Section 3(3) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(3)On receipt of an application under sub-section (2), the appropriate authority may, on the advice of the Technical Officer, and having regard to the interest of the general public to have the supply of requisite quantity of water for the purpose of drinking water from the public sources: and for reasons to be recorded in writing grant permission for sinking of well or reject the application.
