Section 20 in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018
20. Preparation of Rehabilitation and Resettlement Scheme and public hearing [Section 16].
(1)Upon publication of the preliminary notification under sub-section (1) of section 11, the Administrator for Rehabilitation and Resettlement, shall conduct a survey and undertake a census of the affected families within a period of two months from the date of publication of such preliminary notification.(2)For the purpose of the survey to be conducted and the census of the affected families to be undertaken by the Administrator, he shall in addition to factors as mentioned in sub-section (1) of section 16 of the Act, take into account -(a)the Social Impact Assessment report;(b)the records of the local authorities, and other Government records.(3)The Administrator shall get the data verified by door to door visit of the affected families and by site visits in case of infrastructure projects in the affected area.(4)The draft Rehabilitation and Resettlement Scheme prepared by the Administrator shall, in addition to the particulars mentioned in sub-section (2) of section 16, contain the followings, namely:-(a)list of affected families, with Aadhaar number of its members, if available;(b)list of displaced families, with Aadhaar number of its members, if available;(c)list of infrastructure in the affected area;(d)list of land holdings in the affected area;(e)list of trees, buildings, other immovable property or assets attached to the land or building which are to be acquired;(f)list of trades or businesses in the affected area;(g)list of persons belonging to the Scheduled Castes or the Scheduled Tribes, divyangs in the affected area;(h)list of landless agricultural labourers in the affected areas;(i)list of unemployed youth in the affected families; and(j)time limit for implementing rehabilitation and resettlement Scheme:Provided that in case a person does not have an Aadhaar number, efforts shall be made to get him so enrolled, provided he gives his consent for such enrolment and the claims of the affected families may be facilitated by carrying out consent-based Aadhaar authentication service.(5)The Administrator shall prepare comprehensive and detailed draft Rehabilitation and Resettlement Scheme and publish the draft Rehabilitation and Resettlement Scheme.(6)The Administrator or an officer authorised by him shall conduct a public hearing in the affected areas by issuing advance notice of three weeks on the date, time and venue mentioned in the said notice in accordance with the provisions of rule 12 which shall, mutatis mutandis, apply to the public hearing in this case also.
