Section 7 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
7. Prohibition for sinking wells in over-exploited watershed.
(1)No person shall, without obtaining permission of the appropriate authority under sub-section (3) sink well for any purpose within the area of an over-exploited water shed:Provided that nothing in this sub-section shall apply to sinking of a well on behalf of the Government or a local authority for being used as a public source of drinking water.(2)Every application for permission under this section shall be made to the appropriate authority in such form and accompanied by such fees as may be prescribed.(3)The appropriate authority may, on receipt of the application and having regard to the requirement of water for purposes of providing drinking water and in the interest of general public either grant permission to sink well or reject the application.(4)Every permission granted under this section shall be subject to,-(a)the condition that the appropriate authority may, for reasons to be recorded in writing, by order prohibit, restrict or regulate the extraction of water from such well for such period as may be specified in such order, if in its opinion, it is necessary to do so in the interest of protection of public sources of drinking water: and(b)such other conditions and restrictions, as may be prescribed.
