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Uttarakhand act 007 of 2013 : The Uttarakhand Flood Plain Zoning Act

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dze l[a ;k& 10 iathd`r l[a ;k&;0w,0@Mh0vks0&30@2012&14 ¼ykblUs l Vw ikLs V fonkmV izhisesUV½

ljdkjh xtV] mRrjk[k.M

mRrjk[k.M ljdkj }kjk izdkf"kr

vlk/kkj.k

fo/kk;h ifjf"k'V

Hkkx&1] [k.M ¼d½

¼mRrjk[k.M vf/kfu;e½

ngs jknuw ] lkseokj] 28 tuojh] 2013 bZ0 ek?k 08] 1934 "kd lEor~

mRrjk[k.M "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 31@fo/kk;h ,oa lalnh; dk;Z@2012

ngs jknuw ] 28 tuojh] 2013

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkpa y fo/kku lHkk }kjk ikfjr mRrjk[k.M ck<+ eSnku ifj{ks=.k fo/k;s d] 2012 dk s fnukad 24 tuojh] 2013 dks vuqefr iznku dh vkjS og mRrajkpy vf/kfu;e l[a ;k 07] lu 2013 ds :i es a loZ&lk/kkj.k dh lpw ukFk Z bl vf/klpw uk }kjk idz kf"kr fd;k tkrk gSA

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mRrjk[k.M ck<+ enS ku ifj{k=s .k vf/kfu;e] 2012 ¿mÙkjk[k.M vf/kfu;e la0 07 o'kZ 2013À

THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012

[UTTARAKHAND ACT NO. 07 OF 2013]

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mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012 ¿mÙkjk[k.M vf/kfu;e l0a 07 o'kZ 2013À vuqØef.kdk

/kkjk,a fooj.k i'̀B l[a ;k

1 2 3

v/;k;&,d izkjfEHkd 1- lfa {kIr uke] foLrkj vkjS ikz jEHk 2- ifjHkk'kk,a

v/;k;&nks

ck<+ ifj{ks=.k ikz f/kdkjh rFkk mldh "kfDr;k¡ 3- ck<+ enS ku ifj{ks=.k dh ?kks'k.kk 4- ck< + ifj{ks=.k vf/kdkjh dh "kfDr;k¡ vkjS dR̀; v/;k;&rhu

ck<+ enS ku ifj{ks=.k ds los{Z k.k ,oa fp=.k 5- los{Z k.k

6- los{Z k.k dh "kfDr

7- uqdlkuh dk lna k;

v/;k;&pkj

ck<+ enS kukas dh ifjlhekvkas dh vf/klpw uk 8- ck<+ eSnkuks a {ks=ks a dk s fpfUgr djus ds jkT; ljdkj ds vk"k; dh ?kk's k.kk

9- lkoZtfud lpw uk, a

10- vk{ksi

11- jkT; ljdkj dk fofu"p;

v/;k;& ik¡p

ck<+ enS ku ds mi;kxs dk ifz r'k/s k ,oa fucUZ /ku 12- ck<+ enS ku eas ck/kk vkfn ds ifz r'k/s k dh "kfDr 13- "kkfLr

14- vijk/k "keu djus dh "kfDr

15- vihy

16- iuq jh{k.k

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v/;k;& N% izfrdj

17- ifz rdj dk lna k; 18- lgefr l s ifz rdj vkjS iHz kktu dk vo/kkj.k 19- ifz rdj dk xzkº; ugha gksuk

20- vf/kfu.kZ; ¼vokMZ½ ds fo:) vkons u 21- /kkjk 20 ds v/khu vkosnu i=ks a ij fu.kZ; yus s dh izfdz;k vkSj ikz f/kdkfj;kas dh "kfDr;k¡

22- fofu"p; dk flfoy U;k;ky; dh fMdzh ds :i ij izorZuh; gksuk 23- vf/kfu.kZ; ds v/khu lna k;

v/;k;& lkr

izfr'k)s ds i"pkr~ ck/kk, a gVkus dh "kfDr

24- ifz r'k)s ds i"pkr~ ck/kk,a gVkus dh "kfDr

v/;k;& vkB

fofo/k

25- ck<+ ifj{ks=.k ikz f/kdkjh dk s dkbs Z dk;Z djus l s jkds uk vijk/k gksxk 26- ck<+ ifj{ks=.k ikz f/kdkjh] vU; vf/kdkfj;ks a dk ykds lsod gksuk 27- ln~Hkko l s dk;Zokgh dk lja {k.k

28- tqekuZ s dh olwyh

29- U;k;ky; dh "kfDr

30- fu;e cukus dh "kfDr

31- fujlu vkSj viokn

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mRrjk[k.M ck<+ enS ku ifj{k=s .k vf/kfu;e] 2012 ¿mÙkjk[k.M vf/kfu;e la0 07 o'kZ 2013À mRrjk[k.M jkT; es a ufn;ks a ds ck<+ eSnku ifj{ks=.k dh O;oLFkk ds fy, vf/kfu;e

Hkkjr x.kjkT; ds frjlBos a o"kZ es a mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i ea s vf/kfu;fer gks %& v/;k;&,d

izkjfEHkd

laf{kIr uke] foLRkkj 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012 gSA vkSj izkjEHk

¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; es a gksxkA

¼3½ ;g /kkjk rqjUr izo`Rr gksxh vkSj bl vf/kfu;e ds "ks'k micU/k ml rkjh[k ls izo`Rr gksxa s] tks jkT; ljdkj] jkti= es]a vf/klpw uk }kjk fu;r dj s %

ijUrq ;g fd fofHkUu ufn;ks a vkSj fofHkUu {ks=ks a ds fy, bl vf/kfu;e ds fofHkUu micU/kksa gsr q fHkUu&fHkUu rkjh[ksa fu;r dh tk ldsxa hA

ifjHkk'kk,a 2- bl vf/kfu;e es]a tc rd fd lanHkZ ls vU;Fkk visf{kr u gks %& ¼d½ ^^ck<+ eSnku^^ es a ty lj.kh] ck<+ lj.kh vkSj yxHkx tc rd fd izlax ;k lanHkZ ls vU;Fkk visf{kr u gks] bl vf/kfu;e es a uhph Hkwfe dk og {ks= lfEefyr gS] tks tyIykou ds dkj.k vkus okyh ck<+ ds fy, lqxzkgh gks(a

¼[k½ ^ck<+ eSnku ifj{ks=.k* ls fdl unh ds ck<+ eSnkuks a es a tgk¡ ufn;ks a vkSj ty/kkjkvks a ls ty ds vf/kIykou ds dkj.k eSnku cu tkrs gSa] ekuo xfrfof/k;ks a ij izfrcU/k vfHkizrs gS(

¼x½ ^ck<+ {ks=* ls ,slk {ks= vfHkizrs gS] ftlls vf/kdre lEHkkfor ck<+ izokg cgk ys tkuk visf{kr gS(

¼?k½ ^ck<+ ifj{ks=.k izkf/kdkjh* ls unh ds lEcU/k es a /kkjk 3 ds v/khu jkT; ljdkj }kjk fu;qDr izkf/kdkjh vfHkizrs gS(

¼³½ ^Hkwfe^ es a Hkwfe ds fgr] Hkwfe ls mRiUu Qk;ns ;k Hkwfe ls layXu ;k Hkwfe ls layXu fdlh Hkh pht ds lkFk LFkk;h :i ls tdM+h phtks a dk lekos"k gS(

