Section 11 in Uttarakhand Flood Plain Zoning Act, 2012
11. Decision of State Government.
(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 Government 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 maintained 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
