The East Kolkata Wetlands ( Conservation And Management ) Act, 2006

Registered No. WB/SC-247 	 No. WB(Part-III)/2006/SAR-4 
RoUtata toette 
Extraordinary 
Published by Authority 
CAITRA 10] 
	 FRIDAY, MARCH 31, 2006 	 [SAKA 1928 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 404-L.----31st March, 2006.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act VII of 2006 
THE EAST KOLKATA WETLANDS (CONSERVATION AND 
MANAGEMENT) ACT, 2006. 
(Passed by the West Bengal Legislature.) 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 31st March, 2006.] 
An Act to provide for conservation and management of the East Kolkata wetlands 
and for matters connected therewith and incidental thereto. 
WHEREAS the wetlands act as regulator of water regime, source for underground 
water recharging, mechanism for waste water treatment, air quality purifier and store 
of water for fire-fighting and have great ecological significance for human life; 
AND WHEREAS there is an increasing pressure on land for human settlement leading 
to filling up of the wetlands; 
AND WHEREAS the East Kolkata wetlands are ecologically and socio-economically 
very important; 
AND WHEREAS it is expedient to provide for conservation and management of 
the East Kolkata wetlands and for matters connected therewith and incidental 
thereto; 
R.• 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
Short title and 
commencement. 
Definitions. 
Constitution of 
East Kolkata 
Wetlands 
Management 
Authority. 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(Sections 1-3.) 
It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(2) It shall be deemed to have come into force on the 16th day of 
November, 2005. 
2. In this Act, unless the context otherwise requires,— 
(a) "Authority" means the East Kolkata Wetlands Management Authority 
constituted under section 3; 
(b) "Chairperson" means the Chairperson of the Authority; 
(c) "East Kolkata wetlands" means such of the areas included in the list of 
Ramsar Sites as are specified in Schedule I and shown in the map in 
Schedule II. 
Explanation 1.—For the purposes of this Act, "Ramsar Sites" means 
the wetlands of international importance under Ramsar Convention. 
Explanation IL—For the purposes of this Act, "Ramsar Convention" 
means the Ramsar Convention on Wetlands, Ramsar, Iran; 
(d) "land" includes any wetland; 
(e) "Land and Land Reforms Department" means the Land and Land Reforms 
Department of the Government of West Bengal; 
(f) "local body" means a Panchayat within the meaning of clause (1) of 
Article 243B, or a Municipality within the meaning of clause (1) 
of Article 243Q, of the Constitution or, in the absence of a Panchayat 
or Municipality, an institution of self-Government constituted or 
established under any other provision of the Constitution or by or under 
any Central Act or State Act; 
(g) "Member-Secretary" means the Member-Secretary of the Authority; 
(h) "notification" means a notification published in the Official Gazette; 
(i) "prescribed" means prescribed by rules made under this Act; 
(j) "State Government" means the Government of West Bengal in the 
Department of Environment; 
(k) "water body" includes any land holding water. 
3. 	 (1) The State Government shall, with effect from such date as it may, by 
notification, appoint, constitute an Authority to be called the East Kolkata Wetlands 
Management Authority. 
(2) The Authority shall consist of the following Members:— 
(i) Chief Secretary to the Government of West Bengal, 	 Chairperson; 
(ii) Secretary, Department of Environment, 	 Member- 
Government of West Bengal, 	 Secretary; 
(iii) Secretary, Department of Urban Development, 	 Member; 
Government of West Bengal, 
(iv) Secretary, Department of Irrigation and 	 Member; 
Waterways, Government of West Bengal, 
(v) Secretary, Department of Fisheries, 	 Member; 
Government of West Bengal, 
(vi) Secretary, Department of Forest, 	 Member; 
Government of West Bengal, 
(vii) Secretary, Department of Municipal Affairs, 	 Member; 
Government of West Bengal, 
(viii) Secretary, Department of Land and Land Reforms, 	 Member; 
Government of West Bengal, 
(ix) Secretary, Department of Panchayat and Rural 	 Member; 
Development, Government of West Bengal, 
(x) Chairman, West Bengal Pollution Control Board, 	 Member; 
(xi) Member-Secretary, West Bengal Pollution 	 Member; 
Control Board, 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 3 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Functions and 
powers of 
Authority: 
(Section 4.) 
(xii) Chief Executive Officer, Kolkata Metropolitan 	 Member; 
Development Authority, 
(xiii) Commissioner, Kolkata Municipal Corporation, 	 Member; 
(xiv) District Magistrate, 24-Parganas (South), 	 Member; 
(xv) District Magistrate, 24-Parganas (North), 	 Member; 
(xvi) three persons to be nominated by the State 	 Members; 
Government of whom one each shall be from 
amongst the representatives of— 
(a) the non-Government organisations having expertise 
in the field of wetland conservation; 
(b) the non-Government organisations having expertise 
in the field of wetland management; and 
(c) the fishermen's co-operative societies formed for 
the purpose under the West Bengal Inland 
Fisheries Act, 1984, 
(xvii) one representative of the Institute of Environmental 	 Member. 
Studies and Wetland Management, Kolkata, to be 
nominated by the State Government. 
(3) The Authority shall be a body corporate with the name specified in sub-section 
(1) having perpetual succession and a common seal with power to acquire, hold and 
dispose of property and to contract and may, by the aforesaid name, sue or be sued. 
