LexThe Uttarakhand Flood Plain Zoning Act
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act1
dze la[;k& 10 iathd`r la[;k&;0w,0@Mh0vks0&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] lkseokj] 28 tuojh] 2013 bZ0
ek?k 08] 1934 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 31@fo/kk;h ,oa lalnh; dk;Z@2012
nsgjknwu] 28 tuojh] 2013
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr mRrjk[k.M ck<+ eSnku ifj{ks=.k fo/ks;d] 2012 dks fnukad 24 tuojh] 2013 dks vuqefr iznku dh
vkSj og mRrajkpy vf/kfu;e la[;k 07] lu 2013 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk
izdkf”kr fd;k tkrk gSA
2
mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012
¿mÙkjk[k.M vf/kfu;e la0 07 o’kZ 2013À
THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012
[UTTARAKHAND ACT NO. 07 OF 2013]
3
mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012
¿mÙkjk[k.M vf/kfu;e la0 07 o’kZ 2013À
vuqØef.kdk
/kkjk,a fooj.k i`’B la[;k
1 2 3
v/;k;&,d
izkjfEHkd
1- laf{kIr uke] foLrkj vkSj izkjEHk
2- ifjHkk’kk,a
v/;k;&nks
ck<+ ifj{ks=.k izkf/kdkjh rFkk mldh ”kfDr;k¡
3- ck<+ eSnku ifj{ks=.k dh ?kks’k.kk
4- ck<+ ifj{ks=.k vf/kdkjh dh ”kfDr;k¡ vkSj d`R;
v/;k;&rhu
ck<+ eSnku ifj{ks=.k ds losZ{k.k ,oa fp=.k
5- losZ{k.k
6- losZ{k.k dh ”kfDr
7- uqdlkuh dk lank;
v/;k;&pkj
ck<+ eSnkuksa dh ifjlhekvksa dh vf/klwpuk
8- ck<+ eSnkuksa {ks=ksa dks fpfUgr dj us ds jkT; ljdkj ds vk”k; dh
?kks’k.kk
9- lkoZtfud lwpuk,a
10- vk{ksi
11- jkT; ljdkj dk fofu”p;
v/;k;& ik¡p
ck<+ eSnku ds mi;ksx dk izfr’ks/k ,oa fucZU/ku
12- ck<+ eSnku esa ck/kk vkfn ds izfr’ks/k dh ”kfDr
13- ”kkfLr
14- vijk/k ”keu djus dh ”kfDr
15- vihy
16- iqujh{k.k
4
v/;k;& N%
izfrdj
17- izfrdj dk lank;
18- lgefr ls izfrdj vkSj izHkktu dk vo/kkj.k
19- izfrdj dk xzkº; ugha gksuk
20- vf/kfu.kZ; ¼vokMZ½ ds fo:) vkosnu
21- /kkjk 20 ds v/khu vkosnu i=ksa ij fu.kZ; ysus dh izfdz;k vkSj
izkf/kdkfj;ksa dh ”kfDr;k¡
22- fofu”p; dk flfoy U;k;ky; dh fMdzh ds :i ij izorZuh; gksuk
23- vf/kfu.kZ; ds v/khu lank;
v/;k;& lkr
izfr’ks) ds i“pkr~ ck/kk,a gVkus dh “kfDr
24- izfr’ks) ds i“pkr~ ck/kk,a gVkus dh “kfDr
v/;k;& vkB
fofo/k
25- ck<+ ifj{ks=.k izkf/kdkjh dks dksbZ dk;Z djus ls jksduk vijk/k gksxk
26- ck<+ ifj{ks=.k izkf/kdkjh] vU; vf/kdkfj;ksa dk yksd lsod gksuk
27- ln~Hkko ls dk;Zokgh dk laj{k.k
28- tqekZus dh olwyh
29- U;k;ky; dh “kfDr
30- fu;e cukus dh “kfDr
31- fujlu vkSj viokn
5
mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012
¿mÙkjk[k.M vf/kfu;e la0 07 o’kZ 2013À
mRrjk[k.M jkT; esa ufn;ksa ds ck<+ eSnku ifj{ks=.k dh O;oLFkk ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds frjlBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i eas vf/kfu;fer gks %&
v/;k;&,d
izkjfEHkd
laf{kIr uke] foLRkkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012 gSA
¼2½ bldk foLrkj lEiw.kZ mRrjk[k.M jkT; esa gksxkA
¼3½ ;g /kkjk rqjUr izo`Rr gksxh vkSj bl vf/kfu;e ds ”ks’k micU/k ml rkjh[k ls izo`Rr
gksaxs] tks jkT; ljdkj] jkti= esa] vf/klwpuk }kjk fu;r djs %
ijUrq ;g fd fofHkUu ufn;ksa vkSj fofHkUu {ks=ksa ds fy, bl vf/kfu;e ds
fofHkUu micU/kksa gsrq fHkUu&fHkUu rkjh[ksa fu;r dh tk ldsaxhA
ifjHkk’kk,a 2- bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks %&
¼d½ ^^ck<+ eSnku^^ esa ty lj.kh] ck<+ lj.kh vkSj yxHkx tc rd fd izlax ;k lanHkZ
ls vU;Fkk visf{kr u gks] bl vf/kfu;e esa uhph Hkwfe dk og {ks= lfEefyr gS] tks
tyIykou ds dkj.k vkus okyh ck<+ ds fy, lqxzkgh gksa(
¼[k½ ^ck<+ eSnku ifj{ks=.k* ls fdl unh ds ck<+ eSnkuksa esa tgk¡ ufn;ksa vkSj ty/kkjkvksa
ls ty ds vf/kIykou ds dkj.k eSnku cu tkrs gSa] ekuo xfrfof/k;ksa ij izfrcU/k
vfHkizsr gS(
¼x½ ^ck<+ {ks=* ls ,slk {ks= vfHkizsr gS] ftlls vf/kdre lEHkkfor ck<+ izokg cgk ys
tkuk visf{kr gS(
¼?k½ ^ck<+ ifj{ks=.k izkf/kdkjh* ls unh ds lEcU/k esa /kkjk 3 ds v/khu jkT; ljdkj }kjk
fu;qDr izkf/kdkjh vfHkizsr gS(
¼³½ ^Hkwfe^ esa Hkwfe ds fgr] Hkwfe ls mRiUu Qk;ns ;k Hkwfe ls layXu ;k Hkwfe ls layXu
