Section 7 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
7. Declaration of water scarcity.
- When the District Collector on the basis of rainfall-data in various parts & of the district has reason to believe that there may be abnormal drinking water scarcity in those areas of the district, may seek advise of the Technical Officer, about declaration of water scarcity in those parts of the district. However, such process shall be initiated by the Collector not later than the 30th September every year. The Technical Officer shall consider the rainfall-data, static water level in the observation wells, as well as in selected public drinking water sources to determine the groundwater recharge in the preceding monsoon in accordance with the guidelines issued by the Director, Groundwater Survey and Development Agency and submit his detailed report to the District Collector within thirty days. The District Collector may also consult the Zilla Parishad if deems appropriate. The District Collector shall issue the order under section 4 of the Act, not later than the 31st October every year.[Provided that, if the District Collector is satisfied on the basis of the prevailing circumstances and realities that there may be abnormal drinking water scarcity in those areas of the district, he may for reasons to be recorded in writing issue the order under section 4 of the Act, at any time of the year.] [Proviso was added by G. N. of 21.11.2000.]
