Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(2)Copy of Treasury Challan.For Office Use OnlyDate :Received application from Shri/Smt. /Kum. ...................................... of village ..................... taluka ................... district ...................................... requesting for granting permission for sinking new well in Gat No. ..................... on dated ........................ registration number of Application is .............................Receiving AuthorityAppendix "C"[See Rules 6(2) and 9(3)]Name of the District .............................Form of Register of application to be maintained by Appropriate Authority
Serial No. Name of the Applicant Address of the Applicant Date of receipt of Application by post or inperson Date of payment of fees
(1) (2) (3) (4) (5)
         
Date on which Application is referred toTechnical Officer Date of Receipt of the Report of TechnicalOfficer Name of any other Authority to which the case isreferred and date of Receipt of Report Decision of Appropriate Authority with ordernumber and date Remarks
(6) (7) (8) (9) (10)
         
Appendix "D"[See Rules 8(2), read with section 6]Declaration of over exploited watershedRead - Report of the Technical Officer ...................................................................... Dated .....................................
(Designation).
On the basis of the report received from the Technical Officer, I have come to conclusion that the villages comprising in the mini watershed as mentioned in the enclosed list are over-exploited. In view of this, I ......................................... the Appropriate Authority ................................................. by virtue of the power vested under section 6 of the Maharashtra Groundwater (Regulation for Drinking Water Purposes) Act, 1993, declare the mini watershed described in the appended. Statement as over-exploited watershed. Sinking of new wells as well as change of more of withdrawal from the existing irrigation well is prohibited.Place :Date :(Appropriate Authority with seal)
Serial No. List of over-exploited mini watershed and villagetherein
Elementary watershed number Mini water shed number declared as over exploited Name of village coming in the mini watersheddeclared as over exploited Census Code Number of Village
(1) (2) (3) (4) (5)