Section 5 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
5. Regulation of activities in the protected area.
(1)Every town planning authority shall consult the Authority before preparing spatial or development plan of any area comprising a lake and no spatial or development plan in respect of an area comprising a lake shall be approved or enforced without the prior approval of the Authority.(2)No construction shall be undertaken in the protected area without obtaining prior permission of the Authority in the prescribed manner.(3)Subject to the provisions of sub-sections (1) and (2), the State Government may, by notification in the Official Gazette, either suo-motu on the basis of information available with it or on the recommendation of the Authority, specify such other activities in the protected area as it considers expedient for the protection and development of the lake, which shall be prohibited or be undertaken only after obtaining prior approval of the Authority, in the prescribed manner.(4)The Authority shall not grant any permission under subsections (2) or (3) if it is satisfied that such permission is likely to have adverse impact on protection and development of the lake.