¼p½ ^vf/kHkksxh^ fdlh Hkwfe ds lEcU/k es a ,slk O;fDr vfHkizrs gS] ftldk fdlh Hkwfe es a fgr gS vkSj og ml Hkwfe ij Lo;a [ksrh djrk gS] vius lsod ;k HkkMs+ ds etnwj l s [ksrh djokrk gSA blesa dk"rdkj Hkh "kkfey gS(

¼N½ ^Lokeh^ ls fdlh Hkwfe ds lEcU/k es a ,slk O;fDr vfHkizrs gS] ftldk ,slh Hkwfe es a fgr gS(

¼t½ ^fofgr^ ls jkT; ljdkj }kjk bl vf/kfu;e ds v/khu cuk;s x;s fu;eks a }kjk fofgr vfHkizrs gS(

¼>½ ^unh^ es a mldh lgk;d ufn;ks a dk lekos"k gS(

¼´½ ^ty lj.kh^ ls ,slh lj.kh vfHkizrs gS] ftles a lk/kkj.kr% unh dk izokg ifj:) jgrk gSA

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¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À

v/;k;&nks ck<+ ifj{ks=.k izkf/kdkjh rFkk mldh ”kfDr;k¡
ck< + eSnku ifj{ks=.k dh ?kks’k.kk 3- ¼1½ tgk¡ jkT; ljdkj ,slk djuk vko';d ;k lehphu le>rh gS rks og ljdkjh jkti= es]a vf/klpw uk }kjk ;g ?kksf"kr dj ldsxh fd ,slh jhfr ls tks bl vf/kfu;e es a vkxs fofufnZ"V dh xbZ gS] ck<+ eSnku ifj{ks=.k fd;k tk;sxkA ¼2½ jkT; ljdkj funs”k ns ldsxh fd ftu lhekvks a ds fu/kkZj.k gsr q unh dk los{Z k.k fd;k tk;] muds vUrxrZ bl vf/kfu;e ds micU/k pkV Z vkSj iaft;ka ¼jftLVj½ rS;kj fd;s tk;a] ftues a leLr lhek,a] Hkwfe&fpUg vkSj ,slh lhek,a vfHkfuf”pr dju s ds iz;kstu gsr q vko”;d dksbZ vU; fo’k; fofufnZ’V fd;k tk;A ¼3½ jkT; ljdkj] jkti= es a vf/klwpuk }kjk fty s es a ftykf/kdkjh ;k ljdkj ds ,sls vU; izkf/kdkjh dks mi/kkjk ¼2½ ds v/khu visf{kr {ks= dk losZ{k.k djus ds iz;kstuks a ds fy, ck<+ ifj{ks=.k vf/kdkjh fu;qDr dj ldrh gS] ftls og vko”;d le>s] vkSj ,slh vf/klwpuk es a og mDr izkf/kdkjh }kjk fuoZgu fd;s tkus okys dŸkZO; fofufnZ’V dj ldsxhA

ck< + ifj{ks=.k 4- ck<+ ifj{ks=.k izkf/kdkjh] bl vf/kfu;e ds micU/kksa ds vuqlkj "kfDr;ks a dk

vf/kdkjh dh

iz;ksx vkSj dŸkZO;ks a dk fuoZgu /kkjk 3 dh mi/kkjk ¼3½ ds v/khu vf/klpw uk es a

"kfDr;k¡ vkSj dR̀; fofufnZ'V "krkZas vkSj fucU/kuksa ds vuqlkj djxs kA

v/;k;&rhu ck<+ eSnku ifj{ks=.k ds los{Z k.k ,oa fp=.k
los{Z k.k 5- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] ufn;ks a ds ck<+ eSnkuks a dk losZ{k.k djxs k vkSj ufn;ks a ds ck<+ eSnkuks a ds Lo:i vkSj lhek dk vo/kkj.k djxs kA ¼2½ ck<+ ifj{ks=.k izkf/kdkjh] mi/kkjk ¼1½ ds v/khu fd;s x;s losZ{k.k ds vk/kkj ij ck<+ eSnku ifj{ks=ksa dh LFkkiuk djsxk vkSj mu {ks=ksa dk vkadyu djxs k] ftles a tulk/kkj.k ds LokLF;] lqj{kk vkSj lEifÙk dh vfHkj{kk ds vk”k; ls ck<+ eSnku ds mi;ksx ds vkisf{kd tksf[ke ds lUnHkZ es a Hkwfe ds oxhZdj.k dk Hkh lekos”k gksxkA ¼3½ ck<+ ifj{ks=.k izkf/kdkjh] mi/kkjk ¼2½ ds v/khu of.kZr {ks= n”kkrZ s gq, pkVZ vkSj iaftdk,a rS;kj djxs kA

los{Z k.k dh "kfDr 6- ck<+ ifj{ks=.k izkf/kdkjh vFkok vU; bl fufeÙk lkekU; ;k fo"k's k :i ls izkf/kd̀r fdlh vU; vf/kdkjh ds fy;s ;g fof/k iw.kZ gksxk fd og&

¼d½ viuh vf/kdkfjrk ds vUrxrZ fdlh Hkh Hkwfe ij izos"k dj s vkSj mldk los{Z k.k dj vkSj mldk Lrj ukis(

¼[k½ ,sls Lrjks]a lhekvks a vkSj lhek j[s kkvks a dks fpUg vFkok lhek iRFkj yxkdj fpfUgr djuk(

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¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À ¼x½ Hkwfe ukiuk(

¼?k½ /kkjk 3 dh mi/kkjk ¼2½ es a fufn'Z V lhek,a vfHkfuf"pr dju s ds iz;kstuks a ds fy;s leLr vU; vko";d dk;Z djuk(

¼³½ tgk¡ los{Z k.k vkSj Lrj ukiuk vU;Fkk iw.kZ ugha fd;k tk ldrk vkSj fdlh [kM+h Qly] ckM + ;k taxy dks dkVuk ;k mlds fdlh Hkkx dks lkQ djuk fof/k lEer gksxk %

ijUrq ;g fd Hkwfe ds ,sls vf/kHkksxh dks de ls de bl vk"k; dk lkr fnu dk uksfVl fn, cxSj ¼vf/kHkksxh dh blds fy, lgefr ds fcuk½ dksb Z ck<+ ifj{ks=.k izkf/kdkjh vFkok dksbZ vU; vf/kdkjh ;k fdlh fuokl xg̀ ls layXu fdlh Hkou] fdlh cxhp s ;k [kqy s ;k cUn izkax.k es a izos"k ugha djxs kA

udq lkuh dk lank; 7- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh vFkok bl fufeÙk lkekU; vFkok fo"k's k :i ls izkf/kd̀r dksb Z vU; vf/kdkjh] ftlus /kkjk 5 ds v/khu fdlh Hkwfe ij izos"k fd;k gS] mls NksM+u s ds iwoZ ,sls fdlh Hkh uqdlku ds fy;s tks fd Hkkfjr gqvk gks] ,slh Hkwfe ds Lokeh vFkok vf/kHkksxh dks izfrdj nsxk vkSj bl izdkj nh x;h jkf"k dh i;kZIrrk ds ckjs es a dksb Z fookn gksu s dh fLFkfr es a ck<+ ifj{ks= izkf/kdkjh ;k bl fufeÙk izkf/kd̀r vf/kdkjh }kjk ekeyk fofu"p; gsr q jkT; ljdkj dks fufn'Z V fd;k tk;sxkA