4. (1) The functions and powers of the East Kolkata Wetlands Management 
Authority shall be— 
(a) to demarcate the boundaries of the East Kolkata wetlands on the field 
as shown in the map in Schedule II; 
(b) to take measures or make an order to stop, undo and prevent any 
unauthorised development project in, or unauthorised use of, or 
unauthorised act on, the East Kolkata wetlands; 
(c) to make an order directing demolition or alteration of any hoarding, 
frame, post, kiosk, structure, neon-signed or sky-sign, erected or exhibited 
illegally for the purpose of advertisement on any land within the East 
Kolkata wetlands; 
(d) to make an order to prevent, prohibit or restrict any mining, quarrying, 
blasting, or other operation of like nature, for the purpose of protecting 
or conserving the East Kolkata wetlands; 
(e) to take measures to abate pollution in the East Kolkata wetlands and 
conserve the flora, fauna and biodiversity in general; 
(f) to prepare action plans conforming to the resolutions taken and 
recommendations made, from time to time, under the Ramsar Convention 
and to update the land use maps of the East Kolkata wetlands; 
(g) to implement and monitor the activities specified in the action plans; 
(h) to promote research and disseminate findings of such research among 
the stakeholders; 
(i) to raise awareness about the utility of the wetlands in general and the 
East Kolkata wetlands in particular; 
(j) to promote basic conservation principles like sewage fed pisciculture 
and eco-tourism in the East Kolkata wetlands; 
(k) to enforce land use control in the substantially water body oriented areas 
and other areas in the East Kolkata wetlands; 
(1) to detect changes of ecological character and in land use in the East 
Kolkata wetlands; 
(m) to establish network with other Ramsar Sites in India; 
(n) to conduct inquiry or scientific study for any purpose of this Act; 
(o) to constitute expert committee for any purpose of this Act; 
(p) to enter any land or premises, including to collect samples of air, water, 
soil and other biological resources, for any purpose of this Act; 
(q) to call for relevant records and documents and information from any 
Department, organisation or local body for any purpose of this Act; 
West Ben. Act 
XXV of 1984. 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(Sections 5-10.) 
Term of office, 
allowances, etc. 
of nominated 
Member of 
Authority. 
Meeting of 
Authority. 
Maintenance and 
preservation of 
land in East 
Kolkata wetlands. 
Procedure for 
granting sanction. 
(r) to do such act, or pass such order, which may be necessary and expedient 
for the purpose of conservation and management of the East Kolkata 
wetlands. 
(2) The Authority shall, before making an order under clause (b), or clause (c), 
or clause (d), of sub-section (1), give the person affected thereby a reasonable opportunity 
of being heard. 
5. (1) The term of office and allowances of a nominated Member of the Authority 
shall be such as may be prescribed: 
Provided that the State Government may, if it thinks fit, terminate, by order and 
for the reasons to be recorded in writing, the appointment of any nominated Member 
before the expiry of his term of office. 
(2) A nominated Member of the Authority may resign his membership under his 
hand addressed to the State Government and, on acceptance of such resignation by 
the State Government, he shall cease to be a Member as such. 
(3) Any vacancy, by resignation, death or otherwise, of a nominated Member shall 
be filled by fresh nomination by the State Government. 
6. (1) The Authority shall meet at such place and time, and the meeting shall 
be conducted in such manner, as may be prescribed. 
(2) All orders and decisions of the Authority shall be authenticated by the 
Chairperson or by such other Member or such officer of the Authority as may be 
authorised in this behalf by the Chairperson. 
7. No act or proceeding of the Authority shall be called in question on the ground 
merely of the existence of any vacancy in, or any defect in the constitution of, the 
Authority. 
8. (1) The Authority may appoint such officers and employees as it considers 
necessary for the efficient performance of its functions. 
(2) The method of recruitment and the terms and conditions of service of the 
officers and employees shall be such as may be prescribed. 
Explanation.—For the purposes of sub-section (1) and sub-section (2), the expression 
"officers and employees" does not include the Chairperson or the Member-Secretary 
or any other Member of the Authority. 
(3) Notwithstanding anything contained in sub-section (1) or sub-section (2), the 
State Government, on request of the Authority, may, by order in writing, require, for 
performance of any function of the Authority, services of any officer or employee of 
the State Government by way of duties in addition to his normal duties. 
9. Notwithstanding anything contained in any law for the time being in force, 
every person holding any land in the East Kolkata wetlands shall maintain and preserve 
such land in a manner that its area is not diminished, or its character is not changed, 
or it is not converted for any purpose other than the purpose for which it was settled 
or previously held, except with the previous sanction of the Authority under 
section 10. 
10. (1) Any person holding a land in the East Kolkata wetlands may apply, in 
such manner as may be prescribed, to the Authority for change of character or mode 
of use of the land. 
(2) The Authority shall, on receipt of the application, examine the merit of the 
case and, if necessary, inspect the proposed site. 
(3) After examination of the case and inspection, if any, of the proposed site under 
sub-section (2), the Authority shall refer the case to the Collector of the concerned 
District for taking necessary action for issuance of an order under section 4C of the West Ben. Act X 
West Bengal Land Reforms Act, 1955. 	 of 1956. 
(4) On receipt of the order from the Collector of the concerned District, the 
Authority may pass, in such form and with such restrictions and conditions as may 
be prescribed, an order granting sanction for change of character or mode of use of 
the land: 
Vacancy, etc. not 
to invalidate acts 
or proceedings of 
Authority. 
Officers and 
employees of 
Authority. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 5 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(Sections 11-16.) 
Provided that if the sanction may result in filling up of any water body, the 
Authority shall, prior to granting sanction under this sub-section, require the person 
to create at an appropriate place within the East Kolkata Wetlands a water body of 
which the area shall not be less than the area of the water body which may be so filled 
up. 
(5) Nothing in this section shall empower the Authority to grant sanction for 
change of character or mode of use of a land unless the change is for improvement 
or upkeep of the local environment and its surroundings. 
Restoration of 
land to original 
character or mode 
of use. 
