Section 4(2) in The Wetlands (Conservation and Management) Rules, 2010
(2)The following activities shall not be undertaken without the prior approval of the State Government within the wetlands, namely :-(i)withdrawal of water or the impoundment, diversion or interruption of water sources within the local catchment area of the wetland ecosystem;(ii)harvesting of living and non-living resources;(iii)grazing to the level that the basic nature and character of the biotic community is not adversely affected;(iv)treated effluent discharges from industries, cities or towns, human settlements and agricultural fields falling within the limits laid down by the Central Pollution Control Board or the State Pollution Control Committee, as the case may be;(v)plying of motorized boat, if it is not detrimental to the nature and character of the biotic community;(vi)dredging, only if the wetland is impacted by siltation;(vii)construction of boat jetties;(viii)activities within the zone of influence, as per the definition of wetlands, that may directly affect the ecological character of the wetland;(ix)facilities required for temporary use, such as pontoon bridges, that do not affect the ecological character of the wetland;(x)aquaculture, agriculture and horticulture activities within the wetland;(xi)repair of existing buildings or infrastructure including reconstruction activities.(xii)any other activity to be identified by the Authority.
