Section 3 in The Goa Ground Water Regulation Rules, 2003
3. Registration of an existing well or permission for sinking a new well in the scheduled area.
(1)Every application under sub-section (1) of section (5) of the Act for registration of an existing well in a Scheduled area, shall be in Form I hereto.(2)Every application under sub-section (3) of section 5 of the Act for sinking a new well in a Scheduled area shall be in Form II hereto.(3)When an application for registration of an existing well or sinking a new well in a Scheduled area is personally, delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the officer receiving such application and handed back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received.(4)On receipt of an application under sub-section (1) or sub-section (3) of section 5 of the Act, if the Ground Water Officer is satisfied that it shall not be against the public interest to do so, he may grant a certificate of registration of an existing well in Form III hereto authorizing continued use of the well or grant permission for sinking of new well in Form IV hereto.(5)No person shall be refused a certificate of registration of an existing well or permission for sinking a new well unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the certificate of registration and grant or refusal of permission for sinking a new well, as the case may be, shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the certificate of registration of an existing well or to grant permission for sinking a new well, as the case may be, the Ground Water Officer shall intimate the reasons therefor to the applicant so that the applicant may make a fresh application after curing the defects, if any, specified therein.
