Section 9 in Tamil Nadu Groundwater (Development and Management) Act, 2003
9. Powers to notify areas for development, control and regulation of groundwater.
(1)If in the opinion of the Authority, it is in the public interest to notify any area for developing groundwater or to regulate the extraction or use, or both, of groundwater in any form, in such area, it may, subject to the provisions of sub-section (2), from time to time, by notification, declare such area to be a notified area with effect on and from such date as may be specified therein.(2)The Authority shall publish a provisional notification and invite representations thereon from the public within one month from the date of such publication. It shall examine the representations, if any, received and may modify or revise the notification, if necessary. The final notification under sub-section (1) so modified or revised, shall be published before the expiry of three months from the date of publication of the provisional notification.(3)With effect from the date of publication of the final notification, the Authority shall have power to direct, regulate and control the development, extraction and utilisation of groundwater in the notified area in such manner as it deems fit.(4)The Authority may cause to undertake investigations in order to periodically evaluate the groundwater potential in the notified area on a continuous basis.
