Section 3 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
3. Permission to sink well etc.
(1)No person shall without obtaining permission from the appropriate authority under sub-section (3), sink any well for purpose of extracting or drawing water within five hundred metres of public source of drinking water;Provided that nothing in this sub-section shall apply to sinking of a well on behalf of the Government or a local authority for being used as a public drinking water source.(2)Any person desirous of obtaining permission under this section shall make an application to the appropriate authority in such form and accompanied by such fees as may be prescribed.(3)On receipt of an application under sub-section (2), the appropriate authority may, on the advice of the Technical Officer, and having regard to the interest of the general public to have the supply of requisite quantity of water for the purpose of drinking water from the public sources: and for reasons to be recorded in writing grant permission for sinking of well or reject the application.(4)Every permission granted under sub-section (3) shall be subject to,-(a)the condition that the appropriate authority may, for reasons to be recorded in writing by order prohibit, restrict or regulate from time to time the extraction of water from such well, if in its opinion it is necessary to do so in the interest of protection of public sources of drinking water.(b)such other conditions and restrictions as may be prescribed.
