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State of Tamilnadu - Section

Section 4 in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

4. Application for licence to extract, use or transport of groundwater.

(1)Every application under clauses (i) and (ii) of sub-section (2) of section 5 of the Act shall be made in Forms II and III, respectively.
(2)A court fee stamp for the value of one rupee shall be affixed on every application made under this rule.
(3)Whenever the competent authority has decided to grant the licence, it shall send an intimation to that effect to the applicant and inform him to remit the fee specified in the Table below:-
(a) Licence for extraction or use of groundwater foragricultural purpose. 50.00
(b) Licence for extraction or use of groundwater forother purposes -  
  (i) using pumps with capacity not exceeding 5horse power. 100.00
  (ii) using pumps with capacity exceeding 5 horsepower but not exceeding 10 horse power. 500.00
  (iii) using pumps with capacity exceeding 10horse power. 1,000.00
  A licence for transport of groundwater by lorry,trailer or any other goods vehicle. 1,000.00
(4)The licence fee specified in sub-rule (3) shall be paid for every financial year or part thereof.
(5)The licence fee shall be payable by the applicant into anyone of the branches of the State Bank of India to the credit of the Board and the counterfoil of the challan shall be presented to the competent authority for grant of licence.
(6)Every licence for extraction or use of groundwater for any purpose other than domestic purposes shall be in Form-V
(7)Every licence for the transport of groundwater by means of a lorry, trailer or any other goods vehicle shall be in Form-VI.
(8)Every licence under sub-rules (6) and (7) shall be valid for the financial year or part thereof. An applicant seeking renewal of the licence shall apply before ninety days of the expiry of the original licence and the provisions of rules applicable to grant of an original licence shall apply to the renewal of the licence.
(9)The refusal to grant licence by the competent authority shall be communicated in Form-VIII or IX, as the case may be.