Section 12 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
12. Payment of compensation.
(1)Where an order of closing down or sealing off the well is made under section 9, the owner of such well may apply to the appropriate authority in the prescribed manner for payment of compensation.(2)The Appropriate Authority may, on making such inquiry and requiring the owner to produce such evidence as it may deem necessary, make an order for payment of compensation to the owner at the market price, determined in accordance with the provisions of the Land Acquisition Act, 1894.
