Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 23 in The Goa Ground Water Regulation Act, 2002

23. Protection measures for public drinking water source and existing ground water structures in non-scheduled areas.

(1)Having regard to the interest of the general public to have supply of the requisite quantity of water for drinking purposes from the drinking water sources and to protect the existing ground water structures used for drinking and other essential purposes, no person shall sink any well for any purpose in the vicinity of the drinking water source within a distance of one hundred metres of such source or ground water structure. No person shall extract for the purpose of transporting water from a well if another well or ground water source is located within a limit of one hundred meters.
(2)A person desirous of sinking a well for any purpose, within a distance of one hundred metres of a drinking water source or existing ground water structure, may do so only with the prior permission of the Ground Water Officer.
(3)A person desirous of transporting ground water from a well, if another well is located within a distance of one hundred metres of a drinking water source or ground water structure, may do so only with the prior permission of the Ground Water Officer.
(4)An application made for the permission under sub-section (2) or sub-section (3) shall be made to the Ground Water Officer in the prescribed form and manner and the procedure laid down for grant of permission to sinking of a well or transportation of water in a Scheduled area under sections 5 or 6 of this Act, shall, mutatis mutandis, apply to an application made for sinking of a well or transportation of water in a nonscheduled area:Provided that every permission granted under this section shall be subject to:-
(a)the condition that the Ground Water Officer may, for reasons to be recorded in writing, by order, prohibit, restrict or regulate from time to time the extraction of water from such well if in his opinion it is necessary to do so in the public interest;
(b)such conditions and restriction, as may be prescribed.