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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009

(4)To promote efficient use of water resources and minimizing wastage of water by:
(a)Fixing and monitoring implementation of stipulated quality standards for management of water resources by various water users/ departments and recommend actions against violations.
(b)Fixing and monitoring implementation of stipulated quality standards for the services to be provided by various water resources service providers and recommend actions against violations,
(c)Fixing and monitoring implementation of stipulated quality standards for disposal of waste water by various water users and recommend actions against violations,
(d)Fixing and monitoring implementation of stipulated standards for protection of all water resources in the State including pollution,
(e)Supporting and aiding enhancement and preservation of water quality within the State in close coordination with the relevant State Agencies and in doing so following the principle that "the person who pollutes shall pay".