Section 7 in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
7. Exemption.
- Nothing in this Act shall apply to,-(i)the Board or any officer of the said Board in the discharge of his duties or performance of his functions as an officer of such Board; and(ii)any person extracting groundwater from any well,-(a)without the aid of any pumpset; or(b)with the aid of pumpset of capacity not exceeding 0.5 Horse Power in respect of any one well.
