Section 5(3) in The Wetlands (Conservation and Management) Rules, 2010
(3)The Authority shall exercise the following powers and perform the following functions, namely:-(i)appraise proposals for identification of new wetlands, projects or activities in consultations with the concerned local authorities;(ii)identify and interface with the concerned local authorities to enforce the provisions contained under these rules and other laws for the time being in force;(iii)grant clearances or identify in consultation with the local state government, the areas for the grant of clearance for regulated activities in the wetlands within their respective jurisdictions;(iv)determine, in consultation with concerned local authority, the zone of direct influence of the wetlands;(v)issue whatever directions, necessary for the conservation, presentation and wise use of wetlands to the State Governments.
