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

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State of Andhra Pradesh - Subsection

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

(ii)The mandal authority on receipt of application for drilling new wells in Form 2 and 5 as the case may be will refer the matter simultaneously for feasibility certificate and for power supply to respective agencies in the mandal authority and obtain the required information and dispose of the application on the basis of the reports from Andhra Pradesh Transmission Corporation (APTRANSCO) and the Ground Water department within 2 weeks. It is the responsibility of officials of APTRANSCO and Ground Water department to submit their reports to mandal authority in prescribed timed. Single window approach is followed to help the people. Provided that before issuing the permission the applicant has to pay prescribed amount through a D.D. towards insurance premium, in respect of agricultural wells

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State of Andhra Pradesh - Subsection

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