Section 6 in The Orissa Hydro-Electric Projects and Flood Control Works (Survey) Rules, 1962
6. Notification regarding decision of State Government under Section 5 (2).
- The State Government may, after considering the report and recommendations of the Collector, by notification in Form 'B' direct that the proposed work shall not be executed or that it shall be executed with such modification, if any, as the State Government may specify.Form 'A'[Vide Rule 4]Whereas the State Government propose under Sub-section (1) of Section 5 of the Orissa Hydro-Electric Projects and Flood Control Works (Survey) Act, 1961 to construct the hydro-electric/flood control work known as the.....project a description of which is given in the schedule hereto annexed, notice is hereby given that.....(i)any person whose lands are likely to be affected by the proposed work or who is otherwise interested may present in writing any objections to or suggestion in respect of the proposed work in duplicate so as to reach the Collector ......... on or before the 20 (here specify the date)(ii)objections and suggestions received will be kept open for inspection of the public in the office of the Collector for a period of fifteen days following the last date of receiving objections and suggestions as mentioned above.
