Section 15 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
15. Power of board to make regulations.
- With a view to prevent sea water intrusion, the Board shall make regulations for assessing scientifically, from time to time, the quantity of water which can be drawn from the Minjur, Duranallur-Panjetti and Tamaraipakkam-Kilanur well fields in the Arni-Korteliyar basin, the Poondi, Korteliyar Flood Plains and Kannigaipper aquifers and also Poonamalle-Porur aquifer in Cooum-Adayar basin and for fixing up the limits of the drawal of groundwater by the Board:Provided that no regulation shall have effect unless a draft of the regulations has been sent by the Board to the Government and the approval of the Government has been obtained therefor.
