Section 4 in The Ministry of Environment, Forest and Climate Change
4. Restrictions of activities in wetlands.
(1)The wetlands shall be conserved and managed in accordance with the principle of 'wise use' as determined by the Wetlands Authority.(2)The following activities shall be prohibited within the wetlands, namely,-(i)conversion for non-wetland uses including encroachment of any kind;(ii)setting up of any industry and expansion of existing industries;(iii)manufacture or handling or storage or disposal of construction and demolition waste covered under the Construction and Demolition Waste Management Rules, 2016; hazardous substances covered under the Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 or the Rules for Manufacture, Use, Import, Export and Storage of Hazardous Micro-organisms Genetically engineered organisms or cells, 1989 or the Hazardous Wastes (Management, Handling and Trans-boundary Movement) Rules, 2008; electronic waste covered under the E-Waste (Management) Rules, 2016;(iv)solid waste dumping;(v)discharge of untreated wastes and effluents from industries, cities, towns, villages and other human settlements;(vi)any construction of a permanent nature except for boat jetties within fifty metres from the mean high flood level observed in the past ten years calculated from the date of commencement of these rules; and,(vii)poaching.Provided that the Central Government may consider proposals from the State Government or Union Territory Administration for omitting any of the activities on the recommendation of the Authority.
