Section 15(7) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(7)If the Social Impact Assessment study report and the Social Impact Management Plan are made in English, true translations of the same in Malayalam shall also be prepared by the Social Impact Assessment unit and a copy of the Social Impact Assessment report and the Social Impact Management Plan in Malayalam shall also be made available to the Local Self Government Institutions affected by the acquisition as well as in the offices of the Collectors, the Sub Divisional Magistrates, the Tahsildars of the affected area. Copies of the Social Impact Assessment study report and Social Impact Management Plan along with connected documents should be made available for perusal by the Social Impact Assessment units on their website and shall also be published by the Government on the Government's website for the affected persons and members of the public. The Social Impact Assessment unit shall also forward a copy of the Social Impact Assessment study report and Social Impact Management Plan to any agency conducting an Environmental Impact Assessment study in respect of the same project under the provisions of any other law for the time being in force.
