Section 14(3) in Telangana Water, Land and Trees Act, 2002
(3)[ In respect of Agricultural Lands for irrigation purpose every rig owner or operator shall obtain a feasibility certificate regarding availability of water in the selected site from the Ground Water Department or from the experts registered with the Ground Water Department. The rig owner or operator shall also insure the proposed bore well before taking up of the drilling work so that no financial burden falls on the farmer in the case of failure of water in the bore well.] [Added by Act No.6 of 2004.]
