Section 23(4) in The Goa Ground Water Regulation Act, 2002
(4)An application made for the permission under sub-section (2) or sub-section (3) shall be made to the Ground Water Officer in the prescribed form and manner and the procedure laid down for grant of permission to sinking of a well or transportation of water in a Scheduled area under sections 5 or 6 of this Act, shall, mutatis mutandis, apply to an application made for sinking of a well or transportation of water in a nonscheduled area:Provided that every permission granted under this section shall be subject to:-(a)the condition that the Ground Water Officer may, for reasons to be recorded in writing, by order, prohibit, restrict or regulate from time to time the extraction of water from such well if in his opinion it is necessary to do so in the public interest;(b)such conditions and restriction, as may be prescribed.
