Section 4 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
4. Action by District Collector on receiving requisition [Section 4].
(1)The District Collector, on receiving the requisition under sub-rule (1) of rule 3, shall constitute a committee consisting of officers from all the concerned departments involved, as he may deem necessary, to make a field visit along with the representatives of the Requiring Body to make a preliminary enquiry regarding -(i)correctness of the particulars furnished in the request under sub-rule (1) of rule 3;(ii)bare minimum land required for the project;(iii)whether the request is consistent with the provisions of the Act, and submit a report to the District Collector.(2)The report of the committee referred to in sub-rule (1) shall include its opinion on the following issues, namely:-(i)that the proposed acquisition of land serves public purpose;(ii)that the extent of land proposed for acquisition is the absolute bare-minimum needed for the project;(iii)that the acquisition of land at an alternate place has been considered and found not feasible;(iv)that there is no unutilised land suitable for the project which has been previously acquired in the area;(v)that the land, if any, acquired earlier and remained unutilised, may be used for such public purpose; and(3)If the District Collector, on the basis of the report of the committee referred to in sub-rule (2), other information available with him and instructions issued by the Government in this regard, is satisfied that the requisition is consistent with the provisions of the Act, shall submit a report to the Government.
