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State of Andhra Pradesh - Section

Section 32 in Andhra Pradesh Water, Land And Trees Rules, 2004

32. Annual Report.

- The Annual Report of the Authority shall give true and full account of the activities in that year and shall be prepared in the format prescribed by the Government and submitted by the due date.Form - I(see Rule 12)Registration of Wells
SI.No. Name of the Well Owner Address Location: House/Plot Numbers, S.No. Type of Well: Open/Bore Well and Hand Pump/ MotorDiameter, Depth
(1) (2) (3) (4) (5)
         
Use of Water Domestic/ Irrigation (agricultural)/ industrial / other Depth of the Well Water output in liters/hours Whether pumping isdone using motor. If so, details:1. Hp of the pump2. Type of motor used: submersible / jet /compressor/ centrifugal / turbine If used for irrigation state acreage irrigated:
(6) (7) (8) (9) (10)
         
AcknowledgementApplication for registration of existing wells is received in this office along with registration fee of Rs.......................through a D.D. No....................... Dated:.............................. The well has been registered in this office.
Place: Signature of Designated Officer
Date: Water. Land and Tree Authority
  (with seal)
Form - 2(see Rule 13)Application for digging a new well for agricultural & drinking water purposes
1. Name of the Applicant:
2. Address:
House No.:
Street  
Village/Town  
Mandal  
District  
3. Location of proposed well: S.No.................../ Village..............................
4. Type well to be dug: Open / Bore Well / HandPump
5. Mode of drawing water: Diesel Engine /Electric Motor
6. Specification of pump
7. Details of payment of
1) Survey charges Rs.___________ D.D. No...................Date................... Bank............................
8. Distance from existing functional well  
I hereby declare that the above particulars aretrue to the best of my knowledge and belief.
Date : Signature
............................................ Cut Here........................................Order of the Designated Officer:Your application for digging a new well in Sy. No.................................. of village/municipality.............................is not approved.Reasons for not approval.i. AP TRANSCO expressed its inability to provide power connection.ii. Rejection by G.W.D. (Survey report of geologist is enclosed).
  Signature of the applicant.
Note: Please (√) the appropriate reason............................................ Cut Here........................................AcknowledgementAn application for digging new well for agriculture / drinking purpose is received in this office along with an application fee of Rs ................. ............................. through D.D.No............................. Dated:.............................................................. from Sri ......................................................................... .................. resident of (....................................................)
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 3(see Rule 13)Permission for digging a Agricultural well / Drinking water wellSri ................................. of............................................................................ (Address) is permitted to dig a new well at ........................................ (location) to a depth of.............................. meters for drawing water for Irrigation use, subject to the following conditions: -
(1)The well should not be used for drawing water for any other purpose other than applied for.
(2)The withdrawal of water should be regulated, and no wastage of water should be done.
(3)The utilized water should be recycled as prescribed for recharging the ground water.
(4)Structures should be constructed for harvesting rainwater in the vicinity of the well. (mandatory in case the proposed well falls in area declared as Over Exploited Area)
(5)The utilization of water will be subject to the regulation from time to time based on the extraction water from the well.
(6)The borewell is insured for a sum of Rs wide the insurance master policy No.......................The applicant has paid the premium amount of Rs......................by D.D. No.............Note: Geologist report including site plan is enclosed.
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 4Rejection Order of the Designated OfficerYour application for digging a new well for agriculture / drinking water purpose in Sy. No...................village...................is hereby rejection.Reasons for rejection
(1)AP TRANSCO expressed inability for power connection.
(2)Rejection by Ground Water Department (survey report of geologist is enclosed)
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 5(see Rule 13)Application for digging a new well for Industrial / other use
1. Name of the Applicant:  
2. Address of the Applicant:  
3. Location of proposed well:  
4. Type well to be dug: Open / Bore Well / HandPump
5. Mode of drawing water: Diesel Engine /Electric Motor
6. Specifications of Pump  
7. Details of payment of  
1) Survey Charges Rs …........... D.D. No.................  
Date.;..................Bank.................................
I hereby declare that the above particulars aretrue to the best of my knowledge and belief.
Place:  
Date: Signature of the applicant.
