Section 7(1) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(1)On and from the date of coming into force of the Act, no user shall sink any well for extracting or using ground water without obtaining a permit issued by the State Level Authority or the District Level Authority or the Corporation Level Authority, as the case may be, as stated in sub-section (3), sub-section (4) or sub-- section (5), in such Form as may be prescribed:Provided that where any user extracting or using ground water for irrigation or domestic purposes, sinks-(a)any tube-well or hand-pump; or(b)any well from which such extraction or use is made without the help of any mechanical or electrical devices, such user may sink tube-well or hand-pump or well, as the case may be, without obtaining a permit of the concerned authority as provided in this section:Provided further that where the State Government is of the opinion that the sinking of any well or category of wells for extracting or using ground water is necessary for the public interest, the State Government may, by notification, exempt such well or category of wells from the purview of this section.
