Section 8 in The Assam Embankment and Drainage Act, 1953
8. Calling for objections.
(1)As soon as possible after the publication of the scheme under Section 7, the Deputy Commissioner or where the scheme affects persons in more than one Districts, the State Government shall by a proclamation, invite the objections to the scheme to be submitted to the Deputy Commissioner or the State Government, as the case may be, allowing one month's time from the public and any Railway Administration, Panchayat, Municipality or Town Committee likely to be affected.(2)On receipt of any objection under sub-section (1), the Deputy Commissioner or where the scheme affects persons in more than one Districts, the State Government shall publish a notice stating the place, date and time at which an enquiry will be held by the Deputy Commissioner or the State Government, as the case may be, for the purpose of ascertaining the validity or otherwise of the objection :Provided that the State Government may, by general or special order authorise any person to make the enquiry if the scheme affects the person in more than one Districts.(3)After the enquiry has been completed the Deputy Commissioner or where the enquiry is held by any person authorised by the State Government under the preceding sub-section the person so authorised shall forward the objections along with his recommendations to the State Government.(4)The Deputy Commissioner or the person so authorised by the State Government under sub-section (2), as the case may be, shall at the time of holding the enquiry, obtain the advice of the Embankment Officer on technical points.
