Section 4 in Tamil Nadu Panchayats (Regulation of Sinking of Wells and Safety Measures) Rules, 2015
4. Grant of Certificate of Registration.
(1)Every application for grant of Certificate of Registration shall be made to the District Collector concerned in Form E and shall be accompanied by a fee of Rs.15,000/-(Rupees fifteen thousands only), by means of a Demand Draft.(2)The District Collector shall examine the application and may grant the Certificate of Registration in Form-F subject to such conditions as may be specified therein, within forty five days from the date of receipt of the application.(3)Where the District Collector has decided to refuse to grant Certificate of Registration, he shall intimate the decision to the applicant along with the reasons for such refusal, in writing, within forty five days from the date of receipt of the application.(4)The District Collector shall maintain a register in Form-G containing the particulars regarding the grant of Certificates of Registration by him.
