Section 6(1) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(1)Any person who desires to sink a well for irrigation or drinking water purposes within a distance of five hundred metres of a public drinking water source notified under rule 3, shall apply to the Appropriate Authority in the form given in Appendix "B", either in person or by registered post. The application shall be accompanied by a fee of rupees four hundred or a counterfoil of challan for having paid rupees four hundred in the deposit head 2702, Minor Irrigation, 800, other receipts. The application shall also be accompanied by a copy of the village-map or locations of the public drinking water sources and the proposed well. The map shall be duly certified by the Talathi of the village concerned.
