Section 10(2) in Telangana Water, Land and Trees Act, 2002
(2)Any person, who intends to sink a well for purpose of irrigation or drinking or for any other purpose within a distance as specified under sub-section (1) of a public drinking water source, shall apply for permission to the Authority in such manner and on payment of such fee as may be prescribed:Provided that in respect of sinking a well for the purpose of irrigation or drinking or for any other purpose and if such source is intended to be used with a power driven pump, the person shall also obtain prior permission of the TSTRANSCO constituted under section 13 of [the Telangana Electricity Reform Act, 1998 (Act 30 of 1998)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] in such manner as may be prescribed.