¼2½ mi/kkjk ¼1½ ds v/khu vf/kdkjh dk fofu"p; vfUre gksxk vkSj mls vikLr ;k mikUrfjr djku s ds fy;s fdlh flfoy U;k;ky; es a dksb Z Hkh okn ugha yk;k tk ldsxkA

v/;k;&pkj

ck<+ eSnkuks a dh ifjlhekvks a dh vf/klpw uk

ck< + eSnkuks a {ks=ks a 8- jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh dh fjikVs Z ds vk/kkj ij ;k vU;Fkk] dks fpfUgr dju s

jkti= es a vf/klpw uk }kjk ck<+ eSnku {ks=ks a dks fpfUgr dju s vkSj muesa Hkwfe ds d s jkT; ljdkj ds

vk"k; dh ?kks'k.kk mi;ksx dks izfrf'k) ;k fucZfU/kr dju s ds vius vk"k; dh ?kks'k.kk dj ldsxhA lkoZtfud lwpuk,a 9- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] /kkjk 8 ds v/khu vf/klpw uk tkjh djus ij {ks= ds lqfo/kktud LFkkuksa ij ,slh vf/klpw uk dk lkjka"k lkoZtfud :i ls lwfpr djxs kA

¼2½ ck<+ ifj{ks=.k izkf/kdkjh] {ks= es a fLFkr Hkwfe;ks a ds Lokfe;ks a dks lwpuk;s a O;f'Vr% Hkh nsxkA

¼3½ ck<+ ifj{ks=.k izkf/kdkjh] vfHkys[k] pkVZ] uD"k]s iaftdk;s a vkSj vU; nLrkost] unh lj.kh@ck< lj.kh vkSj ck<+ eSnku n"kkrZ s gq, {ks= dk Lo:i vkSj ftl lhek rd mldk mi;ksx izfrf'k) vFkok izfrcfU/kr gS] fofufnZ'V djr s gq,

fofufnZ'V le;ks a ij vke turk dh tkudkjh gsr q dk;kZy; es a iznf"krZ

djxs kA

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¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À vk{ksi 10- ¼1½ dksb Z O;fDr] tks /kkjk 9 es a fufn'Z V lkoZtfud lwpuk es a fofufnZ'V ifjlhekvks a ds izfrcU/kks a ;k fucZU/kuksa ds izfr vk{ksi djuk pkgrk gks] jkti= esa vf/klpw uk d s izdk"ku dh rkjh[k ls lkB fnu dh dkykof/k ds Hkhrj vius vk{ksi miof.kZr djr s gq, ,d fyf[kr fooj.k ck<+ ifj{ks=.k vf/kdkjh dks vxzsf'kr dj ldsxkA

¼2½ mijksDr dkykof/k dh lekfIr ds i”pkr~ ck<+ ifj{ks=.k vf/kdkjh fofgr jhfr ls uksfVl tkjh djxs k vkSj lEcfU/kr i{k dks ekey s dh lquokbZ dk ;qfDr;qDr volj iznku dj nsu s ds i'pkr~ vk{ksiks a ij fopkj djxs kA ¼3½ ck<+ ifj{ks=.k izkf/kdkjh] /kkjk 9 dh mi/kkjk ¼3½ es a fufn’Z V vfHkys[kks a ds lkFk mlds vkSj vius izLrko jkT; ljdkj dks vxzsf’kr djxs kA
jkT; ljdkj dk fofu”p; 11- ¼1½ jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh dh fjiksV Z ij fopkj dju s ds i”pkr~ {ks= dh ifjlhekvks a es a ,sls ifjorZu djus dk vkns”k nsxh] tSlk og vko”;d le>sA ¼2½ jkT; ljdkj dk fofu”p; vfUre gksxkA ¼3½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] ;g ?kksf"kr djxs h fd bl vf/kfu;e ds micU/k fofufnZ’V lhekvks a ifjlhekvks a lfgr mDr unh ij ykx w gksxa s % ijUrq ;g fd unh ds Hkjko {ks= esa iwoZ ls vofLFkr ekuoh; cfLr;ks a dks iquokZflr fd, tkus dh O;oLFkk Hkh jkT; ljdkj }kjk dh tk;sxhA ¼4½ jkT; ljdkj }kjk vafdr vkSj vuqeksfnr {ks= ck<+ eSnku le>s tk;sxa s vkSj lhek,a] tgk¡ vko”;d gks] lhek ds iRFkjks a ;k vU; mi;qDr fpUgks a }kjk fpfUºr dh tk;sxa hA ¼5½ ck<+ ifj{ks=.k izkf/kdkjh] bl izdkj of.kZr ,sls {ks=ks a ds ekufp= vkSj iaftdk,a j[ksxk vkSj ,sls ekufp= rFkk iaftdk,a dk;kZy; ds LFkk;h vfHkys[kks a dk Hkkx le>h tk;sxhA ¼6½ mi/kkjk ¼5½ ds v/khu j[ks x;s ekufp= vkSj iaftdk,a ml fty s ds ftykf/kdkjh dks izLrqr dh tk;sxh] ftles a unh dk dksb Z Hkkx fLFkr gS vkSj ,sls le; ij vke turk ds fujh{k.k ds fy, miyC/k gksaxa ]s tSlk fofgr fd;k tk;sA
v/;k;& ik¡p ck<+ eSnku ds mi;ksx dk izfr’ks/k ,oa fucZU/ku
ck< + eSnku es a ck/kk vkfn d s izfr’ks/k dh ”kfDr 12- ¼1½ tgka jkT; ljdkj dk ;g lek/kku gks tk; fd lkoZtfud LokLF;] lqj{kk ;k lEifÙk ds fgr es a ;k vke turk dh vlqfo/kk dks de djus ds fgr es a ck<+ eSnkuks a es a xfrfof/k;k¡ izfrf’k) ;k fucZfU/kr djuk vko”;d gS] ogk¡ ljdkj jkti= es]a vf/klpw uk }kjk og {ks=] ftles a izfr’ks) ;k fucZU/ku izo`Ùk fd;k tkuk gS vkSj ,sls izfr"ks/k ;k fucZU/ku dk Lo:i vkSj lhek fofufnZ"V dj ldsxh %

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¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À

