The GUWAHATI WATERBODIES (PRESERVATION AND CONSERVATION) ACT, 2008

THE ASSAM GAZETTE 
\5f :lf T ftT~ q­
EXTRAORDINARY 
m~ ~'¢~<1 m<n ~ 
PUBLISHED BY THE AUTHORITY 
Registered No. 768/97 
======== = ======= ====== _----- -- . ----·-·--
o:{~ 243 firxr9B, ~~,8 ~~' 2008, 171'1N3'l, 1930(~) 
No. 243 Dispur, Friday, 8th August , 2008, 17th Sravana, 193_9. _G'> ~ SL 
:=:::::====== 
GOVERNMENT OF ASSAM 
ORDERS BY TH E GOVERNOR 
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCl -I 
NOTIFICATION 
The 7th August, 2008 
No. LGL.103/2008/14. --Th e followin g Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby p ublished for general information. 
ASSAM ACT NO. XX OF 2008 
(Received the assent of the Go vern or on 5th August, 2008) 
THE GUWAHATI WATERBODIES (PRESERVATION AND CONSERVATION) 
ACT, 2008 
Preamble 
AN 
ACT 
to provide for preservations, protecti on, conserv ation, reg.11latio1.1 and maintenance of 
waterbodies and to develop the waterbodies into natural water r~-;ervoir and convert 
into eco- tourism recreation ccntrc to suit the ec<,logical balance within the 
jurisdiction of Guwahati Metropolitan Developrnent Authority and to protect the 
waterbodies from the encroacber s and damagt:~:. 
Whereas · it is expedient to provide for pr<.:s~rvation , prott;;ction. conservation, 
regulation and maintenance of watcrbodies and to devdop the waterbodies into 
natural water reservoir and conve rt into eco-tourism recreatiot.t centre to suit the 
ecological balance within the jurisdiction of Guwahati Mct.ropoiitm1 Development 
Authority and to protect the water bodies from t11c cncroad1crs and damages and the 
mattrs connected therewith or incidental thereto : · 
1352 THE ASSAM GAZETTE, EXTRAOR DIN ARY, AUGUST 8, 2008 
Short title, 
extent and 
commence­
ment 
Definitions 
Declaration 
of 
water bodies 
Restriction 
on use of 
land. 
It is hereby enacted in the Fifty-ninth Year of the Republi c o f India as follows:-
1. (1) This Act may be called the G·uwaha ti Waterbodic s ( Preservation and 
Conservation) Act, 2008 . 
(2) It extends to the juri sdiction of Guwahati Metropolitan Development 
Authority. 
(3) It shall come into force at once. 
2. fn this Act, unless the context otherwise requi res,-
3. 
4. 
(a) "Competent Authority" means the Gmvahati Metropolitan Development 
Authority constituted under the Guwahati Metrop olitan Development 
Authority Ad, 1985 l)r any other Autho rity whenever State Government 
specially empow ered in this behalf: 
Assam 
Act No 
20 of 
1987 
(b) "Government" means the State Governm 1..:nt of Assam ; 
(c) 
(d) 
(e) 
"Jirat" means any structures raised by the owne r and includes trees; 
"Owner" means a land holde r and settlement holder othe r than land holder 
who holds land unde r the Assam Land and Revenue Regulation, 1886 and 
shall include a mortgag ee, lessee or a tenant under the Assam (Temporarily 
Settled Areas) Tenancy Act, 1971; 
"Waterbodies" means the area or area ,, of land where the rain water 
accumulates and act as natural or storm water reser voir and shall include 
wetland. 
Regulat 
ion I of 
1886. 
Assam • 
Act No 
23 of 
1971 
Notwithstanding anythin g c ontained in any other laws enacted by the State 
Legislature which are ftn the time being in force in Assam, the areas of the land 
specified in the Schedul es I, IL, m and rV of this Act shall be the waterbodies. 
Notwithstanding anything cont ;; ined i.n any other laws enacted by the State 
Legislature which are for the t.ime bd ng in force in Assam, the area of land 
specified in the Schedules I, JI, III and IV of this Act shall he used as waterbodies 
and no person after coming into force of this Act shaH-
(i) undertake any act ivities includin g the fillin g up of watcrbodies which may 
cause damage or reduce the size of the waterbodics; 
(ii) construct or erect any $tructurc \n !fa~ waterbodie s; 
(iii) dump or throw solid waste or gwbag,; in the waterbotlics; 
(iv) extend or reinforc e of any building standing upon th..: waterbodies; 
(v) carry out any kiud of bw~ it· c~ -, t : x~ept fish curing, aqua culture , 
conservation measure and tlooJ control measures , that too with the 
specific previous permiss ion o f the Competent Authorit y. 
