Section 16 in Tamil Nadu Groundwater (Development and Management) Act, 2003
16. Electrical energy not to be supplied for energising wells sunk in contravention of the provisions of this Act.
- Notwithstanding anything contained in the [Indian Electricity Act, 1910 (Central Act IX of 1910)] [This Act has been repealed and re-enacted as the Electricity Act, 2003 (Central Act 36 of 2003).] any licensee or the Tamil Nadu Electricity Board shall not supply electrical energy for energising -(a)any well sunk in contravention of the provisions of this Act or the Rules made thereunder; or(b)any well in respect of which the permit granted under this Act has been cancelled; or(c)any source of groundwater in respect of which certificate of registration has not been granted in accordance with the provisions of this Act or having been granted, the certificate of registration has been cancelled;(d)any well in respect of which conditions including modifications and alterations as laid down in the permit are not carried out.
