Section 10(2) in Andhra Pradesh Water, Land and Trees Act, 2002
(2)Any person, who intends to sink a well Tor 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 A.P. TRANSCO constituted under Section 13 of the Andhra Pradesh Electricity Reform Act, 1998 in such manner as may be prescribed.
