Section 8(5) in The Kerala Ground Water (Control and Regulation) Act, 2002
(5)The Authority shall consider the following matters before granting or rejecting the application for registration of well under sub-section (3) namely:-(a)the purpose for which water is used;(b)the other existing users of that locality;(c)the rate of re-charge of the area of influence of the well;(d)the quality of ground water in the location;(e)the long term nature of water level of well;(f)the other relevant factors.
