Section 15 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
15. Preparation of the Social Impact Assessment Report and the Social Impact Management Plan.
(1)As soon as may be after the public hearing, the Social Impact Assessment unit shall seek the remarks of the Requiring Body on the views or objections raised by the affected families or by any other person at the public hearing or received by it in writing.(2)On receipt of the communication from the Social Impact Assessment unit, the Requiring Body shall answer each of the objections or views required to be answered by it.(3)The Requiring Body shall submit its response in writing to the Social Impact Assessment unit within two weeks from the date of receipt of the request from the Social Impact Assessment unit.(4)The views of the affected families and the members of the public received at the public hearing or in writing to the Social Impact Assessment unit shall be considered and addressed in the final Social Impact Assessment report after eliciting the response of the Requiring Body.(5)The Social Impact Assessment unit shall within six months from the date on which it is entrusted with the Social Impact Assessment study prepare the final Social Impact Assessment report and submit it to the Government. The Social Impact Assessment unit shall also prepare a Social Impact Management Plan listing the ameliorative measures required to be undertaken for addressing the specific components listed in sub-section (5) of section 4 of the Act in Form No. 5 and submit it to the Government together with the Social Impact Assessment study Report.(6)If the Government is of the opinion that any Social Impact Assessment unit entrusted with a Social Impact Assessment study is unable to submit the Social Impact Assessment report and Social Impact Management Plan within the time limit of six months, it can with notice to the Social Impact Assessment unit concerned, cancel the notification issued under rule 11 and entrust the Social Impact Assessment study to any other Social Impact Assessment unit by making a fresh notification.(7)If the Social Impact Assessment study report and the Social Impact Management Plan are made in English, true translations of the same in Malayalam shall also be prepared by the Social Impact Assessment unit and a copy of the Social Impact Assessment report and the Social Impact Management Plan in Malayalam shall also be made available to the Local Self Government Institutions affected by the acquisition as well as in the offices of the Collectors, the Sub Divisional Magistrates, the Tahsildars of the affected area. Copies of the Social Impact Assessment study report and Social Impact Management Plan along with connected documents should be made available for perusal by the Social Impact Assessment units on their website and shall also be published by the Government on the Government's website for the affected persons and members of the public. The Social Impact Assessment unit shall also forward a copy of the Social Impact Assessment study report and Social Impact Management Plan to any agency conducting an Environmental Impact Assessment study in respect of the same project under the provisions of any other law for the time being in force.
