Section 13(3) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(3)On receipt of an application under sub-section (2), if the Authority is satisfied that it shall not be against public interest to do so, may grant, on payment of such fees as may. be prescribed, a permit subject to such conditions and restrictions as may be specified therein, authorising the transportation of groundwater from the notified area, or refuse to grant a permit:Provided that no applicant shall be refused a permit unless he has been given an opportunity of being heard:Provided further that where the Authority, to whom an application is made under sub-section (2), fails to inform the applicant of its decision on the application within a period of thirty days from the date of receipt of such application, the permit shall be deemed to have been granted to the applicant and such person shall, for the purposes of this Act, be deemed to be a holder of a permit.
