Section 17(3) in Haryana Pond and Waste Water Management Authority Act, 2018
(3)The Government may, by notification in the Official Gazette, either suo-moto on the basis of information available with it or on the recommendation of the Authority, specify, such other activities in the protected area, as it considers expedient for the construction and development of pond, which shall be prohibited or be undertaken after obtaining prior permission of the Authority.
