Section 7(2) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(2)Any user desiring to sink a well for any purpose other than the purposes as stated in the first proviso to sub-section (1) shall make an application in such Form and on payment of such fees, as may be prescribed, to the State Level Authority or the District Level Authority or the Corporation Level Authority, as the case may be, for obtaining a permit as stated in sub-section (1).
