Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Social Impact Assessment and Consent) Rules, 2014
5.
Project-specific Terms of Reference and Processing Fee for the Social Impact
Assessment.—
Where the appropriate
Government intends to acquire land, the proposal for such land acquisition
shall be sent along with all the relevant documents to the Social Impact
Assessment Unit, which shall —
a.
prepare
a detailed project-specific Terms of Reference for each proposal of land
acquisition, listing all the activities that must be carried out indicating the
appropriate team size (and number of field teams) and profile of the team
members, and stipulate the schedule and deadlines for key deliverables for the
Social Impact Assessment as detailed in Part-A of FORM-I to these rules;
b.
determine
an estimated Social Impact Assessment fee based on the Terms of Reference with
clear break-up of costs for each item or activity. The fee amount shall be
based on the parameters defined by the appropriate government including area,
type of project and number of affected families.
1.
Ten per cent. of the
Social Impact Assessment fee shall be allocated to Social Impact Assessment
Unit as administrative expenses for preparing the Terms of Reference and
estimated Social Impact Assessment fee report and to submit the same to the
appropriate Government.
3. The Requiring Body
shall deposit the Social Impact Assessment fee in the Scheduled Bank account of
the appropriate Government for the purpose.
|
