Section 6 in The Wetlands (Conservation and Management) Rules, 2010
6. Process for identification of wetlands under different categories.
(1)Wetlands covered under item (i) of rule 3 specified under Schedule shall be the wetland to be regulated under these rules.(2)The States Government shall prepare, within a period of one year from the commencement of these rules, 'Brief Document' identifying and classifying the wetlands within their respective territories in accordance with the criteria specified under Rule 3 and submit the same to Authority.(3)The 'Brief Document' of each wetland for identification shall comprise of following information, namely:-i) broad geographic delineation of the wetland;ii) its zone of influence along with a map (accurate and to scale);iii) the size of the wetland;iv) account of pre-existing rights and privileges, consistent or not consistent with the ecological health of the wetland.(4)The Authority, shall on receipt of the 'Brief document' under sub-rule (2), if consider it necessary refer in consultation with the State Government to a research institute or university having relevant multi-disciplinary expertise related to wetlands, to conduct a comprehensive survey of the wetland within a period of thirty days: provided that the institute or university to which the matter has been referred under sub-rule (4) shall submit a report within next ninety days from the date of such reference to Authority, which shall contain information with respect to the criteria specified under rule 3.(5)The Authority shall, thereafter, arrive at a decision in consultation with the State Government, on the proposal, within a period of ninety days from the date of receipt of the report under sub-rule (4).(6)The Central Government shall on the receipt of the recommendation of the Authority notify the area of wetlands as recommended by the Authority for public information inviting objections and suggestions from the general public likely to be affected to make representation to the Central Government within a period of sixty days;(7)The Authority shall consider all the representations which the Central Government may receive under sub-rule (6) and submit its recommendation on the such representations to Central Government within a period of sixty days for final notification;(8)The Central Government shall on receipt of the recommendations of the Authority under sub-rule (7) issue a final notification notifying therein the area of the wetland its category or classification to be regulated under these rules and display the said notification in public places in English and vernacular languages.(9)The Authority may, suo moto or on application made to it, review any decision under these rules or issue direction for inclusion of wetland under these rule.
