Section 10(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(3)The State Government shall provide civic amenities in the prescribed scale and manner in the new gaothan or in the extended part of any existing gaothan established for the purpose of rehabilitation of affected persons and such amenities shall include the following, namely -(a)permanent provisions for drinking water, in proportion to the population, by open well, bore well tube well, piped water supply scheme or by any other mode;(b)school with playground of appropriate level as prescribed by the Education Department of the State Government with toilets facilities;(c)construction of Village Panchayat Office and Chavdi or Samaj Mandir,(d)internal metal roads and asphalted approach road of appropriate standard;(e)an access to the farm lands of the affected persons, if required;(f)electric supply along with street lights, and three phase connections, wherever required;(g)cremation ground with a shed, platform, electric supply water supply and burial ground, as may be required with an approach road;(h)open built-up gutters;(i)financial assistance for individual latrines and public latrines, wherever necessary;(j)land for cattle stand with a water cistern;(k)land with pick up shed for Maharashtra State Road Transport Corporation bus services;(l)land for threshing floor, that is to say, khalwadi;(m)pasture and (if Government land is available);(n)developed land for market;(o)land for future expansion of gaothan;(p)land for a secondary school and a dispensary or primary health centre, bank, post-office, garden for children, etc., depending on the population of the new gaothan;(q)land for registered bodies for public purposes in the old gaothan;(r)land for play ground.
