Section 4(1) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(1)The State Government may, for the purpose of enabling the State Level Authority to perform its functions and exercise its powers under this Act efficiently, by notification, establish, with effect from such date as may be specified in the notification, for every District other than Kolkata, an authority at the district level to be known as the District Level Ground Water Resources Development Authority bearing the name of the district.
