Section 9 in The Goa Ground Water Regulation Act, 2002
9. Protective measures in Water Scarcity Areas or over exploited areas.
(1)Upon declaration of any area as Water Scarcity area or as over exploited area, the Ground Water Officer may, for the duration of the period for which the area remains so declared, by order,-(a)prohibit the sinking of new wells in such area for any other purpose other than drinking, except with the permission of the Ground Water Officer, and the procedure laid down in section 5 of this Act shall, mutatis mutandis, apply to the disposal of an application received for sinking a well in that area for the said duration:Provided that no restriction shall be imposed in a water scarcity area to the sinking of a well on behalf of the Government or a local authority for being used as a public drinking water source:Provided further that the Ground Water Officer shall grant the permission to sink a well subject to,-(i)the condition that the Ground Water Officer may, for reasons to be recorded in writing, by order, prohibit, restrict or regulate the extraction of water from such a well for such a period as may be specified in such order, if, in his opinion, it is necessary to do so in the public interest; and(ii)such other conditions and restrictions as may be prescribed,(b)prohibit the extraction of water or impose such restrictions as may be considered necessary on the drawal of water from any existing well in such area if it is found to be adversely affecting any public drinking water source.
