Section 4(1) in Meghalaya Protection of Catchment Areas Act, 1990
(1)The functions of the Advisory Board shall be to advise Government on-(a)The declaration of any area as catchment area;(b)The preservation and protection of catchment areas, streams, rivulets, water sources an on measures to be adopted thereof;(c)The appropriate method of management of catchment areas vis-a-vis the activities customarily practiced in such areas;(d)Whether payment of any amount in any form is called for, for the tress and other cultivation but not for the land;(e)The basis, terms and conditions of the agreement to be made with the land owners after negotiation with them for the purpose; and(f)On such other matter connected with the improvement and augmentation of yield of water from sources therein.
