Section 6(2) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(2)The State Level Authority shall -(a)take into consideration every aspect to manage the ground water resources in West Bengal including issuing of certificate of registration or permit in accordance with the provision of the Act;(b)initiate a policy to conserve the ground water resources by way of recharging, replenishing, recycling or reusing, in a co-ordinated manner;(c)create mass awareness and encourage interaction between modern technologies and age-old practices of ground water conservation and management by harnessing traditional knowledge in sustainable water management and dovetailing such traditional knowledge with modern technologies;(d)organise people's participation and involvement in planning and actual management of ground water resources;(e)keep under constant review area-specific ground water levels and publishing the revised data periodically for wide circulation for mass awareness and for devising and implementing plans and programmes of use such water;(f)continuously analyse, study and review the physical, chemical, bacteriological, and virological qualities of ground water and devise and implement pragmatic strategies;(g)promote and implement modern and traditional water harvesting technologies to ensure minimum extraction of ground water;(h)maintain separate registers for issuing permit or certificate of registration granted by it in the manner as may be prescribed.
