(1)Every owner of a specified dam, in respect of each of specified dam, shall, -(a)prepare emergency action plan before allowing the initial filling of the reservoir and thereafter update such plans at regular intervals;(b)in respect of the dam which is constructed and filled before the commencement of this Act, prepare emergency action plan within five years from the date of commencement of this Act and thereafter update such plans at regular intervals as may be specified by the regulations.
