Section 6(2)(c) in Meghalaya Protection of Catchment Areas Act, 1990

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(c)In the case of a critical catchment area, prohibiting therein or within a distance not exceeding two hundred metres from the periphery thereof

(i)The felling of trees, destruction or clearance of groves, bushes or any vegetative cover;

(ii)Jhumming or cultivation or use of any insecticide or pesticide;

(iii)Quarrying of sand or stone;

(iv)Excavation of earth;

(v)The carrying of any activity which in the opinion is likely to damage the prings, treams rivulets or water sources in the area.

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