Section 24 in A.P. Farmers Organisation Rules, 1997
24. Each of the Farmers Organisation shall maintain the following records, other than the records specifically mentioned in the Act and the rules.
(a)The following Maps shall be maintained by each water users association; namely: -(i)map showing the boundaries and jurisdiction of the Association, Water conveyance system, within the boundaries of the association;(ii)map showing the localized/notified ayacut with S.Nos., (Form-AA) and(iii)map showing the areas under irrigation not falling within notified ayacut.(b)The following registers shall be maintained; namely:-(1)Property Register:(i)Inventory Register (Form -I)(ii)Register of vacant lands and buildings (Form -II)(iii)Register of income on miscellaneous property (Form-III)(iv)Register of Machinery (Form-IV)(2)Membership Register: Both with voting rights and without voting rights with details of ayacut Localized / Non-localized and area cultivated (Form-V)(3)Water flow Register: Canal guage Register (Form-VI)(4)Sanctions Register: Register of Administrative and Technical sanctions and payments (Form -VII)(5)Cash Register: Cash Book (Form-VIII)(6)Special fee and tax collection Register: (Form-IX)(7)Minutes Register: (Form X and X.A)(i)General Body(ii)Managing Committee(iii)Separate Register for Committees.Note. - The sub-rule (b) of 24 is substituted as per G.O.Ms.No.21, dt:30-1-1999
