The Manipur Flood Plain Zoning Act, 1978

Manipur · state statute

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' 1311111111? IEEIZBHE

, EXTRAORDINARY
PUBLISHED BY AmeBIT-y

M/
'No. 185 ' ‘ Imphal,’Friday} Sépte’t‘nbé‘r' 1,..1918‘ . (Bhadra 11), 1900)
. . ,, ' _
//
GOVERNMENT OF MANIPUR
ECREIARIAT LAW DEPARTMENT
Imphal, the Ist September, 1978
No. 2/4/787—Leg1L-5-The following Act 01 the Legis‘ature, Manipur which
received assent of the Governor on 26-8-78 is hereby published1n the Manipur
1911111; I. BIJOY SINGH,
Deputy Secretary (Law) tothe Govt. of Manipur.
THE MANIPUR FLQ-OD PLAIN ZONING ACT, 1978
(Man1p111' Act 10 of I978)
AN
ACT
to provide for the zoying of ﬂood plains of rivers in thelStvate of
Manipur. ’ " ' ‘ ‘
Be it enagted by 11:11: Leg1slature of the State of Manipur in
......
the Twentymmh Year of 1he_Repub11e ofInd1aa_s f_o‘Ilo»vs:
CHAPTER—I
_ PRELIMINARY
.(1) This AC_t maybe cnIIed the Mampur Elood 919.111 Zoning 511°“ tine.
Act1‘1'9'73 "’
extent and
‘1»1‘7
commence-
(2) It extendstothewholenof the State of Manipur, meal.
(21) This section shall come into force at Once and the. remaining ,
provisions of this Actshall- come into forge 011 __such date as the State '
Government may, b-y.not1ﬁca110n in the oﬁcial Gagetﬁe, appomt
Provided tﬁaI“ different date§ may be appointed for different
provisions of this Act and for different areas or diﬂerent rivers. v
2 In this Ag, unless the context othermse reqmtes-— Deﬁnitions.
(3)21 “11on mcludes water channel, ﬂood channel and
“1m axlfia1311,06neaﬂylbwIasnd susccenbfe fo ﬁcod by
mnundahon
Declaration
of Flood
Plain Zoning.
Powers and
functions of
the Flacd-
Zoning Au-
thority.
Survey.
2
(b) “ﬂood phin 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 ithe area which is required to carry V.
the ﬂow of the manmum probable ﬂoods;
(d) ‘fﬂood zoning authority” in relation to a river. means the;
authority appointed by the Government under Section 3;
(c) “Gazette” means the oﬂicial gazette of the Manipur State '
Government ; ‘
f “Governmeht” means the State Government of Mahi urP .
'(g) “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;
(b) “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;
(i) “owner" in relation to any land,' includes any persoa
having interest in such land; .
(j) “prescribed” means prescribed by rules made by the State
Government under this Act; .
(k) “water channel” means the channel in which the ﬂows
of a river are generally confined;
(1) “river” includes it: tributaries.
CHAPTER—II '
FLOOD ZONING AUTHORITY AND ITS POWERS
3. (1) Where the State Government considers it necessary or
expedient to do so, it may. by notiﬁcation 1n the Gazette, declare thatﬂood plain zoning shall be made in the manner hereinafter speciﬁed.
‘(2) The State Government may direct that asurvey be made of
a river for the purpose of determining tk.;“"‘i’lmits within the provisions
of the Act are to .be applied and that proper Charts and registers
he prepared specifying all boundaries and landmarks and any other
necessary matter for the purpose of ascertaining such limits.
(3) The State Government may, by notiﬁcation m the oﬁiciat Gazette,
appoint the ‘Deputy Commissioner’ of the District or such othex authority
as that Government considefs necessary, as the ﬂood'zoning authority for
the purpose of makinga survey of the area as required under sub-
section (2) and may specify in such notiﬁcation, the duties to be
discharged by. such authority. ,

. 4. The Flood Zoning Authority shall exercise the powers and
discharge the duties in accordance with the provisions of thus 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
'- 5. (t) 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.
3
(2) The Flood Zoning Authority shall, on the basis of the Surveycarried out under sub-sec-tion (I), eshbl-Esh Flood ?lein'zones andjelineate the areas which are subject to ﬂooding including classiﬁcation[of land with reference to relative risk of ﬂoodplain ttse intended{to safeguard the health, safety and property of the general public.
(3) The Flood Zoning Authority shall prepare charts and registersindicating the areas delineated under sub-section (2).
_ 6. It shall. be lawful for the Flood Zonin,’ Authority or anyof the otﬁcers generaily or speeiaily authorised by it in this behalf:
(a) to. enter upon and survey and takelevels of any land withinits or his jurisdiction; .
(b) to mark such levels, boundai‘iw and line; by placing maths or"‘ boundary stones;
(c) to measure the land;
(d) to do all othei-acts necessary (or the purpose of asbertainingthe limits referred toin sub-sectxon (2) of section 3;
(e) Where otherwise the survey Cannot beeompleteg't aid the levels?taken, to cut down and clear away any part of staetdtng crop, t‘encegpr jungle; .

