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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1)(i) in Andhra Pradesh Water, Land And Trees Rules, 2004

(i)Any person or institution desiring to dig a new well of any kind in their premises should obtain permission by submitting to the Authority having jurisdiction over the area, an application in Form 2 and 5 as the case may be appended to these rules together with a fee as fixed by the Authority from time to time. Application duly filled in can also be given to concerned village secretary who shall pass it on to mandal authority within two days. The Authority shall process the application with the help of the Designated Officer. The Designated Officer after examining the application shall satisfy himself about the compliance of the various provisions of the Andhra Pradesh Water, Land and Trees Act, 2002 and give his recommendation to the Authority and the said Authority shall dispose off the application within fifteen days of receipt of the application. The Designated Officer while giving recommendation shall comply with the relevant provisions of the Act. Wherever necessary, the District Authority shall take the opinion of the Technical Officer of that area. Every order for permission shall be in From 3 and 6 as the case may be appended to these rules: