Section 8(1) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(1)Any user who has sunk a well for extracting or using ground water in an area before the date of coming into force of the Act shall make an application, within such period, in such Form and in such manner, as may be prescribed, to the District Level Authority of such area or the Corporation Level Authority of such area, as the case may be, for obtaining a certificate of registration authorising such user the extraction or use of ground water:Provided that where any user has sunk -(a)any tube-well or hand-pump; or(b)any well from which such extraction or use is made without the help of any mechanical or electrical devices, for extracting or using ground water before the date of coming into force of the Act for irrigation or domestic purposes, such user may continue to use such tube-well or hand-pump or well, as the case may be, without obtaining a certificate of registration from the concerned authority as provided in this section:Provided further that where the State Government is of the opinion that the extracting or using of ground water from any well or category of wells is necessary for the public interest, the State Government may, by notification, exempt such well or category of wells from the purview of this section.