.....................cut here.....................AcknowledgementAn application for digging new well for Industrial purpose is received in this office along with an application fee of Rs...................... through D.D. No............... Dated :....................... from Sri ............................... resident of (....................................)
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 6(see Rule 13)Permission for digging a well for Industrial / Other useSri..................... of ............................ (Address) is permitted to dig a new well at.............(location) to a depth of .........................meters for drawing water for Industrial/ Other use, subject to the following conditions: -
(1)The well should not be used for drawing water for any other purpose other than applied for.
(2)The withdrawal of water should be regulated, and no wastage of water should be done
(3)The utilized water should be recycled as prescribed for recharging the ground water.
(4)Structures should be constructed for harvesting rainwater in the vicinity of the well, (mandatory in case the proposed well falls in area declared as over Exploited Area)
(5)The utilization of water will be subject to the regulation from time to time based on the extraction water from the well.
(6)Case should be taken not to pollute the surrounding areas.
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 6ARejection Order of the Designated OfficerYour application for digging -a new bore well for Industrial purpose in village / Town .........................................is hereby rejected.Reasons for rejection
(1)AP TRANSCO expressed inability for power connection.
(2)Rejection by Ground Water Department (survey report of geologist is enclosed)
(3)Other reasons please specify
Place: Signature of Designated Officer
Date: Water, Land and Tree Authority
  (with seal)
Form - 7(see Rule 25)Offence Report
1. Name,parentage and address of the accused person :
2. Nature of person :
3. Place where offence occurred :
4. Date and time of detection of offence :
5. Name and address of the Complainant :
6. Description of vehicles, tools etc. used incommitting the offence :
7. Name and Address of witnesses :
8. Punishable under Section....................of Andhra Pradesh Water, Land and Trees Act. :
Place:  
Date: Signature of Designated Officer
Note: The original to be sent to the District Authority immediately and the duplicate copy to be given to offender and the triplicate to be retained in the book.Form - 8(see rule 25)List of Seizures
The following properties involved in thecommission of offence are seized by me todayi.e.................... in connection with an offence underSection........ under the Andhra Pradesh Water, Land and TreesAct, 2002 from Sri..........................S/o.......................Aged............R/o...........................
1.  
2.  
3.  
4.  
Date: Name:
Place: Signature of Designated Officer
Note:The original shall be retained in the bookand the duplicate shall be given to the custodian of the propertyseized.
Form - 9(see Rule 25)Certificate of Safe Custody
The following properties involved in offence caeNo.....................dated............... are given in mycustody by ......................................... (name anddesignation) on.........................for safe custody.
I undertake to safeguard from damage and lossand produce the same on demand by the Designated Officer or theCourt.
Details of the properties taken over.  
1.  
2.  
3.  
4. etc.  
Signature of the Signature of custodian.
Designating Officer Name :
Date: Father's name :
  Address :
Form - 10(see Rule 27)(Compounding Order)Sri............................ S/o............................. Aged.............................. R/o.......................... has committed an offence against the provisions of the Andhra Pradesh Water, Land and Trees, 2002 and rules made thereunder. An offence case is booked vide Case No.......................dated ....................under Section..................of the Andhra Pradesh Water, Lands and Trees Act, 2002.In view of the willingness expressed by the accused, I hereby order that a sum of Rs............................/- be paid towards compensation.On payment of the compensation amount in full, the seizures detailed hereunder shall be released.
Details of Seizures:  
1.    
2.    
3.    
4. etc.    
     
If the compensation amount is not paid in full within thirtydays from the date of receipt of this Order, action to recoverthe same will be taken as if it were arrears of land revenue.
Appeal against these Orders, lies to the District Authoritywithin thirty days of receipt of these orders.
Date: Designated officer
Place: (Name and Designation)
To    
  Sri.................  
  H.No................  
  Street..............  
  Village/Town........  
  District............  
  Pin Code............  
  Copy submitted to District Authority for information.
Form - 11(see Rule 27)Receipt for Compounding FeeReceived Rs..................... /- (in words......................... ) from Sri..................... S/o...................... R/o................... towards compounding fee for composition of offence in case No dated.......The compounding fee is received in full / part.The balance compounding fee shall be paid in thirty days failing which action shall be initiated to recover the same as arrears of land revenue.
Date: Designated officer
Place: (Name and Designation)
Form - 12(see Rule 31)Abstract of Accounts
District............................... for the month / year of..............
1. Compounding fee  
SI.No. Nature of receipt Amount received Nature of Expenditure Amount of expenditure Balance
(1) (2) (3) (4) (5) (6)