Section 21 in Chhattisgarh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment, Consent and Public Hearing) Rules, 2016
21. Project-specific Terms of Reference and Processing Fee for the Social Impact Assessment.
- Where the Appropriate Government intends to acquire the land for public purpose, the proposal for such land acquisition shall be sent along with all the relevant documents to the unit appointed under rule 20(1), which shall:-(a)prepare a detailed project specific term of reference for each proposal of land acquisition, listing the activities that must be carried out indicating the appropriate team size (number of team members) and profile of the team members and also attach the particulars of Form-V and last date for report submission.(b)Determine an estimated Social Impact Assessment fee with clear breakup of cost for each particular activity :Provided that the fee amount estimated shall not be less than the minimum amount fixed by Appropriate Government. If amount deposited by Requiring Body under rule 4 is less than the cost of conducting Social Impact Assessment, Requiring Body shall deposit the difference amount.
