Section 5 in East Kolkata Wetlands (Conservation and Management) Act, 2006
5. There is no financial implication involved in the Bill.
Sd/- Sailen Sarkar,Member-in-charge.Kolkata, The 4th September, 2008Passed by the West Bengal Legislature, received the assent of the Governor and was first published in the Kolkata Gazette, Extraordinary, of the 31st March, 2006.An Act to provide for conservation and management of the East Kolkata wetlands for matters connected therewith and incidental thereto.Whereas the wetlands act as regulator of water regime, source for underground watter recharging, mechanism for waste water treatment, air quality purifier and store of water for fire-fighting and have great ecological significance for human life;And Whereas there is an increasing pressure on land for human settlement leading to filling up of the wetlands;And whereas the East Kolkata wetlands are ecologically and socioeconomically very important;And whereas it is expedient to provide for conservation and management of the East Kolkata wetlands and for matters connected therewith and incidental thereto;It is hereby enacted in the Fifty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows :
