Section 5A in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
5A. [ Prohibition of use of groundwater in certain cases. [Section 5-A was inserted by Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st November 2002.]
- Notwithstanding anything contained in this Act, no person shall,-(a)extract groundwater for non-potable use by an industry when alternate sources are available from the authorized water supply agencies;(b)extract groundwater for use in swimming poolProvided that the competent authority may grant permission to any organisation including a Government Department to extract groundwater for use in swimming pools owned or maintained by such organisation for promoting sports;(c)extract groundwater for gardening purposes.]
