The ARUNACHAL PRADESH LAND AND ECOLOGICAL SITES (PROTECTION AND MANAGEMENT) ACT, 2018

1.
(1)
T
his 
 
Act may be called the  Arunachal Pradesh
 
land and  E
o
logical
(Protection and Management)
 
Act, 201
8
.
(2)
It extends to the whole of  
Arunachal Pradesh.
(3)
It shall come into force on the date of its publication in
 
the 
Offical
Gazette.
2.
I
n this  Act, unless there is anything repugnant in the subject or 
context-
(a)
“District 
Advisory  Committee”  means  the  District
 
Advisory
Committees 
constituted  
under Section 5 ;
(b)
“Deputy  Commissioner”  means  the  Deputy  Commissioner  of  the
district ;
(c)
“Designated  area”  means areas as  may  be notified  by the
  Government
under Section 4 ;
(Received the assent of the Governor on 7th May, 2018)
THE 
 
ARUNACHAL 
 
PRADESH 
 
LAND 
 
AND
 
 ECOLOGICAL SITES
(PROTECTION 
 
AND 
 
MANAGEMENT
) ACT, 2018
  (ACT No. 13 
OF 
2018)
An
Act
to provide for preservation, protection, acquisition and maintenance of land and other
ecological sites of the state and more specifically within the jurisdiction of the Administrative
Headquarters and Urban Centres of the State and matters connected therewith or incidental
thereto ;
Whereas
,
 it is  expedient  to provide for preservation, protection,  regulation and maintenance
of 
Government land meant for development of towns and settlements and other ecological sites
of the State and more specifically within the jurisdiction of the  Administrative Headquarters and
Urban Centres of the State 
and to protect such land  and ecological sites from unauthorized
encroachers, wanton earth cutting,
 encroachment for habitation in the manner hereinafter
appearing ;
Be it enacted by the Legislature of the State of  Arunachal Pradesh in the Sixty-nineth  Y ear
of the Republic of India as follows 
:-
Sho rt ti tle ,
e xte n t a n d
commence-
ment.
Definitions.
The  Arunachal  Pradesh  Gazette
EXTRAORDINAR
Y
PUBLISHED BY AUTHORITY
No. 187  Vol.  XXV   Naharlagun,  Tuesday ,   May  15,   2018    Vaisakha   25,   1940 (Saka)
GOVERNMENT OF  ARUNACHAL PRADESH
LAW, LEGISLATIVE  AND JUSTICE DEP ARTMENT
CIVIL SECRETARIAT
ITANAGAR
—————
NOTIFICATION
 The 11th  April, 2018
No.  Law/Legn-27/2017.—
 
The  following  Act  of    Arunachal  Pradesh 
L
egislative
Assembly which was passed in the Fifteenth Session of the Sixth Legislative Assembly
and received the assent of the Governor of Arunachal Pradesh is hereby published for
general information.
2                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
(d)
“Ecological Sites” means and includes any area within the S
t
ate 
of
Arunachal Pradesh which is ecologically fra
g
ile, sensitive and prone
to soil erosion other than the areas notified under  forest laws as
Reserve Forest, Anchal Reserve Forest, Village
 Reserve Forest,
Community Reserve, Wildlife Sanctuaries, National Parks, Tiger
Reserve,  Elephant  Reserve,  Biosphere  Reserve  and 
protected
Forests but are in existence as :-
(i)
 
