Section 8(5) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(5)In granting or refusing a certificate of registration under sub-section (3), the Authority shall have regard to, -(a)the purpose or purposes for which water is to be used;(b)the existence of other competitive users;(c)the availability of water;(d)quality of ground water with reference to its usage;(e)spacing of ground water extraction structures keeping in view the purpose for which water is to be used;(f)long term ground water level behaviour; and(g)any other factor relevant thereto.