ijUrq ;g fd bl mi/kkjk ds v/khu dksbZ Hkh vf/klpw uk] /kkjk 8 ds 1 v/khu tkjh vf/klpw uk ds izdk'ku dh rkjh[k ls ¿vBkjg eklÀ dh lekfIr ds i'pkr~ tkjh ugha dh tk;sxhA ¼2½ rRle; izo`Rr fdlh fof/k] :f<+] djkj vFkok fy[kr es a fdlh ckr ds gksrs gq, Hkh mi/kkjk ¼1½ ds v/khu vf/klpw uk ds izdk”ku ij ,slh vf/klpw uk es a fofufnZ’V izfr’ks) vFkok fucZU/ku vfHkHkkoh jgsxkA ¼3½ dksb Z Hkh O;fDr ck<+ ifj{ks=.k izkf/kdkjh dh iwokZuqefr ds fcuk fucZfU/kr vFkok izfrf"k) {ks= es a dksb Z xfrfof/k vkjEHk ugha djxs k % ijUrq ;g fd tc dksb Z O;fDr ck<+ ifj{ks=.k izkf/kdkjh dks bl /kkjk ds v/khu dksb Z xfrfof/k vkjEHk dju s ds fy, vuqKk ds fy, vkosnu djrk gS vkSj ck<+ ifj{ks=.k izkf/kdkjh ,slk vkosnu izkIr gksu s dh rkjh[k ls 90 fnu dh dkykof/k ds Hkhrj mDr O;fDr dks lalwfpr ugha djrk gS fd vkosfnr vuqKk vLohdr̀ dj nh xbZ gS] ogk¡ ;g mi/kkfjr fd;k tk;sxk fd ck<+ ifj{ks=.k izkf/kdkjh us mDr vuqKk ns nh gSA
”kkfLr 13- ;fn dksb Z O;fDr /kkjk 12 dh mi/kkjk ¼1½ ds v/khu dh vf/klpw uk esa fofufnZ’V {ks= es a mDr vf/klpw uk es a fofufnZ’V fucZU/kuksa vkSj ”krkZas ds izfrdwy dksbZ xfrfof/k izkjEHk ;k dk;kZfUor djrk gS ;k dju s dka iz;Ru djrk gS rks og %& ¼d½ tqekZus ls] tks ik¡p lkS :i;s rd dk gks ldsxk] ;k tqekZus ds lank; es a O;frØe gksu s ij lk/kkj.k dkjkokl ls] tks nks ekl rd gks ldsxk( vkSj ¼[k½ [k.M ¼d½ ds v/khu nks’k fl) ds i”pkr ml izR;sd fnu ds fy,] ftlds nkSjku vijk/k tkjh jgrk gS] ,d lkS :i;s rd dk gks ldsxkA

vijk/k ”keu dju s dh ”kfDr 14- ¼1½ jkT; ljdkj }kjk fdlh lkekU; ;k fo”ks’k vkns”k }kjk bl fufeÙk izkf/kd̀r dksb Z Hkh vf/kdkjh ,slh 'krkZas ds] tks fd fofgr dh tk;s] v/;/khu jgrs gq, bl vf/kfu;e ds v/khu dk;Zokfg;k¡ lafLFkr gksu s ds iwoZ ;k i”pkr~ ml O;fDr ls] ftlus vijk/k fd;k gS ;k ftl ij dksbZ vijk/k dju s dk ;qfDr;qDr lUngs gS] ,d gtkj :i;s ls vuf/kd /kujkf”k Lohdkj dj ldsxkA ¼2½ ,slh /kujkf”k dk lank; dj fn;s tkus ij ,sls O;fDr dks vijk/k ls mUeksfpr dj fn;k tk,xk vkSj ,sls vijk/k ds laca/k es a mlds fo:) dksbZ dk;Zokgh ugha dh tk;sxhA
vihy 15- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh ds fofu'p; ls O;fFkr dksb Z Hkh O;fDr ml rkjh[k ls] ftldks mls mDr fofu'p; dh lalwpuk nh xbZ Fkh] uCcs fnu dh dkykof/k ds Hkhrj ml izkf/kdkjh dks vihy dj ldsxk] ftls jkT; ljdkj }kjk bl fufeÙk fofgr fd;k tk;s % ijUrq ;g fd ;fn fofgr izkf/kdkjh dks bl ckr dk lek/kku gks tk;s fd vihykFkhZ lle; fdlh dkj.ko'k ugha dj ik;k Fkk] vihy nkf[ky rks og 90 fnu dh dkykof/k dh lekfIr ij Hkh vihy ij fopkj dj ldsxkA

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1-mRrjk[k.M vf/kfu;e la[;k 22 o'kZ 2018 dh /kkjk 2 }kjk izfrLFkkfirA

10

¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À

¼2½ fofgr izkf/kdkjh] vihykFkhZ dks lquokbZ dk ;qfDr;qDr volj iznku dju s ds i”pkr~ ,sls vkns”k ikfjr dj ldsxk] tks og mfpr le>s vkSj mldk fofu”p; vfUre gksxkA
iqujh{k.k 16- ¼1½ tgka /kkjk 15 ds v/khu dksb Z vihy ugha dh x;h gS] ogak jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh ds fdlh vkns”k] tk¡p ;k dk;Zokfg;ks a dh oS/krk] vkSfpR; ;k ”k)q rk ds ijh{k.k dju s ds iz;kstukFkZ ck<+ ifj{ks=.k izkf/kdkjh dh tk¡p ;k dk;Zokfg;ks a dk vfHkys[k eaxk ldsxh vkSj ekey s es a ,slk vkns”k ikfjr dj ldsxh] tks og mfpr le>s % ijUrq ;g fd ,sls vkns”k dh rkjh[k ls N% ekl lekIr gks tkus ds i”pkr~ ,slk dksb Z vfHkys[k ugha eaxk;k tk;sxkA ¼2½ jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh ds fdlh Hkh vkns”k esa fdlh Hkh O;fDr dks ekey s es a lquokbZ dk mfpr volj fn;s fcuk ,slk dksbZ ifjoruZ ugha fd;k tk;sxk] ftlls fdlh O;fDr ij izfrdwy izHkko iMr+ k gksA

v/;k;& N% izfrdj
izfrdj dk lank; 17- ¼1½ tgk¡ fdlh Hkh O;fDr dks ck<+ eSnku es a dksbZ dk;Zdyki gkFk es a yus s dh vuqKk nsus ls bUdkj dj fn;k x;k gks ;k tgk¡ bl vf/kfu;e ds v/khu fdlh O;fDr ij vf/kjkfs ir] izfr’ks) ;k fucZU/ku ds ifj.kke Lo:i fdlh O;fDr dks dksb Z uqdlku gksrk gks rks ogk¡ og ,sls izfrdj ds lank; dk gdnkj gksxk] tks Hkwfe vtZu vf/kfu;e] 1894 ¼dsUnzh; vf/kfu;e la0 01 o’kZ 1894½ dh /kkjk 23 ,oa 24 ds v/khu vo/kkfjr Hkwfe ds ewY; vkSj ml ewY; ds chp ds vUrj ls vf/kd ugha gksxk] tks fd mls ml frfFk es a feyrk fd tc fdlh dk;Zdyki ds fØ;kUo;u dh vuqKk fey xbZ gksrh ;k tc fucZU/ku vFkok izfr’ks) vf/kjkfs ir ugha fd;k x;k gksrkA ¼2½ mi/kkjk ¼1½ ds v/khu izfrdj dh /kujkf”k dk vo/kkj.k djus es a ,sls fdlh Hkh fucZU/ku ij fopkj fd;k tk;sxk] ftlds fd v/;/khu og Hkwfe] izfrdj dk nkok dju s okys O;fDr ds] ml Hkwfe ij dksb Z Hkh dk;Z djus ;k ml Hkwfe ds vU;Fkk mi;ksx ds] vf/kdkj ds lEcU/k es]a rRle; izo`Rr fdlh Hkh vU; fof/k ds v/khu gSA

lgefr ls izfrdj 18- ¼1½ ftl O;fDr dks /kkjk 17 ds v/khu izfrdj lanÙk fd;k tkuk gS rFkk ,slh /kujkf"k vkSj izHkktu dk

dk izHkktu] ftles a O;fDr fgrc) gS] mldk fu/kkZj.k izfrdj es a fgrc)rk dk nkok vo/kkj.k

dju s okys O;fDr ;k O;fDr;ksa ds chp ck<+ ifj{ks=.k izkf/kdkjh }kjk] djkj }kjk vo/kkfjr fd;k tk;sxkA

