Section 5(6) in The Goa Ground Water Regulation Act, 2002
(6)In granting or refusing a certificate of registration or granting or refusing permission under sub-section (4), in the prescribed form and manner the Ground Water Officer shall have regard to:-(a)the purpose or purposes for which the water is to be used or well is to be sunk;(b)the existence of other competitive users;(c)the existence of other wells in the locality;(d)the availability of ground water;(e)quality of ground water with reference to the use;(f)spacing of the ground water structures keeping in consideration the purpose for which water is to be used;(g)long term ground water behaviour;(h)the lifting devices proposes to be used;(i)the quantity of ground water withdrawal and hours of operation per day;(j)the effect of water availability in the nearby well; and(k)any other relevant or connected factors.
