Section 14(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(1)No person, either himself or through any person on this behalf, shall, after expiry of a period of thirty days from the date of commencement of this Act, carry on the business of sinking of well or extraction of groundwater or any activity connected therewith, by drilling or boring, in any notified area without obtaining a licence.
