Section 8 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
8. Prohibition of extraction of water from an existing well for certain period.
- If , on the advice of the Technical Officer, the appropriate authority is satisfied that any existing well in area of over exploited watershed is adversely affecting any public source of drinking water, it may, notwithstanding anything contained in any law for the time being in force and having regard to the quantum and pattern of rainfall and other relevant factor and after giving its owner a reasonable opportunity of being heard, by an order, prohibit the extraction of water from such well during the five months period from the First February to thirty-first July every year.
