Section 3(1) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(1)The Zilla Parishad of a district shall prepare a villagewise list of all public drinking water sources in the district and furnish the same to the Appropriate Authority. The Zilla Parishad may consult the Officers of the Maharashtra Water Supply and Sewerage Board and Groundwater Survey and Development Agency for preparing the villagwise list. The information shall have all the necessary details about the public drinking water sources to that its location and identity should be understood by the concerned Village Panchayat to bring it to the notice of villagers in Gram Sabha.
