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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(a) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(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 certificate of registration for the purpose of authorising the applicant 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 certificate of registration, subject to such conditions or restictions as may be specified therein: