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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(3)Whenever the competent authority has decided to grant the licence, it shall send an intimation to that effect to the applicant and inform him to remit the fee specified in the Table below:-
(a) Licence for extraction or use of groundwater foragricultural purpose. 50.00
(b) Licence for extraction or use of groundwater forother purposes -  
  (i) using pumps with capacity not exceeding 5horse power. 100.00
  (ii) using pumps with capacity exceeding 5 horsepower but not exceeding 10 horse power. 500.00
  (iii) using pumps with capacity exceeding 10horse power. 1,000.00
  A licence for transport of groundwater by lorry,trailer or any other goods vehicle. 1,000.00