Fund of 
Authority. 
Accounts and 
audit. 
Annual report. 
Powers and duties 
of Chairperson 
and Member-
Secretary. 
Directions by 
State Government. 
11. (1) If the Authority is, either suo motu or on receipt of any information, 
satisfied that the character or mode of use of a land is being changed or has been 
changed in contravention of any provision of this Act, it may, by order in writing, 
require the person responsible for the change to restore the land, at his own expense, 
to the original character or mode of use within such period as may be specified in 
the order and, in case of default by such person, undertake the restoration by itself 
and recover the cost thereof as arrears of land-revenue: 
Provided that before passing the order the Authority shall give the person a 
reasonable opportunity of being heard. 
(2) The Authority may use appropriate technology and method in determining 
whether a land comprises or has comprised a wetland or whether water is being or 
has been drawn from a wetland so as to change the character or mode of use of the 
wetland or whether a wetland is being or has been filled up partially or fully or whether 
a wetland is being or has been encroached upon in any manner. 
12. The Authority shall have its own fund and the sums which may be paid to 
the Authority by the State Government and all other receipts, by way of grants, gifts, 
donations, benefactions or otherwise, of the Authority shall be carried to the fund and 
all payments by the Authority shall be made therefrom. 
13. (1) The Authority shall maintain proper accounts and other relevant records 
and prepare an annual statement of accounts in such form as may be prescribed. 
(2) The annual accounts of the Authority shall be audited by the Accountant-
General, West Bengal. 
(3) The Accountant-General, West Bengal, shall have the same rights, privileges 
and authority in connection with such audit as the Accountant-General, West Bengal, 
generally has in connection with the audit of Government accounts and, in particular, 
shall have the right to demand the production of books, accounts, connected vouchers 
and other documents and papers and to inspect the office of the Authority. 
14. The Authority shall prepare for each financial year, in such form and at such 
time each year as may be prescribed, its annual report giving a full account of its 
activities during such financial year and forward a copy thereof to the State 
Government. 
15. (1) The Chairperson shall exercise such powers and discharge such duties 
as may be prescribed or as may, from time to time, be delegated to him by the 
Authority. 
(2) The Member-Secretary shall exercise such powers and discharge such duties 
as may be prescribed or as may, from time to time, be delegated to him by the Authority 
or the Chairperson. 
16. The Authority shall be guided, in performance of its functions, by such 
directions as may be given, from time to time, to it by the State Government: 
Provided that no such direction shall be inconsistent with any provision of this 
Act. 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(Sections 17-22.) 
Power to include 
any area in, or 
enlarge any area 
of, East Kolkata 
wetlands. 
Penalties. 
Offences by 
companies. 
Offences by 
officers of State 
Government or 
local bodies. 
Protection of 
action taken in 
good faith. 
Act to override 
other laws. 
17. (1) The State Government may, if it is of opinion that it is necessary or 
expedient in the public interest so to do, by notification, include any area in, or enlarge 
any area of, the East Kolkata wetlands and, thereupon, Schedule I and Schedule II 
shall be deemed to have been amended accordingly. 
(2) Every notification issued under sub-section (1) shall, as soon as may be after 
it is issued, be laid before the State Legislature. 
18. (1) Whoever fails to comply with or contravenes any provision of this 
Act or the rules made, or orders issued, thereunder shall be guilty of an offence 
and shall, in respect of each such failure or contravention, be punished with 
imprisonment for a term which may extend to three years or with fine which may 
extend to one lac rupees or with both and, in case such failure or contravention 
continues, with an additional fine which may extend upto five thousand rupees for 
every day during which such failure or contravention continues after the conviction 
for first such failure or contravention. 
(2) Every such offence shall be cognizable and non-bailable. 
19. (1) Where an offence under this Act has been committed by a company, 
every person, who at the time the offence was committed, was in charge of, and was 
responsible to, the company for the conduct of the business of the company, as well 
as the company, shall be deemed to be guilty of the offence and shall be liable to 
be proceeded against and punished accordingly: 
Provided that nothing contained in this sub-section shall render any such person 
liable to any punishment, if he proves that the offence was committed without his 
knowledge or that he had exercised all due diligence to prevent the commission of 
such offence. 
(2) Notwithstanding anything contained in sub-section (1), where an offence 
under this Act has been committed by a company and it is proved that the offence 
has been committed with the consent or connivance of, or is attributable to, any 
neglect on the part of, any director, manager, secretary or other officer of the 
company, such director, manager, secretary or other officer shall also be deemed to 
be guilty of that offence and shall be liable to be proceeded against and punished 
accordingly. 
Explanation.—For the purposes of this section,— 
(a) "company" means any body corporate, and includes a firm or other 
association of individuals; and 
(b) "director", in relation to a firm, means a partner in the firm. 
20. If any officer of the State Government or of a local body permits or neglects 
doing, or wilfully fails to do, any act whereby an offence under this Act is 
committed, he shall, notwithstanding anything contained in the service law applicable 
to him for the time being in force, be deemed to have committed under such service 
law misconduct in discharge of his official duties and be subjected to the disciplinary 
proceedings and penalties accordingly. 
21. No suit, prosecution or other legal proceeding shall lie against the Authority 
or any Member, officer or employee thereof or the State Government or any officer 
or employee thereof for anything, or any damage caused or likely to be caused by 
anything, which is in good faith done or intended to be done under this Act or the 
rules made thereunder. 
22. The provisions of this Act shall have effect notwithstanding anything contained 
in any law for the time being in force or in any contract, express or implied, or in 
any instrument having effect by virtue of any law or in any custom or usage. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 
Power to make 
rules. 
Power to remove 
difficulties. 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
(Sections 23-25.) 
