Section 6 in Telangana Water, Land and Trees Act, 2002
6. Functions of the Authority.
- Subject to any special or general directions by the Government in this behalf, the Authority shall perform the following functions, namely: -(a)promote water conservation and enhancement of tree cover in the State;(b)regulate the exploitation of ground and surface water in the State;(c)make regulations for the functioning of the authorities at [District, Division and Mandal level] [Substituted by Act No.6 of 2004.] constituted under the Act;(d)advise the Government on the legislative and administrative measures to be taken from time to time for the conservation of natural resources;(e)advise on economic measures to be taken by the Government as incentives or disincentives relating to taxes, levies, fees or other charges to promote conservation of natural resources;(f)advise on strengthening public participation in conservation of natural resources from time to time in such a way that equity in access to water in different basins, sub basins and regions in the State is maintained;(g)advise on any other matter that may be referred to it by the Government; and(h)advise the Government on the constitution and functions of the [District, Division and Mandal Level] [Substituted by Act No.6 of 2004.] Authorities.
