Section 8(3) in The Kerala Ground Water (Control and Regulation) Act, 2002
(3)On receipt of an application under sub-section (1) the Authority shall, if satisfied that it shall not be against the public interest so to do, register the well subject to such conditions and restrictions as may be prescribed and issue a certificate of registration to the applicant or reject the application.Provided that no application for registration shall be rejected without giving the applicant an opportunity of being heard.