¼2½ ,sls fdlh djkj ds vHkko es]a ck<+ ifj{ks=.k izkf/kdkjh] ,slh tk¡p tks og vko";d le>s %&&

¼d½ /kkjk 17 ds v/khu fn;s tkus okys izfrdj dh jkf"k(

¼[k½ izfrdj dk ,sls O;fDr;ks a es]a ftudk mlesa fgrykHk gksu s dh tkudkjh vFkok fo"okl fd;k tkrk gS] izHkktu vo/kkj.k dj] vf/kfu.kZ; ¼vokM½Z nsxk %

ijUrq ;g fd tgk¡ izfrdj dh jkf"k nl gtkj :i;s ls vf/kd gks] ogk¡

jkT; ljdkj ;k bl fufeÙk jkT; ljdkj }kjk izkf/kd̀r vf/kdkjh dh iwokZuqefr ds fcuk dksb Z vokM Z ugha fd;k tk;sxkA

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11

¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À izfrdj dk xzkº; 19- ¼1½ dksb Z izfrdj ugha fn;k tk;sxk] ;fn %& ugha gksuk

¼d½ tgk¡ rd Hkwfe ml rkjh[k dks ftl fnu bl vf/kfu;e }kjk ;k mlds v/khu fucZU/ku vf/kjkfs ir fd;s x;s Fks] izo`Ùk fdlh vU; fof/k ds v/khu izo`Ùk lkjr% oSls gh fucZU/kuksa ds v/;/khu gS( ;k ¼[k½ ;fn bl vf/kfu;e }kjk ;k mlds v/khu ;k izo`Ùk fdlh vU; fof/k ds v/khu iw.kZr% leku fucZU/kuksa ds lEcU/k esa nkosnkj ;k mlds iwokZf/kdkjh] ftldk nkos esa fgrc)rk gS] Hkwfe ds lEcU/k es a izfrdj dk igy s gh lank; dj fn;k x;k gS(

¼x½ fdlh Hkh vfrØe.k dks gVkus ds fy,A

¼2½ ;fn fdlh O;fDr us vuf/kd̀r :i ls dksbZ xfrfof/k vkjEHk dh x;h gS rks ,slh xfrfof/k ls Hkwfe ds ewY; es a o`f) ij Hkwfe ds ewY; dk vkadyu djrs le; fopkj ugha fd;k tk;sxkA

vf/kfu.kZ; ¼vokMZ½ 20- ¼1½ /kkjk 18 dh mi/kkjk ¼2½ ds v/khu ck<+ ifj{ks=.k izkf/kdkjh ds vokM Z ls d s fo:) vkosnu

O;fFkr dksb Z Hkh O;fDr] fyf[kr vkosnu }kjk jkT; ljdkj vFkok bl fufeÙk izkf/kd̀r ,sls vf/kdkjh dks ftls jkT; ljdkj] bl fufeÙk izkf/kd̀r dj]s vkosnu dj ldsxkA

¼2½ mi/kkjk ¼1½ ds v/khu vkosnu ,sls iz:i es a vkSj jhfr ls] tks fofgr dh tk;s vkSj vokMZ dh lalwpuk izkIr gksu s dh rkjh[k ls iSarkyhl fnu ds vUnj fd;k tk;sxkA

¼3½ bl /kkjk ds v/khu fd;s x;s vkosnu dk fuiVkjk ,slh jhfr ls fd;k

tk;sxk] tks fofgr dh tk;sA

/kkjk 20 ds v/khu vkosnu i=ks a ij fu.kZ; ysus dh izfdz;k vkSj izkf/kdkfj;ks a dh ”kfDr;k¡ 21- ¼1½ /kkjk 20 ds v/khu vkosnu dks flfoy izfdz;k lafgrk] 1908 ¼dsUnzh; vf/kfu;e la0 05 o"kZ 1908½ dh /kkjk 141 ds vFkkZUrxrZ dk;Zokfg;k¡ le>k tk;sxk vkSj mldk fopkj.k djus es a funsZ”k fofu'p; dju s ds fy;s l”kDr izkf/kdkjh flfoy U;k;ky; dh ”kfDr;ks a dk iz;ksx dj ldsxa sA ¼2½ tk¡p dk {ks= jkT; ljdkj vFkok bl fufeÙk izkf/kd̀r fdlh vU; ,sls vf/kdkjh dks fofufnZ’V ekey s ij fopkj dju s rd gh lhfer jgsxkA
fofu”p; dk flfoy U;k;ky; dh fMdzh ds :i ij izorZuh; gksuk 22- /kkjk 21 ds v/khu fu.kZ; flfoy U;k;ky; dh fMdzh ds :i es a izorZuh; gksxkA
vf/kfu.kZ; ds v/khu lank; 23- /kkjk 18 dh mi/kkjk ¼1½ ds v/khu vo/kkfjr izfrdj vFkok /kkjk 18 dh mi/kkjk ¼2½ ds v/khu vfHkfu.kZ; ns fn;s tkus ij ;k ,sls vfHkfu.kZ; ds fo:) /kkjk 20 ds v/khu dksb Z vkosnu fd;k tkrk gS rks izkf/kdkjh ds fofu'p; ds i“pkr~ ck<+ ifj{ks=.k izkf/kdkjh }kjk izfrdj dk lank; fd;k tk;sxk vkSj ,sls lank; ij Hkwfe vtZu vf/kfu;e] 1894 ¼dsUnhz ; vf/kfu;e la0 01] o"kZ 1894½ dh /kkjk 31 ls 35 ds micU/k ykx w gksxa sA

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12

¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À

v/;k;& lkr izfr’ks) ds i“pkr~ ck/kk,a gVkus dh “kfDr
izfr’ks) ds i“pkr ~ ck/kk,a gVkus dh “kfDr 24- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] bl vf/kfu;e ds micU/kksa ds v/khu Hkwfe ds fdlh Lokeh vFkok vf/kHkksxh dks dksb Z dk;Z djus ;k vuf/kd̀r vojk/s k gVkus dk ,sls le; ds vUnj tSls fofufnZ’V fd;k tk;] funs“k ns ldrk gS vkSj Hkwfe dk Lokeh vFkok vf/kHkksxh ,slk dk;Z djxs k vkSj vojk/s k gVk;sxkA ¼2½ ;fn Lokeh ;k vf/kHkksxh] mi/kkjk ¼1½ ds v/khu fofufnZ’V le; ds vUnj ck<+ ifj{ks=.k izkf/kdkjh ds vkns'k dk ikyu djus es a foQy jgrk gS rks ck<+ ifj{ks=.k izkf/kdkjh og dk;Z djok ldsxk vkSj vojk/s k gVok ldsxkA ¼3½ ck<+ ifj{ks=.k izkf/kdkjh }kjk bl /kkjk ds v/khu fd;k x;k leLr O;; ,sls Lokeh vFkok vf/kHkksxh ls Hkw&jktLo ds cdk;k ds :i es a olyw fd;k tk tk;sxkA

v/;k;& vkB fofo/k
ck< + ifj{ks=.k izkf/kdkjh dks dksbZ dk;Z dju s ls jksduk vijk/k gksxk 25- dksb Z Hkh O;fDr ck<+ ifj{ks=.k izkf/kdkjh dk bl vf/kfu;e ds }kjk ;k blds v/khu ,sls izkf/kdkjh ij vf/kjkfs ir fdlh dk;Z dk fuoZgu dju s ls jkds rk gS] mlds fy;s ;g le>k tk;sxk fd mlus Hkkjrh; n.M lafgrk] 1860 ¼dsUnzh; vf/kfu;e la0 45 o’kZ 1860½ dh /kkjk 186 ds v/khu vijk/k fd;k gSA

ck< + ifj{ks=.k 26- ck<+ ifj{ks=.k izkf/kdkjh vkSj bl vf/kfu;e ds v/khu izkf/kdkjh] vU; vf/kdkjh

izkf/kdkjh] vU;

