Section 12 in The Kerala Ground Water (Control and Regulation) Act, 2002
12. Cancellation of permit or certificate of registration.
- The Authority may if satisfied on receipt of any information on or on the basis of its own studies that,-(a)the permit it or certificate of registration under this Act is not based on facts;(b)the holder of the permit or certificate or registration has, without any reasonable cause, failed to comply with the conditions subject to which the permit or the certificate of registration has been issued, or has contravened any of the provisions of this Act or rules made thereunder; or(c)a situation has arisen which warrants limiting of the use or extraction of ground water in the area around well;without prejudice to any other penalty to which the holder of the permit or certificate of registration may be subjected to under this Act, and after giving the holder of permit or certificate of registration an opportunity of being heard cancel the permit certificate of registration.
