Section 21 in Andhra Pradesh Water, Land And Trees Rules, 2004
21. Modification of land use.
- 1. The authority or any designated officer or agency may direct the occupier of any land that land use shall be modified if the quality of the water coming from the land is not of acceptable quality compared to the standards prescribed by the Andhra Pradesh Pollution Control Board from time to time.(2)No brick manufacturing shall be taken up in areas where the soil is prone to erosion and depletion.(3)Wherever coal based thermal power plants are in operation, all constructions within a radius of 10 Kilo meters shall be taken up with bricks made only with fly ash.
