Section 6 in Uttarakhand Flood Plain Zoning Act, 2012
6. Power to take up survey.
- It shall be lawful for the Flood Zoning Authority or any of the officers generally or specially authorized by it in this behalf-(a)to enter upon and survey and take levels of any land within its or his jurisdiction;(b)to mark such levels, boundaries and lines by placing marks or boundary stones;(c)to measure the land;(d)to do all other acts necessary for the purposes of ascertaining the limits referred to in sub-section (2) of section 3; and(e)Where otherwise the survey cannot be completed and the levels taken, to cut down and clear away any part of standing crop, fence or jungle :Provided that no Flood Zoning Authority or any other officer shall enter into any building or open any enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days notice in writing of its or his intention to do so.
