Section 3(6) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(6)In granting or refusing to grant permit under sub-section (4), the competent authority shall have regard to the following matters, namely:-(a)the purpose or purposes for which the well is to be sunk;(b)the existence of other competitive users;(c)the existence of other wells in the locality;(d)the availability of groundwater;(e)[ the existence of other sources of water other than wells compatibility;] [Substituted for clause (e) by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st November 2002.](f)the compatibility with the existing water resources;(g)the factors that affect, control or prevent pollution;(h)the possibility for rain water harvesting and conservation;(i)such other matter as may be prescribed.
