FLOOD PLAIN ZONES
(REGULATION AND
DEVELOPMENT) ACT, 2005
(Act No. XVII of 2005)
THE JAMMU AND KASHMIR FLOOD PLAIN ZONES
(REGULATION AND DEVELOPMENT) ACT, 2005
(Act No. XVII of 2005)
CONTENTS
Section.
CHAPTER I
Preliminary
1. Shor t t i t le, ext en t and
commencement.
2. Definitions.
CHAPTER II
Powers of the Flood Zoning
Authority
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
Declaration of limits of Flood
Plains
8. Declaration of intention of the
Government to demarcate flood
plain areas.
9. Public notices.
10. Objections.
Section.
11. Decision of the Government.
CHAPTER V
Prohibition or restriction of the
use of the Flood Plains
12. Powers to prohibit obstruction,
etc. in flood plain area.
13. Penalty.
14. Power to compound.
15. Appeal.
16. Revision.
CHAPTER VI
Compensation
17. Payment of compensation.
18. Determining the compensation and
apportionment by consent.
19. Compensation not admissible.
20. Appeal against award.
21. Decision enforceable as decree of
civil court.
22. Payment under award.
CHAPTER VII
Powers to remove obstructions
23. Powers to remove obstructions
after prohibition.
128 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
Section.
CHAPTER VIII
Miscellaneous
24. Preventing Flood Zoning Authority
from doing an act to be offence.
25. Flood Zoning Authority and other
officers to be public servants.
Section.
26. Protection of action taken in good
faith.
27. Recovery of fine.
28. Power to make rules.
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 129
THE JAMMU AND KASHMIR FLOOD PLAIN ZONES
(REGULATION AND DEVELOPMENT) ACT, 2005
(Act No. XVII of 2005)
[Received the assent of the Governor on 7th November, 2005 and
published in Government Gazette dated 11th November, 2005].
An Act to provide for zoning of flood plains and rivers in the State and
regulation of developmental activities in the flood plains with a view to restrict
the damage caused by floods and for matters incidental thereto.
Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-
sixth Year of the Republic of India as follows: ––
CHAPTER I
Preliminary
1. Short title, extent and commencement. ––(1) This Act may be called
the Jammu and Kashmir Flood Plain Zones (Regulation and Development)
Act, 2005.
(2) It extends to the whole of the State of Jammu and Kashmir.
(3) It shall come into force on such date as the Government may, by
notification in the Government Gazette, appoint.
2. Definitions.–– In this Act, unless the context otherwise requires, ––
(a) ‘Act’ means the Jammu and Kashmir Flood Plain Zones (Regulation
and Development) Act, 2005 ;
(b) ‘flood plain’ includes water channel, flood channel and that area
of nearby low land as may be susceptible to flood inundation ;
(c) ‘flood plain zoning’ means retracting any human activity in flood
plains of a river where the plains are created by overflow of water
from the channels of rivers and streams ;
(d) ‘flood zone’ means the area which is required to carry the flow of
the maximum probable floods ;
130 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
(e) ‘Flood Zoning Authority’ in relation to a river, means the authority
appointed by the Government under sub-section (3) of section 3 ;
(f) ‘land’ includes interest in land, benefits arising out of land and
things attached to earth or permanently fastened to anything
attached to the earth ;
(g) ‘occupier’ in respect of any land, means any person who has any
interest in the land and cultivates the land himself or through his
servants or by hired labour and includes a tenant ;
(h) ‘owner’ in relation to any land includes any person having interest
in such land ;
(i) ‘prescribed’ means prescribed by rules made by the Government
under the Act ;
(j) ‘prescribed authority’ means the person or authority as the
Government may in this behalf appoint ;
(k) ‘river’ includes its tributaries ;
(l) ‘Special Tribunal’ means the Special Tribunal established under
section 4 of the Jammu and Kashmir Special Tribunal Act, 1988 ;
(m) ‘water channel’ means the channel in which the flow of a river are
generally confined.
