Section 5(3) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(3)Subject to the provisions of sub-sections (1) and (2), the State Government may, by notification in the Official Gazette, either suo-motu 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 protection and development of the lake, which shall be prohibited or be undertaken only after obtaining prior approval of the Authority, in the prescribed manner.
