Section 5 in Tamil Nadu Groundwater (Development and Management) Act, 2003
5. Modification of groundwater regime due to mining activities.
- If the Authority is satisfied that to facilitate mining or quarrying of any mineral or rocks, large scale pumping of groundwater is taking place and that-(i)the mining activity has led to a fall in the water levels in the vicinity of mines; or(ii)the fall in water levels has affected the agricultural and the social activity in the area; or(iii)the pumping or disposal of water from the mining activity has led to degradation in groundwater quality,the Authority may direct the disposal of mine water in a manner that it may be directly used by the farmers and its recharge, if feasible, to augment ground-water storage.
