Section 9 in Andhra Pradesh Water, Land and Trees Act, 2002
9. Prohibition of water pumping in certain areas.
(1)The Designated Officer, with the approval of the Authority, may prohibit water pumping by individuals, groups of individuals or private organizations in any particular area, if in his view such water pumping in such area is likely to cause damage to the level of ground water or cause deterioration or damage to natural resources or environment for a period of not more than six months which after review may be extended for a further period of not more than six months at a time:Provided that no well shall be sunk in such areas as may be prescribed.(2)The Authority may issue directions to A.P. TRANSCO not to raise and collect electricity bills during stoppage of pumping of water in pursuance of order issued under sub-section (1) thereof.
