Section 7(1) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(1)Any user of ground water as defined under Section 3(f) desiring to construct the well in the notified area for any purpose either on payment of such fee as. may be prescribed, apply to the authority for grant of a permit, and shall not proceed with any activity connected with such construction unless a permit has been granted by the Authority:Provided that the person or persons will not have to obtain a permit if any well is proposed to be fitted with a hand operated manual pump or water is proposed to be withdrawn by manual devices.
