Section 5(5) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(5)In granting or refusing a licence under this section, the competent authority shall have regard to-(a)the purpose or purposes for which groundwater is to be used;(b)the existence of other competitive users;(c)the availability of groundwater and other sources of water;(d)the effect on other sources of water supply;(e)the compatibility with the existing water supply system;(f)the availability of factors controlling or preventing pollution;(g)[ the quality of groundwater; [Clauses (g) to (k) were added by Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st November 2002.](h)the objection from local residents against commercial extraction;(i)the availability of factors contributing to or causing pollution;(j)the measures taken for conservation of groundwater and harvesting of rain water and their maintenance;(k)such other matter as may be prescribed.]
