Section 9(1) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(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.
