Section 6(2) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(2)The Appropriate Authority shall maintain register in the form given in Appendix "C" and enter each such application received under sub-rule (1), chronologically and issue an acknowledgement thereof immediately. The application alongwith enclosures and copy of the village-map shall be forwarded to the Technical Officer for his opinion as to whether the sinking of the well is likely to adversely affect the public drinking water source. The Technical Officer may consider the guidelines which may be issued by the Director, Ground Water Surveys and Development Agency in this regard. The Appropriate Authority may also take the opinion of the concerned Zilla Parishad Panchayat Samiti or Groundwater Survey and Development Agency, if he considers it necessary. The permission so granted shall lapse within one year from the date of grant of permission.
