Section 6 in The Himachal Pradesh Land Preservation Rules, 1983
6. Measures to regulate control over works to be executed.
(1)Before issuing a notice/notification in respect of any land under section 9(1) and 9(2), an enquiry by an officer not below the rank of Assistant Conservator of Forests shall be held.(2)The said officer shall visit the area and among other things shall study the following aspects:-(i)The necessity of getting the works executed and fixing the time limit for the execution of such works;(ii)The nature of damage being done to the adjoining property including habitation by the stream/Cho;(iii)Necessity of regulating the flow of water by draining the streams to minimise the damage;(iv)Desirability & feasibility of reclaiming the land in the stream Cho bed;(v)Desirability and feasibility of execution of other works and measures for such execution of works.(3)The said Officer shall make proposals indicating the nature and extent of remedial measures.(4)After completion of such an enquiry, the enquiry report alongwith recommendations of the enquiry officer shall be submitted to the Deputy Commissioner of the area concerned through the concerned Conservator of Forest for appropriate orders.Secretary (Forests) to theGovernment of Himachal PradeshAnnexure- IOffice of Deputy Commissioner.............................District......................Himachal Pradesh.Notice Information or WarningUnder sections 8 and 9 of the Himachal Pradesh Land Preservation Act, 1978 (Act No. 28 of 1978) the following area of village.................Tehsil...................is closed under section 4, 5 and 6 (delete which is not applicable) in accordance with Notification No.......................dated......................(copy enclosed) and restrictions and restraints as specified in the aforesaid notification are imposedDescription of area:Name of village.No.Khasra No.