CHAPTER II
Powers of the Flood Zoning Authority
3. Declaration of flood plain zoning. ––(1) Where the Government
considers it necessary or expedient to do so, it may by notification in the
Government Gazette, declare the flood plain zoning in respect of a river that
flows in the State shall be made in the manner hereinafter specified.
(2) The Government may direct that a survey be made of the notified
river for the purpose of determining the limits within which the provisions of
the Act are to be applied and that proper charts and registers be prepared
specifying all boundaries and landmarks and any other necessary matters for
the purposes of ascertaining such limits.
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 131
(3) The Government may, by notification in the Government Gazette,
appoint the Deputy Commissioner of the District or such other authority as it
may consider necessary, as the Flood Zoning Authority for the purposes of
making a survey of the area as required under sub-section (2).
4. Powers and functions of the Flood Zoning Authority.–– The Flood
Zoning Authority shall exercise the powers and discharge the duties in
accordance with the provisions of the Act.
CHAPTER III
Surveys and Delineation of Flood Plain Area
5. Survey. ––(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 public.
(3) The Flood Zoning Authority shall prepare charts and registers
indicating the areas delineated under sub-section (2).
6. Power to take up survey.–– The Flood Zoning Authority shall have
the powers––
(a) to enter upon and survey and take levels of any land within its
jurisdiction ;
(b) to mark such levels, boundaries and lines by placing marks or
boundary stones ;
(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 ;
(e) where the survey cannot be so completed and the levels taken, to
cut down and clear away any part of standing crop or fence :
132 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
Provided that no Flood Zoning Authority or any other officer authorized
by it 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 thirty days notice in writing of his
intention to do so.
7. Payment of damages. ––(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 6, 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, or entitlement to, the
amount so tendered, the Flood Zoning Authority shall refer the matter to the
Divisional Commissioner having jurisdiction in the area for his decision
within fifteen days :
Provided that the Divisional Commissioner shall, before deciding the
matter, afford reasonable opportunity to the person concerned.
(2) Any per son aggr ieved by the decision of the Divisional
Commissioner may, within 30 days from the date of decision, prefer appeal
to the Special Tribunal.
CHAPTER IV
Declaration of limits of Flood Plains
8. Declaration of intention of the Government to demarcate flood plain
areas.–– The Government may, on the basis of a report from the Flood Zoning
Authority or otherwise, by notification in the Government Gazette, declare its
intention to demarcate the flood plain areas and either prohibit or restrict the
use of land therein.
9. Public notices. ––(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 conspicuous places in the area.
(2) The Flood Zoning Authority shall also give notice individually to the
owners and occupiers of the land situated in the area.
(3) The Flood Zoning Authority shall exhibit records, charts, maps,
registers and such other documents showing the river channel, flood channel
and the flood plain area, specifying the nature and extent to which the use of
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 133
land in the area is either prohibited or restricted in his office for inspection by
the public at large.
10. Objections. ––(1) Any person who desires to raise any objection to
the limits and 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 Government Gazette, submit to the Flood
Zoning Authority a statement in writing setting forth his objections.
(2) The Flood Zoning Authority shall consider the objections, if any,
received under sub-section (1), and also afford to the party concerned a
reasonable opportunity of being heard in the matter.
(3) The Flood Zoning Authority shall forward to the Government, its
proposal together with the records referred to in sub-section (3) of section 9
and the objections, if any, received under sub-section (1).
11. Decision of the Government. ––(1) The Government shall, after
considering the proposal of the Flood Zoning Authority and other documents
referred to under sub-section (3) of section 10 by notification in the Government
Gazette, declare that the provisions of the Act, shall apply to the said river
with boundaries and limits as specified in the notification.
(2) The decision of the Government shall be final.