Provided that no Flood Zoning Authority or any other ofﬁcer“shall . enter into any building . or open any enclosed court orrden attached to a dwelling house or cut down and clear awayﬁnding crops or fence ("unless with the consent of the occupier thereof).Qithwt previously giving such occupier at least seven days' notice?! writing 0? it or his intention to do so.

7. (l) The Flood Zoning Authotity or any other ofﬁcer'geuerallym'spesiaily anchorised by it in'this behalf Who has entered uponihy land utzie: section 5 shall,' before leaving, tender compensatim£9 the ownsr or occupier of sum land for any damage which mayElva been caused and in 'case of dispute as to the sufﬁciency of thefmount so tendered, the Flood Zoning Authority or such oﬁiccrhall refer the matter to the Government of Manipur For decision.
4; (2) The decision of' the ofﬁcer uhder subsection (1) shall be ﬁnalﬁnd no suit shat! lie in a cxvi! court to ,have it set aside or modiﬁed.
CHAPTER—IV
NOTIFICATION OR LIMITS OF FLOOD PLAINS

The Government may, on the basis of a report. {tonood Zoning Authority or otherwise, by notiﬁcation in thee, declare it; ‘intention to demarcate the Flood Plain Area_. that prohibit or restrict the 'use of land therein as speciﬁed
Power to
take up
Survey.
Payment a!
damn:es.
O bjectiou.
Decision of
the State
Government.
4
9. (1) The Flood Zoning Authority shall on the issue of notiﬁcation
under section 8, cause public notice of the substance of such noti-
ﬁcation to be given at convenient places inthe 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, Authcrity 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 limits of the area is either- prohibited or restricted
in his oﬁice 'for inspection by the general public at the timings speciﬁed
therein.
10. (1) Any person who desises to raise any objection to the limits and
either the prohibitions or- restriction 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 Oﬂicial Gazette, for-
ward to the Flood Zoning Authority a statement in writing setting
forth his objections.
(2) After the expiry of the period aforesaid, the FloodZoning
Authority shall issue a notice in the manner prescribed and consider
the objections after giving the party concerned a reasonable oppor-
tunity of being heard in the matter. '
(3) The Flood Zoning Authority shall forward to the State Govt.
its or his proposes together with the records referred to in sub-section.
(3} of section 9, along with objections received under sub-szction (l).
11. (1.) The Government may, after considering the reports;
of the Flood Zoning Authority, and the objections; if any, order}
sech alternations 111 the limits of the area as it considers necessary;
'or drop the preposes.
(2) The Decision of the Government, shaltbe ﬁnal.
(3) The overnment shah, by notiﬁcation in the ofﬁcial Gazette;
declare tit .43 erovisions t‘bf this Act_ shall apply. to the said ﬁve
with the oemdaries and limits: as Speczfted.

4‘) The areas delineated and approyed by the Government
shall be deemed to be the ﬂood plain and the limits shall, whet»
'neceseary, be. marked either by boundary stones or other suitab
marks.
(5) The Flood Zoning Authority shalt maintain the charts and regiﬂ:
:ers of such areas so delineated and such charts and registers shat,
form part of the permanent records of the oﬁice. '

(6) The charts and registers maintamed under sub—section (5) shall"
furnished to the Deputy Commissioner-of the sttrict in which any ' _
of the river is situated and shall be open for inspection by the gem .
public at such times as may be prescribed. ' a . ;_-
5
a . eHAPTER—V
‘PRQHIBITION OR‘ RESTRICTION ON THE USE .OF‘ THE FLOOD PLAINS '
12. (1) Where the Government is satisﬁed that it is necessarydo so 'in the interest of public health, safety of property or ininterest of reducing the inconvenience to the general public ortat. it is necessary to prehibit or the restrict the activities in theod plain, it. may, by notiﬁcation. in the Gazette, Specify the areaere such prohibition or restriction is to be enforced and the naturedrextent of such prohibition or restriction; '
M (2) Upon the publication of a notiﬁcation under sub-section (1),