fdlh Hkh pht ds lkFk LFkk;h :i ls tdM+h phtksa dk lekos”k gS(
¼p½ ^vf/kHkksxh^ fdlh Hkwfe ds lEcU/k esa ,slk O;fDr vfHkizsr gS] ftldk fdlh Hkwfe esa
fgr gS vkSj og ml Hkwfe ij Lo;a [ksrh djrk gS] vius lsod ;k HkkM+s ds etnwj
ls [ksrh djokrk gSA blesa dk”rdkj Hkh ”kkfey gS(
¼N½ ^Lokeh^ ls fdlh Hkwfe ds lEcU/k esa ,slk O;fDr vfHkizsr gS] ftldk ,slh Hkwfe esa
fgr gS(
¼t½ ^fofgr^ ls jkT; ljdkj }kjk bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk
fofgr vfHkizsr gS(
¼>½ ^unh^ esa mldh lgk;d ufn;ksa dk lekos”k gS(
¼´½ ^ty lj.kh^ ls ,slh lj.kh vfHkizsr gS] ftlesa lk/kkj.kr% unh dk izokg ifj:)
jgrk gSA
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6
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
v/;k;&nks
ck<+ ifj{ks=.k izkf/kdkjh rFkk mldh ”kfDr;k¡
ck<+ eSnku ifj{ks= .k dh
?kks’k.kk
3- ¼1½ tgk¡ jkT; ljdkj ,slk djuk vko';d ;k lehphu le>rh gS rks og
ljdkjh jkti= esa] vf/klwpuk }kjk ;g ?kksf"kr dj ldsxh fd ,slh jhfr ls
tks bl vf/kfu;e esa vkxs fofufnZ"V dh xbZ gS] ck<+ eSnku ifj{ks=.k fd;k
tk;sxkA
¼2½ jkT; ljdkj funs”k n s ldsxh fd ftu lhekvksa ds fu/kkZj.k gsrq unh dk
losZ{k.k fd;k tk;] muds vUrxZr bl vf/kfu;e ds micU/k pkVZ vkSj iaft;ka
¼jftLVj½ rS;kj fd;s tk;a] ftuesa leLr lhek,a] Hkwfe&fpUg vkSj ,slh lhek,a
vfHkfuf”pr djus ds iz;kstu gsrq vko”;d dksbZ vU; fo’k; fofufnZ ’V fd;k
tk;A
¼3½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk ftys esa ftykf/kdkjh ;k ljdkj ds
,sls vU; izkf/kdkjh dks mi/kkjk ¼2½ ds v/khu visf{kr {ks= dk losZ{k.k djus
ds iz;kstuksa ds fy, ck<+ ifj{ks=.k vf/kdkjh fu;qDr dj ldrh gS] ftls og
vko”;d le>s] vkSj ,slh vf/klwpuk esa og mDr izkf/kdkjh }kjk fuoZgu fd;s
tkus okys dŸkZO; fofufnZ’V dj ldsxhA
ck<+ ifj{ks=.k
vf/kdkjh dh
”kfDr;k¡ vkSj d`R;
4- ck<+ ifj{ks=.k izkf/kdkjh] bl vf/kfu;e ds micU/kksa ds vuqlkj ”kfDr;ksa dk
iz;ksx vkSj dŸkZO;ksa dk fuoZgu /kkjk 3 dh mi/kkjk ¼3½ ds v/khu vf/klwpuk esa
fofufnZ’V ”krksZa vkSj fucU/kuksa ds vuqlkj djsxkA
v/;k;&rhu
ck<+ eSnku ifj{ks=.k ds losZ{k.k ,oa fp=.k
losZ{k.k 5- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] ufn;ksa ds ck<+ eSnkuksa dk losZ{k.k djsxk vkSj ufn;ksa
ds ck<+ eSnkuksa ds Lo:i vkSj lhek dk vo/kkj.k djsxkA
¼2½ ck<+ ifj{ks=.k izkf/kdkjh] mi/kkjk ¼1½ ds v/khu fd;s x;s losZ{k.k ds vk/kkj
ij ck<+ eSnku ifj{ks=ksa dh LFkkiuk djsxk vkSj mu {ks=ksa dk vkadyu djsxk]
ftlesa tulk/kkj.k ds LokLF;] lqj{kk vkSj lEifÙk dh vfH kj{kk ds vk”k; ls
ck<+ eSnku ds mi;ksx ds vkisf{kd tksf[ke ds lUnHkZ esa Hkwfe ds oxhZdj.k
dk Hkh lekos”k gksxkA
¼3½ ck<+ ifj{ks=.k izkf/kdkjh] mi/kkjk ¼2½ ds v/khu of.kZr {ks= n”kkZrs gq, pkVZ
vkSj iaftdk,a rS;kj djsxkA
losZ{k.k dh ”kfDr 6- ck<+ ifj{ks=.k izkf/kdkjh vFkok vU; bl fufeÙk lkekU; ;k fo”ks’k :i ls
izkf/kd`r fdlh vU; vf/kdkjh ds fy;s ;g fof/k iw.kZ gksxk fd og&
¼d½ viuh vf/kdkfjrk ds vUrxZr fdlh Hkh Hkwfe ij izos”k djs vkSj mldk
losZ{k.k dj vkSj mldk Lrj ukis(
¼[k½ ,sls Lrjksa] lhekvksa vkSj lhek js[kkvksa dks fpUg vFkok lhek iRFkj yxkdj
fpfUgr djuk(
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7
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
¼x½ Hkwfe ukiuk(
¼?k½ /kkjk 3 dh mi/kkjk ¼2½ esa fufnZ’V lhek,a vfHkfuf“pr djus ds iz;kstuksa ds
fy;s leLr vU; vko“;d dk;Z djuk(
¼³½ tgk¡ losZ{k.k vkSj Lrj ukiuk vU;Fkk iw.kZ ugha fd;k tk ldrk vkSj fdlh
[kM+h Qly] ckM+ ;k taxy dks dkVuk ;k mlds fdlh Hkkx dks lkQ djuk
fof/k lEer gksxk %
ijUrq ;g fd Hkwfe ds ,sls vf/kHkksxh dks de ls de bl vk”k; dk
lkr fnu dk uksfVl fn, cxSj ¼vf/kHkksxh dh blds fy, lgefr ds fcuk½
dksbZ ck<+ ifj{ks=.k izkf/kdkjh vFkok dksbZ vU; vf/kdkjh ;k fdlh fuokl x`g
ls layXu fdlh Hkou] fdlh cxhps ;k [kqys ;k cUn izkax.k esa izos”k ugha
djsxkA
uqdlkuh dk lank; 7- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh vFkok bl fufeÙk lkekU; vFkok fo”ks’k :i ls
izkf/kd`r dksbZ vU; vf/kdkjh] ftlus /kkjk 5 ds v/khu fdlh Hkwfe ij izos”k
fd;k gS] mls NksM+us ds iwoZ ,sls fdlh Hkh uqdlku ds fy;s tks fd Hkkfjr
