Section 15 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
15. Consent of affected Land owners [Section 2(2)].
(1)In Public Private Partnership projects and projects by private companies, a list of all affected land owners from whom consent is required to be obtained, shall be drawn up by the District Collector in consultation with the Social Impact Assessment team. The list shall be published at least ten days prior to obtaining consent.(2)In case of any objection, the views of the objector shall be considered and in case of rejection, the reasons for doing so shall be recorded in writing and conveyed to the concerned person within ten days.(3)The District Collector shall in consultation with the representatives of local authorities, notify the date, time and venue at least three weeks in advance, for holding the affected land owners meetings at the village or ward level.(4)The proposed terms and conditions agreed to by the Requiring Body shall also be made available in local language at least three weeks in advance of the meeting of the affected land owners, to each and every affected land owner.(5)The Requiring Body or its representatives, who are competent to take decision and negotiate terms of rehabilitation and resettlement and compensation shall be present at all such affected land owners meetings and respond to the queries raised by the affected land owners. The terms and conditions of rehabilitation, resettlement and compensation committed by the Requiring Body shall be explained to the members in the local language and signatures of the members as well as the representative of Requiring Body shall be obtained on such terms and conditions.(6)At the conclusion of the meeting, each individual land owner shall be asked to indicate in the signed declaration whether he gives or withholds consent for the acquisition of land involved. A copy of this declaration with the attached terms and conditions shall be given to the land owner concerned. The declaration shall be countersigned by the District Collector or any officer authorised by him in writing for this purpose.(7)Those who could not attend the affected land owners meeting may submit their signed declarations to the District Collector within twenty one days from the date of land owners meeting. The declaration form shall be counter-signed by the District Collector or any officer authorised by him in writing for this purpose and a copy of the declaration, with the attached terms and conditions, shall be handed over to the affected landowner.(8)All proceedings of taking affected land owners consent during land owners meetings shall be recorded in video and all the proceedings must be documented in writing.(9)The outcome of the consent process shall be published.(10)The members of the Social Impact Assessment team shall be present to assist the affected land owners meeting.(11)No land owner shall withdraw his consent once given in the aforesaid manner.
