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State of Tamilnadu - Section

Section 7 in Tamil Nadu Municipalities (Regulation of Sinking of Wells and Safety Measures) Rules, 2015

7. Cancellation of Permit and Certificate of Registration.

(1)In case of violation of any of the conditions of the permit and any of the provisions of these rules, the Executive Authority may cancel the permit after giving an opportunity of hearing to the holder of the permit.
(2)In case of violation of any of the conditions of the Certificate of Registration and any of the provisions of these Rules, the Commissioner, the District Collector, as the case may be may cancel the Certificate of Registration, after giving an opportunity of hearing, to the holder of such Certificate.Form - A(see rule 3 (1) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and Safety Measures) Rules, 2015)Application for Grant of PermitFromThiru/Tmt./Selvi .................... (Name of the Applicant)S/o, W/o, D/o
(Address)To
The Executive Authority,............... Corporation / Municipality / Town Panchayat.Sir,I, Thiru/Tmt./Selvi .............. (Name) residing at ............. (address of the individual) intend to sink / deepen / rehabilitate a well (open well / bore well / tube well) in the land bearing Survey No ............. owned by me / by ................ (Land owner Name and address) .................. in .................... Corporation / Municipality / Town Panchayat.I request you to kindly grant me a permit to sink / deepen / rehabilitate the well . I enclose herewith a demand draft for Rs. .............. (Rupees ........................ only) towards the fee.Details of the well:
1. Type of well .... Open-well / Bore-well / Tube-well / Dug-well /Dug-cum-Bore well.
2. Purpose of well .... Agriculture / Industrial/ Commercial / others(Specify the exact nature of the purpose)
3. Diameter and Depth of the well (in meters) ....  
4. Nearest places .... Schools / hospitals / temples / markets / otherplaces where people assemble.
5. Distance between the well site and the placesmentioned in item 4 (in meters) ....  
6. Whether the entrance to the well is protected bycompound wall / fencing / barricades, etc. ....  
7. Nature of the soil .... Clay / Sand / others (specify)
8. Name of the person / Agency / Firm going toexecute the work. ....  
9. Address and contact details of the Person /Agency / Firm going to execute the work. ....  
10. Whether the Person / Agency / Firm going toexecute the work possess a valid Certificate of Registrationgranted in Form - F. If yes, enclose a copy of the Certificate ofRegistration. .... Yes / No
Declaration
(1)I ..................................................... hereby declare that the above particulars are true to the best of my knowledge.
(2)I also undertake that,-
(i)I will not begin the work until the grant of permit by the Executive Authority.
(ii)I will follow the safety measures prescribed in sub-rule (1) of rule 6 of the Tamil Nadu Municipalities (Regulation of Sinking Wells and Safety Measures) Rules, 2015.
(iii)I will keep site of well open at all times for inspection of the Executive Authority or any other higher authority authorized by the District Collector.
(iv)I will furnish any information which may be required by the Executive Authority for the grant of permit and also while executing the work.
Place:Date:Signature of the ApplicantForm - B(See Rule 3(2) of The Tamil Nadu Municipalities (Regulation of Sinking Wells and Safety Measures) Rules, 2015)Permit for Sinking WellThiru / Tmt. / Selvi ...................................., Son /wife / daughter of ........................................ residing at ............................................ is hereby granted permit for sinking / deepening / rehabilitating a well in ................................. in plot / R.S.No in ............................ Town Panchayat / Municipality / Corporation ................................. District for the agriculture / Hotel / Industry / Commercial / Irrigation / Horticulture / purpose of agriculture (other use).This permit is granted for a well conforming to the specifications given below:-
(1) Type of well .... Dug-well / Dug-cum bore well / Bore-well /Open-well/ Tube-well.
(2) Diameter .... ............................. meters.
(3) Depth .... ...................... meters.
Conditions
(1)Every holder of the permit, shall, while sinking, deepening or rehabilitating a well,-
(a)ensure that the person executing such work has followed all the safety measures prescribed in sub-rule(2) of rule 6 of the Tamil Nadu Municipalities (Regulation of Sinking Wells and Safety Measures) Rules, 2015;
(b)verify that the person executing such work has a valid Certificate of Registration granted under the said rules in Form-F;
(c)ensure that the well is not left uncovered during recess or cessation of work;
(d)fill up abandoned wells upto the ground level using clay, sand, boulder or any other suitable materials;
(e)ensure that a signboard is erected near the site of the well displaying his name, address and contact details on that of the Person executing the work;
(f)ensure that the well conforms to the specifications such as type, depth, diameter specified above;
(g)fill up the mud pits and channels after completion of the work;
(h)on completion of the work, restore the ground conditions; and
(i)any other conditions (to be specified).
Place:Date:Signature of the Executive Authority.Form - C(See rule 3(4) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and safety measures) Rules, 2015)Register of Grant of Permit for Sinking of WellsName of the Urban Local Body
Sl.No Name of the applicant with address Date of application for permit Nature of the well (Whether bore-well/tubewell/open well Diameter and depth (in meters) Date of grant of permit Name of the person executing the work Whether work has been completed (Yes/No) If yes, whether the well is in use (Yes/No) If the work not completed/well not put into usewhether capping of well has been properly done (Yes/No) Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
                     
