Section 7(5) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(5)(a)On receipt of an application forwarded by the District Level Authority or the Corporation Level Authority, as the case may be, for issuing of a permit of sinking a well for the purpose of extracting or using ground water exceeding 50 cubic metre per hour or 100 cubic metre per hour, as the case may be, the State Level Authority may, if it is satisfied that it is necessary so to do in the public interest, grant a permit, subject to such conditions or restrictions as may be specified therein:Provided that the State Level Authority may, for reasons to be recorded in writing, refuse to grant any such permit after giving the applicant an opportunity of being heard by itself, or by authorising the District Level Authority or the Corporation Level Authority, as the case may be, to give the applicant an opportunity of being heard and convey its recommendations to the State Level Authority, for the purpose of disposal of such application.(b)Any decision regarding grant or refusal of permit by the State Level Authority shall be intimated to the applicant within a period of four months from the date of receipt of the application by the District Level Authority or the Corporation Level Authority, as the case may be. If such an application is not disposed of within a period of four months as aforesaid, it shall be deemed to have been granted by the State Level Authority.
