Section 11 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
11. Decision of the Government.
(1)The Government shall, after considering the proposal of the Flood Zoning Authority and other documents referred to under sub-section (3) of section 10 by notification in the Government Gazette, declare that the provisions of the Act, shall apply to the said river with boundaries and limits as specified in the notification.(2)The decision of the Government shall be final.(3)The areas delineated and approved by the Government shall be deemed to be the flood plain and the limits shall, wherever necessary, be marked either by boundary stones or other suitable marks.(4)The Flood Zoning Authority shall maintain the charts of the areas and registers delineated and such charts and registers shall form part of the permanent records of the office.(5)The charts and registers shall be open for inspection to public.
