The Andhra Pradesh reorganization Act, 2014
The Eleventh Schedule
[ See section 85(7)(e)]
Principles governing the functioning of the River Management
Boards.
1. The
operation protocol notified by the Ministry of Water Resources with respect to
water resources arrived at based on appropriate dependability criteria after
the adjudication by the Krishna Water Disputes Tribunal shall be binding on
both the successor States.
2. In the
event of conflicting demand of water for irrigation and power, the requirement
of water for irrigation shall take precedence.
3. In the
event of conflicting demand of water for irrigation and drinking water, the
requirement of water for rinking water purpose shall take precedence.
4. The
allocations made by the River Water Tribunals with regard to various projects
on Godavari and Krishna Rivers or for the regions of the existing State of
Andhra Pradesh, in respect of assured water shall remain the same.
5. Allocations,
if any, to be made on excess flows by any Tribunal in future shall be binding
on both the State of Telangana and the successor State of Andhra Pradesh.
6. While
the successor State Governments shall be responsible for managing natural calamities,
the Boards shall advise the two State Governments on the management of disaster
or drought or flood in the rivers of Krishna and Godavari, particularly in
reference to the release of water for the management and mitigation of the
natural calamities. The Boards shall have the full authority to get their
orders implemented by the two successor State
1. Governments
promptly and effectively in respect of operation of the head works of the dams,
reservoirs or head works of canals and works appurtenant thereto including the
hydel power projects, as notified by the Central Government, on Krishna and
Godavari Rivers.
7. No new
projects based on water resources arrived at based on appropriate dependability
criteria on Godavari or Krishna rivers can be taken up by the State of
Telangana or the State of Andhra Pradesh without obtaining sanction from the
Apex Council on River water resources. All such proposals shall be first
appraised and technically cleared by the respective Board, before sanction by
the said Apex Council.
8. Execution
of ongoing projects and future new projects on Godavari and Krishna rivers
shall be the responsibility of the State Government concerned where the project
is located.
9. In case
of non-implementation of the decision by either of the States, the defaulting
State shall bear the responsibility and shall face financial and other
penalties imposed by the Central Government.
10. The
following irrigation projects which are under construction shall be completed
as per the plan notified by the existing State of Andhra Pradesh and the water
sharing arrangement shall continue as such:-
i.
Handri Niva
ii.
Telugu Ganga
iii.
Galeru NagirI
iv.
Venegondu
v.
KalvakurthI
vi.
Nettempadu.