Section 8(1)(b) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 8(1)(b) in The Forest (Conservation) Rules, 2003

(b)On receipt of a copy of the in-principle approval, the Divisional Forest Officer shall prepare a demand note containing item-wise amount of compensatory levies such as cost of creation and maintenance of compensatory afforestation, Net Present Value (NPV), cost of implementation of catchment area treatment plan or wildlife conservation plan etc. to be paid by the User Agency and communicate the same, along with a list of documents, certificates and undertakings required to be submitted by the User Agency in compliance with the conditions stipulated in the in-principle approval to the User Agency within ten days of the receipt of a copy of the in-principle approval.

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Union of India - Subsection

Section 8(1)(b) in The Forest (Conservation) Rules, 2003