Section 12 in Tamil Nadu Groundwater (Development and Management) Act, 2003
12. Registration of new wells.
(1)All the wells sunk in the State on or after the date of commencement of this Act, shall be registered, including the wells in the areas not notified under section 9, with the Authority in such manner as may be prescribed.(2)The provision of sub-section (7) of section 10 shall be applicable for such registration.
