Section 11 in Telangana Water, Land and Trees Act, 2002
11. Over Exploited areas.
(1)The Authority may on the advice of the technical expert, declare a particular ground water basin as over exploited for a period of not more than six months which, after review, may be extended for a further period of not more than six months at a time.(2)For the purpose of sub-section (1), the technical officer shall take into consideration the quantum and pattern of rainfall, degree of extraction of ground water and any other relevant factor while advising the Authority.(3)On and from the date of such declaration under sub-section (1), no well shall be sunk in such areas except wells sunk for public drinking purposes or hand pump for public or private drinking water purpose.(4)The authority may issue guidelines for improving the ground water by suitable measures in such over exploited ground water basins as declared under subsection (1) and such guidelines shall be followed by each individual or group of individuals or institution or organization or Government department or local body concerned as the case may be.(5)The Authority may review from time to time the ground water and results achieved after taking the measures under sub-section (4) and it may revoke the declaration of over exploited basins as made under subsection (1) and permit sinking of wells duly specifying the number of wells to be sunk, depth of the well, distance between two adjoining wells and other conditions as deemed fit after satisfying itself that such sinking shall not adversely affect the public drinking water source.
