| Contents |
| Title |
Dam Safety Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Declaration as to expediency of Union control |
| 3. |
Application |
| 4. |
Definitions |
| Chapter II |
National Committee on Dam Safety |
| 5. |
Constitution of National Committee |
| 6. |
Functions of National Committee |
| 7. |
Meetings of National Committee |
| Chapter III |
National Dam Safety Authority |
| 8. |
Establishment of National Dam Safety Authority |
| 9. |
Functions of Authority |
| 10. |
Officers and Employees of Authority |
| Chapter IV |
State Committee on Dam Safety |
| 11. |
Constitution of State Committee on Dam Safety |
| 12. |
Functions of State Committee |
| 13. |
Meetings of State Committee |
| Chapter V |
State Dam Safety Organisation |
| 14. |
Establishment of State Dam Safety Organisation |
| 15. |
Officers and employees of State Dam Safety Organisation |
| Chapter VI |
Duties and Functioning in Relation to Dam Safety |
| 16. |
Surveillance and inspection |
| 17. |
Vulnerability and hazard classification of dams |
| 18. |
Maintenance of log books |
| 19. |
Records of dam failures and dam incidents |
| 20. |
Instructions on safety of specified dams |
| 21. |
Funds for maintenance and repairs |
| 22. |
Technical documentation |
| 23. |
Qualifications and experience of individuals responsible for safety of specified dams |
| 24. |
Jurisdiction of State Dam Safety Organisation and Authority |
| 25. |
Cost of investigation |
| 26. |
Construction or alteration of dams |
| 27. |
Initial filling of reservoirs |
| 28. |
Operation and maintenance |
| 29. |
Responsibility of owner of specified dam |
| Chapter VII |
Safety, Inspection and Data Collection |
| 30. |
Dam safety unit |
| 31. |
Inspection |
| 32. |
Instrumentations to be installed in every specified dam |
| 33. |
Establishment of hydro-meteorological station |
| 34. |
Installations of seismological station |
| Chapter VIII |
Emegency Action Plan and Disaster Management |
| 35. |
Obligation of owner of specified dam |
| 36. |
Emergency action plan |
| 37. |
Assistance to other disaster management authorities |
| Chapter IX |
Comprehensive Dam Safety Evalution |
| 38. |
Comprehensive dam safety evaluation |
| 39. |
Compulsory evaluation in certain cases |
| 40. |
Reports of comprehensive evaluation |
| Chapter X |
Offences and Penalties |
| 41. |
Punishment for obstruction, etc |
| 42. |
Offences by Departments of Government |
| 43. |
Offence by companies |
| 44. |
Cognizance of offences |
| Chapter XI |
Miscellaneous |
| 45. |
Annual report of safety status of specified dam |
| 46. |
Safety measures in respect of dams other than specified dams |
| 47. |
Safety measures in respect of dams located outside territory of India |
| 48. |
Act to have overriding effect |
| 49. |
Power to amend Schedules |
| 50. |
Power of Central Government to give directions |
| 51. |
Vacancies, etc., not to invalidate proceedings of National Committee on Dam Safety Authority and State Committee on Dam Safety |
| 52. |
Power of Central Government to make rules |
| 53. |
Power of State Government to make rules |
| 54. |
Power to make regulations by Authority |
| 55. |
Rules and regulations to be laid before Parliament |
| 56. |
Power to remove difficulties |
| The First Schedule |
See Section 6(1) |
| The Second Schedule |
See Section 9(1) |
| The Third Schedule |
See Section 12(1) |
