Section 5 in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988
5. Registration of existing wells and use of groundwater in scheduled area.
(1)The competent authority shall prepare and maintain a register showing the number of existing wells in the scheduled area and the use of groundwater in the scheduled area for agricultural purposes immediately before the 17th June 1987, within ninety days from the date of the publication of these rules in the Tamil Nadu Government Gazette.(2)The Register of wells shall be in Form-X.(3)The extract of the Register of wells insofar as the entries relate to any revenue village specified in the schedule to the Act or City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall be published in the Tamil Nadu Government Gazette and displayed in the offices of the respective village administrative officers and in the office of the respective Area Engineers of the Board in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] within thirty days after the expiry of the period specified in sub-rule (1).(4)(a)Any request by the aggrieved land owner or occupier for non-inclusion in the Register of wells, or the use of groundwater for agricultural purposes in relation to any such land or for modification of the particulars as entered in the Register of wells shall be made to the competent authority in Form-XL. [The competent authority shall pass an order in writing within thirty days from the date of receipt of such application from the applicant.] [Added by G O. Ms. No. 168, MAWS (Metro Water) Dept., dated 21st November 2002.](b)A court fee stamp for the value of one rupee shall be affixed on every application made under this rule.(c)The application shall be made to the competent authority within thirty days from the date of the publication of the extracts of the Register of wells in the Tamil Nadu Government Gazette:Provided that the competent authority may if satisfied that any aggrieved land owner or occupier had sufficient cause for not making the application in time, allow a further time of thirty days for making the application.(5)An extract of entries made in the Register of wells shall be furnished to the owner or the occupier of land on application made in Form-XII to the competent authority. A fee of rupees two only shall be payable by the applicant into anyone of the branches of the State Bank of India to the credit of the Board and the counterfoil of the chalan shall be presented to the competent authority along with the application in Form-XII.
