Section 5(1) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(1)Upon declaration of any area as water scarcity area under section 4, the appropriate authority may for the duration of the period of water scarcity, by order, regulate the extraction of water from any well in such area by restricting or prohibiting such extraction for any purpose where such well is within a distance of five hundred meters of the public source of drinking water:
