Section 21(2) in Uttarakhand River Valley (Development and Management) Act, 2005
(2)No construction or development shall be permitted in the catchment area of River Valley or near the Reservoir/Dam in contravention of the master Plan or Sectoral Development plan. Except for public purpose like construction of the Bridges, preventing floods, control of soil erosion, construction of hydel projects etc. or any work incidental thereto.
