Section 19(2) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
(2)The appropriate Government shall ensure that the following are provided at least three weeks in advance to every member from whom consent is sought, in the local language, 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 District Collector, certifying that there will 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.
