Section 11(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(3)On receipt of an application under sub-section (1), if the Authority is satisfied that it shall not be against public interest to do so, it may grant subject to such conditions and restrictions as may be specified therein, a permit authorizing drilling or digging of a well for the extraction and use of groundwater. The conditions shall include mandatory provision of artificial recharge structures of appropriate size to be constructed by the applicant within a period as specified by the authority:Provided that no person shall be refused of a permit unless he has been given an opportunity of being heard.
