Section 4 in The Goa Ground Water Regulation Rules, 2003
4. Grant of permission to transport ground water in the Scheduled area.
(1)Every application for grant of permission to transport ground water from a source of water in a Scheduled area shall be in Form V hereto.(1A)[ Every application to be submitted under sub-rule (1) above shall be accompanied with following documents, namely: -(1)A Certificate issued by the Goa State Pollution Control Board as to the fitness of the source of water for potable use.(2)A Certificate obtained from the Directorate of Transport that body of water tanker transporting potable water have internal stainless steel linings or an undertaking to ensure compliance with this requirements positively within six months period from the date of application.(3)No Objection Certificate obtained from the Directorate of Health Services, on the suitability of the tanker for carrying potable water, to be submitted every six months.](2)When application for grant of permission to transport ground water under sub-section (2) of section 6 of the Act is personally delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the officer receiving such application and handed over back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received. The Ground Water Officer may grant permission for transportation of ground water from a source of water in the Schedule area in Form VI hereto.(3)No person shall be refused a permission to transport ground water from a source of water in the Scheduled area unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the permission to transport ground water from a source of water in the Scheduled area shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the permission for transportation of ground water, the Ground Water Officer shall intimate the reasons therefor to the applicant so that he may make a fresh application after curing the defects, if any, specified therein.(4)[ The Ground Water Officer or any person authorized by the Government shall carry out periodical inspection of quality of water at source of water and in the water tankers. Such inspections shall be carried out in general regularly with monthly intervals during the monsoon period (June to September) and at interval of three months during the remaining months of the year.] [Inserted by Amendment Rules, 2005.]
