Section 5(7) in The Goa Ground Water Regulation Act, 2002
(7)The certificate of registration in respect of an existing well or the permission for sinking a new well shall be valid for a maximum period of five years from the date of issue of the certificate of registration or the permission, as the case may be, and after expiry of the period of five years, the well shall have to be freshly registered in accordance with the procedure laid down herein.
