Section 23(1) in The Goa Ground Water Regulation Act, 2002
(1)Having regard to the interest of the general public to have supply of the requisite quantity of water for drinking purposes from the drinking water sources and to protect the existing ground water structures used for drinking and other essential purposes, no person shall sink any well for any purpose in the vicinity of the drinking water source within a distance of one hundred metres of such source or ground water structure. No person shall extract for the purpose of transporting water from a well if another well or ground water source is located within a limit of one hundred meters.