:urnent for the time .beingin force, the prohibition or restrictioniﬁed m such notiﬁcation shall prevail.
(3) No person shall undertake any activity within the prohibitionea or restricted area except With the previous permission of thetoodeonmg Authority. ,
Provided that where a person makes an application to the Floodning Authority for permission under this subsection to undertakeactivity and the Flood Zoning Authority, does not, within apjedod of ninety days from the date of receipt of such application,ommunicate to the person that permission applied for has been refused,t shall be presumed that the Flood Zoning Authority has granteduch permission.
V 13. If any person commences or carries on or attempts to carry’11" any activity in the- area speciﬁed in the notiﬁcation under sub-~§§ction (l) of section 12 contrary to the terms and conditions speciﬁed‘11 such notiﬁcation, he or she shall be punishable :—
(a) with ﬁne which may extend to ﬁve hundred rupees or indefault 0f payment of ﬁne, to simple imprisonment for aterm which may extend to two months; and
(b) with further ﬁne which may extend to one hundred rupeesfor each day in case when the oﬂ‘ehder continues the offenceunder clause (a) after the conviction under clause (a).
. 14. (1) Subject to such conditions as may be‘ prescribed any oﬂficerauthorised by the Government by ageneral or SpeCial order in thisVb9half may either before or after the institution-of proceedings underthis Act accept from. the person who has-committed or in reasonablysuSpee'ted of having committed an offence under this Act, by wayof composition of such oﬁ‘ence, a sum of money not exceeding ﬁveundred rupees.
(2) On the payment of such sum of money, such person shallP6 discharged and no further proceedings shall be taken against him111 respect of such otfence.
15. (1) Any person aggrieved by any decision of the Flood ZoningAnthority may prefer an appeal to» the prescribed authority withina period of ninety days from the date on which such decision wasl3011;11:1111nicated to him;
tvvithstanding anything contained in any law, custom, agreement 01'»
Powers to
prohibit
restriction
etc. in ﬂood
plain area.
Penalty.
Power to
compound
_ oﬁ'ences.
Appeal.
Revision. ‘
Payment of
compensa-
tion. '
Central Act.
1 of 1894
extended to
Manipur.
Determining
the compen-
sation and
apportion:-
ment by
consent.
6
Provided that the prescribed authority may entertain the appealafter the expiry o” the said period of ninety days Kit is satisﬁedthat the appeallant was prevented by sufﬁcient cause from ﬁlling theappeal in time. , , -
. (2) 'The prescribed authority may after giving a reasonable oppor- ttumty to the appellant (1::f being heard m‘the matter, make suchworders.as it deems ﬁt and the deezsion thereof shah bc'ﬁnal.
. 16. (1,) Where no appeal has been preferred under section 15,:itheGovernment may, for the purpose of examining . the :legaiity,propriety or correctness of any order made by the Flood Zoning...Authority, call for the records at any inquiry or proceedings of theIglood Zoning Authority and make such order in the case as it thinks 7t. ' '
Provided that no such record shall be called after the expiry ofsix months from the date of such order.
(2) No order of the Flood Zoning Authority'shatl be varied bythe Government so as to prejudicially effect any person with-out giving such person a reasoaabie opportunity of being heard inthe matter. ' '
CHAPTER—VI
COMPENSATION
17. (1) Where any permission to undertake any activityin the ﬂood‘plain has been refused to any person or where as result of the prio-hibition or restriction impOsed on any person under this Act, suchperson suffers any damage he shall be entitled to the payment ofcompensation not exceeding the difference between the value of theland as determined under section 23 or section 24 of the Land AcquisationAct, iSi-i‘4’ and the value which it would have had the permission forcarrying on any activity had been granted or the prohibition orrestriction had not been imposed. .v
(2) In determining the amount of compensation under sub-section(l)any restriction to which the land is subjected to under any otherlaw for the time-bemg in force in regard to the right of the personclaiming compensation to carry on any activity on the land or otherwiseto the 3.158 of land shall be taken into consideration. '
18. ,(1) The person to Whom the compensation under section 17’is to be paid and the apportionment of such amount among the personsinterested therein shall be determined by agreement between the FloodZoning Authority and the person ‘or persons claiming interest therein. .
(2) In default of any such agreement, the Flood Zoning Authority ‘shall, after hoidmg such inquiry as it considers necessary, make anaward detetmining :—
(a) The amount. Of Compensation to be paid under section.17.,
7
b) The apportionment, if any, of such compensation among
persons known to be interested therein.

rovided that Where the amount of compensation exceeds ten
usand rupees, no award shall be made without the previous approval
' e Government or Such other ofﬁcer as the Government may
orise in this behalf.
J9, (1) No compensation sha11 be awarded:
" (a) if and in so far as the 1and 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 Claiment or any predecessox—in
interest of the claim; or ,
(c) for removal of any encroachment ;

‘ (2) If any person has, without lawful authority undertaken any
__1vity, any increase in the value of land from such activity shall not
aken into account in estimating the vaiue of iand,
\ '0 {1) Any person aggrieved by the award of the Flood Zoning
"thc rity under sub—section {2) of section 18 hey, by an application in
nting, apply to the Government or such othero fﬁcer’ an the
’ emment may authorise in this behalf. ‘
; rm and in such manner as may be prescribed and shal1be made
thin fortyﬁve days from the date of communication of the award.
(3) The application'under this section shall be disposed of
in such a manner” as may be, prescribed.
_‘ 21. (1) The Government or such other authority, whﬂe exercising
powers under section 20, shall bedeemed to be a Civil Court
der section 141 of the Code of Civii Procedure, 1908 and shall
Ve the powers of Civil Court under Civil Procedure Code (Central
5 of 1908).
. . (2) The scOpe of inquiry shall be restricted to the consi-
gtggcratxon of the matter referred to the Government or such other oﬁiccn
ii ‘ the Government may authorise in this behalf.

