Section 3 in The Himachal Pradesh Land Preservation Rules, 1983
3. Procedure to be adopted for holding enquiry under section 7 before issuing a Notification/order under Section 4, 5 and 6.
(1)Before issuing a Notification in respect of any area under Section 4, 5 or 6, an enquiry shall be held by a gazetted Officer nominated by the Chief Conservator of Forests to ascertain the facts for issue of such notification.(2)The said Officer shall visit the area(s) to be notified and among other things, may examine the following aspects:-(i)The situation of the area;(ii)Configuration and condition of the area;(iii)Present land use practices and their effect on general sub-soil water table.(iv)Extent and degree of water and wind erosion and reasons of erosion.(v)Attitude of the public regarding imposing of restrictions.(vi)Whether the existing management is adequate to maintain and improve the soil status or not.(3)And or base his enquiry on the overall damage caused to property, land and tree growth which may have been assessed as a consequence of any study made in regard to damage caused due to floods or other natural calamities.(4)After the completion of enquiry, the Chief Conservator of Forests shall forward the same to the State Government with his recommendations.(5)The State Government after satisfying itself may issue a Notification, to temporarily regulate, restrict or prohibit any action, under section 4, 5 or 6, for a period not more than 30 years.
