Section 9 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
9. Application for sinking well in the over-exploited watersheds.
(1)Application for sinking well in the over-exploited watershed shall be made to the Appropriate Authority in the form given in the Appendix "E" either in person or by registered post. The application shall be accompanied by a fee of rupees four hundred or a counterfoil of challan for having paid rupees four hundred in the deposit head 2702 Minor Irrigation, 800 other receipts. The application shall be accompanied by a copy of the village-map or relevant part thereof showing the location of the proposed well. The map shall be certified by the concerned Talathi of the village.(2)The Appropriate Authority shall forward the application to the concerned Technical Officer for his advice. The Director, Groundwater Survey and Development Agency shall lay down guidelines for investigation related to such applications by the Technical Officer who will forward his opinion to the Appropriate Authority.(3)The Appropriate Authority shall maintain a register, in the form given in Appendix "C" for entering the application received, and issue acknowledgement to the applicant.