gqvk gks] ,slh Hkwfe ds Lokeh vFkok vf/kHkksxh dks izfrdj nsxk vkSj bl izdkj
nh x;h jkf”k dh i;kZIrrk ds ckjs esa dksbZ fookn gksus dh fLFkfr esa ck<+
ifj{ks= izkf/kdkjh ;k bl fufeÙk izkf/kd`r vf/kdkjh }kjk ekeyk fofu”p;
gsrq jkT; ljdkj dks fufnZ’V fd;k tk;sxkA
¼2½ mi/kkjk ¼1½ ds v/khu vf/kdkjh dk fofu”p; vfUre gksxk vkSj mls vikLr
;k mikUrfjr djkus ds fy;s fdlh flfoy U;k;ky; esa dksbZ Hkh okn ugha
yk;k tk ldsxkA
v/;k;&pkj
ck<+ eSnkuksa dh ifjlhekvksa dh vf/klwpuk
ck<+ eSnkuksa {ks=ksa
dks fpfUgr djus
ds jkT; ljdkj ds
vk”k; dh ?kks’k.kk
8- jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh dh fjiksVZ ds vk/kkj ij ;k vU;Fkk]
jkti= esa vf/klwpuk }kjk ck<+ eSnku {ks=ksa dks fpfUgr djus vkSj muesa Hkwfe ds
mi;ksx dks izfrf’k) ;k fucZfU/kr djus ds vius vk”k; dh ?kks’k.kk dj ldsxhA
lkoZtfud lwpuk,a 9- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] /kkjk 8 ds v/khu vf/klwpuk tkjh djus ij {ks= ds
lqfo/kktud LFkkuksa ij ,slh vf/klwpuk dk lkjka”k lkoZtfud :i ls lwfpr
djsxkA
¼2½ ck<+ ifj{ks=.k izkf/kdkjh] {ks= esa fLFkr Hkwfe;ksa ds Lokfe;ksa dks lwpuk;sa
O;f’Vr% Hkh nsxkA
¼3½ ck<+ ifj{ks=.k izkf/kdkjh] vfHkys[k] pkVZ] uD”ks] iaftdk;sa vkSj vU; nLrkost]
unh lj.kh@ck< lj.kh vkSj ck<+ eSnku n”kkZrs gq, {ks= dk Lo:i vkSj ftl
lhek rd mldk mi;ksx izfrf’k) vFkok izfrcfU/kr gS] fofufnZ’V djrs gq,
fofufnZ’V le;ksa ij vke turk dh tkudkjh gsrq dk;kZy; esa iznf”kZr
djsxkA
----------------------------
8
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
vk{ksi 10- ¼1½ dksbZ O;fDr] tks /kkjk 9 esa fufnZ’V lkoZtfud lwpuk esa fofufnZ’V ifjlhekvksa
ds izfrcU/kksa ;k fucZU/kuksa ds izfr vk{ksi djuk pkgrk gks] jkti= esas
vf/klwpuk ds izdk”ku dh rkjh[k ls lkB fnu dh dkykof/k ds Hkhrj vius
vk{ksi miof.kZr djrs gq, ,d fyf[kr fooj.k ck<+ ifj{ks=.k vf/kdkjh dks
vxzsf’kr dj ldsxkA
¼2½ mijksDr dkykof/k dh lekfIr ds i”pkr~ ck<+ ifj{ks=.k vf/kdkjh fofgr jhfr
ls uksfVl tkjh djsxk vkSj lEcf U/kr i{k dks ekeys dh lquokbZ dk
;qfDr;qDr volj iznku dj nsus ds i'pkr~ vk{ksiksa ij fopkj djsxkA
¼3½ ck<+ ifj{ks=.k izkf/kdkjh] /kkjk 9 dh mi/kkjk ¼3½ esa fufnZ’V vfHkys[kksa ds lkFk
mlds vkSj vius izLrko jkT; ljdkj dks vxzsf’kr djsxkA
jkT; ljdkj dk
fofu”p;
11- ¼1½ jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh dh fjiksVZ ij fopkj djus ds i”pkr~
{ks= dh ifjlhekvksa esa ,sls ifjorZu djus dk vkns”k nsxh] tSlk og vko”;d
le>sA
¼2½ jkT; ljdkj dk fofu”p; vfUre gksxkA
¼3½ jkT; ljdkj] jkti= esa vf/klwpuk }kjk] ;g ?kk sf"kr djsxh fd bl
vf/kfu;e ds micU/k fofufnZ’V lhekvksa ifjlhekvksa lfgr mDr unh ij
ykxw gksaxs %
ijUrq ;g fd unh ds Hkjko {ks= esa iwoZ ls vofLFkr ekuoh; cfLr;ksa
dks iquokZflr fd, tkus dh O;oLFkk Hkh jkT; ljdkj }kjk dh tk;sxhA
¼4½ jkT; ljdkj }kjk vafdr vkSj vuqeksfnr {ks= ck<+ eSnku le>s tk;saxs vkSj
lhek,a] tgk¡ vko”;d gks] lhek ds iRFkjksa ;k vU; mi;qDr fpUgksa }kjk
fpfUºr dh tk;saxhA
¼5½ ck<+ ifj{ks=.k izkf/kdkjh] bl izdkj of.kZr ,sls {ks=ksa ds ekufp= vkSj
iaftdk,a j[ksxk vkSj ,sls ekufp= rFkk ia ftdk,a dk;kZy; ds LFkk;h
vfHkys[kksa dk Hkkx le>h tk;sxhA
¼6½ mi/kkjk ¼5½ ds v/khu j[ks x;s ekufp= vkSj iaftdk,a ml ftys ds
ftykf/kdkjh dks izLrqr dh tk;sxh] ftlesa unh dk dksbZ Hkkx fLFkr gS vkSj
,sls le; ij vke turk ds fujh{k.k ds fy, miyC/k gksaaxs] tSl k fofgr
fd;k tk;sA
v/;k;& ik¡p
ck<+ eSnku ds mi;ksx dk izfr’ks/k ,oa fucZU/ku
ck<+ eSnku esa ck/kk
vkfn ds izfr’ks/k dh
”kfDr
12- ¼1½ tgka jkT; ljdkj dk ;g lek/kku gks tk; fd lkoZtfud LokLF;] lqj{kk
;k lEifÙk ds fgr esa ;k vke turk dh vlqfo/kk dks de djus ds fgr esa
ck<+ eSnkuksa esa xfrfof/k;k¡ izfrf’k) ;k fucZfU/kr djuk vko”;d gS] ogk¡
ljdkj jkti= esa] vf/klwpuk }kjk og {ks=] ftlesa izfr’ks) ;k fucZU/ku izo`Ùk
fd;k tkuk gS vkSj ,sls izfr"ks/k ;k fucZU/ku dk Lo:i vkSj lhek fofufnZ"V
dj ldsxh %
---------------------------------
9
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
ijUrq ;g fd bl mi/kkjk ds v/khu dksbZ Hkh vf/klwpuk] /kkjk 8 ds
v/khu tkjh vf/klwpuk ds izdk'ku dh rkjh[k ls 1¿vBkjg eklÀ dh lekfIr
