Section 3 in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
3. Grant of Permit.
(1)Every application for grant of permit shall be made to the Executive Authority in Form A and shall be accompanied by a fee of Rs.5,000/-(Rupees five thousand only), by means of a Demand Draft.(2)The Executive Authority shall examine the application and may grant the permit in Form-B, subject to such conditions as may be specified therein, within thirty days from the date of receipt of the application.(3)Where the Executive Authority has decided to refuse the grant of permit, he shall intimate the decision to the applicant along with the reasons for such refusal, in writing, within thirty days from the date of receipt of the application.(4)The Executive Authority shall maintain a register in Form-C containing the particulars regarding the grant of permits by him.(5)The Executive Authority shall send a monthly report in Form-D to the District Collector along with an extract of entries made in the register referred in sub-rule (4) during the relevant month.