23. (1) The State Government may, by notification, make rules for carrying out 
the purposes of this Act. 
(2) In particular and without prejudice to the generality of the foregoing power, 
such rules may provide for all or any of the following matters:— 
(a) the term of office and allowances of a nominated Member of the Authority 
under sub-section (1) of section 5; 
(b) the place and time and manner of conducting the meeting of the Authority 
under section 6; 
(c) the method of recruitment and the terms and conditions of service of the 
officers and employees of the Authority under sub-section (2) of 
section 8; 
(d) the manner of making application for change of character or mode of use 
of the land under sub-section (1) of section 10; 
(e) the form and the restrictions and conditions of an order granting sanction 
for change of character or mode of use of the land under sub-section (4) 
of section 10; 
(f) the form of maintaining accounts and other relevant records and preparing 
an annual statement of accounts under sub-section (1) of section 13; 
(g) the form and time for preparing the annual report under section 14; 
(h) the powers and duties to be exercised and discharged by the Chairperson 
and the Member-Secretary under section 15; 
(i) any other matter which is required to be, or may be, prescribed. 
(3) All rules made under this section shall be laid, as soon as may be after it is 
made, before the State Legislature, while it is in session, for a total period of fourteen 
days which may be comprised in one session or in two or more successive sessions, 
and if, before the expiry of the session immediately following the session or the 
successive sessions aforesaid, the State Legislature agrees in making any modification 
in the rules, or the State Legislature agrees that such rules should not be made, the 
rules shall thereafter have effect only in such modified form or be of no effect, as 
the case may be; so, however, that any such modification or annulment shall be without 
prejudice to the validity of anything previously done under those rules. 
24. (1) If any difficulty arises in giving effect to the provisions of this Act, the 
State Government may, for the purpose of removing such difficulty, by order published 
in the Official Gazette, make such provisions, not inconsistent with the provisions 
of this Act, as it may deem to be necessary or expedient: 
Provided that no such order shall be made after the expiry of a period of two years 
from the commencement of this Act. 
(2) Every order made under sub-section (1) shall, as soon as may be after it is 
made, be laid before the State Legislature. 
Repeal and 
saving. 	 25. (1) The East Kolkata Wetlands (Conservation and Management) Ordinance, 
2005, is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken under the said 
Ordinance shall be deemed to have been validly done or taken under the corresponding 
provisions of this Act. 
West Ben. Ord. 
VII of 2005. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Schedule I 
[See clause (c) of section 2.] 
District Police Station Mouza J.L. No. Area Sl. No. as 
shown in the 
map in 
Schedule II 
(1) (2) (3) (4) (5) (6) 
24-Parganas Tiljola Dhapa 2 as specified in Table 1 1. 
(South) Chowbaga 3 as specified in Table 2 2. 
Bonchtala 4 as specified in Table 3 3. 
Dhalenda 8 as specified in Table 4 4. 
Paschim Chowbaga 9 as specified in Table 5 5. 
Nonadanga 10 as specified in Table 6 36. 
Sonarpur Chak Kolar Khal 1 as specified in Table 7 6. 
Karimpur 2 as specified in Table 8 7. 
Jagatipota 3 as specified in Table 9 8. 
Mukundapur 4 as specified in Table 10 9. 
Atghara  5 as specified in Table 11 10. 
Ranabhutia 6 as specified in Table 12 11. 
Kantipota 7 as specified in Table 13 12. 
Bhagabanpur 8 as specified in Table 14 13. 
Kharki 9 as specified in Table 15 14. 
Deara 10 as specified in Table 16 15. 
Kheadaha 11 as specified in Table 17 16. 
Khodahati 12 as specified in Table 18 17. 
Goalpota 13 as specified in Table 19 18. 
Kumapukuria 14 as specified in Table 20 19. 
Tardaha 15 as specified in Table 21 20. 
Tihuria 16 as specified in Table 22 21. 
Nayabad 17 as specified in Table 23 22. 
Samukpota 91 as specified in Table 24 23. 
Pratapnagar 92 as specified in Table 25 24. 
Garal 93 as specified in Table 26 25. 
Kolkata Dakshin Dhapa Manpur 1 as specified in Table 27 34. 
Leather Dhapa Manpur (presently 2 as specified in Table 28 35. 
Complex Kochpukur) 
Hatgachha 4 as specified in Table 29 26. 
Hadia 5 as specified in Table 30 27. 
Dharmatala Pachuria 6 as specified in Table 31 28. 
Kulberia 7 as specified in Table 32 29. 
Beonta 27 as specified in Table 33 30. 
Tardaha Kapashati 38 as specified in Table 34 31. 
Purba Jadabpur Kalikapur 20 as specified in Table 35 33. 
24-Parganas South Bidhan Dhapa Manpur 1 as specified in Table 36 32. 
(North) Nagar 
Rajarhat Thakdari 19 as specified in Table 37 37. 
PART. III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 9 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 1 
[See clause (5) of Schedule I.] 
Mouza Dhapa 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
Sheet No. 1: 
38, 39, 41 to 87 to 89, 91, 37, 40, 92. 
85, 93 to 96, 105, 106. 
108 to 111.  
Sheet No. 2: 
206, 207, 209, 229, 239, 255, 205, 210, 203, 229, 239, 201, 202, 204, 203, 213 to 
211, 212, 233, 267. 230, 231, 255, 267, 213 to 208, 238, 249 to 228, 232. 
235, 236, 241, 237, 240, 228, 232. 252. 
242, 256, 260, 243 to 248, 
263 to 266, 268. 253, 254, 257 to 
259, 261, 262. 
