Section 5(10) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(10)RR Package shall have necessary features as shown below:(a)Each project affected family of ST category shall be given preference in allotment of land in the ayacut.(b)Each tribal PAF shall get additional financial assistance equivalent to 500 days of minimum agriculture wage for loss of customary rights/usages of forest produce.(c)Tribal PAFs will be re-settled close to their natural habitat of their choice, to the extent possible, in a compact block so that they can retain their ethnic, linguistic and cultural identity.(d)The tribal families residing in the Project Affected Areas having fishing rights in the river/pond/dam shall be given fishing rights in the reservoir area.(e)The tribal PAFs shall be resettled and rehabilitated within the Scheduled areas.
