Andhra Pradesh Water, Land and Trees (Amendment) Act, 20041
| [Andhra Pradesh Act No. 6 of 2004] | [11th August, 2004] |
An Act to Amend the Andhra Pradesh Water, Land and Trees Act, 2002
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-fifth Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 11th August, 2004 and the said assent is hereby first published on the 13th August, 2004 in the Andhra Pradesh Gazete for general information:-
STATEMENT OF OBJECTS AND REASONS
Under the provisions of the Andhra Pradesh Water, Land and Trees Act, 2002, the authorities have been constituted at the State, District and Mandal levels for implementation of the said Act. Now, it has been decided to constitute an authority at Divisional level also for effective implementation of the provisions of the said Act. It has come to the notice of the Government that in many cases the bore wells fail and the amount incurred by farmers on digging of new bore well goes waste thereby increasing the misery of the farmers. Therefore, it has been decided to make a provision in respect of agricultural lands for irrigation purpose that the rig owners shall obtain a feasible certificate regarding availability of water from Ground Water Department or from the experts registered with the Ground Water Department. It has also been decided to make a provision for getting insurance coverage for the operation of digging of bore wells so as to ensure that the farmers of not suffer financial loss in case of failure of the bore well.
The Bills seeks to give effect to the above decision.
1. Short title extent and commencement.- (1) This Act may be called the Andhra Pradesh Water, Land and Trees (Amendment) Act, 2004.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the State Government may, by notification appoint.
2. Amendment of section 3.- In the Andhra Pradesh Water, Land and Trees Act, 2002 (Act 10 of 2002) (hereinafter referred to as the principal Act), in section 3, in sub-section (5), for the words "District and Mandal levels" the words "District, Division and Mandal levels," shall be substituted.
3. Amendment of section 6.- In section 6 of the principal Act,-
(i) in clause (c), for the words "District and Mandal level" the words "District, Division and Mandal level", shall be substituted;
(ii) in clause (h), for the words "District and Mandal Level" the words "District, Division and Mandal Level", shall be substituted.
4. Amendment of section 7.- In section 7 of the principal Act, for the words "District level and Mandal level", the words "District level, Division Level and Mandal level", shall be substituted.
5. Amendment of section 14.- In section 14 of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-
"(3) In respect of agricultural lands for irrigation purpose every rig owner or operator shall obtain a feasibility certificate regarding availability of water in the selected site from the Ground Water Department or from the experts registered with the Ground Water Department. The rig owner or operator shall also insure the proposed bore well before taking up of the drifting work so that no financial burden falls on the farmer in the case of failure of water in the bore well."