Section 7(5) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(5)In granting or refusing a permit 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)quantity of ground water to be drawn;(e)quanlity of ground water to be drawn with reference to proposed usage;(f)Spacing of ground water structures keeping in view the purpose for which water is to be used;(g)long term ground water level behaviour;(h)its likelihood of adversely affecting water availability of any drinking water sources in its vicinity; and(i)any other factor relevant thereto.