122; The decision under section 21 shall be enforceable as a decree
iOf civil court. ' '
23. On the determination of the compensation under suh-section
{(1)01' section 18 or on the making of an award under sub—section (2)
139'" aetion 18 or if an “application is made under section 20 against
(2) An application under sub-section (1) shall be made in such'
Compensa-
tion not
adnnss'iblc.
Application
against
award.
\
Procedure
and powers
of authorities
in deciding
applicaﬁem
under Sec. 20.
Decision en-
forceable u
‘ decree of
civil court.
Payment
under award.
8
such aWard after decision of the anthority, the compensation shaii’ﬁ
be paid by Flood Zoning Authority and the provisions of sections???
31 to 35 (both inclusive) of the Land Acquisition Act, 1894 (Central Actf
1 of 1894).shal-1 apply to such payment. '
CHAPTER—VII .»
POWER TO REMOVE OBSTRUCTIONS AFTER PROHIBITION
POWer to, 24. (l) The Flood Zoning Authority may, in accordance with
remove the provisions of this Act, within such time as may be speciﬁed,
obstructions. direct any owner or occupier of iand to do any act or to remove
any unauthorised obstruction within such time as may be speciﬁed
by it and such owner or occupier shall do such act or remove the
obstniction. '

(2) If the owner or occupier fails to comply with the order of the '2
Flood Zoning Authority Within the time Speciﬁed under sub—section (1),
the Flood Zoning Authority may cause the act to be performed or 1
cause the obstruction to be removed.
(3) A11 expenses incurred by the Fleod Zoning Authority under
this section shall be recovered from such owner or occupier as .
arrears of land revenue; '
CHAPTER— VIII
MISCELLANEOUS
preventing 25. Any persen who prevents the Flood _Zom‘ng Authority in dis-
Flood 230nm; charging any .Act imposed on such Authority by or under this Act, V
ﬁg‘a‘fggh” shall be deemed to have committed an offence under section 186
Many Act of the Indian Penal Code (Central Act 45 of 1860).
to be oﬁ'enee'
‘
Flood ZOning 26. The Flood Zoning Authoﬁty and other Oﬁicers and employees
Authority & authorised under this Act shall be deemed to be public servants within
ggggﬁg themeaning of section 21 of the Indian Penal Code (Central Act 45 of
servants. 1860)‘
notation of 27. (1) No suit, presecution or other legal proceeding shall lie
,actionialcen . against the Government or any authority on person exercising .any
1“ 3‘10“ mm. 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 any rule or order made thereunder.
(2) No. suit or other legal proceeding shall he against the
Government for any damage caused or likely to be caused for
anything which is in good faith done or intended to be done in pur-
suance of this ACt or any rule or order made thereunder.
Rmvuy 28. A11 ﬁnes imposed under this Act shall be recovered in the‘
of ﬁne. - manner provided in the Code of Criminal Procedure, 1973. (Central,
Act 12 of 1973). _ j
yam“, 29. A civil court shall have jurisdiction to settle, decide or deal“
mkemkt. with any question which is by orunder this Act required to be settled, “
decided or dealt with Authority by the Flood Zoning Authority or.
such other oﬁicer authorised by the State Government in this behalfﬁ
9
t; (’1) The State Government may, by notiﬁcation in the ofﬁcial Power to
e, make rules to carry out the purpose of this Act. make rules.
2) In partieular and without prejudice to the generality of
faggoing provmons, 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 appli—
cations shall be di5poscd oﬂ'; '
'(c) any other matter which has to be, or may be prescribed.
(3) Every rule made under this Act shall be laid, as Soon
tamay be after it is made, before the House of the State Legislature while
' in session for a .total period of fourteen days which may be
prised in one session or two or more successive session and if '
are the expiry of the session immediately following the session or
e successwe sessxons aforesaid, the House agrees in making any
:z'fodiﬁcation in the rule, or the House agrees that the rule should
ﬁat be made, the rule shall thereafter have effect only in such mo-
”aqﬁed form or be of no effect, as the case may be, so, however,
’at any such modiﬁcation or annulment shall be without prejudice
?o the validity of anything previously done under that rule.

Printed by the Supdt., Ptg. & Sty., Manipur at the Govt. Press, Impha1/350«Gil-9-78.

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