Section 13(4) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(4)On receipt of an application under sub-section (2), the Authority may after such enquiry as it may deem fit and after satisfying itself that the applicant has the means and knowledge to undertake drilling or digging operations and extraction of ground water, grant a certificate of registration in such form for such period and subject to such conditions as may be prescribed.
