Section 3A in Tamil Nadu Municipalities (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
3A. [ Grant of Certificate of Registration. [Inserted by Notification No. SRO A-9(a-2)/2015, dated 30.4.2015]
(1)Every application for Grant of Certificate of Registration shall be made in Form-XIII to the competent authority and shall be accompanied by a fee of Rs.15,000/- (Rupees fifteen thousands only) by means of Demand Draft.(2)The competent authority shall examine the application and may grant the Certificate of Registration in Form XIV, subject to such conditions and restrictions as may be specified therein, within forty five days from the date of receipt of the application.(3)Where the competent authority has decided to refuse to grant the Certificate of Registration, he shall intimate the decision to the applicant along with the reasons for such refusal in writing within forty five days from the date of receipt of the application.]