Sheet No. 3: 
410, 417, 444, 402, 403, 443, 401, 402, 403, 443, 421, 422, 427 
446, 516, 545, 445, 447. 404 to 409, 445, 447. 656. 
573, 599, 625, 411 to 416, 
645, 646, 649, 418 to 420, 
653, 654, 657. 423 to 426, 
428 to 442, 
448 to 478, 
479 to 514, 
515, 517, 
518 to 544, 
546 to 572, 
574 to 598, 
600 to 624, 
626 to 644, 
647, 648, 
650 to 652, 655, 
658 to 673, 
2901 to 2964. 
Sheet No. 4: 
720, 750, 824 708, 724, 725, 701 to 707, 708., 724, 901 to 936, 
840, 878 to 884, 726, 732, 737, 709 to 719, 725, 726, 938 to 947, 
887 to 900, 739, 763, 788, 721 to 723, 732, 737, 953. 
937, 948, 950, 816, 817, 818, 727 to 731, 739, 763, 
951, 952, 954, 820, 825, 826, 733 to 736, 788, 816, 
2827, 2857 to 854, 876, 877, 738, 740, 741, 817, 818, 
2860. 885, 886, 949, 742 to 749, 820, 825, 
955 to 964, 751 to 762, 826, 854, 876, 
970, 2742, 2744, 764 to 787, 877, 885, 886, 
2764 to 2766, 789 to 815, 901 to 936, 
2851 to 2856, 819, 821 to 823, 938 to 947, 
2861 to 2868. 827 to 839, 949, 953, 
841 to 853, 955 to 964, 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART HI 
The East Kolkata Wetlands (Conservation and 
Management) Act; 2006. 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
855 to 869, 970, 2742, 2744, 
870 to 875, 2764 to 2766, 
965, 966, 967, 2851 to 2856, 
968, 969, 2861 to 2868. 
971 to 975, 
976, 977, 
978 to 989, 
990 to 1000, 
2701 to 2741, 
2745 to 2750, 
2751, • 
2752 to 2763, 
2767 to 2826, 
2828 to 2850. 
Sheet No. 5: 
1008, 1022, 1025, 1007, 1001 to 1006, 1007, 1010 to 1084, 1091, 
1027 to 1032, 1010 to 1021, 1009, 1021, 1023, 1096. 
1034 to 1041, 1023, 1024, 1049 to 1065, 1024, 1026, 
1042 to 1046, 1026, 1033, 1067 to 1075, 1033, 1047, 
1048, 1085, 1047, 1066, 1077 to 1080, 1066, 1076, 
1086, 1088, 1076, 1083, 1081, 1082, 1083, 1087, 
1090, 1092, 1084, 1087, 1093, 1094, 1089, 1093, 
1105, 1106, 1089, 1091, 1100, 1101, 1095 to 1099, 
1108, 1110, 1093, 1095, 1102, 1103, 1104, 1113, 
1111, 1115, 1097 to 1099, 1107, 1109, 1117. 
1118, 1121 to 1104, 1113, 1112, 1114, 
1152. 1117. 1116, 1119, 
1120. 
Sheet No. 6: 
1574, 1579, 1560 to 1567, 1589, 1560 to 1567, 2073, 2075, 1620 to 1621. 
1582, 1583, 1568, 1592, 1593, 1568, 2076, 2079, 
1602, 1604, 1569 to 1573, 1676, 1678, 1569 to 1573, 2083, 2085, 
1607 to 1613, 1575 to 1578, 1699 to 1717, 1575 to 1578, 2094, 2095, 
1615 to 1619, 1580, 1581, 1719 to 1745, 1580, 1581, 2097, 2099, 
1622, 1623, 1584 to 1588, 1755, 2031, 1584 to 1588, 2102,2113, 
1644, 1680, 1590, 1591, 2069, 2071, 1590, 1591, 2115, 2117, 
1681, 1594 to 1601, 2077, 2097, 1594 to 1601, 2120. 
1685 to 1687, 1603, 1605 2105, 2106, 1603, 1605, 
1693, 1694, 1606, 1614, 2108, 2111, 1606, 1614, 
1698, 1718, 1620, 1621, 2114, 2124, 1624 to 1643, 
1760, 1778, 1624 to 1643, 2152, 2156. 1645 to 1675, 
1796 to 1800, 1645 to 1675, 1677, 1679, 
2001 to 2007, 1677, 1679, 1682 to 1684, 
2016 to 2020, 1682 to 1684, 1688 to 1692, 
2023 to 2029, 1688 to 1692, 1695, 1996, 
2032 to 2035, 1695, 1696, 1697, 
PART III] 	 THE KOLKATA GAZEI1E, EXTRAORDINARY, MARCH 31, 2006 	 11 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
2038, 2043, 1697, 1746 to 1753, , 
2058 to 2060, 1746 to 1753, 1754, 
2070, 2074, 1754, 1756 to 1759, 
2080, 2082, 1756 to 1759, 1761 to 1765, 
2084, 2086, 1761 to 1765, 1767 to 1770, 
2096, 2098, 1767 to 1770, 1772 to 1777, 
2100, 2104, 1772 to 1777, 1779 to 1795, 
2107, 2109, 1779 to 1795, 2008 to 2015, 
2110, 2116, 2008 to 2015, 2021 to 2022, 
2119, 2121, 2021, 2022, 2030, 2036, 
2192. 2030, 2036, 2037, 
2037, 2039 to 2042, 
2039 to 2042, 2044, 2045, 
2044, 2045, 2054 to 2057, 
2054 to 2057, 2061 to 2068, 
2061 to 2068, 2072, 2078, 
2072, 2078, 2081, 
2081, 2087 to 2093, 
2087 to 2093, 2101, 2103, 
2101, 2103, 2112, 2118, 
2112, 2118, 2122, 2123, 
2122, 2123, 2125 to 2151, 
2125 to 2151, 2153 to 2191, 
2153 to 2191, 2193 to 2213. 
