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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(e) in The Forest (Conservation) Rules, 2003

(e)The Committee shall have due regard to all or any of the following matters while tendering its advice on the proposals referred to it under clause (d), namely:-
(i)whether the forests land proposed to be used for non-forest purpose forms part of a nature reserve, national park, wildlife sanctuary, biosphere reserve or forms part of the habitat of any endangered or threatened species of flora and fauna or of an area lying severely eroded catchment;
(ii)whether the use of any forest land is for agricultural purposes or for the rehabilitation of persons displaced from their residences by reason of any river valley or hydro-electric project;
(iii)whether the State Government or the Union territory Administration, as the case may be, has certified that it has considered all other alternatives and that no other alternatives in the circumstances are feasible and that the required area is the minimum needed for the purpose;
(iv)whether the State Government or the Union territory Administration, as the case may be, undertakes to provide at its cost for the acquisition of land of an equivalent area and afforestation thereof;
(v)whether the per unit requirement of forest land is significantly higher than the national average for similar projects; and
(vi)whether the State Government or the Union territory Administration, as the case may be, before making their recommendation has considered all issues having direct and indirect impact of the diversion of forest land on forest, wildlife and environment.