Section 7 in Meghalaya Protection of Catchment Areas Act, 1990
7. Guidelines for the competent authority in dealing with applications.
- In granting or refusing to grant permission under clause (d) of sub-section (2) section 6 the competent authority shall while dealing with application consider:-(a)The nature of activity and the period the applicant for the permission has been carrying on such an activity in the area;(b)Whether the activity is likely to cause damage to the catchment area the springs, streams, rivulets and water sources therein and if so the extent thereof; and(c)Whether by not granting any permission, improvement of the catchment area is more likely to be achieved.
