Section 21 in The Goa Ground Water Regulation Act, 2002
21. Requisition of wells.
(1)The Ground Water Officer may, in public interest, for providing water for drinking purposes, requisition any well or water source from its owner after due notice in such a manner and in such form as may be prescribed and for such period as may be specified in the order but in no case exceeding six months at a time.(2)For a well requisitioned under sub-section (1), a compensation for the use of the well for extraction of water therefrom shall be paid to the owner, and such compensation shall be decided by the Ground Water Officer.(3)In determining the compensation to be awarded for the compulsory requisitioning of a well or a water source under this Act, the Ground Water Officer shall take into consideration,-(a)the market value of the standing crop, if any, based on average yield of the preceding three years;(b)the damage sustained by the owner of the well or the water source by depriving him of the use thereof; and(c)the generation charges including wear, and tear of the pump and other accessories in cases where the Ground Water Officer decides to retain such facilities while requisitioning the well or the water source.
