Section 6 in Meghalaya Protection of Catchment Areas Act, 1990
6. Measures for protection of catchment areas.
(1)On the declaration of an area as catchment area under section 5 Government shall have the power to take such measures as it deems necessary or expedient for the purpose of protecting the catchment area.(2)In particular and without prejudice to the generality of the provisions of sub-section (1) such measures may include all or any of the following matters, namely-(a)Planting or advising the planting of trees and the taking of other steps to regenerate the forests;(b)Testing of the soil samples;(c)In the case of a critical catchment area, prohibiting therein or within a distance not exceeding two hundred metres from the periphery thereof(i)The felling of trees, destruction or clearance of groves, bushes or any vegetative cover;(ii)Jhumming or cultivation or use of any insecticide or pesticide;(iii)Quarrying of sand or stone;(iv)Excavation of earth;(v)The carrying of any activity which in the opinion is likely to damage the prings, treams rivulets or water sources in the area.(d)In the case of non-critical catchment areas prohibiting therein or within such distance not exceeding one hundred metres from the periphery thereof any activity of the nature specified in clause (c) without permission of and subject to such conditions as the competent authority may think fit to impose.
