Section 15 in Tamil Nadu Groundwater (Development and Management) Act, 2003
15. Power to alter, amend or cancel terms of certificate of registration, permit or licence.
(1)At any time after the issue of a certificate of registration, permit or licence, as the case may be, the Authority may modify, amend or cancel the terms of certificate of registration, permit or licence, as the case may be, for reasons to be recorded, either permanently or for a specified period to prevent decline in the water table or deterioration in water quality or other effects that may be detrimental to the continued availability or quality of groundwater in the notified area:Provided that no such modification, amendment or cancellation shall be made, unless the holder of such certificate of registration, permit or licence, as the case may be, is given an opportunity of being heard.(2)If the Authority is satisfied, either on information received by it in this behalf or otherwise, that-(a)the certificate of registration, permit or licence has been obtained by fraud or suppression or misrepresentation of facts, or(b)the holder of certificate of registration, permit or licence has contravened any of the provisions of this Act or the Rules made thereunder or has failed to comply with the conditions subject to which the certificate of registration permit or licence has been granted, without prejudice to any other penalty to which the holder of the certificate of registration, permit or licence, may be liable under this Act or any other Act, the Authority may, after giving the holder of the certificate of registration, permit or licence, an opportunity to show cause and after considering his representation, by order, cancel the certificate of registration, permit or licence.