ds i'pkr~ tkjh ugha dh tk;sxhA
¼2½ rRle; izo``Rr fdlh fof/k] :f<+] djkj vFkok fy[kr esa fdlh ckr ds gksrs
gq, Hkh mi/kkjk ¼1½ ds v/khu vf/klwpuk ds izdk”ku ij ,slh vf/klwpuk esa
fofufnZ’V izfr’ks) vFkok fucZU/ku vfHkHkkoh jgsxkA
¼3½ dksbZ Hkh O;fDr ck<+ ifj{ks=.k izkf/kdkjh dh iwokZuqefr d s fcuk fucZfU/kr
vFkok izfrf"k) {ks= esa dksbZ xfrfof/k vkjEHk ugha djsxk %
ijUrq ;g fd tc dksbZ O;fDr ck<+ ifj{ks=.k izkf/kdkjh dks bl /kkjk
ds v/khu dksbZ xfrfof/k vkjEHk djus ds fy, vuqKk ds fy, vkosnu djrk gS
vkSj ck<+ ifj{ks=.k izkf/kdkjh , slk vkosnu izkIr gksus dh rkjh[k ls 90 fnu
dh dkykof/k ds Hkhrj mDr O;fDr dks lalwfpr ugha djrk gS fd vkosfnr
vuqKk vLohd`r dj nh xbZ gS] ogk¡ ;g mi/kkfjr fd;k tk;sxk fd ck<+
ifj{ks=.k izkf/kdkjh us mDr vuqKk ns nh gSA
”kkfLr 13- ;fn dksbZ O;fDr /kkjk 12 dh mi/kkjk ¼1½ ds v/khu dh vf/klwpuk esa fofufnZ’V
{ks= esa mDr vf/klwpuk esa fofufnZ’V fucZU/kuksa vkSj ”krksZa ds izfrdwy dksbZ
xfrfof/k izkjEHk ;k dk;kZfUor djrk gS ;k djus dka iz;Ru djrk gS rks og %&
¼d½ tqekZus ls] tks ik¡p lkS :i;s rd dk gks ldsxk ] ;k tqekZus ds lank; esa
O;frØe gksus ij lk/kkj.k dkjkokl ls] tks nks ekl rd gks ldsxk( vkSj
¼[k½ [k.M ¼d½ ds v/khu nks’k fl) ds i”pkr ml izR;sd fnu ds fy,] ftlds
nkSjku vijk/k tkjh jgrk gS] ,d lkS :i;s rd dk gks ldsxkA
vijk/k ”keu djus
dh ”kfDr
14- ¼1½ jkT; ljdkj }kjk fdlh lkekU; ;k fo”ks’k vkns”k }kjk bl fufeÙk izkf/kd`r
dksbZ Hkh vf/kdkjh ,slh 'krksZa ds] tks fd fofgr dh tk;s] v/;/khu jgrs gq,
bl vf/kfu;e ds v/khu dk;Zokfg;k¡ lafLFkr gksus ds iwoZ ;k i”pkr~ ml
O;fDr ls] ftlus vijk/k fd;k gS ;k ftl i j dksbZ vijk/k djus dk
;qfDr;qDr lUnsg gS] ,d gtkj :i;s ls vuf/kd /kujkf”k Lohdkj dj
ldsxkA
¼2½ ,slh /kujkf”k dk lank; dj fn;s tkus ij ,sls O;fDr dks vijk/k ls
mUeksfpr dj fn;k tk,xk vkSj ,sls vijk/k ds laca/k esa mlds fo:) dksbZ
dk;Zokgh ugha dh tk;sxhA
vihy 15- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh ds fofu'p; ls O;fFkr dksbZ Hkh O;fDr ml rkjh[k
ls] ftldks mls mDr fofu'p; dh lalwpuk nh xbZ Fkh] uCcs fnu dh
dkykof/k ds Hkhrj ml izkf/kdkjh dks vihy dj ldsxk] ftls jkT; ljdkj
}kjk bl fufeÙk fofgr fd;k tk;s %
ijUrq ;g fd ;fn fofgr izkf/kdkjh dks bl ckr dk lek/kku gks
tk;s fd vihykFkhZ lle; fdlh dkj.ko'k ugha dj ik;k Fkk] vihy nkf[ky
rks og 90 fnu dh dkykof/k dh lekfIr ij Hkh vihy ij fopkj dj
ldsxkA
-----------------------
1-mRrjk[k.M vf/kfu;e la[;k 22 o’kZ 2018 dh /kkjk 2 }kjk izfrLFkkfirA
10
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
¼2½ fofgr izkf/kdkjh] vihykFkhZ dks lquokbZ dk ;qfDr;qDr volj iznku djus ds i”pkr~
,sls vkns”k ikfjr dj ldsxk] tks og mfpr le>s vkSj mldk fofu”p; vfUre
gksxkA
iqujh{k.k 16- ¼1½ tgka /kkjk 15 ds v/khu dksbZ vihy ugha dh x;h gS] ogak jkT; ljdkj] ck<+ ifj{ks=.k
izkf/kdkjh ds fdlh vkns”k] tk¡p ;k dk;Zokfg;ksa dh oS/krk] vkSfpR; ;k ”kq)rk ds
ijh{k.k djus ds iz;kstukFkZ ck<+ ifj{ks=.k izkf/kdkjh dh tk¡p ;k dk;Zokfg;ksa dk
vfHkys[k eaxk ldsxh vkSj ekeys esa ,slk vkns”k ikfjr dj ldsxh] tks og mfpr
le>s %
ijUrq ;g fd ,sls vkns”k dh rkjh[k ls N% ekl lekIr gks tkus ds i”pkr~
,slk dksbZ vfHkys[k ugha eaxk;k tk;sxkA
¼2½ jkT; ljdkj] ck<+ ifj{ks=.k izkf/kdkjh ds fdlh Hkh vkns”k esa fdlh Hkh O; fDr dks
ekeys esa lquokbZ dk mfpr volj fn;s fcuk ,slk dksbZ ifjorZu ugha fd;k tk;sxk]
ftlls fdlh O;fDr ij izfrdwy izHkko iM+rk gksA
v/;k;& N%
izfrdj
izfrdj dk lank; 17- ¼1½ tgk¡ fdlh Hkh O;fDr dks ck<+ eSnku esa dksbZ dk;Zdyki gkFk esa ysus dh vuqKk nsus
ls bUdkj dj fn;k x;k gks ;k tgk¡ bl vf/kfu;e ds v/khu fdlh O;fDr ij
vf/kjksfir] izfr’ks) ;k fucZU/ku ds ifj.kke Lo:i fdlh O;fDr dks dksbZ uqdlku
gksrk gks rks ogk¡ og ,sls izfrdj ds lank; dk gdnkj gksxk] tks Hkwfe vtZu
vf/kfu;e] 1894 ¼dsUnzh; vf/kfu;e la0 01 o’kZ 1894½ dh /kkjk 23 ,oa 24 ds v/khu
vo/kkfjr Hkwfe ds ewY; vkSj ml ewY; ds chp ds vUrj ls vf/kd ugha gksxk] tks fd
mls ml frfFk esa feyrk fd tc fdlh dk;Zdyki ds fØ;kUo;u dh vuqKk fey
xbZ gksrh ;k tc fucZU/ku vFkok izfr’ks) vf/kjksfir ugha fd;k x;k gksrkA
