Section 3 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
3. Preparation of list of public drinking water sources.
(1)The Zilla Parishad of a district shall prepare a villagewise list of all public drinking water sources in the district and furnish the same to the Appropriate Authority. The Zilla Parishad may consult the Officers of the Maharashtra Water Supply and Sewerage Board and Groundwater Survey and Development Agency for preparing the villagwise list. The information shall have all the necessary details about the public drinking water sources to that its location and identity should be understood by the concerned Village Panchayat to bring it to the notice of villagers in Gram Sabha.(2)On receipt of such information, the Appropriate Authority shall scrutinise the same and if found in order, shall cause the list to be published in the manner mentioned in sub-rule (3) and in the form given in Appendix "A".(3)The villagewise list so prepared shall as far as possible be made talukawise. A copy of each of such list shall be sent to the concerned Zilla Parishad and Panchayat Samiti, as well as to all Municipal Councils and Village Panchayats in the taluka. The list shall be published on the public notice boards of the respective institutions and be kept for public information, for a period of fifteen days, 't he Appropriate Authority shall indicate to all the concerned local authorities a time Schedule for publication of the list of the public drinking water sources, and the manner of its publication and shall notify such sources for the public at large through local Newspapers.(4)The Appropriate Authority may add to, or delete from the list any public drinking water source already notified by him by following the prescribed procedure.(5)It shall be open to the Appropriate Authority to collect information about public drinking water sources through any source other than the concerned Zilla Parishad, if, it deems expedient to do so.
