Section 51(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)On receipt of an application under sub-section (1) if the Board is satisfied that it shall be in the public interest so to do, it may grant, subject to the payment of such fees as may be prescribed and subject to such conditions and restrictions as may be specified, a licence authorising the abstraction and use of the ground water:Provided that no person shall be refused a licence unless he has been given an opportunity of being heard.
