Section 16 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
16. Roles and responsibilities of the Collector for consent processes [Section 2 (2)].
(1)The District Collector shall notify the date, time and venue of affected land owners meetings for obtaining the consent and organize public awareness campaigns to encourage participation of the affected land owners in the consent processes.(2)The District Collector shall ensure that the following are provided in the local language at least three weeks in advance to every land owner from whom consent is sought, namely:-(a)a copy of the draft Social Impact Assessment report (if readily available) in the local language;(b)initial package being offered for compensation and rehabilitation and resettlement;(c)a list of the rights currently enjoyed by the village and its residents under Revenue Laws, Forest Rights Act and other legislations;(d)a written statement signed by the Collector, certifying that there shall be no consequences, if consent is denied for a project and stating that any attempt to coerce or intimidate in order to obtain consent, shall be illegal; and(e)contact details of the officer or authority along with official telephone number to be contacted in case of any attempt to coerce for signing the declaration of consent process.(3)The District Collector shall attend the land owners meetings.(4)The District Collector shall ensure that all the documents relating to Social Impact Assessment are made available to the affected land owners and any information sought is provided within seven days.