¼2½ mi/kkjk ¼1½ ds v/khu izfrdj dh /kujkf”k dk vo/kkj.k djus esa ,sls fdlh Hkh
fucZU/ku ij fopkj fd;k tk;sxk] ftlds fd v/;/khu og Hkwfe] izfrdj dk nkok
djus okys O;fDr ds] ml Hkwfe ij dksbZ Hkh dk;Z djus ;k ml Hkwfe ds vU;Fkk
mi;ksx ds] vf/kdkj ds lEcU/k esa] rRle; izo`Rr fdlh Hkh vU; fof/k ds v/khu gSA
lgefr ls izfrdj
vkSj izHkktu dk
vo/kkj.k
18- ¼1½ ftl O;fDr dks /kkjk 17 ds v/khu izfrdj lanÙk fd;k tkuk gS rFkk ,slh /kujkf”k
dk izHkktu] ftlesa O;fDr fgrc) gS] mldk fu/kkZj.k izfrdj esa fgrc)r k dk nkok
djus okys O;fDr ;k O;fDr;ksa ds chp ck<+ ifj{ks=.k izkf/kdkjh }kjk] djkj }kjk
vo/kkfjr fd;k tk;sxkA
¼2½ ,sls fdlh djkj ds vHkko esa] ck<+ ifj{ks=.k izkf/kdkjh] ,slh tk¡p tks og vko”;d
le>s %&&
¼d½ /kkjk 17 ds v/khu fn;s tkus okys izfrdj dh jkf”k(
¼[k½ izfrdj dk ,sls O;fDr;ksa esa] ftudk mlesa fgrykHk gksus dh tkudkjh vFkok
fo”okl fd;k tkrk gS] izHkktu vo/kkj.k dj] vf/kfu.kZ; ¼vokMZ½ nsxk %
ijUrq ;g fd tgk¡ izfrdj dh jkf”k nl gtkj :i;s ls vf/kd gks] ogk¡
jkT; ljdkj ;k bl fufeÙk jkT; ljdkj }kjk izk f/kd`r vf/kdkjh dh iwokZuqefr ds
fcuk dksbZ vokMZ ugha fd;k tk;sxkA
------------------------------
11
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
izfrdj dk xzkº;
ugha gksuk
19- ¼1½ dksbZ izfrdj ugha fn;k tk;sxk] ;fn %&
¼d½ tgk¡ rd Hkwfe ml rkjh[k dks ftl fnu bl vf/kfu;e }kjk ;k mlds
v/khu fucZU/ku vf/kjksfir fd;s x;s Fks] izo`Ùk fdlh vU; fof/k ds
v/khu izo`Ùk lkjr% oSls gh fucZU/kuksa ds v/;/khu gS( ;k
¼[k½ ;fn bl vf/kfu;e }kjk ;k mlds v/khu ;k izo`Ùk fdlh vU; fof/k ds
v/khu iw.kZr% leku fucZU/kuksa ds lEcU/k esa nkosnkj ;k mlds
iwokZf/kdkjh] ftldk nkos esa fgrc)rk gS] Hkwfe ds lEcU/k esa izfrdj
dk igys gh lank; dj fn;k x;k gS(
¼x½ fdlh Hkh vfrØe.k dks gVkus ds fy,A
¼2½ ;fn fdlh O;fDr us vuf/kd`r :i ls dksbZ xfrfof/k vkjEHk dh x;h gS rks
,slh xfrfof/k ls Hkwfe ds ewY; esa o`f) ij Hkwfe ds ewY; dk vkadyu djrs
le; fopkj ugha fd;k tk;sxkA
vf/kfu.kZ; ¼vokMZ½
ds fo:) vkosnu
20- ¼1½ /kkjk 18 dh mi/kkjk ¼2½ ds v/khu ck<+ ifj{ks=.k izkf/kdkjh ds vokMZ ls
O;fFkr dksbZ Hkh O;fDr] fyf[kr vkosnu }kjk jkT; ljdkj vFkok bl fufeÙk
izkf/kd`r ,sls vf/kdkjh dks ftls jkT; ljdkj] bl fufeÙk izkf/kd`r djs]
vkosnu dj ldsxkA
¼2½ mi/kkjk ¼1½ ds v/khu vkosnu ,sls iz:i esa vkSj jhfr ls] tks fofgr dh tk;s
vkSj vokMZ dh lalwpuk izkIr gksus dh rkjh[k ls iSarkyhl fnu ds vUnj
fd;k tk;sxkA
¼3½ bl /kkjk ds v/khu fd;s x;s vkosnu dk fuiVkjk ,slh jhfr ls fd;k
tk;sxk] tks fofgr dh tk;sA
/kkjk 20 ds v/khu
vkosnu i=ksa ij
fu.kZ; ysus dh
izfdz;k vkSj
izkf/kdkfj;ksa dh
”kfDr;k¡
21- ¼1½ /kkjk 20 ds v/khu vkosnu dks flfoy izfdz;k la fgrk] 1908 ¼dsUnzh;
vf/kfu;e la0 05 o"kZ 1908½ dh /kkjk 141 ds vFkkZUrxZr dk;Zokfg;k¡ le>k
tk;sxk vkSj mldk fopkj.k djus esa funsZ”k fofu'p; djus ds fy;s l”kDr
izkf/kdkjh flfoy U;k;ky; dh ”kfDr;ksa dk iz;ksx dj ldsaxsA
¼2½ tk¡p dk {ks= jkT; ljdkj vFkok b l fufeÙk izkf/kd`r fdlh vU; ,sls
vf/kdkjh dks fofufnZ’V ekeys ij fopkj djus rd gh lhfer jgsxkA
fofu”p; dk
flfoy U;k;ky;
dh fMdzh ds :i
ij izorZuh; gksuk
22- /kkjk 21 ds v/khu fu.kZ; flfoy U;k;ky; dh fMdzh ds :i esa izorZuh;
gksxkA
vf/kfu.kZ; ds
v/khu lank;
23- /kkjk 18 dh mi/kkjk ¼1½ ds v/khu vo/kkfjr izfrdj vFkok /kkjk 18 dh
mi/kkjk ¼2½ ds v/khu vfHkfu.kZ; ns fn;s tkus ij ;k ,sls vfHkfu.kZ; ds
fo:) /kkjk 20 ds v/khu dksbZ vkosnu fd;k tkrk gS rks izkf/kdkjh ds
fofu'p; ds i“pkr~ ck<+ ifj{ks=.k izkf/ kdkjh }kjk izfrdj dk lank; fd;k
tk;sxk vkSj ,sls lank; ij Hkwfe vtZu vf/kfu;e] 1894 ¼dsUnzh; vf/kfu;e
la0 01] o"kZ 1894½ dh /kkjk 31 ls 35 ds micU/k ykxw gksaxsA
------------------
12
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
v/;k;& lkr
izfr’ks) ds i“pkr~ ck/kk,a gVkus dh “kfDr
izfr’ks) ds i“pkr~
ck/kk,a gVkus dh
“kfDr
24- ¼1½ ck<+ ifj{ks=.k izkf/kdkjh] bl vf/kfu;e ds micU/kksa ds v/khu Hkwfe ds fdlh
Lokeh vFkok vf/kHkksxh dks dksbZ dk;Z djus ;k vuf/kd`r vojks/k gVkus dk
,sls le; ds vUnj tSls fofufnZ’V fd;k tk;] funs“k ns ldrk gS vkSj Hkwfe
