Section 16 in Andhra Pradesh Water, Land and Trees Act, 2002
16. Compensation for closed wells.
- Where an order of permanently closing down or sealing off the well, which is giving substantial yield and which is really useful for irrigating any land or for an industrial use, is made under sub-section (1) or subsection (2) or sub-section (5) of Section 12, the Authority may on making such enquiry and requiring the owner to produce such evidence as he may deem necessary, make an order for payment of compensation which shall not be less than the market value of the well including the other expenditure incurred like energisation thereon and structure thereon and standing crop at the time of making such an order and with regard to the determination of compensation for the well situated in a land acquired shall apply the provisions of the Land Acquisition Act, 1894 in determining the market vakie of the well under this section:Provided that, where an order under subsection (1) of sub-section (2) or sub-section (5) of Section 12, relates to temporarily closing down or sealing off a well, water from which is used for the irrigated crops standing at the time of making such an order, compensation for such crops shall be payable under this section:Provided further that where by virtue of an order made under sub-section (1) or subsection (2) or sub-section (5) of Section 12, any well which is permanently closed or sealed off for any reason whatsoever, allowed to be opened for extracting water therefrom and any subsequent order made for permanently closing down or sealing off such well again shall not entitle the owner thereof, to claim compensation to such well:Provided also that compensation shall not be paid in such cases of temporary or permanent closure of wells in pursuance of order passed under Section 15.
