Section 9 in Uttarakhand Flood Plain Zoning Act, 2012
9. Public Notices.
(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.
