Section 7(1) in The Kerala Ground Water (Control and Regulation) Act, 2002
(1)Any person desiring to dig a well or to convert the existing well into pumping well, for his own or social purpose in the notified area, shall submit an application before the Authority for the grant of a permit it for the purpose and shall not proceed with any activity connected with such digging or convertion unless a permit has been granted by the Authority.
