Section 15 in Andhra Pradesh Water, Land And Trees Rules, 2004
15. Taking over of well to ensure drinking water.
(1)The Authority may by a general or special order shall authorize the Designated Officer to identify such wells as required to ensure supply of drinking water to local population and shall take over such wells.(2)On identification of the wells, the Designated Officer shall serve or cause to serve an order of requisition on the owner of the well specifying the period of such requisition. The Designated Officer for sufficient reasons may extend such period of requisition.(3)On requisition, the owner of the well shall not draw water for any other purpose other than drinking for his own use.(4)If the well so requisitioned is the only source of irrigation and if the owner is solely dependent on agriculture for his livelihood, the owner shall be compensated for the loss of livelihood. The quantum of compensation shall be decided by the District Collector in consultation with the agriculture department based on the crops raised during the same period in the previous three years by the owner utilizing the water from the well.
