Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Water, Land And Trees (Amendment) Act, 2004 6 of 2004 CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Amendment of section 6 4. Amendment of section 7 5. Amendment of section 14 Andhra Pradesh Water, Land And Trees (Amendment) Act, 2004 6 of 2004 PREAMBLE 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. Short title 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 drilling work so that no financial burden Falls on the farmer in the case of failure of water in the bore well.".