dk Lokeh vFkok vf/kHkksxh ,slk dk;Z djsxk vkSj vojks/k gVk;sxkA
¼2½ ;fn Lokeh ;k vf/kHkksxh] mi/kkjk ¼1½ ds v/khu fofufnZ’V le; ds vUnj
ck<+ ifj{ks=.k izkf/kdkjh ds vkns'k dk ikyu djus esa foQy jgrk gS rks ck<+
ifj{ks=.k izkf/kdkjh og dk;Z djok ldsxk vkSj vojks/k gVok ldsxkA
¼3½ ck<+ ifj{ks=.k izkf/kdkjh }kjk bl /kkjk ds v/khu fd;k x;k leLr O;; ,sls
Lokeh vFkok vf/kHkksxh ls Hkw&jktLo ds cdk;k ds :i esa olwy fd;k tk
tk;sxkA
v/;k;& vkB
fofo/k
ck<+ ifj{ks=.k
izkf/kdkjh dks dksbZ
dk;Z djus ls
jksduk vijk/k gksxk
25- dksbZ Hkh O;fDr ck<+ ifj{ks=.k izkf/kdkjh dk bl vf/kfu;e ds }kjk ;k blds
v/khu ,sls izkf/kdkjh ij vf/kjksfir fdlh dk;Z dk fuoZgu djus ls jksdrk gS]
mlds fy;s ;g le>k tk;sxk fd mlus Hkkjrh; n.M lafgrk] 1860 ¼dsUnzh;
vf/kfu;e la0 45 o’kZ 1860½ dh /kkjk 186 ds v/khu vijk/k fd;k gSA
ck<+ ifj{ks=.k
izkf/kdkjh] vU;
vf/kdkfj;ksa dk
yksd lsod gksuk
26- ck<+ ifj{ks=.k izkf/kdkjh vkSj bl vf/kfu;e ds v/khu izkf/kdkjh] vU; vf/kdkjh
,oa deZpkjh Hkkjrh; n.M lafgrk] 1860 ¼dsUnzh; vf/kfu;e la0 45 o’kZ 1860½
dh /kkjk 21 ds vFkkZUrxZr yksd lsod le>s tk;saxsA
ln~Hkko ls dk;Zokgh dk
laj{k.k
27- ¼1½ dksbZ Hkh okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh] tks ,sls fdlh Hkh ckr ds
fy, bl vf/kfu;e ;k blds v/khu cuk ;s x;s fu;e vFkok vkns'k ds
vuqJo.k esa ln~HkkoiwoZd dh x;h gks] ;k dh tkuh vk'kf;r gks] jkT;
ljdkj ,sls fdlh izkf/kdkjh vFkok O;fDr ds fo:) ugha gks ldsxh] tks bl
vf/kfu;e ds v/khu fdlh Hkh 'kfDr dk iz;ksx ;k fdlh Hkh drZO; dk ikyu
dj jgk gksA
¼2½ dksbZ Hkh okn ;k vU; fof/kd dk;Zokgh ,slh fdlh okn ds fy, dkfjr ;k
dkfjr gksus ds fy, lEHkkO; fdlh uqdlku ds dkj.k jkT; ljdkj ds
fo:) ugha gks ldsxh] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh
Hkh fu;e ;k vkns'k ds vuqJo.k esa ln~HkkoiwoZd dh x;h gks] ;k dh tk uh
vk'kf;r gksA
tqekZus dh olwyh 28- bl vf/kfu;e ds v/khu vf/kjksfir lHkh tqekZus n.M izfdz;k lafgrk] 1973
¼dsUnzh; vf/kfu;e la0 2 o’kZ 1974½ esa micaf/kr jhfr ls olwy fd;s tk;saxsA
U;k;ky; dh “kfDr 29- flfoy U;k;ky; dks fdlh iz”u ds fuLrkj.k] fofuf'pr djus ;k ml ij
dk;Zokgh djus dh vf/kdkfjrk gksxh] ftls bl vf/kfu;e }kjk ;k blds v/khu
ck<+ ifj{ks=.k izkf/kdkjh vFkok ,sls vU; vf/kdkjh }kjk ftls jkT; ljdkj
}kjk bl fufeÙk izkf/kd`r fd;k x;k gS] fuLrkfjr] fofuf”pr fd;k tkuk ;k
13
ftl ij dk;Zokgh fd;k tkuk visf{kr gSA
----------------------------------
¿mRrjk[k.M ck<+ eSnku ifj{ks=.k vf/kfu;e] 2012À
fu;e cukus dh
“kfDr
30- ¼1½ jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds dk;kZUo;u gsrq jkti= esa
vf/klwpuk }kjk fu;e cuk ldsxhA
¼2½ fo”ks’k :i ls iwoksZDr micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ,sls
fu;eksa esa fuEufyf[kr mica/k fd, tk ldsaxs %&
¼d½ og jhfr] ftlls pkVZ vkSj vfHkys[k j[ks tk;saxs(
¼[k½ og iz:i vkSj jhfr ftlls /kkjk 20 ds v/khu vkosnu fd;k tk;sxk
vkSj og jhfr] ftlls ,sls vkosnuksa dk fuLrkj.k fd;k tk;sxk( rFkk
¼x½ dksbZ vU; fo’k;] ftls fofgr fd;k tkuk gks ;k fd;k tk,A
¼3½ bl vf/kfu;e ds v/khu cuk;k tkus okyk izR;sd fu;e cuk;s tkus ds ckn
;Fkk”kh?kz 14 fnu dh dqy vof/k ds ,d ;k nks ;k vuqorhZ l=ksa esa gks]
izLrqr fd;k tk;sxk rFkk m ijksDr l= ;k vuqorhZ l= ds rqjUr fd fu;e
u cuk;k tk; rks rRi”pkr~ ;FkkfLFkfr fu;e ,sls mikarfjr :i esa izHkkoh
gksxk ;k fu’izHkkfor gks tk;sxk rFkkfi ,sls fdlh mikUrj.k ;k ckfrydj.k
dk bl fu;e ds v/khu iwoZ esa dh x;h fdlh ckr dh fof/kekU;rk ij
izfrdwy izHkko Mkys fcuk gksA ckn ds l=ksa ds volku ls iwoZ ;fn lnu
mDr fu;e esa dksbZ mikUrj.k ds fy;s lger gks tkrk gS rFkk lnu lger
gks tkrk gSA
fujlu vkSj viokn 31- ¼1½ mÙkjk[k.M ck<+ eSnku ifj{ks=.k v/;kns”k] 2012 blds }kjk fujflr fd;k
tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr v/;kns”k ds v/khu dh xbZ dksbZ ckr ;k
dkjZokbZ bl vf/kfu;e ds rRLFkkuh micU/kksa ds v/khu dh xbZ le>h
tk;sxhA
**************************
14
THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012
[UTTARAKHAND ACT NO. 07 OF 2013]
INDEX
Section Particular Page No.
