Section 6 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
6. Social Impact Assessment Study.
(1)The Commissioner, Rehabilitation & Resettlement shall be the state Social Impact Assessment Unit to arrange to carry out Social Impact Assessment Study (herein after referred to as SIA).(2)The District Collector shall, within a period of fifteen days from the date of deposit of the processing fee for carrying the SIA study by the Requiring Body, issue a notification for carrying out SIA in accordance with Part-A of FORM-II . The same shall be made available in Telugu language to the Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tahsildar at Mandal level. The notification shall be published in the form of posters and pamphlets circulated in the affected area and by affixing the posters at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.Provided that such notification shall be issued within thirty days after the deposit of the processing fee for carrying Social Impact Assessment by the Requiring Body, which shall be determined under the Rule 8(1)(b).(3)The SIA shall be conducted in consultation with concerned Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, as the case may be, at village level or ward level in the affected areas, for the purposes of section 4 of the Act, followed by a public hearing at the affected areas by giving adequate publicity about the date and time and venue for the public hearing to ascertain the views of the affected families which shall be recorded in writing.(4)The SIA report shall be submitted in FORM-III to the Commissioner, Rehabilitation & Resettlement within a period of Six months from the date of commencement and shall include the views of the affected families recorded in writing.(5)The SIA Report including summaries shall be prepared and divided into three parts;(i)the Project Feasibility Report;(ii)the Project Impact Report, and(iii)the Social Impact Management Plan.(6)The Social Impact Management Plan listing the ameliorative measures required to be undertaken for addressing the impact of the project under sub-section (6) of Section 4 shall be submitted in FORM-IV along with the SIA report to the Commissioner, Rehabilitation & Resettlement.(7)The SIA Report and the Social Impact Management Plan shall be made available in the Telugu language to the concerned Gram Panchayat, Mandal Parishad, Municipality or Municipal Corporation, at village level or ward level in the affected areas and in the Offices of the District Collector, the Sub-Divisional Officer and Tahsildar. It shall also be published by way of a public notice by affixing at some conspicuous places in the affected areas and shall be uploaded on the website of the State Government and the revenue district concerned.
