Section 6 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
6. Application for permission to sink a well.
(1)Any person who desires to sink a well for irrigation or drinking water purposes within a distance of five hundred metres of a public drinking water source notified under rule 3, shall apply to the Appropriate Authority in the form given in Appendix "B", either in person or by registered post. The application shall be accompanied by a fee of rupees four hundred or a counterfoil of challan for having paid rupees four hundred in the deposit head 2702, Minor Irrigation, 800, other receipts. The application shall also be accompanied by a copy of the village-map or locations of the public drinking water sources and the proposed well. The map shall be duly certified by the Talathi of the village concerned.(2)The Appropriate Authority shall maintain register in the form given in Appendix "C" and enter each such application received under sub-rule (1), chronologically and issue an acknowledgement thereof immediately. The application alongwith enclosures and copy of the village-map shall be forwarded to the Technical Officer for his opinion as to whether the sinking of the well is likely to adversely affect the public drinking water source. The Technical Officer may consider the guidelines which may be issued by the Director, Ground Water Surveys and Development Agency in this regard. The Appropriate Authority may also take the opinion of the concerned Zilla Parishad Panchayat Samiti or Groundwater Survey and Development Agency, if he considers it necessary. The permission so granted shall lapse within one year from the date of grant of permission.(3)In case of failure of the Appropriate Authority to inform his decision within one hundred twenty days from the date of receipt of the application, the permission which is deemed to have been granted under sub-section (4) of section 3, shall lapse, if the deemed permission is not utilised within a period of one year.
