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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(c) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(c)The application for the purpose of issuing of certificate of registration with a view to authorising the applicant extracting or using ground water exceeding 50 cubic metre per hour shall be forwarded to the State Level Authority within a period of one month of receipt of such application alongwith the observations and suggestions after assessing the prevailing ground water condition in or around the locality, quality and quantity of ground water available with regerence to its proposed use, long-term ground water behaviour in the locality, probable projections of recharge of ground water in near future with the probable drawal of the existing sources, rainfall projection or any other matter as it considers necessary.