,oa deZpkjh Hkkjrh; n.M lafgrk] 1860 ¼dsUnzh; vf/kfu;e la0 45 o'kZ 1860½

vf/kdkfj;ks a dk

yksd lsod gksuk dh /kkjk 21 ds vFkkZUrxrZ ykds lsod le>s tk;sxa sA

lnH~ kko ls dk;Zokgh dk 27- ¼1½ dksb Z Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh] tks ,sls fdlh Hkh ckr ds

laj{k.k

fy, bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;e vFkok vkns'k ds

vuqJo.k es a ln~HkkoiwoZd dh x;h gks] ;k dh tkuh vk'kf;r gks] jkT;

ljdkj ,sls fdlh izkf/kdkjh vFkok O;fDr ds fo:) ugha gks ldsxh] tks bl

vf/kfu;e ds v/khu fdlh Hkh 'kfDr dk iz;ksx ;k fdlh Hkh drZO; dk ikyu

dj jgk gksA

¼2½ dksb Z Hkh okn ;k vU; fof/kd dk;Zokgh ,slh fdlh okn ds fy, dkfjr ;k

dkfjr gksu s ds fy, lEHkkO; fdlh uqdlku ds dkj.k jkT; ljdkj ds

fo:) ugha gks ldsxh] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh

Hkh fu;e ;k vkns'k ds vuqJo.k es a ln~HkkoiwoZd dh x;h gks] ;k dh tkuh

vk'kf;r gksA

teq kZu s dh olwyh 28- bl vf/kfu;e ds v/khu vf/kjkfs ir lHkh tqekZus n.M izfdz;k lafgrk] 1973 ¼dsUnzh; vf/kfu;e la0 2 o’kZ 1974½ es a micaf/kr jhfr ls olwy fd;s tk;sxa sA
U;k;ky; dh “kfDr 29- flfoy U;k;ky; dks fdlh iz”u ds fuLrkj.k] fofuf'pr djus ;k ml ij dk;Zokgh dju s dh vf/kdkfjrk gksxh] ftls bl vf/kfu;e }kjk ;k blds v/khu ck<+ ifj{ks=.k izkf/kdkjh vFkok ,sls vU; vf/kdkjh }kjk ftls jkT; ljdkj }kjk bl fufeÙk izkf/kd̀r fd;k x;k gS] fuLrkfjr] fofuf”pr fd;k tkuk ;k

13

ftl ij dk;Zokgh fd;k tkuk visf{kr gSA ----------------------------------

¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À fu;e cukus dh 30- ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds dk;kZUo;u gsr q jkti= es a

"kfDr vf/klpw uk }kjk fu;e cuk ldsxhA ¼2½ fo"ks'k :i ls iwoksDZ r micU/kks a dh O;kidrk ij izfrdwy izHkko Mky s fcuk ,sls fu;eks a es a fuEufyf[kr mica/k fd, tk ldsxa s %&

¼d½ og jhfr] ftlls pkVZ vkSj vfHkys[k j[ks tk;sxa s(

¼[k½ og iz:i vkSj jhfr ftlls /kkjk 20 ds v/khu vkosnu fd;k tk;sxk vkSj og jhfr] ftlls ,sls vkosnuksa dk fuLrkj.k fd;k tk;sxk( rFkk ¼x½ dksb Z vU; fo'k;] ftls fofgr fd;k tkuk gks ;k fd;k tk,A

¼3½ bl vf/kfu;e ds v/khu cuk;k tkus okyk izR;sd fu;e cuk;s tkus ds ckn ;Fkk”kh?k z 14 fnu dh dqy vof/k ds ,d ;k nks ;k vuqorhZ l=ksa es a gks] izLrrq fd;k tk;sxk rFkk mijkDs r l= ;k vuqorhZ l= ds rqjUr fd fu;e u cuk;k tk; rks rRi”pkr~ ;FkkfLFkfr fu;e ,sls mikarfjr :i es a izHkkoh gksxk ;k fu’izHkkfor gks tk;sxk rFkkfi ,sls fdlh mikUrj.k ;k ckfrydj.k dk bl fu;e ds v/khu iwoZ es a dh x;h fdlh ckr dh fof/kekU;rk ij izfrdwy izHkko Mky s fcuk gksA ckn ds l=kas ds volku ls iwoZ ;fn lnu mDr fu;e es a dksb Z mikUrj.k ds fy;s lger gks tkrk gS rFkk lnu lger gks tkrk gSA
fujlu vkSj viokn 31- ¼1½ mÙkjk[k.M ck<+ eSnku ifj{ks=.k v/;kns”k] 2012 blds }kjk fujflr fd;k tkrk gSA ¼2½ ,sls fujlu ds gksr s gq, Hkh] mDr v/;kns”k ds v/khu dh xbZ dksb Z ckr ;k dkjoZ kbZ bl vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu dh xbZ le>h tk;sxhA

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14

THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012

[UTTARAKHAND ACT NO. 07 OF 2013]

INDEX

Section Particular Page No.

1 2 3

CHAPTER-I

PRELIMINARY

1. Short title, extent and commencement

2. Definitions

CHAPTER-II FLOOD ZONING AUTHORITY AND IT'S POWERS

3. Declaration of flood plain zoning

4. Powers and functions of the Flood Zoning Authority

CHAPTER - III

SURVEYS AND DELINEATION OF FLOOD PLAIN AREA

5. Survey

6. Power to take up survey

7. Payment of damages

CHAPTER-IV

NOTIFICATION OF LIMITS OF FLOOD PLAINS

8. Declaration of intention of State Government to demarcate flood plains areas

9. Public Notices

10. Objections

11. Decision of State Government

CHAPTER-V

PROHIBITION OR RESTRICTION OF THE USE OF THE

FLOOD PLAINS

12. Power to prohibit obstruction etc. in flood plain

13. Penalty

14. Power to Compound

15. Appeal

16. Revision

15

CHAPTER-VI

COMPENSATION

17. Payment of compensation

18. Determining the compensation and apportionment by consent

19. Compensation not admissible

20. Application against award

21. Procedure and powers of authorities in deciding applications under section 20

22. Decision enforceable as decree of civil court

23. Payment under award

CHAPTER-VII

POWER TO REMOVE OBSTRUCTIONS AFTER

PROHIBITION

24. Power to remove obstructions

CHAPTER-VIII

MISCELLANEOUS

25. Preventing Flood Zoning Authority from doing any act to be an offence

26. Flood zoning Authority other officers to be public servants

27. Protection of action taken in good faith

28. Recovery of fine

29. Power of Court

30. Power to make rules

31. Repeal and Saving

16

THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012

[UTTARAKHAND ACT NO. 07 OF 2013]

An

Short title, extent and commencement 1. (1) This Act may be called the Uttarakhand Flood Plain Zoning Act, 2012. (2) It extends to the whole of the State of Uttarakhand. (3) This section shall come into force at once and the remaining provisions of this Act shall come into force on such date as the State Government may, by notification in the official Gazette, appoint: Provided that different dates may be appointed for different provisions of this Act, and for different areas of different rivers.
Definitions 2 . In this Act, unless the context otherwise requires:- (a) “Flood Plain” includes water channel, flood channel and that area of nearly low and which is susceptible to flood by inundation; (b) “Flood Plain Zoning” means restricting any human activity in the flood plains of a river where the plains are created by overflow of water from the channels of rivers and streams; (c) “Flood Zone” means the area which is required to carry the flow of the maximum probable floods; (d) “Flood Zoning Authority” in relation to river, means the authority appointed by the State Government under section 3; (e) “Land” includes interest in lands, benefits arising out of lands and things attached to the earth or permanently fastened to anything attached to the earth; (f) “Occupier” in respect of any land, means any person who has an interest in the land and cultivates the land himself or by his servants or by hired labour and includes a tenant; (g) “Owner” in relation to any land includes any person having interest in such land; (h) “Prescribed” means prescribed by rules made by the State Government under this Act;
(i) “River” includes its tributaries; and (j) “Water Channel” means the channel in which the flows of a river are generally confined.

