Section 3 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
3. Lakes to vest in the State Government.
(1)Notwithstanding anything contained in any law, instrument or order, protection and development of all lakes within the State, except private properties situated in such lakes, shall, with effect from the commencement of this Act, vest in the State Government and no person shall undertake any activity, whatsoever, within the boundaries of a lake or use or draw any produce or water from a lake otherwise than in accordance with the permission granted by the Authority in the prescribed manner.(2)The Authority shall not grant any permission under subsection (1) unless it is satisfied that such permission will not have adverse impact on protection and development of the lake.(3)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, by order in writing, allow withdrawal and use of the water of a lake for the purposes for which it was withdrawn and used immediately before the commencement of this Act to the extent such withdrawal does not affect adversely the protection and development of the lake.
