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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(2)No person by himself or through any person on his behalf shall, after expiry of a period of six months from the date of commencement of this Act carry on the business of drilling or digging well or extraction of groundwater except under and in accordance with the terms and conditions of the registration granted by the Authority under this Act.