Section 10 in Telangana Water, Land and Trees Act, 2002
10. Permission for well sinking near drinking water source.
(1)Notwithstanding anything contained in any law for the time being in force and having regard to the interests of the general public to have the supply of requisite quantity of water for drinking purposes from the public drinking water source, no person subject to sub-section (2) shall sink any well in the vicinity of a public drinking water source within a distance of two hundred and fifty meters in areas other than the areas covered under section 9 and sub-section (1) of section 11 thereof:Provided that sinking of any well for public drinking purpose and hand pump for public or private drinking water purpose shall be exempted under this section.(2)Any person, who intends to sink a well for purpose of irrigation or drinking or for any other purpose within a distance as specified under sub-section (1) of a public drinking water source, shall apply for permission to the Authority in such manner and on payment of such fee as may be prescribed:Provided that in respect of sinking a well for the purpose of irrigation or drinking or for any other purpose and if such source is intended to be used with a power driven pump, the person shall also obtain prior permission of the TSTRANSCO constituted under section 13 of [the Telangana Electricity Reform Act, 1998 (Act 30 of 1998)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] in such manner as may be prescribed.(3)The Authority within forty five days of receipt of an application under sub-section (2), may, on the advice of the Technical Officer, for reasons to be recorded in writing, grant permission for the sinking of a well for irrigation or drinking water purpose, if it is satisfied that such sinking shall not adversely affect the public drinking water source or refuse to grant permission if such sinking affects such source adversely.(4)Every permission granted under sub-section (3) shall be subject to the condition that the authority may for the reasons to be recorded in writing, by order, prohibit, restrict or regulate from time to time the extraction of water from such well if in its opinion it is necessary so to do in the public interest and also such other conditions and restrictions as may be prescribed.