permanent water source catchment or watershed areas of the
locality
 
;
(ii)
all  along drainage system  like  river
,  rivulet
s, small nallahs, f
eeding
channels, any water  bodies like ponds, lakes, 
swamps and
marshy land having potentiality of becoming water sources ;
(iii)
and  area/space  having  rich  Biodiversity  of  flora  and  fauna
requiring preservation of the locality ;
(iv)
and  any local  area  having  prone to  soil  erosion requiring  adequate
protection ;
(v)
any marshy land, ponds, lakes and swamp;
(e)
“Government”,  means the Government of 
Arunachal Pradesh ;
(f)
“Land”, means any land including any local area which is not a reserve
forest, wildlife sanctuary  and ecological site declared under relevant
Forest  Acts and any other law for the time being in force;
(g)
“Community  land”  means  any  land  belonging  to  or  owned  by  a
community which is under any customary or transitional law.
(h)
“private land” means the land belonging to an individual, family or a
group  which  is  recognised  by  custom  or  tradition  or  by  way  of
registration.
(i)
“Prescribed” means prescribed by rules made under this 
Act;
(j)
“Registered Owner” means an owner of land whose 
name has 
b
een
recorded in the land records as maintained by
 Government under
the  Arunachal Pradesh (Land 
Settlement  and Records)  Act, 2000
or any other revenue laws for the time being in force and who has
valid registered deed in respect of the land in his/her name.
(k)
 “Community” means residents of a village as a whole and includes a
clan, sub-clan or kindred ;
(l)
“Competent 
Authority” in relation to any provision, means any 
o
fficer
appointed by the Government to be the competent authority for the
purpose of that provision ;
(m)
“Government  land”  means  any  land  acquired  by  the
Government under any law for the time being in force or 
through
donation  of  the  public  for  establishment  of 
Administrative
Headquarter, Government Institutions and facilities under 
various
wings of the Government or such land as defined under s
ection-9 of
the  Arunachal Pradesh (Land Settlement and 
Records)  Act, 2000.
 3.
No person shall--
 (i)
indulge in or undertake any earth cutting activities or carry any portion
of land which is likely to cause a public nuisance or that is not in the
interest of the general public or likely to cause damage to ecological
system of the area ;
(ii)
 
remove, fill up, dredge or any form of land which may cause
  damage/
destruction of flora and fauna of the land.
(iii)
do any such activity which may cause damage or 
destruction of
biodiversity and natural resources of any
 designated area.
4.
(1)
 
Government may, on its own motion or on receipt of a report 
from
the 
District  Advisory Committee declare any land or ecological sites
as Designated  Area by notification published i
n
 t
he 
O
fficial Gazette
and to take effect from the date 
specified in the said notification.
(2)
 The notification under sub-section (1) shall clearly indicate the 
land
and ecological sites in two distinct and separate lists
 
containing
full descr
i
ption and particulars including boundaries
 relating to the
land and ecological sites specified in the respective lists.
(3)
The Government  may fix appropriate identification marks or  sign  board
etc.
,
 in the Designated  Area concerned indicating that the area is a
Designated  Area declared under section 4 of the  Act.
Prohibition of
Damage  and
destruction in
the Desig-
nated  Area.
Declaration
 o f
Designated
Area.
 3                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
5.
(1)
 
