Section 13 in Tamil Nadu Groundwater (Development and Management) Act, 2003
13. Grant of permit for transportation of groundwater from notified area.
(1)No person shall transport groundwater by means of lorry, trailer or any other motor vehicle from any notified area for any purpose without obtaining a permit under sub-section (3).(2)Any person desiring to transport groundwater from any notified area for any purpose, by means of lorry, trailer or any other motor vehicle shall apply to the Authority for the grant of a permit in such form and in such manner and shall contain such particulars as may be prescribed.(3)On receipt of an application under sub-section (2), if the Authority is satisfied that it shall not be against public interest to do so, may grant, on payment of such fees as may. be prescribed, a permit subject to such conditions and restrictions as may be specified therein, authorising the transportation of groundwater from the notified area, or refuse to grant a permit:Provided that no applicant shall be refused a permit unless he has been given an opportunity of being heard:Provided further that where the Authority, to whom an application is made under sub-section (2), fails to inform the applicant of its decision on the application within a period of thirty days from the date of receipt of such application, the permit shall be deemed to have been granted to the applicant and such person shall, for the purposes of this Act, be deemed to be a holder of a permit.(4)Notwithstanding anything contained in sub-sections (1) to (3), any person transporting groundwater by means of lorry, trailer or any other motor vehicle immediately before the date of publication of the final notification under sub-section (1) of section 9 may continue to transport groundwater for a period not exceeding thirty days from such date.Explanation. - For the purpose of this section, the expression "motor vehicle" shall have the same meaning assigned to it in clause (28) of section 2 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988).
