Section 21(1) in Uttarakhand River Valley (Development and Management) Act, 2005
(1)No Major constructional or Major Developmental activity in contravention of master plan or sectoral plan shall be carried out in the River Valley provided if any person or body intends to carryout activities other then mentioned in sub section one of this section, he shall inform in writing to the Authority with its complete plan and if the Authority does not raise any objection with in sixty days from the receipt thereof the no objection shall be deemed to have been granted.
