Section 6(2) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(2)On cancellation of the permit or licence under sub-section (1), the competent authority shall, by order, require the holder of the permit or licence, as the case may be, to close or seal off at his own cost the well concerned in such manner as the competent authority may specify in such order and the holder of such permit or licence shall comply with such order.
