Section 4 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
4. Action by District Collector on receiving requisition.
(1)The District Collector upon receiving requisition shall constitute a team of revenue and agriculture officers to make field visit along with the representative of the requiring body to make a preliminary enquiry about the correctness of the particulars furnished in the requisition including the enquiry whether the requisition is consistent with the provisions of the Act, and submit a report to the District Collector.(2)If the District Collector, based on the report of the team, other information available with him and instructions issued by the State Government in this regard, is satisfied that the requisition is consistent with the provisions of the Act; he shall calculate the estimated cost of acquisition and other charges and arrive at administrative cost. The District Collector will then inform the Requiring Body to deposit the administrative cost in his office. Similarly the Commissioner, Rehabilitation & Resettlement upon receiving the copy of the requisition shall calculate the cost of carrying out Social Impact Assessment study (processing fee) and in due course intimate to the requiring body under intimation to the District Collector. The requiring body shall deposit the administrative cost in the office of the District Collector and cost of undertaking Social Impact Assessment study in the office of Commissioner, Rehabilitation & Resettlement within the stipulated intimated time.(3)The requiring body shall also be required to deposit the amount calculated for Rehabilitation and Resettlement at the appropriate time of the displacement of affected families in the same manner. The requiring body shall deposit the above mentioned costs within the time stipulated by the District Collector. Further process under the Act shall start only after depositing these costs.
