LexThe Guwahati Water Bodies (Preservation and Conservation) Act, 2008
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No. 768/97 THE ASSAM GAZETTE v5j3TT?fT^Gt EXTRAORDINARY PUBLISHED BY THE AUTHORITY 243 f r f p , ^ T R , 8 W-JlS, 2008, 17 ^IbS'l, 1930 («W) __________ No. 243 Dispur, Friday, 8th August, 2008, 17th Sravana, 1930 (S.E.) _________ GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH NOTIFICATION The 7th August, 2008 No. LGL.103/2008/14. — The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT NO. XX OF 2008 (Received the assent of the Governor on 5th August, 2008) THE GUWAHATI WATERBODIES (PRESERVATION AND CONSERVATION) ACT, 2008 AN ACT to provide for preservations, protection, conservation, regulation and maintenance of waterbodies and to develop the waterbodies into natural water reservoir and convert into eco- tourism recreation centre to suit the ecological balance within the jurisdiction of Guwahati Metropolitan Development Authority and to protect the waterbodies from the encroachers and damages Whereas it is expedient to provide for preservation, protection, conservation, a W e regulation and maintenance of waterbodies and to develop the waterbodies into natural water reservoir and convert into eco-tourism recreation centre to suit the ecological balance within the jurisdiction of Guwahati Metropolitan Development Authority and to protect the water bodies from the encroachers and damages and the mattrs connected therewith or incidental thereto: 1352 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 Short title, extent and commence ment Definitions Declaration of waterbodies Restriction on use of land. Appeal Penalty It is hereby enacted in the Fifty-ninth Year of the Republic o( India as follows:- 1. (1) This Act may be called the Guwahati Waterbodies (Preservation and Conservation) Act, 2008. (2) It extends to the jurisdiction of Guwahati Metropolitan Development Authority. (3) It shall come into force at once. 2. In this Act, unless the context otherwise requires,- (a) “Competent Authority” means the Guwahati Metropolitan Development Authority constituted under the Guwahati Metropolitan Development Authority Act, 1985 or any other Authority whenever State Government specially empowered in this behalf; (b) “Government” means the State Government of Assam; (c) “Jirat” means any structures raised by the owner and includes trees; (d) “Owner” means a land holder and settlement holder other than land holder who holds land under the Assam Land and Revenue Regulation, 1886 and shall include a mortgagee, lessee or a tenant under the Assam (Temporarily Settled Areas) Tenancy Act, 1971; (e) “Waterbodies” means the area or areas of land where the rain water accumulates and act as natural or storm water reservoir and shall include wetland. 3. Notwithstanding anything contained in any other laws enacted by the State Legislature which are for the time being in force in Assam, the areas of the land specified in the Schedules I, II, III and IV of this Act shall be the waterbodies. 4. Notwithstanding anything contained hi any other laws enacted by the State Legislature which are for the time being in force in Assam, the area of land specified in the Schedules I, II, III and IV of this Act shall be used as waterbodies and no person after coming into force of this Act shall- (i) undertake any activities including the filling up of waterbodies which may cause damage or reduce the size of the waterbodies; (ii) construct or erect any structure in the waterbodies; (iii) dump or throw solid waste or garbage in the waterbodies; (iv) extend or reinforce of any building standing upon the waterbodies; (v) carry out any kind of busmen except fish curing, aqua culture, conservation measure and flood control measures, that too with the specific previous permission of the Competent Authority. 5. Any person aggrieved by the order of the Competent Authority under clause (v) of section 4 may prefer an appeal before the State Government within thirty days from the date of such order, whose decision thereon shall be final. 