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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(b) in The Kerala Ground Water (Control and Regulation) Act, 2002

(b)the holder of the permit or certificate or registration has, without any reasonable cause, failed to comply with the conditions subject to which the permit or the certificate of registration has been issued, or has contravened any of the provisions of this Act or rules made thereunder; or