The Government may , by  notification in the Official Gazette,  with 
effect
from the date specified therein constitute a District Advisory
Committee in each district and one Sub-Committee in each
Administrative Headquarter or potential growth centre.
(2)
T
he  District  Advisory  Committee  constituted  shall  consist  of  the   following
members :-
(i)
Deputy Commissioner
—
Chairman
(ii)
Town Planner/Asstt. Town Planner
—
Member  Secretary
(iii)
Sitting MLA of the Town/Area
—
Member
under which the Town/  settlement
falls
(iv)
Zilla Chairperson of the District
—
Member
(v )
Chief Councillor/Municipal
—
Member
President of the Urban Local
Body
(vi)
Divisional Forest Officer (DFO)
—
Member
of the District/T erritorial
(vii)
District Land Revenue &
—
Member
Settlement Officer
(viii)
Chief Municipal Executive Officer/
—
Member
Municipal Executive Officer, ULB
(ix)
Soil Conservation Officer
—
Member
(x)
District Research Officer
—
Member
(3)
The Sub-Committee for each 
Administrative Headquarter or Potential
Growth Centre shall consist of the following members :-
(i)
ADC/SDO/EAC/CO Concerned
—
Chairman
(ii)
Asstt. Town Planner
—
Member
Secretary
(iii)
Sitting MLA of the Town/Area
—
Member
under which the Town/settlement
falls
(iv)
Zilla Parishad Member of the Town/
—
Member
Area under which the Town/settlement
falls
(v )
Chief Councillor/Municipal
—
Member
President of the Urban Local
Body
(vi)
Range Forest Officer(RFO)/T erritory
—
Member
(vii)
Municipal Executive Officer, ULB
—
Member
(viii)
Representative of L.M. Deptt.
—
Member
6.
(1)
Subject to the provisions of this 
Act and the rules framed thereunder
,
the powers and functions of the District  Advisory Committee shall be
 -
(i)
to  recommend  the  Government  any  matter  regarding
administration,  classification  and  management  of  the
Designated 
Area ;
(ii)
  to recommend the matters, which are, required to be included in
the Management Plan ;
(iii)
  to  suggest measures concerning removal  of encroachments  from
the Designated  Area ;
(iv)
to  facilitate  research  works  for  the  development  and
protection and future prospect of the Designated  Area ;
(v)
to  take  necessary  action  for  improvement,  protection  and
promotion of the Designated area ;
(vi)
to do any work as may be assigned to it by the Government for
carrying out the purpose of this  Act.
Co
ns
titution
of District
Advisory
Committees
and 
Sub-
Committees
.
Powers and
Functions of
the District
Advisory
Committee.
4                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
(2)
The Sub-Committee shall submit report in respect of their jurisdiction
to 
the  District Advisory  Committee  who  shall  depute  a  Technical
Committee
 for carrying out study .
Provided that expert opinion of a geologist or soil scientist
shall be obtained by the District Advisory Committee before 
making
its recommendation to the State Government for
 matters relating to
the ecological sites.
7.
  (1)
 