Appeal 5. Any person aggrieved by the order of the Competent Authority under clause (v) 
of section 4 may prefer an appeal before the State Oovcrnment within thirty days 
from the date of such order, whose decision thereon shall be final. 
Penalty 6. (1) Whoever violates any one or more of the provisions of section 4 shall commit 
an offence which shall be punishable with imprisonment for a term which may 
extend to three years or with fine which may extend tl> fifty thousand rupees or 
with both. 
(2) A person who abets any of these offences as afo resaid shall he liable for the same 
punishment as provided for the offence . 
·THE ASSAM GAZETTE, EXTRA ORDINARY, AUGUST 8, 2008 
(3) The offences committed uudcr this Act shaH be treated as cognizable offence 
under the Code of Criminal Procedure, 1973 and shall be tried accordingly. 
1353 
Central 
Act No. 
2 of 
1974. 
Taking up 7. 
develop­
mental 
schemes. 
The Competent Authority or any otuer pen;on or Authority, \vi.th the previous 
permission of the Governm ent, may take up project or scheme of cco-tourism or 
water based recreation for better m:magement, preservation and conservation of 
the waterbodies declar ed as such in 1ht: Schedules I, II, ff[ and IV of lhis Act. 
Protection of . 8 . Action takes (I) No suit, prosecution or other legal proceed ings shall lie against any officers of the 
Competent Authority or Government tlJr anything in good faith done or intended 
to be done in pursuance of this Act. in good faith. 
Power to 
make rules. 
Power to 
remove 
~ifficulties . 
Overr­
iding 
effect. 
(2) No suit or legal proceeding shall !ie again st the Government fiJr any damage or 
injury caused or likely to be cau:::ed to any owner or person in pursuance of this 
Act, which is done or intended to he don e in goo d faith . 
9. The Government may, by noti ficat ion in the official Gazette, make rules for carrying 
out the purposes of this Act. 
10 If any difficulty arises in giv ing effoct to the prov isions of this Act, the Oovernment 
·may, by notification · in the oll1ci.al Gaze!h '., .<uah~ .;och provisions, not inconsistent 
with the provisions of this Act, as appear t•) h to be necessary or expedient for 
removing the difficulty. 
11. Notwithstanding anything co ntained in the Assam Hill Land and Ecological Sites 
(Protection and Management) Act, 2006, or any other Acts emtdcd by the State 
Legislature for the time being in force in Assam, the provisions of this Act shall 
have effect in the areas mentione d in t-he Schedules I, II, TH and IV of this Act. 
Schedule o(land:­
District -
Mouza-
Revenue Village-
All land of dag Numbers-
Bounded by~ 
North- dag numbers­
South- dag numbers­
East-dag numbers-
West-dag numbers-
Schedule o(land:­
District -
Mouza-
Revenue Village-
All land of dag numbers-
Kamrup (Metropolitan ) I >istrict, 
Guwahati. 
Sahar Guwahati Part -JI 
771, 795, 796 , 771/';' !){)i}, 7 1'1/1999, 77111971, 771/1972 
and 77l/J988. 
779, 789, lOM, 1065, 1062, 791, 792, 7'>~ , 797 and 794, · 
591 , 1058, 1781and59, 
1012, 1014, 1018, 1051, l019 , 17.54, 1753, 1021, 1024, 
1025, 1031, 1033, 1034, 1035, l036, HU7, 1923, 1038, 
1039, 1040 , 1041, 1906, 1043, 1044, 1()45, 1046, 1047, 
1048, l04 9, 1050, 1051, 1052, l<b3, 1078, 1055, 1056 '. and 
1057. 
778, 772 ,2003, 2007 ,2008, 2014, 770 , 768 , 767 , 766, 
1736, 763, 686, 685 , 684, 1933, 681, 680 , 679, 678, 632, 
631 , 17l8 , 630, 629, 20J9" 628 , (i19, 618 , 617, 611, 610, 
609, 608 , 607, 606, 605, 604 , 602, 600 , 2074, 598, 1986, 
597; 596 and 594. 
Schedule- I J 
(BOJlSOLA BEEL) 
Kamrup (Metropolit an) District, 
Guwahati . 
Sahar Guwatrnti - U . 
1312, 1312/2003, 13 12/1'192, 1644, 1312/2001 and 
1312/200 2. 
Assam 
Act. Vof 
2007 
1354 THE ASSAM GAZETTE, EXTRAORDlNARY, AUGUST 8, 2008 
Buonded by-
North- dag numbers-
South -dag numbers­
East - <lag numbers-
West dag- numbers: 
Schedule ofland:­
District -
Mouza-
(A). 
