Section 9 in The Kerala Ground Water (Control and Regulation) Act, 2002
9. Registration of user of Ground Water.
(1)All users of ground water in the State shall within one hundred and twenty days from the date of constitution of the Authority, apply, to be registered with the Authority as a user of ground water in the State and for grant of certificate of registration.(2)On receipt of an application under sub-section (1) the Authority shall;if satisfied that it shall not be against public interest so to do; grant registration subject to the conditions and restrictions as may be prescribed, and issue a certificate of registration or reject the application:Provided that no application for registration shall be rejected without giving the applicant an opportunity of being heard.