(3) The areas delineated and approved by the Government shall be
deemed to be the flood plain and the limits shall, wherever necessary, be marked
either by boundary stones or other suitable marks.
(4) The Flood Zoning Authority shall maintain the charts of the areas
and registers delineated and such charts and registers shall form part of the
permanent records of the office.
(5) The charts and registers shall be open for inspection to public.
CHAPTER V
Prohibition or restriction of the use of the Flood Plains
12. Powers to prohibit obstruction, etc. in flood plain area. ––(1) Where
the Government is satisfied that it is necessary to do so in the interest of public
health, safety or property or in the interest of reducing the inconvenience to
public to prohibit or restrict the activities in the flood plain, it may, by
134 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
notification in the Government Gazette, specify the area where such prohibition
or restriction is to be enforced and the nature and extent of such prohibition or
restriction :
Provided that no notification under this sub-section shall be issued after
the expiry of six 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 or instrument
for the time being in force, the prohibition or restriction specified in such
notification shall have effect.
(3) No person shall undertake any activity within the prohibited area
or restricted area except with the previous permission of the 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 person that permission
applied for has been refused, it shall be presumed that the Flood Zoning
Authority has granted such permission.
13. Penalty. ––(1) If any person commences or carries on or attempts to
carry on any activity in the area specified in the notification under sub-section
(1) of section 12, contrary to the terms and conditions specified in such
notification or the permission granted under sub-section (3) of section 12, he
shall be punishable by the Flood Zoning Authority with––
(a) fine which may extend to five thousand rupees ; and
(b) further fine which may extend to two hundred rupees for each day
after the conviction under clause (a).
(2) The Flood Zoning Authority shall, before imposing fine, afford such
person a reasonable opportunity of being heard.
14. Power to compound. ––(1) Subject to such conditions as may be
prescribed, any officer authorized by the Government by a general or special order
in this behalf may, either before or after the institution of proceedings under the
Act, accept from the person who has committed or is reasonably suspected of
having committed an offence, a sum of money not exceeding five thousand rupees.
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 135
(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.
15. Appeal. ––(1) Any person aggrieved by any decision of the Flood
Zoning Authority may prefer an appeal to the prescribed authority within a
per iod of n inety 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 appeal in time.
(2) The prescribed authority may, after giving a reasonable opportunity
to the appellant of being heard in the matter, make such orders as it deems fit
and the decision thereof shall be final.
16. Revision. ––(1) Where no appeal has been preferred under section
15, the Government may, for the purpose of examining the legality, propriety
or correctness of any inquiry or proceedings of the Flood Zoning Authority,
call for the records of any inquiry or proceedings of the Flood Zoning Authority
and make such order in the case as it thinks fit :
Provided that no such records shall be called after the expiry of one year
from the date of such order.
(2) No order of the Flood Zoning Authority shall be varied by the
Government so as to prejudicially affect any person without giving such person
a reasonable opportunity of being heard in the matter.
CHAPTER VI
Compensation
17. Payment of compensation. ––(1) Where any permission to undertake
an activity in the flood plain has been refused to a person or where as a result
of prohibition or restriction imposed on any person under the 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
the provisions of Land Acquisition Act, Samvat 1990 and the value which it
would have, had the permission for carrying on any activity been granted or
the prohibition or restriction had not been imposed.
136 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
(2) In determining the amount of compensation under sub-section (1),
any restriction to which the land is subjected 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.
18. Determining the compensation and apportionment by consent. ––(1) The
persons 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 the prescribed
limit, no award shall be made without the previous approval of the Government
or such other officer as the Government may authorize in this behalf.
19. Compensation not admissible. ––(1) No compensation shall be
awarded, ––
(a) if the land was subject to substantially similar restriction under
any other law in force on the date on which the restrictions were
imposed by or under the Act ;
(b) if compensation in respect of substantially similar restrictions,
imposed under some other law, has already been paid in respect of
the land to the claimant or his predecessor in interest ; and
(c) for removal of any encroachment.
