Section 9(2) in The Kerala Ground Water (Control and Regulation) Act, 2002
(2)On receipt of an application under sub-section (1) the Authority shall;if satisfied that it shall not be against public interest so to do; grant registration subject to the conditions and restrictions as may be prescribed, and issue a certificate of registration or reject the application:Provided that no application for registration shall be rejected without giving the applicant an opportunity of being heard.
