Section 15(2) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(2)If the Authority is satisfied, either on information received by it in this behalf or otherwise, that-(a)the certificate of registration, permit or licence has been obtained by fraud or suppression or misrepresentation of facts, or(b)the holder of certificate of registration, permit or licence has contravened any of the provisions of this Act or the Rules made thereunder or has failed to comply with the conditions subject to which the certificate of registration permit or licence has been granted, without prejudice to any other penalty to which the holder of the certificate of registration, permit or licence, may be liable under this Act or any other Act, the Authority may, after giving the holder of the certificate of registration, permit or licence, an opportunity to show cause and after considering his representation, by order, cancel the certificate of registration, permit or licence.