T
he  District  Advisory  Committee  shall  hold  their  meetings  in  the  concerned
headquarter of the district or such other place or places as may be
determined by the Chairman from time to time.
(2)
The  procedure  and  conduct  of  business  of  the  District  Advisory  Committee
Meeting including quorum shall be such as may be prescribed.
8.
(1)
The Government, may dissolve the District 
Advisory Committee if in
its opinion the District  Advisory Committee -
(a)
is not competent enough to perform or persistently defaults
in
 discharging its duties or performing the functions assigned to
it under this Act without reasonable cause or excuse ;
(b)
exceeds or abuses the powers assigned to it under this Act ;
(c)
is not functioning in a manner consistent with the provisions of
this  Act or the rules framed thereunder ;
or
(d)
circumstances have so arisen that the Committee is rendered
unable to discharge duties or to perform functions assigned to it
under this Act ;
or
(e)
it is  otherwise expedient  or necessary  to dissolve  the  Committee
.
(2)
The Government may by notification in the Official Gazette stating the
reasons for doing so dissolve the District  Advisory Committee for such
period not  exceeding one year at a time and declare that all the powers
and duties of the Management Committee shall during the period
of
  dissolution  and until  the 
new 
committee  is 
reconstituted, be
exercised 
and performed by such person or persons or authority as
the Government
 may , from time to time appoint in this behalf.
9.
 No act or proceeding of the District 
Advisory Committee shall be invalid by
reason only of the existence of any vacancy amongst its members or any
defect in the constitution thereof.
10.
(1)
As soon as may be after declaration of a designated area, under
section  4,  th
e
  District  Advisory  Committee  shall  prepare,  a
Management Plan in respect of the concerned Designated  Area,  which
shall contain amongst other-
(a)   
information  regarding  purpose,  importance  and  necessity  for
protecting
 the said designated area ;
(b)
the manners by which the Designated 
Area shall be managed,
protected and preserved under the  Act ;
(c)    removal of encroachment from the designated area, if any and
(d)
any other matter which may be considered necessary
.
(2)
The Management Plan prep
ared by the District 
Advisory Committee
shall be submitted to the State Government for 
approval.
(3)
The S
t
ate Government may approve the Management Plan
 prepared
by the District  Advisory Committee with or without modification.
11.    Where the land to be so designated is a private land or community land-
(1)
The  Deputy  Commissioner  shall  cause  notice  of  the  intention  to
declare any  private or  community land  as  Designated Area to  be
served upon such private land owner or community land  not less
than thirty days prior to declaration inviting objections if any .
(2)
The Deputy Commissioner shall dispose off the objection 
after giving
a reasonable opportunity of being heard to land owner/ community
members and then arrange to publish a draft notification in the Official
Gazette.
Meetings of
District
Advisory
Committee.
Dissolution  of
the District
Advisory
Committee.
V
acancies
etc
.
 not to
invalidate  the
proceedings
  of
the District
Advisory
Committee.
Preparation  of
Management
Plan.
Private Land.
 5                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
(3)
Any  Person  aggrieved  by  such  notification  made  by  the  Deputy
Commissioner under sub-section (2) as regards the proposed
Designated Area of which his plot of land forms a part may , within
thirty days from the date of such notification, prefer an appeal before
Secretary  of  Land  Management  Department/  Board  of  Land
Revenue who will take up the case as if the case has been received
under  provisions  of  the  Rules  of  the  Arunachal  Pradesh (Land  Settlement
and Records)  Act, 2000 and dispose off accordingly .
(4)
After  hearing  the  land  owner  or  after  disposal  of  appeals  by  the
Appellate Authority, the Deputy Commissioner shall
 recommend
the area for declaration as Designated  Area to the Government.
(5)
Af
ter declaration of the Designated 
Area as Designated 
Area 
by the
Government under section 4, the land owner shall
 comply with the
provisions of section 3 of the  Act.
(6)
If it is considered necessary or expedient in the interest of protection
of the Designated Area, the Deputy Commissioner may take every
effort to remove and rehabilitate elsewhere t
he land owner residing
within the Designated area in
 
