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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000

2. Power of the Government to conduct auction.

- All the Gram Panchayats shall have the right to conduct auction of the following potential sand bearing areas within their jurisdiction.
(a)All water sources passing through its limits, including minor and maj or rivers like Krishna and Godavari along with their Minor and Major Tributaries like Tungabhadra, in small reaches in Gram Panchayats.
(b)All water tanks, ponds and places of sand bearing fallow lands in any appurtenant to abandoned tanks.
(c)All drains including artificial drains with its escape channels receiving water from field channels and out flow from adjacent fields.
Note. - No reach partly or fully covered by scheduled areas shall be leased out to any person who is not a member of Scheduled Tribe.