Section 17 in Haryana Pond and Waste Water Management Authority Act, 2018
17. Reularation of activities in protected area.
(1)The Authority shall be consulted at the time of preparation of spatial or development plan of any area comprising a pond or protected area and no spatial or development plan in respect of such area shall be approved or enforced without prior approval of the Authority.(2)No construction shall be undertaken in the protected area without obtaining prior permission of the Authority. The Authority may grant permission in such manner, as may be prescribed.(3)The Government may, by notification in the Official Gazette, either suo-moto 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 construction and development of pond, which shall be prohibited or be undertaken after obtaining prior permission of the Authority.(4)The Authority shall not grant any permission under sub-sections (2) or (3) if it is satisfied that such permission is likely to have adverse impact on construction and development of pond.
