Section 17 in Andhra Pradesh Water, Land And Trees Rules, 2004
17. Registration of Rigs.
- Every rig owner or an operator operating or desiring to operate in the State of Andhra Pradesh shall register the rig with the Authority by paying the prescribed fee which shall be renewable for every two years. The application shall be made in Form 15 and the permission shall be given by the Authority in Form 16. The rig owners are required to display the Form 16 at all times upon the rig. Failure to register the rig shall be an offence and shall be dealt in accordance with rules.
