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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(a) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987

(a)grant, on payment of such fees as may be prescribed and subject to such terms, conditions and restrictions as may be specified, a licence authorising-
(i)[ the extraction or use of groundwater for any purpose other than domestic purposes; or] [Substituted for the words 'on payment of such fee as may be prescribed' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 1997 (Tamil Nadu Act 29 of 1997) with effect from 10th May 1997.]
(ii)the transport of groundwater by means of lorry, trailer or any other goods vehicle; or