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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988

(4)Permit will be issued, if approved by the competent authority within a period of 90 days from the date of receipt of the application, on payment of the prescribed fee.Form - II[See rule 4(1)]Application for Extraction or use of Groundwater Under Section 5(2)(i) of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area Groundwater (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1987)
1. (i) Name of applicant  
  (ii) Age in years  
  (iii) Father's/ Husband's name  
  (iv) Full address New/ Renewal  
2. Nature of Licences  
3. If renewal, reference to the existing licence  
4. Name of owner of land from where water isproposed to be extracted or used if the applicant himself is notthe owner. Address  
5. Place of Groundwater extraction.  
      T.S.
      R.S. No.
  Village/ Town/ Division  
  Number and name  
  Taluk  
  District  
6. Purpose for which water is to be extracted orused. Industry/ Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/ other use.
7. Status of well Existing or proposed.
8. If an existing well reference to entry inRegister of wells.
9. Details of well  
  (a) Diameter of well .................
  (b) Depth of well .................
  (in the case of dug-cum-bore-well, give detailsof both the open and bore-well).
10. Type of well Dug-well/ Dug-cum-bore-well/ Bore-Well/Open-well/ Tube-Well.
11. Quantity proposed to be extracted or used ........ Litre per day.
12. Details of pump proposed,  
  (a) Type of pump Centrifugal/ turbine/ submersible/ Jet/compressor/ others.
  (b) Horse power  
13. Number of hours of pumping proposed each day.  
14. Whether the consent of the owner of the sourceof water is enclosed, if the applicant himself is not the ownerof the source  
DeclarationI,..................hereby declare that the above particulars are trueto the best of my knowledge.Signature of the applicant with date.Note. - (1) Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.