Section 14 in Tamil Nadu Groundwater (Development and Management) Act, 2003
14. Prohibition of carrying on the business of sinking well in notified area without licence.
(1)No person, either himself or through any person on this behalf, shall, after expiry of a period of thirty days from the date of commencement of this Act, carry on the business of sinking of well or extraction of groundwater or any activity connected therewith, by drilling or boring, in any notified area without obtaining a licence.(2)Any person desiring to carry on the business of sinking of well shall apply to the Authority in such form and in such manner together with such fee as may be prescribed for the grant of a permit.(3)On receipt of an application under sub-section (2), the Authority may, after such enquiry as it deems fit and after satisfying itself that the applicant has the means and the knowledge to undertake sinking operation and extraction of groundwater, grant a licence in such form as may be prescribed and subject to such conditions and restrictions as may be specified therein.