                     
Signature Executive Authority.Form - D(See rule 3(5) of the Tamil nadu Municipalities (Regulation of Sinking of Wells and safety measures) Rules, 2015)Monthly Report Regarding Grant of PermitFor the month of ..............Name of the Urban Local Body:
Sl.No. No. of applications received for grantingpermission for sinking/deepening rehabilitating the well duringthe month No. of applications accepted and permit granted No. of applications rejected
(1) (2) (3) (4)
       
       
Signature of Executive Authority.Form - E(See rule 4(1) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and safety measures) Rules, 2015)Application for Certificate of RegistrationFromThiru / Thirumathi / Selvi ............................ (Name of the Applicant)S/o, W/o, D/o ..................................................... (Address)ToThe District Collector/Commissioner,......................... Municipal Corporation/ *............................. District.Sir,I/We, M/s ...................................... having office at .................. (address of the applicant) intend to carry on the business of sinking wells.I/We, request that a Certificate of Registration may be granted to me / us to carry on the said business. I / We enclose herewith a demand draft for Rs ..................................... (Rupees ....................................... only) towards the fees.Declaration
(1)I/We hereby declare that the above particulars are true to the best of my / our knowledge.
(2)I/We agree to follow the safety measures prescribed in sub-rule (2) of rule 6 of the Tamil Nadu Municipalities (Regulation of Sinking Wells and Safety Measures) Rules, 2015.
(3)I/We agree not to sink a well, until the permit to do that work is granted in Form-B of the said Rules.
(4)I/We agree to stop further proceeding of work if the Executive Authority instructs accordingly.
(5)I/We agree that if there is any violation of conditions or provisions of the said Rules, during the work, the District Collector can cancel the Certificate of Registration.
(6)I/We agree to furnish any information which may be required for issue of Certificate of Registration.Place:Date:Signature of the applicant.* Strike out whichever not applicableForm - F(See rule 4(2) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and safety measures) Rules, 2015)Certificate of RegistrationCertificate No ...............Thiru./Tmt./Selvi/Messer's ................................. Son/Wife/daughter of ................................. residing at ...................... is hereby granted Certificate of Registration for sinking well in ................ConditionsEvery person holding this Certificate of Registration, shall,-
(1)before commencing the work,-
(a)ensure that necessary permit in Form-B of the Tamil Nadu Municipalities (Regulation of Sinking Wells and Safety Measures) Rules, 2015 has been obtained by the owner of the well for executing the work;
(b)erect warning signboards in a conspicuous manner at the site of the well displaying the nature, width and depth of the well, his name, address and contact details and that of the owner of the well;
(c)erect barbed wire fencing or any other suitable barrier around the site of the well; and
(d)construct a cement or concrete platform measuring 0.5 x 0.5 x 0.6 meter around the well casing in such a manner that it is 0.3 meter above the ground level and 0.3 meter below the ground level.
(2)not leave the drilling pit or the well uncovered during the recess of work;
(3)after completion of the work,-
(a)fill up the mud pits and channels around the well;
(b)restore the ground conditions; and
(c)cap the well assembly by welding steel plates or by providing a strong cap to the casing pipe with bolts and nuts;
(4)not deviate in any way from the specifications of the well mentioned in the permit; .
(5)not interfere with the normal activities of the locality while executing the work and shall not cause any traffic hazard; and
(6)Any other condition (to be specified).Place:Date:Signature of the District Collector/Commissioner.Form - G(See rule 4(4) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and safety measures) Rules, 2015)Register of Certificate of Registration for Sinking of WellsName of the District/ Municipal Corporation:
S.No. Name and address of the applicant Date of application Date of grant of Certificate of Registration Certificate Number
(1) (2) (3) (4) (5)