Section 4 in East Kolkata Wetlands (Conservation and Management) Act, 2006
4. Functions and powers of Authority.
(1) The functions and powers of the East Kolkata Wetlands Management. Authority shall be(a)to demarcate the boundaries of the East Kolkata wetlands on the field as shown in the map in Schedule II;(b)to take measures or make an order to stop, undo and prevent any unauthorised development project in, or unauthorised use of, or unauthorised act on, the East Kolkata wetlands;(c)to make an order directing demolition or alteration of any hoarding, frame, post, kiosk, structure, neon-signed or sky-sign, erected or exhibited illegally for the purpose of advertisement on any land within the East Kolkata wetlands;(d)to make an order to prevent, prohibit or restrict any mining, quarrying, blasting, or other operation of like nature, for the purpose of protecting or conserving the East Kolkata wetlands;(e)to take measures to abate pollution in the East Kolkata wetlands and conserve the flora, fauna and biodiversity in general;(f)to prepare action plans conforming to the resolutions taken and recommendations made, from time to time, under the Ramsar Convention and to update the land use maps of the East Kolkata wetlands;(g)to implement and monitor the activities specified in the action plans;(h)to promote research and disseminate findings of such research among the stakeholders;(i)to raise awareness about the utility of the wetlands in general and the East Kolkata wetlands in particular;(j)to promote basic conservation principles like sewage fed pisciculture and ecotourism in the East Kolkata wetlands;(k)to enforce land use control in the substantially water body oriented areas and other areas in the East Kolkata wetlands;(l)to detect changes of ecological character and in land use in the East Kolkata wetlands;(m)to establish network with other Ramsar Sites in India;(n)to conduct inquiry or scientific study for any purpose of this Act;(o)to constitute expert committee for any purpose of this Act;(p)to enter any land or premises, including to collect samples of air, water, soil and other biological resources, for any purpose of this Act;(q)to call for relevant records and documents and information from any Department, organisation or local body for any purpose of this Act;(r)to do such act, or pass such order, which may be necessary and expedient for the purpose of conservation and management of the East Kolkata wetlands.(2)The Authority shall, before making an order under clause (b), or clause (c), or clause (d), of sub-section (1), give the person affected thereby a reasonable opportunity of being heard.