accordance with provisions of
th e  R igh t  t o  F air  
Compensation  and  Transparency  in  Land
Aquisition, Rehabilitation and Resettlement  Act, 2013.
(7)
Where in the opinion of the Deputy Commissioner
, a very urgent
condition prevails that requires taking over of such land 
belonging to
a Designated  Area by Government which is
 being occupied by any
land owner, may take appropriate steps invoking the provisions of
Right to Fair Compensation and Transparency in the Land  Aquisition,
Rehabilitation and Resettlement Act, 2013 to acquire the land with
approval of the  Government.
12.
The land owner in respect of an area declared as Designated 
Area shall-
(1)
If it is a hill land which is an ecologically fragile and sensitive zone-
(a)
take all possible measures to prevent probable landslide and
destruction of fragile, ecological sensitive zone ;
(b)
t
ake  prior  approval  of  the  District 
Advisory  Committee  for
construction of retaining wall including its design, if he/she
proposes to construct retaining wall for protection of the hill from
landslide ;
(c)
shall not undertake construction of any infrastructure on both
upper and lower sides of hill slope involving earth cutting and
proper  muck  and  disposal  plan,  without prior  approval  of  the  District
Advisory Committee ;
(d)
shall  report  to  the  Deputy  Commissioner  and 
D is tr ic t
Advisory Committee of the District if there is any unnatural fault,
crack on the hill slope or sliding of land/ or boulder, Bamboos
and trees.
(2)
I
f it is an ecologically fagile and sensitive zone, shall take all possible
measures to prevent and protect any kind of probable damage and
destruction  of  natural  resources  and  shall  report  to  Deputy
Commissioner and District Advisory Committee of the District that
of any incident that might lead to degradation of the ecologically
fragile site.
13.
If in the opinion of the Government, any  particular area within the meaning
of hill and mountain, river, rivulets, lakes and ponds and marshy land,
ecologically fragile and sensitive, rich biodiversity and prone to land
erosion areas which are not declared as d
e
signated area is threathened
with  destruction  by  reason  of  commercial,  industries  or  other
development
al
 activities, the 
Government may order the stoppage of
such activities in whole, in that area and direct the District Advisory
Committee to submit report to the Government to stop the developmental
activities in the larger interest of public.
14.
(1)
No person shall enter and carryout any research work, survey soil
testing and collection of a part/whole flora and fauna s
ample from
any of the site of designated area without obtaining prior 
permission
for the purpose from the concerned Deputy Commissioner.
D
uties  of  the
Land 
Owners.
Power  of  the
Government 
to
stop  develop-
ment and other
activities.
Certain works
within the Desig-
nated  Area
subject to
obtaining of
permit.
6                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
(2)
The  Deputy  Commissioner  or  any  authorized  officer  may  issue
permission to enter in designated area to carry out
 research work,
survey , soil testing and collection of a part/ whole or part of flora and
fauna for the research work only .
(3)
Such permission shall be subject to the following terms and condi-
tions-
(a)
the application must be made to Deputy Commissioner in such
form as may be prescribed.
(b)
the permit holder must complete the research work within the
time specified on the permit and submit a report on the outcome
of research work to the permit issuing authority; and
(c)
t
he permit  holder  must deliver  possession  of  all  items
discovered, any species collected with a report after completion
of research work in pursuant to the research permit, to the Deputy
Commisioner.
Provided that no person shall be granted permission under sub-
section (3) unless he/she is sponsored by a University, 
educational
institution, company or a Government
 department.
15.
(1)
 Where it appears to the District 
Advisory Committee of any district
that 
the  continuation  of any  area  as  Designated Area is  no  longer
necessary ,
 t
he District Advisory Committee may recommend to the
Government
 to terminate the said 
Designated  Area.
(2)
Before making any such recommendation pursuant to sub
-
section
(1), the  District Advisory  Committee shall give  in
 respect  of the
proposed recommendation in not less than two widely circulated daily
news papers giving at least thirty days time inviting claims, objections
or suggestions from the public and where the land is privately owned,
the notice shall be served to the land owner.
(3)
The Committee shall, consider the  claims, objections and suggestions
received within the 3 (three) months and convey its decision to the
Government.
(4)
On  receipt  of  the  recommendation  under  sub-section  (1),  the
Government may, by notification in the Official Gazette 
terminate
such Designated  Area and remove the area from the list of notification
issued under section 4.
16.
Subject to the provisions of this 
Act and the rules made thereunder
, the
Advisory Committee or any officer exercising powers under this  Act shall
have the powers of  a Civil Court under the Code of Civil Procedure (1908),
for the purpose of-
(a)
summoning and enforcing attendance of any person and
 examining
him or her on oath as a witness ;
(b)
enquiring the discovery and production of any document for record;
(c)
receiving evidence on affidavit ;
(d)
requisitioning any public records or copy thereon from any court or
office ;
(e)
issuing commission for the examination or witness of document
 ;
(f)     
enforcing or executing orders including an order for 
restoration of
possession as if such orders were decrees of a civil court;
(g)   remanding any case or proceeding to the officer from whose decree
the appeal is preferred, and such officers shall record the substance
of the evidence, if any , taken by him.
17.  Whoever fails to comply with or contravenes any of the provisions of this
Act or the rules made thereunder or order or directions 
issued in this
behalf shall, in respect of each such failure or contravention, be
punished with imprisonment for a term not
 e
xceeding six months or
with fine which may extend
 
to 
`
 50,000.00 
(R
upees fifty thousand) or
with both.
Provided that for every subsequent breache(s),if the 
c
ontravention
is committed by the same person, shall be punished with 
 
imprisonment 
for a
minimum period of one year which may extend to three years, with or
without fine.
T
ermination  of
Designated
Area.
Powers of the
District
Advisory
Committee
requiring
attendance
etc.
Penalty.
 7                     The Arunachal Pradesh Extraordinary Gazette, May  15, 2018
18.
 No court inferior to that of a Judicial Magistrate of the First class shall try
any offence under this Act.
19.
 
