Section 015 in East Kolkata Wetlands (Conservation and Management) Rules, 2006
015.
In exercise of the power conferred by clauses (a), (b), (d), (e), (f), (g) and (h) of subsection (2) of section 23 of the East Kolkata Wetlands (Conservation and Management) Act, 2006 (West Bengal Act No. 7 of 2006), the Governor is pleased hereby to make the following rules, namely ;Rules
