Section 5(3) in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988
(3)The extract of the Register of wells insofar as the entries relate to any revenue village specified in the schedule to the Act or City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall be published in the Tamil Nadu Government Gazette and displayed in the offices of the respective village administrative officers and in the office of the respective Area Engineers of the Board in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] within thirty days after the expiry of the period specified in sub-rule (1).
