Section 8(2) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
(2)The Technical Officer shall take into consideration the average recharge and withdrawal of groundwater of different watershed considered to be over-exploited for the previous 3 years in accordance with the method and guidelines laid down by the Director, Groundwater Survey and Development Agency and prepare the list of over-exploited watersheds with full area details. The Technical Officer, thereafter will send the list of such over-exploited watersheds with full details of calculations, technical information and area details to the Appropriate Authority. On receipt of the report if the Appropriate Authority is satisfied, he may declare the area of the watershed as over-exploited water shed. The Declaration shall be in the form given in the Appendix "D". A copy of the Declaration shall be sent to the concerned, Tahsildars, Zilla Parishad. Panchayat Samitis and Village Panchayats who shall give wide publicity to the same by displaying it on their public notice boards. A copy of the declaration shall be sent to the District Branch of the Maharashtra State Co-operative Agricultural and Rural Development Bank, as well as District Lead Branch of Nationalized Bank.
