Section 12(1) in Uttarakhand Flood Plain Zoning Act, 2012
(1)Where the State Government is satisfied that it is necessary to do so in the interest of public health, safety or property or reducing the inconvenience to the general public to prohibit or restrict the activities in the flood plain, the Government may, by notification in the Official Gazette, specify the area where such prohibition or restriction is to be enforced and the nature and extent of such prohibition or restriction:Provided that no notification under this sub-section shall be issued after the expiry of [eighteen months] [Substituted by section 2 of UK Act no 22 of 2018.] from the date of publication of notification under section 8.
