when the damage caused is reversed.

III) The appropriate authorities of the State have a duty to

undertake an exercise of valuing the damage caused by the

polluter and collect such compensation required for

restoration of the environment.

11

2026 INSC 102, [37] at para 46.2

12

Id, [46.5]

14

IV) While determining the amount of environmental

compensation, both tangible and intangible damage caused

by the polluter must be considered.

V) Even if actual harm is not caused but is imminent or the

actions/activities of the polluter have the potential to cause

harm, the liability to pay compensation will come into place.

VI) Factors such as the financial capacity of the polluter, the cost

involved in assessing the damage and loss suffered by

individuals and the environment as well as the cost of

remediation or restoration are also to be taken into account

while valuing such compensation.

VII) Any environmental compensation levied must be proportional

to the damage caused by the polluter and must have some

rational nexus to the pollution caused.

VIII) All courts and tribunals must record reasons while determining

environmental compensation, listing the factors considered,

the valuation standard used to assess such damages and the

formula or guidelines applied to quantify the compensation

payable.

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(II) The Central Implementation Committee can also examine the

following rules that have been issued by the Pollution Control

Board or such other authorities.

18. Apart from the judicially evolved principles as formulated

hereinabove, the Central Implementation Committee can also take

guidance from certain Rules already in force.

19. Rule 18 of the Plastic Waste Management Rules enables the

Central Pollution Control Board to formulate and notify guidelines for

environmental compensation for plastic waste management violations.

Rule 18 is as follows;

“18. Imposition of Environmental Compensation- The

Environmental Compensation shall be levied based upon polluter pays

principle, on persons who are not complying with the provisions of

these rules, as per guidelines notified by the Central Pollution Control

Board.”

20. In August 2024, CPCB issued Revised Guidelines for Assessment

of Environment Compensation to be levied for violation of Plastic Waste

Management Rules, 2016. The guidelines lay down a detailed formula

to calculate environmental compensation based on factors such as ; a)

per ton environmental compensation to be charged, b) increased

environmental compensation in case of repeat offenders, c) category of

plastic waste generated and d) type of polluter. This is a graded approach

wherein the quantum and the type of waste generated as well as the

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frequency of the polluter are taken into account for determining

compensation.

21. A similar approach has been adopted by the CPCB in the case of

hazardous waste. Rule 23 of the 2016 Rules reads as follows;

“23. Liability of occupier, importer or exporter and operator of a

disposal facility-

(1) The occupier, importer or exporter and operator of the disposal

facility shall be liable for all damages caused to the environment or

third party due to improper handling and management of the

hazardous and other waste

(2) The occupier and the operator of the disposal facility shall be liable

to pay financial penalties as levied for any violation of the provisions

under these rules by the State Pollution Control Board with the prior

approval of the Central Pollution Control Board.”

22. Supplementing the power to levy environmental compensation, the

CPCB issued Guidelines for Determination of Environmental

Compensation to be recovered for violation of Hazardous and Other

Wastes (Management and Transboundary Movement) Rules, 2016. The

Rules categorise the type of violation into Category A and Category B.

22.1 Category A includes only procedural violations of Hazardous and

Other Wastes (Management and Transboundary Movement) Rules, 2016

which has not caused damage to environment or third party for which the

polluter only attracts a penalty.

22.2 Category B includes environmental damage caused by the Polluter

making him liable for both environmental compensation and penalty. This

category is further sub-divided into two parts:

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i) Damage Caused When Assessable: The Environmental

Compensation is to be determined by the Procedure given in

Annexure I. The methodology given for calculation includes a)

Immediate Response Liability: Rs. 10,00,000; b) Assessment

Liability: Rs. 20,00,000 – Rs. 45,00,000; c) Remediation

Liability depending on nature of breach; d) Compensation

Liability depending on nature of damage caused which is to

be valued by the District Magistrate.

ii) Damage Caused When Not Assessable: A formula is

prescribed to take into account where the valuation of damage

is imputed based on samples taken of damage caused by

similar waste by similar polluters.

22.3 It is evident that the guidelines prescribe that the compensation

levied by the appropriate authority is subject to the type of violation caused

by the polluter and the extent to which such damage harms third persons

and the environment as a whole. It also provides for compensation in a

stage wise manner for restoration.

23. Yet another instructive source that the Central Implementation

Committee can look into could be Rule 6 of The Environment Protection

(Manner of Holding Inquiry and Imposition of Penalty) Rules, 2024. The

said Rule is as follows;

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“6. Factors to be considered while determining quantum of

penalty- The adjudicating officer, while adjudicating the quantum of

penalty shall have due regard to all or any the following factors in

addition to factor stated in sub- section (4) of section 15C of the Act,

namely:

(a) place of operation of project;

(b) size of the project whether large, medium or Small;

(c) category of industry;

(d) type of contravention or violation such as,-

(i) working without prior environment clearance as required under the

notification number S.O 1533(E) dated the 14th September, 2006

issued under the Act;

(ii) non-compliance of environmental safeguards and standards

prescribed under the Act;

(iii) violation of conditions of environment clearances granted under

the notification referred to in sub- section

(iv) non-compliances of orders or directions;

(e) quantum of deviation or contravention from the standard prescribed

under the Act;

(f) health impacts or loss likely to be caused;

(g) undue gain or benefit derived out of contravention or non-

compliance;

(h) the amount of disproportionate gain or unfair advantage, wherever

quantifiable, made as a result of the contravention or non- compliance;

(i) the repetitive nature of the contravention or non- compliance;

(j) any other factor as may be considered by the adjudicating officer to

be relevant for the protection of environment.”

23.1 Analysis of these parameters shows that factors such as the

geographical location of the polluter, the type of entity involved in the act

of pollution or non-compliance, any undue advantage gained by the

polluter and the health impact such pollution or non- compliance has on the

19

general public can be considered as principles for determining

compensation.

24. In conclusion, we direct the MoEF&CC to take into account the

above-referred principles for determination and imposition of

environmental compensation, as also the Rules that operate in the field,

to formulate the necessary guidelines to be issued under Rule 17(2) of the

Solid Waste Management Rules, 2026.

25. The MoEF&CC shall file an affidavit and shall place on record the

progress in the making and the issuance of the regulations.

26. List these appeals on 29.09.2026.

………………………………....J.

[PAMIDIGHANTAM SRI NARASIMHA ]

………………………………....J.

[ALOK ARADHE ]

NEW DELHI;

AUGUST 04, 2026.