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17

[The Uttarakhand Flood Plain Zoning Act, 2012]

CHAPTER-II FLOOD ZONING AUTHORITY AND IT'S POWERS
Declaration of flood plain zoning 3. (1) Where the State Government considers it necessary or expedient so to do, it may, by notification in the Official Gazette declare that flood plain zoning shall be made in the manner hereinafter specified. (2) The State Government may direct that a survey be made of a river for the purpose of determining the limits within which the provisions of this Act are to be applied and that proper charts and registers be prepared specifying all boundaries and landmarks and any other matter necessary for the purpose of ascertaining such limits. (3) The State Government may by notification in the Official Gazette appoint the Collector of the District or such other authority as the Government considers necessary, as the Flood Zoning Authority for the purposes of making a survey of the area as required under sub-section (2) and may specify in such notification, the duties to be discharged by such authority.
Powers and functions of the Flood Zoning Authority 4. The Flood Zoning Authority shall exercise the powers and discharge the duties in accordance with the provisions of this Act and the terms and conditions specified in the notification under sub-section (3) of section 3.
CHAPTER - III SURVEYS AND DELINEATION OF FLOOD PLAIN AREA
Survey 5 . ( 1) The Flood Zoning Authority shall carry out surveys of flood plains of the rivers and determine the nature and the extent of flood plains of the rivers. (2) The Flood Zoning Authority shall, on the basis of the survey carried out under sub-section (1) establish flood plain zones and delineate the areas which are subject to flooding including classification of land with reference to relative risk of flood plain use intended to safeguard the health, safety and property of the general public. (3) The Flood Zoning Authority shall prepare charts and registers indicating the areas delineated under sub-section (2).
Power to take up survey 6. It shall be lawful for the Flood Zoning Authority or any of the officers generally or specially authorized by it in this behalf- (a) to enter upon and survey and take levels of any land within its or his jurisdiction; (b) to mark such levels, boundaries and lines by placing marks or boundary stones;

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(c) to measure the land; (d) to do all other acts necessary for the purposes of ascertaining the limits referred to in sub-section (2) of section 3; and (e) Where otherwise the survey cannot be completed and the levels taken, to cut down and clear away any part of standing crop, fence or jungle : Provided that no Flood Zoning Authority or any other officer shall enter into any building or open any enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days notice in writing of its or his intention to do so.
Payment of damages 7. (1) The Flood Zoning Authority or any other officer generally or specially authorized by it in this behalf, who has entered upon any land under section 5 shall, before leaving, tender compensation to the owner or occupier of such land for any damage which may have been caused and in case of dispute as to the sufficiency of the amount so tendered, the Flood Zoning Authority or such officer shall refer the matter to the State Government for its decision. (2) The decision of the officer under sub-section (1) shall be final and no suit shall lie in a civil court to have it set aside or modified.
CHAPTER-IV NOTIFICATION OF LIMITS OF FLOOD PLAINS
Declaration of intention of State Government to demarcate flood plains areas 8. The State Government may on the basis of a report from the Flood Zoning Authority or otherwise, by notification in the Official Gazette, declare its intention to demarcate the flood plain areas and either prohibit or restrict the use of land therein.
Public Notices 9 . ( 1 ) The Flood Zoning Authority shall, on the issue of notification under section 8, cause public notice of the substance of such notification to be given at convenient places in the area. (2) The Flood Zoning Authority shall also give notices individually to the owners of the lands situated in the area. (3) The Flood Zoning Authority shall exhibit records, charts, maps, registers and such other document showing the river channel, flood channel and the flood plain area, specifying the nature and extent to which the use of limits of the area is either prohibited or restricted, in the office for inspection by the General public at the timing specified therein.

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Objections 1 0 . (1) Any person, who desires to raise any objection to the limits and either the prohibitions or restrictions specified in the public notice referred to in section 9, may within a period of sixty days from the date of publication of the notification in the Official Gazette, forward to the Flood Zoning Authority a statement in the writing setting forth his objections.
(2) After the expiry of the period aforesaid, the Flood Zoning Authority shall issue a notice in a manner prescribed and consider the objections after giving the party concerned a reasonable opportunity of being heard in the matter. (3) The Flood Zoning Authority shall forward to the State Government its or his proposals together with the records referred to in sub- section (3) of section 9.
Decision of State Government 11. (1) The State Government shall after considering the report of the Flood Zoning Authority, order such alteration in the limits of the area as it considers necessary. (2) The decisions of the State Government shall be final. (3) The State Government shall by notification in the Official Gazette, declare that the provisions of this Act shall apply to the said river with boundaries and limits as specified : Provided that the State Government shall also make arrangement for rehabilitation of Colonies already existing in the flood plain. (4) The areas delineated and approved by the State Government shall be deemed to be the flood plain and the limits shall, where necessary be marked either by boundary stones or other suitable marks. (5) The Flood Zoning Authority shall maintain the charts and registers of such areas so delineated and such charts and registers shall form part of the permanent records of the office. (6) The charts and registers maintained under sub-section (5) shall be furnished to the Collector of the District in which any part of the river is situated and shall be opened for inspection by the general public at such times as may be prescribed.
CHAPTER-V PROHIBITION OR RESTRICTION OF THE USE OF THE FLOOD PLAINS
Power to prohibit obstruction etc. in flood plain 12. (1) Where the State Government is satisfied that it is necessary to do so in the interest of public health, safety or property or reducing the inconvenience to the general public to prohibit or restrict the activities in the flood plain, the Government may, by notification in the Official Gazette, specify the area where such prohibition or restriction is to be enforced and the nature and extent of such prohibition or restriction :

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Provided that no notification under this sub-section shall be issued after the expiry of 1[eighteen months] from the date of publication of notification under section 8. (2) Upon the publication of a notification under sub-section (1), notwithstanding anything contained in any law, custom, agreement of instrument, for the time being in force, the prohibition or restriction specified in such notification shall prevail. (3) No person shall undertake any activity within the prohibited area or restricted area except with the previous permission of Flood Zoning Authority: Provided that where a person makes an application to the Flood Zoning Authority for permission under this sub-section to undertake any activity and the Flood Zoning Authority does not within a period of ninety days from the date of receipt of such application, communicate to the said person that permission applied for has been refused, it shall be presumed that he Flood Zoning Authority has granted such permission.
Penalty 1 3 . If any person commences or carries on or attempts to carry on any activity in the areas specified in the notification under sub-section (1) of section 12 contrary to the terms and conditions specified in such notifications, he shall be punishable- (a) with fine which may extend to five hundred rupees and in default of payment of fine, with simple imprisonment for the term which may extend to two months; and (b) with further fine which may extend to one hundred for each day during which the offence continues after the conviction under clause (a).
Power to Compound 14. (1) Subject to such conditions as may be prescribed, any officer authorized by the State Government by a general or special order in this behalf may, either before or after the institution of proceedings under this Act, accept from the person who has committed or is reasonably suspected of having committed and offence, a sum of money not exceeding one thousand rupees. (2) On the payment of such sum of money, such person shall be discharged and no further proceedings shall be taken against him in respect of such offence.
Appeal 1 5 . (1) Any person aggrieved by any decision of the Flood Zoning Authority may prefer an appeal to an authority prescribed by the State Government in this behalf, within a period of ninety days from the date on which such decision was communicated to him: Provided that the prescribed authority may entertain the appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.

