Section 10(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(2)If the authority, after consultations with various expert bodies is of the opinion that it is necessary or expedient in the public interest to regulate the extraction or the use or both of Ground Water in any form in any area, it shall advise the Government to declare any such area to be a notified area for the purpose of this Act with effect from such date as may be specified therein.
