(1)The owner of a specified dam shall make or cause to be made comprehensive dam safety evaluation of each specified dam through an independent panelof experts constituted as per regulations for the purpose of determining the conditions of the specified dam and its reservoir:Provided that the first comprehensive dam safety evaluation for each existing specified dam shall be conducted within five years from the date of commencement of this Act, and thereafter the comprehensive dam safety evaluation of each such dam shall be carried out at regular intervals as may be specified by the regulations.