1 2 3
CHAPTER-I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER-II
FLOOD ZONING AUTHORITY AND IT'S POWERS
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
NOTIFICATION OF LIMITS OF FLOOD PLAINS
8. Declaration of intention of State Government to demarcate
flood plains areas
9. Public Notices
10. Objections
11.
Decision of State Government
CHAPTER-V
PROHIBITION OR RESTRICTION OF THE USE OF THE
FLOOD PLAINS
12. Power to prohibit obstruction etc. in flood plain
13. Penalty
14. Power to Compound
15. Appeal
16. Revision
15
CHAPTER-VI
COMPENSATION
17. Payment of compensation
18. Determining the compensation and apportionment by
consent
19. Compensation not admissible
20. Application against award
21. Procedure and powers of authorities in deciding applications
under section 20
22. Decision enforceable as decree of civil court
23. Payment under award
CHAPTER-VII
POWER TO REMOVE OBSTRUCTIONS AFTER
PROHIBITION
24.
Power to remove obstructions
CHAPTER-VIII
MISCELLANEOUS
25. Preventing Flood Zoning Authority from doing any act to be
an offence
26. Flood zoning Authority other officers to be public servants
27. Protection of action taken in good faith
28. Recovery of fine
29. Power of Court
30. Power to make rules
31. Repeal and Saving
16
THE UTTARAKHAND FLOOD PLAIN ZONING ACT, 2012
[UTTARAKHAND ACT NO. 07 OF 2013]
An
Act
to provide for the zoning of flood plains of rivers in the State of Uttarakhand.
Be it enacted by the Uttarakhand State Legislative Assembly in the Sixty -third Year of the Republic
of India, as follows :--
CHAPTER-I
PRELIMINARY
Short title,
extent and
commencement
1.
(1) This Act may be called the Uttarakhand Flood Plain Zoning Act, 2012.
(2) It extends to the whole of the State of Uttarakhand.
(3) This section shall come into force at once and the remaining
provisions of this Act shall come into force on such date as the State
Government may, by notification in the official Gazette, appoint:
Provided that different dates may be appointed for different
provisions of this Act, and for different areas of different rivers.
Definitions 2. In this Act, unless the context otherwise requires:-
(a) “Flood Plain” includes water channel, flood channel and that area of
nearly low and which is susceptible to flood by inundation;
(b) “Flood Plain Zoning” means restricting any human activity in the
flood plains of a river where the plains are created by over flow of
water from the channels of rivers and streams;
(c) “Flood Zone” means the area which is required to carry the flow of
the maximum probable floods;
(d) “Flood Zoning Authority” in relation to river, means the authority
appointed by the State Government under section 3;
(e) “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;
(f) “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;
(g) “Owner” in relation to any land includes any person having interest in
such land;
(h) “Prescribed” means prescribed by rules made by the State
Government under this Act;
(i) “River” includes its tributaries; and
(j) “Water Channel” means the channel in which the flows of a river are
generally confined.
----------------------------
17
[The Uttarakhand Flood Plain Zoning Act, 2012]
CHAPTER-II
FLOOD ZONING AUTHORITY AND IT'S POWERS
Declaration of
flood plain
zoning
3.
(1) Where the State Government considers it necessary or expedient so
to do, it may, by notification in the Official Gazette declare that
flood plain zoning shall be made in the manner hereinafter
specified.
(2) The State Government may direct that a survey be made of a river
for the purpose of determining the limits within which the
provisions of this Act are to be applied and that proper charts and
registers be prepared specif ying all boundaries and landmarks and
any other matter necessary for the purpose of ascertaining such
limits.
(3) The State Government may by notification in the Official Gazette
appoint the Collector of the District or such other authority as the
Government considers necessary, as the Flood Zoning Authority for
the purposes of making a survey of the area as required under
sub-section (2) and may specify in such notification, the duties to
be discharged by such authority.
Powers and
functions of the
Flood Zoning
Authority
4. The Flood Zoning Authority shall exercise the powers and discharge
the duties in accordance with the provisions of this 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
Survey
5. (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 plai n use intended to
safeguard the health, safety and property of the general public.
(3) The Flood Zoning Authority shall prepare charts and registers
indicating the areas delineated under sub-section (2).
Power to take
up survey
6. It shall be lawful for the Flood Zoning Authority or any of the
officers generally or specially authorized by it in this behalf-
(a) to enter upon and survey and take levels of any land within its or his
jurisdiction;
(b) to mark such levels, boundaries and lines by placing m arks or
boundary stones;
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[The Uttarakhand Flood Plain Zoning Act, 2012]
(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; and
(e) Where otherwise the survey cannot be completed and the levels
taken, to cut down and clear away any part of standing crop, fence
or jungle :
Provided that no Flood Zoning Authority or any other officer
shall enter into any b uilding 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
seven days notice in writing of its or his intention to do so.
Payment of
damages
7. (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 5 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 the
amount so tendered, the Flood Zoning Authority or such officer
shall refer the matter to the State Government for its decision.
(2) The decision of the officer under sub -section (1) shall be final and
no suit shall lie in a civil court to have it set aside or modified.
CHAPTER-IV
NOTIFICATION OF LIMITS OF FLOOD PLAINS
Declaration of
intention of
State
Government to
demarcate
flood plains
areas
8. The State Gover nment may on the basis of a report from the Flood
Zoning Authority or otherwise, by notification in the Official Gazette,
declare its intention to demarcate the flood plain areas and either
prohibit or restrict the use of land therein.
Public Notices 9. (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 convenient places in the 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 Authority shall exhibit records, charts, maps,
registers and such other document 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 the office for inspection by the General public at the timing
specified therein.
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[The Uttarakhand Flood Plain Zoning Act, 2012]
Objections 10. (1) Any person, who desires to raise any objection to the limits and
either 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 Official Gazette,
forward to the Flood Zoning Authority a statement in the writing
setting forth his objections.
(2) After the expiry of the period aforesaid, the Flood Zoning Authority
shall issue a n otice in a manner prescribed and consider the
objections after giving the party concerned a reasonable opportunity
of being heard in the matter.
(3) The Flood Zoning Authority shall forward to the State Government
its or his proposals together with the re cords referred to in sub -
section (3) of section 9.
Decision of
State
Government
11.
(1) The State Government shall after considering the report of the
Flood Zoning Authority, order such alteration in the limits of the
area as it considers necessary.
(2) The decisions of the State Government shall be final.
(3) The State Government shall by notification in the Official Gazette,
declare that the provisions of this Act shall apply to the said river
with boundaries and limits as specified :
Provided that the State Gover nment shall also make
arrangement for rehabilitation of Colonies already existing in the
flood plain.
