Section 7(7) in The Kerala Ground Water (Control and Regulation) Act, 2002
(7)In granting or refusing the permit the Authority shall consider the following matters, namely:-(a)the purpose or purposes for which the water is used;(b)the other existing users of that locality(c)the availability of ground water of that area;(d)the quality of ground water in connection with its use;(e)the distance of the proposed well with the adjoining well and the number of wells in the area and the chance of interference with existing wells;(f)chances of ground water pollution;(g)the long term nature of ground water level in the area(h)any other factors relevant thereto
