Section 8 in Andhra Pradesh Water, Land and Trees Act, 2002
8. Registration of well.
(1)All ground water resources in the State shall be regulated by the Authority, subject to any general or special directions issued in this behalf by the Government.(2)On and from the date of commencement of this Act, the owners of all the wells including those which are not fitted with power driven pumps and water bodies in the State, shall register their wells/water bodies with the Authority in such manner as may be prescribed.
