Section 6(5) in The Goa Ground Water Regulation Act, 2002
(5)In granting or refusing to grant permission under sub-section (3), the Ground Water Officer shall have regard to the following matters, namely:-(a)the purpose or purposes for which permission to transport ground water is sought;(b)the existence of other competitive users;(c)the existence of other wells in the locality;(d)the availability of ground water;(e)the quality of ground water with reference to use;(f)the long term ground water behaviour;(g)the lifting device proposed to be used;(h)the quantity of ground water drawal and hours of operation per day;(i)the effect on the availability of water in the nearby well;(j)any other relevant or connected factor.