Offences under this  Act shall be tried summarily under 
t
he
 provisions
of the Code of Criminal Procedure, 1973;
20.
 
No Civil Court shall have jurisdiction to entertain any suit or proceedings
 in
respect of anything done, any action taken or
 
order or direction issued
by the Government or any other
 authority or officer in pursuance of any
power conferred by or in relation to or his functions under this Act.
21.
(1)
 No suit, prosecution or other legal proceedings shall lie against any
person for anything in good faith done or intended to be done in
pursuance
 of this Act.
(2)
No suit or legal proceedings shall lie against the Government for any
damage caused or likely to be caused for any injury suffered or likely
to be suffered by virtue of any provisions of this  Act or by anything in
good faith done or intended to 
be done in pursuance of this Act
or
 
the
 
rules
 
made
 thereunder.
22.
 
The Government may, by notification in the Official Gazette, 
delegate
any of its powers, except powers under section 24 to be 
exercised by
any authority subordinate to it subject to such
 reservation as may be
specified in the notification.
23.
If operation of any of the provisions of this 
Act causes serious loss to any
person, then the Government, on the recommendation of the Advisory
Committee, may dispose off the matter in a manner not inconsistent with
the provisions of this Act.
24.
(1)
 
The S
t
ate Government may
, notification in the Of
fical Gazette, make
rules in respect of all or any other matters referred to in section 4.
(2)
I
n particular and without prejudice to the generality of the
 foregoing
power, such rules may provide for all or any of the following matters,
namely :-
(i)
 Classification of both land and ecological Sites and the uses of
various areas and purposes ;
(ii)
  the prohibition and restriction of the entry into special place and
the control of activities within such areas;
(iii)
 
the procedures and safeguards of any kind of use, development
or occupation of the land and natural
 resources;
(iv)
the sign, plaques and marks to be placed at a special place;
(v)
determining measures including financial incentives to  encourage
the 
identification, preservation and protection of such land
and 
ecological sites and 
;
(vi)
 any other matters or thing necessary in the larger interest of the
general public or incidental to the provision of this 
Act.
(3)
Every rule made under this section shall be laid as soon as may be
after it is made, before the  Arunachal Pradesh Legislative  Assembly
while it is in  session which  may modify the rules  as  deem fit and
proper  and if 
modification  is  carried  by  the 
 
Arunachal  Pradesh  Legislative
Assembly ,
 the rules shall 
thereafter have effect in such modified form
as the case 
may be. However, any such modification or amendment
shall be without 
prejudice to the validity of anything previously done
under that rule.
25.
If any question arises as to the interpret
ation of the provision of 
Act or the
rules made thereunder, the same shall be referred to the Government
whose decision thereon shall be final.
26.
If any dif
ficulties arises in giving ef
fect to the provisions of this 
Act, the
State Government may , by order do anything not inconsistent with the
provisions of this Act, which appears to it necessary for removing the
difficulties.
Cognizance of
offence.
O
ffences to
be tried
summarily .
Bar of Juris-
diction of Civil
Court.
Protection  of
Action  taken
in good faith.
Delegation  of
Power.
Savings.
Power  to make
rules.
Power to
remove
difficulties.
Interpretation.
G .S. Meena, IAS
Commissioner to the
Government of  Arunachal Pradesh,
Itanagar.
———
Published and printed by Directorate of Printing—360/2018-DoP-250+Commissioner (Law & Judl.)-100+Secy.
(T own  Planning)-100+Secy.  LA-100-5-2018.

‹ Prev All Arunachal Pradesh acts Next ›