Section 12(3) in Telangana Water, Land and Trees Act, 2002
(3)Whenever it is necessary to make an inquiry or examination in connection with the protection of a public drinking water source or with the maintenance of a public water supply system, the Authority or any officer duly authorised by it in this behalf may after giving prior notice to the owner or occupier of any land:-(a)enter upon such land as he may think necessary for the said purpose;(b)undertake surveys or take water levels;(c)conduct pumping tests and geophysical surveys;(d)conduct well logging on the bore;(e)install and maintain water levels recorded and water gauges on the well; and(f)do all such other things as may be necessary for pursuing such inquiry and examination.
