Section 12(5) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(5)In granting or refusing a certificate of registration under sub-section (3) the Authority shall have due regard to the following:-(a)The purpose for which the groundwater is to be used;(b)In case of applicants growing water intensive crops like paddy and sugarcane, an undertaking shall be obtained from them for change of heavy duty crops to light duty crops and such change to be incorporated in the certificate of registration.(c)The existence of other competitive users;(d)The availability of groundwater and the need to conserve it; quantity of groundwater to be drawn;(e)Quality of groundwater with reference to use;(f)Spacing of groundwater structures keeping in consideration, the purpose for which ground water is to be used;(g)Long term groundwater level behaviour;(h)Any other factors relevant thereto.
