Section 51(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)Any person desiring to sink a well or a tube well or to continue existing use of underground water in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area for any purpose other than irrigation shall apply to the Board for the grant of a licence for the purpose and shall not proceed with any activity connected with such sinking or continue such existing use unless a licence has been granted by the Board.
