Section 10 in Tamil Nadu Groundwater (Development and Management) Act, 2003
10. Grant of certificate of registration.
(1)Every user of groundwater in the notified area immediately before the date of publication of the final notification under section 9 in respect of that area shall, within a period of forty-five days from the date specified in such notification, apply to the Authority, in such form and in such manner as may be prescribed for the grant of a certificate of registration:Provided that the Authority may entertain an application after the expiry of the said period of forty-five days, if it is Satisfied that such user was prevented by sufficient cause from filing the application in time.(2)On receipt of an application under sub-section (1), if the Authority is satisfied that it will not be against public interest to do so, may grant, subject to such conditions and restrictions as may be specified, a certificate of registration authorising the use of groundwater.(3)The Authority may, on its own motion, take steps to register the wells existing and in use on the notified date.(4)The registration shall be completed within such time as may be prescribed.(5)The decision of the Authority shall be communicated to the applicant within a period of sixty days from the date of such decision or such further extended time as may be notified by the Authority, provided that the reasons for extension of time shall be recorded in writing.(6)Pending communication by the Authority of its decision under sub-section (5), every user of groundwater in the notified area immediately before the date of publication of the final notification under sub-section (1) of section 9 in respect of that notified area shall be eligible for the continued use of the groundwater.(7)If a registered well becomes defunct, the fact shall be immediately brought to the notice of the Authority by the user of groundwater.
