Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DRAFT COASTAL REGULATION ZONE(CRZ) UNDER ENVIRONMENT (PROTECTION) ACT, 1986 29 of 1986 [] CONTENTS 1. . 2. Prohibited Activities 3. Regulation of Permissible Activities 4. Procedure for monitoring and enforcement 5. Inviting objections DRAFT COASTAL REGULATION ZONE(CRZ) UNDER ENVIRONMENT (PROTECTION) ACT, 1986 29 of 1986 [] In exercise of die powers conferred by sub-section (1), read with clause (v) of sub-section (2), of Section 3 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government, after considering the need for protecting the coastal areas and for ensuring that the use and activities in the coastal areas are consistent with the principles and requirements of environmental conservation, hereby proposes to declare that the coastal stretches o f seas, bays, estuaries and creeks which are influenced by tidal action (in the landward side) up to 500 metres from the High Tide Line and the land between the Low Tide Line and the High Tide Line as Coastal Regulation Zone and to impose the following restrictions on the setting up of industries, operations or processes etc., in the said Coastal Regulation Zone, namely: 1. . :- X X X X X X 2. Prohibited Activities :- The following activities are declared as prohibited within the Coastal Regulation Zone, namely. (i) setting up of industries except those directly related to sea front or directly needing foreshore facilities; (ii) manufacture or handling or storage or disposal of hazardous substances as specified in the notifications of the Government of India in the Ministry of Environment and Forests No. S.O. 594(E), dated 28th July, 1989, S.O. 966(E), dated 27th November, 1989 and GSR 1037(E), dated 5th December, 1989; (iii) fish processing units including warehousing; (iv) setting of units/mechanisms for disposal of wastes and effluents; (v) discharge of untreated wastes and effluents from industries, cities or towns and other human settlements; (vi) dumping of municipal waste for the purposes of land filling or otherwise; (vii) dumping of ash from thermal power stations; (viii) bunding or disturbing the natural course of sea water with similar obstructions, except those required for control of coastal erosion; (ix) land reclamation, mining of sands, rocks and other substrate materials; (x) harvesting or drawal of ground water and constructions or mechanisms thereof for such purposes; (xi) construction activities in ecologically sensitive areas as specified in Annexure; (xii) any construction activity between the Low Tide Line and High Tide Line;and (xiii) dressing or altering of sand dunes, hills, natural features including landscape changes for beautification, recreational and other such purposes. 3. Regulation of Permissible Activities :- All other activities, except those prohibited in para 2 above, will be regulated as under. (1) Clearance shall be given for any activity within the Coastal Regulation Zone only if it is proved conclusively that such activity cannot be located beyond the zone. (2) The following activities will require clearance from the Ministry of Environment and Forests, Government of India, namely. (i) construction activities related to Defence requirements for which foreshore facilities are essential (e.g. slipways, jetties etc.); (ii) operational constructions for ports and harbours and lighthouses requiring water frontage; (iii) thermal power plants; and (iv) all other activities with investment exceeding rupees five crores. (3) (i) The coastal States and Union Territory Administration shall prepare Coastal Zone Management Plans identifying and classifying the coastal stretches within their respective territories in accordance with the guidelines given in Annexure-I and obtain approval of the Central Government in the Ministry of Environment and Forests and incorporate these in the relevant statutes and regulations on land use etc. (ii) Within the frame work of such approved plans, the activities not covered in para 2 and para 3(2) above shall be regulated by the State Government, Union Territory Administration or the local authority as the case may be, in accordance with the norms given in Annexure-I. 4. Procedure for monitoring and enforcement :- The Ministry of Environment and Forests and the Government of State or Union Territory and such other authorities at the State or Union Territory levels, as may be designated for this purpose, shall b e responsible for monitoring and enforcement of the amended provisions of this notification. 5. Inviting objections :- It is notified under clause (b) of sub-rule (3) of Rule 5 of the Environment (Protection) Rules, 1986, that any person interested in filing any objection against the proposed direction, may do so in writing to the Secretary in the Department of Environment, Forests and Wildlife, Ministry of Environment and Forests, Government of India, New Delhi, within sixty .days from the date of publication of this notification in the Official Gazette.