2193 to 2213. 
Sheet No. 7: 
1805 to 1812. 1801 to 1804. 
Table 2 
[See column (5) of Schedule I.] 
Mouza Chowbaga 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
1 to 39, 49 to 
51, 59, 60, 
68 to 79, 83 to 
89, 117, 119, 
120, 124, 125, 
127, 132, 141, 
142, 145, 146. 
57, 80 to 82, 
105, 107, 108, 
123. 
107, 108, 123. 40 to 48, 52 to 
56, 58, 61 to 
67, 90 to 104, 
106, 109 to 
116, 118, 121, 
122, 126, 
128 to 131, 
133 to 140, 
143, 144, 147 to 
665, 667 to 680, 
682 to 720. 
57, 80 to 82, 
105. 
12 	 THE KOLKATA GAZE11E, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 3 
[See column (5) of Schedule I.] 
Mouza Bonchtala 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
Sheet No. 1: 
96, 119, 137, 177, 224, 307, 73 to 81, 85 to 95, 26, 27, 82, 83, 
262, 266, 487, 526, 527, 601 to 97, 98, 84, 178, 179, 
528, 545, 575, 603, 606. 110 to 118, 287, 526, 601 to 
591, 592, 598. 120 to 136, 	 - 603, 606, 2582. 
138 to 155, 
164 to 176, 
180 to 203, 
238 to 261, 
263 to 265, 
267 to 286, 
288 to 303, 
312 to 327, 
329 to 333, 
461 to 465, 
469, 470, 489 to 
525, 529 to 544, 
546 to 574, 
576 to 590, 
593 to 597, 
599, 600, 608, 
655 to 662, 665, 
668 to 673, 675, 
676, 693, 695, 
2512 to 2514, 
2573 to 2581, 
2583 to 2590. 
Sheet No. 2: 
702, 718, 768, 813, 814, 832, 701, 703 to 717, 813, 814, 832, 904, 1220, 1006 to 1041, 
785, 820, 845, 962, 976, 998, 719 to 767, 962, 976, 998, 1309, 1366 to 1045 to 1060, 
858, 902, 903, 1006 to 1121, 769 to 784, 1042 to 1044, 1369, 1379, 1062 to 1064, 
937, 940, 988, 1265 to 1277, 786 to 812, 1061, 1065, 1387, 1389, 1067, 1069, 
991, 1000, 1005, 1279, 1477, 815 to 819, 1066, 1068, 1391, 1393, 1071 to 1075, 
1097, 1488 to 1490. 821 to 831, 1070, 1076, 1395 to 1397, 1078 to 1100, 
1122 to 1126, 833, 834 to 1077, 1101 to 1478, 1480, 1477, 1488 to 
1127, 1129, 843, 844, 1121, 1265 to 2052, 2056. 1490. 
1131, 1142, 846 to 857, 1277, 1279. 
1143, 1165, 859 to 901, 
1217, 1219, 905 to 936, 
1221, 1222, 938, 939, 
1325, 1336, 941 to 961, 
1337, 1343, 963 to 975, 
1347, 977 to 987, 
1351 to 1365, 989, 990, 
1370 to 1378, 992 to 997, 
1380 to 1386, 999, 1001 to 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 
	 13 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (pdrt) Dag No. (full) Dag No. (part) 
1388, 1390, 1004, 1128, 
1392, 1394, 1130, 
1398 to 1476, 1132 to 1141, 
1479, 1481 to 1144 to 1164, 
1487, 1166 to 1216, 
1491 to 1529, 1218, 1224 to 
1538, 1539. 1264, 1278, 
1280 to 1308, 
1310 to 1324, 
1326 to 1335, 
1338 to 1342, 
1344 to 1346, 
1348 to 1350, 
1530 to 1537, 
1540 to 1592, 
1594 to 1934, 
1936 to 1964, 
1966 to 2051, 
2053 to 2055, 
2057 to 2095. 
Table 4 
[See column (5) of Schedule I.] 
Mouza Dhalenda 
Substantially water body 
oriented area 
Productive farming area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
2, 52, 58, 60, 17, 62, 69, 70, 68, 71 to 80, 1,3 to 6, 8 to 16 17, 62, 69, 70, 
66, 67, 89 to 91, 140, 187 to 209, 83 to 88, 92, 18 to 20, 140, 187 to 209, 
123, 124, 141, 212, 225, 236, 93, 338 to 361, 21 to 51, 53 to 212, 225, 
146, 148, 166, 237. 363 to 372, 57, 59, 61, 63 to 236, 237. 
173, 180, 181, 374 to 383, 65, 81, 82, 
184, 211, 213, 385 to 389. 94 to 122, 
215, 217, 221, 125 to 139, 
224, 231 to 235, 142 to 145, 
239, 240, 147, 149 to 165, 
241 to 265, 267, 167 to 172, 
268, 269, 270 to 174 to 179, 182, 
273, 278, 294 to 183, 185, 186, 
326, 327, 362, 210, 214, 216, 
384, 391 to 394. 218 to 220, 
222, 223, 226 to 
230, 238, 266, 
274 to 277, 279 
to 293, 328 to 
337. 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 5 
[See column (5) of Schedule I.] 
Mouza Paschim Chowbaga 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
21, 70, 71, 73, 2 to 4, 11, 114 to 116, 235. 1,5 to 10, 12 to 2 to 4, 11, 
74, 76, 78, 22 to 26, 68, 175, 230, 20, 27 to 67, 72, 22 to 26, 68, 
79 to 86, 95 to 69, 94, 132, 231. 114, 75 to 77, 69, 94, 132, 
113, 117 to 120, 186, 187, 208, 87 to 93, 125 to 186, 187, 208. 
