Section 12(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(2)The details to be furnished in an application under sub-section (1) shall include the following, namely:-(a)The description of the source of groundwater, such as type of well, its exact location;(b)The lifting device used;(c)The quantity of ground water withdrawal and hours of operation per day;(d)The total period of use in each year;(e)The purpose or purposes for which groundwater is being extracted;(f)In case the requirement of ground water is for purpose of drinking water, the approximate population to be served;(g)In case of irrigation well, the location and extent of area irrigated; and the crops grown;(h)In the case of State and Central Government, Local authorities or Community run water supply schemes, the details of the services involved in addition to the quantities of ground water extracted, the diversion or the pumping points and their locations.
