Section 8 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
8. Preparation of Rehabilitation and Resettlement Scheme and Public Hearing.
(1)On publication of the preliminary notification under sub-section (1) of Section 11 of the Act, the Administrator for Rehabilitation and Resettlement shall conduct a survey and undertake a census of the affected families within a period of two months from the date of publication of such preliminary notification.(2)In the survey conducted and the census of the affected families so undertaken by the Administrator, wherever applicable under rule 3 or section 10A of the Act, he shall collect the data based on the Social Impact Assessment report as well as collect the data from the secondary sources such as Panchayat and Government records and verify that data by door to door visit of the affected families and by site visits in case of infrastructure projects in the affected area.(3)The draft Rehabilitation and Resettlement Scheme prepared by the Administrator shall, in addition to the particulars mentioned in the sub-section (2) of Section 16, contain the following:-(i)list of likely to be displaced families;(ii)list of infrastructure in the affected area;(iii)list of land holdings in the affected area;(iv)list of tress, buildings, other immovable property or assets attached to the land or building which are to be acquired;(v)list of trades or business in the affected area;(vi)list of landless people in the affected area;(vii)list of persons belonging to disadvantageous groups like persons belonging to the Scheduled Castes or Scheduled Tribes, handicapped or physically challenged persons in the affected area;(viii)list of landless agricultural labourers in the affected area;(ix)list of unemployed youth in the affected area.(4)The Administrator shall prepare comprehensive and detailed draft Rehabilitation and Resettlement Scheme and give wide publicity in the affected area and ensure that the affected persons are informed through publication in the following manner, namely: -(a)in the Official Gazette;(b)in two daily newspapers being circulated in the locality, of such area of which one shall be in the regional language;(c)in the local language in the Panchayat, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tehsil;(d)uploaded on the website of the appropriate Government;(e)in the affected areas.(5)The Administrator or an officer authorised by him shall conduct a public hearing in the affected areas on such date, time and venue as decided by giving advance notice of three weeks and the provisions of rule 8 of the Right to Fair Compensation and Transparency in Land acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent rules, 2014 dated 08-08-2014 relating to the public hearing shall, mutatis mutandis, apply to the public hearing in this case also.
