Section 6 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
6. Power to take up survey.
- The Flood Zoning Authority shall have the powers -(a)to enter upon and survey and take levels of any land within its jurisdiction;(b)to mark such, levels, boundaries and lines by placing marks or boundary stones;(c)to measure the land;(d)to do all other acts necessary for the purposes of ascertaining the limits referred to in sub-section (2) of section 3;(e)where the survey cannot be so completed and the levels taken, to cut down and clear away any part of standing crop or fence:Provided that no Flood Zoning Authority or any other officer authorized by it shall enter into any building or open any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without previously giving such occupier at least thirty days notice in writing of his intention to do so.
