Section 9 in Meghalaya Protection of Catchment Areas Act, 1990
9. Prohibition of activities in catchment area.
- On the measures being so notified under sub-section (2) of section 8 no person shall undertake or carry on, in the critical catchment area, any activity which is so prohibited and, in the non-critical catchment area, any activity without the permission of the competent authority or otherwise than in accordance with such permission.
