Section 14(3) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(3)On receipt of an application under sub-section (2), the Authority may, after such enquiry as it deems fit and after satisfying itself that the applicant has the means and the knowledge to undertake sinking operation and extraction of groundwater, grant a licence in such form as may be prescribed and subject to such conditions and restrictions as may be specified therein.
