Section 8 in East Kolkata Wetlands (Conservation and Management) Rules, 2006
8. Application for change of character or mode of use of land.
(1) Any person holding' a land in the East Kolkata Wetlands may apply for a change of character or mode of use of the land. to the Authority in Form 1, in triplicate.(2)The application shall be accompanied with fees as may be fixed by the Authority from time to time.(3)The receipt of the application shall be acknowledged by the Authority.(4)The Authority shall, on receipt of the application, examine the merit of the case and if necessary cause an inspection of the proposed site through an expert committee :Provided that if the Authority believes that there is no merit in the case, it may, after giving the applicant a reasonable opportunity of being heard, reject the application for change of character or mode of use of land and inform the applicant within sixty days of receipt of the same, citing reasons for rejection.(5)The Authority shall, after examination of the merit of the case"and inspection of the proposed site, refer the application with observations thereof, in duplicate, to the Collector of the concerned District, within sixty days, for taking necessary action for issuance of an order under section 4C of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956).