(4) The areas delineated and approved by the State Government shall
be deemed to be the flood plain and the limits shall, where
necessary be marked either by boundary stones or other suitable
marks.
(5) The Flood Zoning Authority shall maintain the charts and registers
of such areas so delineated and such charts and registers shall
form part of the permanent records of the office.
(6) The charts and registers maintaine d under sub-section (5) shall be
furnished to the Collector of the District in which any part of the
river is situated and shall be opened for inspection by the general
public at such times as may be prescribed.
CHAPTER-V
PROHIBITION OR RESTRICTION OF THE USE OF THE
FLOOD PLAINS
Power to
prohibit
obstruction etc.
in flood plain
12. (1) Where the State Government is satisfied that it is necessary to do so
in the interest of public health, safety or property or reducing the
inconvenience to t he general public to prohibit or restrict the
activities in the flood plain, the Government may, by notification in
the Official Gazette, specify the area where such prohibition or
restriction is to be enforced and the nature and extent of such
prohibition or restriction :
20
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[The Uttarakhand Flood Plain Zoning Act, 2012]
Provided that no notification under this sub -section shall be
issued after the expiry of 1[eighteen 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 of
instrument, for the time being in force, the prohibition or restriction
specified in such notification shall prevail.
(3) No person shall undertake any activity within the prohibited area or
restricted area except with the previous permission of 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 said person that permission applied for has been refused, it shall be
presumed that he Flood Zoning Authority has granted such permission.
Penalty 13. If any person commences or carries on or attempts to carry on any
activity in the areas specified in the notification under sub -section (1)
of section 12 contrary to the terms and conditions specified in such
notifications, he shall be punishable-
(a) with fine which may extend to five hundred rupees and in default of
payment of fine, with simple imprisonment for the term which may
extend to two months; and
(b) with further fine which may extend to one hundred for each day during
which the offence continues after the conviction under clause (a).
Power to
Compound
14. (1) Subject to such conditions as may be prescribed, any officer authorized
by the State Government by a general or special order in this behalf
may, either before or after the institution of proceedings under this
Act, accept from the person who has committed or is reasonably
suspected of having committed and offence, a sum of money not
exceeding one thousand rupees.
(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.
Appeal 15. (1) Any person aggrieved by any decision of the Flood Zoning Authority
may prefer an appeal to an authority prescribed by the State
Government in this behalf, within a period of ninety days from the date
on which such decision was communicated to him:
Provided that the pre scribed 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 the appeal
in time.
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1-Subs. by section 2 of UK Act no 22 of 2018.
21
[The Uttarakhand Flood Plain Zoning Act, 2012]
(2) The prescribed authority may, after giving a reasonable opportunity to the
appellant of being heard, pass such orders as it thinks fit and the decision
thereof shall be final.
Revision
16.
16. (1) Where no appeal has been preferred under section 15, the State
Government may, for the purpose of examining the legality propriety or
correctness of any order, inquiry or proceedings of the Flood Zoning
Authority, call for the records of any enquiry or proceedings of the Flood
Zoning Authority and make such order in the case as it think fit :
Provided that no such record shall be called after the expiry of six
months form the date of such order.
(2) No order of the Flood Zoning Authority shall be varied by the State
Government so as to prejudicially effect any person without giving such
person a reasonable opportunity of being heard in the matter.
CHAPTER-VI
COMPENSATION
Payment of
compensatio
n
17.
(1) Where any pe rmission to undertake any activity in the flood plain has
been refused to any person or where as a result of prohibition or
restriction imposed on any person under this Act, such person suffers any
damage, he shall be entitled to the payment of compensatio n not
exceeding the difference between the value of the land as determined
under section 23 or section 24 of the Land Acquisition Act, 1894 (Central
Act No. 01 of 1894) and the value which it would have, had the
permission for carrying on any activity had been granted or the
prohibition or restriction had not been imposed.
(2) In determining the amount of compensation under sub -section (1) any
restriction to which the land is subjected to under any other law for the
time being in force in regard to the righ t 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.
Determining
the
compensatio
n and
apportion-
ment by
consent
18. (1) The person to whom the compensation unde r 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 agreem ent, 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 ten
thousands rupees, no award shall be made without the previous
approval of the State Government or such other officer as the State
Government may authorized in this behalf.
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[The Uttarakhand Flood Plain Zoning Act, 2012]
Compensation
not admissible
19. (1) No compensation shall be awarded --
(a) if and in so far as the land is subject to sub stantially 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 simil ar restrictions in force
under some other law has already been paid in respect of the
land to the claimant or any predecessor in interest of the
claim; or
(c) for removal of any encroachment.
(2) If any person has unauthorized undertaken any activit y, then any
increase in the land value from such activity shall not be taken into
account in estimating the value of land.
Application
against award
20. (1) Any person aggrieved by the Award of the Flood Zoning Authority
under sub -section (2) of secti on 18 may, by an application in
writing, apply to the State Government or such other officer as the
State Government may authorize in this behalf.
(2) Any application under sub -section(1) shall be made in such form
and in such manner as may be prescribed and shall be made within
forty five days from the date of communication of the award.
(3) The application under this section shall be disposed of in such
manner as may be prescribed.
Procedure and
powers of
authorities in
deciding
applications
under section 20
21. (1) An application under section 20 shall be deemed be proceedings
within the meaning of section 141 of the Code of Civil Procedure,
1908 (Central Act No. 05 of 1908) and in the trial thereof, the
authorities empowered to decide a reference may exercise the
powers of a civil court.
(2) The scope of inquiry shall be restricted to the consideration of the
matter referred to the State Government or such other officer as the
State Government may authorize in this behalf.
Decision
enforceable as
decree of civil
court
22.
The decision under section 21 shall be enforceable as a decree of a
civil court.
Payment under
award
23. On the determination of the compensation under sub -section (1) of
section 18, or on the making of an award under sub-section (2) of
Section 18 or, if an application is made under section 20 against such
award, after decision of the authority, the compensation shall be paid
by Flood Zoning Authority and the provisions of section 31 to 35 of
the Land Acquisition Act, 1 894 (Central Act No. 01 of 1894), shall
apply to such payment.
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[The Uttarakhand Flood Plain Zoning Act, 2012]
CHAPTER-VII
POWER TO REMOVE OBSTRUCTIONS AFTER PROHIBITION
Power to
remove
obstructions
24.
(1) The Flood zoning Authority may, in accordance with the provisions
of this Act, direct any owner or occupier of land to do any act or to
remove any un-authorized obstructions within such time as may be
specified by it and such owner or occupier shall do such act or
remove the obstructions.
(2) If owner or occupier fails to comply with the order of the Flood
Zoning Authority within the time specified under sub -section (1),
the Flood Zoning Authority may cause the act to be performed or
cause the obstructions to be removed.
(3) All expenses incurred by the Flood Zoning Authority under this
section shall be recovered from such owner or occuExcerpt shown. Open the full act in Lexace.