Section 7 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
7. Project-specific Terms of Reference and Processing Fee for the Social Impact Assessment [Section 4(5)].
(1)Where the Government intends to acquire land, the proposal for such land acquisition shall be sent alongwith all the documents to the Social Impact Assessment Unit, which shall,-(a)prepare a detailed project-specific terms of reference for each proposal of land acquisition, listing all the activities that shall be carried out indicating the appropriate team size (and number of field teams) and profile of the team members, and stipulate the schedule and deadlines for key deliverables for the Social Impact Assessment as detailed in PART-B of FORM-II to these rules;(b)determine an estimated Social Impact Assessment fee based on the terms of reference with clear break-up of costs for each item or activity. The fee amount shall be based on the parameters defined by the Government including area, type of project and number of affected families.(2)Ten percent of the Social Impact Assessment fee shall be allocated to Social Impact Assessment Unit as administrative expenses for preparing the terms of references, Social Impact Assessment report and Social Impact Management Plan and submitting the same to the Government.(3)The Requiring Body shall deposit in advance the Social Impact Assessment fee in the Scheduled Bank account of the concerned Social Impact Assessment Unit for the purpose.
