[7A. Establishment of Environmental Relief Fund.—
(1) The Central Government may, by
notification, establish a fund to be known as the Environmental Relief Fund.
1. Subs. by Act 11 of 1992, s. 4, for sub-section
(3) (w.e.f. 31-1-1992).
2. Ins. by s. 4, ibid. (w.e.f. 31-1-1992).
3. Ins. by Act 18 of 2023, s. 2 and Schedule (w.e.f. 1-4-2024).
4. Ins. by Act 11 of 1992, s. 5, ibid. (w.e.f. 31-1-1992).
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[(1A) There shall be credited to the Relief Fund established under sub-section
(1)—
(a) the amount referred to in sub-section (2C) of section 4;
(b) the amount of penalty imposed under this Act;
(c) the interest or other income received out of investments made from the Fund; and
(d) any other amount from such sources, as may be prescribed.]
(2) The Relief Fund shall be utilised for paying, in accordance with the provisions of this Act and the
scheme made under sub-section
(3), relief under the award made by the Collector under section 7.
(3) The Central Government may, by notification, make a scheme specifying the authority in which
the Relief Fund shall vest, the manner in which the Relief Fund shall be administered, the form and the
manner in which money shall be drawn from the Relief Fund and for all other matters connected with or
incidental to the administration of the Relief Fund and the payment of relief therefrom.]
