Section 16 in Haryana Pond and Waste Water Management Authority Act, 2018
16. Declaration of protected area.
(1)The Government may, by notification in the Official Gazette, either suo-moto or on the recommendation of the Authority, declare a geographical area, green belt or catchment area around the pond to be a protected area.(2)Any person aggrieved by the notification under sub-section (1) may, within two months from the date of publication of such notification in the Official Gazette, file his objections or suggestions before the Government in such manner, as may be prescribed.(3)On the expiry of the period specified in sub-section (2), the Government may, after considering the objections and suggestions received by it under sub-section (2), either withdraw or modify the notification issued under sub-section (1) or reject the objections or suggestions, as the case may be. The decision of the Government shall be final.
