Section 4(1) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(1)The competent authority shall, within such time as may be prescribed, prepare and maintain a register showing,-(a)[ the number of wells that were in existence in the scheduled area immediately before the date of commencement of this Act;] [Substituted for clauses (a) and (b) by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st November 2002.](b)the use of groundwater in the scheduled area for agricultural purposes immediately before the date of commencement of this Act;(c)the number of wells from which water is extracted for domestic purposes;(d)the number of wells from which water is extracted for industries, automobile service centres, multipurpose halls and other commercial centres;(e)the number of water sources both public and private.
