- (1.) In this application the applicant has made the following prayers: (i) Direct the Maharashtra Pollution Control Board and/or Monitoring Committee to identify the defaulting industrial units in a time bound manner; (ii) Direct the Maharashtra Pollution Control Board and/or Monitoring Committee to apportion the amount of fine payable by each defaulting industrial unit in a time bound manner;
(2.) Only two alternatives are possible in respect of the aforesaid prayers. In the first instance, the applicant may approach the National Green Tribunal for appropriate directions. In the alternative it would be for the applicant to collect the amount of fine from its members and deposit the same with the appropriate authorities.
(3.) Two weeks time is granted to the applicant to deposit the balance amount of fine.;