122 to 124, 129, 235. 128, 130, 134, 
131, 133, 135, 136 to 144, 146, 
171, 172 to 174, 147, 149 to 170, 
176 to 178, 179, 180, 188 to 
181 to 185, 195, 204 to 207, 
196, 211 to 218, 209, 210, 219 to 
219, 222 to 225, 221, 226 to 229, 
232, 234. 233. 
Table 6 
[See column (5) of Schedule I.] 
Mouza Nonadanga 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
Sheet No. 3: 
324, 325, 329, 
330, 331/459, 
332, 333/470, 
334 to 339. 
319, 322, 
323, 343. 
447, 340. 319, 322, 
323, 343. 
Sheet No. 4: 
501 to 509, 
512, 513, 572 to 
580, 594. 
Sheet No. 5: 
657, 658. 1 601, 602, 603. 
Table 7 
[See column (5) of Schedule I.] 
Mouza Chak Kolar Khal 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
9, 10, 32, 39, 
44, 48, 52, 65, 
34. 1 to 8, 11 to 31, 
33, 35 to 38, 
34. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 15 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
102, 105, 40 to 43, 45 to 47, 
125 to 128, 49 to 51, 
140, 147, 148, 53 to 64, 66 to 
153. 101, 103, 104, 
106 to 124, 
129 to 139, 
141 to 146, 
149 to 152, 
154 to 162. 
Table 8 
[See column (5) of Schedule I.] 
Mouza Karimpur 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
9, 12, 13, 37, 8, 14, 15, 16, 1 to 7, 10, 11, 8, 14, 15, 16, 
39, 66, 67. 20, 44, 48, 50, 17 to 19, 21 to 20, 44, 48, 50, 
51, 59, 68, 71, 36, 38, 40 to 43, 51, 59, 68, 71, 
73, 76, 78, 81, 45 to 47, 49, 73, 76, 78, 81, 
86, 87, 95, 97, 52 to 58, 60 to 86, 87, 95, 97, 
98. 65, 69, 70, 72, 98. 
74, 75, 77, 79, 
80, 82, 83, 84, 
85, 88, 89, 90, 
91, 92, 93, 94, 
96. 
Table 9 
[See column (5) of Schedule I.] 
Mouza Jagatipota 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I)  (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
3, 7, 16, 19, 
17, 20, 23, 
24, 25. 
14, 15, 33, 46, 1, 2, 4 to 6, 8 to 
13, 18, 21, 22, 
26 to 32, 34 to 
45, 47 to 62. 
14, 15, 33, 46. 
16 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 10 
[See column (5) of Schedule I.] 
Mouza Mukundapur 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
19, 26, 33 to 36, 4, 9, 10, 12, 1 to 3, 5 to 8, 11, 4, 9, 10, 12, 
39 to 41, 42, 18, 20, 25, 27, 13 to 17, 21 to 18, 20, 25, 27, 
43 to 45, 80, 31, 32, 37, 38, 24, 28 to 30, 46, 31, 32, 37, 38, 
81, 82, 90, 110, 48, 50, 53, 54, 47, 49, 51, 52, 48, 50, 53, 54, 
111, 113. 60, 76, 84. 55 to 83, 85 to 89, 
91 to 109, 112, 
114 to 118. 
60, 76, 84. 
Table 11 
[See column (5) of Schedule I.] 
Mouza Atghara 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
31, 37, 123, 36, 57, 95, 100, 1 to 30, 32 to 35, 36, 57, 95, 
155, 157 to 164, 112, 114, 151, 38 to 56, 58 to 100, 112, 114, 
176. 154, 156. 94, 96 to 99, 
101 to 111, 113, 
115 to 122, 124 
to 150, 152, 153, 
165 to 175. 
151, 154, 156. 
Table 12 
[See column (5) of Schedule I.] 
Mouza Ranabhutia 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
12, 28, 32, 40, 2, 6,15, 3:;, 1, 3 to 5, 7 to 11, 2, 6, 15, 35, 37, 
60, 87, 88, 89, 37, 38, 44 66, 13, 14, 16 to 27, 38, 44, 66, 68, 
91, 94, 98, 108, 68, 69, 70, 77, 29 to 31, 69, 70, 77, 80, 
114, 117, 125, 80, 81, 85, 95, 33, 34, 36, 81, 85, 95, 97, 
127, 128, 129, 97, 99, 101, 39, 41 to 43, 99, 101, 102, 
132, 134, 135, 102, 103, 104, 45 to 59, 61 to 103, 104, 105, 
139, 142, 144 to 105, 106, 107, 65, 67, 71 to 106, 107, 109, 
149, 151 to 158, 109, 110, 111, 76, 78, 79, 82, 110, 111, 112, 
160, 161, 162, 112, 120, 121, 83, 84, 86, 90, 120, 121, 123, 
163, 165, 169, 123, 124, 126, 92, 93, 96, 124, 126, 130, 
171, 173, 174, 130, 136, 143, 100, 113, 115, 136, 143, 150, 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 17 
The East Kolkata Wetlands (Consdi -vation and 
Management) Act, 2006. 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
176 to 178, 182, 150, 159, 164, 116, 118, 122, 159, 164, 184 to 
183, 188 to 192, 184 to 186, 131, 133, 137, 186, 187, 197, 
195, 196, 198, 187, 197, 201, 138, 140, 141, 201, 204, 205, 
199, 200, 202, 204, 205, 208, 166 to 168, 208, 213, 215, 
203, 206, 207, 213, 215, 216, 170, 172, 175, 216, 218, 234, 
209, 210, 211, 218, 234, 237, 179, 180, 181, 237, 238, 240, 
214, 217, 219 to 238, 240, 242, 193, 194, 212, 242, 244, 248, 
228, 230 to 233, 244, 248, 252, 229, 258 to 263, 252, 253, 265. 