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1-Subs. by section 2 of UK Act no 22 of 2018.

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(2) The prescribed authority may, after giving a reasonable opportunity to the appellant of being heard, pass such orders as it thinks fit and the decision thereof shall be final.
Revision 1 6 . (1) Where no appeal has been preferred under section 15, the State Government may, for the purpose of examining the legality propriety or correctness of any order, inquiry or proceedings of the Flood Zoning Authority, call for the records of any enquiry or proceedings of the Flood Zoning Authority and make such order in the case as it think fit : Provided that no such record shall be called after the expiry of six months form the date of such order. (2) No order of the Flood Zoning Authority shall be varied by the State Government so as to prejudicially effect any person without giving such person a reasonable opportunity of being heard in the matter.
CHAPTER-VI COMPENSATION
Payment of compensatio n 17. (1) Where any permission to undertake any activity in the flood plain has been refused to any person or where as a result of prohibition or restriction imposed on any person under this Act, such person suffers any damage, he shall be entitled to the payment of compensation not exceeding the difference between the value of the land as determined under section 23 or section 24 of the Land Acquisition Act, 1894 (Central Act No. 01 of 1894) and the value which it would have, had the permission for carrying on any activity had been granted or the prohibition or restriction had not been imposed. (2) In determining the amount of compensation under sub-section (1) any restriction to which the land is subjected to under any other law for the time being in force in regard to the right of the person claiming compensation to carry on any activity on the land or otherwise to the use of the land shall be taken into consideration.
Determining the compensatio n and apportion- ment by consent 18. (1) The person to whom the compensation under section 17 is to be paid and the apportionment of such amount among the persons interested therein shall be determined by agreement between the Flood Zoning Authority and the person or persons claiming interest therein. (2) In default of any such agreement, the Flood Zoning Authority shall, after holding such enquiry as it considers necessary, make an award determining :- (a) the amount of compensation to be paid under section 17; and (b) the apportionment, if any, of such compensation among persons known or believed to be interested therein; Provided that where the amount of compensation exceeds ten thousands rupees, no award shall be made without the previous approval of the State Government or such other officer as the State Government may authorized in this behalf.

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Compensation not admissible 1 9 . (1) No compensation shall be awarded -- (a) if and in so far as the land is subject to substantially similar restriction in force under some other law in force on the date on which the restrictions were imposed by or under this Act; or (b) if compensation in respect of the same restrictions imposed by or under this Act or substantially similar restrictions in force under some other law has already been paid in respect of the land to the claimant or any predecessor in interest of the claim; or (c) for removal of any encroachment. (2) If any person has unauthorized undertaken any activity, then any increase in the land value from such activity shall not be taken into account in estimating the value of land.
Application against award 20. (1) Any person aggrieved by the Award of the Flood Zoning Authority under sub-section (2) of section 18 may, by an application in writing, apply to the State Government or such other officer as the State Government may authorize in this behalf. (2) Any application under sub-section(1) shall be made in such form and in such manner as may be prescribed and shall be made within forty five days from the date of communication of the award. (3) The application under this section shall be disposed of in such manner as may be prescribed.
Procedure and powers of authorities in deciding applications under section 20 21. (1) An application under section 20 shall be deemed be proceedings within the meaning of section 141 of the Code of Civil Procedure, 1908 (Central Act No. 05 of 1908) and in the trial thereof, the authorities empowered to decide a reference may exercise the powers of a civil court. (2) The scope of inquiry shall be restricted to the consideration of the matter referred to the State Government or such other officer as the State Government may authorize in this behalf.
Decision enforceable as decree of civil court 22. The decision under section 21 shall be enforceable as a decree of a civil court.
Payment under award 23. On the determination of the compensation under sub-section (1) of section 18, or on the making of an award under sub-section (2) of Section 18 or, if an application is made under section 20 against such award, after decision of the authority, the compensation shall be paid by Flood Zoning Authority and the provisions of section 31 to 35 of the Land Acquisition Act, 1894 (Central Act No. 01 of 1894), shall apply to such payment.

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CHAPTER-VII POWER TO REMOVE OBSTRUCTIONS AFTER PROHIBITION
Power to remove obstructions 24. (1) The Flood zoning Authority may, in accordance with the provisions of this Act, direct any owner or occupier of land to do any act or to remove any un-authorized obstructions within such time as may be specified by it and such owner or occupier shall do such act or remove the obstructions. (2) If owner or occupier fails to comply with the order of the Flood Zoning Authority within the time specified under sub-section (1), the Flood Zoning Authority may cause the act to be performed or cause the obstructions to be removed. (3) All expenses incurred by the Flood Zoning Authority under this section shall be recovered from such owner or occupier as arrears of land revenue.
CHAPTER-VIII MISCELLANEOUS
Preventing Flood Zoning Authority from doing any act to be an offence 25. Any person who prevents the Flood Zoning Authority in discharging any act imposed on such Authority by or under this Act, shall be deemed to have committed an offence under section 186 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
Flood zoning Authority other officers to be public servants 26. The Flood zoning Authority and other officers and employees authorized under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
Protection of action taken in good faith 27. (1) No suit, Prosecution or other legal proceeding shall lie against the State Government or any authority or person exercising any power or performing any duty under this Act for anything which is in good faith done or intended to be done in pursuance of this Act or an order made thereunder. (2) No suit, or other legal proceeding shall lie against the State Government for any damage caused or likely to be caused for any thing which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
Recovery of fine 28. All fines imposed under this Act shall be recovered in the manner provided in the Code of Criminal Procedure, 1973 (Central Act No. 02 of 1974).
Power of Court 29. A Civil Court shall have jurisdiction to settle, decider or deal with any question which is by or under this Act required to be settled, decided or deal with by the Flood Zoning Authority or such other officer as is authorized by the State Government in this behalf.

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Power to make rules 30. (1) The State Government may, by notification in the Official Gazette make rules to carry out the purposes of this Act. (2) In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for --- (a) the manner in which charts and records shall be maintained; (b) the form and manner in which application under section 20 shall be made and the manner in which such application shall be disposed of; and (c) any other matter which has to be, or may be, prescribed.
(3) Every rule made under this Act shall by laid, as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of 14 days which may be comprised in one session or two or successive sessions and if before the expiry of the session immediately following the session or the successive session aforesaid the House agrees in making any modification in the rule, or the House agrees that the rule should not be made, the rule shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
Repeal and Saving 31. (1) The Uttarakhand Flood Plain Zoning Ordinance, 2012 is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.

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