Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
The Third Schedule
[See Sections 33(2 ),
39(1 ) and 106(3 )]
Provision of Infrastructural
Amenities
For resettlement of populations, the following infrastructural
facilities and basic minimum amenities are to be provided at the cost of the
Requisitioning Authority to ensure that the resettled population in the new
village or colony can secure for themselves a reasonable standard of community
life and can attempt to minimise the trauma involved in displacement.
A reasonably habitable and planned settlement would have, as a
minimum, the following facilities and resources, as appropriate:
| Serial number |
Component of infrastructure amenities provided/proposed to be
provided by the acquirer of land |
Details of infrastructure amenities provided by the acquirer
of land |
| 1.
|
Roads within the resettled villages and an all-weather road link
to the nearest pucca road, passages and easement rights for all the resettled
families be adequately arranged. |
|
| 2.
|
Proper drainage as well as sanitation plans executed before physical
resettlement. |
|
| 3.
|
One or more assured sources of safe drinking water for each family
as per the norms prescribed by the Government of
India. |
|
| 4.
|
Provision of drinking water for cattle. |
|
| 5.
|
Grazing land as per proportion acceptable in the State. |
|
| 6.
|
A reasonable number of Fair Price Shops. |
|
| 7.
|
Panchayat Ghars, as appropriate |
|
| 8.
|
Village level Post Offices, as appropriate, with facilities
for opening saving accounts. |
|
| 9.
|
Appropriate seed-cum-fertilizer storage facility if needed. |
|
| 10.
|
Efforts must be made to provide basic irrigation facilities to
the agricultural land allocated to the resettled families if not from the
irrigation project, then by developing a cooperative or under some Government
scheme or special assistance. |
|
| 11.
|
All new villages established for resettlement of the displaced
persons shall be provided with suitable transport facility which must include
public transport facilities through local bus services with the nearby growth
centres/urban localities. |
|
| 12.
|
Burial or cremation ground, depending on the caste communities
at the site and their practices. |
|
| 13.
|
Facilities for sanitation, including individual toilet points. |
|
| 14.
|
Individual single electric connections (or connection through non-conventional
sources of energy like solar energy), for each household and for public
lighting. |
|
| 15.
|
Anganwadi’s providing child and mother supplemental nutritional
services. |
|
| 16.
|
School as per the provisions of the Right of Children to Free and
Compulsory Education Act, 2009 (35 of 2009); |
|
| 17.
|
Sub-health centre within two kilometres range. |
|
| 18.
|
Primary Health Centre as prescribed by the Government of India. |
|
| 19.
|
Playground for children |
|
| 20.
|
One community centre for every hundred families. |
|
| 21.
|
Places of worship and chowpal/tree platform for every fifty families
for community assembly, of numbers and dimensions consonant with the affected
area. |
|
| 22.
|
Separate land must be earmarked for traditional tribal institutions. |
|
| 23.
|
The forest dweller families must be provided, where possible, with
their forest rights on non-timber forest produce and common property
resources, if available close to the new place of settlement and, in case any
such family can continue their access or entry to such forest or common
property in the area close to the place of eviction, they must continue to enjoy
their earlier rights to the aforesaid sources of livelihood. |
|
| 24.
|
Appropriate security arrangements must be provided for the
settlement, if needed. |
|
| 25.
|
Veterinary service centre as per norms. |
|
NOTE.— 1. Details of each component of infrastructural amenities
mentioned under column (2) against serial numbers 1 to 25 should be indicated
by the acquirer of land
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