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 to fifty thousand rupees or with both. (2) A person who abets any of these offences as aforesaid shall be liable for the same punishment as provided for the offence Assam Act No 20 of 1987 Regulat ion I of 1886. Assam . Act No 23 of 1971 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 1353 Taking up develop mental schemes. Protection of Action takes in good faith. (3) The offences committed under this Act shall be treated as cognizable offence t under the Code of Criminal Procedure, 1973 and shall be tried accordingly. o f 1974. 7. The Competent Authority or any other person or Authority, with the previous permission of the Government, may take up project or scheme of eco-tourism or water based recreation for [Tetter management, preservation and conservation of the waterbodies declared as such in the Schedules 1 , II, III and IV of this Act. 8. (1) No suit, prosecution or other legal proceedings shal l lie against any officers of the Competent Authority or Government for anything in good faith done or intended to be done in pursuance of this Act (2) No suit or legal proceeding shall L ie against the Government for any damage or injury caused or likely to be caused to any owner or person in pursuance of this Act, which is done or intended to be done in good faith. Power to make rules. Power to remove ’ difficulties. 9. The Government may, by notification in (he official Gazette, make rules for carrying out the purposes of this Act. 10 If any difficulty arises in giving effect to the provisions of this Act, the Government may, by notification in the official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty. Overr iding effect. 11. Notwithstanding anything contained in the Assam Hill l and and Ecological Sites (Protection and Management) Act, 2006, or any other Acts enacted by the State Legislature for the time being in force in Assam, the provisions of this Act shall have effect in the areas mentioned i n the Schedules I. II, I I I and IV of this Act. Assam Act. V of 2007 Schedule of 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 f land:- District - Mouza- Revenue Village- All land of dag numbers- Schedule- I (SARDS A I. A BELL) Kamrup (Metropolitan) I hstrict, Guwahati. Sahar Guwahati Part-11 771, 795, 796, 771 771/1999, 771/1971, 771/1972 and 771/1988. 779, 789, 1064, 1065, 1062, 791, 792, 793, 797 and 794. 591, 1058, 1781 and 59, 1012, 1014, 1018, 1051, 1019, 1754, 1753, 1021, 1024, 1025, 1031, 1033, 1034, 1035, 1036, 1037, 1923, 1038, 1039, 1040, 1041, 1906, 1043, 1044, 1045, 1046, 1047, 1048, 1049, 1050, 1051, 1052, 1053, 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, 1718, 630, 629, 2039, 628, 619, 618, 617, 611, 610, 609, 608, 607, 606, 605, 604, 602, 600, 2074, 598, 1986, 597, 596 and 594. Schcdule- II (BORSOLA BEEL) Kamrup (Metropolitan) District, Guwahati Sahar Guwahati — II. 1312, 1312/2003, 1312/1992, 1644, 1312/2001 and 1312/2002. 1354 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008---------------- Buonded by North- dag numbers- 1302, 1303, 1304, 1305, 1306, 1307, 1308, 1309, 1310 and 1311. South -dag numbers- East - dag numbers- 1663 and Bilpar Road. Nepali Mandir and 1313, 1314, 1800, 1934, 1324, 1325, 1335, 1336, 1338, 1.351, 352 (Road), 1353 (Road), 1359 (Road) and 1642 (Road). West dag- numbers: 1083 (Road). Schedule- I I I (Silsako Bed ) , Schedule ofland:- District - Mouza- (A). Revenue Village- All land of dag numbers- Kamrtip (Metropolitan) D strict, Bel tola Hengarabari. 530 (original), 531 (original), 532 (original), 533 (original) 836 (original), 489 (original) and 602 (original) and proposed Guwahati Resettlement Operation dag numbers 1042, 1047, 1048, 1049, 1050, 1043,1046, 1082, 1085, 1086, 1093, 1108, 1112,949,954, 1040, 1041, 1038, 1053, 1056, 1054, 1039, 1011, 1012, 1070, 1084, 990, 991, 1074, 1087, 1088, 960, 1065, 1071, 1006, 1099, 1031, 986 and 989. Bounded by North- dag numbers- East-dag number- Dag No. 15, 85 of Satgaon village, 405, 400, and 483 of village No. 1 Madghoria village. 