Section 6 in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
6. Management of Minor Water bodies in the Scheduled Areas.
- (i) The Gram Sabha shall be responsible for planning and management of minor water bodies for the common benefit of village population where such water bodies fall within the village.(ii)Gram Panchayat shall responsible for planning and management of minor water bodies for the common benefit of the people of Gram Panchayats concerned, if such bodies benefit people for one or more villages within the Panchayat.(iii)The Mandal Parishad shall be responsible for planning and management of minor water bodies for the common benefit of the people of the Gram Panchayats concerned.(iv)The Zilla Parishad shall be responsible for planning and management of minor water bodies for the common benefit of the people living in the Mandal Parishads concerned where such water bodies fall within the limits of 2 or more Mandals.(v)The appropriate body shall be responsible for planning and management of water bodies for the common benefit of the people living under its limits where such water bodies fall under the jurisdiction of two or more Zilla Parishads.(vi)Planning of minor water body shall also include planning and construction of a new water body.(vii)Management of minor water body shall include all works of repair, restoration for maintenance, fixing of ayacut season by season, levy of water rate, its collection and utilization.(viii)The Gram Panchayat, Mandal Parishad, Zilla Parishad, Appropriate Government, as the case may be, shall collect appropriate water rate and share it with the Water Users Associations concerned wherever they exist, in the ratio as mutually decided for taking up developmental activities there under.(ix)The Government shall provide requisite amount every year for the maintenance of minor water bodies. This grant shall be on prorata basis and be transferred to the appropriate Panchayat account.
