Section 6(5) in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006

[Cites 0, Cited by 0] [Section 6] [Entire Act]

(5)In granting or refusing a permit under sub-section (3), the Authority shall have regard to;

(a)the purpose or purposes for which ground water is to be used,

(b)the existence of other competitive users,

(c)the availability of ground water,

(d)quantity of ground water to be drawn,

(e)quality of ground water with reference to use,

(f)spacing of ground water structures keeping in consideration the purpose for which ground water is to be used,

(g)long-term ground water level behaviour,

(h)its likelihood of adversely affecting water availability of any drinking water sources in its vicinity,

(i)any other factor relevant thereto.

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