Section 51(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(5)In granting or refusing a licence under sub-section (2), the Board shall have regard to-(a)the purpose or purposes for which ground water is to be used;(b)the existence of other competitive users;(c)the availability of ground water;(d)the effect on other sources of water supply;(e)the compatibility with existing water supply system;(f)availability of factors controlling or preventing pollution.
