Section 8(1) in Maharashtra Groundwater (Development and Management) Act, 2009
(1)The State Authority shall prohibit the drilling of deep-wells within the notified and non-notified area, for agriculture or, industrial usage :Provided that, the State Authority may, after recording the reasons in writing and in the prescribed manner grant specific permission to any person or user of groundwater to drill any deep well within the notified or non-notified area, for drinking water purposes.
