Section 4(2) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(2)Every register prepared and maintained under sub-section (1) shall contain the following particulars, namely:-(i)the type of well and its exact location;(ii)the device used for lifting the groundwater;(iii)the date from which the groundwater is being used;(iv)the purpose, or purposes for which the groundwater is being used;(v)the quantity of groundwater utilised;(vi)the extent, location and the survey number of the area where ground-water is used for agricultural purposes;(vii)[ the details of the methods adopted for groundwater conservation and rain water harvesting; [Substituted for 'item (vii)' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of2002) with effect from 21st November 2002.](viii)the quality of water with scientific evidence;(ix)such other matter as may be prescribed.]
