Section 11(5) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(5)In granting or refusing a permit, the Authority shall have regard to the following, namely:-(a)The purpose for which the groundwater is to be used-domestic, agriculture, industry, commercial, establishments entertainment,-indicate sale/own use or both;(b)No permit shall be given for water intensive crops like paddy, sugarcane in notified areas;(c)The existence of other competitive users;(d)The availability of groundwater and the need to conserve it;(e)Quantity of groundwater to be drawn;(f)Quality of groundwater with reference to use;(g)Spacing of groundwater structures keeping in consideration, the purpose for which the groundwater is to be used.(h)Long term groundwater level behaviour;(i)Its likelihood of adversely affecting water availability of any drinking water sources in its vicinity;(j)Priority may be given for those who adopt sprinkler and drip irrigation system;(k)Any other factors relevant thereto.
