Section 10(1) in The Kerala Ground Water (Control and Regulation) Act, 2002
(1)Notwithstanding anything contain in this Act, no person shall without the permission of Authority dig well for any purpose within thirty meters from any drinking water source from where water is pumped for public purpose.Provided that the provision in sub-section (1) shall not apply to the digging of a well for any drinking water scheme implemented by the Government or local bodies.
