Section 7(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
(3)A detailed assessment based on a thorough analysis of all relevant land records and data, field verification, review and comparison with similar projects shall be conducted by the Social Impact Assessment team. The assessment shall determine the following, namely:-(a)area of impact under the proposed project, including both land to be acquired and areas that will be affected by environmental, social or other impacts of the project;(b)quantity and location of land proposed to be acquired for the project;(c)the land proposed for acquisition is the bare minimum required;(d)possible alternative sites for the project and their feasibility;(e)whether, the land proposed for acquisition in Scheduled Area is a demonstrable last resort;(f)land, if any, already purchased, alienated, leased or acquired, and the intended use for each plot of land required for the project;(g)the possibility of use of any public, unutilised land for the project and whether any of such land is under occupation;(h)nature of the land, present use and classification of land and if it is an agricultural land, the irrigation coverage for the said land and the cropping pattern;(i)the special provisions with respect to food security have been adhered to in the proposed land acquisition;(j)size of holdings, ownership patterns, land distribution, number of residential houses, and public and private infrastructure and assets; and(k)land prices and recent changes in ownership, transfer and use of lands over the last three years.
