Section 13 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
13. Registration of drilling agencies.
(1)Every person desiring to carry on the business of drilling or digging well or extraction of groundwater shall register his machinery with authority in such manner as may be prescribed.(2)No person by himself or through any person on his behalf shall, after expiry of a period of six months from the date of commencement of this Act carry on the business of drilling or digging well or extraction of groundwater except under and in accordance with the terms and conditions of the registration granted by the Authority under this Act.(3)Every person for the purpose of getting a registration under sub-section (1) shall make an application to the Authority in such form, containing such particulars and accompanied by such fees as may be prescribed.(4)On receipt of an application under sub-section (2), the Authority may after such enquiry as it may deem fit and after satisfying itself that the applicant has the means and knowledge to undertake drilling or digging operations and extraction of ground water, grant a certificate of registration in such form for such period and subject to such conditions as may be prescribed.
