Section 96 in Bombay Irrigation (Gujarat Amendment) Act, 1976
96. Regulation of existing tubewells, etc.- Where any tubewell, artesian well or borewell is in existence in an agricultural land at the commencement of the Bombay Irrigation (Gujarat Amendment) Act, 1976 and the depth of such well is in excess of forty-five metres, then the holder of the agricultural land shall, within three months from such commencement, furnish information in respect of the well to the Regional Canal Officer having jurisdiction, in such form as may be prescribed and on receipt of the information, the Regional Canal Officer shall if he is satisfied that the well was in existence at such commencement giant to the holder of land a certificate in the prescribed form to the effect that the said well was in existence at such commencement.
