Section 12(3) in Uttarakhand Flood Plain Zoning Act, 2012
(3)No person shall undertake any activity within the prohibited area or restricted area except with the previous permission of Flood Zoning Authority:Provided that where a person makes an application to the Flood Zoning Authority for permission under this sub-section to undertake any activity and the Flood Zoning Authority does not within a period of ninety days from the date of receipt of such application, communicate to the said person that permission applied for has been refused, it shall be presumed that he Flood Zoning Authority has granted such permission.
