Section 12 in Andhra Pradesh Water, Land And Trees Rules, 2004
12. Registration of Wells.
- Every owner of the well shall register the well as per sub-section (2) of Section 8 of the Act by an application giving details as in Form-1 appended to these rules. The TownPlanning Department of Municipal Corporation, Municipalities Hyderabad Water Supply and Sewerage Board, Village Secretaries of the Gram Panchayats shall facilitate registration of all existing wells in their jurisdiction. The details should be entered in a register as prescribed in Form I appended to these rules.