691, 692, 693, 694, 698(Part), 728(Part), 730(Part)), 571, 752, 753, 760, 761, 759, 695, 642, 603, 538, 534 and 535 of Hengarabari Village, South- dag numbers- West- dag numbers- 765, 766, 767, 768, 769 (Part), 446, 448, 449 and 451 of Hengarabari Village. 529, 524, 526, 519, 518, 514, 513, 501, 500, 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. (C). (B). RevenueVillage- All land of dag numbers - Satgaon, 15 (original), 925(original), 873(original), 874 (original), 17(original), 84(original) and 939(original). Bounded by - North-dag numbers- East - dag numbers- South- dag numbers- West- dag numbers- 4 and 5 of Satgaon Village. 14,16, 19, 18, 83, and 85 of Satgaon Village. 532, 533 of Hengarabari Village. 405, 484, 401, 404, 498, 403, 478 and 390 of Number 1 Madghoria village. Revenue Village- All land of dag numbers- No.l Madghoria. 387, 389, 390,396, 397, 398, 399, 400, 401, 402, 403, 404, 405, 406, 483, 484, 478, 499, 498, 474, 475, 485 and 486. Bounded by — North — East - dag numbers- South - dag numbers- West - P.W.D. Road. 15 of Satgaon village. 533 and 836 of Hengarabari village. Part of Oil India Pipe line and dag Nos. 487, 434, 380, 379, 347, 345, .314, 311, 294, 292 and 488 of No.l Madghoria village. / - THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 1355 Schedule of land:- District - Mouza- (A) . Revenue Village- All land of dag numbers- (B) Revenue village - All land of dag nuinber- (A) and (B) Bounded by - North- dag numbers- Sehedule- IV (Near Deeper Boel) Kamrup (Metropolitan) District, Ramcharani. Mikirpara Chakardoi, 678, 194, 699, 1156, 991,992,1325, 1351, 215, 725, 726, 727, 728, 729, 730, 1246, 1340, 100, 700 and 193. Dharapur. 947. East- dag numbers- South- dag numbers- West- dag numbers- (C ) Mouza - Revenue Village- All land of dag Numbers- 978, 768, 967, 966, 946, 945, 942 and 941, of Dharapur Village, 55, 62, 43, 67, 66, 70, 71, 136, 167, 172, 192, 191, 190, 189, 188, 701, 702, 715, 716, 719, 720, 724 of Mikirpara Chakardoi Village and boundary of Dakhin Jalukbari and Tetelia village, 1676, 112, 109, 107, 106, 103, 196, 724, 688, 687, 686, 684, 665, 655, 664, 653, 652, 648, 645, 644, 1291 and 693 of Mikirpara Chakardoi village. 197, 198, 199, 200, 201, 202, 203, 204, 205, 693, 1142, 1145, 1141, 1109, 1108, 1107, 1105, 1026, 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, 690, 689, 672, 673, 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, 473, 472, 471, 470, 341, 340, 339, 236, 5, 7, 11.72, 13, 14, 44, 47, 48, 49, 50, 51, 52, 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 village Dharapur, 7, 55, 32, 42, 70, 71, 72, 73, 74, 75, 76, 64, 66, 90, 99, 221, 220, 217, 216, 231, 227, 236, 341 342, 1240, 345, 346, 350, 1324, 1316, 1318, 1290, 466, 381, 698, 1286, 990, 1209, 1289, 765and 939 of Mikirpara Chakardoi village. Jalukbari, Dakhin Jalukbari, 121, 168, 169, 170, 171, 172, 173, 174, 175, 176, 178, 180, 181, 182, 183, 184, 185, 186, 187, 188, 189, 190, 191, 192, 193, 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 205, 206, 207, 208, 210,213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 231, 232, 234, 235, 236, 237, 238, 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, 299,300, 301, 302, 303, 304, 305, 306, 307, 308, 309, 310, 311,312,313, 314, 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 GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 Bounded by North- dagnum bers- East- South- West- 165, 164, 163, 162, 161, 160, 159, 158, 157, 154, 153, 130, 129, 127, 126, 125, 124, 134, 137, 67, 66, 65, 64, 57, 333, 5, 6, 7, 8, 9, 80, 81, 82; 84, 85, 1 15, 114, 116, 117, 118, 113, 119, 120, 111 110, 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, 33, 32, 29, 20, 41, 42, 43, 55, 18, 19, 86, 56, 122, 123, 133, 149, 135, 159, 75, and 76 of Dakhin Jalukbari village. Boundary of Tetelia revenue village . Deeper Beel Boundary of Pachim Jalukbari village. MOHD. A. HAQUE, Secretary to the Government of Assam, Legislative Department. GUWAHATI- Printed and Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-21 , (Ex-Gazette) No. 485-500-600-8-8-2008.