Section 6(1) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(1)Subject to any Central law relating to forest or environment, and policies or guidelines including any guidelines for National Plan on Conservation of Aquatic Ecosystem issued in this regard by the Central Government from time to time, the Authority shall undertake protection and development of the lakes and for this purpose, the Authority shall carry out following functions, namely :-(a)to carry out survey and study of lakes and prepare, maintain and publish, in the prescribed manner, the record of lakes including their boundaries, flow area and such other matters as are deemed necessary for protection and development of the lakes;(b)to prepare and recommend to the State Government plans, projects or schemes for protection or development of lakes;(c)to implement such plans, projects or schemes of protection or development of lakes as may be approved by the State Government;(d)to implement projects and raising financial resources from public and private source including Corporate Social Responsibility fund (CSR);(e)to recommend to the State Government lake boundaries and protected area;(f)to prevent and stop unauthorised activities within lake boundaries or the protected area;(g)to prevent, stop and remove unauthorised construction in the protected area.
