Section 7 in The Ministry of Environment, Forest and Climate Change
7. Delegation of powers and functions to the State Governments and Union Territory Administrations.
(1)The concerned Department of the State Government or Union Territory Administration shall, within a period of one year from the date of publication of these rules, prepare a Brief Document for each of the wetland identified for notification, providing:-(a)demarcation of wetland boundary supported by accurate digital maps with coordinates and validated by ground truthing;(b)demarcation of its zone of influence and land use and land cover thereof indicated in a digital map;(c)ecological character description;(d)account of pre-existing rights and privileges;(e)list of site-specific activities to be permitted within the wetland and its zone of influence;(f)list of site specific activities to be regulated within the wetland and its zone of influence; and(g)modalities for enforcement of regulation;(2)Based on the Brief Document, the Authority shall make recommendations to the State Government or Union Territory Administration for notifying the wetlands.(3)The State Government or Union Territory Administration shall, after considering the objections, if any, from the concerned and affected persons, notify the wetlands in the Official Gazette, within a period not exceeding 240 days from the date of recommendation by the Authority.(4)(a)In case of trans-boundary wetlands, the Central Government shall coordinate with concerned State Governments and Union Territory Administrations to prepare the Brief Document containing information as listed in sub-rule (1).(b)Based on the Brief Document, the National Wetlands Committee shall make recommendations to the Central Government for notification of the wetland.(c)The Central Government shall, after considering the objections, if any, from the concerned and affected persons, notify the wetlands in the Official Gazette, within a period not exceeding 240 days from the date of recommendation by the Committee.(5)(a)The Central Government shall create a dedicated web portal for information relating to wetlands.(b)The Central Government, State Government and Union Territory Administration shall upload all relevant information and documents pertaining to wetlands in their jurisdiction.