Revenue Village-
All land of dag numbers-
Bounded by-
North- dag numbers-
East-dag number-
South- dag numbers-
West- <lag numbers-
(B). 
Revenue Village-
All land of dag numbers -
Bounded by ­
North-dag numbers­
East - dag numbers­
South- dag numbers­
West- dag numbers-
(C). 
Revenue Village-
All land of dag numbers-
Bounded by ­
North -
East - dag numbers­
South - dag numbers­
West -
1302, l303, 1304, 1305, U06, 1307, 1308, 1109, 1310 and 
131 l. 
1663 and Bilpar Road. 
Nepali Mandir and 13 l 3, 13 l 4, 1800, 1934, 1324, l 325, 
1335, 1336, 1338, U51, 352 (Road), 1353 (Road), 1359 
(Road) and 1642 (Road) . 
1083 (Road) . 
Schee.Jule- I I I 
(Silsako Bet:! ) 
Kamrup (Metropolit an) D istrict, 
Beltoia 
Hengaraba .d. 
530 ( odginal), 53 f (original), 532 (original), 533 
(original) 836 (original), 489 (original) and 602 
(original) and proposed Guwahati Resettlement 
Operation dag numb ers 1042, 1047, 1048, 1049~ 1050, 
1043, 1046, 1082, 1085, 1086, 1093, ll08, 1112, 949, 954, 
1040, 1041, l038, 1053, 1056, 1054, 1039, 101 l, 1012, 
1070, 1084, 990, 9"1, 1074, 1087, 1088, 960, 1065, 1071, 
1006, 1099, 10~1, 986 and 989. 
Dag No.15, 85 of Satgaon village , 405 , 400, and 483 of 
villagt: No.I Madghori a v Hfa~;;; . 
691, 692 , 693, 694, 698(Part), 728(Part), 7JO(Part)), 571, 
752, 753, 760, 761, 759, 69:5, G42, 603, 538, 534 and 535 
of Hengarabari Villagt: , 
765, 766, 767, 768, 769 (Part), 446, 448, 449 and 451 of 
Hengarabari Village. 
529,524,52~519,518,514,513,501 ,50 0,495,849,490, 
488,371, 372, 373,376,378,379, 380,385, 386,398,390, 
391, 398, 399, 401, 404, 406 and 408 of Hengarabari 
village. 
Satgaon, 
15 (original), 925(original), 873(original), 874 (original), 
17(original), 84(original) an d 939(original). 
4 and 5 of Satgaon Village. 
14,16, 19, 18, 33, and 85 of Satgaon Village. 
532, 533 of H~11 garnbari ViHage. 
405, 484 , 401, 404, 498, 403, 478 and 390 of Number l 
Madghoria village. 
No.1 Madghorhl. 
387,389,390,396,397,398 , 399,400,401,402,403, 
404,405,406,483,484,478,499,498,474,475,485and 
486. 
P.W.D. Road. 
15 of Satgaon village . 
533 and 836 of Hengarabari village. 
Part of Oil India Pipe lim~ and <lag Nos. 487, 4:14, 380, 379, 
347, 345, 314, 3 l l, 294 , 292 and 488 of No .I Madghoria 
village . 
THE ASSAM GAZETTE, EXTRAORDIN ARY, AUGUST 8, 2008 1355 
Schedule o(land:­
District -
Mouza-
(A). 
Revenue Village-
All land of dag numbers-
(B) 
Revenue village -
All land of dag number-
(A) and (B) Bounded by -
North- dag numbers-
East- dag numbers-
South- dag numbers-
West- <lag numbers-
(C) 
Mouza­
Revenue Village-
All land of dag Numbers-
Sd1edule- IV 
(Near Deepor B i~e_l) 
Kamrup (Mc:1rupoli tan) District, 
Ramcharani , 
Mikirpara Chakardoi, 
678, 194, 699, 1156, 991 ,992, 1325, l35 I_, 215, 725, 726, 
727, 728, 729, 730, 124(), 1340, 100, 700 and 193. 
Dharapor. 
947. 
978, 768, 967, 966, 9 ,~ 6, 94 5, ' )42 and 94 l, of Dharapur 
Village , 55, 62, 43, 67, 66, 70, 71, 136, 167, 172, 192, 191, 
190, 189, 188, 701 , 702, 715 , 716, 7 19, 720, 724 of 
Mikirp ara Chakardoi Village and boundary of Dakhin 
Jalukbari &.nd Tetelia vilh .gc . 
