Section 5 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
5. Project-specific Terms of Reference and Processing Fee for the Social Impact Assessment.
(1)Where the appropriate Government intends to acquire land, the proposal for such land acquisition shall be sent along with all the relevant documents to the Social Impact Assessment Unit, which shall -(a)prepare a detailed project-specific Terms of Reference for each proposal of land acquisition, listing all the activities that must be carried out indicating the appropriate team size (and number of field teams) and profile of the team members, and stipulate the schedule and deadlines for key deliver ables for the Social Impact Assessment as detailed in Part-A of Form-I to these rules;(b)determine an estimated Social Impact Assessment fee based on the Terms of Reference with clear break-up of costs for each item or activity. The fee amount shall be based on the parameters defined by the appropriate government including area, type of project and number of affected families.(2)Ten per cent of the Social Impact Assessment fee shall be allocated to Social Impact Assessment Unit as administrative expenses for preparing the Terms of Reference and estimated Social Impact Assessment fee report and to submit the same to the appropriate Government.(3)The Requiring Body shall deposit the Social Impact Assessment fee in the Scheduled Bank account of the appropriate Government for the purpose.