(2) If any person has unauthorisedly undertaken any activity, any increase
in the value of land from such activity shall not be taken into account in
estimating the value of land.
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 137
20. Appeal against award. ––(1) Any person aggrieved by the award of
the Flood Zoning Authority under sub-section (2) of section 18 may prefer an
appeal against such award before the Special Tribunal.
(2) An appeal under sub-section (1) shall be made within forty-five days
from the date of communication of the award and no appeal shall be entertained
after the expiry of the said period.
(3) The appeal under this section shall be disposed of, as far as
practicable, within a period of six months.
21. Decision enforceable as decree of civil court.–– The decision under
section 20 shall be enforceable as a decree of a civil court.
22. Payment under award.–– On the determination of compensation under
sub-section (1) of section 18 or on the making of a decision under section 20
against such award, the compensation shall be paid by the Flood Zoning Authority
in accordance with the provisions of the State Land Acquisition Act, Samvat 1990.
CHAPTER VII
Powers to remove obstructions
23. Powers to remove obstructions after prohibition. ––(1) The Flood
Zoning Authority may, in accordance with the provisions of the Act, direct any
owner or occupier of land to do any act or remove any unauthorized obstruction
within such time as may be specified by it and such owner or occupier shall do
such act or remove the obstruction, as the case may be.
(2) If the owner or occupier fails to comply with the order of the Flood
Zoning Authority within time specified under sub-section (1), the Flood Zoning
Authority may cause the act to be performed or cause the obstruction to be removed.
(3) All expenses incurred by the Flood Zoning Authority under sub-section
(2) shall be recovered from such owner or occupier, as the case may be, as
arrears of land revenue.
CHAPTER VIII
Miscellaneous
24. Preventing Flood Zoning Authority from doing an act to be offence.––
Any person, who prevents the Flood Zoning Authority in discharging its
138 FLOOD PLIN ZONES (REGULATION AND DEVELOPMENT) ACT
functions or exercising its powers under the Act, shall be deemed to have
committed an offence under section 186 of the Jammu and Kashmir State Ranbir
Penal Code, Samvat 1989.
25. Flood Zoning Authority and other officers to be public servants.––
The Flood Zoning Authority and other officers and employees authorized under
the Act shall be deemed to be public servants within the meaning of section 21
of the Jammu and Kashmir Ranbir Penal Code, Samvat 1989.
26. Protection of action taken in good faith. ––(1) No suit, prosecution
or other legal proceedings shall lie against the Government, Flood Zoning
Authority or any authority or person exercising any power or performing any
duty under the Act for anything which is in good faith done or intended to be
done in pursuance of the Act or rules made therein.
(2) No suit or other legal proceeding shall lie against the Government,
Flood Zoning Authority or any authority or person exercising the power or
performing any duty under the Act, for any damage caused or likely to be caused
by anything which is in good faith done or intended to be done in pursuance of
the Act or any rule or order made thereunder or notification issued thereunder.
27. Recovery of fine.–– The fine imposed under the Act shall be recovered
in the manner provided in Chapter XXXVIII of the Code of Criminal Procedure,
Samvat 1989.
28. Power to make rules. ––(1) The Government may, by notification in
the Government Gazette, make rules to carry out the purposes of the 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 limits beyond which the compensation shall not exceed in
respect of any area ;
(c) the manner in which appeal under section 20 shall be made or
disposed of ;
(d) any other matter which has to, or may be, prescribed.
(3) Every rule made under this Act shall be laid, as soon as may be after
it is made, before each House of the State Legislature and if both Houses of
FLOOD PLAIN ZONES (REGULATION AND DEVELOPMENT) ACT 139
the Legislature agree that the rule should not be made or should be modified,
the rule shall, thereafter, be of no effect or have the effect in such modified
form as the case may be :
Provided, however, any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule.
–––––––