1676, 112, UN, iO?, 106 , 103, 1%, 724, 688, 687, 686, 
684 , 665, 65 5, 664 , 65\ 652, 648 , 645, ci4/+, 1291 and 693 
ofMikirpar a Chak ardoi village. 
197, 198, L 99, 200 , 201 , 202 , 203 , 204, 205, 693, 1142, 
1145 , 1141, 1109, 1108 , 1107, ll0 5, !026, 1024, 1023, 
1017, 1016, 1015, 1014, 1164, 1229, 1242, 1286, 1289, 
1209, 949, 1221, 948, 1222 , 947 ., 946, 944 , 939, 765, 964, 
1218 , 1219, 952, 751, 750, 749 , 748, 747 , 746, 745, 744, 
743,742, 732,731 , 692,69(~689,672,67 J, 671,666,533, 
532, 515, 1246, 1186 , 1303, 1302, 1301, 1300, 1299, 1298, 
1297, 1296, 1294, 1293, 1239, 483 , 482 , 480 , 479, 478, 
477,476,475 , 474,47 3,47 2, 471 , 470, 141, 340,339,236, 
5, 7, 1172, 13, 14, 44, 47, 48, 49, :50, 51, S2, 53, 54, 64, 65, 
68, 1333, 693 , 694, 695, 696, 697 and 698 of Mikirpara 
Chakardoi village, Rani reserve forest and part of railway 
line. 
978, 983, 765 , 979 of vi llage Dharapur , 7, 55, 32, 42, 70, 
71' 72, 73, 74, 75, 76, 61, 66, 90, 99, 221 , 220 , 217 , 216, 
231, 227, 236 , J 4l , Yr2_, 1240 , 345, 34<i, 150, 1324, 1316, 
1318, 1290, 466, 3i:O, 698, l28ti, 990 , 1209 , 1289, 765and 
939 of Mikirpara Chakardoi village _ 
Jalukbari, 
Dakhin Jalukbari, 
121, 168, 169, 170, 171, l72, 173, 174, 175, 1.76, 178, 180, 
181, 182, 183, 184, 185, l86, 187, 188, 189, 190, 191, 192, 
193, 194, 195, 196, 197, 1 ~•8, 199, 200, 201, 202, 203, 204, 
205, 206, 207, 208, 210,213, 214, 215, 2l6, 217, 218, 219, 
220, 221, 222, 223, 224 , 225, 226, 227, 228, 229, 230, 231, 
232, 234, 235, 236, 237, '.BS, 239, 240, 241, 242, 243, 244, 
245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 256, 257, 
258,259,260,261,262,263,264,265,266,267,268,269, 
270,271,272, 273, 274, 275, 276, 277, 278,279,280, 281, 
282,283,284,285,286 , 287,288,289,290, 291,292,293, 
294, 295, 296, 297 , 298, 2t)9,300, -'\Ol, 302, 303, 304, 305, 
306, 307, 308, 309, 310, 3l l,3J2,JJ3, .H4, 315, 316, 317, 
318, 319 320, 321, 322, 323, 324, 325, 326, 327, 328, 329, 
330 and 107, 209,211, 212, 233, 255, and 167. 
1356 THE ASSAM GAZETT E, EXTRAORDINARY, AUGUST 8, 2008 
Bounded by-
North- dag numbers-
East­
South­
West-
165, 164, l63, 162, ! 6 l, 160, 159, 158, 157, 154, 153, 130, 
129, 127, 126, 125, 124, -~ 34, 137, 67, 66, 65, 64, 57, 333, 
5, 6, 7, 8, 9, 80, 8 ( ' 81, 84, 85, ll5 , 114, 116, 117, 118, 
l 1.3, I 19, 120, l l 1 l 10, 158, 106, 104, 103, 90, 92, 93, 94, 
95, 88, 54, 52, 47, 97, 101, 100, 99, 98, 40, 39, 38, 37; 36, 
35 , 34, 3J., J2, 29, 20, 4 l, 42, 43, 55, 18, 19, 86, 56, 122, 
123, 133, 149, 135, 159, 75, and 76 of Dakhin Jalukbari 
village. 
Boundary ofTetelia revenue vHlage. 
Deepor Beel 
Bound ary of Pacl.iirr, Juiukbari village. 
••• 
,. 
MOHD. A. HAQUE, 
Secretary to the GO\· ernment of Assam, 
Legislative Department. 
GUWAHATI- Printed and Published by the Dy. Director (P&S ), Directorat e of Ptg. & Sty., Assam, Guwahati-21, 
(Ex-Gazette) No. 485-500-600-8-8-2008. 

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