The Dam Safety Act, 2021

56 sections.

Official Hindi (PDF) ↗

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Section 1 — Short title, extent and commencement.
Section 2 — Declaration as to expediency of Union control.
Section 3 — Application.
Section 4 — Definitions.
Section 5 — Constitution of National Committee..
Section 6 — Functions of National Committee.
Section 7 — Meetings of National Committee.
Section 8 — Establishment of National Dam Safety Authority.
Section 9 — Functions of Authority.
Section 10 — Officers and Employees of Authority.
Section 11 — Constitution of State Committee on Dam Safety.
Section 12 — Functions of State Committee.
Section 13 — Meetings of State Committee.
Section 14 — Establishment of State Dam Safety Organisation.
Section 15 — Officers and employees of State Dam Safety Organisation.
Section 16 — Surveillance and inspection.
Section 17 — Vulnerability and hazard classification of dams.
Section 18 — Maintenance of log books.
Section 19 — Records of dam failures and dam incidents.
Section 20 — Instructions on safety of specified dams.
Section 21 — Funds for maintenance and repairs.
Section 22 — Technical documentation.
Section 23 — Qualifications and experience of individuals responsible for safety of specified dams.
Section 24 — Jurisdiction of State Dam Safety Organisation and Authority.
Section 25 — Cost of investigation.
Section 26 — Construction or alteration of dams.
Section 27 — Initial filling of reservoirs.
Section 28 — Operation and maintenance.
Section 29 — Responsibility of owner of specified dam.
Section 30 — Dam safety unit.
Section 31 — Inspection.
Section 32 — Instrumentations to be installed in every specified dam.
Section 33 — Establishment of hydro-meteorological station.
Section 34 — Installations of seismological station.
Section 35 — Obligation of owner of specified dam.
Section 36 — Emergency action plan.
Section 37 — Assistance to other disaster management authorities.
Section 38 — Comprehensive dam safety evaluation.
Section 39 — Compulsory evaluation in certain cases.
Section 40 — Reports of comprehensive evaluation.
Section 41 — Punishment for obstruction, etc.
Section 42 — Offences by Departments of Government.
Section 43 — Offence by companies.
Section 44 — Cognizance of offences.
Section 45 — Annual report of safety status of specified dam.
Section 46 — Safety measures in respect of dams other than specified dams.
Section 47 — Safety measures in respect of dams located outside territory of India.
Section 48 — Act to have overriding effect.
Section 49 — Power to amend Schedules.
Section 50 — Power of Central Government to give directions.
Section 51 — Vacancies, etc., not to invalidate proceedings of National Committee on Dam Safety Authority and State Committee on Dam Safety.
Section 52 — Power of Central Government to make rules.
Section 53 — Power of State Government to make rules.
Section 54 — Power to make regulations by Authority.
Section 55 — Rules and regulations to be laid before Parliament.
Section 56 — Power to remove difficulties.