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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Dam Safety Act, 2021

(2)The emergency action plan referred to in sub-section (1) shall, -
(a)set out the procedures to be followed for the protection of persons and property upstream or downstream of the specified dam in the event of an actual or imminent dam failure or to mitigate the effects of the disaster;
(b)include therein, -
(i)the type of emergencies which are likely to occur in the operation of any reservoir;
(ii)identification of the likely catastrophic flood in the event of any dam failure, along with probable areas, population, structures and installations likely to be adversely affected due to flood water released from the reservoir;
(iii)warning procedures, inundation maps and advance preparations for handling efficiently and in the best possible manner the likely adverse situations especially to avoid loss of human life;
(iv)such other matters which may having regard to the geographical conditions, size of the dam and other relevant factors as may be necessary.