Section 10 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
10. Power of entry upon any land for obtaining information.
- Whenever it is necessary to make an inquiry or examination in connection with the protection of a public source of drinking water or with the maintenance of a public water supply system, the appropriate authority or any officer duly authorised by it in this behalf may, after giving prior notice.-(a)enter upon such land as he or it may think necessary for the said purpose;(b)undertake surveys or take levels thereon;(c)conduct pumping tests and geophysical surveys;(d)conduct well logging on the bore;(e)install and maintain water level recorder and water guages on the well; and(f)do all such other things as may be necessary for the prosecution of such inquiry and examination.
