Section 11(4) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(4)In granting or refusing to grant a permit under sub-section (3), the Authority shall have regard to the following matters, namely:-(a)the purpose for which groundwater is to be used, the quantum and the mode of extraction;(b)the existence of other users including prior users and any community well in the neighbourhood;(c)the quantum of available groundwater resources in the notified area;(d)whether the applicant concerned has the means and competence to extract water; and(e)any other matter as may be prescribed.
