Section 7(3) in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006
(3)On receipt of an application under sub-section (1), if the Authority is satisfied that it shall not be against the public interest to do so, it may grant, subject to such conditions and restrictions as may be specified, a certificate of Registration authorizing the continued use of ground water:Provided that no person shall be refused a certificate of Registration unless he has been given an opportunity of being heard.
