Section 3 in The Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988
3. Application for permit to sink well.
(1)Every application under sub-section (2) of section 3 shall be made in Form-I.(2)A court fee stamp for the value of one rupee shall be affixed on every application made under this rule.(3)The decision regarding the grant or refusal to grant of permit for sinking well shall be intimated to the applicant by the competent authority within ninety days from the date of receipt of the application.(4)Every permit for sinking a well shall be in Form-IV.(5)The refusal of grant of permit by the competent authority shall be communicated in Form-VII.