235, 236, 239, 253, 265. 266, 267, 268, 
241, 243, 245 to 270, 272. 
247, 249, 250, 
251, 254 to 257, 
264, 269, 271, 
273. 
Table 13 
[See column (5) of Schedule I.] 
Mouza Kantipota 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
2 to 19, 21 to 26, 1, 20, 27, 28, 20, 78, 110, 44, 54, 61 to 65, 1, 27, 28, 30, 
29, 31 to 40, 30, 41, 43, 45, 147. 95 to 97, 104, 41, 43, 45, 46, 
42, 49, 51, 52, 46, 47, 48, 50, 113, 114, 117 to 47, 48, 50, 55, 
53, 56, 59, 60, 55, 57, 58, 67, 121, 134, 135, 57, 58, 67, 68, 
66, 70, 71 to 77, 68, 69, 78, 108, 183 to 190, 193, 69, 78, 108, 
79 to 94, 98 to 110, 125, 126, 197, 198, 203, 110, 125, 126, 
103, 105 to 107, 147, 194, 206, 204, 205, 210, 194, 206, 207, 
109, 111, 112, 207, 209, 226, 211, 216, 217, 209, 226, 233, 
115, 116, 122 to 233, 253, 254, 219 to 221, 225, 253, 254, 258, 
124, 127 to 133, 258, 278, 279, 230, 236 to 247, 278, 279, 286, 
136 to 146, 286, 288, 307, 257, 263, 287, 288, 307, 317, 
148 to 182, 191, 317, 318, 324, 291, 298, 318, 324, 325, 
192, 195, 196, 325, 329, 332, 301 to 306, 329, 332, 334 to 
199 to 202, 208, 334 to 336. 309 to 311, 319, 336. 
212 to 215, 218, 320, 326, 328, 
222 to 224, 330, 331, 333, 
227 to 229, 231, 341, 343, 344. 
232, 234, 235, 
248 to 252, 255, 
256, 259 to 262, 
264 to 277, 
280 to 285, 289, 
290, 292 to 297, 
299, 300, 308, 
312 to 316, 
321 to 323, 327, 
337, 338, 339, 
340, 342. 
18 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 [PART III 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 14 
[See column (5) of Schedule I.] 
Mouza Bhagabanpur 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
Sheet No. 1: 
3, 4, 14 to 27, 32, 39, 102, 1, 2, 5 to 13, 32, 39, 102, 
28, 30, 31, 166. 29, 41, 45, 166. 
33 to 38, 40, 47 to 94, 99, 
42, 43, 44, 46, 105, 106, 118, 
95 to 98, 100, 119 to 164, 
101, 103, 104, 167 to 219, 
107, 108, 109 to 221 to 229, 
117, 165, 220, 231 to 258, 
230, 259 to 262. 263. 
Sheet No. 2: 
301, 302, 315, 303 to 314, 338, 355 to 361, 303 to 314, 
320, 321, 342, 316 to 319, 363 to 366, 375, 316 to 319, 
346, 347, 353, 322 to 337, 377 to 379, 381, 322 to 337, 
362, 367, 368, 339 to 341, 383, 384, 385, 339 to 341, 
371 to 374, 382, 343 to 345, 387 to 389, 343 to 345, 
411, 461, 462, 348 to 352, 391 to 398, 348 to 352, 
466 to 508, 354, 369, 370, 400 to 410, 354, 369, 370, 
511 to 527, 529, 376, 380, 386, 412 to 460, 376, 380, 386, 
530 to 551, 554, 390, 399, 509, 463 to 465, 390, 399, 509, 
557, 565, 568, 510, 528, 558, 552, 553, 555 510, 528, 558, 
576. 567, 570, 572. 556, 559 to 564, 567, 570, 572. 
566, 569, 571, 
573 to 575. 
Sheet No. 3: 
619, 638, 651, 616, 653, 661 to 666, 687. 601, 602 to 615, 616, 653, 661 to 
654, 667, 668, 666, 669, 671 to 617, 618, 620 to 665, 669, 671 to 
670, 679, 680, 678, 682 to 686, 637, 639 to 650, 678, 682 to 686, 
681, 688 to 691. 687, 692, 693. 652, 655 to 660. 692, 693. 
Sheet No. 4: 
701 to 703, 704, 720, 787. 711 to 717, 723, 720, 787. 
705 to 710, 725, 726, 728 to 
718, 719, 721, 738, 740 to 772, 
722, 724, 727, 774, 775, 778 to 
739, 773, 776, 783. 
777, 784 to 786, 
788. 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 31, 2006 	 19 
The East Kolkata Wetlands (Conservation and 
Management) Act, 2006. 
Table 15 
[See column (5) of Schedule I.] 
Mouza Kharki 
Substantially water body 
oriented area 
Agricultural area Urban/Rural settlement area 
(I) (II) (III) 
Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) Dag No. (full) Dag No. (part) 
Sheet No. 1: 
1,2,4 to 9, 3, 10,11 to 23, 45, 51, 59, 62, 3, 10, 11 to 23, 
24 to 29, 31, 30, 33, 39 to 41, 68, 74, 121, 30, 33, 39 to 41, 
32, 34 to 38, 52, 106 to 109, 122, 125 to 128 52, 106 to 109, 
42 to 44, 46 to 50, 119, 145, 150, 129, 132, 133, 119,

Excerpt shown. Open the full act in Lexace.

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