Section 7(1) in The Ministry of Environment, Forest and Climate Change
(1)The concerned Department of the State Government or Union Territory Administration shall, within a period of one year from the date of publication of these rules, prepare a Brief Document for each of the wetland identified for notification, providing:-(a)demarcation of wetland boundary supported by accurate digital maps with coordinates and validated by ground truthing;(b)demarcation of its zone of influence and land use and land cover thereof indicated in a digital map;(c)ecological character description;(d)account of pre-existing rights and privileges;(e)list of site-specific activities to be permitted within the wetland and its zone of influence;(f)list of site specific activities to be regulated within the wetland and its zone of influence; and(g)modalities for enforcement of regulation;
