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State of Goa - Section

Section 9 in The Goa Ground Water Regulation Rules, 2003

9. Permission to sink a well in non-Scheduled area.

(1)An application asking permission under sub-section (2) of section 23 of the Act for sinking a well in the non-scheduled area, shall be made in Form IX hereto to the Ground Water Officer.
(2)An application seeking permission under sub-section (3) of section 23 of the Act for transporting ground water from a well in non-scheduled area, shall be made in Form X hereto.
(3)[ "Every application to be submitted under sub-rule (2) above shall be accompanied with the following documents:-
(1)A Certificate issued by the Goa State Pollution Control Board as to the fitness of the source of water for potable use.
(2)A Certificate obtained from the Directorate of Transport that body of water tanker transporting potable water have internal stainless steel linings or an undertaking to ensure compliance with this requirements positively within six months period from the date of application.
(3)No Objection Certificate obtained from the Directorate of Health Services on the suitability of the tanker for carrying potable water, to be submitted every six months.
(4)When an application under sub-rule (2) above is personally delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the Officer receiving such application and handed over back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received.
(5)The Ground Water Officer shall grant permission for transportation of ground water from a well in Non-Scheduled area in Form XI hereto.
(6)The Ground Water Officer or any person authorized by the Government shall carry out periodical inspection of quality of water at source of water and in the water tankers. Such inspections shall be carried out in general regularly with monthly interval during the monsoon period (June to September) and at intervals of three months during the remaining months of the year.
(7)No person shall be refused a permission to transport ground water from a well in Non-Scheduled area unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the permission to transport ground water from a source of water in the non-Scheduled area shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the permission for transportation of ground water, the Ground Water Officer shall intimate the reasons therefore the applicant so that he may make a fresh application after curing the defects, if any, specified therein.]Form-I[See rule 3(1)]Application for registration of well in the Scheduled area under section 5(1) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).
1a. (i) Name of the Applicant (Surname) (First name) (Middle name)
  (ii) Age in years  
  (iii) Father's/Husband's name  
  (iv) Full Address  
1b. (i) State, Govt. body/Municipality//Panchayat/Community  
  (ii) Full Address  
2.   Name and address of owner of land, on which the well proposedto register exists, if the Applicant himself is not the owner ofthe land and in what capacity Applicant has applied  
3.   Nature of Registration New/Renewal
4.   If renewal, reference to original registration  
5.   Location of the well  
  (i) Survey number & sub-division number  
  (ii) Name of the land  
  (iii) Revenue Village/Village Panchayat  
  (iv) Taluka  
  (v) District  
6.   Type of well Open well/ dug well/ sunk well/ bore well/ tube well/ pond/dug-cum-bore well/ filter point/ collector well/ infiltrationgallery.
7.   Details of the well  
  (A) Diameter/size of the well  
  (B) Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)  
  (C) Distance from the nearest well  
8. (i) Year of construction  
  (ii) Year of commissioning  
9.   The device used for lifting the ground water  
10.   Details of power supply 1. Type of pump: centrifugal/ turbine/ submersible/ jet/compressor/ others2. Horse Power3. Pump capacityE.D. Power Supply Connection No.
11. (i) Number of hours pumping per day  
  (ii) Quantity of drawal of ground water per day  
  (iii) Total period of use in each year  
12. (i) Purpose of which the ground water is being used Domestic/ Hotel/ Industry/ Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/other use (specify)
  (ii) Extent of area irrigated in ha. if purpose if forirrigation/agriculture/horticulture  
13.   Details of services involved in case of State, Community,Municipality run water supply schemes.  
Signature of the Applicant with dateDeclarationI, .......................................................................................................... hereby declare that the above particulars are true to the best of my knowledge.Signature of the Applicant with dateInstructions
(1)This application shall be submitted in duplicate to the Ground Water Officer or any other officer authorised by him to receive such application. It may be sent by hand, presented personally or sent by post.
(2)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.
(3)The consent of the owner of the land (if such owner is not the applicant) should invariably accompany the application.Acknowledgement (For Office Use only)