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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(b) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(b)The District Level Authority shall have power to issue a certificate of registration for extraction or use of ground water at the rate not exceeding 50 cubic metre per hour from each well under intimation to the State Level Authority.