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State of Maharashtra - Section

Section 10 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

10. Whoever commits any misuse.

- Waste or left of the water from the Public Drinking Water Source, shall be punished with imprisonment and fine as provided under sub-section (1) of section 16 of the Act.Appendix "A"[See Rule 3(2)]List of Public Drinking Water Sources in Taluka. . . . . . . . . . . District . . . . . .
Serial No. Name Village Panchayat/ Wadi/ Tanda/ Habitation Census Code No. Mini Water Shed No. Population
(1) (2) (3) (4) (5)
         
Details of Public Drinking Water Source Remarks
Open Well and Serial No. Description identifying exact location of source Borewell/Tubewell Serial No. Description identifying exact location of source Jacket Well/Infiltration Well Serial No. Description identifying exact location of source
(6-a) (6-b) (6-c) (6-d) (6-e) (6-f) (7)
             
Note. - In the column of Description identifying exact location of source, mention following points as,-(a)Survey No./Gaothan location/Boundaries/Land Survey Nos. of nearby fields/location with reference to nearby prominent place landmark.(b)The source predominantly serving the population to be indicated.(c)The date(s) of any additional sources created after the date of notification shall be mentioned in the column (7).Appendix "B"[See Rule 6(1)]FromDate :(Name and Address of Applicant)ToThe Appropriate Authority..................... DistrictSir,I/We, the undersigned request for permission for sinking new open well/borewell/tubewell in the Gat No...................... of village...................... taluka............... located (directions) ..................at a distance of ............ metres, from the existing public drinking water source number ............... which is open well/borewell/tubewell.I/We own.................. hectare of land in ................ village of ..................... taluka in ...................... district, out of this ..................... hectare of land is under irrigation by groundwater and ......................... hectares on surface water. I intend to irrigate additional ..................... hectare of land, and for this purpose sinking of new well in Gat No. ............ of ................ village is proposed (Location may enclosed). The new well is proposed to be of ....................... metres in depth and ............ metres in diameter and to be fitted with pump of.....................H.P.The sinking of the proposed new well to be located at a distance of metres from the nearest public drinking water source, will not affect the public source due to following reasons :-......................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................I/We remit the fee of Rs. ..................................... herewithI/We, have deposited prescribed application fee of Rs. .................. in the Form of Treasury challan number .................... dated ....................Yours faithfully,(Name and Signature of Applicant)Enclosure -
(1)Copy of villagemap showing location of publicdrinking water source,well, number and proposed well duly certified by Talathi.
(2)Copy of Treasury Challan.For Office Use OnlyDate :Received application from Shri/Smt. /Kum. ...................................... of village ..................... taluka ................... district ...................................... requesting for granting permission for sinking new well in Gat No. ..................... on dated ........................ registration number of Application is .............................Receiving AuthorityAppendix "C"[See Rules 6(2) and 9(3)]Name of the District .............................Form of Register of application to be maintained by Appropriate Authority
Serial No. Name of the Applicant Address of the Applicant Date of receipt of Application by post or inperson Date of payment of fees
(1) (2) (3) (4) (5)
         
Date on which Application is referred toTechnical Officer Date of Receipt of the Report of TechnicalOfficer Name of any other Authority to which the case isreferred and date of Receipt of Report Decision of Appropriate Authority with ordernumber and date Remarks
(6) (7) (8) (9) (10)
         
Appendix "D"[See Rules 8(2), read with section 6]Declaration of over exploited watershedRead - Report of the Technical Officer ...................................................................... Dated .....................................
(Designation).
On the basis of the report received from the Technical Officer, I have come to conclusion that the villages comprising in the mini watershed as mentioned in the enclosed list are over-exploited. In view of this, I ......................................... the Appropriate Authority ................................................. by virtue of the power vested under section 6 of the Maharashtra Groundwater (Regulation for Drinking Water Purposes) Act, 1993, declare the mini watershed described in the appended. Statement as over-exploited watershed. Sinking of new wells as well as change of more of withdrawal from the existing irrigation well is prohibited.Place :Date :(Appropriate Authority with seal)
Serial No. List of over-exploited mini watershed and villagetherein
Elementary watershed number Mini water shed number declared as over exploited Name of village coming in the mini watersheddeclared as over exploited Census Code Number of Village
(1) (2) (3) (4) (5)