Section 163(2) in Andhra Pradesh Municipalities Act, 1965
(2)The Council may, in the execution and for the purpose of any works beyond the limits of the municipality sanctioned by the Government whether before or after the passing of this Act, exercise all the powers which it may exercise within the municipality throughout the line of the country through which conduits, channels, pipes, line of posts and wires and the like run, and with the sanction of the Government.(a)over any lake, tank or reservoir, from which a supply of water for drinking for producing electric energy or for other purposes is derived and over all lands within one kilometre water level of any such lake, tank or reservoir;(b)over any water-course from which a supply of water for drinking for producing electric energy or for other purposes is derived within one kilometer above and half kilometre below any point at which water is taken for such area; and(c)over any lands used for sewage, farms, sewage disposal tanks, filters and other works connected with the drainage of the municipality.
