Section 3(3) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(3)The villagewise list so prepared shall as far as possible be made talukawise. A copy of each of such list shall be sent to the concerned Zilla Parishad and Panchayat Samiti, as well as to all Municipal Councils and Village Panchayats in the taluka. The list shall be published on the public notice boards of the respective institutions and be kept for public information, for a period of fifteen days, 't he Appropriate Authority shall indicate to all the concerned local authorities a time Schedule for publication of the list of the public drinking water sources, and the manner of its publication and shall notify such sources for the public at large through local Newspapers.
