Section 11 in The Kerala Ground Water (Control and Regulation) Act, 2002
11. Power to make changes to the conditions in the permit or certificate of registration.
- At any time after any permit or certificate of registration has been granted, the authority may, after giving the owner an opportunity of being heard, make change, amend or modify the condition, in the permit or certificate of registration, as the case may be, on technical reasons.Provided that before taking such action, the Authority shall ensure that no standing crops are damaged by this decision.
